High Courts10 Apr 2001Dismissed
Commissioner of Central Excise Vs CEGAT
Madras High Court · (2001) 133 ELT 536
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A(2), 11ACEntry Tax Act, 1976 — Section 7(5)
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 48 of 67
High Courts10 Apr 2001Dismissed
All India Anna Dravida Munnetra Kazhagam and Others Vs The Chief Election Commisioner, Election Commission of India and Others
Madras High Court · (2001) 04 MAD CK 0007
Conduct of Elections Rules, 1961 — Rule 49(A), 66A, 92(1A), 92(2), 93Constitution of India, 1950 — Article 14, 143, 226, 246(1), 248Representation of the People Act, 1951 — Section 169, 169(2), 49A, 49D, 49E
High Courts09 Apr 2001
M. Rajeswari and Others Vs M. Ganesan and Others
Madras High Court · AIR 2001 Mad 379
Succession Act, 1925 — Section 63
High Courts09 Apr 2001Dismissed
MARS Incorporated Vs MARES Confectioneries P. Ltd.
Madras High Court · (2001) 3 MLJ 200 : (2002) 24 PTC 602
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 29
High Courts09 Apr 2001
N.K. Jinnah and Another Vs Sunil Finance Agencies
Madras High Court · (2001) 04 MAD CK 0040
Contempt of Courts Act, 1971 — Section 12(2)Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts09 Apr 2001Dismissed
Radhakrishnan S. Vs Tamil Nadu Agro Engineering and Service Co-operative Federation Ltd. and Another
Madras High Court · (2001) 2 LLJ 325 : (2001) WritLR 539
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(1)
High Courts04 Apr 2001Dismissed
G. Rukkumani Vs K. Rajendran
Madras High Court · (2001) CriLJ 3120
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Apr 2001
Commissioner of Income Tax Vs R. Rajarathnam
Madras High Court · (2002) 173 CTR 461 : (2002) 253 ITR 359 : (2002) 124 TAXMAN 208
High Courts04 Apr 2001Dismissed
Selvarj, Poongavanam Ammal, Tamil Selvi Vs Chennasamy Gounder
Madras High Court · (2001) 04 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Apr 2001Dismissed
Rajathi and Another Vs State
Madras High Court · (2002) 108 CompCas 262
Constitution of India, 1950 — Article 20(1)Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 13, 5
High Courts03 Apr 2001Dismissed
MRF Ltd. Vs Emco Goa Pvt. Ltd.
Madras High Court · AIR 2001 Mad 346 : (2001) 2 MLJ 158
Civil Procedure Code, 1908 (CPC) — Section 9Negotiable Instruments Act, 1881 (NI) — Section 46
High Courts03 Apr 2001
Rajamani, wife and Nominee of S. Rajagopalan (Since deceased) and 8 others Vs The Deputy Commissioner of Labour and the Appellate Authority under Payment of Gratuity Act, Tiruchirapalli and 2 others
Madras High Court · (2001) 2 LLJ 1453
Contract Act, 1872 — Section 2Payment of Gratuity Act, 1972 — Section 14, 2A, 4, 4(2), 7
High Courts03 Apr 2001Dismissed
Rajathi Vs State
Madras High Court · (2002) 108 CompCas 262
Criminal Procedure Code, 1973 (CrPC) — Section 193, 239Penal Code, 1860 (IPC) — Section 120B, 409, 420, 5Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 13, 13(1), 13(2), 5, 6(3)
High Courts03 Apr 2001Dismissed
Commercial Tax Officer and Another Vs Larsen and Toubro Limited and Another
Madras High Court · (2001) 123 STC 141
Central Sales Tax Act, 1956 — Section 10A, 2, 7(1), 8Constitution of India, 1950 — Article 286, 366(29A)
High Courts02 Apr 2001
S. Thirunavukkarasu Vs B. Kandasuamy Reddy and 2 others
Madras High Court · (2001) 04 MAD CK 0116
Succession Act, 1925 — Section 61, 63
High Courts02 Apr 2001
The Commandant, Tamil Nadu Special Police, VI Battalion, Chennai-14 Vs S. Sarath
Madras High Court · (2001) 04 MAD CK 0110
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts02 Apr 2001
P.V. Bhagirathi Vs Shubha Rao
Madras High Court · (2001) 04 MAD CK 0107
Evidence Act, 1872 — Section 63, 67, 68Succession Act, 1925 — Section 59, 63
High Courts02 Apr 2001Dismissed
Prabhu Cabs Vs Padavettammam Transport
Madras High Court · (2001) 04 MAD CK 0100
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts02 Apr 2001
P. Gajapathi Vs Election Commission of India
Madras High Court · AIR 2001 Mad 446 : (2001) 3 LW 291 : (2001) WritLR 623
Conduct of Elections Rules, 1961 — Rule 35, 37(1)Registration of Electors Rules, 1960 — Rule 28Representation of the People Act, 1951 — Section 61
High Courts02 Apr 2001
K. Sadasivam and another Vs B. Harikrishnan
Madras High Court · (2001) 2 MLJ 300
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Madras City Tenants Protection Act, 1922 — Section 9Specific Relief Act, 1963 — Section 38