High Courts29 Feb 2000Dismissed
P.S. Devarajan Vs R. Geetha
Madras High Court · AIR 2000 Mad 440
Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 48 of 57
High Courts29 Feb 2000Dismissed
B. Devendrakumar, rep. by his Power of Attorney agent M. Arunachaiam Vs R. Ranganathan (died) and R. Nandakumar
Madras High Court · (2000) 02 MAD CK 0085
Easements Act, 1882 — Section 52Tamil Nadu Civil Courts Act, 1873 — Section 13Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 44(2), 67
High Courts29 Feb 2000Dismissed
M/s. Guhan Silver Works and 3 others Vs Mrs. Jeeva Subramanian
Madras High Court · (2000) 02 MAD CK 0084
High Courts29 Feb 2000
M. Qudrathullah Vs Patel Shamsunnissa Begum
Madras High Court · (2000) 02 MAD CK 0074
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c), 11, 11(8)
High Courts29 Feb 2000Dismissed
Smt. Bajaj Preeti Tulsidas Vs State of Tamil Nadu and Others
Madras High Court · (2000) CriLJ 2625
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 166(2), 166(3), 22(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 11, 12
High Courts29 Feb 2000Dismissed
L. Varadarajan and Others Vs Thomas and Others
Madras High Court · AIR 2000 Mad 283
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 148 , 151
High Courts29 Feb 2000
J. Lease and Co and 2 others Vs M.S.A. Mohamed Farooq
Madras High Court · (2000) 3 CTC 423 : (2000) 2 LW 810
Constitution of India, 1950 — Article 19, 31Hindu Adoptions and Maintenance Act, 1956 — Section 22Madras City Tenants Protection Act, 1922 — Section 12, 2(4), 9
High Courts29 Feb 2000Dismissed
Sundaram Industries Employees Union (Coach Division) Vs Management of Sundaram Industries Ltd. (Coach Division) and Others
Madras High Court · (2000) 2 LLJ 990
Industrial Disputes Act, 1947 — Section 2
High Courts29 Feb 2000Allowed
Avalappa Vs Palaniswamy (died) and Aruna Devi (2nd respondent impleaded as legal representative of deceased first respondent as per order of the Court dated 31.1.2000 in CMP 1049/2000
Madras High Court · (2000) 02 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118, 118(a), 118(g), 81
High Courts29 Feb 2000Allowed
K. Raja @ K. Balasubramanian Vs The Commissioner, H.R. and C.E. Admn., Department, Uthamar Gandhi Salai, Madras-34 and The Executive Officer, Sri Anjaneya Swami Temple, Kallukuzhi Junction, Trichy-20
Madras High Court · (2000) 02 MAD CK 0007
Constitution of India, 1950 — Article 226, 227
High Courts27 Feb 2000Dismissed
Tamil Nadu Ozhungumurai Virpanai Kooda Anna Podhu Thozhilalar Sangam Vs The Government of Tamil Nadu, The Secretary to Government Agriculture Department, Tamil Nadu Agricultural Produce Marketing Board and The Director of Agricultural Marketing
Madras High Court · (2000) 02 MAD CK 0013
Constitution of India, 1950 — Article 14, 16, 21, 311Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 — Section 22, 22(3), 22(4), 8, 8(1)
High Courts23 Feb 2000
Mayil Mark Nilayam Vs Superintendent of Central Excise
Madras High Court · (2001) 127 ELT 659
Central Excise Rules, 1994 — Rule 173B, 173B(1), 174, 206(3), 52ACentral Excises and Salt Act, 1944 — Section 11A, 12, 14, 6, 9(1)Constitution of India, 1950 — Article 14, 19, 226
High Courts23 Feb 2000
N. Jeisi Deisi Vs The State of Tamil Nadu and four others
Madras High Court · (2000) 4 CTC 739
Constitution of India, 1950 — Article 14, 162, 166(3)General Clauses Act, 1897 — Section 3(51)Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 6, 8
High Courts23 Feb 2000
Sri Nallalagu Polytechnic Managing Committee, Kamaraj Education and Research Foundation Trust, Madras Vs D. Sivakumar
Madras High Court · (2000) 3 CTC 362 : (2000) 2 LW 589
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 5, Order 21 Rule 8Evidence Act, 1872 — Section 18, 31Transfer of Property Act, 1882 — Section 52
High Courts23 Feb 2000Dismissed
D. Gurusamy Vs State of Tamil Nadu and Others
Madras High Court · (2000) 02 MAD CK 0011
Commissions of Inquiry Act, 1952 — Section 8B, 8CProtection of Human Rights Act, 1993 — Section 36(1)
High Courts22 Feb 2000Dismissed
Special Tahsildar (Land Acquisition) Sipcot, Pudukottai Vs R.M. Ramasamy and 3 others
Madras High Court · (2000) 02 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 4Land Acquisition Act, 1894 — Section 18, 23, 23(2), 28A, 4(1)
High Courts22 Feb 2000Dismissed
Premier Polytronics Ltd. Vs Assistant Regional Director, Employees' State Insurance Corporation
Madras High Court · (2001) 90 FLR 10 : (2001) 1 LLJ 1293
Apprentices Act, 1961 — Section 2Employees State Insurance Act, 1948 — Section 2(9)
High Courts21 Feb 2000Dismissed
Connemara Hotel, Spencer International Hotels Ltd. Vs Employees Insurance Court and Others
Madras High Court · (2000) 86 FLR 699 : (2000) 2 LLJ 572
Employees State Insurance Act, 1948 — Section 75(2)
High Courts21 Feb 2000Allowed
ITC Limited Vs Commissioner of Central Excise (A)
Madras High Court · (2001) 127 ELT 338
Central Excise Rules, 1944 — Rule 213Central Excises and Salt Act, 1944 — Section 35A, 35A(1), 35F, 37BConstitution of India, 1950 — Article 14, 19(1), 226, 265, 32
High Courts18 Feb 2000
D.N. Udani Vs The Revenue Officer, Corporation of Chennai, Rippon Buildings, Chennai-3 and two others
Madras High Court · (2000) 4 CTC 346
Madras City Municipal Corporation Act, 1919 — Section 107