High Courts11 Sept 2001
S.R. Krishnamoorthi and Others Vs The State of Tamil Nadu and Another
Madras High Court · (2001) 3 MLJ 576
Land Acquisition Act, 1894 — Section 4(1)
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 21 of 67
High Courts11 Sept 2001Dismissed
The State of Tamil Nadu and Another Vs S.L. Chitale and Others
Madras High Court · (2002) 1 LW 268 : (2002) WritLR 28
Development Control Rules for Greater Mumbai, 1967 — Rule 14Tamil Nadu Urban Land Tax Act, 1966 — Section 2(13)
High Courts11 Sept 2001
Hotel S.S. Pandian Pvt. Ltd. Vs 1. The Chief Judge, Court of Small Causes, Chennai-104, 2. Presiding Officer, XVI Small Causes Court, Chennai - 104, 3. Presiding Officer, II Small Causes Court, Chennai - 104 4. A. Lakshminarayanan
Madras High Court · (2001) 09 MAD CK 0027
Constitution of India, 1950 — Article 226, 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18, 2(8), 28
High Courts11 Sept 2001
M. Ravi Vs The Commissioner, Karur Municipality and Others
Madras High Court · (2001) 3 MLJ 478
Tamil Nadu District Municipalities Act, 1920 — Section 88
High Courts10 Sept 2001
MRF Limited Vs Deputy Commercial Tax Officer III and Others
Madras High Court · (2003) 129 STC 310
Tamil Nadu General Sales Tax Act, 1959 — Section 16(1)
High Courts10 Sept 2001
Madura Coats Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 176 CTR 115 : (2002) 256 ITR 442 : (2003) 127 TAXMAN 527
Income Tax Act, 1961 — Section 35B, 37
High Courts10 Sept 2001Dismissed
N. Soundarajan and Others Vs Union Bank of India and Another
Madras High Court · (2004) 121 CompCas 199
Contract Act, 1872 — Section 135
High Courts10 Sept 2001
Sri Balaji Cylinders Private Limited and Others Vs Commercial Tax Officer
Madras High Court · (2001) 124 STC 671
Tamil Nadu General Sales Tax Act, 1959 — Section 26
High Courts07 Sept 2001Dismissed
Tamil Nadu Foodgrains Merchants Association Ltd. Vs State of Tamil Nadu
Madras High Court · (2001) 09 MAD CK 0134
Essential Commodities Act, 1955 — Section 3(2)(h)(ii), 5, 6A, 7
High Courts07 Sept 2001
A. Raghavan Vs Tamil Nadu Civil Supplies Corporation Ltd.
Madras High Court · (2001) 09 MAD CK 0133
Tamil Nadu Civil Supplies Corporation Limited Employees Service Regulations, 1989 — Rule 4
High Courts07 Sept 2001
T.V. Subramaniam and Another Vs The State of Tamil Nadu
Madras High Court · (2001) 3 MLJ 476
Coimbatore City Municipal Corporation Act, 1981 — Section 116Tiruchirapalli City Municipal Corporation Act, 1994 — Section 8(1), 9(6)
High Courts07 Sept 2001
Khadi Gramodyog Bhavan Vs Hasheeda Begum and Others
Madras High Court · (2001) 3 MLJ 715
Land Acquisition Act, 1988 — Section 4(1)
High Courts07 Sept 2001
K. Panneerselvam Vs Inspector General of Police, (Protection of Civil Rights Unit) and Others
Madras High Court · (2001) 3 MLJ 480
High Courts07 Sept 2001Dismissed
Rajaboopathi Ammal Vs Chinnathambi Padayachi
Madras High Court · (2002) 2 LW 348 : (2002) 1 MLJ 63
Civil Procedure Code, 1908 (CPC) — Section 100Stamp Act, 1899 — Section 35, 36
High Courts07 Sept 2001
J.B. Leather Fertilizers and Company Vs Deputy Commercial Tax Officer
Madras High Court · (2002) 126 STC 38
Central Sales Tax Act, 1956 — Section 8(4), 9(2)Tamil Nadu General Sales Tax Act, 1959 — Section 55
High Courts07 Sept 2001
Geetha Hotels P. Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 254 ITR 649
Income Tax Act, 1961 — Section 32
High Courts07 Sept 2001
Commissioner of Income Tax Vs Madan and Co.
Madras High Court · (2002) 174 CTR 172 : (2002) 254 ITR 445 : (2003) 128 TAXMAN 116
High Courts07 Sept 2001
Express Newspapers Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 254 ITR 472
Income Tax Act, 1961 — Section 144B
High Courts07 Sept 2001
T.V. Subramaniam and Another Vs The State of Tamil Nadu and Others
Madras High Court · (2001) 3 MLJ 476
High Courts06 Sept 2001Dismissed
T. Alamelu Ammal Vs Mangalakshmi
Madras High Court · (2001) 3 LW 740 : (2001) 3 MLJ 673
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 10, 11, 12, 13, 14Madras City Tenants Protection Act, 1922 — Section 9, 9(1)