COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 13 of 67

High Courts11 Oct 2001Dismissed

V.C. Ramalingam and Sons and Vicco Products (Bombay) Ltd. Vs The State of Tamil Nadu

Madras High Court · (2002) 127 STC 382

Constitution of India, 1950 — Article 14, 19(1), 226, 300ADrugs and Cosmetics Act, 1940 — Section 3

High Courts11 Oct 2001Dismissed

Udumalpet Municipality Vs A.O. Maqbool

Madras High Court · (2001) 10 MAD CK 0119

Easements Act, 1882 — Section 52Tamil Nadu District Municipalities Act, 1920 — Section 270Transfer of Property Act, 1882 — Section 105

High Courts11 Oct 2001Dismissed

A. Durairaj Vs The Chairman, Tamil Nadu Housing Board, Nandanam, Chennai-600035 and Others

Madras High Court · (2001) 3 MLJ 704 : (2002) WritLR 87

Constitution of India, 1950 — Article 12, 300Tamil Nadu State Housing Board Act, 1961 — Section 84, 84(1), 84(5), 84(6), 86

High Courts11 Oct 2001Allowed

Manickam Vs Namagiri Thayar and Another

Madras High Court · (2001) 10 MAD CK 0111

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 21 Rule 2, Order 22 Rule 10, 151

High Courts11 Oct 2001Allowed

E.I.D. Parry (India) Limited Vs Assistant Commissioner (CT) and Others

Madras High Court · (2002) 126 STC 449

Tamil Nadu General Sales Tax Act, 1959 — Section 13(2), 24(3)

High Courts10 Oct 2001

K. Marappa Gounder Vs CGT

Madras High Court · (2002) 177 CTR 403 : (2003) 133 TAXMAN 305

High Courts10 Oct 2001Allowed

Jayam Traders Vs Tamilnadu Taxation Special Tribunal and Others

Madras High Court · (2004) 136 STC 302

Tamil Nadu General Sales Tax Act, 1959 — Section 28A

High Courts10 Oct 2001

Pandian Chemicals Ltd. Vs Commissioner of Income Tax

Madras High Court · (2002) 176 CTR 517 : (2002) 254 ITR 562

Income Tax Act, 1961 — Section 214, 246, 80HH

High Courts09 Oct 2001Dismissed

Ayisha Beevi Vs Dhanalakshmi and Others

Madras High Court · (2001) 3 MLJ 637

Limitation Act, 1963 — Article 113, 4Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 58

High Courts09 Oct 2001Allowed

Mrs. Sakina Bi and Others Vs State of Tamil Nadu

Madras High Court · (2001) 10 MAD CK 0104

Stamp Act, 1899 — Article 23, 55A

High Courts09 Oct 2001Allowed

M. Chella Nadar Vs The Deputy Registrar of Co-operative Societies, The Presiding Officer/District Judge, Special Tribunal for Co-operative Society Cases and The Kurunthancode Agricultural Service Co-operative Society

Madras High Court · (2001) 10 MAD CK 0088

Civil Procedure Code, 1908 (CPC) — Section 149Penal Code, 1860 (IPC) — Section 34, 408, 477A

High Courts09 Oct 2001

Pondy Chem Private Ltd. and Another Vs Gas Authority of India Ltd. and Another

Madras High Court · (2001) 3 MLJ 644

Arbitration and Conciliation Act, 1996 — Section 33

High Courts09 Oct 2001Allowed

Arjunan M.(D) and Others Vs Executive Engineer, TWAD Board and Another

Madras High Court · (2002) 4 LLJ 141 : (2002) WritLR 204

Constitution of India, 1950 — Article 226, 227

High Courts09 Oct 2001

Mrs. Sakina Bi and 2 others Vs State of Tamil Nadu

Madras High Court · (2001) 10 MAD CK 0058

Stamp Act, 1899 — Section 2(10), 23A

High Courts09 Oct 2001Allowed

R. David Vs Collector of C. Ex. and Cus., Tiruchirapalli

Madras High Court · (2002) 140 ELT 345

Constitution of India, 1950 — Article 226

High Courts09 Oct 2001Allowed

E.I.D. Parry (India) Ltd. Vs Assistant Commissioner of Commercial Taxes and Others

Madras High Court · (2002) 126 STC 112

Tamil Nadu General Sales Tax Act, 1959 — Section 2

High Courts09 Oct 2001Allowed

Management of Lakshmi Vilas Bank Ltd. Vs Appellate Authority under Section 41(2) of the Tamil Nadu Shops and Establishments Act (Deputy Commissioner of Labour) and Another

Madras High Court · (2002) 2 LLJ 118

Officers Discipline and Disciplinary Action Regulations, 1987 — Regulation 17, 19, 23, 24, 25Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)

High Courts09 Oct 2001Dismissed

Madras Refineries Ltd. Vs Registrar, Tamil Nadu Taxation Special Tribunal and Others

Madras High Court · (2006) 143 STC 94

Tamil Nadu General Sales Tax Act, 1959 — Section 7A, 7A(1)

High Courts09 Oct 2001Allowed

Meenakshiammal Vs The Taluk Excise Officer Egmore-Nungambakkam Taluk

Madras High Court · (2001) 10 MAD CK 0018

Contract Act, 1872 — Section 74Tamil Nadu Arrack Shop (Retail Sales) Rules, 1981 — Rule 14(1), 21(2)

High Courts09 Oct 2001Allowed

S. Gangadharan Vs The Executive Engineer Irukkankudi Reservoir Project and The Superintending Engineer Planning Project Circle

Madras High Court · (2001) 10 MAD CK 0012

Madras Revenue Recovery Act, 1864 — Section 52Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 17