High Courts11 Feb 2002Allowed
Thangadurai Nadar Vs State
Madras High Court · (2002) 2 ALT(Cri) 64 : (2002) 1 LW(Cri) 324
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 84
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 110 of 118
High Courts11 Feb 2002Dismissed
Madras Silk and Rayon Mills Pvt. Ltd. Vs The Income Tax Officer/The Assistant Commissioner of Income tax Company Ward I(5), Chennai
Madras High Court · (2004) 187 CTR 487 : (2003) 262 ITR 122
Income Tax Act, 1961 — Section 22, 254(2), 260A, 41(2)
High Courts11 Feb 2002
D.V. Subramanya, Proprietor, D.C.V. Transport, Denkanikotta Vs The State Transport Authority, Chepauk, Chennai and The Regional Transport Officer, Dharmapuri
Madras High Court · (2002) 02 MAD CK 0057
Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 15A
High Courts11 Feb 2002Allowed
Apparasu Pillai Vs Patchaiammal and Others
Madras High Court · (2002) 02 MAD CK 0024
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 14(1)
High Courts11 Feb 2002
Commissioner of Income Tax Vs ANANDA JOThi FINANCE CORPORATION
Madras High Court · (2002) 176 CTR 226
High Courts11 Feb 2002Dismissed
P. Sudhakar Vs State of Tamil Nadu and Union of India
Madras High Court · (2002) 02 MAD CK 0011
High Courts08 Feb 2002Dismissed
Marimuthu Ammal Vs K.S. Arunachala Iyer, K.S. Viswanatha Iyer and B. Vanaja
Madras High Court · (2002) 02 MAD CK 0187
High Courts08 Feb 2002Allowed
Rt Rev Dr. V. Devasahyam, Bishop in Madras CSI and Another Vs D. Sahayadoss and Others
Madras High Court · (2002) 1 LW 672 : (2002) 1 MLJ 501
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3Constitution of India, 1950 — Article 226, 227
High Courts08 Feb 2002
P.A. Ayyaswami Vs The Excise Officer, Coimbatore, The Revenue Divisional Officer, Coimbatore and The State of Tamil Nadu
Madras High Court · (2002) 02 MAD CK 0089
Madras Prohibition Act, 1937 — Section 56B
High Courts08 Feb 2002
V.S. Govinda Achari Trust Vs Nagaratnammal @ Pattammal and Others
Madras High Court · (2002) 02 MAD CK 0071
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 18 Rule 17A
High Courts08 Feb 2002Dismissed
Bafkhy and Sons Vs M.R. Narayanasamy
Madras High Court · (2002) 02 MAD CK 0070
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 13(2), 13(3)
High Courts08 Feb 2002Dismissed
Rajasekar Vs Krishnasamy and Others
Madras High Court · (2002) 02 MAD CK 0026
Evidence Act, 1872 — Section 101
High Courts08 Feb 2002Dismissed
Indian Overseas Bank 126, Park Road Erode 638 001 Vs Venes and Company and 7 others
Madras High Court · (2002) 02 MAD CK 0009
High Courts08 Feb 2002
K.P. Mohammed Vs Collector of Nilgiris, Udhagamandalam and Gudalur Town Panchayat
Madras High Court · (2002) 02 MAD CK 0006
Tamil Nadu District Municipalities Act, 1920 — Section 217J, 3(10)
High Courts08 Feb 2002Allowed
K. Mani Vs The Asst. Collector, Customs Prosecution Unit, Customs House, Chennai
Madras High Court · (2002) 1 LW(Cri) 454
High Courts07 Feb 2002Dismissed
T. Manickam Vs Tirupur Municipality
Madras High Court · (2002) 02 MAD CK 0194
Constitution of India, 1950 — Article 226
High Courts07 Feb 2002Dismissed
Commissioner, Tiruvallur Municipality Vs Presiding Officer, First Additional Labour Court and Others
Madras High Court · (2002) 2 LLJ 1147
Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3(1)
High Courts07 Feb 2002Dismissed
The Commissioner, Tiruvallur Municipality Vs The Presiding Officer, I Additional Labour Court, etc. and Others
Madras High Court · (2002) 02 MAD CK 0012
Industrial Disputes Act, 1947 — Section 25FTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 1(3)
High Courts06 Feb 2002
R.M. Appavu Chettiar Sons Vs Commissioner of Income Tax
Madras High Court · (2002) 174 CTR 198
High Courts06 Feb 2002
Commissioner of Income Tax Vs Union Co. (Motors) Pvt. Ltd.
Madras High Court · (2002) 257 ITR 508
Income Tax Act, 1961 — Section 104, 104(2)