COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 58 of 67

High Courts16 Feb 2001Allowed

TKT. Alagappan and 5 others Vs Vimala Balasubramanian rep. by Power Agent B. Swaminathan No. 2/54 East Raja St Pudukottai-1

Madras High Court · (2001) 02 MAD CK 0156

Evidence Act, 1872 — Section 34Limitation Act, 1963 — Section 18, 19, 20, 20(2), 21

High Courts16 Feb 2001Dismissed

A.S. Ibrahim Rawuthar Vs Deputy Commissioner of Income Tax

Madras High Court · (2003) 126 TAXMAN 26

High Courts16 Feb 2001Allowed

Krishnan Vs State by Inspector of Police

Madras High Court · (2002) 1 ALT(Cri) 41 : (2002) 2 DMC 196

Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306

High Courts16 Feb 2001

A.S. Ramakrishnan Vs Bank of Baroda, Madurai

Madras High Court · (2001) 2 LW 165 : (2001) 1 MLJ 665

Banking Regulation Act, 1949 — Section 21A, 21ABanking Regulation Act, 1984 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2(c), Order 34 Rule 4(1), 34

High Courts16 Feb 2001

D. Pandi Vs The Dhanalakshmi Bank Limited

Madras High Court · AIR 2001 Mad 243 : (2001) 2 LW 334 : (2001) 1 MLJ 750

Evidence Act, 1872 — Section 101, 102, 103, 45, 47

High Courts15 Feb 2001Dismissed

N. Ramalinga Nainar Vs Noor Mohammed Saheb and another

Madras High Court · (2001) 02 MAD CK 0145

Limitation Act, 1963 — Section 14Registration Act, 1908 — Section 72, 76, 77

High Courts15 Feb 2001Dismissed

Kamalam C.N. (Ms.) Vs Presiding Officer, II Additional Labour Court and Another

Madras High Court · (2001) 90 FLR 950 : (2001) 2 LLJ 500

High Courts15 Feb 2001Dismissed

K. Dhikpathy Vs The Chairman, Chennai Port Trust, The Secretary, Ministry of Surface Transport, Government of India

Madras High Court · (2001) 02 MAD CK 0117

All India Services (Discipline and Appeal) Rules, 1969 — Rule 3(3)Madras Port Trust Employees (Classification, Control and Appeal) Regulations, 1988 — Regulation 5, 7, 7(1), 7(1)(c), 7(2)Major Port Trusts Act, 1963 — Section 24, 24(1)

High Courts15 Feb 2001Allowed

Chandra Smt. and Others Vs Commissioner for Workmen's Compensation II and Another

Madras High Court · (2001) 2 LLJ 1306

High Courts15 Feb 2001

Rangasami S. and Mgmt. of Vellandivalasu Weavers' Co-operative Production and Sales Society and Another Vs Presiding Officer, Labour Court and Another

Madras High Court · (2002) 4 LLJ 844

Constitution of India, 1950 — Article 226

High Courts15 Feb 2001

M/s. National Insurance Company Limited Divisional Office, 768, Anna Salai, Madras-600 002 Vs M/s. Baland Industries (MDS) Medavakkam P.O., Via, Gowriwakkam, Madras-601 302

Madras High Court · (2003) ACJ 2143

Penal Code, 1860 (IPC) — Section 445Theft Act, 1968 — Section 9

High Courts15 Feb 2001

Mrs. Chandra and Others Vs The Commissioner For Workmen's Compensation-II and Another

Madras High Court · (2001) 2 ACC 488

High Courts14 Feb 2001

Commissioner of Income Tax Vs Indian Bank

Madras High Court · (2001) 249 ITR 676

Income Tax Act, 1961 — Section 35B, 35B(1)

High Courts14 Feb 2001Dismissed

Dharmapuri Town Sengodipuram Residents Welfare Association Vs Government of Tamil Nadu and Others

Madras High Court · AIR 2001 Mad 307 : (2001) WritLR 609

Tamil Nadu District Municipalities Act, 1920 — Section 182, 34, 39(2)

High Courts14 Feb 2001Dismissed

The Adyar Padmanabha Nagar Seva Sangham Vs The Corporation of Chennai and Others

Madras High Court · AIR 2001 Mad 391 : (2001) WritLR 526 : (2001) WritLR 523

Constitution of India, 1950 — Article 226Madras City Municipal Corporation Act, 1919 — Section 222

High Courts14 Feb 2001

Commissioner of Income Tax Vs A. Abdul Jaffar and Another

Madras High Court · (2001) 250 ITR 736

High Courts14 Feb 2001

Sarojini and another Vs The Government of Tamil Nadu and another

Madras High Court · (2001) 02 MAD CK 0062

Land Acquisition Act, 1894 — Section 4(1), 5A, 6Land Acquisition Rules, 1894 — Rule 5, 6

High Courts14 Feb 2001

Union of India (UOI) and Another Vs The Registrar, Central Administrative Tribunal Chennai Bench High Court Campus, Chennai and Another

Madras High Court · (2003) 2 CivCC 336 : (2002) 3 LW 304 : (2003) 1 RCR(Civil) 17

Civil Procedure Code, 1908 (CPC) — Section 115, 9Constitution of India, 1950 — Article 341, 342

High Courts14 Feb 2001

M. Kannan Vs V. Mohana Sundaram and Another

Madras High Court · (2002) 2 ACC 281

High Courts14 Feb 2001Allowed

Edrin and Welvin Vs The State of Tamil Nadu

Madras High Court · (2001) 2 LW(Cri) 515