High Courts12 Feb 2001Allowed
Chengalpattu Municipality Vs Mecca Jumma Mosque
Madras High Court · (2001) 02 MAD CK 0013
Tamil Nadu District Municipalities Act, 1920 — Section 183
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 60 of 67
High Courts09 Feb 2001
Revathi Rajasekaran and Another Vs Vijayakumaran and Another
Madras High Court · (2002) ACJ 1925 : (2001) 2 LW 509 : (2001) 1 MLJ 672
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 258Evidence Act, 1872 — Section 114
High Courts09 Feb 2001
Mrs. Meena Panchu Arunachalam, Proprietrix, P.A. Art Productions, rep. by its Power of Attorney Holder Panchu Arunachalam Vs M/s. SUN T.V. and another
Madras High Court · (2001) 02 MAD CK 0114
Copyright Act, 1957 — Section 13, 14, 14(1)(c), 17, 18
High Courts09 Feb 2001
D. Srinivasan Chettiar Vs Commissioner of Income Tax and Another
Madras High Court · (2001) 168 CTR 461 : (2001) 249 ITR 229
Income Tax Act, 1961 — Section 139, 139(2), 217, 273A
High Courts09 Feb 2001Allowed
Seahorse Industries Ltd., formerly known as Simco Engineering Limited Vs The Commissioner of Income Tax, Tamil Nadu-I, 121, Nungambakkam High Road, Chennai-34 and Another
Madras High Court · (2001) 02 MAD CK 0079
Income Tax Act, 1961 — Section 194Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18
High Courts09 Feb 2001
Rajulu S. Vs Management of Aurofood Private Limited and Another
Madras High Court · (2002) 1 LLJ 213
Industrial Disputes Act, 1947 — Section 11A
High Courts09 Feb 2001Allowed
Sundararajan N. Vs Indian Overseas Bank and Another
Madras High Court · (2001) 1 LLJ 912
High Courts08 Feb 2001Dismissed
Dr. J. Gopalakrishnan Vs Smt. N. Shanthi
Madras High Court · (2001) 106 CompCas 571
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Feb 2001Dismissed
Printing and General Workers Union Vs Union of India (UOI) and Another
Madras High Court · (2001) 89 FLR 512 : (2001) 1 LLJ 1578
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts08 Feb 2001
G. Manjula Vs The Principal Amala Annai Teacher Training Institute Tiruppathur Vellore District and 2 others
Madras High Court · (2001) 1 MLJ 786 : (2001) WritLR 333
Constitution of India, 1950 — Article 226
High Courts08 Feb 2001Allowed
Union Bank of India Vs Six Star Hosieries and Another
Madras High Court · (2003) 115 CompCas 495
Partnership Act, 1932 — Section 32(3)
High Courts08 Feb 2001
S. Rathinam @ Manohar Vs The Speaker Legislative Assembly of Union Territory of Pondicherry and Others
Madras High Court · (2001) 02 MAD CK 0006
Constitution of India, 1950 — Article 191(2), 226Evidence Act, 1872 — Section 81Government of Union Territories Act, 1963 — Section 14A
High Courts07 Feb 2001
P. Anwer Batcha and another Vs Tamilarasai and 5 others
Madras High Court · (2002) ACJ 931 : (2001) 2 LW 742 : (2001) 1 MLJ 497
Motor Vehicles Act, 1939 — Section 110, 95, 96, 96(2)Motor Vehicles Act, 1988 — Section 146, 147, 149, 149(1), 149(2)
High Courts07 Feb 2001Dismissed
S. Saitha Asia rep. by her father/natural guardian, A. Shabeer Ahmed Vs The Director of Teacher Education Research and Training and. The Principal, Government Teachers Training Institute for Women (Urdu)
Madras High Court · (2001) 02 MAD CK 0142
High Courts07 Feb 2001Allowed
R. Balasubramanian Vs Sathasivam
Madras High Court · (2001) CriLJ 3460
Criminal Procedure Code, 1973 (CrPC) — Section 410Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Feb 2001Dismissed
Vedaranyam Taluk Co-op Housing Society Ltd., Nagapattinam Taluk Co-op. Housing Society Limited and Nannilam Taluk Coop. Housing Society Limited Vs The Registrar of Co-operative Society (Housing) and Regional Deputy Registrar, Coop. Society (Housing)
Madras High Court · (2001) 02 MAD CK 0116
Industrial Disputes Act, 1947 — Section 18(1)
High Courts07 Feb 2001
Alagiri Textiles and Another Vs Union Of India (UOI) and Another
Madras High Court · (2001) 2 ACC 104
High Courts07 Feb 2001Allowed
Madurai District Pandiyan Consumers Co-operative Wholesale Stores Ltd. Vs State
Madras High Court · (2002) CriLJ 718
Essential Commodities Act, 1955 — Section 7(1)
High Courts07 Feb 2001Allowed
V. Muthuraja Vs The Director of School Education and Others
Madras High Court · (2001) 02 MAD CK 0008
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 53, 53A, 53A(1)