High Courts18 Jun 2001Allowed
Kausalya Impex Vs Chief Commissioner of Customs, Chennai
Madras High Court · (2002) 140 ELT 66
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 130D, 18
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 41 of 67
High Courts18 Jun 2001
Commissioner of Wealth Tax Vs P.C. Nanjappan
Madras High Court · (2002) 254 ITR 588 : (2003) 127 TAXMAN 586
High Courts18 Jun 2001
K.A.M. Meera Mohindeem (died) and 8 others Vs M. Ali Malik and 5 others
Madras High Court · (2001) 06 MAD CK 0058
Evidence Act, 1872 — Section 101Waqf Act, 1995 — Section 3(1), 57(2)
High Courts18 Jun 2001Allowed
G. Velavan Vs Regional Transport Officer, Dharmapuri
Madras High Court · AIR 2002 Mad 53 : (2001) WritLR 570
Tamil Nadu Motor Vehicles Rules, 1989 — Rule 172(6)Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 15A
High Courts18 Jun 2001
A. Radhakrishnan Vs ITO
Madras High Court · (2002) 253 ITR 676 : (2001) 2 LW(Cri) 534
High Courts18 Jun 2001
Sampathlakshmi and Others Vs E.A. Murthy
Madras High Court · AIR 2001 Mad 355
Succession Act, 1925 — Section 283
High Courts18 Jun 2001
Sri Krishna Mahal Vs Assistant Commissioner of Income Tax
Madras High Court · (2002) 257 ITR 283
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts18 Jun 2001Dismissed
Subbarayan Vs Murugesan and 3 others
Madras High Court · (2001) 06 MAD CK 0008
Evidence Act, 1872 — Section 107, 108
High Courts15 Jun 2001
Natesan (died) and another Vs J. Vasanth and 5 others
Madras High Court · (2001) 06 MAD CK 0119
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 81, 91, 94
High Courts15 Jun 2001Dismissed
L and T. McNeil Ltd. Vs Presiding Officer, Principal Labour Court and Another
Madras High Court · (2001) 2 LLJ 1655
Industrial Disputes Act, 1947 — Section 25F
High Courts15 Jun 2001
Management of Fenner India Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2001) 2 LLJ 1643
Industrial Disputes Act, 1947 — Section 2
High Courts15 Jun 2001Dismissed
S.S. Ramaswamy Vs The Special Commissioner of Civil Supplies and Consumer Protection and Others
Madras High Court · AIR 2002 Mad 33 : (2001) 3 LW 47
Essential Commodities Act, 1955 — Section 3
High Courts15 Jun 2001
K. Chithra and Others Vs K. Muthuperumal and Others
Madras High Court · (2002) 1 CivCC 647 : (2001) 3 MLJ 265
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts14 Jun 2001Dismissed
The Board of Trustees of the Port of Madras Vs Southern Shipping Corporation Private Ltd., No. 2, Rajaji Road, Madras-1 and Another
Madras High Court · AIR 2001 Mad 413 : (2001) 3 MLJ 195
Bills of Lading Act, 1856 — Section 1Contract Act, 1872 — Section 148, 151, 230Madras Port Trust Act, 1905 — Section 61
High Courts14 Jun 2001Dismissed
P. Sivasubramaniam Vs S. Karthikumar and Another
Madras High Court · AIR 2001 Mad 370
Succession Act, 1925 — Section 63
High Courts14 Jun 2001Dismissed
Appa Servai P. Vs Commissioner of Labour and Others
Madras High Court · (2002) 1 LLJ 208 : (2001) 3 MLJ 89
Constitution of India, 1950 — Article 226Tamil Nadu Trade Unions Regulations, 1927 — Regulation 18Trade Unions Act, 1926 — Section 20
High Courts13 Jun 2001Allowed
1. Rajadurai Raja @ Jaya @ Jayaraj, 2. Manickam @ Pushparaj Vs State
Madras High Court · (2002) 1 LW(Cri) 190
High Courts12 Jun 2001
The Management of EID Parry (India) Ltd. Vs The Assistant Commissioner of Labour - 1 (Controlling Authority under the Payment of Gratuity Act ) Madras and forty others
Madras High Court · (2001) 88 FLR 490 : (2002) 2 LW 468 : (2001) 3 LW 820 : (2001) 2 MLJ 708 : (2002) WritLR 423
Constitution of India, 1950 — Article 226Madras High Court Appellate Side Rules, 1965 — Rule 2A, 2BPayment of Gratuity Act, 1972 — Section 7, 7(4)
High Courts12 Jun 2001
Harikrishnan Vs James Trinite and Others
Madras High Court · (2002) 1 LW 105 : (2001) 3 MLJ 291
Registration of Births and Deaths Act, 1969 — Section 13(3)