High Courts31 Jan 2001Dismissed
K.K. Sood Vs State by CBI/ACB/Chennai
Madras High Court · (2001) 01 MAD CK 0099
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 62 of 67
High Courts31 Jan 2001Dismissed
New India Assurance Co. Ltd. Vs Vijay Kumar and Others
Madras High Court · (2003) ACJ 523 : (2001) 2 LW 833
Motor Vehicles Act, 1988 — Section 147, 95
High Courts31 Jan 2001
The Special Tahsildar (Land Acquisition), Special Minor Irrigation Programme Vs V. Sankaralinga Thevar and Another
Madras High Court · (2001) 1 MLJ 581
High Courts31 Jan 2001Dismissed
S. Vaithiyanathan Vs Lakshmi Ammal and Others
Madras High Court · AIR 2001 Mad 310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 144
High Courts31 Jan 2001
The New India Assurance Co. Ltd. Vs Vijayakumar and Others
Madras High Court · (2001) 1 MLJ 548
Motor Vehicles Act, 1939 — Section 94
High Courts31 Jan 2001
Nithya @ Nithiyanandam Vs The State of Tamil Nadu and Another
Madras High Court · (2001) 01 MAD CK 0055
High Courts31 Jan 2001
K. Thakshinamoorthy and another Vs State Bank of India
Madras High Court · AIR 2001 Mad 167 : (2001) 3 LW 83
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 7 Rule 11Specific Relief Act, 1963 — Section 31, 38, 41
High Courts31 Jan 2001Dismissed
Usha C.S. Vs Madras Refineries Ltd. and Others
Madras High Court · (2001) 2 LLJ 148 : (2001) 2 LW 805 : (2001) 2 LW 804 : (2001) 1 MLJ 802
Constitution of India, 1950 — Article 226
High Courts30 Jan 2001
The Assistant Commissioner H.R. and C.E. Department of Ex-officio Secretary Panpozhi Arulmigu, Kumarasamy Devasthanam Girls, Higher Secondary School Vs V. Velammal, Chief Education Officer and Smt. K. Packiam, P.G. Assistant (History), Panpozhi Arulmigu, Kmuarasamy Deveasthanam Girls, Higher Secondary School P. Jayarani Vs Joint Director of School, Education (Higher Secondary), District Educational Officer, Secretary, Panpozhi Arulmigu Tirumalai, Kumarasamy Devasthanam Girls, Higher Secondary School and V. Velammal
Madras High Court · (2001) 01 MAD CK 0101
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18, 18(1)
High Courts30 Jan 2001
Sua Explosives and Accessories Ltd. and Another Vs S. Kumars Nation Wide Ltd. and Others
Madras High Court · (2002) 25 PTC 484
Trade and Merchandise Marks Act, 1958 — Section 12
High Courts30 Jan 2001Dismissed
Union Government of India and Others Vs Rajamohan
Madras High Court · AIR 2001 Mad 172 : (2002) 2 CivCC 551 : (2001) 2 LW 379 : (2001) 1 MLJ 586 : (2002) 1 RCR(Civil) 590
Civil Procedure Code, 1908 (CPC) — Section 34Post Office Act, 1898 — Section 34Post Office Rules, 1933 — Rule 101, 102
High Courts29 Jan 2001
Vaijayanthimala and Others Vs A. Ramasamy
Madras High Court · (2001) 1 MLJ 768
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts29 Jan 2001Dismissed
Kankani Tea Traders (P.) Ltd. and Others Vs Vijaya Bank and Another
Madras High Court · (2002) 112 CompCas 542
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jan 2001
The Chancellor Madurai Kamaraj University Madurai Her Excellency The Governor of Tamil Nadu, Raj Bhavan Guindy, Chennai 600022 Vs Dr. S. Shanmugha Sundaram and 6 others
Madras High Court · (2002) WritLR 298
High Courts29 Jan 2001
Mars Incorporated Vs Chanda Softy Ice Cream and Others
Madras High Court · AIR 2001 Mad 237
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 29
High Courts25 Jan 2001Dismissed
P. Kamalam Ammal, P. Periyanayagam, P. Thangathurai Vs Gnansaseelan, Immanuvel and Davidson
Madras High Court · (2001) 01 MAD CK 0106
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(4)Transfer of Property Act, 1882 — Section 41
High Courts25 Jan 2001Allowed
R. Ayisha Begam Vs Director, Department of Teacher Education Research and Training and Others
Madras High Court · AIR 2001 Mad 250
High Courts25 Jan 2001
Samuel alias Manas and Another Vs Dasamma Nadathy and Others
Madras High Court · (2001) 3 LW 129 : (2001) 1 MLJ 568
Civil Procedure Code, 1908 (CPC) — Section 15
High Courts25 Jan 2001
Guru Vittal P. and Others Vs Regional Provident Fund Commissioner (Enforcement and Recovery) and Others Malmarugan S. Vs Commissioner of Police and Others
Madras High Court · (2001) 90 FLR 649 : (2001) 3 LLJ 1244 : (2001) 2 MLJ 287
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8B, 8G
High Courts25 Jan 2001Dismissed
S. Sankaralingam Vs State
Madras High Court · (2002) CriLJ 2739
Criminal Procedure Code, 1973 (CrPC) — Section 164, 165Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 10, 10(1), 10(1)(2), 11, 2