High Courts06 Sept 2001Allowed
Masanamuthu Nadar Vs Retnam Nadar and Others
Madras High Court · (2001) 09 MAD CK 0144
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, 144, 151, 47Tamil Nadu Debt Relief Act, 1980 — Section 4, 5, 6
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 22 of 67
High Courts06 Sept 2001Allowed
K. Thirumalaisamy and V. Subramanian Vs The Government of Tamil Nadu
Madras High Court · (2001) 09 MAD CK 0128
Essential Commodities Act, 1955 — Section 3, 6A, 6B, 7(1)
High Courts06 Sept 2001
J. Venkatesh Vs S. Venkatraman and Others
Madras High Court · (2001) 3 MLJ 374
High Courts06 Sept 2001Dismissed
Manian Vs State
Madras High Court · (2002) 2 DMC 672
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts06 Sept 2001
Thangaraju Vs State
Madras High Court · (2002) CriLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts06 Sept 2001
P. Palani Vs P. Saminatha Padayachi and Others
Madras High Court · (2001) 3 MLJ 742
Registration Act, 1908 — Section 17, 34
High Courts06 Sept 2001Allowed
K. Thirumalaisamy, V. Subramanian Vs The Government of Tamil Nadu
Madras High Court · (2001) 09 MAD CK 0012
Essential Commodities Act, 1955 — Section 3, 6A, 6B, 7(1)(a)(iii)
High Courts05 Sept 2001Allowed
Jesudoss Vs State
Madras High Court · (2001) 2 LW(Cri) 950
Essential Commodities Act, 1955 — Section 10, 7(I)Negotiable Instruments Act, 1881 (NI) — Section 141Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Rule 14, 14(1), 6(3)
High Courts05 Sept 2001
Thangappan Vs State by Inspector of Police, Thuckkalay Police Station
Madras High Court · (2002) 1 LW(Cri) 107
High Courts05 Sept 2001
Commissioner of Income Tax Vs K.J. Ramaswamy
Madras High Court · (2002) 177 CTR 140 : (2002) 256 ITR 191
Income Tax Act, 1961 — Section 64
High Courts05 Sept 2001
Commissioner of Income Tax Vs Thiru Arooran Sugars Ltd. Thiru Arooran Sugars Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 255 ITR 158
Income Tax Act, 1961 — Section 37
High Courts05 Sept 2001
Commissioner of Income Tax Vs L.G. Balakrishnan
Madras High Court · (2002) 176 CTR 118 : (2002) 255 ITR 339 : (2003) 128 TAXMAN 803
Income Tax Rules, 1962 — Rule 9
High Courts05 Sept 2001
P.C. Duraisamy Vs Assistant Commissioner of Cus. and C. Ex., Erode-I
Madras High Court · (2002) 140 ELT 77
Constitution of India, 1950 — Article 226
High Courts05 Sept 2001
S. Raju Vs Arulmigu Kapaleeswarar Temple and Another
Madras High Court · (2001) 3 LW 356 : (2001) 3 MLJ 768
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21
High Courts04 Sept 2001Allowed
S. Muthurajan and 3 others Vs The State of Tamil Nadu and another
Madras High Court · (2001) 3 MLJ 357
Land Acquisition Act, 1894 — Section 4, 4(1), 5
High Courts04 Sept 2001Allowed
Poori R. (alias) Bhoopathi Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 95 FLR 624 : (2002) 4 LLJ 16 : (2002) 2 LW 333
Industrial Disputes Act, 1947 — Section 2(OO), 25F
High Courts04 Sept 2001Dismissed
Kalpana Lamps and Components Ltd. Vs Deputy Commissioner of Income Tax
Madras High Court · (2002) 175 CTR 549 : (2002) 255 ITR 491
Income Tax Act, 1961 — Section 43B
High Courts04 Sept 2001Allowed
Tamil Nadu Civil Supplies Corporation Ltd. Vs M. Arumuganainar and Another
Madras High Court · (2003) 1 LLJ 1011
Industrial Disputes Act, 1947 — Section 2A