High Courts17 Oct 2001Allowed
Moorthy Vs The State of Tamil Nadu
Madras High Court · (2002) 2 LW(Cri) 765
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 12 of 67
High Courts17 Oct 2001
Commissioner of Income Tax Vs S. Jayaprakash
Madras High Court · (2002) 256 ITR 619
High Courts15 Oct 2001Dismissed
S. Balasubramaniam, Editor Vs Secretary, Tamil Nadu Legislative Assembly, Legislative Assembly Secretariat and The Honourable Speaker, Tamil Nadu Legislative Assembly
Madras High Court · (2001) 10 MAD CK 0092
Constitution of India, 1950 — Article 14, 194, 208, 21, 211Tamil Nadu Legislative Assembly Rules — Rule 283
High Courts15 Oct 2001
Commissioner of Wealth-tax Vs V.R. Annapoorani Veerappan
Madras High Court · (2002) 257 ITR 735
High Courts15 Oct 2001Dismissed
R. Govindan and Others Vs Sri Karapaga Vinyagar Temple
Madras High Court · (2001) 10 MAD CK 0062
Transfer of Property Act, 1882 — Section 106
High Courts15 Oct 2001
Commissioner of Income Tax Vs Tamil Nadu Mercantile Bank Ltd.
Madras High Court · (2002) 175 CTR 391 : (2002) 255 ITR 205 : (2003) 126 TAXMAN 45
Income Tax Act, 1961 — Section 32AB, 32AB(1), 32AB(2), 72, 72(3)
High Courts15 Oct 2001
S. Balasubramaniam, Editor, Ananda Vikatan Vs 1. Secretary, Tamil Nadu Legislative Assembly, Legislative Assembly Secretariat, Madras 600 009 and The Honourable Speaker, Tamil Nadu Legislative Assembly, Fort St. George, Madras 600 009
Madras High Court · (2001) 10 MAD CK 0008
Constitution of India, 1950 — Article 14, 194, 208, 21, 211
High Courts15 Oct 2001Dismissed
Commissioner of Mettupalayam Municipality Vs Assistant Commissioner of Labour and Others Commissioner, City Municipal Corporation Vs Commissioner for Workmen's Compensation/Appellate Authority under Payment of Gratuity Act and Others Commissioner, Pollachi Municipality Vs Lakshmi and Others
Madras High Court · (2002) 2 LLJ 937
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2Payment of Gratuity Act, 1972 — Section 1(3), 2, 7
High Courts15 Oct 2001Dismissed
R. Gurumoorthy Vs R.A. Balasubramaniam
Madras High Court · (2001) 10 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts12 Oct 2001
P. Mariappan Vs The Deputy Commissioner for Workmen's Compensation and Another
Madras High Court · (2002) 2 ACC 124
Workmens Compensation Act, 1923 — Section 30
High Courts12 Oct 2001
R. Chellappan Vs The Deputy Commissioner of Labour (Commissioner for Workmen's Compensation), Salem -2 and others
Madras High Court · (2001) 10 MAD CK 0075
Workmens Compensation Act, 1923 — Section 19, 2, 2(1)(d), 23, 3
High Courts12 Oct 2001
P. Hariappan Vs Deputy Commissioner For Workmen Compensation and Others
Madras High Court · (2002) 1 ACC 344
High Courts12 Oct 2001Dismissed
E. Ramesh and Another Vs P. Rajini and Others
Madras High Court · (2002) 4 LW 192 : (2002) 1 LW 10 : (2002) 1 MLJ 216
Hindu Succession Act, 1956 — Section 2, 2(1), 2(3), 23, 25
High Courts12 Oct 2001Dismissed
M. Ponnambalam Vs The District Collector, Tiruchirapalli and Others
Madras High Court · (2002) 1 MLJ 411
Constitution of India, 1950 — Article 14, 15, 16, 342
High Courts12 Oct 2001Dismissed
Kanakasubbu and Another Vs Suryanarayana Shastri and Others
Madras High Court · AIR 2002 Mad 252 : (2002) 1 LW 8 : (2002) 1 LW 18
Presidency Towns Insolvency Act, 1909 — Section 9, 9(2)
High Courts12 Oct 2001Allowed
V.R. Devaraj Vs G. Narayanasamy and Others
Madras High Court · (2002) 1 MLJ 213
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3
High Courts12 Oct 2001Dismissed
P. Mariappan Vs The Deputy Commissioner for Workmen Compensation, Palayamkottai and Another
Madras High Court · (2003) ACJ 326 : (2002) 92 FLR 95 : (2001) 3 MLJ 647
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 30
High Courts12 Oct 2001Allowed
P. Jothi Bai Vs B. Dorairaj and Others
Madras High Court · AIR 2002 Mad 191 : (2002) 1 LW 313 : (2002) 1 MLJ 120
High Courts12 Oct 2001Dismissed
V. Ramalingam Vs The District Collector, The Revenue Divisional Officer and Central Bank of India
Madras High Court · (2001) 10 MAD CK 0019
High Courts12 Oct 2001
Jeyaraj and 2 others Vs K. Gangammal and 10 others K. Jeyaraj and 2 others Vs Kanakammal and 11 others
Madras High Court · (2001) 10 MAD CK 0010
Contract Act, 1872 — Section 14, 15, 16, 16(1), 17Criminal Procedure Code, 1973 (CrPC) — Section 133Evidence Act, 1872 — Section 67, 68