High Courts30 Jul 2001Allowed
Premier Distilleries Pvt. Ltd. Vs Sushi Distilleries
Madras High Court · (2001) 3 LW 585
Civil Procedure Code, 1908 (CPC) — Section 20Trade and Merchandise Marks Act, 1958 — Section 105
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 32 of 67
High Courts30 Jul 2001Dismissed
Dr. S.K. Doraisamy Vs N. Elangovan and three others
Madras High Court · (2001) 07 MAD CK 0043
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 34Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jul 2001
Viswanathan Vs Ramakrishna Chettiar
Madras High Court · (2002) 1 LW 415
Specific Relief Act, 1963 — Section 22(2)
High Courts30 Jul 2001Dismissed
Thanickachalam Vs The State of Tamil Nadu
Madras High Court · (2002) 2 LW(Cri) 766
High Courts27 Jul 2001Dismissed
K. Thangavelu Vs State of Tamil Nadu and Tamil Nadu Electricity Board
Madras High Court · (2001) 07 MAD CK 0105
Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 4
High Courts27 Jul 2001Dismissed
K. Arumugham Vs The Secretary, Department of Adi-Dravidar and Tribal Welfare, President, District Vizhipunarvu Kuzhu-cum-Collector and Government of India Ministry of Defence Research and Development, Organisation
Madras High Court · (2001) 07 MAD CK 0082
Constitution of India, 1950 — Article 14, 15, 16, 226, 38Tamil Nadu General Clauses Act, 1891 — Section 15, 16, 2
High Courts27 Jul 2001Dismissed
V.P. Lakshmi Vs Dr. M. Sarvothaman
Madras High Court · (2001) 07 MAD CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 473Protection of Civil Rights Act, 1955 — Section 7(1)
High Courts27 Jul 2001
The Government of Tamil Nadu and Another Vs S.V. Paul Jayaraj
Madras High Court · (2001) 3 MLJ 430 : (2001) WritLR 852
High Courts26 Jul 2001Partly Allowed
Management of Sri Ram Coffee Estate Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 1 LLJ 220
Constitution of India, 1950 — Article 226
High Courts26 Jul 2001Allowed
Kanyakumari District Planters Association Vs Deputy Commercial Tax Officer and Others
Madras High Court · (2003) 130 STC 166
Central Sales Tax Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts26 Jul 2001
Durai Arivudainambi Vs The Election Commissioner of India and 4 others
Madras High Court · (2001) 3 LW 378
Constitution of India, 1950 — Article 213, 214, 226, 329, 329(B)Representation of the People Act, 1951 — Section 100, 80
High Courts26 Jul 2001Allowed
The Director of Elementary Education, The District Elementary Educational Officer and The Secretary to Government (School) Education Department Vs Amel Antony and The Registrar Tamil Nadu Administrative Tribunal
Madras High Court · (2001) 07 MAD CK 0018
High Courts25 Jul 2001Dismissed
Tamil Nadu Hotels Association Vs Union of India (UOI)
Madras High Court · (2001) 78 ECC 584 : (2001) 133 ELT 265 : (2006) 2 STR 513
Constitution (Forty-Sixth Amendment) Act, 1982 — Article 366(29A)Constitution of India, 1950 — Article 14, 248, 248(2)Finance Act, 1994 — Section 65, 65(1), 65(16), 65(19), 65(2)
High Courts25 Jul 2001
Meccane Industries Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 174 CTR 70 : (2002) 254 ITR 175
Income Tax Act, 1961 — Section 45, 48
High Courts25 Jul 2001Dismissed
N. Balakrishnan Vs Joint Secretary, Ministry of Finance
Madras High Court · (2002) 80 ECC 503 : (2002) 139 ELT 278 : (2002) 2 LW 92
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129DDLimitation (Amendment) Act, 1962 — Section 11, 29(2)
High Courts24 Jul 2001
B. Parvathy Vs Ramakrishna Mission and Others
Madras High Court · (2001) 3 LW 182 : (2001) 3 MLJ 309
High Courts24 Jul 2001Dismissed
Kizhakkupaguthi rep. by its Secretary B. Palani Vs The Commissioner of Police
Madras High Court · (2001) 07 MAD CK 0094
Constitution of India, 1950 — Article 226
High Courts24 Jul 2001Allowed
Mahalingam Vs Inspector of Police NIB CID
Madras High Court · (2002) 81 ECC 44 : (2001) 2 LW(Cri) 843
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 57
High Courts24 Jul 2001Dismissed
Gopi, rep. by mother and next friend Santhi Vs Rathinam
Madras High Court · (2002) 1 DMC 90 : (2001) 3 MLJ 470
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 11, 16, 16(1), 16(3)
High Courts24 Jul 2001Allowed
Murugesan K. Vs Management of Baragath Industries and Another
Madras High Court · (2002) 1 LLJ 259
Industrial Disputes Act, 1947 — Section 33C(2)