COURT ARCHIVE

Madras High Court judgments, 2001

1,327 judgments · page 61 of 67

High Courts07 Feb 2001Dismissed

Ms. R. Subasri rep. by her father and natural guardian Mr. R. Ramamurthy Vs The Principal, District Institute of Education and Training and Director, Directorate of Teachers Education

Madras High Court · (2001) 02 MAD CK 0005

Essential Commodities Act, 1955 — Section 3, 6A

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High Courts06 Feb 2001Dismissed

K.M. Murugan Achary, K. Peethamparam, N. Paramasivam and V. Rajarajan Vs P.M. Neelameham, Rajappa, Ramachandran @ Bombay Ramachandran and Durai Raj

Madras High Court · (2001) 02 MAD CK 0137

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High Courts06 Feb 2001

Samsugai and another Vs State

Madras High Court · (2001) 77 ECC 203 : (2001) 3 RCR(Criminal) 450

Criminal Procedure Code, 1973 (CrPC) — Section 236Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19

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High Courts06 Feb 2001

Vijayan Vs State

Madras High Court · (2001) 2 DMC 93 : (2001) 2 RCR(Criminal) 673

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 101, 102, 103, 3Penal Code, 1860 (IPC) — Section 304

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High Courts06 Feb 2001

Rajamani and another Vs Somasundaram and 3 others

Madras High Court · (2001) 1 MLJ 797

Evidence Act, 1872 — Section 3Specific Relief Act, 1963 — Section 32

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High Courts06 Feb 2001Allowed

Alluvdin Vs Inspector of Police, Vandhavasi Police Station

Madras High Court · (2001) 2 ALT(Cri) 212 : (2001) CriLJ 2672 : (2001) 2 LW(Cri) 632

Criminal Procedure Code, 1973 (CrPC) — Section 441, 445, 482Penal Code, 1860 (IPC) — Section 380, 457

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High Courts05 Feb 2001

W.S. Industries (India) Ltd. Vs Indian Overseas Bank and Others

Madras High Court · (2003) 115 CompCas 507

Sales of Goods Act, 1930 — Section 39

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High Courts05 Feb 2001Allowed

Nammalwar Vs State by: Inspector of Police, Valasaravakkam Police Station

Madras High Court · (2001) 02 MAD CK 0105

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High Courts05 Feb 2001

Annammal (died) and 3 others Vs The Special Tahsildar (Land Acquisition), Madras Export Processing Zone, Saidapet, Madras-15 and 3 others

Madras High Court · (2001) 2 MLJ 82

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 23, 4(1), 8

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High Courts05 Feb 2001Allowed

O.P. Mehra Vs Mansi Finance (Chennai) Ltd.

Madras High Court · (2001) 2 ALT(Cri) 56 : (2001) 106 CompCas 128 : (2002) CriLJ 1310 : (2001) 4 RCR(Criminal) 325

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)

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High Courts02 Feb 2001Allowed

S. Bhuvaneswari Vs The Director Teacher Education Research and Training and The Principal District Institute of Education and Training

Madras High Court · (2001) 02 MAD CK 0143

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High Courts02 Feb 2001

Economic Roadways Corporation, Madras Vs Soundararaja Mills Limited and another

Madras High Court · (2001) 2 ACC 13 : (2003) ACJ 1158 : AIR 2001 Mad 212 : (2001) 1 MLJ 573 : (2001) 2 RCR(Civil) 512

Carriers Act, 1865 — Section 3, 9

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High Courts02 Feb 2001Dismissed

Ghulam Ghouse M. Vs Vice Chancellor, Madurai Kamaraj University and Another

Madras High Court · (2001) 2 LLJ 772

Constitution of India, 1950 — Article 226

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High Courts02 Feb 2001Allowed

K.M. Selvaraj Vs A. Amarlal

Madras High Court · (2002) CriLJ 3811 : (2001) 2 LW(Cri) 714

Criminal Procedure Code, 1973 (CrPC) — Section 204Penal Code, 1860 (IPC) — Section 499, 500

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High Courts02 Feb 2001

Ashwin C. Muthiah and Others Vs Multipack

Madras High Court · (2002) 108 CompCas 563

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts02 Feb 2001Allowed

M. Shanmugam Vs The Director Primary School and The District Primary School Educational Officer

Madras High Court · (2001) 02 MAD CK 0021

Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 11, 13(5)

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High Courts02 Feb 2001Dismissed

R. Senthilkumar Vs The Collector and Others

Madras High Court · (2001) 02 MAD CK 0003

Annamalai University Act, 1928 — Section 37Constitution of India, 1950 — Article 226

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High Courts01 Feb 2001Dismissed

State of Tamil Nadu Vs Sakthi Sugars Ltd.

Madras High Court · (2004) 137 STC 218

Central Excises and Salt Act, 1944 — Section 11B, 12ATamil Nadu General Sales Tax Act, 1959 — Section 22(2)

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High Courts01 Feb 2001Allowed

Deepak Kumar Vs Ravi Virmani and Another

Madras High Court · (2001) 02 MAD CK 0016

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High Courts31 Jan 2001

Mohamed Meeran and another Vs G. Deenadayalu

Madras High Court · (2001) 3 RCR(Criminal) 97

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5)

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