High Courts16 Aug 2001Allowed
S. Karunakaran and Others Vs Ex Officio Secretary to Government Co-Operation, Food and Consumer Protection Department Fort, St. George, Madras -9. and Others
Madras High Court · (2001) 3 LW 775 : (2002) 1 LW(Cri) 119
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 27 of 67
High Courts16 Aug 2001
Commissioner of Wealth Tax Vs M.V. Subbiah
Madras High Court · (2002) 178 CTR 36 : (2002) 254 ITR 671 : (2002) 125 TAXMAN 101
High Courts16 Aug 2001
Commissioner of Income Tax Vs Pondicherry Industrial Promotion Development Investment Corporation Ltd.
Madras High Court · (2002) 254 ITR 748
Income Tax Act, 1961 — Section 145
High Courts16 Aug 2001
Duraikannu and 2 others Vs D. Sampath and 20 others
Madras High Court · (2001) 08 MAD CK 0019
Civil Procedure Code, 1908 (CPC) — Section 10, 11
High Courts16 Aug 2001
Executive Officer, Athanoor Town Panchayat Vs Kandasamy and 19 others
Madras High Court · (2001) 2 LW(Cri) 953
High Courts14 Aug 2001Allowed
Deepak Gupta Vs Raghvendra Steels Ltd.
Madras High Court · (2002) 1 LW(Cri) 144
Evidence Act, 1872 — Section 35, 56Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Aug 2001Allowed
P. Nedumaran Vs The State of Tamil Nadu and Another
Madras High Court · (2001) 2 LW(Cri) 805 : (2001) WritLR 651
Constitution of India, 1950 — Article 14, 19, 21, 226, 32Prisons Act, 1894 — Section 40, 41, 59, 59(24), 59(25)Tamil Nadu Prison Rules, 1983 — Rule 520, 521, 530
High Courts14 Aug 2001Dismissed
A. Palani and another Vs Jayarama Konar, Assistant Divisional Engineer, (Opeation and Maintenance), Tamil Nadu Electricity Board, Thiruvannainallur, Thahgavel and Ramachandran
Madras High Court · (2001) 08 MAD CK 0130
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 17, Order 7 Rule 7
High Courts14 Aug 2001
The India Cements Limited Vs Director General of Mines Safety, Directorate General of Mines Safety, Ministry of Labour and Rehabilitation, Government of India and Others
Madras High Court · (2001) 3 MLJ 484
Mines Act, 1952 — Section 76
High Courts14 Aug 2001Dismissed
N. Krishnan Vs S.A. Nanjan and Another
Madras High Court · (2002) 108 CompCas 849
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 9
High Courts14 Aug 2001Allowed
Daisey Bai Vs The General Manager (T.N.S.O.), Marketing Division, Indian Oil Corporation Ltd., Indian Oil No. IV level, 139, Nungambakkam High Road, Chennai-34 and 3 ors
Madras High Court · (2001) 3 LW 349
Constitution of India, 1950 — Article 14, 226
High Courts14 Aug 2001Allowed
N. Prabakaran Vs Manager, Citibank N.A., 766, Anna Salai, Chennai-600 002
Madras High Court · (2002) 1 LW 560
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, 151
High Courts14 Aug 2001Allowed
B. Shambu Kumar Vs Raghvendra Steels Ltd.
Madras High Court · (2002) 1 LW(Cri) 142
Evidence Act, 1872 — Section 37, 56Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Aug 2001Allowed
The Ooty Travel Agents Association Vs The Secretary, Regional Transport, Authority
Madras High Court · (2001) 08 MAD CK 0025
Motor Vehicles Act, 1988 — Section 93, 93(1), 93(2)Tamil Nadu Motor Vehicles Rules, 1989 — Rule 234, 234(5), 235(9)
High Courts13 Aug 2001Dismissed
Murugesan @ Subramaniam Vs State
Madras High Court · (2001) 08 MAD CK 0141
High Courts13 Aug 2001Dismissed
Ramaswamy Naicker Vs M. Kandaswamy Gounder, R. Kandaswamy Gounder, R. Chellappa Gaunder, R. Lakshmana Gounder and Tamilnadu Electricity Board
Madras High Court · (2001) 08 MAD CK 0134
Electricity (Supply) Act, 1948 — Section 42
High Courts13 Aug 2001
Goshen Stones Crushers Vs Mrs. Fathimuthu and Others
Madras High Court · (2002) 1 ACC 700