High Courts26 Apr 2001
Commissioner of Income Tax Vs ASHOK LEYLAND LTD.
Madras High Court · (2002) 253 ITR 425
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 45 of 67
High Courts25 Apr 2001
Commissioner of Income Tax Vs National Co-operative Sugar Mills Ltd.
Madras High Court · (2001) 252 ITR 594
Income Tax Act, 1961 — Section 32, 32A
High Courts25 Apr 2001Allowed
Chennai Customs House Agent Licence Owners, Assn. Vs C.C., Chennai
Madras High Court · (2002) 140 ELT 27 : (2001) WritLR 669
Constitution of India, 1950 — Article 19(1), 226Customs Act, 1962 — Section 128Customs House Agents Licensing Regulations, 1984 — Regulation 25, 25(2)
High Courts24 Apr 2001
Bhagwandas Fatechand Daswani and 4 others Vs H.P.A. International and 2 others
Madras High Court · (2001) 04 MAD CK 0115
Contract Act, 1872 — Section 16, 31, 32, 56, 56(2)Evidence Act, 1872 — Section 103, 114, 92Limitation Act, 1963 — Article 54
High Courts24 Apr 2001
R.M. Natarajan Chettiar Vs Sahul Hameed and Annammal
Madras High Court · (2001) 04 MAD CK 0104
Civil Procedure Code, 1908 (CPC) — Section 115, 115(i)(a)(b), 2(2), 47Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts24 Apr 2001
Radhakrishnan Vs Vinayaka Chits and Others
Madras High Court · (2001) 3 MLJ 155
Civil Procedure Code, 1908 (CPC) — Section 47, 51
High Courts24 Apr 2001Dismissed
Kamal Shah Vs State State Vs Padmavathi Shah
Madras High Court · (2001) 04 MAD CK 0091
High Courts24 Apr 2001
R. Ramachandran Vs G. Hariharan
Madras High Court · (2001) 2 LW 318 : (2001) 2 MLJ 417
Madras High Court (Original Side) Rules, 1956 — Order 14 Rule 8, Order 25 Rule 62Probate and Administration Act, 1881 — Section 50Succession Act, 1925 — Section 263, 317
High Courts24 Apr 2001Dismissed
I. Dharmapaul Vs D. Chandrasekaran
Madras High Court · (2001) 107 CompCas 518
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Apr 2001
A. Sarabanu Vs A.M.A. Asmathullah (died) by his L.Rs. and Others
Madras High Court · (2001) 2 LW 387 : (2001) 3 MLJ 408
Contract Act, 1872 — Section 23
High Courts24 Apr 2001
Pandian Roadways Corporation Ltd. Vs Sowriammal and Others
Madras High Court · (2003) ACJ 706 : (2001) 3 MLJ 82
Motor Vehicles Act, 1988 — Section 163A
High Courts24 Apr 2001Dismissed
Karuppiah S. and Others Vs Chennai Dock Labour Board
Madras High Court · (2001) 2 LLJ 715
High Courts23 Apr 2001Allowed
The Executive Director, Hindustan Petroleum Corporation Ltd., 17, Jamshedji Tata Road, Mumbai - 20, The General Manager, Hindustan Petroleum Corporation Ltd., Thalamuthu Natarajan Buildings, Gandhi Irwin Road, Egmore, Chennai - 8, The Chief Regional Manager, Hindustan Petroleum Corporation Ltd., Plot No. 167 to 172, Sidco Industrial Estate, South Base, Kappalur, Madurai - 8 and The Depot Manager, Hindustan Petroleum Corporation Ltd., Scott Road, Madurai - 1 Vs M/s. Sri Prabh Transport
Madras High Court · (2001) 04 MAD CK 0108
Arbitration and Conciliation Act, 1996 — Section 34, 51(e), 7, 8, 8(1)
High Courts23 Apr 2001Dismissed
South India Perfumes, Ms. Pondicherry Essential Oil Industries and Pleasant Essential Oils Vs Union of India (UOI)
Madras High Court · (2001) 04 MAD CK 0085
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 190(1)Forest Act, 1927 — Section 41
High Courts23 Apr 2001
Commissioner of Income Tax Vs Simco Meters Ltd.
Madras High Court · (2001) 251 ITR 46
Income Tax Act, 1961 — Section 33, 33(1), 33(1)(B)
High Courts23 Apr 2001Dismissed
S. Janakiraman Vs Union of India and Others
Madras High Court · AIR 2002 Mad 5
Constitution of India, 1950 — Article 14, 324Representation of the People Act, 1951 — Section 8, 8(1), 8(2), 8(3)
High Courts23 Apr 2001Allowed
S.K. Parthasarathy Naidu and another Vs K. Rama Naidu and 7 others
Madras High Court · AIR 2001 Mad 399 : (2002) 1 LW 41 : (2001) 2 MLJ 779
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 7, 100Partnership Act, 1932 — Section 14, 18, 19, 20, 4Specific Relief Act, 1963 — Section 38
High Courts23 Apr 2001
Reliance Industries Limited Vs M. Rajkumari
Madras High Court · (2002) 3 LW 300 : (2001) 2 MLJ 734
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Companies Act, 1956 — Section 108Limitation Act, 1963 — Section 5
High Courts23 Apr 2001
Laljivora Vs Srividya
Madras High Court · AIR 2001 Mad 376 : (2002) 1 LW 398 : (2001) 2 MLJ 481
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 151Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(2), 25, 40
High Courts23 Apr 2001
American Remedies Ltd.
Madras High Court · (2001) 04 MAD CK 0054
Companies Act, 1956 — Section 153, 391, 391(2), 394, 81(1)Industrial Disputes Act, 1947 — Section 25FFWealth Tax Act, 1957 — Section 7