High Courts25 Jun 2001Dismissed
S.N. Vairavelu Vs P. Sundaram
Madras High Court · (2001) 2 MLJ 796
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(6)
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 39 of 67
High Courts25 Jun 2001
S.A. Safiullah and Co, Sole prop. A.R. Safiullah Vs Umaidchamd Singhni and 3 Others
Madras High Court · (2002) 1 LW 85
Copyright Act, 1957 — Section 51, 55Penal Code, 1860 (IPC) — Section 479Trade and Merchandise Marks Act, 1958 — Section 105, 106, 2, 27
High Courts25 Jun 2001
A. Durai Vs The Competent Authority and Personnal Assistant to the Collector of Madras
Madras High Court · (2001) 3 MLJ 311
High Courts25 Jun 2001Dismissed
Pondicherry Pond's (India) Ltd., Leather Products Division Employees Welfare Union Vs Union Territory of Pondicherry and Others
Madras High Court · (2003) 3 LLJ 681
Constitution of India, 1950 — Article 226
High Courts25 Jun 2001Dismissed
Mrs. Geetha Vs T. Seeralan
Madras High Court · (2002) 1 DMC 22
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts22 Jun 2001Allowed
Arumugam Vs State
Madras High Court · (2001) 2 LW(Cri) 773
Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(2), 294(3), 313Penal Code, 1860 (IPC) — Section 279, 304
High Courts22 Jun 2001Allowed
Kuppusamy Gounder and Others Vs Kannamal and Others
Madras High Court · (2001) 06 MAD CK 0105
Civil Procedure Code, 1908 (CPC) — Section 11Hindu Marriage Act, 1955 — Section 29Transfer of Property Act, 1882 — Section 52
High Courts22 Jun 2001Dismissed
Baskaran and Dinakaran Vs State by Inspector of Police, Chetpet Police Station
Madras High Court · (2001) 06 MAD CK 0103
High Courts22 Jun 2001Dismissed
M. Muthuramalingam and Vs District Forest Officer and Another
Madras High Court · (2002) CriLJ 420 : (2002) 1 LW(Cri) 123
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 482Tamil Nadu Forest Act, 1882 — Section 21, 51, 55, 55(1), 55(2)
High Courts22 Jun 2001
South India Surgical Company Vs K. Govindan, Income Tax Officer
Madras High Court · (2001) 251 ITR 78 : (2001) 2 LW(Cri) 672
Criminal Procedure Code, 1973 (CrPC) — Section 245Income Tax Act, 1961 — Section 273A, 273A(4), 276C, 277, 278BPenal Code, 1860 (IPC) — Section 120B, 193, 196, 34, 420
High Courts22 Jun 2001Dismissed
Nirmal and Navin P. Ltd. and Others Vs D. Ravindran, Deputy Commissioner
Madras High Court · (2002) 253 ITR 19
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 245, 245C, 245D(1), 245D(4), 245HPenal Code, 1860 (IPC) — Section 120B, 193, 196, 34, 420
High Courts22 Jun 2001Dismissed
Agarwal H.C. Vs State
Madras High Court · (2002) 2 LLJ 650
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 23
High Courts22 Jun 2001Dismissed
Gowrisankaran K. Vs Labour Enforcement Officer (Central) and Others
Madras High Court · (2002) 94 FLR 662 : (2002) 1 LLJ 318
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 23
High Courts22 Jun 2001Dismissed
G.A. Ethiraj Vs The State
Madras High Court · (2001) CriLJ 4139 : (2002) 1 LW(Cri) 136
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Prevention of Corruption Act, 1988 — Section 13(1), 7
High Courts22 Jun 2001
Kothari and Sons and Others Vs N. Subramanian
Madras High Court · (2001) 252 ITR 153
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 278
High Courts22 Jun 2001
Nirmal and Navin (P) Ltd and Others Vs D. Ravindran, Deputy Commissioner
Madras High Court · (2002) 173 CTR 177 : (2001) 253 ITR 19
High Courts21 Jun 2001Allowed
P. Halson Vs The Director/Commissioner of Collegiate Education and others
Madras High Court · (2001) 06 MAD CK 0072
Constitution of India, 1950 — Article 14
High Courts21 Jun 2001
Kothari Industrial Corporation Limited Fertilizer Division, Chennai Vs Kathivakkam Municipality, Ennore, Chennai
Madras High Court · (2001) 3 LW 55 : (2001) 2 MLJ 843
Tamil Nadu District Municipalities Act, 1920 — Section 26(A)Tamil Nadu District Municipalities Rules, 1920 — Rule 26(B)
High Courts21 Jun 2001
Commissioner of Income Tax Vs Adyar Gate Hotel Ltd.
Madras High Court · (2002) 172 CTR 255 : (2001) 252 ITR 129
Income Tax Act, 1961 — Section 32, 32(1)
High Courts20 Jun 2001
Rabiyathil Pathavia Vs The State Government of T.N. and 2 others
Madras High Court · (2002) 80 ECC 91 : (2001) 3 RCR(Criminal) 510
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 110, 110(1), 451