High Courts24 Jul 2001Dismissed
K.T. Palpandian (died) and P. Rathinadurai Vs The District Consumer Disputes Redressal Forum and N.F.J. Ponnudurai
Madras High Court · (2001) 07 MAD CK 0019
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 33 of 67
High Courts24 Jul 2001Dismissed
K.T. Palpandian (died) and P. Rathinadurai Vs The District Consumer Disputes Redressal Forum at Madras City Civil Court Buildings Madras - 1042 and Ponnudurai
Madras High Court · (2001) 07 MAD CK 0005
Constitution of India, 1950 — Article 226
High Courts23 Jul 2001
S. Subramanian Vs 1. The Deputy Registrar of Co-operative Societies (Housing), Cuddalore, 2. Kumbakonam Town Co-operative Housing Society Limited Z-127 Special officer and Secretary, Kumbakonam and 3. (District Judge) Special Tribunal for Co-operative cases, Madurai
Madras High Court · (2001) 07 MAD CK 0111
Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1983 — Section 7(1), 71, 83, 87
High Courts23 Jul 2001
R. Kasimuthu Veerapandian Vs V. Guruvammal and Others
Madras High Court · (2001) 3 MLJ 467
High Courts23 Jul 2001
Commissioner of C. Ex. Vs Hajee A.M. Abdul Rahiman
Madras High Court · (2001) 133 ELT 23
Central Excise Rules, 1944 — Rule 9B, 9B(5)Central Excises and Salt Act, 1944 — Section 11A, 11B
High Courts23 Jul 2001Allowed
Pandian Roadways Corporation Ltd. Vs Principal Labour Court and Others
Madras High Court · (2002) 1 LLJ 111 : (2003) WritLR 93
Constitution of India, 1950 — Article 12, 14, 16, 21, 37Industrial Disputes Act, 1947 — Section 12, 18(1), 33C(2)
High Courts23 Jul 2001Allowed
Ramadoss, Chinnaswami, Ramar and Chellammal Vs State
Madras High Court · (2001) 07 MAD CK 0071
High Courts23 Jul 2001
V. Sivashamugham Vs The Regional Transport NagaiQuithe-Milleth District at Nagapatinam and Others
Madras High Court · (2002) 2 LW 403
Constitution of India, 1950 — Article 14Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 20
High Courts23 Jul 2001Dismissed
Wankanner Jain Social Welfare Society Vs Jugal Kishore Sapani
Madras High Court · (2001) 3 MLJ 445
Arbitration Act, 1940 — Section 34, 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 8
High Courts23 Jul 2001Dismissed
Sandeep S. Shah Vs Income Tax Officer, City Ward IV(4)
Madras High Court · (2002) 254 ITR 146
Income Tax Act, 1961 — Section 88(2)
High Courts23 Jul 2001Allowed
Kanagavalli and 4 others Vs Saroja and 3 others
Madras High Court · AIR 2002 Mad 73 : (2001) 2 DMC 603 : (2001) 3 MLJ 360
Constitution of India, 1950 — Article 16(2)Hindu Marriage (Amendment) Act, 1956 — Section 11, 16, 5Hindu Marriage Act, 1955 — Section 16, 8
High Courts23 Jul 2001
Manikkam Ammal and Others Vs Appavu Mudaliar and Others
Madras High Court · (2001) 3 LW 561 : (2001) 3 MLJ 420
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 63CTransfer of Property Act, 1882 — Section 3
High Courts20 Jul 2001Dismissed
J.K. Towers Flat Owners Association Vs The Commissioner and Secretary to the Government of Tamil Nadu Housing and Urban Development Department Fort St.George, Madras-9 and 3 others
Madras High Court · (2001) WritLR 802
Constitution of India, 1950 — Article 226
High Courts20 Jul 2001Allowed
P. Subramani Vs Government of Tamil Nadu and another
Madras High Court · (2001) 3 LW 385 : (2001) 3 MLJ 255
Constitution of India, 1950 — Article 226
High Courts20 Jul 2001Dismissed
Vaiyapuri Vs M. Sundaresan and 10 others
Madras High Court · AIR 2002 Mad 28 : (2002) 1 CivCC 587 : (2001) 3 MLJ 219
Partnership Act, 1932 — Section 45, 69, 69(2), 69(3)
High Courts20 Jul 2001Partly Allowed
The Cotton Corporation of India Ltd. and 2 others Vs Kanakadhara Spinning Mills (P) Ltd. and Group Companies
Madras High Court · (2002) 1 LW 306
Arbitration Act, 1940 — Section 20, 20(4), 27, 37(3)Arbitration and Conciliation Act, 1996 — Section 85
High Courts20 Jul 2001Dismissed
K.T.S. Sarma, Seshayee Brothers (P) Ltd., 8 Rutland Gate, III Street, Madras Vs Subramanian, Prop. Kumar Videos, 14/5, Engine Beedi Buildings, Thillainagar, Trichy-18
Madras High Court · (2001) 3 LW 520
Contract Act, 1872 — Section 2, 23, 65, 70Income Tax Act, 1961 — Section 269SS, 271D
High Courts20 Jul 2001Dismissed
M/s. South Eastern Roadways Vs The Executive Officer, Madhavaram Municipal Township, Madhavaram, Madras- 600 060
Madras High Court · (2001) 07 MAD CK 0110
Tamil Nadu District Municipalities Act, 1920 — Section 82, 82(1)
High Courts20 Jul 2001
V. Krishna Ramanujam Vs Pandian Roadways Corporation Ltd. and Another
Madras High Court · (2001) 07 MAD CK 0097
Industrial Disputes Act, 1947 — Section 33(2)(b)