High Courts14 Sept 2001Dismissed
Management of Seeranaickenpalayam Weaver's Co-operative Production and Sales Society Ltd. Vs N. Selvaraj and Another
Madras High Court · (2003) 1 LLJ 666
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 20 of 67
High Courts14 Sept 2001
A.T. Nathamuni Vs Tamil Nadu Electricity Board
Madras High Court · (2001) 09 MAD CK 0032
Tamil Nadu Electricity Board Service Rules — Rule 111
High Courts14 Sept 2001Dismissed
Appollo Saline Pharmaceuticals (P) Limited Vs Deputy Commercial Tax Officer and Another
Madras High Court · (2002) 125 STC 500
Tamil Nadu General Sales Tax Act, 1959 — Section 3(7), 7A, 7A(1)
High Courts14 Sept 2001Allowed
South India Corporation Ltd. Vs Commercial Tax Officer and Others
Madras High Court · (2001) 124 STC 654
Tamil Nadu Additional Sales Tax Act, 1970 — Section 2(1)Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3B, 7C
High Courts13 Sept 2001Allowed
The State of Tamil Nadu Vs M. Thangaraj and Thanjavur Municipality
Madras High Court · (2001) 09 MAD CK 0127
Tamil Nadu Arrack (Retail Shops) Rules, 1981 — Rule 5
High Courts13 Sept 2001
P.N. Chockalingam Pillai Vs A. Natarajan and Others
Madras High Court · (2002) 1 LW 373 : (2001) 3 MLJ 661
Special Courts Act, 1979 — Section 5
High Courts13 Sept 2001
S. Loganathan Vs V.S. Rangasamy
Madras High Court · (2001) 09 MAD CK 0116
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3)(a)(iii), 25
High Courts13 Sept 2001
Rallis India Limited Vs Assistant Collector of C. Ex., Coonoor
Madras High Court · (2002) 81 ECC 700 : (2002) 139 ELT 265
Central Excises and Salt Act, 1944 — Section 11B, 35
High Courts13 Sept 2001Allowed
The Idol of Arulmighu Thayumanaswami Vs K. Arumugham and 3 ors
Madras High Court · (2001) 09 MAD CK 0071
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34, 6(19)Trusts Act, 1882 — Section 34
High Courts13 Sept 2001
Ruchi Worldwide Ltd. Vs Union of India (UOI)
Madras High Court · (2002) 141 ELT 18
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129B, 14(2), 15, 15(1), 46
High Courts13 Sept 2001Dismissed
Subramaniya Udayar Vs Lakshmibai
Madras High Court · (2001) 09 MAD CK 0020
Limitation Act, 1963 — Section 5
High Courts12 Sept 2001Allowed
Kongunadu Arts and Science College Vs The Registrar, Bharathiar University
Madras High Court · (2001) 09 MAD CK 0089
High Courts12 Sept 2001
Mallika Dharmaraj Vs The State of Tamil Nadu and Others
Madras High Court · (2002) 3 LW 579 : (2001) 3 MLJ 596
Stamp Act, 1899 — Section 47A(1)
High Courts12 Sept 2001
Mrs. M. Jayalakshmi Vs Union of India (UOI)
Madras High Court · (2001) 09 MAD CK 0031
Constitution of India, 1950 — Article 226, 39A
High Courts12 Sept 2001
N. Kasinathan Vs M. Ganesan
Madras High Court · (2002) 2 LW 269 : (2001) 3 MLJ 766
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts11 Sept 2001
Lalliammal Vs Thulasi and Others
Madras High Court · (2002) 1 LW 397 : (2001) 3 MLJ 407
High Courts11 Sept 2001
Commissioner of Income Tax Vs Amalgamations Repco Ltd.
Madras High Court · (2002) 256 ITR 127
Companies (Profits) Surtax Act, 1964 — Rule 1
High Courts11 Sept 2001Dismissed
Rajendran V. Vs Labour Court and Another
Madras High Court · (2002) 2 LLJ 921
Industrial Disputes Act, 1947 — Section 11A
High Courts11 Sept 2001Allowed
PSG College of Arts and Science Vs University Grants Commission and Two others
Madras High Court · (2001) 09 MAD CK 0069
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 11, 14Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(4)
High Courts11 Sept 2001Dismissed
V. Tamilselvi Vs The Member Secretary, Chennai Metropolitan Development Authority and Another
Madras High Court · (2001) 09 MAD CK 0052
Constitution of India, 1950 — Article 226