High Courts25 Jan 2001
Baliah David A. Vs Regional Manager, Central Bank of India and Others
Madras High Court · (2002) 1 LLJ 270
Constitution of India, 1950 — Article 226, 323A
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 63 of 67
High Courts25 Jan 2001Dismissed
All India Overseas Bank Employees' Union Vs Industrial Tribunal and Another G.M., Indian Overseas Bank Vs P.O., Industrial Tribunal and Another
Madras High Court · (2001) 2 LLJ 345
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 7B
High Courts25 Jan 2001
K. Jagannathan Vs A.M. Vasudevan Chettiar and 12 others
Madras High Court · AIR 2001 Mad 184 : (2001) 2 LW 492 : (2001) 1 MLJ 614
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Court Fees Act, 1870 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 11, 12, 4, 6, 8
High Courts25 Jan 2001
Rajathi Vs Arukkani Ammal
Madras High Court · (2001) 2 MLJ 364
Evidence Act, 1872 — Section 65, 66
High Courts24 Jan 2001Allowed
Angu Parameswari Textiles (P) Ltd. and Others Vs Sri Rajam and Co. Sri Rajam and Co. Vs Angu Parameswari Textiles (P) Ltd. and Others
Madras High Court · (2001) 01 MAD CK 0058
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jan 2001
A.B.C. (India) International Vs Duglas Rabindran and 6 others
Madras High Court · (2001) 01 MAD CK 0050
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Jan 2001
R. Retna Bai Vs The Government of Tamil Nadu and 2 others
Madras High Court · (2002) WritLR 306
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 17(3)
High Courts24 Jan 2001Dismissed
A. Elumalai Vs Administrator-Cum-Lt. Governor of Pondicherry and Others
Madras High Court · AIR 2001 Mad 265
Constitution of India, 1950 — Article 178, 226Evidence Act, 1872 — Section 115Government of Union Territories Act, 1963 — Section 7, 8
High Courts24 Jan 2001Dismissed
Ramalingam N. and Others Vs Sanjay Trading Corporation and Another
Madras High Court · (2001) 2 LLJ 532
Workmens Compensation Act, 1923 — Section 10(1), 3
High Courts23 Jan 2001Allowed
R. Rajangam Vs District Elementary Educational Officer, Assistant Elementary Educational Officer and The Headmaster, Panchyat Union Primary Middle School
Madras High Court · (2001) 01 MAD CK 0080
High Courts23 Jan 2001
S. Sankaran Vs Emkay Aromatics Ltd.
Madras High Court · (2001) 107 CompCas 130
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jan 2001
Craigmore Plantations I (P) Ltd. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2002) 1 LLJ 206
High Courts23 Jan 2001
The General Manager, Tamil Nadu Cements Corporation Ltd. (A Government of Tamil Nadu Enterprise) Alangulam, Tirunelveli District Vs Shanmughavel Chettiar and 19 others
Madras High Court · (2001) 1 MLJ 771
Land Acquisition (Mines) Act, 1885 — Section 3Land Acquisition Act, 1894 — Section 18, 23, 4(1)Mineral Concession Rules, 1960 — Rule 53
High Courts22 Jan 2001
Subramaniyan and others Vs Vijayarani and others
Madras High Court · (2001) 2 MLJ 444 : (2003) 94 RD 509
Christian Marriage Act, 1872 — Section 4, 5Hindu Marriage Act, 1955 — Section 5Hindu Succession Act, 1956 — Section 26, 27
High Courts22 Jan 2001
Commissioner of Income Tax Vs South India Corporation Pvt. Ltd.
Madras High Court · (2001) 250 ITR 318
Income Tax Act, 1961 — Section 143(3), 144B, 17(2), 263, 30Income Tax Rules, 1962 — Rule 3
High Courts22 Jan 2001
Pondicherry Co-operative Milk Producers, Union Ltd. Vs Registrar of Co-operative Societies
Madras High Court · (2001) CriLJ 3262
High Courts22 Jan 2001
Commissioner of Income Tax Vs K.M. Khaja Moideen
Madras High Court · (2001) 248 ITR 559
High Courts22 Jan 2001
Coimbatore District Textile Workers Union Vs E.S.I. Corporation and Others
Madras High Court · (2001) 2 LLJ 747 : (2001) WritLR 391
Industrial Disputes Act, 1947 — Section 18(1)
High Courts22 Jan 2001
A. Shaud Ali Vs Additional Collector of Customs
Madras High Court · (2003) 89 ECC 759 : (2001) 133 ELT 554
Customs Act, 1962 — Section 107, 108Evidence Act, 1872 — Section 25, 26