High Courts20 Jul 2001
Management of Tamil Nadu Cements Corporation Ltd. Vs Secretary, Tamil Nadu Cements Corporation and Quarry Thozhilalar Sangam and Another
Madras High Court · (2002) 3 LLJ 384
Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 34 of 67
High Courts20 Jul 2001Allowed
Krishna Ramanujam V. Vs Pandian Roadways Corporation Ltd. and Another
Madras High Court · (2001) 91 FLR 605 : (2002) 1 LLJ 109 : (2001) 3 MLJ 350
Industrial Disputes Act, 1947 — Section 17B
High Courts20 Jul 2001Allowed
Subramani P. Vs Government of Tamil Nadu and Others
Madras High Court · (2002) 1 LLJ 432
High Courts20 Jul 2001
State by Public Prosecutor Vs Murugan and Others
Madras High Court · (2002) CriLJ 670 : (2001) 2 LW(Cri) 815
Penal Code, 1860 (IPC) — Section 109, 307, 34, 341, 342Criminal Procedure Code, 1973 (CrPC) — Section 313, 386
High Courts20 Jul 2001
T. Shanmugam Vs The Chairman, Madras Port Trust and Another
Madras High Court · (2001) 3 MLJ 416
High Courts20 Jul 2001Allowed
Rengasamy R. Vs Amalraj A.
Madras High Court · (2002) 92 FLR 80 : (2002) 4 LLJ 852 : (2002) 1 LW 96
Workmens Compensation Act, 1923 — Section 2(1)
High Courts20 Jul 2001Dismissed
Paulraj Vs State by Inspector of Police
Madras High Court · (2001) 07 MAD CK 0016
High Courts20 Jul 2001
S.V.S. Oil Mills Vs S.V.S. Rajkumar trading as Agro Foods and S.V.S. Oil Mills
Madras High Court · (2002) 24 PTC 330
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 28, 29
High Courts20 Jul 2001Allowed
Palalni Roman Cathric Mission Vs S. Bagirathi Ammal, rep. by her husband and power, Agent P.A. Venkatachalam
Madras High Court · (2001) 07 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 1, 34, 47Constitution of India, 1950 — Article 226
High Courts19 Jul 2001Allowed
Krishna Nagar Residents Welfare, Association and others Vs The Director of Town and Country Planning. Madras -2, The Deputy Director of Town and Country Planning, Vellore, The Commissioner, Vellore, Municipality, Vellore, K.T. Habuhunnissa Begum
Madras High Court · (2001) 07 MAD CK 0088
High Courts19 Jul 2001Dismissed
Manoharan R. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 4 LLJ 850
Industrial Disputes Act, 1947 — Section 11A
High Courts18 Jul 2001
Sri Athmanathaswamy Devasthanam, Avidyarkoil Vs K.G. Varadachariar and Others
Madras High Court · (2001) 3 MLJ 624
Limitation Act, 1963 — Section 14Madras Estates Land Act, 1908 — Section 77Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 109, 109
High Courts18 Jul 2001
Employees' State Insurance Corporation Vs Madanagopal Lakshmi and Another
Madras High Court · (2002) 3 LLJ 130 : (2001) 2 LW(Cri) 868
Employees State Insurance Act, 1948 — Section 85, 86(1)
High Courts18 Jul 2001
VST Industries Ltd. Vs Joint Secretary to Govt. of India (Rev)
Madras High Court · (2002) 142 ELT 30
Customs Act, 1962 — Section 129DD, 130D
High Courts17 Jul 2001Dismissed
V. Gopalakrishnan, North Street, K. Adour Vs The Hindustan Petroleum Corpn. and 2 others
Madras High Court · (2001) 07 MAD CK 0126
Constitution of India, 1950 — Article 226
High Courts17 Jul 2001
Tiruchengode Agricultural Producers Co-operative Marketing Society Ltd. Vs Appellate Authority under Payment of Gratuity Act
Madras High Court · (2002) 94 FLR 64 : (2002) 1 LLJ 1105
Payment of Gratuity Act, 1972 — Section 7(8)
High Courts17 Jul 2001Allowed
Kannaiya Reddiar Vs The State of Tamil Nadu
Madras High Court · (2001) 07 MAD CK 0103
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts17 Jul 2001
Tower Steels (India) Limited Vs Commissioner of C. Ex. and Cus., Madurai
Madras High Court · (2002) 140 ELT 5
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111
High Courts17 Jul 2001Dismissed
The Management of Southern Railway Tondiarpet Marshalling Yard Staff Co-operative Canteen Limited, Madras-19 Vs The Workmen of Southern Railway Tondiarpet Marshalling Yard Staff Co-operative Canteen Limited, Madras-19 and another
Madras High Court · (2001) 07 MAD CK 0048
Constitution of India, 1950 — Article 226
High Courts16 Jul 2001
Mohammed Sheriff Alnahary rep. by its Attorney, T. Venkatachlam Vs K.T. Kunjumon
Madras High Court · (2001) 07 MAD CK 0118
Evidence Act, 1872 — Section 91, 92Registration Act, 1908 — Section 17