High Courts20 Aug 2001Dismissed
The Government of Tamil Nadu and another Vs A. Vamadevan and another
Madras High Court · (2001) 08 MAD CK 0080
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 26 of 67
High Courts20 Aug 2001
Commissioner of Income Tax Vs K.A. Narayan
Madras High Court · (2002) 254 ITR 683
Income Tax Act, 1961 — Section 10(10A), 17(3), 2, 4(3), 7(1)
High Courts20 Aug 2001
Kothai and Another Vs Oriental Insurance Co. Ltd. and Others
Madras High Court · (2003) ACJ 991 : (2001) 3 MLJ 561
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147, 149
High Courts17 Aug 2001Dismissed
Rani and Another Vs Pushpaveni Udaiyar and 3 others
Madras High Court · (2001) 3 MLJ 567
Hindu Succession Act, 1956 — Section 6
High Courts17 Aug 2001Dismissed
Kandaswamy and Others Vs Krishnamandiram Trust, Karur and Others
Madras High Court · (2001) 3 LW 752 : (2001) 3 MLJ 500
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts17 Aug 2001Dismissed
V.V. Textiles Vs Mahavir Fabrics
Madras High Court · (2002) 1 CivCC 475 : (2001) 3 LW 576 : (2001) 3 MLJ 295
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6, Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 2, 80Partnership Act, 1932 — Section 69, 69(2)
High Courts17 Aug 2001Allowed
Sait @ Chinnappa Alangamm and Others Vs Special Secretary to Govt. of Tamil Nadu, Cooperation, Food and Consumer Protection Department and The District Revenue Officer
Madras High Court · (2001) 08 MAD CK 0123
Essential Commodities Act, 1955 — Section 3, 6A
High Courts17 Aug 2001
The Managing Director, Tamil Nadu State Transport Corporation, Coimbatore Division-I Vs The Regional Transport Authority, The Regional Transport Office, Smt. Nalini and S. Sebastian
Madras High Court · (2001) 08 MAD CK 0113
Motor Vehicles Act, 1988 — Section 74, 80, 89Tamil Nadu Motor Vehicles Rules, 1989 — Rule 157Tamil Nadu Stage Carriages and Contract Carriages (Acquisition) Act, 1973 — Section 14, 16
High Courts17 Aug 2001Allowed
Chandrasekar B. Vs Management of Parry and Company Ltd. and Others
Madras High Court · (2002) 1 LLJ 658
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(1)
High Courts17 Aug 2001Allowed
J. Engineering Company Vs Assistant Provident Fund Commissioner, Employees' Provident Fund
Madras High Court · (2002) 1 LLJ 653
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(4), 19, 5
High Courts17 Aug 2001Dismissed
S. Krishnamurthy, Joint Family Manager and Another Vs Thakkar K.G. Krishnaswamy (Deceased) and Others
Madras High Court · (2001) 3 LW 674
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts17 Aug 2001Dismissed
Ramaswamy Goundar Vs Sellappan
Madras High Court · (2001) 08 MAD CK 0086
Transfer of Property Act, 1882 — Section 123, 54
High Courts17 Aug 2001Dismissed
State of Tamil Nadu Vs Gomathi Mills
Madras High Court · (2002) 1 LW 411 : (2001) 3 MLJ 602
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, 9Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 15, 20
High Courts17 Aug 2001Dismissed
R. Balasubramaniam and Others Vs Thummapudi Chits (P) Ltd. and Others
Madras High Court · (2001) 08 MAD CK 0046
Chit Funds Act, 1982 — Section 12, 14, 2, 25(2)Chit Funds Rules, 1984 — Rule 34
High Courts17 Aug 2001
Sri Vairamudi Enterprises Vs L.R. Seetharaman, Prop. Lion Film, 15, Gopalapuram 1st Street, Coimbatore
Madras High Court · (2002) 1 LW(Cri) 98
High Courts17 Aug 2001Dismissed
Joint Famaily Manager, S. Krishnamurthy Vs Thakkar K.G. Krishnaswamy (Deceased), The Executive Officer, Arulmigu Subramanyaswamy Temple, Sivan Malai, N.S. Rajkumar Mandradiar, Chairman, Board of Trustees, Arulmigu Subramanyaswamy Temple, Sivanmalai, K. Veluchamy, Trustee, Arulmigu Subramanyaswamy, Temple, Sivanmalai and K. Mani, Trustee, Arulmigu Subramanyaswamy Temple, Sivanmalai
Madras High Court · (2001) 08 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 215, 226
High Courts17 Aug 2001
Kannan S. (D) and Others and Karur Vysya Bank Ltd. Vs Deputy Commissioner of Labour (Appeals) and Others Deputy General Manager, Karur Vysya Bank Ltd. Vs S. Kannan (D) and Others
Madras High Court · (2002) 2 LLJ 1015
Tamil Nadu Shops and Establishments Act, 1947 — Section 41
High Courts16 Aug 2001Dismissed
P. Ravichandran Vs Chief Election Commissioner, New Delhi and Chief Electoral Officer, Govt. of Tamil Nadu, Chennai
Madras High Court · (2001) 08 MAD CK 0138
Constitution of India, 1950 — Article 102, 102(1), 173, 173(c), 324Representation of the People Act, 1951 — Section 8, 8(1), 8(2), 8(4)
High Courts16 Aug 2001Allowed
K. Thirumalaisamy Vs The Managing Director and The General Manager, Jeeva Transport Corporation
Madras High Court · (2001) 08 MAD CK 0135
Industrial Disputes Act, 1947 — Section 18(1)
High Courts16 Aug 2001Allowed
K.B. Raju 2. K.B. Chakarapani Vs The State of Tamil Nadu
Madras High Court · (2001) 08 MAD CK 0122