High Courts21 Feb 2001
Commissioner of Income Tax Vs Sakthi Sugars Ltd. Sakthi Sugars Ltd. Vs Commissioner of Income Tax
Madras High Court · (2001) 251 ITR 166
Income Tax Act, 1961 — Section 32
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 57 of 67
High Courts21 Feb 2001
The Commissioner, H.R. and C.E. (ADMN) Department, Madras 34 Vs N.A. Ramaswamy Chettiar and two others
Madras High Court · (2001) 2 MLJ 211
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 6(15)
High Courts21 Feb 2001
Commissioner of Wealth-tax Vs Pl. Rm. Alagabba Chettiar
Madras High Court · (2001) 252 ITR 541
High Courts21 Feb 2001
Commissioner of Income Tax Vs Ashok Leyland Ltd.
Madras High Court · (2001) 252 ITR 542
Income Tax Act, 1961 — Section 140A, 140A(1), 243, 244, 244(1A)
High Courts21 Feb 2001
Vazirbun Trading Co. Vs Commissioner of Income Tax
Madras High Court · (2001) 251 ITR 573
Income Tax Act, 1961 — Section 3, 3(4)
High Courts21 Feb 2001Dismissed
Commissioner of Income Tax Vs Madura Coats Ltd.
Madras High Court · (2002) 253 ITR 62 : (2002) 123 TAXMAN 293
Income Tax Act, 1961 — Section 37
High Courts21 Feb 2001
Commissioner of Income Tax Vs Bhawani Kavur Chordia
Madras High Court · (2001) 252 ITR 619
Income Tax Act, 1961 — Section 22, 263, 56
High Courts20 Feb 2001
S. Kolappan Vs M.S. Shaji, Secretary, Bar Association (Regd.), The Chairman, The Secretary and The Chairman, Bar Council of India
Madras High Court · (2001) 02 MAD CK 0136
Advocates Act, 1961 — Section 16, 17, 2, 2(1), 2(H)Bar Council of India Rules, 1975 — Rule 1(1), 1(2)Constitution of India, 1950 — Article 12, 14, 19, 21, 226
High Courts20 Feb 2001
The Principal and Secretary Madras Christian College East Tambaram, Madras -59 and another Vs Dr. (Mrs.) M. Shams and another
Madras High Court · (2001) 2 MLJ 501
Constitution of India, 1950 — Article 14, 15, 30(1)Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 11(4)(1)
High Courts20 Feb 2001Dismissed
Srikanth Vs G.R. Ebinezer
Madras High Court · (2003) ACJ 1239 : (2001) 2 LLJ 1307 : (2001) 2 MLJ 646
Workmens Compensation Act, 1923 — Section 30
High Courts20 Feb 2001Allowed
Indian Bank Officers' Association Vs Indian Bank and Another
Madras High Court · (2001) 2 LLJ 541 : (2001) 2 LW 675 : (2001) 2 MLJ 163 : (2001) WritLR 477
Bank (Officers) Service Regulations, 1979 — Regulation 24(1), 30(1), 44Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12(2), 19
High Courts20 Feb 2001
A. Santhalakshmi and Others Vs The Tamil Nadu Public Service Commission
Madras High Court · (2001) 02 MAD CK 0024
Constitution of India, 1950 — Article 14, 16, 21, 32, 39Industrial Disputes Act, 1947 — Section 25(1)
High Courts20 Feb 2001Dismissed
Mrs. Hema Ramasubbu Director Mahalakshmi Media Private Limited 167/ 1, Peters Road, Royapettah Chennai Vs A. Albert and four others
Madras High Court · (2001) 02 MAD CK 0014
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 8, Order 7 Rule 11, Order 7 Rule 7Constitution of India, 1950 — Article 227
High Courts20 Feb 2001
M. Kuppammal and Others Vs Chennai Metropolitan Transport Corporation
Madras High Court · (2001) 2 ACC 734
High Courts19 Feb 2001
Muthulingam Vs Gangai Ammal
Madras High Court · (2002) 3 CivCC 603 : (2001) 2 LW 347 : (2001) 1 MLJ 745 : (2002) 3 RCR(Civil) 821
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 6 Rule 17, Order 9 Rule 13, Order 9 Rule 7, 151
High Courts19 Feb 2001Dismissed
Suyambulingam Higher Secondary School Vs The Director of Government Examinations and The Office of the Deputy Director, Government Examination
Madras High Court · (2001) 02 MAD CK 0118
High Courts19 Feb 2001Dismissed
S. Krishnaveni Vs D. Rajammal and Others
Madras High Court · (2001) 02 MAD CK 0071
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts19 Feb 2001Dismissed
V.N. Sonal Vs Nagamanickam and Another
Madras High Court · (2001) CriLJ 3428
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409
High Courts19 Feb 2001Allowed
Palanisamy R. and Others Vs Presiding Officer, Labour Court and Others
Madras High Court · (2001) 2 LLJ 1693 : (2001) WritLR 458
Industrial Disputes (Central) Rules, 1957 — Rule 24Industrial Disputes Act, 1947 — Section 10, 11, 18, 2
High Courts17 Feb 2001Allowed
R. Balasubramnian Vs Sathasivam
Madras High Court · (2001) 2 LW(Cri) 712