COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 18 of 67

High Courts21 Sept 2001

A.B.R. Janardhanan, Dalit Tiger C. Ponnusamy and 3 others Vs State of Tamil Nadu

Madras High Court · (2001) 09 MAD CK 0130

Constitution of India, 1950 — Article 141, 226, 243, 243A, 243DMadras City Municipal Corporation Act, 1919 — Section 347Representation of the People Act, 1950 — Section 27

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High Courts21 Sept 2001

James Arockiasamy Vs A. Jacqueline Fathima Mary

Madras High Court · (2001) 09 MAD CK 0126

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High Courts21 Sept 2001

Arthanari and Another Vs S. Seshagiri Rao and Others

Madras High Court · (2001) 3 MLJ 808

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High Courts21 Sept 2001

Tamil Nadu Min Oppanthakararkal Min Eanipalarkal Central Association and Another Vs Tamil Nadu Electricity Board and Another

Madras High Court · (2001) 3 MLJ 771 : (2002) WritLR 130

Electricity Act, 1910 — Section 37

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High Courts21 Sept 2001Dismissed

Perambalur Sugar Mills Employees Union Ltd. and Another Vs Perambalur Sugar Mills Ltd. and Another

Madras High Court · (2002) 2 LLJ 1006

Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4

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High Courts21 Sept 2001

Madura Coats Ltd. Vs Presiding Officer, Principal, Labour Court and Another Pandi G. Vs Madura Coats Ltd. and Another

Madras High Court · (2002) 1 LLJ 313

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B

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High Courts21 Sept 2001Dismissed

Apparels and Handloom Exporters Association and Others Vs State of Tamil Nadu and Others

Madras High Court · (2003) 129 STC 167

Constitution of India, 1950 — Article 366(29A)Tamil Nadu General Sales Tax Act, 1959 — Section 3B(2)

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High Courts21 Sept 2001Dismissed

Collector of Customs Vs Meena A. Bharwani

Madras High Court · (2006) 194 ELT 273

Customs Act, 1962 — Section 111, 112, 125(2)

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High Courts20 Sept 2001

Arumaiammal Vs Manamayee and Others

Madras High Court · (2001) 09 MAD CK 0136

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts20 Sept 2001Dismissed

Varadakkal Vs Regional Provident Fund Commissioner and Another

Madras High Court · (2002) 92 FLR 1192 : (2002) 1 LLJ 1018 : (2002) 1 MLJ 279

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5, 5(1B), 6, 7, 8(2)Insurance Act, 1938 — Section 39

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High Courts20 Sept 2001Dismissed

Yadhavakrishnan N. Vs G.M., T.N. State Transport Corporation Ltd. and Another

Madras High Court · (2002) 4 LLJ 842 : (2001) WritLR 903

Industrial Disputes Act, 1947 — Section 9A

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High Courts20 Sept 2001Dismissed

L.S. Sadapopan (Died) and Another Vs K.S. Sabarinathan

Madras High Court · AIR 2002 Mad 278 : (2001) 3 MLJ 615

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 63, 63(2), 65, 65(1)

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High Courts20 Sept 2001

Mohanarangam Vs The Executive Engineer, Madras Metropolitan Water and Sewerage Board and Others

Madras High Court · (2002) 1 LW 771 : (2001) 3 MLJ 744

Land Acquisition Act, 1894 — Section 4(1)

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High Courts20 Sept 2001

The Tamil Nadu Electricity Board Vs M/s. K.V. Textiles (P) Limited

Madras High Court · (2001) 09 MAD CK 0013

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Electricity Act, 1910 — Section 26(6)

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High Courts20 Sept 2001Allowed

Dr. N. Rajendran Vs The State of Tamil Nadu and Others

Madras High Court · (2001) 09 MAD CK 0002

Constitution of India, 1950 — Article 14, 16, 309

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High Courts19 Sept 2001

Jeyaraj C. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2002) 2 LLJ 926

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts19 Sept 2001Dismissed

Velimalai Rubber Co. Ltd. Vs State of Tamil Nadu (No. 2)

Madras High Court · (2002) 256 ITR 792

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High Courts19 Sept 2001Dismissed

A.M. Abdul Rahiman Rowther and Co. Vs Asstt. C.C.E., Trichirapalli

Madras High Court · (2002) 141 ELT 39

Central Excise Rules, 1944 — Rule 40, 9A(1), 9A(5)Central Excises and Salt Act, 1944 — Section 11

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High Courts19 Sept 2001Dismissed

Nakkheeragopal, Editor, Nakkheeran Bi-Weekly 105, Jani Jahankhan Road, Royapettah, Chennai-14 Vs State

Madras High Court · (2001) WritLR 713

Commissions of Inquiry Act, 1952 — Section 3(1)Constitution of India, 1950 — Article 14, 19(1), 226, 324

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High Courts18 Sept 2001Allowed

Southern Petrochemical Industries Corporation Limited Vs The Superintending Engineer and Tamil Nadu Electricity Board

Madras High Court · (2001) 09 MAD CK 0131

Electricity (Supply) Act, 1948 — Section 49General Clauses Act, 1897 — Section 2(37)Limitation Act, 1963 — Section 24

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