High Courts23 Nov 2000
Addison and Co. Vs Commissioner of C. Ex.
Madras High Court · (2001) 129 ELT 44
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 11C(2), 11D(2)
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 9 of 57
High Courts22 Nov 2000
Sukkuru Vs State
Madras High Court · (2001) 1 LW(Cri) 459
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 324
High Courts22 Nov 2000
Commissioner of Income Tax Vs ANGLO FRENCH TEXTILES LTD.
Madras High Court · (2001) 170 CTR 231
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts22 Nov 2000
P.U. Regi Vs Superintendent of C. Ex.
Madras High Court · (2001) 129 ELT 593 : (2001) 1 LW(Cri) 443
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25
High Courts22 Nov 2000
Commissioner of Income Tax Vs Chandulal Kamdar
Madras High Court · (2002) 172 CTR 333 : (2001) 252 ITR 350 : (2002) 121 TAXMAN 251
Income Tax Act, 1961 — Section 2(47)Transfer of Property Act, 1882 — Section 58
High Courts22 Nov 2000
Smt. Indira Gandhi College Vs All India Council for Technical Education and Three Others
Madras High Court · (2000) 11 MAD CK 0088
All India Council for Technical Education Act, 1987 — Section 10, 2, 23(1), 3Constitution of India, 1950 — Article 14, 226, 246, 248, 254
High Courts22 Nov 2000
Commissioner of Income Tax Vs Anglo French Textiles Ltd. Anglo French Textiles Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 254 ITR 314
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BIncome Tax Act, 1961 — Section 256(1), 37(1)
High Courts22 Nov 2000
Commissioner of Gift Tax Vs A.C. Mahesh and Others
Madras High Court · (2002) 172 CTR 647 : (2001) 252 ITR 440 : (2002) 121 TAXMAN 269
Income Tax Act, 1961 — Section 221(1), 33, 34
High Courts22 Nov 2000
Commissioner of Wealth-tax Vs S.L. Chitale
Madras High Court · (2001) 252 ITR 586
High Courts22 Nov 2000
Commissioner of Income Tax Vs Alagappa Cotton Mills
Madras High Court · (2002) 253 ITR 100
Income Tax Act, 1961 — Section 32, 32A
High Courts22 Nov 2000
Commissioner of Income Tax Vs R. Ramachandran
Madras High Court · (2001) 165 CTR 263
Income Tax Act, 1961 — Section 55(2)
High Courts21 Nov 2000
Hindu Religious and Charitable Endowment (A) Department Vs N. Sivarawajan Nadar and 3 others
Madras High Court · (2001) 1 MLJ 523
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(20), 63, 70, 9
High Courts21 Nov 2000
Tamil Nadu Electricity Board North Division and Others Vs A.K.M.G. Anguchamy and Another
Madras High Court · (2001) 1 MLJ 741
Transfer of Property Act, 1882 — Section 108, 109, 109(m)
High Courts21 Nov 2000
K. Sankar Vs G.L. Vijayan
Madras High Court · (2001) 1 MLJ 241
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(vii), 10(3)(a)(iii)
High Courts21 Nov 2000Allowed
Vargheese Vs State
Madras High Court · (2001) CriLJ 2295
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 7Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13(2)
High Courts21 Nov 2000Dismissed
Narendra Kumar Mohnot Vs State
Madras High Court · (2001) CriLJ 1605 : (2001) 1 LW(Cri) 331 : (2001) 3 RCR(Criminal) 56
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 311, 482Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 120
High Courts21 Nov 2000Allowed
Management of Nagammal Mills Ltd. Vs Labour Court and Others
Madras High Court · (2002) 4 LLJ 248
Industrial Disputes Act, 1947 — Section 33, 33A
High Courts21 Nov 2000Dismissed
Balasubramaniam M. Vs Management of T.V. Sundaram Iyengar and Sons Ltd. and Another
Madras High Court · (2001) 1 LLJ 362 : (2000) 1 MLJ 597 : (2001) WritLR 236
Constitution of India, 1950 — Article 226
High Courts21 Nov 2000Dismissed
T.K. Dhandapani Vs The Chairman and Managing Director, Bank of India, Express Towers, Nariman Point, Post Box No. 11646, Bombay-21 and another
Madras High Court · (2001) 2 LLJ 384
Banking Regulation Act, 1949 — Section 10(1)Constitution of India, 1950 — Article 14
High Courts21 Nov 2000
Pandian Vs A. Abitha Begam
Madras High Court · (2001) 1 MLJ 402
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(3), 102