High Courts31 Dec 2001
Ponnu @ Koudappa Naicker and another Vs Marammal and another
Madras High Court · (2001) 12 MAD CK 0087
Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 1 of 67
High Courts24 Dec 2001
K. Madalaimuthu and Another Vs State of Tamil Nadu and Others
Madras High Court · (2002) 2 MLJ 254
High Courts21 Dec 2001Allowed
Pattukottai Azhagiri Transport Corporation Ltd. Vs Presiding Officer, II Additional Labour Court and Another
Madras High Court · (2002) 93 FLR 456 : (2002) 2 LLJ 418 : (2002) 1 MLJ 612
Industrial Disputes Act, 1947 — Section 11A
High Courts21 Dec 2001Allowed
Anna Transport Corporaiton Limited Vs Smt. M. Uma Maheswari, Propriterix, Sri Rajesh Bus Service, Chinnappa Naickenpalayam, Salem, The Regional Transport Authority, Salem @ Namakkal and The State Transport Appellate Tribunal, City Civil Court Buildings, Madras
Madras High Court · (2001) 12 MAD CK 0019
Motor Vehicles Act, 1988 — Section 2(42)Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 7
High Courts21 Dec 2001Dismissed
R. Selvaraj Vs Government of Tamil Nadu
Madras High Court · (2001) 12 MAD CK 0007
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 226Madras Prohibition Act, 1937 — Section 17C, 17D, 21, 54Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 34, 4, 4(3)
High Courts20 Dec 2001
Beauty Dyers Vs Union of India (UOI)
Madras High Court · (2002) ECR 291 : (2004) 163 ELT 28
Central Excise Rules, 1944 — Rule 96ZQCentral Excises and Salt Act, 1944 — Section 37, 3A
High Courts20 Dec 2001Allowed
V.K. Subramaniam alias V.K.S. Mani Vs Registrar of Trade Marks and Others
Madras High Court · (2004) 28 PTC 82
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts19 Dec 2001Allowed
C.K. Ranganathan Vs Registrar of Companies, Government of India, Ministry of Law, Justice and Company Affairs, Department of Company Affairs, Pondicherry
Madras High Court · (2003) 45 SCL 500
Companies Act, 1956 — Section 113, 162, 168, 211(2), 211(7)Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 469(1), 472, 473Mines Act, 1952 — Section 66
High Courts19 Dec 2001Allowed
Indian Potash Limited Vs Assistant Commissioner (CT) and Others
Madras High Court · (2002) 128 STC 446
Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts19 Dec 2001Allowed
C.K. Ranganathan Vs Registrar of Companies
Madras High Court · (2003) 45 SCL 500
Companies Act, 1956 — Section 211, 211(2), 211(7)Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)
High Courts19 Dec 2001Allowed
R. Rani Vs State of Tamil Nadu and Union of India (UOI)
Madras High Court · (2002) 150 ELT 1395
Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 124
High Courts19 Dec 2001Dismissed
Jayaraman and Another Vs Joseph Pouvatchy
Madras High Court · (2002) 1 MLJ 410
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 9(3)
High Courts18 Dec 2001Allowed
Raghunathan Vs Selvarajan
Madras High Court · (2002) CriLJ 3848
Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts18 Dec 2001Allowed
Venkatachalapathy Vs State
Madras High Court · (2001) 12 MAD CK 0036
Electricity Act, 1910 — Section 39(1), 44(1), 49(A)
High Courts18 Dec 2001Allowed
Gnanarathina Bai and Another Vs Muthiah and Another
Madras High Court · AIR 2002 Mad 480 : (2002) 1 MLJ 622
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(3)
High Courts14 Dec 2001Dismissed
Subramaniya Konar Vs Palani Pillai and Others
Madras High Court · (2002) 1 MLJ 549
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 11, 13(1), 32(3), 32(7), 91Survey and Boundaries Act — Section 9(2)
High Courts14 Dec 2001Dismissed
Management, Christian Mission Hospital Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 94 FLR 329 : (2002) 2 LLJ 923
Constitution of India, 1950 — Article 226Industrial Disputes Tamil Nadu (Amendment) Act, 1963 — Section 2A
High Courts13 Dec 2001
Nagammal Cotton Mills (P) Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 176 CTR 307
Income Tax Act, 1961 — Section 43(1)
High Courts13 Dec 2001
Agasthiyar Trust Vs CWT
Madras High Court · (2003) 130 TAXMAN 497
Wealth Tax Act, 1957 — Section 5(1)(i)