High Courts18 Sept 2001Dismissed
Surya Service Station and Others Vs Union of India (UOI) and Another
Madras High Court · (2001) 3 MLJ 700 : (2003) 129 STC 280
Pondicherry General Sales Tax Act, 1967 — Section 34
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 19 of 67
High Courts18 Sept 2001Allowed
Regional Provident Fund Commissioner Vs Snap Tap Machine Accessories India (Private) Ltd.
Madras High Court · (2002) 94 FLR 413 : (2002) 1 LLJ 788 : (2002) 1 MLJ 132
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts18 Sept 2001
P. Abimanyu and Another Vs T.K. Suriya Prakash and Others
Madras High Court · (2003) 130 STC 85
Tamil Nadu General Sales Tax Act, 1959 — Section 51Tamil Nadu General Sales Tax Rules, 1959 — Rule 42
High Courts18 Sept 2001Dismissed
S. Muthukrishnan, Secretary, High Court Advocates' Tamil Forum, A-13, P.A. Apartments, 81, Luz Church Road, Mylapore, Chennai-4 Vs The Government of Tamil Nadu and 2 others
Madras High Court · (2001) 3 LW 498 : (2001) WritLR 676
Constitution of India, 1950 — Article 223, 266, 344, 348, 348(1)
High Courts18 Sept 2001Allowed
G. Arumugam and another Vs State of Tamil Nadu and 2 others
Madras High Court · (2001) 09 MAD CK 0067
Tamil Nadu Hindu Religious and Charitable Endowments Rules, 1960 — Rule 10, 2, 2(1), 2(A)
High Courts18 Sept 2001Allowed
K. Kumar Vs The Secretary, State Transport Authority, Pondicherry
Madras High Court · AIR 2002 Mad 78
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 67, 83Pondicherry Motor Vehicles Rules, 1987 — Rule 75
High Courts18 Sept 2001Dismissed
Ponnusamy Vs State by Inspector of Police (L and O) Peelamedu Police Station, Coimbatore
Madras High Court · (2001) 09 MAD CK 0050
Evidence Act, 1872 — Section 106
High Courts18 Sept 2001Dismissed
Razack Trading Company Vs Deputy Commercial Tax Officer and Others
Madras High Court · (2003) 132 STC 378
Central Sales Tax Act, 1956 — Section 5(3)Tamil Nadu General Sales Tax Act, 1959 — Section 7A, 7A(1)
High Courts18 Sept 2001Dismissed
Thangaraj P. Vs Oothu Estate and Another
Madras High Court · (2002) 1 LLJ 331
High Courts18 Sept 2001
Thanjavur Silk Handloom Weavers Co-operative Production and Sales Society Ltd. Vs Union of India (UOI) and Others
Madras High Court · (2003) 185 CTR 210 : (2003) 263 ITR 334
Income Tax Act, 1961 — Section 271B, 44AB, 80P
High Courts17 Sept 2001Allowed
ECOF Detergents (P.) Ltd. Vs Commercial Tax Officer and Another
Madras High Court · (2002) 1 MLJ 174 : (2004) 138 STC 367
Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 3(2)
High Courts15 Sept 2001Dismissed
The Congregation of the Sisters of the Cross Chavahand Vs The State of Tamilnadu and Others
Madras High Court · (2001) 09 MAD CK 0025
Code of Conduct Matriculation Schools Regulations — Regulation 10, 2(8), 22A, 3Constitution of India, 1950 — Article 14, 226, 30, 30(1)
High Courts14 Sept 2001Dismissed
M.L. Yacoob Sheriff (deceased) and Others Vs Rajrani Devi
Madras High Court · (2001) 09 MAD CK 0142
Madras City Tenants Protection Act, 1922 — Section 9Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(2), 25, 4, 4(3), 4(4)(b)(ii)
High Courts14 Sept 2001Allowed
M. Janakiraman and another Vs State
Madras High Court · (2001) 09 MAD CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 161Pondicherry Excise Act, 1970 — Section 31, 33, 37, 38, 38(1)
High Courts14 Sept 2001Dismissed
Chinnappoo Vs The State of Tamil Nadu and The Correspondent, Sarojini Memorial Higher Secondary School T.V. Kumaran Thamby, Correspondent, Sarojini Memorial Higher Secondary School Vs The Director of School Education and The Chief Educational Officer
Madras High Court · (2001) 09 MAD CK 0105
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 19Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(4A)
High Courts14 Sept 2001Allowed
Popular Thread Factory Vs Commercial Tax Officer and Others
Madras High Court · (2001) 124 STC 569
High Courts14 Sept 2001Dismissed
R. Kannimuthu Vs Rajendran and Others
Madras High Court · (2001) 09 MAD CK 0065
Tamil Nadu District Municipalities Act, 1920 — Section 50(1)
High Courts14 Sept 2001Dismissed
The Government of Tamil Nadu and Others Vs Emmanuel Teacher Training Institute and Another
Madras High Court · AIR 2002 Mad 195 : (2002) WritLR 94
Constitution of India, 1950 — Article 226, 45National Council for Teacher Education Act, 1993 — Section 12, 14, 15, 18, 3National Council for Teachers Education Regulations, 1993 — Regulation 4, 5
High Courts14 Sept 2001Dismissed
Management of I.T. Diamond Chain Ltd. Vs Presiding Officer, II Additional Labour Court and Another
Madras High Court · (2002) 2 LLJ 1022
Industrial Disputes Act, 1947 — Section 11A
High Courts14 Sept 2001
Commissioner of Wealth-tax Vs A. Viswanathan
Madras High Court · (2002) 256 ITR 227