High Courts16 Jul 2001
Union of India Vs Krishnammal and 3 others
Madras High Court · (2003) ACJ 635 : (2002) 2 LW 115 : (2001) 3 MLJ 244
Constitution of India, 1950 — Article 21, 226Railways Act, 1989 — Section 123(2), 124
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 35 of 67
High Courts16 Jul 2001Allowed
Joseph William Jayakaran Vs The Chairman, Coffee Board and Union of India (UOI)
Madras High Court · (2001) 07 MAD CK 0021
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(6)Coffee Board Service (Classification, Control and Appeal) Rules, 1967 — Rule 8, 8A
High Courts16 Jul 2001Dismissed
The District Collector, The Secretary to Government, Rural Development Department, The Director of Rural Development and The Commissioner of Panchayat Union Vs J. Jagaraja and The Registrar, Tamil Nadu Administrative Tribunal
Madras High Court · (2001) 07 MAD CK 0012
Administrative Tribunals Act, 1985 — Section 23(3)Constitution of India, 1950 — Article 226
High Courts15 Jul 2001Allowed
R. Vengadassalame Vs The Commissioner, Villianur Commune Panchayat
Madras High Court · (2001) 07 MAD CK 0114
High Courts13 Jul 2001
Bharathi Ammal Vs Jayaraman and Others
Madras High Court · (2001) 3 MLJ 391
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 Jul 2001Allowed
A. Tamilselvan, rep. by the Power of Attorney Agent J. Rajendran Vs Senthil Constructions and Another
Madras High Court · (2003) ACJ 241 : (2001) 3 LW 508
Evidence Act, 1872 — Section 44Limitation Act, 1963 — Section 3, 5, 6Motor Vehicles Act, 1988 — Section 166
High Courts13 Jul 2001Allowed
Murugaiyan and 2 others Vs Subbaiyan
Madras High Court · (2001) 07 MAD CK 0055
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38
High Courts13 Jul 2001
A. Tamilselvan Vs Senthil Constructions and Another
Madras High Court · (2003) 1 ACC 218
High Courts13 Jul 2001
The Tamil Nadu Real Estates Ltd. and Others Vs The Special Tahsildar, Land Acquisition, Tamil Nadu Housing Board Scheme, The State of Tamil Nadu and The Chairman, Tamil Nadu Housing Board
Madras High Court · (2001) 07 MAD CK 0006
Land Acquisition Act, 1894 — Section 2(9), 37, 4, 4(1), 40Tamil Nadu Land Acquisition Rules — Rule 3
High Courts13 Jul 2001Dismissed
Dr. S. Swamy and others Vs G. Kumar
Madras High Court · (2001) 07 MAD CK 0001
Succession Act, 1925 — Section 373, 63, 63(c), 68
High Courts12 Jul 2001
Vikrant Tyres Limited Vs Union of India (UOI)
Madras High Court · (2001) 134 ELT 653
Customs Act, 1962 — Section 14Customs Rules — Rule 9(2)
High Courts12 Jul 2001
Commissioner of Income Tax Vs Prasad Art Pictures P. Ltd.
Madras High Court · (2002) 257 ITR 699
High Courts12 Jul 2001
Soundarajan @ Sampath Vs Venkataraman
Madras High Court · (2001) 07 MAD CK 0042
Evidence Act, 1872 — Section 114Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 25
High Courts12 Jul 2001Dismissed
Parameswari Veluchamy and Others Vs T.R. Jayaraman and Others
Madras High Court · (2001) 07 MAD CK 0041
Constitution of India, 1950 — Article 12
High Courts11 Jul 2001Dismissed
State Vs G. Balagurunathan
Madras High Court · (2001) 2 ALT(Cri) 516 : (2001) 2 LW(Cri) 775
High Courts11 Jul 2001Dismissed
Selvam A. and Others Vs Management C. Abdul Rahman and Co. and Another
Madras High Court · (2002) 93 FLR 898 : (2002) 2 LLJ 188
Industrial Disputes Act, 1947 — Section 25F
High Courts11 Jul 2001Dismissed
M. Nagarajan Vs Selvasubramaniam
Madras High Court · (2002) 1 LW 301 : (2002) 1 LW 300
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(3), 25, 8(5)
High Courts11 Jul 2001Allowed
The Coimbatore Devanga Weavers Co-operative Production and Sales Society Ltd. Vs C. Natarajan and The Presiding Officer, Labour Court
Madras High Court · (2001) 07 MAD CK 0020
Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts11 Jul 2001Dismissed
M. Karuppiah Special Deputy Tahsildar (Flying Squad) Vs The Secretary to Government, Revenue Department, The Special Commissioner and Commissioner of Revenue Administration and The District Collector
Madras High Court · (2001) 07 MAD CK 0002
Constitution of India, 1950 — Article 14, 16Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1953 — Rule 17, 8, 9A
High Courts10 Jul 2001Allowed
Tamil Nadu Electricity Board and another Vs The Tamil Nadu Alloy Foundry Co. Ltd., Plots No. 21 and 33, SIPCOT Complex, Hosur and 3 others
Madras High Court · (2001) 3 LW 280 : (2001) 3 MLJ 275
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2, Order 2 Rule 2Limitation Act, 1963 — Section 3