High Courts28 Mar 2001
Commissioner of Wealth Tax Vs R.M. Soma Sundaram (HUF)
Madras High Court · (2002) 125 TAXMAN 694
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 50 of 67
High Courts27 Mar 2001
S and S Industrial and Enterprises Ltd. Vs Union of India (UOI)
Madras High Court · (2001) 106 CompCas 624
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22
High Courts27 Mar 2001Allowed
Crompton Greaves Ltd. Vs Sky Cell Communication Ltd. and Others Sky Cell Communication Ltd. and Others Vs Hanumantha Rao Peria and Others
Madras High Court · (2003) 115 CompCas 832
Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1956 — Section 256
High Courts27 Mar 2001Allowed
Karuppasamy Vs State
Madras High Court · (2001) 2 ALT(Cri) 422 : (2001) 2 LW(Cri) 539
High Courts27 Mar 2001Allowed
David Pon Pandian and Others Vs State
Madras High Court · (2001) 2 ALT(Cri) 344 : (2002) 24 PTC 377
Copyright Act, 1957 — Section 68ACriminal Procedure Code, 1973 (CrPC) — Section 468, 473
High Courts27 Mar 2001Allowed
Alagu Murugesan and Others Vs A. Thanga Pandian
Madras High Court · (2001) CriLJ 3450
Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 156(3), 157, 157(2), 173(2)Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts25 Mar 2001Allowed
Tamil Nadu Agricultural University Teachers Association (TAUTA) Vs State of Tamil Nadu and Tamil Nadu Agricultural University
Madras High Court · (2001) 03 MAD CK 0023
Tamil Nadu Agricultural University Act, 1971 — Section 19, 28, 28(3), 31, 32Tamil Nadu Agricultural University Regulations — Regulation 10, 10(2)
High Courts23 Mar 2001
Sree Padmalaya Movies and Others Vs Assistant Commissioner of Income Tax
Madras High Court · (2001) 251 ITR 632
Criminal Procedure Code, 1973 (CrPC) — Section 245, 313General Clauses Act, 1897 — Section 26Income Tax Act, 1961 — Section 148, 271(1), 271(1)(C), 273A, 273A(1)
High Courts23 Mar 2001
P. Kayalvizhi Vs The Dean Academic Courses Anna University Chennai 6000044 and another
Madras High Court · (2002) WritLR 315
Constitution of India, 1950 — Article 226
High Courts23 Mar 2001
D.B. Rudrani and another Vs The Land Acquisition Officer (Sub Collector), Dharmapuri, Dharmapuri District and another
Madras High Court · (2001) 2 LW 617
Land Acquisition Act, 1894 — Section 18, 23, 24, 4(1), 47
High Courts23 Mar 2001
Shanmugadurai Vs State of Tamil Nadu and 2 others
Madras High Court · (2001) 2 MLJ 202
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts23 Mar 2001Dismissed
M/s Standard Literature Co. (P) Ltd. Vs The Employee's State Insurance Corporation Limited and another
Madras High Court · (2001) 2 LLJ 62 : (2001) 2 LW 823
Employees State Insurance Act, 1948 — Section 38, 44, 45A, 75, 77Limitation (Amendment) Act, 1962 — Article 137
High Courts23 Mar 2001
Paramasivam Vs Kaliyan and another
Madras High Court · (2001) 2 MLJ 544
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18
High Courts23 Mar 2001
K. Karuppiah Chettiar and 3 others Vs R. Renuka Devi and 11 others
Madras High Court · (2001) 03 MAD CK 0045
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 47Constitution of India, 1950 — Article 138Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14, 14(1)
High Courts23 Mar 2001Dismissed
K. Srinivasan Vs V. Nandagopal and another
Madras High Court · (2002) 1 LW 351 : (2002) 1 LW 350
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14
High Courts23 Mar 2001
Balu alias Balakrishnan Vs B. Sasikumar and Others
Madras High Court · (2001) 3 MLJ 15
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(2), 96Court Fees Act, 1870 — Section 7(ivA)
High Courts23 Mar 2001Allowed
Rajasekaran and Others Vs State by Inspector of Police
Madras High Court · (2001) 03 MAD CK 0021
High Courts23 Mar 2001
D.S. Mariappan and Another Vs N. Manoharan and Another
Madras High Court · (2001) 3 MLJ 235
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 24Tamil Nadu Survey and Boundaries Act, 1923 — Section 14
High Courts22 Mar 2001
S. Somasundaram and another Vs A. Subramanian
Madras High Court · (2001) 03 MAD CK 0010
High Courts21 Mar 2001Dismissed
T.K. Pattabhiram Vs C.S. Ramamurthy and Others
Madras High Court · (2001) 03 MAD CK 0112