High Courts19 Feb 2002
The Commissioner of Income Tax, Coimbatore Vs N.M. Associates, Coonoor
Madras High Court · (2002) 02 MAD CK 0125
Income Tax Act, 1961 — Section 144
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 107 of 118
High Courts19 Feb 2002Dismissed
L. Venkatesan, Propr. Sriram Constructions Vs S.K. Puniyakodi and Others
Madras High Court · (2002) 3 LW 522
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11
High Courts19 Feb 2002Allowed
Munisamy Vs State of Tamilnadu
Madras High Court · (2002) 02 MAD CK 0046
High Courts19 Feb 2002Allowed
Kannammal Vs Balaraman and Govindaraman
Madras High Court · (2002) 2 MLJ 110
Benami Transactions (Prohibition) Act, 1988 — Section 3(2), 4
High Courts19 Feb 2002Dismissed
Nityanandam Vs State by Inspector of Police, NIB; CID, Chennai
Madras High Court · (2002) CriLJ 2342
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 42(1), 43, 57
High Courts18 Feb 2002Allowed
Quality Enterprises, Kamaraj Salai, Saram, Pondicherry Vs The Additional Deputy Commercial Tax Officer-I, Pondicherry
Madras High Court · (2002) 127 STC 504
Pondicherry General Sales Tax Act, 1967 — Section 8(1), 8(4)
High Courts18 Feb 2002Allowed
B. Mary Selvam Vs State of Tamil Nadu and K. Saivaraj
Madras High Court · (2002) 02 MAD CK 0127
Land Acquisition Act, 1894 — Section 10, 31, 4(1), 9(3)
High Courts18 Feb 2002Allowed
Zahir Hussain Vs Aruna and Arumugathammal
Madras High Court · (2002) 02 MAD CK 0126
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14, 2, 27
High Courts18 Feb 2002Dismissed
Rajan and Shanmugam Vs The Executive Officer, Town Panchayat, Kotagiri, Nilgiris District
Madras High Court · (2002) 02 MAD CK 0118
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Allowed
Zahir Hussain Vs Aruna and Another
Madras High Court · (2002) 02 MAD CK 0104
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 2(8)
High Courts18 Feb 2002Allowed
S. Jayakumar and P. Subbiah Gounder Vs K. Kandasamy Gounder
Madras High Court · (2002) 02 MAD CK 0098
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 23 Rule 1(4), Order 7 Rule 1Constitution of India, 1950 — Article 227
High Courts18 Feb 2002
The Assistant Director, Directorate of Revenue Intelligence, T. Nagar, Madras Vs Narayanaswamy Ravishankar @ Ravishankar
Madras High Court · (2002) 2 LW(Cri) 816
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 41, 42, 42(1)
High Courts18 Feb 2002Dismissed
G.D. Gopal, Branch Manager, National Insurance Co., Ramanathapuram Branch, Coimbatore-15 Vs Kannammal, N.N. Shanmugham and United India Insurance Co. Ltd.
Madras High Court · (2002) 02 MAD CK 0010
Motor Vehicles Act, 1988 — Section 165, 166, 168, 175
High Courts15 Feb 2002
Tamil Nadu State Transport Corporation (Madurai Division IV) Ltd. Vs N. Ranjitham and others
Madras High Court · (2002) 02 MAD CK 0188
High Courts15 Feb 2002Dismissed
Badhili Dinacooli Thozhilalar Munnetra Sangam Vs The Managing Director, Tamilnadu Sugar Corporation Ltd., Chennai, Perambalur Sugar Mills Ltd., Eraiyur Post, Perambalur and Perambalur Sugar Mills Employees Union, CITU
Madras High Court · (2002) 02 MAD CK 0154
Industrial Disputes Act, 1947 — Section 18(1)
High Courts15 Feb 2002Dismissed
V.C. Sripalan Vs Indian Overseas Bank
Madras High Court · (2002) 02 MAD CK 0132
Constitution of India, 1950 — Article 226Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 24, 3(1), 3(3), 4
High Courts15 Feb 2002
Rajasekaran Cabs Vs The General Manager, Madras Telephones, Greams Road, Madras and Divisional Engineer (Planes), Mambalam (I and II), Telephone Exchanges, Madras Telephones, Madras
Madras High Court · (2002) 02 MAD CK 0120
Telegraph Act, 1885 — Section 7B
High Courts15 Feb 2002Allowed
D. Ramasamy Vs The Appellate Authority under Payment of Gratuity Act cum Deputy Commissioner of Labour, Salem, The Controlling Authority under Payment of Gratuity Act-cum-Assistant Commissioner of Labour, Salem and The Management of Salem Refractories
Madras High Court · (2003) 96 FLR 72 : (2003) 1 LLJ 361 : (2002) WritLR 655
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25FWorking Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 14
High Courts15 Feb 2002
S.V. Janardanam and S.V. Narasimhan Vs D. Kivraj Sowkar, Inderchand and I. Hanskumar
Madras High Court · (2002) 2 LW 611
High Courts15 Feb 2002Dismissed
M. Manicka Naicker Vs Vadivelu Naicker
Madras High Court · (2002) 02 MAD CK 0062