COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 47 of 67

High Courts13 Apr 2001Dismissed

Airlines Agents Association Vs Union of India (UOI)

Madras High Court · (2006) 3 STR 3

Constitution of India, 1950 — Article 14, 19(1), 19(6), 366, 4Finance Act, 1994 — Section 5(1), 65, 65(3), 65(48), 65(48)(1)Sea Customs Act, 1878 — Section 202

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High Courts12 Apr 2001Allowed

M. Chinnachamy and 3 ors Vs R. Satyanarayanan

Madras High Court · (2001) CriLJ 4443 : (2002) 1 LW(Cri) 201

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 7(1), 9APrevention of Food Adulteration Rules, 1955 — Rule 55

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High Courts12 Apr 2001Allowed

S. Palaniswamy and 2 others Vs The Commissioner Hindu Religious and Charitable Endowments Departments, Nungambakkam, Madras - 600034 and The Deputy Commissioner, Hindu Religious and Charitable Endownments, Administration Department, Salem. And K. Rakki Gounder and K.R. Raju

Madras High Court · (2001) 04 MAD CK 0109

Constitution of India, 1950 — Article 261

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High Courts12 Apr 2001Dismissed

Techno Futura International Ltd. and Others Vs T.S. Anthony Samy and Another

Madras High Court · (2001) 107 CompCas 600

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141

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High Courts12 Apr 2001

Commissioner of Income Tax Vs Geetha Hotels (P.) Ltd.

Madras High Court · (2001) 250 ITR 879

Income Tax Act, 1961 — Section 32

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High Courts12 Apr 2001

Brindha Devi and Others Vs Jayasekaran and Another

Madras High Court · (2002) 1 ACC 39

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High Courts12 Apr 2001Dismissed

Ezekial Toyo Vs State

Madras High Court · (2002) 80 ECC 64

Drugs and Cosmetics Act, 1940 — Section 25, 25(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8

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High Courts12 Apr 2001

The Oriental Insurance Company Limited, United India Building 4th Floor, Esplanade, Madras - 108 Vs Karur Vysya Bank Limited Karur

Madras High Court · AIR 2001 Mad 489 : (2001) 3 LW 866 : (2002) 2 RCR(Civil) 239

Contract Act, 1872 — Section 28, 78General Clauses Act, 1897 — Section 10Limitation (Amendment) Act, 1965 — Section 4

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High Courts12 Apr 2001

A. Krishnan Prop. Kodeeswara Traders 89-A, Ethukapallivagal St, O. Smill, Dindigul Vs S.P. Kumar, Manager, Vangili Feeds, Namakkal

Madras High Court · (2001) 106 CompCas 694 : (2001) CriLJ 3494 : (2001) 4 RCR(Criminal) 448

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142, 7

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High Courts12 Apr 2001

Duraiswamy Mudali Vs K. Jayarama Mudali and Others

Madras High Court · (2001) 3 MLJ 137

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts12 Apr 2001

K.K. Varma Vs Srichand Bajaj

Madras High Court · AIR 2002 Mad 109 : (2001) 3 MLJ 120

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High Courts12 Apr 2001

Commissioner of Income Tax Vs Sundaram Industries Ltd.

Madras High Court · (2002) 253 ITR 396

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High Courts11 Apr 2001

Commissioner of Income Tax Vs L. Alagappan

Madras High Court · (2002) 254 ITR 77

Income Tax Act, 1961 — Section 143(3), 147Insurance Act, 1938 — Section 42, 42(7), 42(8)

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High Courts11 Apr 2001

Commissioner of Income Tax Vs Ajax Products Co. Ltd.

Madras High Court · (2001) 251 ITR 758

Income Tax Act, 1961 — Section 186Insurance Act, 1938 — Section 42, 42(7), 42(8)

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High Courts11 Apr 2001Allowed

The Tamil Nadu Electricity Board and 3 others Vs A. Anandammal (deceased) and 4 others

Madras High Court · (2001) 04 MAD CK 0043

Electricity Act, 1910 — Section 12Evidence Act, 1872 — Section 114

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High Courts11 Apr 2001Allowed

Quality Engineering Works Vs Regional Office (Tamil Nadu), Employees' State Insurance Corporation

Madras High Court · (2002) 3 LLJ 913

Employees State Insurance Act, 1948 — Section 45A

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High Courts10 Apr 2001

Devaki alias Devi and Others Vs S. Vani

Madras High Court · (2001) 04 MAD CK 0112

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 43 Rule 1(d), Order 9 Rule 13, Order 9 Rule 7, Order 9 Rule 9

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High Courts10 Apr 2001

V. Gopal Vs Commissioner of Income Tax

Madras High Court · (2001) 171 CTR 82 : (2001) 250 ITR 780 : (2002) 120 TAXMAN 531

Income Tax Act, 1961 — Section 37, 69B

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High Courts10 Apr 2001

Pazhamaruthai @ Marudamathu and 7 others Vs M. Subramaniam

Madras High Court · (2001) 3 MLJ 28

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Limitation Act, 1963 — Article 65

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High Courts10 Apr 2001

Corra Vedachalam Chetty, 17, Old No. 45, Strotten Muthiah Mudali Street, Madras - 600079 and another Vs G. Janakiraman

Madras High Court · (2001) 04 MAD CK 0051

Succession Act, 1925 — Section 63

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