High Courts13 Feb 2002Allowed
K. Sreenivasan Vs The Management, P. Ansar Ahmed and Company, Ambur and Presiding Officer, Labour Court, Madras
Madras High Court · (2002) 02 MAD CK 0129
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 109 of 118
High Courts13 Feb 2002Allowed
Dr. V. Ganesan, M.D. Vs The Collector of Nilgiris, Nilgiris District, The District Adi Dravida Welfare Officer, Udhagamandalam and Udhagamandalam, The Land Acquisition Officer (ADW), Udhagamandalam Subbanna Gounder, Muthusamy Gounder and Samiappa Gounder Vs The Collector, Erode District, Erode and The Special Tahsildar, (Land Acquisition), Adi Dravidar Welfare, Erode V. Ramadas Reddy, Vellore Vs The District Collector, Vellore District and The Special Tahsildar (Adi Dravidar Welfare) Gudiyatham, Vellore Ajjappa and Mallappa Vs The Collector of Dharmapuri District and The Special Tahsildar, Adi Dravidar Welfare, Krishnagiri Raj. H. Easwaran, rep. by Power Agent, Sri. Hari Easwaran Vs The District Collector, Tirunelveli and The Special Tahsildar (ADW), Land Acquisition, Cheranmahadevi Smt. Sowmya, rep. by Power Agent, Sri. Hari Easwaran Vs The District Collector, Tirunelveli and The Special Tahsildar (ADW), Land Acquisition, Cheranmahadevi P.C. Kuppusamy Chettiar Vs The State of Tamil Nadu
Madras High Court · (2002) 02 MAD CK 0128
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(1), 4(2), 4(3)Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979 — Rule 3, 3(1)
High Courts13 Feb 2002Dismissed
Y. Duraisamy Vs The Commissioner, Corporation of Chennai, Ripon Buildings, Chennai, The Sanitary Inspector, Division No. 30, Circle 2, Corporation of Chennai, Sanitary Inspector's Office, Ripon Buildings, Chennai and The Assistant Health Officer, Zone II, Corporation of Chennai, Ripon Buildings, Chennai
Madras High Court · AIR 2002 Mad 276 : (2002) 2 LW 302
Constitution of India, 1950 — Article 226
High Courts13 Feb 2002
T. Dulip Singh Vs State of Tamil Nadu
Madras High Court · (2002) 112 CompCas 195 : (2003) 1 LLJ 478 : (2003) 42 SCL 57
Constitution of India, 1950 — Article 226
High Courts13 Feb 2002
M.S.P. Cauvery Peak Estate and Others Vs State of Tamil Nadu
Madras High Court · (2002) 255 ITR 403
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 5
High Courts13 Feb 2002Allowed
Palaniammal Vs V.K. Ramanathan and Others
Madras High Court · (2002) 02 MAD CK 0092
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Feb 2002
A. Ramakrishnan Vs S. Mallikarjuna Raju and M. Ramasamy Raju
Madras High Court · (2002) 1 MLJ 734
Limitation Act, 1963 — Article 144Transfer of Property Act, 1882 — Section 33, 44
High Courts13 Feb 2002Allowed
K. Govindaseshan Vs The State of Tamilnadu
Madras High Court · (2002) 02 MAD CK 0034
High Courts12 Feb 2002Allowed
D.P. Sathik Deen Vs The Regional Transport Officer and Others
Madras High Court · AIR 2002 Mad 399 : (2002) 1 MLJ 704
Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 13
High Courts12 Feb 2002
Commissioner of Income Tax Vs Aries Advertising Pvt. Ltd.
Madras High Court · (2002) 175 CTR 630 : (2002) 255 ITR 510
High Courts12 Feb 2002Dismissed
The Land Acquisition Officer and Special Tahsildar (LA), Adi Dravida Welfare, Coimbatore and The District Collector, Coimbatore Vs R. Manickammal, L. Bathavatsal, L. Venkatapathy, L. Jegannathan, Geetha Vijayakumar and Yasoda Venkatapathy
Madras High Court · (2002) 02 MAD CK 0076
Land Acquisition Act, 1894 — Section 4, 4(1), 5, 5A, 6
High Courts12 Feb 2002Dismissed
Orient Hardward and Tools Corporation Vs The Commissioner of Customs and Central Excise, The Asst. Commissioner of Customs Inland Container Depot Singanallur and Superintendent (Customs) Inland Container Depot Singanallur
Madras High Court · (2002) 02 MAD CK 0013
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 128A, 142, 28(1)
High Courts12 Feb 2002
Commissioner of Income Tax Vs Aries Advertising (P.) Ltd.
Madras High Court · (2002) 125 TAXMAN 969
Income Tax Act, 1961 — Section 41(1)
High Courts11 Feb 2002Dismissed
Rathna Mohammed and Another Vs Joint Secretary to Government Ministry of Finance, Dept. of Revenue, New Delhi
Madras High Court · (2002) 02 MAD CK 0201
Constitution of India, 1950 — Article 226
High Courts11 Feb 2002
Vijay Raj Jain Vs The Secretary, Home Department, Govt, of Tamil Nadu, Fort St. George, Chennai-9 and Others
Madras High Court · (2002) 1 LW(Cri) 467
High Courts11 Feb 2002
Ravichandramoorthy R. and Others Vs Presiding Officer, Labour Court and Another
Madras High Court · (2003) 96 FLR 459 : (2003) 1 LLJ 729
Industrial Disputes Act, 1947 — Section 25F
High Courts11 Feb 2002
Commissioner of Income Tax Vs Ananda Jothi Finance Corporation
Madras High Court · (2003) 259 ITR 144
Income Tax Act, 1961 — Section 185(1)
High Courts11 Feb 2002Dismissed
Alkem Laboratories Ltd. Vs Micro Labs Limited
Madras High Court · (2002) 24 PTC 701
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts11 Feb 2002
Vijay Raj Jain Vs The Secretary, Home Department and Others
Madras High Court · (2002) 02 MAD CK 0163
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 379, 452, 506(ii)
High Courts11 Feb 2002Dismissed
Sri Murugan Transports, Chennai Vs Commercial Tax Officer, Loansquare I Assessment Circle, Chennai
Madras High Court · (2003) 129 STC 70
Income Tax Act, 1961 — Section 119(3)