COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 44 of 67

High Courts30 Apr 2001

The Victoria Edward Hall Vs M. Samraj and 5 others

Madras High Court · (2001) 2 LW 709 : (2001) 3 MLJ 39

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 14 Rule 2, Order 14 Rule 2(2), Order 6 Rule 17, 9Constitution of India, 1950 — Article 226, 227, 32Railways Act, 1989 — Section 26

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High Courts30 Apr 2001Allowed

Saraswathi Ammal Vs Viveka Primary School

Madras High Court · AIR 2001 Mad 417

Specific Relief Act, 1963 — Section 37, 38

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High Courts30 Apr 2001Dismissed

Dyna Lamps and Glass Works Limited Vs Union of India (UOI)

Madras High Court · (2003) 115 CompCas 401 : (2002) 146 ELT 287 : (2004) 52 SCL 186

Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts30 Apr 2001Dismissed

Airlines Agents Association and Others Vs Union of India (UOI) and Others

Madras High Court · (2004) 265 ITR 577 : (2001) 2 MLJ 614

Finance Act, 1994 — Section 48(1), 65, 65(3), 66, 66(3)Service Tax Rules, 1994 — Rule 6, 6(7)

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High Courts30 Apr 2001

A.M. Ali Akbar and Another Vs Keelakarai South Street Jamath Masjid Paripalana Committee and Others

Madras High Court · AIR 2001 Mad 431 : (2001) 2 LW 753 : (2001) 3 MLJ 126

Estates Abolition Act — Section 51Waqf Act, 1995 — Section 83(1)

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High Courts30 Apr 2001

Dr. Vs Shanmughavel v. Commissioner of Central Excise

Madras High Court · (2002) 121 TAXMAN 274

Constitution of India, 1950 — Article 14Finance Act, 1994 — Section 65

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High Courts30 Apr 2001

Airlines Agents Association Vs Union of India

Madras High Court · (2002) 121 TAXMAN 298

Finance Act, 1994 — Section 67(k)

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High Courts30 Apr 2001Dismissed

Advertising Club and Others Vs Central Board of Excise and Customs and Others

Madras High Court · (2001) 77 ECC 322 : (2001) 131 ELT 35 : (2003) 264 ITR 386 : (2001) 2 MLJ 656 : (2006) 2 STR 457 : (2007) 6 STT 196

Constitution of India, 1950 — Article 14, 19(1)Finance Act, 1994 — Section 65, 65(48), 66, 67

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High Courts30 Apr 2001Dismissed

Secy. Federn. of Bus-operators Assn. of T.N. Vs Union of India (UOI)

Madras High Court · (2001) 134 ELT 618 : (2006) 2 STR 411 : (2007) 6 STT 49

Central Motor Vehicles Rules, 1989 — Rule 128Constitution of India, 1950 — Article 246(1), 248, 276, 276(2)Finance Act, 1994 — Section 35(38), 65, 65(38), 65(48), 65(50)

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High Courts27 Apr 2001