High Courts20 Jun 2001Allowed
Manickam Enterprises Vs Commissioner of Customs, Trichy
Madras High Court · (2002) 140 ELT 16
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 18
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 40 of 67
High Courts20 Jun 2001
Commissioner of Income Tax Vs Official Liquidator, Pilot Pen Co. (P) Ltd.
Madras High Court · (2002) 253 ITR 533
High Courts20 Jun 2001
Commissioner of Income Tax Vs M.S.S. Rajan
Madras High Court · (2001) 252 ITR 126
Income Tax Act, 1961 — Section 64(1)
High Courts20 Jun 2001
Metropolitan Transport Corporation Limited Vs Lakshmi and Others
Madras High Court · (2001) 2 ACC 783 : (2001) 3 LW 67
High Courts20 Jun 2001
Manimekalai Ammal and 5 others Vs Swamidorai Padayatchi and 4 others
Madras High Court · (2003) 3 LW 738 : (2001) 2 MLJ 826
Civil Procedure Code, 1908 (CPC) — Section 11Tamil Nadu Debt Relief Act, 1979 — Section 17, 31, 32(2), 33, 34Tamil Nadu Debt Relief Laws (Amendment) Act, 1978 — Section 3, 6, 7(1), 7(2)
High Courts20 Jun 2001
Arokiaswamy Odayar (decd.) and six others Vs Ry. Nagoji Ramachandra Ghatgai Rao Sabb (died) and six others
Madras High Court · (2001) 3 MLJ 183
Transfer of Property Act, 1882 — Section 61, 80
High Courts19 Jun 2001Allowed
Rukmani Ammal Vs Annamalai Pillai and 3 others
Madras High Court · (2001) 3 MLJ 231
Hindu Succession Act, 1956 — Section 14(1), 14(2), 19(1), 21, 22(2)
High Courts19 Jun 2001Allowed
The Salem Municipal Council Vs S. Shanmugasundaram (died) and Others
Madras High Court · (2001) 3 MLJ 84
Tamil Nadu District Municipalities Act, 1920 — Section 82, 82(2)
High Courts19 Jun 2001Partly Allowed
R. Padmavathi Vs The Land Commissioner, (Land Records) Chepauk, Chennai-5 and another
Madras High Court · (2001) 2 LW 680 : (2001) 3 MLJ 1 : (2001) WritLR 516
Constitution of India, 1950 — Article 226Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10, 2, 22, 5, 82Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 — Rule 11(1)
High Courts19 Jun 2001Allowed
M.R. Srinivasan Vs The Collector of Madras and Another
Madras High Court · (2001) 06 MAD CK 0065
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 55, 59, 59(3), 60
High Courts19 Jun 2001Allowed
H. Fathima Vs The State Government of Tamil Nadu and two others
Madras High Court · (2001) 4 RCR(Criminal) 34
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 27, 3(8)
High Courts19 Jun 2001Dismissed
Kamala Solvent Vs Manipal Finance Corporation Ltd., Manipal and Others
Madras High Court · AIR 2001 Mad 440
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 9Evidence Act, 1872 — Section 115
High Courts19 Jun 2001
Commissioner of C. Ex. Vs Calcutta Chemical Co. Ltd.
Madras High Court · (2001) 133 ELT 278
Central Excises and Salt Act, 1944 — Section 11B
High Courts19 Jun 2001
VE. Vairavan Chettiar Vs AR. Ramasamy Chettiar
Madras High Court · (2001) 3 MLJ 227
High Courts18 Jun 2001Allowed
Gowri Ammal and another Vs Vaithilingam (decd.) and 10 others
Madras High Court · (2001) 06 MAD CK 0118
Evidence Act, 1872 — Section 101, 102, 103
High Courts18 Jun 2001Dismissed
S. Mohammed Jamal Vs Sureka
Madras High Court · (2002) 2 LW 341
Copyright Act, 1957 — Section 53Essential Commodities Act, 1955 — Section 3(2)Motor Vehicles Act, 1939 — Section 2(18)
High Courts18 Jun 2001Dismissed
Sathuragiri Vs Sub-Inspector of Police, Aruppukottai Police Station
Madras High Court · (2001) 2 LW(Cri) 527
High Courts18 Jun 2001Dismissed
S.R. Muthusamy Vs The Collector
Madras High Court · (2001) 06 MAD CK 0100
High Courts18 Jun 2001
Commissioner of Income Tax Vs New India Maritime Agencies (P) Ltd.
Madras High Court · (2002) 253 ITR 732
High Courts18 Jun 2001
Commissioner of Income Tax Vs D.K. Nambudripad
Madras High Court · (2002) 253 ITR 601