COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 36 of 67

High Courts10 Jul 2001Allowed

R. Krishnadevan Vs The Asst. General Manager, I.O.B. Industrial Relations Dept. Madras - 2 and another

Madras High Court · (2001) 3 LW 151 : (2001) 3 LW 115

Evidence Act, 1872 — Section 115Penal Code, 1860 (IPC) — Section 420, 471

High Courts10 Jul 2001

P. K. Mohammad Vs State of Tamil Nadu and Others

Madras High Court · (2001) 07 MAD CK 0104

Constitution of India, 1950 — Article 226Tamil Nadu Forest Act, 1882 — Section 10

High Courts10 Jul 2001Dismissed

Modern Theatres Ltd. Vs Presiding Officer, Labour Court and Others

Madras High Court · (2002) 94 FLR 1148 : (2002) 3 LLJ 41

Industrial Disputes Act, 1947 — Section 19(3), 19(6), 23, 29Minimum Wages Act, 1948 — Section 12, 25, 3(2), 3A, 5

High Courts10 Jul 2001Dismissed

N. Sasikala Vs Assistant Commissioner of Income Tax

Madras High Court · (2002) 254 ITR 324

Criminal Procedure Code, 1973 (CrPC) — Section 244(2)

High Courts10 Jul 2001

D. Sunder Doss and Others Vs The Tamil Nadu Administrative Tribunal and Another

Madras High Court · (2001) 3 MLJ 94 : (2001) WritLR 856

High Courts09 Jul 2001Allowed

D. Sreenivasa Mudaliar Charity Vs Dhanasekaran and 8 others

Madras High Court · (2001) 3 MLJ 168

Evidence Act, 1872 — Section 116, 118

High Courts09 Jul 2001Dismissed

R. Mani, N. Nandhini rep. by father and Guardian N. Natarajan and M. Krishnammorthy Vs Anna Transport Corporation Ltd., Annai Sathya Transport Corporation, The Regional Transport Authority Dharmapuri and State Transport Appellate Tribunal Madras

Madras High Court · (2001) 07 MAD CK 0095

Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992 — Section 6, 6(1), 6(2), 6(3)

High Courts09 Jul 2001

D. Nagamuthu Vs The District Educational Officer and Others

Madras High Court · (2001) 3 MLJ 175 : (2002) WritLR 126

High Courts09 Jul 2001

D. Sreenivasa Mudaliar Charity Vs Dhanasekaran and Others

Madras High Court · (2001) 3 MLJ 168

Evidence Act, 1872 — Section 116Madras City Tenants Protection Act, 1922 — Section 9

High Courts09 Jul 2001

Dhanraj N. Kochar Vs Sri Krishna Theatre and Others

Madras High Court · (2001) 07 MAD CK 0077

Madras City Tenants Protection Act, 1922 — Section 9Transfer of Property Act, 1882 — Section 69

High Courts09 Jul 2001Dismissed

M/S. GDR Financial Services Pvt. Ltd. and another Vs M/S. Allsec Securities Ltd.

Madras High Court · (2003) 115 CompCas 529 : (2002) 1 LW 418 : (2004) 55 SCL 515

Arbitration and Conciliation Act, 1996 — Section 21, 42, 5, 7, 8

High Courts09 Jul 2001Allowed

V.T. Ranganayaki Anni Vs The State of Tamil Nadu and another

Madras High Court · (2001) 3 LW 166

Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13

High Courts06 Jul 2001Dismissed

A. Abdul Rahim Vs Julaiga Beevi and another

Madras High Court · (2001) 2 DMC 668 : (2001) 3 LW 747 : (2001) 2 MLJ 822

Mahomedan Law — Section 149, 150, 252

High Courts06 Jul 2001Dismissed

A. Purushothaman Vs The State

Madras High Court · (2001) 2 LW(Cri) 778

High Courts06 Jul 2001

V.S. Shanmugam and Another Vs The Personal Assistant (G) to the Collector of Madras and Another

Madras High Court · (2001) 3 MLJ 225

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 59

High Courts06 Jul 2001

MCC Finance Limited Vs Reserve Bank of India and three others

Madras High Court · (2002) 1 LW 357

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Companies Act, 1956 — Section 433, 434, 443, 450, 450(2)Criminal Procedure Code, 1973 (CrPC) — Section 438

High Courts06 Jul 2001

United Commercial Bank Vs P. Chandrasekaran and Another

Madras High Court · (2001) 3 LW 382 : (2001) 3 MLJ 320

Civil Procedure Code, 1908 (CPC) — Section 34

High Courts04 Jul 2001Dismissed

Executive Engineer, Construction Division-2, Co-operative Department, No. 10 and The 'Assistant Executive Engineer, Construction Sub Division, Co-operative Department Vs V. Gajapathi and The Presiding Officer

Madras High Court · (2001) 07 MAD CK 0106

Industrial Disputes Act, 1947 — Section 2Limitation Act, 1963 — Article 137

High Courts04 Jul 2001

Executive Engineer, Construction Division-2 and Another Vs M. Gajapathy and Another

Madras High Court · (2001) 07 MAD CK 0090

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts04 Jul 2001Allowed

Gildas Poobalrayan Vs C.B.E. and C.

Madras High Court · (2002) 79 ECC 164 : (2001) 133 ELT 273