High Courts02 Apr 2001Dismissed
Union of India (UOI) Vs Asia Tobacco Co. Ltd.
Madras High Court · (2002) 142 ELT 32
Central Excises and Salt Act, 1944 — Section 5A
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 49 of 67
High Courts02 Apr 2001
N. Loganathan and Others Vs P. Elango and Others
Madras High Court · (2001) 3 MLJ 113 : (2001) WritLR 503
High Courts30 Mar 2001
Veerasamy Vs Sappai Kalan alias Munusamy (died) and Others
Madras High Court · (2001) 3 MLJ 68
High Courts30 Mar 2001Dismissed
P.K. Ravindran Vs Commissioner of C. Ex.
Madras High Court · (2003) 156 ELT 182
Central Excise Rules, 1944 — Rule 173E, 9(2)
High Courts30 Mar 2001Dismissed
Ponni Sugar and Chemicals Limited Vs Cauvery Sugar and Chemicals Limited and Others
Madras High Court · (2001) 91 FLR 486 : (2001) 2 LLJ 1201 : (2001) 2 MLJ 832
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(2), 6
High Courts30 Mar 2001
The Executive Officer, Sri Ranganathaswamy Etc., Devasthanam, Srirangam Vs 1. The Commissioner of Land Administration, Chepauk, Madras- 5 2. The Settlement Officer Coimbatore
Madras High Court · (2001) 03 MAD CK 0017
High Courts29 Mar 2001
Commissioner of Income Tax Vs Sun Paper Mills Ltd.
Madras High Court · (2003) 185 CTR 95 : (2002) 253 ITR 709
Income Tax Act, 1961 — Section 37(1)
High Courts29 Mar 2001Allowed
Pushpa Bai Vs Dr. Williams and Others
Madras High Court · AIR 2001 Mad 447
Specific Relief Act, 1963 — Section 12
High Courts29 Mar 2001
Commissioner of Income Tax Vs G.S.R. Krishnamurthy (HUF)
Madras High Court · (2001) 252 ITR 570
High Courts29 Mar 2001Allowed
Gratex Machinery Co. Vs Mahindra and Mahindra Ltd.
Madras High Court · AIR 2001 Mad 473
Contract Act, 1872 — Section 72
High Courts29 Mar 2001
Sayarakshai Kattalai and Arthajama Kattalai attached to Arulmigu Kayaroganaswamy and Neelayadakshi Amman Thirukoil, Nagapattinam Vs R. Radhakrishnan and Another
Madras High Court · (2001) 3 MLJ 73
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 64
High Courts29 Mar 2001
Janani Adyertising Counsel Vs Benett Colman and Co. Ltd.
Madras High Court · (2001) 03 MAD CK 0018
High Courts29 Mar 2001Allowed
P. Thumbatchi Vs The Presiding Officer, District Consumer Disputes Redressal Forum, Srivillipullur, Kamarajar District and K.K.R. Rathinam
Madras High Court · (2001) 03 MAD CK 0012
High Courts28 Mar 2001Allowed
D. Sarasu Vs Jayalakshmi and 2 ors
Madras High Court · (2001) 2 LW 255
Evidence Act, 1872 — Section 62, 63, 65, 66
High Courts28 Mar 2001
Commissioner of Income Tax Vs R. M. Soma Sundaram (HUF) and Another
Madras High Court · (2002) 253 ITR 338
High Courts28 Mar 2001
R. Jamuna Bai Vs M.A. Anusuya and 3 others
Madras High Court · AIR 2001 Mad 392 : (2001) 2 LW 276 : (2001) 2 MLJ 355
Transfer of Property Act, 1882 — Section 122, 123
High Courts28 Mar 2001
Rajagopalan Vs Alagammal Achi (died) and 7 others
Madras High Court · (2001) 3 LW 469 : (2001) 2 MLJ 259
Hindu Womens Right to Property Act, 1937 — Section 3(1), 3(2), 3(3)
High Courts28 Mar 2001Dismissed
A. Jesu Arul, Proprietor, Sahaya Arul Ayurvedic Pharmacy Vs The Superintendent of Police and The Superintendent of Police, Prohibition and Excise
Madras High Court · (2001) 03 MAD CK 0014
Constitution of India, 1950 — Article 254Dangerous Drugs Act, 1930 — Section 2Drugs and Cosmetics Act, 1940 — Section 19, 20, 21, 22, 23