High Courts03 Aug 2001Allowed
M. Kanniyalal Vs S. Nateswaran and Another
Madras High Court · (2002) 1 LW 553 : (2001) 3 MLJ 379
Provincial Insolvency Act, 1920 — Section 20, 21, 4, 5
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 30 of 67
High Courts03 Aug 2001
K.M. Manoharan (deceased) and Others Vs Kandasamy and Others
Madras High Court · (2001) 3 MLJ 496
High Courts03 Aug 2001
B. Imtiaz Ahanied Vs G. Banumathi and Another
Madras High Court · (2003) ACJ 142 : (2002) 2 LW 119
High Courts03 Aug 2001
National Insurance Co. Ltd. Vs Sakthi and Others
Madras High Court · (2003) ACJ 746 : (2001) 3 LW 367 : (2001) 3 MLJ 332
Penal Code, 1860 (IPC) — Section 304A
High Courts03 Aug 2001
Sellmore Advertising (P) Ltd. and etc. Vs Defence Estate Officer
Madras High Court · AIR 2002 Mad 250
Constitution of India, 1950 — Article 226
High Courts03 Aug 2001
M/s. Vibgyar Plastics Vs K. Munusamy
Madras High Court · (2001) 08 MAD CK 0020
Workmens Compensation Act, 1923 — Section 4(1)(c)(I), 4(1)(c)(ii)
High Courts03 Aug 2001Dismissed
S. Jayaseelan Vs State by SPF, C.B.I.
Madras High Court · (2002) CriLJ 732 : (2002) 2 RCR(Criminal) 484
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 409, 477APrevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts03 Aug 2001Dismissed
Management of Eagle Flasks Industries Limited Vs Presiding Officer and Another
Madras High Court · (2002) 93 FLR 907 : (2002) 2 LLJ 973
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Aug 2001
Mrs. K. Chandra and Another Vs Union of India (UOI) and Another
Madras High Court · (2001) 3 MLJ 504
High Courts02 Aug 2001Dismissed
Duraipandian Vs State
Madras High Court · (2001) 08 MAD CK 0085
Arms Act, 1959 — Section 25(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 156, 167(2), 173, 173(2), 173(5)Explosive Substances Act, 1908 — Section 3, 5, 7
High Courts02 Aug 2001
Director of Wealth Tax (Exemption) Vs Tube Investments of India Ltd., Management, Employees Welfare Trust
Madras High Court · (2002) 174 CTR 365 : (2002) 254 ITR 285 : (2002) 123 TAXMAN 900
Income Tax Act, 1961 — Section 40A(11)
High Courts02 Aug 2001
Commissioner of Income Tax Vs Devi Marine Food Exports Pvt. Ltd.
Madras High Court · (2002) 254 ITR 484
Income Tax Act, 1961 — Section 147, 32A
High Courts02 Aug 2001
Commissioner of Income Tax Vs Shriram Transport Finance Co. Ltd.
Madras High Court · (2002) 174 CTR 462 : (2002) 254 ITR 558
Income Tax Act, 1961 — Section 32, 32A
High Courts02 Aug 2001Allowed
C. Rajendran and Another Vs Income Tax Officer
Madras High Court · (2002) 173 CTR 171 : (2002) 253 ITR 139
Income Tax Act, 1961 — Section 139(8), 179, 179(1), 220(2), 221
High Courts02 Aug 2001
The Commissioner, H.R. and C.E. Administration Department Vs V. Perumal Mudaliar and Others
Madras High Court · (2001) 3 LW 667 : (2001) 3 MLJ 287
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 107
High Courts02 Aug 2001Dismissed
Management of Jeeva Transport Corporation Vs Presiding Officer, Industrial Tribunal and Another
Madras High Court · (2002) 4 LLJ 245
Industrial Disputes Act, 1947 — Section 33(2)
High Courts02 Aug 2001
Marappa Gounder Vs 1. The District Revenue Officer, Periyar District at Erode, 2. The Special Duputy collector, (Revenue), Salem, N.S. Rajagopal
Madras High Court · (2001) 08 MAD CK 0005
Constitution of India, 1950 — Article 226
High Courts02 Aug 2001Dismissed
M. Chidambaranathan, J. Vs University of Madras
Madras High Court · (2001) 08 MAD CK 0001
High Courts01 Aug 2001
Commissioner of Income Tax Vs P.L. Ramiah
Madras High Court · (2002) 174 CTR 237 : (2002) 254 ITR 238 : (2003) 128 TAXMAN 108
Income Tax Act, 1961 — Section 57