High Courts04 Sept 2001Dismissed
P. Retnaswamy Vs A. Raja and Another
Madras High Court · AIR 2002 Mad 131 : (2001) 3 LW 603 : (2001) 3 LW 602
Specific Relief Act, 1963 — Section 19, 20Transfer of Property Act, 1882 — Section 54, 55(1)
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 23 of 67
High Courts04 Sept 2001Allowed
Jagannathan R. Vs Deputy Commissioner of Labour (Appellate Authority under the Payment of Gratuity Act) and Others
Madras High Court · (2001) 91 FLR 574 : (2002) 1 LLJ 305
Payment of Gratuity (Central) Rules, 1972 — Rule 10Payment of Gratuity Act, 1972 — Section 7(4), 7(7)
High Courts04 Sept 2001
Dhanavilas Madras Snuff Co. Vs Vani Vilas Snuff Co.
Madras High Court · (2003) 27 PTC 413
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 14
High Courts04 Sept 2001
Income Tax Officer Vs Sreevatsa Trading Co. and Another
Madras High Court · (2002) 172 CTR 169 : (2001) 252 ITR 133 : (2002) 125 TAXMAN 131
Income Tax Act, 1961 — Section 276B
High Courts04 Sept 2001Allowed
Salem Steel Industries Vs Union of India (UOI)
Madras High Court · (2002) 141 ELT 12
Central Excises and Salt Act, 1944 — Section 35, 35A, 35K
High Courts04 Sept 2001Allowed
General Manager, Sri Sarada Mills Vs Assistant Labour Commissioner (Central) (Controlling Authority under Payment of Gratuity Act) and Others
Madras High Court · (2002) 92 FLR 738 : (2002) 1 LLJ 261
Payment of Gratuity Act, 1972 — Section 2A
High Courts04 Sept 2001
Sun Gas Pvt. Ltd. Vs Registrar, Tamil Nadu Taxation Special Tribunal and Another
Madras High Court · (2002) 125 STC 496
Tamil Nadu General Sales Tax Act, 1959 — Section 2, 21(3)Tamil Nadu General Sales Tax Rules, 1959 — Rule 24
High Courts03 Sept 2001
Commissioner of Income Tax Vs Padma Narasimhan and Others
Madras High Court · (2002) 255 ITR 441
Income Tax Act, 1961 — Section 2(47), 45
High Courts03 Sept 2001
Commissioner of Income Tax Vs Indian Express (Madurai) Pvt. Ltd.
Madras High Court · (2002) 255 ITR 68
Income Tax Act, 1961 — Section 30, 31, 32, 32A, 36(1)
High Courts03 Sept 2001Dismissed
S. Ravichandran Vs Tamilnadu Electricity Board
Madras High Court · (2001) 09 MAD CK 0006
High Courts02 Sept 2001
J. Venkatesh Vs S. Venkataraman and others
Madras High Court · (2001) 09 MAD CK 0135
High Courts31 Aug 2001
C.A. Jagannathan Vs T.E. Srinivasan and Others
Madras High Court · (2001) 3 LW 459
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 70
High Courts31 Aug 2001
Kannaiyan and Others Vs Periamalai
Madras High Court · (2002) 2 LW 445 : (2001) 3 MLJ 508
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 44
High Courts31 Aug 2001
Malar Finance Corporation Vs G. Rathinam and Others
Madras High Court · (2001) 3 MLJ 753
Bills of Exchange Act, 1882 — Section 20Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 20
High Courts31 Aug 2001
B. Anandhi Vs R. Latha and Another
Madras High Court · (2002) 1 ACC 233 : (2002) ACJ 233
High Courts31 Aug 2001Dismissed
M.M. Nagalinga Nadar Sons Vs Sri Lakshmi Family Trust and K.P. Manian
Madras High Court · (2001) 3 LW 540 : (2001) 3 MLJ 523
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 16, Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4Dowry Prohibition Act, 1961 — Section 6Income Tax Act, 1922 — Section 3, 6, 9
High Courts31 Aug 2001
Masilamani (died) and Others Vs Sedial Sengeni Mariamman Koil Sarian Kuppam and Another
Madras High Court · (2001) 3 MLJ 598
Pondicherry Settlement Act, 1970 — Section 25
High Courts31 Aug 2001
Mangalakshmi Ammal and Another Vs Janakiraman
Madras High Court · (2001) 3 MLJ 605
Registration Act, 1908 — Section 75(4)
High Courts30 Aug 2001
K. Kolandaidsami Gounder (decd.) and another Vs Manickam
Madras High Court · (2001) 3 LW 832
Civil Procedure Code, 1908 (CPC) — Section 144Easements Act, 1882 — Section 13, 28, 4