COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 14 of 67

High Courts08 Oct 2001

1. Palaniswamy, 2. Swaminathan 3. L. Viswanathan Vs Sri Vysaraja Matam, Kumbakonam rep. by Matathiathy Sri Vidyapayonidhi Theertha, Swamigal, rep. by his General Power of Attorney, Agent K.R. Krishnamoorthy Rao and P. Ganesan

Madras High Court · (2001) 10 MAD CK 0096

General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106

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High Courts08 Oct 2001Dismissed

E.I.D. Parry (India) Limited Vs Assistant Commissioner of Commercial Taxes and Another

Madras High Court · (2002) 126 STC 399

Sales of Goods Act, 1930 — Section 11Tamil Nadu General Sales Tax Act, 1959 — Section 13(2), 2, 24

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High Courts08 Oct 2001Allowed

Vellappa Gounder and Others Vs Palaniammal and Another

Madras High Court · (2002) 2 LW 351

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 31, 100

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High Courts08 Oct 2001

V. Madhu @ C.V. Maathesh Vs Commissioner of C. Ex., Coimbatore

Madras High Court · (2002) 139 ELT 497

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High Courts08 Oct 2001

Needle Industries (India) Limited Vs Sanjay Jaiswal and Others

Madras High Court · (2002) 24 PTC 646

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts08 Oct 2001Allowed

Sister-in-Charge, Society of Servants of Mary Convent Vs Assistant Provident Fund Commissioner (Enforcement)

Madras High Court · (2002) 92 FLR 398 : (2002) 1 LLJ 508

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17B

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High Courts08 Oct 2001

Suseela and Others Vs Ramasami Gounder and Others

Madras High Court · (2001) 10 MAD CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95

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High Courts08 Oct 2001

Padmavathi Vs State of Tamil Nadu and Others

Madras High Court · (2001) 3 MLJ 642

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High Courts08 Oct 2001

Guindy Machine Tools Limited Vs Tamil Nadu Electricity Board and Others

Madras High Court · (2001) 10 MAD CK 0004

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High Courts05 Oct 2001Dismissed

The Secretary, Government of Tamil Nadu, Social Welfare Department, Fort St. George, Chennai-9 and Others Vs Parvathi and Others

Madras High Court · (2001) 3 MLJ 689 : (2002) WritLR 78

Land Acquisition Act, 1894 — Section 11, 30, 4(1), 5, 5A

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High Courts05 Oct 2001

N.D. Nambisan Vs The Central Administrative Tribunal, Madras Bench and Another

Madras High Court · (2001) 3 MLJ 671

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High Courts05 Oct 2001Allowed

Smt. D. Radhika and Another Vs The State Transport Authority and The State Transport Appellate Tribunal

Madras High Court · (2001) 10 MAD CK 0107

Motor Vehicles Act, 1939 — Section 60(1), 81(5), 87

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High Courts05 Oct 2001Allowed

John David Vs Inspector of Police Annamalai Nagar Police Station, Chidambaram/Cuddalore District

Madras High Court · (2002) 1 LW(Cri) 145

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High Courts05 Oct 2001Dismissed

S.P. Jalaja Vs Karapettai Nadar Girls Higher Secondary School and Others

Madras High Court · (2001) 10 MAD CK 0103

Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12(3), 15(4)

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High Courts05 Oct 2001

A. Sankararaman Vs The Govt. of Tamil Nadu

Madras High Court · (2001) 10 MAD CK 0091

Constitution of India, 1950 — Article 226

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High Courts05 Oct 2001

A. Sankararaman Vs The Government Tamil Nadu

Madras High Court · (2001) 10 MAD CK 0082

Constitution of India, 1950 — Article 226

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High Courts05 Oct 2001Allowed

K. Pranbhakaran Nair Vs The Tahsildar and Others

Madras High Court · (2001) 10 MAD CK 0036

Revenue Recovery Act, 1864 — Section 19, 20, 25, 4, 52

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High Courts05 Oct 2001Allowed

Kiran Overseas Exports Ltd. Vs The Commercial Tax Officer, Vepery Assessment Circle, Chennai

Madras High Court · (2001) 10 MAD CK 0030

Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22

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High Courts05 Oct 2001Allowed

P. Gopal Vs The Presiding Officer, Principal Labour Court and The Management of Advani Cerlikon Limited

Madras High Court · (2001) 10 MAD CK 0015

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts05 Oct 2001Dismissed

Chairman and Managing Director, Indian Overseas Bank and Others Vs The District Consumer Disputes Redressal Forum, Madras and Another

Madras High Court · (2002) 1 LW 519

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 14(1), 15

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