COURT ARCHIVE

Madras High Court judgments, 2002

2,342 judgments · page 108 of 118

High Courts15 Feb 2002Dismissed

Tamilaga Arambapalli Asiriyar Koottani Vs The Secretary to Government of Tamil Nadu, Education, Science and Technology Department, Madras and The Director of Elementary Education, Madras

Madras High Court · (2002) 02 MAD CK 0058

High Courts15 Feb 2002Dismissed

Nicholas Ammal Vs The District Collector, Collectorate, Tuticorin District, Tuticorin, The Revenue Divisional Officer, Office of the Revenue Divisional Officer, Kovilpatti, Tuticorin District, The Tahsildar, The President, Vembar Town Panchayat, Vembar South, Vembar Vir, Vilathikulam and Sri Pathrakaliamman Koil of Hindu Nadar Uravinmurai of Vembar-Subramanyapuram

Madras High Court · (2002) 02 MAD CK 0038

High Courts15 Feb 2002Allowed

V. Thanikachalam Vs C. Premalatha and Oriental Insurance Co. Ltd., Chennai

Madras High Court · (2002) 4 LW 495

Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 337

High Courts15 Feb 2002Dismissed

S. Ramakrishnan, Srirangam People's Welfare Association Vs State of Tamil Nadu and Tiruchirapalli City Municipal Corporation

Madras High Court · (2002) 02 MAD CK 0030

Tamil Nadu District Municipalities Act, 1920 — Section 4

High Courts15 Feb 2002Dismissed

Jayalakshmi Weaving Works Vs M. Sivasamy

Madras High Court · (2002) 02 MAD CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 391Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts15 Feb 2002Dismissed

A. Vivekanandam Vs Bank of Madura Ltd.

Madras High Court · (2002) 2 LW 637

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(1)

High Courts15 Feb 2002

T.N. Vijayavarman Tirumalpad, T.N. Balagopalan Tirumalpad, Padmanaban and Gananathan Vs Vettakaran Temple Development, Committee

Madras High Court · (2002) 02 MAD CK 0007

High Courts14 Feb 2002Allowed

V.N. Venkatachala Gounder Vs The State of Tamilnadu, The Tamilnadu Housing Board and The Special Tahsildar, Land Acquisition (I) Housing Scheme V. Kulandaivelu and V.N. Venkatachala Gounder Vs The State of Tamilnadu and The Special Tahsildar, Land Acquisition (I) Housing Scheme

Madras High Court · (2003) WritLR 250

Constitution of India, 1950 — Article 226

High Courts14 Feb 2002Dismissed

Dakshinamoorthy and Others Vs Union of Territory of Pondicherry

Madras High Court · (2002) CriLJ 2359 : (2002) 2 LW(Cri) 560

Constitution of India, 1950 — Article 14 19(1), 21, 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 306, 313, 313(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 341

High Courts14 Feb 2002Allowed

D. Kausalya Vs S. Sankaran, 16, Manicka Naicken Street, Purasavakkam

Madras High Court · (2002) 02 MAD CK 0102

Succession Act, 1925 — Section 63

High Courts14 Feb 2002

Olam International Ltd. and Gill and Co. Ltd. Vs Sri Sakthi Textiles Ltd., Sri Mahasakthi Mills Ltd., Sri Bhagavathi Textiles Ltd. and Kalaivani Spinners Ltd.

Madras High Court · (2002) 02 MAD CK 0088

Arbitration and Conciliation Act, 1996 — Section 11, 16, 34, 44, 45Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 62

High Courts14 Feb 2002

R. Sekar, Arumugham, Chidambaram, Manickavasagam and T. Kaliyamurthy Vs The Regional Transport Authority, Cuddalore, The Tamil Nadu State Transport Corporation, Villupuram Circle, Villupuram, The District Collector, Cuddalore District, Cuddalore and S. Kumar

Madras High Court · (2002) 02 MAD CK 0085

Central Motor Vehicles Rules, 1989 — Rule 245, 246Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 117

High Courts14 Feb 2002Allowed

National Insurance Company Limited Vs Pakkiriammal, Ponni, Priya, Thiagarajan Senthil Arul, Jenni and L. Baskaran

Madras High Court · (2002) 02 MAD CK 0078

Motor Vehicles Act, 1939 — Section 92, 95, 95(1), 95(2), 96(1)

High Courts14 Feb 2002Allowed

S.K. Megalai Vs R. Muthuraj

Madras High Court · (2002) 02 MAD CK 0067

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 14(2), Order 7 Rule 18Family Courts Act, 1984 — Section 10Hindu Marriage Act, 1955 — Section 13(1)

High Courts14 Feb 2002Dismissed

V. Vadivelu Vs The Deputy Registrar, Central Administrative Tribunal Madras Bench, Chennai, The Union of India (UOI) and The Superintendent of Post Offices, Arakkonam Division, Arokkonam, Vellore District

Madras High Court · (2002) 02 MAD CK 0065

Central Civil Services (Commutation of Pension) Rules, 1981 — Rule 4, 9Central Civil Services (Pension) Rules, 1972 — Rule 51(A), 69

High Courts14 Feb 2002Dismissed

Interfreight Services Private Limited Vs State of Tamil Nadu

Madras High Court · (2002) 02 MAD CK 0049

Constitution of India, 1950 — Article 226

High Courts14 Feb 2002Allowed

I. Ayiponnu (died), M. Singammal and R. Ramu Vs General Manager, Tamil Nadu State Transport Corporation (Kumbakonam Division), Kumbakonam and Durai

Madras High Court · (2002) 02 MAD CK 0008

Motor Vehicles Act, 1988 — Section 140

High Courts13 Feb 2002

TVL. M.S.P. CAUVERY PEAK ESTATE and Others Vs STATE OF TAMIL NADU

Madras High Court · (2002) 176 CTR 309

High Courts13 Feb 2002Allowed

Kothari Plantations and Industries Ltd., Anna Nagar, Madurai Vs The Registrar, The Tamil Nadu Taxation Special Tribunal, Singaravelan Maligai and The State of Tamilnadu

Madras High Court · (2002) 2 MLJ 249

Tamil Nadu General Sales Tax Act, 1959 — Section 3(1), 3(2), 7A

High Courts13 Feb 2002Allowed

Thanjavur District Employees Co-op. Credit Societies, Employees Union, Thanjavur Vs The Secretary to Government, Co-operation, Food and Consumer Protection Dept., Chennai, The Registrar of Co-op. Societies, N.V. Natarajan Maligai, Chennai, The Joint Registrar of Co-op. Societies, Thanjavur Region, Thanjavur, The Joint Registrar of Co-op. Societies, Nagapattinam Region, Nagapattinam and The Joint Registrar of Co-op. Societies, Tiruvarur Region, Tiruvarur

Madras High Court · (2002) 2 MLJ 162 : (2002) WritLR 493

Industrial Disputes Act, 1947 — Section 12(3), 18(1)