COURT ARCHIVE

Madras High Court judgments, 2000

1,130 judgments · page 7 of 57

High Courts02 Dec 2000

G. Mohamed Thajf and another Vs The Bharath Petroleum Corpn. Ltd., Chennai-40 and another

Madras High Court · (2001) 1 MLJ 335

Burma Shell (Acquisition of Undertakings) Act, 1976 — Section 5, 7Constitution of India, 1950 — Article 226Madras City Tenants Protection Act, 1922 — Section 12, 2(4)

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High Courts01 Dec 2000

Palani and 2 others Vs The Commissioner, HR and CE, Administration Dept., Nungambakkam, Chennai-34 and 2 others

Madras High Court · (2000) 12 MAD CK 0131

Constitution of India, 1950 — Article 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 20, 23

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High Courts01 Dec 2000

M. Kuppan Vs Commissioner of Income Tax

Madras High Court · (2001) 169 CTR 237 : (2001) 249 ITR 543

Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 67

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High Courts01 Dec 2000Allowed

Tamilnadu Industrial Investment Corporation Ltd. Vs Venkat Tube Industries and Others

Madras High Court · (2001) 106 CompCas 64

State Financial Corporations Act, 1951 — Section 29, 31

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High Courts01 Dec 2000

Venkatadri Traders Ltd. Vs Commissioner of Income Tax and Another

Madras High Court · (2001) 248 ITR 681

Income Tax Act, 1961 — Section 264, 264(2)

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High Courts01 Dec 2000Allowed

Karvannan Vs Gopal Padayaschi

Madras High Court · (2000) 12 MAD CK 0072

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3, 73Specific Relief Act, 1963 — Section 20

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High Courts01 Dec 2000

Vanarani Vs State

Madras High Court · (2001) 1 ALT(Cri) 359

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304(1), 309

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High Courts01 Dec 2000

R. Vijayabalan Vs D. Jayakumari and Another

Madras High Court · (2001) 1 MLJ 555

Evidence Act, 1872 — Section 33Specific Relief Act, 1963 — Section 26(1)(3)

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High Courts30 Nov 2000

A. Murali and Co. Vs State Trading Corporation of India Ltd.

Madras High Court · AIR 2001 Mad 271

Contract Act, 1872 — Section 74

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High Courts30 Nov 2000

Commissioner of Income Tax Vs Coats Viyella India Ltd.

Madras High Court · (2002) 253 ITR 667

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High Courts30 Nov 2000Dismissed

Muthukrishna Varadarajulu Vs Chief Enforcement Officer, Enforcement Directorate

Madras High Court · (2001) CriLJ 1924

Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 188Foreign Exchange Regulation Act, 1973 — Section 13, 18(1), 18A, 19(1), 40

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High Courts30 Nov 2000