High Courts08 Aug 2001Allowed
P. Manoharan Vs The Regional Transport Authority
Madras High Court · (2001) 08 MAD CK 0140
Motor Vehicles Act, 1988 — Section 72Tamil Nadu Motor Vehicles Rules, 1989 — Rule 181, 248, 3, 306
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 29 of 67
High Courts08 Aug 2001Dismissed
A. Usha Rani Vs The District Collector, The Sub-Collector/Revenue Divisional Officer and Syndicate Bank
Madras High Court · (2001) 08 MAD CK 0095
High Courts08 Aug 2001Allowed
P.M. Muthish Chettiar Vs Inspector General of Registration, Madras and Another
Madras High Court · AIR 2002 Mad 265
Stamp Act, 1899 — Article 55, 61
High Courts08 Aug 2001
Ezaz Tanning Co. Vs State of Tamil Nadu and Others
Madras High Court · (2002) 92 FLR 389 : (2002) 1 LLJ 506
Minimum Wages Act, 1948 — Section 5(1)
High Courts08 Aug 2001Allowed
K. Ramakrishnan (Died) and Others Vs Siddhammal and Others
Madras High Court · AIR 2002 Mad 241
Contract Act, 1872 — Section 55Transfer of Property Act, 1882 — Section 54
High Courts08 Aug 2001
Management of Halda Service Centre Vs Presiding Officer, II Addl. Labour Court and Another
Madras High Court · (2002) 4 LLJ 136
High Courts07 Aug 2001Allowed
The Director, Department of Animal Husbandry, Madras and two others Vs A. Kaliyamurthy, retired Animal Husbandry Assistant, Konerirajapuram, Thanjavur
Madras High Court · (2001) 3 LW 842
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 80, 80(2)Evidence Act, 1872 — Section 3General Rules for Subordinate Services — Rule 49
High Courts07 Aug 2001Allowed
Management of Tiruttani Co-operative Sugar Mills Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Madras High Court · (2002) 1 LLJ 589 : (2001) 3 MLJ 548
Industrial Disputes (Central) Rules, 1957 — Rule 22
High Courts07 Aug 2001
V. Kadirvelu K. Ramalingam Vs The Government of Tamil Nadu
Madras High Court · (2001) 08 MAD CK 0119
Essential Commodities Act, 1955 — Section 3, 5(1)
High Courts07 Aug 2001
Union of India (UOI) and Others Vs Registrar, Central Administrative Tribunal and Another
Madras High Court · (2002) 1 LLJ 941 : (2001) 2 MLJ 110
Constitution of India, 1950 — Article 226, 32
High Courts07 Aug 2001Allowed
J. Gurumurthy Vs The Joint Secretary to the Govt. of India, 'E' Department of Defence, The Controller of Decence (Accounts) and The Commodore Bureau of Sailors
Madras High Court · (2001) 08 MAD CK 0030
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 2, 3, 4, 7Pension Regulations for Army, 1961 — Regulation 173, 48
High Courts07 Aug 2001Allowed
D. Philip Secondary Grade Teacher Mohideen Masthan Middle School Vs The State of Tamil Nadu, Education Department and Others The Director of Elementary Education, The Dist. Elementary Educational Officer and The Asst. Elementary Educational Officer Vs The Hindu Middle School Thirukudepuram
Madras High Court · (2001) 08 MAD CK 0018
High Courts07 Aug 2001
Dr. G.R. Parthasarathy and K. Lakshmi Vs The Registrar, Madurai Kamaraj University
Madras High Court · (2001) 08 MAD CK 0012
Constitution of India, 1950 — Article 14
High Courts06 Aug 2001Allowed
Dharmapuri Central Co-operative Bank Ltd. and Another Vs Presiding Officer, Labour Court and Others
Madras High Court · (2003) 96 FLR 69 : (2003) 1 LLJ 169
Industrial Disputes Act, 1947 — Section 10(1), 12(3), 33C(2)
High Courts06 Aug 2001
S. Samiyullah Vs Owners and Parties interested in the Vessel M.V. Makar
Madras High Court · AIR 2002 Mad 150 : (2001) 3 LW 658
Colonial Courts of Admiralty (India) Act, 1891 — Section 2
High Courts06 Aug 2001Dismissed
The Management of Sree Venkateswara Industries No. 417 (21 Phase) SIDCO Industrial Estate, Ambattur, Chennai -600 098 Vs Deputy Commissioner of Labour II (Office of the Commissioner of Workmens. Compensation II), Madras-6. and another
Madras High Court · (2001) 2 ACC 754 : (2001) 3 MLJ 264 : (2001) WritLR 614
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 13
High Courts06 Aug 2001
Augustine and Another Vs Kunjamma Kuriakose and Another
Madras High Court · AIR 2001 Mad 480
Divorce Act, 1869 — Section 19
High Courts06 Aug 2001Dismissed
Kalivaradan P. Vs Presiding Officer, II Additional District Judge and Another
Madras High Court · (2002) 1 LLJ 443
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts06 Aug 2001
Swmitran Robert Vs Sophia
Madras High Court · (2001) 08 MAD CK 0021
Divorce Act, 1869 — Section 10, 11