High Courts27 Sept 2001Allowed
K.K.S. Kader Mohideen Sahib and Sons Vs Joint Secretary, M.F. (D.R.)
Madras High Court · (2002) 139 ELT 558
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 76
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 17 of 67
High Courts27 Sept 2001Allowed
N. Prabakaran Vs Manager, Citibank N.A.
Madras High Court · (2003) 115 CompCas 471
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Sept 2001Allowed
Sri Palani Dhandayuthabani Devasthanam Vs Commercial Tax Officer
Madras High Court · (2002) 1 LW 318 : (2001) 3 MLJ 649 : (2001) 124 STC 553
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 2Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 45
High Courts26 Sept 2001
Nalini V. Shetty Vs Controller of Estate Duty
Madras High Court · (2002) 257 ITR 444
Estate Duty Act, 1953 — Section 46, 46(1)
High Courts26 Sept 2001Dismissed
State of Tamil Nadu and Another Vs Ganesh Automobiles
Madras High Court · (2004) 134 STC 272
Tamil Nadu Tax on Entry of Motor Vehicles Into Local Areas Act, 1990 — Section 10, 10(4), 11, 3, 3(1)
High Courts26 Sept 2001
Commissioner of Income Tax Vs Chillies Export House Ltd.
Madras High Court · (2002) 253 ITR 327
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts26 Sept 2001
Tirunelveli Junction High Road, Kemalamuthu Charities Kattida Vadagaitharkal Sangam Vs Sethuramalingam and others
Madras High Court · (2001) 09 MAD CK 0022
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151
High Courts26 Sept 2001Dismissed
P.P. Senniappa Chettiar and Sons Vs Regional Provident Fund Commissioner and Another
Madras High Court · (2002) 92 FLR 89 : (2002) 1 LLJ 248 : (2001) 3 MLJ 734 : (2001) WritLR 791
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 4
High Courts25 Sept 2001
N. Mahalingam Vs Commissioner of Wealth Tax
Madras High Court · (2002) 176 CTR 464 : (2002) 256 ITR 453 : (2003) 127 TAXMAN 534
Income Tax Act, 1961 — Section 119, 263Taxation Laws (Amendment) Act, 1984 — Section 47
High Courts25 Sept 2001
Commissioner of Income Tax Vs New India Maritime Agencies (P.) Ltd.
Madras High Court · (2002) 256 ITR 513
Income Tax Act, 1961 — Section 22, 28
High Courts25 Sept 2001
Premier Metal and Engineering Corporation Vs Commissioner of Income Tax
Madras High Court · (2002) 254 ITR 494 : (2003) 128 TAXMAN 122
Income Tax Act, 1961 — Section 271(1)
High Courts25 Sept 2001
Commissioner of Income Tax Vs Vijayalakshmi Metal Industries
Madras High Court · (2002) 177 CTR 43 : (2002) 256 ITR 540 : (2003) 132 TAXMAN 49
Income Tax Act, 1961 — Section 45
High Courts25 Sept 2001
M. Ramalingam Vs The District Collector of Kancheepuram and others
Madras High Court · (2001) 09 MAD CK 0005
High Courts25 Sept 2001Dismissed
Subbalakshmi Lakshmipathy College of Science Vs The University Grants Commission, The State of Tamil Nadu and The Director of Collegiate Education
Madras High Court · (2001) 09 MAD CK 0003
All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 14, 15(4), 162National Council for Teacher Education Act, 1993 — Section 14
High Courts24 Sept 2001
Annathurai and Krishnamurthi @ Mottai Thalai Krishnamurthi Vs State
Madras High Court · (2001) 09 MAD CK 0113
Evidence Act, 1872 — Section 106, 114
High Courts24 Sept 2001Dismissed
Tamil Nadu Electricity Board Vs National Insurance Company
Madras High Court · AIR 2002 Mad 143
Limitation Act, 1963 — Article 44
High Courts24 Sept 2001
V. Krishnan Vs Government of Tamil Nadu and 2 others
Madras High Court · (2001) 09 MAD CK 0062
Constitution of India, 1950 — Article 300Land Acquisition Act, 1894 — Section 12(2), 4, 4(1), 6, 8
High Courts24 Sept 2001Dismissed
Federation of Consumer Organisations Tamil Nadu and Pondicherry Vs The State of Tamil Nadu, The Tamil Nadu Electricity Board and The Tamil Nadu Electricity Regulatory Commission
Madras High Court · (2001) 09 MAD CK 0008
Constitution of India, 1950 — Article 12, 14, 226Electricity (Supply) Act, 1948 — Section 26, 46, 49, 49(1), 79(g)
High Courts22 Sept 2001Allowed
The Commissioner, Hindu Religious and Charitable Endowments (Administration) Department, Nungambakkam High Road, Madras-600 034 and Others Vs Srimathi and Another
Madras High Court · (2001) 09 MAD CK 0141
Evidence Act, 1872 — Section 13, 3, 32(5)