COURT ARCHIVE

Madras High Court judgments, 2002

2,342 judgments · page 111 of 118

High Courts06 Feb 2002

State by Inspector of Police, Madras and Ravikumar Vs Rasalaiyan, Vijayakumar and State by Inspector of Police, Kaliakavilai P.S.

Madras High Court · (2002) 02 MAD CK 0136

Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 341

High Courts06 Feb 2002Allowed

Sabariaradimai Vs Maria Retnam

Madras High Court · (2002) 02 MAD CK 0103

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, 100

High Courts06 Feb 2002Allowed

M.K. Kuttan Pillai, J. Chellamma, K. Thulasidharan, K. Radhakrishnan and K. Thulasidharan Vs National Insurance Company Limited

Madras High Court · (2002) 02 MAD CK 0100

Ports Act, 1908 — Section 36, 39, 39(2)

High Courts06 Feb 2002

R.M. Appavu Chettiar Sons, Madurai Vs The Commissioner of Income Tax, Madurai

Madras High Court · (2002) 256 ITR 289

Income Tax Act, 1961 — Section 40Partnership Act, 1932 — Section 13

High Courts06 Feb 2002Dismissed

M.C. Sharma Vs State

Madras High Court · (2002) 02 MAD CK 0077

Authentication (Orders and other Instruments) Rules, 1958 — Rule 2Constitution of India, 1950 — Article 77(2), 77(3)Government of India (Allocation of Business) Rules, 1961 — Rule 2, 29, 3(3)

High Courts06 Feb 2002Allowed

Alphonse Vs S. Dharmaraj

Madras High Court · (2002) 2 MLJ 185

Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16, 16(3), 3, 4(1), 4(2)

High Courts06 Feb 2002Dismissed

R. Vetriselvan Vs Tamil Nadu Merchantile Bank Ltd., King and Patridge, Vicnivasa Agency and Ram Meenakshi (Firm)

Madras High Court · (2002) 3 CivCC 34 : (2002) 2 LW 308 : (2002) 1 MLJ 487

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Companies Act, 1956 — Section 299

High Courts06 Feb 2002

Poovizhi Vs Government of Tamil Nadu and Another

Madras High Court · AIR 2002 Mad 235 : (2002) 1 LW 732

Constitution of India, 1950 — Article 14, 162, 226

High Courts06 Feb 2002Allowed

Sathianathan N. and Sons (P) Ltd. and Others Vs E.S.I. Corporation and Another

Madras High Court · (2002) 2 LLJ 1002

Employees State Insurance Act, 1948 — Section 2(22)

High Courts06 Feb 2002

Commissioner of Income Tax Vs Union Co. (Motors) (P) Ltd.

Madras High Court · (2002) 122 TAXMAN 670

High Courts05 Feb 2002Allowed

M. Duraiswami, Prop. Sri Senthil Raja Bus Service Vs The State Transport Appellate Tribunal and The Regional Transport Authority, Periyar District

Madras High Court · (2002) 02 MAD CK 0184

High Courts05 Feb 2002

Balamore Estate (P) Ltd. Vs Commissioner of Income Tax

Madras High Court · (2002) 174 CTR 460

High Courts05 Feb 2002Dismissed

The South India Hosiery Manufacturer's Association Vs The State of Tamil Nadu

Madras High Court · (2002) 02 MAD CK 0157

Central Sales Tax Act, 1956 — Section 8(2), 8(2A), 8(5)Constitution of India, 1950 — Article 14, 19(1), 265

High Courts05 Feb 2002Dismissed

The Managing Director, Needle Industries India Ltd., Ketti Vs The Presiding Officer, Labour Court, Coimbatore and C. Murugesan

Madras High Court · (2002) 02 MAD CK 0131

Constitution of India, 1950 — Article 226, 227

High Courts05 Feb 2002

S. Muthu Senthil and Others Vs State of Tamil Nadu and Others

Madras High Court · AIR 2002 Mad 257 : (2002) 1 LW 577 : (2002) 1 MLJ 580 : (2002) WritLR 155

Constitution of India, 1950 — Article 14, 15, 15(3), 15(4), 16(4)Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14

High Courts05 Feb 2002

Subbaraya Mudaliar Vs Vendamirdhammal, Venkatesan, Kuppammal, Sarasu and Pavunambal

Madras High Court · (2002) 02 MAD CK 0081

High Courts05 Feb 2002

Motorola India Pvt. Ltd. and Motorola Inc. Vs BPL Mobile Cellular Ltd.

Madras High Court · (2002) 2 LW 315

Companies Act, 1956 — Section 433, 434, 557

High Courts05 Feb 2002Dismissed

P.S.S. Somasundaram Chettiar Vs Union of India (UOI) and National Textiles Corporation, (Tamil Nadu and Pondicherry) Ltd. Somasundaram Corporation (P) Ltd. Vs Union of India (UOI) and National Textiles Corporation, (Tamil Nadu and Pondicherry) Ltd. P.S.S. Somasundaram Chettiar Vs Union of India (UOI) and Babulal Nyalchand Mehta P.S. Somasundaram Chettiar Vs Union of India (UOI), National Textile Corporation, Tamil Nadu Textile Corporation, The State Bank of Mysore, Coimbatore, The Andhra Bank Limited, Coimbatore, The South Indian Bank Ltd., Trichur, Tamil Nadu Industrial Investment Corporation Ltd. and National Textile Corporation, (Tamil Nadu and Pondicherry) Ltd.

Madras High Court · (2002) 02 MAD CK 0079

Constitution of India, 1950 — Article 226Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 2

High Courts05 Feb 2002Dismissed

Kudiyeruppor Nala Sangam Vs The Commissioner, Land Assignment, Chennai-5 and Another

Madras High Court · (2002) 02 MAD CK 0064

Constitution of India, 1950 — Article 14, 226

High Courts05 Feb 2002Allowed

The Commissioner, Karambakudi Panchayat Union, Karambakudi, Pudukottai Vs N. Balasubramanian, Pudukottai and The Registrar,Tamilnadu Administrative Tribunal,Chennai

Madras High Court · (2002) 02 MAD CK 0033