High Courts08 Dec 2001
Dr. S. Ching Chyang Ching Vs The Secretary to His Excellency, The Honourable President of India, Rashtrapathi Bhavan, New Delhi and others
Madras High Court · (2001) 12 MAD CK 0085
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 3 of 67
High Courts08 Dec 2001Dismissed
Dr. S. Ching Chyang Ching Vs The Secretary to His Excellency, The Honourable President of India and Others
Madras High Court · (2001) 12 MAD CK 0082
Administrative Tribunals Act, 1985 — Section 9, 9(1)
High Courts07 Dec 2001Allowed
Sivakumar Vs Ramanathan and Another
Madras High Court · (2001) 12 MAD CK 0089
Contract Act, 1872 — Section 182Limitation Act, 1963 — Article 113
High Courts07 Dec 2001
Ramu and Co. Vs Egmore Benefit Society Ltd.
Madras High Court · (2002) 125 TAXMAN 1036
High Courts07 Dec 2001Dismissed
Senthamarai Vs S. Krishnaraj and Another
Madras High Court · (2002) CriLJ 2375 : (2002) 1 RCR(Criminal) 674
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 386Penal Code, 1860 (IPC) — Section 120(B), 419, 420, 465, 467Registration Act, 1908 — Section 82, 82(D)
High Courts07 Dec 2001
Mrs. W.S. Nisha Vs Dr. K. Padmanabhan Pillai and Another
Madras High Court · (2001) 12 MAD CK 0037
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 2, Order 12 Rule 3, Order 12 Rule 4, Order 12 Rule 5Evidence Act, 1872 — Section 18, 21, 23, 58
High Courts07 Dec 2001
The Warden Cum Principal, Students Hostel, Government Engineering College, Salem Vs The Deputy Commissioner of Labour (Authority under the Minimum Wages Act), Salem and Others
Madras High Court · (2002) 92 FLR 1148 : (2002) 1 MLJ 330 : (2002) WritLR 453
Minimum Wages Act, 1948 — Section 1(5), 20(3), 3Tamil Nadu Catering Establishments Act, 1958 — Section 2, 2(1), 2(4), 2(5)
High Courts07 Dec 2001Allowed
Shipping Corporation and Another Vs Machado Brothers
Madras High Court · (2002) 1 MLJ 430
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 43 Rule 1Constitution of India, 1950 — Article 227, 31, 40, 41
High Courts07 Dec 2001
Ramu and Co. Vs Egmore Benefit Society Ltd. and Others
Madras High Court · (2002) 255 ITR 120
High Courts07 Dec 2001Dismissed
The South India Hosiery Manufacturers Association Vs Textiles Committee, South Zone and Others
Madras High Court · AIR 2002 Mad 220 : (2002) 1 MLJ 391
Constitution of India, 1950 — Article 14Textiles Committee (Cess) Rules, 1975 — Rule 10, 4, 5, 6, 7Textiles Committee Act, 1963 — Section 2, 5A, 5A(1)
High Courts06 Dec 2001
S. Balachander Vs Commissioner of Income Tax
Madras High Court · (2002) 257 ITR 284 : (2003) 131 TAXMAN 184
Income Tax Act, 1961 — Section 64, 64(1), 64(2)
High Courts06 Dec 2001
Ranganayaki Ammal and 4 others Vs V. Balakrishna Naidu and 24 others
Madras High Court · (2001) 12 MAD CK 0060
Contract Act, 1872 — Section 62, 63
High Courts06 Dec 2001Partly Allowed
Sankar Pandi Vs Union of India (UOI)
Madras High Court · (2002) 83 ECC 22 : (2002) 141 ELT 635
Customs Act, 1962 — Section 111, 112
High Courts06 Dec 2001
Mahadeva Naidu Sons Vs Commissioner of Income Tax
Madras High Court · (2002) 255 ITR 208
Income Tax Act, 1961 — Section 271, 271(1), 276C
High Courts06 Dec 2001
Guindy Machine Tools P. Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 176 CTR 56 : (2002) 254 ITR 780
Income Tax Act, 1961 — Section 139(8), 32(1), 37, 37(1), 80V
High Courts06 Dec 2001Allowed
Somasundaram and Others Vs The Revenue Divisional Officer, Dharapuram and Another
Madras High Court · (2001) 12 MAD CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 482
High Courts06 Dec 2001
Commissioner of Income Tax Vs Tamilnadu Magnesite Ltd.
Madras High Court · (2002) 258 ITR 324
High Courts06 Dec 2001Allowed
Sambandam Solvent Extraction Limited Vs State Industries Promotion Corporation of Tamil Nadu Limited and Others
Madras High Court · (2002) 126 STC 42
High Courts06 Dec 2001Allowed
S. Jabarulla Vs Commissioner of Police, Madurai City Madurai and Another
Madras High Court · (2002) 82 ECC 263
High Courts05 Dec 2001Allowed
Salem Agricultural Producers Co-operative Marketing Society Ltd. Vs Commercial Tax Officer and Others
Madras High Court · (2003) 130 STC 181
Tamil Nadu General Sales Tax Act, 1959 — Section 4