High Courts30 Aug 2001Allowed
M. Govindarajan Vs R.S. Vaideeswaran
Madras High Court · (2002) 4 LW 196 : (2001) 3 MLJ 458
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 11(3), 11(4), 23, 25
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 24 of 67
High Courts29 Aug 2001Dismissed
A. Manivannan and 2 others Vs Sivaraj and 6 others
Madras High Court · (2001) 3 LW 618 : (2001) 3 MLJ 403
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 2, 115Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12, 12(2), 25, 40
High Courts29 Aug 2001Allowed
Nachimuthu Gounder alias Duraiyan Vs Ganthimathi and 3 others
Madras High Court · (2001) 08 MAD CK 0153
General Clauses Act, 1897 — Section 3Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts29 Aug 2001
R. Anbu Vs The Secretary, Tamil Nadu Public Service Commission and The Revenue Divisional Officer
Madras High Court · (2001) 08 MAD CK 0114
High Courts29 Aug 2001
Rajagopal Vs Balachandran and Others
Madras High Court · (2001) 3 LW 637
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 92
High Courts29 Aug 2001Dismissed
S. Selva Raj Vs S. Mary and Others
Madras High Court · (2001) 08 MAD CK 0026
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10, Order 6 Rule 18, Order 9 Rule 8, Order 9 Rule 9, 115Transfer of Property Act, 1882 — Section 69
High Courts28 Aug 2001
Togo Mukherjee Vs Sapna Mukherjee and another
Madras High Court · (2001) 08 MAD CK 0143
High Courts28 Aug 2001Dismissed
Pondicherry Toddy and Arrack Shop Welfare Society Vs The Secretary to Government, The Commissioner and The Deputy Commissioner, Excise Department
Madras High Court · (2001) 08 MAD CK 0132
Constitution of India, 1950 — Article 19Pondicherry Excise (Second Amendment) Rules, 2000 — Rule 2, 3Pondicherry Excise Act, 1970 — Section 16, 70
High Courts28 Aug 2001Dismissed
Kuki Leather (P.) Ltd. Vs T.N.K. Govindaraju Chettiar and Co.
Madras High Court · (2002) 110 CompCas 474
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Companies Act, 1956 — Section 235, 397, 398, 634A
High Courts28 Aug 2001
N.S. Tourist Vs The State of Tamil Nadu, by Secretary (Home) Transport Department, Fort St. George, Chennai and Others
Madras High Court · (2001) WritLR 657
All India Permit for Tourist Transport Operators Rules, 1993 — Rule 14(1)Constitution of India, 1950 — Article 19(1)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 20
High Courts28 Aug 2001Dismissed
Velvette International Pharma Products Ltd. Vs C.C.E., Chennai-II
Madras High Court · (2002) 82 ECC 58 : (2002) 139 ELT 527
Constitution of India, 1950 — Article 226
High Courts28 Aug 2001Dismissed
K. Ventatasubbaraju and M. Senthil Kumar Vs Union of India (UOI) and The Registrar General, Madras High Court
Madras High Court · (2001) 08 MAD CK 0028
Constitution of India, 1950 — Article 216, 217, 217(1), 222, 223
High Courts28 Aug 2001Allowed
P. Rajamani Vs The State of Tamil Nadu
Madras High Court · (2002) 1 LW(Cri) 396
High Courts28 Aug 2001
K. Ventatasubbaraju Vs Union of India
Madras High Court · (2001) 08 MAD CK 0008
Constitution of India, 1950 — Article 216, 217, 217(1)(c), 222, 223
High Courts27 Aug 2001Dismissed
Ramaswamy Vs State of Tamil Nadu and anr
Madras High Court · (2002) 1 LW 265 : (2002) WritLR 25
Constitution of India, 1950 — Article 14, 19Tamil Nadu Motor Accidents Claims Tribunal Rules, 1989 — Rule 20(10), 20(11), 20(12), 20(13), 20(8)
High Courts27 Aug 2001
Sanmugam and Others Vs Trichy Thanjavur Diaseas of Church of South Indian Association Trust and Another
Madras High Court · (2001) 3 MLJ 572
High Courts27 Aug 2001Dismissed
Manavalan Vs Chennammal and 3 others
Madras High Court · (2001) 08 MAD CK 0011
Transfer of Property Act, 1882 — Section 122, 123
High Courts24 Aug 2001
Raichand J. Shah, Ramanik J. Shah, Manusuleh J. Shah and Hitesh J. Shah Vs The State of Tamil Nadu and The Secretary, Tamil Nadu Wakf Board
Madras High Court · (2001) 08 MAD CK 0117
High Courts24 Aug 2001Dismissed
M/s A.V. Thomas and Co. Ltd. Vs P. Balasubramanian, Prop. of M/s. Saravana Agro Centre
Madras High Court · (2002) 1 LW(Cri) 97
High Courts24 Aug 2001Allowed
S. Arunachalam Vs The Managing Director, Southern Structurals, Pattabiram, Madras-72 and 2 ors
Madras High Court · (2001) 91 FLR 689 : (2001) 2 LLJ 1457 : (2001) 3 MLJ 382
Apprentices Act, 1961 — Section 2Payment of Gratuity Act, 1972 — Section 2, 2(3)