High Courts27 Feb 2001
D. Raju Vs N. Ramalingam
Madras High Court · (2001) 02 MAD CK 0150
Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 28
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 55 of 67
High Courts27 Feb 2001
Spencer and Company Ltd. and Foodworld Supermarkets Ltd. Vs Mangal Tirth Estate Private Ltd. and M/s. Deebros
Madras High Court · (2001) 02 MAD CK 0139
Constitution of India, 1950 — Article 19, 19(1)(g)Contract Act, 1872 — Section 27Specific Relief Act, 1963 — Section 11, 41, 41(e), 42
High Courts27 Feb 2001Allowed
Jerald Vs State by Inspector of Police
Madras High Court · (2001) 2 ALT(Cri) 226 : (2001) CriLJ 3656 : (2001) 2 LW(Cri) 615
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 Feb 2001
Commissioner of Income Tax Vs India Cement Ltd.
Madras High Court · (2001) 252 ITR 784
Income Tax Act, 1961 — Section 32
High Courts27 Feb 2001
Commissioner of Income Tax Vs M. Ranjitmal Chordia
Madras High Court · (2001) 250 ITR 530
Income Tax Act, 1961 — Section 24, 24(1), 261
High Courts27 Feb 2001Allowed
V.M. Jameel Ahmed and Others Vs Income Tax Officer
Madras High Court · (2004) 268 ITR 239
Income Tax Act, 1961 — Section 189(3)
High Courts27 Feb 2001
Saroja Ammal Vs Duraisamy and 10 others
Madras High Court · (2001) 02 MAD CK 0076
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 37(1), 37(2)
High Courts27 Feb 2001
The Rajapalayam Municipality Vs The Presiding Officer Additional Labour Court Madurai 625 020 and 2 others
Madras High Court · (2001) 90 FLR 298 : (2001) 1 LLJ 1678 : (2001) 2 MLJ 173
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 17
High Courts27 Feb 2001Allowed
P. Palanisamy and Another Vs Shenbagathottam Residents Association
Madras High Court · (2002) CriLJ 704
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 107, 109, 143, 146, 147Tamil Nadu State Housing Board Act, 1961 — Section 18
High Courts27 Feb 2001Dismissed
Vee Kay Ar Paints Vs Union of India (UOI)
Madras High Court · (2001) 133 ELT 56
Finance (No. 2) Act, 1998 — Section 87, 88, 95
High Courts27 Feb 2001Allowed
Ravi @ Steel Ravi and Subramani @ Erandairyaramm Vs State by Inspector of Police, Chithode Police Station
Madras High Court · (2001) 02 MAD CK 0017
High Courts26 Feb 2001Allowed
R. Lucas Vs Jayachandra
Madras High Court · (2002) 2 ACC 362 : (2001) 2 LW 605 : (2001) 2 MLJ 307
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 10Limitation Act, 1963 — Section 21, 21(1), 22
High Courts26 Feb 2001
Roman Catholic Church, Maniaran Kunnu at Amsi Vs Mariarulappan and two others
Madras High Court · (2002) 1 LW 610 : (2001) 2 MLJ 190
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 10, 105, 115Stamp Act, 1899 — Section 38
High Courts26 Feb 2001
P.K.M.S. Jailani Beevi Vs J. Madan Lal
Madras High Court · (2001) 3 LW 134 : (2001) 1 MLJ 823
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts26 Feb 2001
V. Sreekantan and another Vs The Revenue Divisional Officer, Padmanabhapuram, Kanyakumari District
Madras High Court · (2002) 1 LW 620
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 53
High Courts26 Feb 2001
V. Sreekantan and Another Vs The Revenue Divisional Officer
Madras High Court · (2002) 1 LW 621 : (2001) 1 MLJ 765
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Feb 2001
R. Kuppammal and Others Vs T.R. Nataraja Achari
Madras High Court · (2001) 3 MLJ 326
Transfer of Property Act, 1882 — Section 69
High Courts23 Feb 2001Allowed
P. Darmaraj Vs A. Aruldhas and another
Madras High Court · (2001) 02 MAD CK 0135
Constitution of India, 1950 — Article 215, 22, 227, 23(2), 66Contempt of Courts Act, 1971 — Section 12, 2(b)
High Courts23 Feb 2001Dismissed
Pethu alias Petha Perumal Vs The State
Madras High Court · (2001) CriLJ 2724
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts23 Feb 2001
Skycell Communications Ltd. and Another Vs Deputy Commissioner of Income Tax and Others
Madras High Court · (2001) 170 CTR 238 : (2001) 251 ITR 53 : (2001) 119 TAXMAN 496
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 194J, 9, 9(1)