High Courts07 Feb 2000
C. Murugan Vs N. Saghadevan
Madras High Court · (2000) 02 MAD CK 0086
Evidence Act, 1872 — Section 34
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 51 of 57
High Courts07 Feb 2000Dismissed
Sree Vadivambigai Textiles Mills Ltd. Vs The State of Tamil Nadu and Another
Madras High Court · (2000) 02 MAD CK 0076
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts07 Feb 2000Allowed
M/s. ION Exchange Finance Ltd., "Tiecicon House" Dr. E. Moses Road, Mahalakshmi, Mumbai 400011 Vs M/s. The Haileyburia Tea Estate Ltd., Employees Gratuity Fund Trust, The Chief General Manager, Reserve Bank of India and Syndicate Bank
Madras High Court · (2000) 02 MAD CK 0068
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10
High Courts07 Feb 2000
Management of Pandian Roadways Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2001) 2 LLJ 1697
Industrial Disputes Act, 1947 — Section 11A
High Courts07 Feb 2000
MRF Ltd. Vs International Polymer Equipment, Corporation and another
Madras High Court · (2000) 2 CTC 686
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 13Contract Act, 1872 — Section 14, 17, 4Limitation Act, 1963 — Article 101, 58
High Courts07 Feb 2000
Syed Mohamed and another Vs Nabisath Beevi and another
Madras High Court · (2000) 3 CTC 5 : (2000) 2 LW 575
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 115
High Courts07 Feb 2000
Gordon Woodroffe Workers and Staff Union Vs Joint Commissioner of Labour and Another
Madras High Court · (2000) 2 LLJ 1150
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 25N
High Courts07 Feb 2000Allowed
Dr. Ravichander Vs Karunakaran and Others
Madras High Court · (2000) 02 MAD CK 0006
Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), 115Trusts Act, 1882 — Section 81, 82, 94
High Courts07 Feb 2000Dismissed
Taleb Kaleeli Vs M/s Abbot Laboratories India Ltd.
Madras High Court · (2000) 02 MAD CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(c), 20, 25
High Courts04 Feb 2000Allowed
Paramasivam V. Vs Management of Madras Rubber Factory and Another
Madras High Court · (2001) 90 FLR 4 : (2001) 3 LLJ 1021
High Courts04 Feb 2000
M/s Oriental Insurance Company Ltd Thanjavur Vs G. Ramasamy and another
Madras High Court · (2000) 4 CTC 92 : (2000) 3 LW 613
Evidence Act, 1872 — Section 100, 101, 102, 103
High Courts04 Feb 2000
Ramasamy Vs State
Madras High Court · (2000) 3 CTC 123 : (2000) 1 LW(Cri) 142
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302Tamil Nadu Borstal Schools Act, 1925 — Section 10A, 8
High Courts04 Feb 2000
The Commissioner of Income Tax Madurai Vs Smt. P. Manonmani, Karur
Madras High Court · (2000) 2 CTC 1 : (2000) 245 ITR 48
Income Tax Act, 1961 — Section 160, 168, 68Succession Act, 1925 — Section 2(a)(2), 211, 218, 219, 220
High Courts04 Feb 2000
U. Prashanthi, rep by her Power of Attorney Agent, Mr. U. Karunasesh Vs State of Tamil Nadu and 3 others
Madras High Court · (2000) 1 CTC 714
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 4(1), 48(1), 6, 9(3)
High Courts04 Feb 2000
Palanivelu and 2 others Vs Sadasiva Padayachi (died) and 7 others
Madras High Court · (2000) 2 CTC 486
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100Evidence Act, 1872 — Section 101, 102, 103Hindu Succession Act, 1956 — Section 14
High Courts04 Feb 2000
Rahamathulla Vs Rasool Bivi and 6 others
Madras High Court · (2000) 1 CTC 672
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, 115Limitation Act, 1963 — Article 136, 182, 15
High Courts04 Feb 2000
M. Jainoon Vs M. Ammanulla Khan and 3 others
Madras High Court · AIR 2000 Mad 381 : (2000) 2 CTC 645 : (2000) 3 LW 837 : (2000) 2 MLJ 714
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts04 Feb 2000Allowed
Council of Seventh Day Adventist Educational Institution Vs Regional P.F. Commissioner and Others
Madras High Court · (2000) 2 LLJ 1623 : (2000) WritLR 677
High Courts04 Feb 2000
Smt. Angelin Selvaraj Vs The Regional Transport Officer, Chennai West, Chennai, The State Transport Authority, Chepauk, Chennai and The State Transport Appellate Tribunal, High Court Compound, Chennai
Madras High Court · (2000) 02 MAD CK 0023
High Courts03 Feb 2000
SREE VISALAM CHIT FUNDS LTD. Vs COMMISSIONER OF INCOME TAX and Others
Madras High Court · (2001) 245 ITR 628
Income Tax Act, 1961 — Section 230A