High Courts13 Aug 2001
M. Govindarajan Vs R.S. Vaideeswaran
Madras High Court · (2001) 08 MAD CK 0124
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 28 of 67
High Courts13 Aug 2001
T.V. Angamuthu and Another Vs The State Government of Tamil Nadu and Others
Madras High Court · (2001) 3 MLJ 278
Madras Revenue Recovery Act, 1864 — Section 5
High Courts13 Aug 2001
P. Natarajan Vs Thamizhmani
Madras High Court · (2002) 2 DMC 618 : (2002) 2 LW 250
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Aug 2001Allowed
Natarajan Vs R. Muthukrishnan
Madras High Court · (2001) 08 MAD CK 0060
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 7, 9Evidence Act, 1872 — Section 101
High Courts13 Aug 2001Dismissed
Goshen Stone Crushers Vs Fathimuthu and Others
Madras High Court · (2003) ACJ 827 : (2001) 3 MLJ 450
Motor Vehicles Act, 1988 — Section 147, 95
High Courts10 Aug 2001
R. Krishnasamy Vs K.P. Anirudhan
Madras High Court · (2001) 4 RCR(Criminal) 394
Criminal Procedure Code, 1973 (CrPC) — Section 317
High Courts10 Aug 2001Dismissed
J.P. Samuel and Co. Vs Union of India (UOI)
Madras High Court · AIR 2002 Mad 14 : (2002) 141 ELT 338
Constitution of India, 1950 — Article 226Wild Life (Protection) Act, 1972 — Section 2(37)
High Courts10 Aug 2001Dismissed
Samarasa Mutual Benefit Fund Ltd., Madras and etc. Vs State of Tamil Nadu and Another
Madras High Court · AIR 2002 Mad 271
Constitution of India, 1950 — Article 14Tamil Nadu Pawnbrokers Act, 1943 — Section 21A
High Courts10 Aug 2001
The Revenue Divisional Officer (Land Acquisition) and Another Vs S. Algarswamy and Others
Madras High Court · (2002) 2 LW 99 : (2001) 3 MLJ 366
Civil Procedure Code, 1908 (CPC) — Section 21
High Courts10 Aug 2001Dismissed
Dr. K. Natarajan, Director, Dr. K.N. Study Centre for Humanism Vs The Union of India and The University Grants Commission, New Delhi
Madras High Court · (2001) 08 MAD CK 0009
High Courts09 Aug 2001Allowed
S. Sivagami Vs The State of Tamil Nadu and Others
Madras High Court · (2001) CriLJ 4618 : (2001) WritLR 808
High Courts09 Aug 2001Allowed
G. Ramakrishna Naidu (deceased) and 2 others Vs The District Collector, North Arcot Ambedkar District, Vellore, North Arcot District and another
Madras High Court · (2001) WritLR 860
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(1), 4(3)(b)
High Courts09 Aug 2001
Commissioner of Income Tax Vs V.S.K. Adi Chetty Suravel Chetty
Madras High Court · (2002) 254 ITR 633
Income Tax Act, 1961 — Section 271(1)
High Courts09 Aug 2001
Palani Sri Murugan Textiles Ltd. (by Official Liquidator) Vs Assistant Commissioner of Income Tax
Madras High Court · (2002) 110 CompCas 190 : (2002) 174 CTR 362 : (2002) 254 ITR 333 : (2003) 127 TAXMAN 443
High Courts09 Aug 2001
Lakshmi Jewellary Vs Deputy Commissioner of Income Tax
Madras High Court · (2002) 172 CTR 719 : (2001) 252 ITR 712
Income Tax Act, 1961 — Section 132, 132A, 158B, 158BC, 158BE
High Courts09 Aug 2001Allowed
S. Viswanathan Vs Sri Muruga Agencies and Others
Madras High Court · (2002) 2 LW 243
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 6 Rule 4, 9Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8
High Courts09 Aug 2001Dismissed
Rajendran T. Vs Chief Engineer, Distribution - Madras Region and Special Officer for Distribution, TNEB and Another
Madras High Court · (2002) 4 LLJ 18
Tamil Nadu Electricity Board Leave Regulations — Regulation 19
High Courts08 Aug 2001Allowed
N. Ramanathan and another Vs Meenakshisundaram
Madras High Court · (2001) 08 MAD CK 0160
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
High Courts08 Aug 2001Allowed
Mani @ Palanisami Vs State by Sub Inspector of Police
Madras High Court · (2001) 2 LW(Cri) 755
High Courts08 Aug 2001Dismissed
Dr. G. Krishnamurthy Vs The Secretary, Bar Council of Tamil Nadu, Chennai-104, The Chairma Disciplinary Committee (IV), Bar Council Tamil Nadu, Chennai-104, and Mrs. Nithyant
Madras High Court · (2001) 08 MAD CK 0145
Advocates Act, 1961 — Section 23, 35, 42, 44