High Courts17 Jan 2001Allowed
Sree Sivakami Mills Ltd. Vs Employees' State Insurance Corporation
Madras High Court · (2001) 1 LLJ 1512
Employees State Insurance Act, 1948 — Section 2(22)
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 65 of 67
High Courts17 Jan 2001
C. Edward and Others Vs M. Soundarapandiyan and Others
Madras High Court · (2001) CriLJ 2336 : (2001) 1 LW(Cri) 277
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 284, 322, 324
High Courts13 Jan 2001Dismissed
Pattabirama Reddy Vs Nageshwara Reddy
Madras High Court · (2001) 01 MAD CK 0098
High Courts13 Jan 2001Dismissed
A.R.A.S. Duraisamy Nadar Vs Tamil Nadu Electricity Board
Madras High Court · (2001) 01 MAD CK 0056
Electricity (Supply) Act, 1948 — Section 42Electricity Act, 1910 — Section 12, 16, 18, 19
High Courts12 Jan 2001Allowed
S.A.Shanmugam Vs P.V.S. Balusamy Chettiar
Madras High Court · (2001) 01 MAD CK 0105
High Courts12 Jan 2001
Pallavan Transport Corporation Vs Saroj Goyal and Others
Madras High Court · (2003) ACJ 475 : (2001) 2 LW 292 : (2001) 1 MLJ 383
Motor Vehicles Act, 1939 — Section 110A
High Courts12 Jan 2001Dismissed
T. Fenn Walter and Others Vs Hon'ble Mr. Justice E. Padmanabhan Judge, High Court, Madras and President, State Consumer Disputes Redressal Commission, (Pondicherry), Raja Annamalaipuram, Chennai and Others
Madras High Court · (2001) 01 MAD CK 0070
Constitution of India, 1950 — Article 226
High Courts12 Jan 2001
M. Muthu (died) and four others Vs Arulmigu Sundareswararswamy Devasthanam
Madras High Court · (2001) 1 MLJ 438
Transfer of Property Act, 1882 — Section 106, 111, 113, 116
High Courts12 Jan 2001Dismissed
Krishnamurty K.R. and Others Vs Management of Madurai Sourashtra Co-operative Bank Ltd. and Another
Madras High Court · (2001) 2 LLJ 1290
High Courts11 Jan 2001
Abdul Bari and Another Vs Palani and Others
Madras High Court · (2003) ACJ 319 : (2001) 1 MLJ 360
High Courts10 Jan 2001
The Commander Coast Guard Region (East), Fort St. George, Chennai-9 and another Vs O. Konavalov and 4 others
Madras High Court · (2001) 1 MLJ 420
Customs Act, 1962 — Section 111, 124, 126, 129(A)(1), 152Foreign Exchange Regulation Act, 1973 — Section 23Madras High Court (Original Side) Rules, 1956 — Order 14 Rule 8, Order 4 Rule 1, Order 42 Rule 2
High Courts10 Jan 2001Allowed
T. Vetriselvan Vs Tamil Nadu Merchantile Bank Ltd. and Others
Madras High Court · (2001) 3 LW 876
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Companies Act, 1956 — Section 297, 299Evidence Act, 1872 — Section 126, 35A
High Courts10 Jan 2001Dismissed
Muruganandam P. Vs State Industries Promotion Corporation and Others
Madras High Court · (2001) 2 LLJ 1657
High Courts10 Jan 2001Allowed
Arulmigu Swaminathaswamy Devasthanam Vs A. Jagannathan
Madras High Court · (2001) 01 MAD CK 0003
High Courts09 Jan 2001
Dr. Subrananian Swamy and V.S. Chandralekha Vs The State of Tamil Nadu and Awai Shanmugam @ V. Shanmugam
Madras High Court · (2002) 2 LW(Cri) 743
High Courts09 Jan 2001
M/s. Sabura Textiles Vs V. S. Krishnamoorthy
Madras High Court · (2001) 1 ALT(Cri) 393 : (2002) 112 CompCas 302 : (2001) CriLJ 1344 : (2001) 1 LW(Cri) 290 : (2001) 2 RCR(Criminal) 243
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Evidence Act, 1872 — Section 40, 43
High Courts09 Jan 2001
Harish C. Chadda and Another Vs XS Financial Services Ltd.
Madras High Court · (2001) 107 CompCas 169 : (2001) 2 LW(Cri) 625
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts09 Jan 2001
Krishnan and Others Vs K.L.N. Raghvan
Madras High Court · (2001) 1 MLJ 541
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts09 Jan 2001Dismissed
Dr. Subramanian Swamy Vs The State of Tamil Nadu and Avvai Shanmugam @ V. Shanmugam
Madras High Court · (2002) 2 LW(Cri) 743
Constitution of India, 1950 — Article 19(1)Police Standing Order — Order 144(3)Revenue Enquiry Act, 1893 — Section 2
High Courts08 Jan 2001
Madhavan K. Vs National Carbon Company and Others
Madras High Court · (2001) ILR (Mad) 1038 : (2001) 2 LLJ 342