High Courts23 Apr 2001
M. Shanmugham Vs S. Rangasamy Gounder
Madras High Court · (2001) 04 MAD CK 0008
Evidence Act, 1872 — Section 114, 20Negotiable Instruments Act, 1881 (NI) — Section 118, 20
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 46 of 67
High Courts23 Apr 2001Dismissed
VOICE (Consumer Care Council) Vs The Chief Election Commissioner, Union of India (UOI) and The Chief Election Officer, State of Tamil Nadu
Madras High Court · (2001) 04 MAD CK 0005
Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 8(1)
High Courts23 Apr 2001Dismissed
R. Vijayakumar, Mr. Somasundaram Kittu, Mr. Srinivasaragavan Vs The Special Commissioner and Commissioner, Hindu Religious and Charitable, Endowments Department, Chennai 600 034, The Executive Officer Arulmigu Kapaleeswarar Devasthanam, Mylapore, Chennai 600 004 and P. Anbarasan
Madras High Court · (2001) 04 MAD CK 0002
Constitution of India, 1950 — Article 14
High Courts20 Apr 2001Dismissed
T. Giri and Others Vs Y.S. Mathivanan
Madras High Court · (2001) 107 CompCas 58 : (2001) CriLJ 4033
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts20 Apr 2001
Noorunissa alias Pichamma Vs Rahaman Bi and others
Madras High Court · (2001) 3 MLJ 141
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 6
High Courts20 Apr 2001Dismissed
S. Ching Chyang Ching, Voter, Tax Payer and Educationist Vs The Chief Election Commissioner and Others
Madras High Court · AIR 2001 Mad 378 : (2001) 2 LW 437 : (2001) WritLR 429
Representation of the People Act, 1951 — Section 33, 8
High Courts20 Apr 2001Allowed
Smt. Dr. Nagarathinam Vs M. Kalirajan
Madras High Court · (2001) CriLJ 3007
Bar Council of India Rules, 1975 — Rule 12Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts20 Apr 2001Dismissed
Mr. R. Karuppan, Advocate Vs Mr. P.K. Rajagopal, Secretary, The Advocates' Association, High Court Buildings, Chennai and 4 others
Madras High Court · (2001) 04 MAD CK 0060
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Tamil Nadu Societies Registration Act, 1975 — Section 15, 26(2), 26(3), 53Tamil Nadu Societies Registration Rules, 1978 — Rule 25, 27
High Courts20 Apr 2001
Suganthi Suresh Kumar Vs Jagadeesan
Madras High Court · (2001) 2 ALT(Cri) 142 : (2001) 3 RCR(Criminal) 87
Criminal Procedure Code, 1973 (CrPC) — Section 28, 29, 325, 357, 386Negotiable Instruments Act, 1881 (NI) — Section 133, 138
High Courts20 Apr 2001
Dr. G. Krishnamurthy Vs The President, Madras High Court Advocates Association
Madras High Court · (2001) 04 MAD CK 0004
High Courts19 Apr 2001Allowed
Salem District Sound System Association Vs Union of India (UOI)
Madras High Court · (2001) 131 ELT 6 : (2006) 2 STR 383 : (2007) 6 STT 267
Finance Act, 1997 — Section 65, 88Service Tax Act — Section 65(26), 65(27), 65(41)
High Courts19 Apr 2001Dismissed
N. Janakiraman Vs C.B. Radhakrishnan
Madras High Court · (2001) 3 LW 792
Penal Code, 1860 (IPC) — Section 420, 473, 511Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 10(2), 25, 8Transfer of Property Act, 1882 — Section 106
High Courts18 Apr 2001
Kunjammal alias P.J. Aleyamma Vs Mrs. Mariammal Iype and Another
Madras High Court · (2003) 4 LW 860 : (2001) 2 LW 212
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26, Order 41 Rule 27, 103Constitution of India, 1950 — Article 226
High Courts18 Apr 2001
B. Chandrasekaran and another Vs State of Tamil Nadu and 3 others
Madras High Court · (2001) 3 LW 158
High Courts18 Apr 2001Dismissed
V. Madhu @ C.V. Maathesh Vs Commissioner of C. Ex.
Madras High Court · (2001) 134 ELT 37
Central Excise Rules, 1944 — Rule 173Q, 209ACentral Excises and Salt Act, 1944 — Section 11(A), 11A(1), 11AB
High Courts17 Apr 2001
Kareem Vs Abbas
Madras High Court · (2001) 107 CompCas 273
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Apr 2001Allowed
Dhanalakshmi Mills Ltd. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2002) 92 FLR 866 : (2002) 1 LLJ 520
Industrial Disputes Act, 1947 — Section 25O, 33C(2)
High Courts16 Apr 2001Allowed
T. Krishnan Vs The State and Another
Madras High Court · (2001) CriLJ 2986
Penal Code, 1860 (IPC) — Section 323, 506
High Courts16 Apr 2001Dismissed
Zoom Vision and Others Vs P. Manickam and Co.
Madras High Court · (2001) 04 MAD CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 251, 254Negotiable Instruments Act, 1881 (NI) — Section 138