High Courts01 Oct 2001Allowed
T.K. Kamala and Ors Vs A.R. Thulasi Rao
Madras High Court · (2002) 3 CivCC 553 : (2003) 1 RCR(Civil) 598
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 16 of 67
High Courts01 Oct 2001
Janatha Party Vs The Tamil Nadu State Election Commission
Madras High Court · (2001) 10 MAD CK 0078
Conduct of Elections Rules, 1961 — Rule 5Constitution of India, 1950 — Article 14, 213K, 226, 234K, 243ORepresentation of the People Act, 1950 — Section 2, 2(1), 27
High Courts01 Oct 2001Allowed
K. Krishnamurthy, R. Ragavan and R. lakshmipathy Vs T. Ambrose
Madras High Court · (2002) 1 LW(Cri) 225
High Courts01 Oct 2001Partly Allowed
Appollo Saline Pharmaceuticals (P) Ltd. Vs Commercial Tax Officer (FAC) and Others
Madras High Court · (2002) 125 STC 505
Tamil Nadu General Sales Tax Act, 1959 — Section 12(1), 12(2), 12(3), 12(4), 12(5)
High Courts01 Oct 2001
Vijayeswari Textiles Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 176 CTR 74 : (2002) 256 ITR 560 : (2003) 131 TAXMAN 833
Income Tax Act, 1961 — Section 37Industrial Disputes Act, 1947 — Section 18(1)
High Courts01 Oct 2001
Y. Swamidhas Vs Thamil Nadu Anaithu Vagai Oppandakarargal Sangam and Another
Madras High Court · (2001) 3 MLJ 739
Constitution of India, 1950 — Article 226
High Courts01 Oct 2001
L.G. Balakrishnan Vs Commissioner of Income Tax
Madras High Court · (2002) 176 CTR 394
Income Tax Act, 1961 — Section 43(3)
High Courts01 Oct 2001
T.K. Kamala and Others Vs A.R. Thulasi Rao
Madras High Court · (2001) 10 MAD CK 0009
Hindu Succession Act, 1956 — Section 23, 4, 8Transfer of Property Act, 1882 — Section 122
High Courts29 Sept 2001
Periasami Vs Chinnathambi Padayachi and Another
Madras High Court · (2001) 3 MLJ 686
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts29 Sept 2001Dismissed
N.R. Sekar Vs The Government of Tamil Nadu
Madras High Court · (2001) 09 MAD CK 0014
Land Acquisition Act, 1967 — Section 10, 4(1), 6, 9(1)
High Courts28 Sept 2001Dismissed
Ayya Pillai Vs Subeda Beevi and Others
Madras High Court · (2001) 09 MAD CK 0073
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100
High Courts28 Sept 2001Dismissed
K.A. Perumalsamy Vs A. Kandasamy and anr
Madras High Court · (2001) 09 MAD CK 0068
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts28 Sept 2001
Dr. Satchidhanandam Vs Union of India
Madras High Court · (2001) 09 MAD CK 0021
High Courts28 Sept 2001Dismissed
P. Venugopal Vs The Music Academy, Madras
Madras High Court · (2001) 09 MAD CK 0015
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Societies Registration Act, 1975 — Section 12, 15, 15(3), 16, 18
High Courts28 Sept 2001Dismissed
P. Sankar Vs The Union of India (UOI), Government of Union Territory of Pondicherry and The Tahsildar cum Sales Officer, Department of Excise
Madras High Court · (2001) 09 MAD CK 0001
Constitution of India, 1950 — Article 226Pondicherry Excise Act, 1970 — Section 16, 16(1)Pondicherry Excise Rules, 1970 — Rule 143, 155
High Courts27 Sept 2001
Kwality Spinning Mills Ltd., Pollachi-3, Coimbatore and Another Vs Elgi Finance Ltd.
Madras High Court · (2002) 108 CompCas 244
Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 133, 138, 141, 142
High Courts27 Sept 2001Dismissed
Arcot Exports Vs The Director of Enforcement, Enforcement Directorate
Madras High Court · (2002) 79 ECC 539 : (2002) 139 ELT 274
Customs Act, 1962 — Section 112, 125Evidence Act, 1872 — Section 101, 102, 103, 104Foreign Exchange Regulation Act, 1973 — Section 18, 18(1), 18(2), 18(3), 23(1)
High Courts27 Sept 2001
S. Muthuvelu and Another Vs Kuttasavu Sethurayar and Others
Madras High Court · (2001) 3 MLJ 749
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts27 Sept 2001Dismissed
Vaithyanathan V. and Others Vs Deputy Commission of Labour and Another
Madras High Court · (2002) 3 LLJ 922
Industrial Disputes Act, 1947 — Section 18, 18(1)Payment of Gratuity Act, 1972 — Section 14
High Courts27 Sept 2001Dismissed
K. Rama Naidu and Others Vs S.K. Parthasarathy Naidu and Others
Madras High Court · AIR 2002 Mad 287 : (2002) 1 LW 57 : (2002) 1 MLJ 186
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114