High Courts01 Aug 2001Allowed
P. Jothi, P. Deivendran and A. Ravi Vs State by Inspector of Police, Othakadal Police Station, Madurai, Madurai District, (Crime No. 53 of 1991)
Madras High Court · (2002) 1 LW(Cri) 416
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 31 of 67
High Courts01 Aug 2001
S. Gurusamy Vs Government of Tamil Nadu and Others
Madras High Court · (2001) 3 MLJ 688
Land Acquisition Act, 1894 — Section 4(1)
High Courts01 Aug 2001Allowed
M.S. Muthukumaran Vs District Collector of Thanjavur and Others
Madras High Court · AIR 2002 Mad 88
Constitution of India, 1950 — Article 14, 342
High Courts01 Aug 2001
Commissioner of Income Tax Vs Greenham Estates Pvt. Ltd.
Madras High Court · (2002) 254 ITR 402
Income Tax Act, 1961 — Section 3, 3(1)
High Courts01 Aug 2001
Commissioner of Income Tax Vs Gemini Arts P. Ltd.
Madras High Court · (2002) 254 ITR 201
Income Tax Act, 1961 — Section 32A, 37
High Courts01 Aug 2001Dismissed
Union of India (UOI) and Another Vs Shree Emporium and Another
Madras High Court · (2003) ACJ 985 : AIR 2002 Mad 48 : (2001) 3 MLJ 385
Railways Act, 1890 — Section 78B
High Courts01 Aug 2001Dismissed
The Commissioner, H.R. and C.E.(A) Deptt., Madras Vs Sri Bhagavandhar and Sri Dhayanandhar Matalayam
Madras High Court · AIR 2001 Mad 427 : (2001) 3 LW 777 : (2001) 3 MLJ 283
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 63
High Courts01 Aug 2001Dismissed
The Commissioner, Hindu Religious and Charitable Endowment Department, Madras-34 Vs Kumaraperamal Nadar (died), A. Santhyanam (R.2 brought has been brought on record as the L.R. of the deceased sole respondent, as per order of this court dated 2.4.1996 in C.M.P. No. 2762 to 2764 of 1996)
Madras High Court · (2001) 08 MAD CK 0014
High Courts31 Jul 2001Allowed
S. Lalitha Sundari and another Vs Thiru. R. Kethar Nathan and 3 others
Madras High Court · AIR 2002 Mad 17 : (2001) 3 MLJ 336
Chota Nagpur Tenancy Act, 1808 — Section 7, 8Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 1, 10, 11, 11(2), 14
High Courts31 Jul 2001
Smt. Savithiri Natarajan Vs The Tahsildar, Collectorate Compound, Coimbatore, The District Collector, Coimbatore, A. Arunachalam
Madras High Court · (2001) 07 MAD CK 0116
High Courts31 Jul 2001Allowed
Prasad Productions Private Ltd. Vs Asstt. Collector of Cus., Madras
Madras High Court · (2002) 141 ELT 619
High Courts31 Jul 2001Allowed
Management of Kavarakkal Estate, NEPC Vs Presiding Officer, Labour Court and Others
Madras High Court · (2002) 1 LLJ 217
Industrial Disputes Act, 1947 — Section 11A
High Courts31 Jul 2001Allowed
Thirumuruga Kirupananda Variyar Thavathiru Sundaran Swamigal Medical, Educational and Charitable Trust Vs State of Tamil Nadu and Another
Madras High Court · AIR 2002 Mad 42 : (2001) 3 MLJ 433
Civil Procedure Code, 1908 (CPC) — Section 92(3)Constitution of India, 1950 — Article 14, 30(1)
High Courts31 Jul 2001
Karapettal Nadar Boys Higher Secondary School Vs The Government of Tamil Nadu and Others
Madras High Court · (2001) 3 MLJ 252
High Courts31 Jul 2001Allowed
Philips India Limited, Haddows Road, Madras Vs Union of India
Madras High Court · (2002) 1 LW(Cri) 211
Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 10, 11, 11(4), 12, 12(2)Standards of Weights and Measures Act, 1976 — Section 29(1), 39, 39(1), 82, 83Weights and Measures (Enforcement) Act, 1995 — Section 33
High Courts30 Jul 2001Allowed
Jothiramalingam @ Jothi Vs State
Madras High Court · (2001) 2 LW(Cri) 861
High Courts30 Jul 2001Allowed
Gandhi Vs M. Booraswamy and Others
Madras High Court · (2001) 07 MAD CK 0107
High Courts30 Jul 2001
Thirubuvanam Town Panchayat Vs Nabisa Bibi
Madras High Court · (2001) 3 MLJ 473
High Courts30 Jul 2001
Susainathan and Another Vs T. Vijayan
Madras High Court · (2001) 3 MLJ 396
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4
High Courts30 Jul 2001Dismissed
Vivekanandan/S. Chinnappa Gounder Vs The State of Tamil Nadu
Madras High Court · (2001) 07 MAD CK 0085
Land Acquisition Act, 1894 — Section 11, 18, 4, 4(1), 5A