High Courts08 Jun 2001Allowed
Amarchand Vs Sanjeev Rastogi
Madras High Court · (2002) CriLJ 3815 : (2001) 2 LW(Cri) 529
Criminal Procedure Code, 1973 (CrPC) — Section 256, 317, 70(2)Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 43 of 67
High Courts08 Jun 2001
Nalli Textiles by Proprietor N.C. Ramasamy Chettiar Vs Krishnan, by next friend V. Sekar and Another
Madras High Court · (2001) 3 MLJ 512
Civil Procedure Code, 1908 (CPC) — Section 47, 64
High Courts08 Jun 2001Allowed
Victory Educational Trust Vs The Principal commissioner and Commissioner of Land Reforms
Madras High Court · (2001) 06 MAD CK 0001
Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 4 , 5, 6Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Rules, 1978 — Rule 6
High Courts07 Jun 2001
Jainalabudeen Vs Kathija Ammal and Others
Madras High Court · (2001) 3 MLJ 247
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts06 Jun 2001
Commissioner of Income Tax Vs S. Dhanushkodi
Madras High Court · (2002) 176 CTR 567 : (2001) 252 ITR 794 : (2002) 122 TAXMAN 666
Income Tax Act, 1961 — Section 64, 64(1)
High Courts06 Jun 2001
K. Rathinam and Others Vs Apollo Enterprises and Others
Madras High Court · (2002) 1 ACC 294
High Courts06 Jun 2001Dismissed
Rathinam K. and Others Vs Apollo Enterprises and Others
Madras High Court · (2003) ACJ 892 : (2001) 2 LLJ 1303 : (2001) 2 MLJ 651
Workmens Compensation Act, 1923 — Section 3
High Courts16 May 2001
Victory Educational Trust Vs The Principal Commissioner and Commissioner of Land Reforms and Others
Madras High Court · (2001) 05 MAD CK 0001
Constitution of India, 1950 — Article 226
High Courts30 Apr 2001Allowed
Raj Kumar and Others Vs Union of India (UOI) and Others
Madras High Court · (2002) 1 LLJ 1107
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts30 Apr 2001Dismissed
Tamil Nadu Nursery Primary Matriculation and Higher Secondary School Management's Association Vs The Secretary to Government, School Education Department, Chennai and Others
Madras High Court · AIR 2002 Mad 55 : (2002) WritLR 279
Constitution of India, 1950 — Article 14, 226
High Courts30 Apr 2001
Advertising Club Vs Central Board of Excise and Customs
Madras High Court · (2002) 121 TAXMAN 287
Constitution of India, 1950 — Article 14, 19(1)(g)
High Courts30 Apr 2001
Ramesh Jagtiani Vs Deputy Chief Controller of Imports and Exports
Madras High Court · (2001) 131 ELT 9
Constitution of India, 1950 — Article 21, 25Criminal Procedure Code, 1973 (CrPC) — Section 482Imports and Exports (Control) Act, 1947 — Section 5, 6
High Courts30 Apr 2001Dismissed
S. Singaram Vs Government of Tamil Nadu and Others
Madras High Court · AIR 2001 Mad 419
Constitution of India, 1950 — Article 226Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2, 3Prize Competitions Act, 1955 — Section 4
High Courts30 Apr 2001
Sri Rengammal and Co. Vs K. Veluchamy
Madras High Court · (2001) 3 CivCC 18 : (2001) 3 RCR(Criminal) 433
Criminal Procedure Code, 1973 (CrPC) — Section 252Negotiable Instruments Act, 1881 (NI) — Section 138, 19, 5, 6
High Courts30 Apr 2001
Mettur Beardsell Limited Vs M/s. Salem Textiles Limited and 2 others
Madras High Court · AIR 2001 Mad 466 : (2002) 1 LW 293 : (2001) 2 MLJ 432
Contract Act, 1872 — Section 62Evidence Act, 1872 — Section 34Sales of Goods Act, 1930 — Section 5(1)
High Courts30 Apr 2001Dismissed
V. Shanmughavel and Another Vs Commissioner of Central Excise and Others
Madras High Court · (2001) 131 ELT 14 : (2002) 254 ITR 717 : (2001) 2 MLJ 581 : (2006) 2 STR 466 : (2007) 6 STT 183
Finance Act, 1994 — Section 65(13), 65(48), 66(3), 67Finance Act, 1997 — Section 88
High Courts30 Apr 2001
Smt. Vilasini Jayaprakash Vs The Special Tashildar Land Acquisition III Tamil Nadu Housing Board Scheme Madras 35
Madras High Court · (2001) 04 MAD CK 0053
Land Acquisition Act, 1894 — Section 18, 23, 23(1), 4(1)
High Courts30 Apr 2001
L.M.S. Gani Mohamed and Company Vs Singapore Airlines Ltd., and another
Madras High Court · (2001) 2 LW 767 : (2001) 2 MLJ 712
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 4Limitation Act, 1963 — Section 17
High Courts30 Apr 2001Dismissed
Indian Institute of Architects Vs Union of India (UOI)
Madras High Court · (2002) 175 CTR 449 : (2002) 139 ELT 245 : (2002) 258 ITR 209 : (2006) 2 STR 393 : (2007) 6 STT 112
Constitution of India, 1950 — Article 14Finance Act, 1994 — Section 65(31), 65(48), 65(5), 93
High Courts30 Apr 2001Dismissed
Tamilnadu Kalyana Mandapam Owners Association Vs Union of India and Others
Madras High Court · (2001) 133 ELT 36 : (2002) 253 ITR 250 : (2001) 2 MLJ 629 : (2006) 2 STR 438
Constitution of India, 1950 — Article 14, 248, 248(1), 366(29A)Finance Act, 1994 — Section 2, 65, 65(10), 65(19), 65(20)Transfer of Property Act, 1882 — Section 3