COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 11 of 67

High Courts19 Oct 2001

Shriram Capital Trust (P) Ltd, Madras - 600 017, Shriram Transport Finance Co., Ltd., Madras - 600 004 Vs D.B.S. Properties Ltd., Madras - 17, M.S. Meyyappan Karthaof M.S. Meyyappan HUF, Madras - 28, M. Ramasamy, Madras - 28 D.B.S. Properties Ltd. Vs M.S. Meyyappan, Kartha of M.S. Meyyappan HUF, 99, Santhome High Road, Chennai - 600 028, M. Ramasamy, 99, Santhome High Road, Chennai - 600 028, Shriram Capital Trust (P) Ltd., 3rd Floor, No. 20, Sir Theagaraya Road, T. Nagar, Chennai - 600 017, Shriram Transport Finance Co., Ltd. and Lady Desikachari Road, Chennai - 600 004

Madras High Court · (2001) 10 MAD CK 0098

Registration Act, 1908 — Section 17, 17(1)(b)Transfer of Property Act, 1882 — Section 100, 4, 59

High Courts19 Oct 2001

Concrete Products and Construction Co. and Another Vs Union of India (UOI) and Others

Madras High Court · AIR 2002 Mad 95 : (2002) 1 MLJ 158 : (2002) WritLR 220

Constitution of India, 1950 — Article 14, 226

High Courts19 Oct 2001Dismissed

K.S. Mothilal Vs K.S. Kasimaris Ceramique (P.) Ltd.

Madras High Court · (2004) 50 SCL 116

Companies Act, 1956 — Section 397, 398, 402, 41, 433

High Courts19 Oct 2001Dismissed

Govindammal and Another Vs Bhuvaneswari Financing Corporation

Madras High Court · AIR 2002 Mad 296 : (2002) 3 CivCC 136

Negotiable Instruments Act, 1881 (NI) — Section 4

High Courts19 Oct 2001Allowed

Vijayapuram Chit Fund Vs M.M. Farook and Another

Madras High Court · AIR 2002 Mad 273 : (2002) 1 LW 14

Chit Funds Act, 1982 — Section 33(1)

High Courts19 Oct 2001

Gentlemen Exports and Another Vs State of Tamil Nadu and Others

Madras High Court · (2006) 146 STC 298

Central Sales Tax Act, 1956 — Section 5(3)

High Courts18 Oct 2001

M/s K.R.M. Money Lenders Vs Mr. A. Manoharan Alias Doss

Madras High Court · (2001) 10 MAD CK 0099

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 1Constitution of India, 1950 — Article 226Partnership Act, 1932 — Section 69, 69(2)

High Courts18 Oct 2001Allowed

P. Varadaraju Vs The District Collector and Chairman, District Level Vigilance Committee, The Revenue Divisional Officer and Canara Bank

Madras High Court · (2001) 10 MAD CK 0089

High Courts18 Oct 2001Dismissed

Lawn Hosiery Mills and Others Vs Durga Fashions

Madras High Court · (2002) 111 CompCas 568

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts18 Oct 2001

Commissioner of Income Tax Vs Madras Cements Ltd.

Madras High Court · (2002) 255 ITR 243

Income Tax Act, 1961 — Section 31, 32, 43

High Courts18 Oct 2001Allowed

Commr. of Cus. (AIR), Chennai Vs Cus. and C. Ex. Settlement Commission

Madras High Court · (2003) 85 ECC 215 : (2002) 139 ELT 512

Customs Act, 1962 — Section 127A, 127B, 127C

High Courts17 Oct 2001Dismissed

S.G. Kannappan Vs S. Murugesan and Another

Madras High Court · (2002) 3 CivCC 666

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 10(3), Order 22 Rule 10, Order 22 Rule 3, 115Specific Relief Act, 1963 — Section 15, 16Transfer of Property Act, 1882 — Section 52

High Courts17 Oct 2001

V. Thulasidass Vs V. Nanda Rao

Madras High Court · (2001) 10 MAD CK 0101

Evidence Act, 1872 — Section 70Succession Act, 1925 — Section 63

High Courts17 Oct 2001Allowed

State Trading Corporation of India Ltd. Vs State of Tamil Nadu and Another

Madras High Court · (2002) 149 ELT 3 : (2003) 129 STC 294

Central Sales Tax Act, 1956 — Section 2, 5(2)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 47, 68

High Courts17 Oct 2001

A. Sivasailam Vs CWT

Madras High Court · (2002) 177 CTR 321 : (2002) 253 ITR 575 : (2003) 127 TAXMAN 45

High Courts17 Oct 2001Allowed

Sivananda Mills Ltd. and Another Vs Thirumalai Traders and Another

Madras High Court · (2002) 108 CompCas 889

Negotiable Instruments Act, 1881 (NI) — Section 138, 141Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22A

High Courts17 Oct 2001Dismissed

Saeeda Irfana Vs Inspector of Police, R4, Pondy Bazar Police Station, T. Nagar, Chennai-17 and Others

Madras High Court · (2001) 10 MAD CK 0046

Arms Act, 1959 — Section 25(1)(A), 27Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts17 Oct 2001Dismissed

Quantas Engineers and Promoters (P) Limited Vs Tamil Nadu Taxation Special Tribunal and Others

Madras High Court · (2003) 162 ELT 1165 : (2003) 131 STC 529

Constitution of India, 1950 — Article 226

High Courts17 Oct 2001Dismissed

Sumangalam Steels Pvt. Ltd. and Another Vs State of Tamil Nadu and Others

Madras High Court · (2003) 129 STC 82

Tamil Nadu Additional Sales Tax Act, 1970 — Section 2(1)Tamil Nadu General Sales Tax Act, 1959 — Section 17

High Courts17 Oct 2001Allowed

A. Natarajan Vs The Managing Director, Tamil Nadu State Transport Corporation Ltd., (Kumbakonam Division)

Madras High Court · (2001) 10 MAD CK 0020

Industrial Disputes Act, 1947 — Section 18(1)