COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 52 of 67

High Courts15 Mar 2001Allowed

Q-793, Madathupatti Weavers Co-operative Production and Sales Society Ltd. Vs Regional Provident Fund Commissioner and Others

Madras High Court · (2003) 3 LLJ 795

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

High Courts15 Mar 2001

U. Swamy Aiyah Vs Velu Konar and Muthiah Konar

Madras High Court · (2001) 03 MAD CK 0006

High Courts14 Mar 2001Allowed

Saraswathy and Another Vs N. Palanisamy

Madras High Court · (2001) CriLJ 3538

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts14 Mar 2001

The Tamil Nadu Outdoor Advertising Association Vs Government of Tamil Nadu and nine others

Madras High Court · (2001) 03 MAD CK 0054

Coimbatore City Municipal Corporation Act, 1981 — Section 3Constitution of India, 1950 — Article 14, 15, 16, 18(2), 18(3)Essential Supplies (Temporary Powers) Act, 1946 — Section 548

High Courts14 Mar 2001

Consumer Action Group Vs The Commissioner, Corporation of Madras and The Dy. Commissioner of Police (Traffic)

Madras High Court · (2001) 03 MAD CK 0005

Madras City Municipal Corporation Act, 1919 — Section 220, 222, 3(20)Penal Code, 1860 (IPC) — Section 283Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 — Section 4A, 4A

High Courts14 Mar 2001Dismissed

A. Devaraju Vs The Secretary to Government Goods and Cooperative Consumer Protection Department, Registrar of Co-operative Societies, The Tamil Nadu Consumer Co-operative Federation Ltd. and The Salem District Central Cooperative Bank Limited

Madras High Court · (2001) 03 MAD CK 0003

High Courts13 Mar 2001Dismissed

Premchand Goel Vs Inspector of Police R-3 Police Station, The Commissioner of Police and Sanjay Dalmia

Madras High Court · (2001) 2 LW(Cri) 841

High Courts13 Mar 2001

Kannaiyan Vs State

Madras High Court · (2001) 2 LW(Cri) 509

High Courts13 Mar 2001Dismissed

Commissioner of Customs Vs Salem Stainless Steel

Madras High Court · (2001) 78 ECC 43 : (2001) 131 ELT 30

High Courts13 Mar 2001

Lakshmi Vs Khader Basha

Madras High Court · (2001) 2 MLJ 199

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 9 Rule 9, 151

High Courts13 Mar 2001Allowed

Kasi M. Vs Management of Indian Bank and Another

Madras High Court · (2001) 2 LLJ 617

Bank Officer Employees (Discipline and Appeal) Regulations, 1979 — Regulation 15(1), 4Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 89

High Courts13 Mar 2001

The General Manager. I.B.P. Co. Ltd. 10, Mayor V.R. Ramanathan Road, Cheput Chennai - 600031, The Divisional Manager I.B.P. Co. Ltd. 10, Mayor V.R. Ramanathan Road. Cheput. Chennai - 600031 Vs Smt. Jayanthi Seharajan Proprietrix Kavitha Agencies, Dealer I.B.P. Co. Ltd. 40, Salem Main Road, Athur- 636102

Madras High Court · (2001) 03 MAD CK 0013

High Courts13 Mar 2001

Murugan rep. by his mother and next friend, Kamakkal Gounder Vs Thirupathi Gounder and Others

Madras High Court · (2001) 03 MAD CK 0011

Evidence Act, 1872 — Section 112

High Courts12 Mar 2001Dismissed

Soft Beverages (P) Ltd. Vs E.S.I. Corporation

Madras High Court · (2000) 87 FLR 968 : (2001) 2 LLJ 701 : (2001) 2 MLJ 440

Employees State Insurance Act, 1948 — Section 2(9), 82

High Courts12 Mar 2001

P. Balambal Vs Maj Gen. L.K. Moorthy (Retd.) and another

Madras High Court · (2001) 2 LW 589

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

High Courts12 Mar 2001Dismissed

Vasu Chemicals Vs Assistant Commissioner of C. Ex.

Madras High Court · (2001) 134 ELT 24

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts12 Mar 2001Allowed

Saraswathi and Another Vs State

Madras High Court · (2002) CriLJ 1420 : (2001) 1 LW(Cri) 457 : (2002) 2 RCR(Criminal) 647

Penal Code, 1860 (IPC) — Section 294, 503, 506(1)

High Courts09 Mar 2001Dismissed

Subbiah Pandian Vs C. Balasundaram

Madras High Court · (2001) 03 MAD CK 0111

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(2)(ii), 10(2)(ii)(b), 10(3), 10(3)(a)

High Courts09 Mar 2001Allowed

D. Ramadoss Vs The Chief Engineer (Personnel), Tamilnadu' Electricity Board and The Superintending Engineer, Tamilnadu Electricity Board CEDC/West33/ll

Madras High Court · (2001) 03 MAD CK 0099

High Courts09 Mar 2001

Sri Krishna Mahal Vs Assistant Commissioner of Income Tax

Madras High Court · (2001) 169 CTR 228 : (2001) 250 ITR 333

Income Tax Act, 1961 — Section 139, 140, 140A, 142(1), 143