COURT ARCHIVE

Madras High Court judgments, 2000

1,130 judgments · page 5 of 57

High Courts08 Dec 2000

Kalakrithi Vs ITO and Another

Madras High Court · (2002) 253 ITR 754

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High Courts08 Dec 2000

G. Rangaraj Vs The Commandant, CISF Unit, RSP - Rourkela Steel Plant and Others

Madras High Court · (2001) 1 MLJ 258

Constitution of India, 1950 — Article 226

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High Courts08 Dec 2000Allowed

Vasantha R. Vs Union of India (UOI) and Others

Madras High Court · (2001) 2 LLJ 843

Constitution of India, 1950 — Article 14, 15(1), 19(1)Factories Act, 1948 — Section 66(1)

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High Courts08 Dec 2000Dismissed

Dr. Subramanian Swamy Vs Reserve Bank of India and Others

Madras High Court · (2001) 104 CompCas 467 : (2001) 1 LW 663

Companies Act, 1956 — Section 433

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High Courts08 Dec 2000Dismissed

In Re: Ne Plus Technologies Pvt. Ltd.

Madras High Court · (2002) 112 CompCas 376 : (2001) 1 LW 660

Companies Act, 1956 — Section 391

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High Courts08 Dec 2000Allowed

Donghee Vision Industrial Company Ltd. Vs Tube Investments of India Ltd. and Another

Madras High Court · (2001) 104 CompCas 460 : (2001) 1 LW 667

Companies (Court) Rules, 1959 — Rule 28, 28(2)Companies Act, 1956 — Section 433

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High Courts08 Dec 2000

Sri Seetha Venkatesh Mills Employees Union Vs Government of Tamil Nadu and Others

Madras High Court · (2001) 2 LLJ 185

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 33A, 3A, 9A

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High Courts08 Dec 2000

Lemuir Air Express IATA Cargo Agent Vs Air India

Madras High Court · (2002) 1 LW 607 : (2001) 1 MLJ 783

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High Courts08 Dec 2000Dismissed

Kalakrithi Vs Income Tax Officer

Madras High Court · (2002) 125 TAXMAN 97

Income Tax Act, 1961 — Section 264, 272A, 272A(2), 272A(2)(c), 273B

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High Courts07 Dec 2000

The Special Tahsildar (LA), Neighbourhood Scheme, Erode and another Vs Pavayammal and another

Madras High Court · (2001) 1 MLJ 352

Land Acquisition Act, 1894 — Section 12, 23(1)A(2), 4(1)

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High Courts07 Dec 2000

The Special Tahsildar (L.A.) Neighbourhood Scheme Vs Meenakshiammal (died) and Others

Madras High Court · (2001) 1 MLJ 698

Land Acquisition Act, 1894 — Section 4(1)

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High Courts07 Dec 2000

Md. Nazir Khan and three others Vs The Union of India and three others

Madras High Court · (2001) 1 LW 715

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 48, 5, 6

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High Courts07 Dec 2000

The State of Tamilnadu and two others Vs K. Ramaswamy and another

Madras High Court · (2001) 1 MLJ 636

Arbitration Act, 1940 — Section 30

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High Courts07 Dec 2000

The State of Tamil Nadu and Another Vs K. Ramaswamy and Another

Madras High Court · (2001) 1 MLJ 636

Arbitration Act, 1940 — Section 30

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High Courts07 Dec 2000

Rajendran Vs Usharanai

Madras High Court · (2001) 1 LW(Cri) 319

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts07 Dec 2000

A. Geetha Vs G. Sankaran and Another

Madras High Court · (2001) 1 MLJ 390

Tamil Nadu Buildings (Lease and Rent Control) Act, 1961 — Section 10(2)(1)

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High Courts07 Dec 2000

The Special Tahsildar (L.A.), Neighbourhood Scheme and Another Vs Pavayammal and Another

Madras High Court · (2001) 1 MLJ 352

Land Acquisition Act, 1894 — Section 4(1)

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High Courts06 Dec 2000

Sundaram Finance Ltd. Vs Commissioner of Income Tax

Madras High Court · (2001) 250 ITR 86

Income Tax Act, 1961 — Section 32, 37, 37(1), 40, 40A(5)Income Tax Rules, 1962 — Rule 5, 6D

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High Courts06 Dec 2000

Pattukottai Azhagiri Transport Corporation Ltd. Vs The Presiding Officer, Industrial Tribunal and M. Anandan

Madras High Court · (2000) 12 MAD CK 0116

Industrial Disputes Act, 1947 — Section 33, 33(2), 33A

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High Courts06 Dec 2000Allowed

Joseph Vs State, Devadhasan, Pathrose and Kumaravel

Madras High Court · (2002) 1 LW(Cri) 195

Criminal Procedure Code, 1973 (CrPC) — Section 248, 255(1), 321, 321(b)Penal Code, 1860 (IPC) — Section 147, 148, 149, 174, 323

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