COURT ARCHIVE

Madras High Court judgments, 2000

1,130 judgments · page 50 of 57

High Courts15 Feb 2000Dismissed

Triveni Alloys Ltd. Vs Cholamandalam Investments and Finance Co. Ltd.

Madras High Court · (2000) 2 LW(Cri) 563

Criminal Procedure Code, 1973 (CrPC) — Section 138, 142, 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

High Courts15 Feb 2000

P. Kingsly Goldwin Vs State by The Superintendent of Police and P. Dharmaraj

Madras High Court · (2001) 2 LW(Cri) 856

High Courts11 Feb 2000Allowed

Income Tax Officer Vs Dr. K. Jagadeesan

Madras High Court · (2002) 257 ITR 476

Income Tax Act, 1961 — Section 279, 279(2)

High Courts11 Feb 2000

Vasthavi Vs State by Inspector of Police, E-3 Avaniyapuram Police Station, Crime No. 9 of 1985

Madras High Court · (2000) 1 LW(Cri) 188

Penal Code, 1860 (IPC) — Section 302, 324

High Courts11 Feb 2000

S. Srinivasan Vs Smt. Balambal and 3 others

Madras High Court · (2000) 1 CTC 646

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115

High Courts11 Feb 2000

M/s New Royal Talkies Vs The District Collector Thirunelveli.. Thirunelveli Dist.

Madras High Court · (2000) 3 CTC 289

Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 10(2)(1)

High Courts11 Feb 2000

S.N. Hasan Abubucker Vs Kottikulam St. Mohideen Pallivasal Therkku Mohindeen Pallivasal, Nirvagi Mutheru Committee and another

Madras High Court · (2000) 3 CTC 193 : (2001) 1 LW 196 : (2000) 2 MLJ 461

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100

High Courts11 Feb 2000

M/s Sekaran Real Estates Vs Punjab National Bank

Madras High Court · (2000) 1 CTC 613 : (2000) 2 MLJ 100

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26, Order 41 Rule 27Specific Relief Act, 1877 — Section 40(2)

High Courts11 Feb 2000

ITO Vs Dr. K. Jagadeesan

Madras High Court · (2001) 118 TAXMAN 499

Income Tax Act, 1961 — Section 276CC(1), 279(2)

High Courts10 Feb 2000Dismissed

Essorpe Mills Ltd. Vs Central Provident Fund Commissioner

Madras High Court · (2001) 104 CompCas 588 : (2001) 2 LLJ 24

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7ISick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 22, 22(1), 22(5)

High Courts10 Feb 2000

S. Srinivasan, Chairman and Chief Executive Officer, Bharat Overseas Bank Ltd., Habib Towers, No. 736, Anna Salai. Chennai-2 Vs All India Bharat Overseas Bank Employees Union and 4 others

Madras High Court · (2000) 2 CTC 41

Banking Regulation Act, 1949 — Section 10B(4), 35B(B), 36AACompanies Act, 1956 — Section 58A, 617Constitution of India, 1950 — Article 14, 16, 19, 226

High Courts10 Feb 2000

Arulmighu Meenakshi Sundareswarar Koil Kadaikarargal Sangam and another Vs The State of Tamil Nadu and two others

Madras High Court · (2000) 1 CTC 471 : (2000) WritLR 672

Constitution of India, 1950 — Article 14, 22, 226Religious Institutions (Lease of Immovable Property) Rules, 1963 — Rule 12, 17, 2, 3Rent Control Act, 1952 — Section 21

High Courts10 Feb 2000

Chinna Ponnu Vs The Secretary Prohibition and Excise Department Government of Tamil Nadu Fort St. George, Chennai-9 and another

Madras High Court · (2000) 2 CTC 423 : (2000) 1 LW(Cri) 474

Constitution of India, 1950 — Article 22

High Courts10 Feb 2000Dismissed

Felisraj J. Vs Indian Medical Practitioners Co-operative Pharmacy and Stores Ltd.

Madras High Court · (2000) 2 LLJ 683 : (2000) 2 MLJ 520

Constitution of India, 1950 — Article 12, 226

High Courts09 Feb 2000

Lakshmiammal and another Vs C.P. Nanjappan and 2 others

Madras High Court · (2000) 3 CTC 29

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11

High Courts08 Feb 2000

The Managing Director, Pandiyan Roadways Corporation, Madurai Vs S. Rajalakshmi and four others

Madras High Court · (2000) 4 CTC 528

Motor Vehicles Act, 1988 — Section 168, 173Succession Act, 1925 — Section 306

High Courts08 Feb 2000

Kottiammal (Died) and 6 others Vs Somuthiram and 5 others

Madras High Court · (2000) 2 CTC 584

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5, 100Evidence Act, 1872 — Section 44Limitation Act, 1963 — Article 59

High Courts08 Feb 2000Dismissed

Rajan@Vanmani@Mahendran@ and Velusamy Vs State by Inspector Police, B4 Police Station, Coimbatore (Crime No.2201/94)

Madras High Court · (2000) 2 LW(Cri) 587

Madras City Police Act, 1888 — Section 75(1)(c)

High Courts07 Feb 2000Dismissed

N.R. Gopal Vs K.G. Banumathi and Another

Madras High Court · AIR 2000 Mad 300 : (2000) 2 LW 711 : (2000) 2 MLJ 107

Civil Procedure Code, 1908 (CPC) — Section 60Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 24, 25

High Courts07 Feb 2000

T.V. Subramanian Vs The Commissioner, Corporation of Tiruchirappalli, Thiruchirapalli

Madras High Court · (2000) 02 MAD CK 0087