High Courts14 Feb 2001Dismissed
Valupillai Vs Jayamaniammal
Madras High Court · (2001) 02 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 59 of 67
High Courts13 Feb 2001Dismissed
The Muthialpet High School for Boys, Dr. Ratnavel Subramaniam Girls High School and Dr. Ratnavel Subramaniam Aided Primary School Vs State of Tamil Nadu
Madras High Court · (2001) 02 MAD CK 0132
Constitution of India, 1950 — Article 26, 29(1), 30, 30(1)
High Courts13 Feb 2001Allowed
Paul Manickam Vs State of Tamil Nadu and Union of India
Madras High Court · (2001) 2 LW(Cri) 718
High Courts13 Feb 2001Allowed
Gnanasambandam S. Vs Tamil Nadu Cements Corporation Ltd. and Another
Madras High Court · (2001) 3 LLJ 1236 : (2001) 2 MLJ 140
High Courts13 Feb 2001
B.V. Srinivasan Vs B.V. Tulasiraman
Madras High Court · (2001) 2 LW 259 : (2001) 1 MLJ 702
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts13 Feb 2001Dismissed
State, Dy. Chief Controller of I. and E. Vs V.R. Parekh
Madras High Court · (2001) 131 ELT 549
Imports and Exports (Control) Act, 1947 — Section 5
High Courts13 Feb 2001Allowed
P. Dhamodharan Vs Palani Andavar Mills Ltd.
Madras High Court · (2002) 108 CompCas 873
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Feb 2001Dismissed
Royal Consultants (P) Ltd. and Another Vs Chief Enforcement Officer
Madras High Court · (2001) CriLJ 2464
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Foreign Exchange Regulation Act, 1973 — Section 16(1), 56, 56(1), 68, 68(1)Prevention of Corruption Act, 1988 — Section 5(1)
High Courts13 Feb 2001Dismissed
Bank of Madura Shareholders Welfare Association Vs Governor, Reserve Bank of India
Madras High Court · (2001) 3 CompLJ 212
Banking Regulation Act, 1949 — Section 44ACompanies Act, 1956 — Section 391Constitution of India, 1950 — Article 226
High Courts13 Feb 2001Dismissed
K. Jayaraman and etc. Vs T.S. Ravi and Others etc.
Madras High Court · AIR 2001 Mad 422
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46C
High Courts13 Feb 2001
Raja Babu Vs Income Tax Officer
Madras High Court · (2001) 251 ITR 206
Constitution of India, 1950 — Article 21Income Tax Act, 1961 — Section 276C(1), 277, 278Penal Code, 1860 (IPC) — Section 120B, 177, 193, 196, 420
High Courts13 Feb 2001Dismissed
N. Sujatha Vs K. Nagaraj
Madras High Court · (2001) CriLJ 4813
Criminal Procedure Code, 1973 (CrPC) — Section 125, 129
High Courts13 Feb 2001Dismissed
Bharathi Vs The Secretary to Government Health and Family Welfare Department and The Secretary Selection Committee Selection Committee
Madras High Court · (2001) 02 MAD CK 0023
High Courts12 Feb 2001
Valli Vs The State and Others
Madras High Court · (2001) CriLJ 4815
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 427, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts12 Feb 2001Dismissed
Thirisoolam Anna Harijan Blue Metalworks Labour Contract Co-operative Society Ltd. Vs State of Tamil Nadu and Others
Madras High Court · AIR 2001 Mad 306 : (2001) WritLR 842
Mines and Minerals (Development and Regulation) Act, 1957 — Section 4
High Courts12 Feb 2001Allowed
Sailesh T. Bhansali Vs Inspector of Plantations
Madras High Court · (2001) 89 FLR 907 : (2001) 1 LLJ 1378 : (2001) 1 LW(Cri) 386
Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 20(2), 5
High Courts12 Feb 2001
Seeni Konar and another Vs State by Inspector of Police, Masarpatti P.S. Tuticorin Dt. and another
Madras High Court · (2001) 02 MAD CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302
High Courts12 Feb 2001
N. Gopalakrishna Pillai Vs Indian Oil Corporation Ltd. and Others
Madras High Court · AIR 2001 Mad 261 : (2001) 2 MLJ 77 : (2001) WritLR 603
Constitution of India, 1950 — Article 226