High Courts16 Nov 2001Allowed
Arumugha Mudaliar Vs The State of Tamil Nadu and Another
Madras High Court · (2002) 1 MLJ 459
Land Acquisition Act, 1894 — Section 10(3), 11, 4(1), 5, 5ALand Acquisition Rules — Rule 3
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 7 of 67
High Courts16 Nov 2001Allowed
Shobana Ramasubramanyam and Others Vs The Member Secretary Chennai Metropolitan Development Authority No. 8, Gandhi Irwin Road, Egmore, Chennai and Others
Madras High Court · AIR 2002 Mad 125
Constitution of India, 1950 — Article 226
High Courts16 Nov 2001Allowed
The Superintending Engineer, Madurai Electricity Distribution Circle, Madurai Vs Nelco Metal Products Pvt. Ltd. and Another
Madras High Court · (2001) 11 MAD CK 0045
Contract Act, 1872 — Section 23
High Courts15 Nov 2001
Gnanasandaram Vs K.V. Sukumaran
Madras High Court · (2001) 11 MAD CK 0109
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 25
High Courts15 Nov 2001
Tamil Nadu Government Panchayat Town Panchayat Employees Association Vs District Collector and Another
Madras High Court · (2002) 2 LLJ 99
Tamil Nadu Panchayats Act, 1948 — Section 101
High Courts15 Nov 2001Allowed
S.T. Nehru Vs Krishnamurthy
Madras High Court · (2002) 1 LW 780
Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(3), 25
High Courts15 Nov 2001
Commissioner of Income Tax Vs Madras Race Club
Madras High Court · (2002) 255 ITR 98
High Courts15 Nov 2001
Mazda Ice Manufacturing Co. and S.R Mazda Vs Society for Prevention of Cruelty to Animals
Madras High Court · (2001) 11 MAD CK 0006
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(2)(3), 11, 4
High Courts13 Nov 2001Dismissed
United Labour Federation Vs Union of India
Madras High Court · (2002) 1 MLJ 257 : (2002) WritLR 331
Constitution of India, 1950 — Article 117, 14, 16, 226, 298Industrial Disputes Act, 1947 — Section 12(3), 18(3), 2Industries (Development and Regulation) Act, 1951 — Section 29
High Courts13 Nov 2001Allowed
Swathy Chemicals Ltd. Vs Union of India (UOI)
Madras High Court · (2002) 139 ELT 498
Central Excises and Salt Act, 1944 — Section 9(1)
High Courts13 Nov 2001
S.K. Real Estates and Another Vs S. Ahmed Meeran
Madras High Court · (2002) 111 CompCas 400 : (2002) CriLJ 1689
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Nov 2001Allowed
P.S.M. Ahamed Abdul Khader Vs T.K. Mohammed Abubucker and Others
Madras High Court · AIR 2002 Mad 213 : (2002) 1 MLJ 396
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 18, 100Limitation Act, 1963 — Article 64, 65
High Courts13 Nov 2001
M/s. K. M. Patel Vs M. Selvaraj and S. Sundarambal
Madras High Court · (2001) 11 MAD CK 0002
Limitation Act, 1963 — Section 5
High Courts12 Nov 2001Allowed
International Air Cargo Workers' Union Vs International Airport Authority of India and Others
Madras High Court · (2002) 2 LLJ 79
Constitution of India, 1950 — Article 12, 136, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2)Industrial Disputes Act, 1947 — Section 31(2), 9A
High Courts12 Nov 2001
Engine Valves Ltd. Vs Commissioner of Income Tax
Madras High Court · (2002) 256 ITR 449
Income Tax Act, 1961 — Section 35B, 40
High Courts12 Nov 2001Dismissed
Jayaramachandran and Another Vs The Tamil Nadu State Electricity Board and Another
Madras High Court · AIR 2002 Mad 230 : (2002) 1 MLJ 195
Civil Procedure Code, 1908 (CPC) — Section 9Electricity Act, 1910 — Section 24
High Courts12 Nov 2001
Commissioner of Income Tax Vs Madras Cements Ltd.
Madras High Court · (2002) 254 ITR 423
Income Tax Act, 1961 — Section 37
High Courts12 Nov 2001
Commissioner of Income Tax Vs RA363, Virudhunagar Co-operative Marketing Society Ltd.
Madras High Court · (2002) 176 CTR 515 : (2002) 255 ITR 558 : (2003) 126 TAXMAN 239
Income Tax Act, 1961 — Section 80P(2)
High Courts12 Nov 2001Dismissed
Indian Bank, Rasipuram Vs Sri Annapoorna Finance, Rasipuram
Madras High Court · AIR 2002 Mad 180 : (2002) 110 CompCas 638 : (2002) 1 MLJ 125
Contract Act, 1872 — Section 170, 171