High Courts05 Dec 2001Dismissed
Commercial Tax Officer and Others Vs Thiagarajar Mills Ltd.
Madras High Court · (2004) 134 STC 58
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 4 of 67
High Courts05 Dec 2001Dismissed
Farouk Irani Vs Board for Industrial and Financial Reconstruction
Madras High Court · (2002) 110 CompCas 64 : (2009) 1 CompLJ 117
Companies Act, 1956 — Section 161(2), 161(9), 209A, 628, 633
High Courts05 Dec 2001Dismissed
Cosmopolitan Club, The Presidency Club, The Madras Boat Club and Gandhinagar Club Vs The Tamil Nadu Taxation Special Tribunal, Chennai and The State of Tamil Nadu
Madras High Court · (2002) 127 STC 475
Constitution of India, 1950 — Article 226Tamil Nadu General Sales Tax Act, 1959 — Section 2
High Courts04 Dec 2001Allowed
J. Jayalalitha and Others Vs State and Others
Madras High Court · (2001) 12 MAD CK 0084
High Courts04 Dec 2001
J. Jayalalitha and Others Vs State
Madras High Court · (2001) 12 MAD CK 0083
Cattle Trespass Act, 1871 — Section 19, 27Constitution of India, 1950 — Article 12, 14, 154, 162, 164Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 464, 481
High Courts04 Dec 2001
Commissioner, H.R. and C.E. (Admn.) Department, Madras and Deputy Commissioner, H.R and C.E.(Admn.) Department, Tiruchirapalli Vs P. Viswanatham Pillai, S. Ramalingam Pillai and T. Shanmugasundaram Pillai
Madras High Court · (2001) 12 MAD CK 0072
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts04 Dec 2001Dismissed
State of Maharashtra Vs Mrs. Bharati Chandmal Varma and Ayesha Khan
Madras High Court · (2002) 1 LW(Cri) 375
High Courts04 Dec 2001Dismissed
Mrs. Mehrunnissa Bee Vs Mahboob Bi (Died), Mohd. Noorulla Sheriff, Abdul Rahman Sheriff, Mohideen Sheriff, Sharfunnissa Begum @ Majee Bee, Sabira Bi, Fathima Bi, Khader Sheriff, Sardar, Mrs. Mahar, Mrs. Gouhar, Mrs. Shanmsu, Mrs. Tahira Begum, Mirza Rasool Baig, Mrs. Shazadi Begum, Mrs. Akthat Begum, Khursheed Begum, Mr. Mirza Usman Baig (Died), Mrs. Najmunnissa Begum, Mr. Mirza Fasiullah Baig, Marza Aziz Baig, Mirza Qayyam Baig, Mirza Khader Baig, Khairun Begum and Naseem Begum
Madras High Court · (2001) 12 MAD CK 0057
Evidence Act, 1872 — Section 74Khazis Act, 1880 — Section 3
High Courts04 Dec 2001Allowed
George J. Mathew Vs The Commercial Tax Officer, Bodinayakanoor Theni District and Others
Madras High Court · (2002) 112 CompCas 641
Central Sales Tax Act, 1956 — Section 18Companies Act, 1956 — Section 303(2)Tamil Nadu General Sales Tax Act, 1959 — Section 19(A), 19(B)
High Courts04 Dec 2001Dismissed
T.D. Dayal Vs The Union of India and Others
Madras High Court · (2002) 1 LW 387 : (2002) 1 MLJ 8 : (2002) WritLR 108
Constitution of India, 1950 — Article 143, 143(1), 226Prevention of Corruption Act, 1988 — Section 3
High Courts04 Dec 2001Allowed
Fenner (India) Ltd., Peters Road, Royapettah, Chennai Vs The Commercial Tax Officer, Karur (South) Circle, 345, Chinna Andal Koil St. Karur, The Commercial Tax Officer, Madurai Rural, (South) Circle, Madurai, State Industries Promotion Corp. of Tamil Nadu Ltd., Egmore, Chennai, The State of Tamil Nadu, Dept. of Commercial Taxes and Religious Endowments, Chennai and The Tamil Nadu Taxation Special Tribunal, Singaraveelar Malaigai, Chennai
Madras High Court · (2002) 127 STC 94
Tamil Nadu General Sales Tax Act, 1959 — Section 17A(1A)
High Courts04 Dec 2001Dismissed
Philip Thomas and Another Vs The Government of Tamil Nadu and Others
Madras High Court · (2002) 1 LW 389 : (2002) 1 MLJ 1 : (2002) WritLR 110
Constitution of India, 1950 — Article 14, 165, 19, 20, 21Consumer Protection Act, 1986 — Section 10Protection of Human Rights Act, 1993 — Section 12, 17, 18, 2(1), 21
High Courts04 Dec 2001Allowed
P. Murugaiyan Vs K. Ramachandran and Another
Madras High Court · (2003) ACJ 563 : (2002) 3 LW 351
High Courts03 Dec 2001
Commissioner of Income Tax Vs Estee Engineering Co. (P.) Ltd.
Madras High Court · (2002) 255 ITR 44 : (2003) 127 TAXMAN 540
Income Tax Act, 1961 — Section 32A
High Courts03 Dec 2001
Commissioner of Income Tax Vs N. Sheela Devi
Madras High Court · (2002) 176 CTR 236
Income Tax Act, 1961 — Section 271(1)(c)
High Courts03 Dec 2001Allowed
Ashok Malhotra and Another Vs Mansi Finance (Chennai) Ltd.
Madras High Court · (2002) 110 CompCas 604
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts03 Dec 2001Dismissed
Parveen Travels (P.) Ltd. Vs Visteon Automative Systems India (P.) Ltd.
Madras High Court · (2002) 112 CompCas 630 : (2003) 44 SCL 564
Arbitration and Conciliation Act, 1996 — Section 9Specific Relief Act, 1963 — Section 14, 14(1), 41
High Courts03 Dec 2001
Commissioner of Income Tax Vs Alankar Borewells
Madras High Court · (2002) 177 CTR 560
High Courts01 Dec 2001Dismissed
K. Radhakrishnan Vs Thirumani Asphalts and Felts (P) Ltd.
Madras High Court · (2001) 12 MAD CK 0032
Companies Act, 1956 — Section 283(1), 630Criminal Procedure Code, 1973 (CrPC) — Section 203, 362, 482