High Courts07 Nov 2001Dismissed
T.N. Boopathy Vs T.A. Sattu
Madras High Court · AIR 2002 Mad 177
Evidence Act, 1872 — Section 101Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Madras High Court judgments, 2001
1,327 judgments · page 9 of 67
High Courts06 Nov 2001Dismissed
Ali Palakkal Vs The State of Tamilnadu and The Union of India
Madras High Court · (2001) 11 MAD CK 0103
High Courts06 Nov 2001Dismissed
S.V.S. Agro Refineries Pvt. Ltd. Vs Union of India (UOI) and Others
Madras High Court · (2003) 27 PTC 399
Companies Act, 1956 — Section 20, 22
High Courts06 Nov 2001
K. Palanisamy Vs P. Samiathal
Madras High Court · AIR 2002 Mad 156 : (2002) 1 MLJ 27
Hindu Marriage Act, 1955 — Section 13
High Courts06 Nov 2001Dismissed
New India Assurance Co. Ltd. Vs Rajamani and Others
Madras High Court · (2003) ACJ 1413 : (2002) 1 MLJ 134
Motor Vehicles Act, 1988 — Section 147, 167, 2
High Courts05 Nov 2001Dismissed
S. Ramaswamy, T.S. Kandasamy, S.V. Subramanian, A.L. Thirunavukarasu and Shenbagaraj Vs State
Madras High Court · (2001) 11 MAD CK 0112
Penal Code, 1860 (IPC) — Section 120B, 255, 256, 257, 259
High Courts05 Nov 2001
Commissioner of Income Tax Vs Saurin S. Zaveri
Madras High Court · (2002) 257 ITR 160
Income Tax Act, 1961 — Section 160, 161, 164, 80C
High Courts05 Nov 2001
State by CBI/ACB, by Public Prosecutor, Madras Vs K.S. Subramanian
Madras High Court · (2002) CriLJ 4027
Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts05 Nov 2001Dismissed
Philips India Ltd. Vs Miot Hospital
Madras High Court · (2002) 108 CompCas 739
Companies Act, 1956 — Section 433, 434(1)
High Courts05 Nov 2001
A.K.S. Thiyagarajan and Others Vs M. Gopal
Madras High Court · (2001) 11 MAD CK 0013
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 30
High Courts05 Nov 2001
R.V.S. and Sons Dairy Farm Vs Commissioner of Income Tax
Madras High Court · (2002) 257 ITR 764
High Courts05 Nov 2001
R. Usha Vs R. Vasudevan
Madras High Court · (2001) 11 MAD CK 0001
Hindu Marriage Act, 1955 — Section 9
High Courts02 Nov 2001
Citizen, Consumer and Civil Action Group Vs Union of India (UOI) and Others
Madras High Court · (2001) 11 MAD CK 0105
Constitution of India, 1950 — Article 14, 226Environment (Protection) Act, 1986 — Section 3, 3(1), 3(2)(v)Tamil Nadu Town and Country Planning Act, 1971 — Section 111, 111(3)(a), 114, 50
High Courts02 Nov 2001
Rasu Vs Pandidurai
Madras High Court · (2001) 11 MAD CK 0104
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8A(2), 151
High Courts02 Nov 2001Dismissed
Vandu Muthriar Vs Samanna
Madras High Court · (2001) 11 MAD CK 0067
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 73
High Courts02 Nov 2001Allowed
Bharat Overseas Bank Ltd., 73, West Avani Moola St., Madurai Vs A. Muthiah
Madras High Court · (2001) 11 MAD CK 0056
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts02 Nov 2001Allowed
M. Chandralekha Vs Subramani and Others
Madras High Court · (2002) 1 DMC 619 : (2002) 1 MLJ 320
Hindu Marriage Act, 1955 — Section 29(2)
High Courts02 Nov 2001
Athiganapathy Vs A.V. Saminathan, A.V. Malaisamy and State of Tamil Nadu
Madras High Court · (2001) 11 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 9, 151