COURT ARCHIVE

Madras High Court judgments, 2002

2,342 judgments · page 112 of 118

High Courts05 Feb 2002

R. Purushothaman Vs The Appellate Authority, Cum-Joint Commissioner of Labour, Coimbatore, The Controlling Authority/The Assistant Commissioner of Labour, Salem and The Management of Veena Textiles Limited, Komarapalayam

Madras High Court · (2002) 02 MAD CK 0025

Constitution of India, 1950 — Article 226

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High Courts05 Feb 2002Dismissed

D. Ekambaram Vs The Zonal Manager, L.I.C. of India (Zonal Office), Madras, The Divisional Manager, L.I.C. of India, Vellore and The Presiding Officer, Industrial Tribunal, Madras

Madras High Court · (2002) 02 MAD CK 0023

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High Courts05 Feb 2002Dismissed

Jaychem Products Vs The D. Regional Director, Regional Office, Employees State Insurance Corporation, Madras and The Recovery Officer, Employees State Insurance Corporation, Guindy, Chennai

Madras High Court · (2002) 02 MAD CK 0020

Constitution of India, 1950 — Article 226

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High Courts04 Feb 2002Dismissed

S. Shadrach Paul, Sheristadar, District Court, Madurai Vs The Government of Tamil Nadu

Madras High Court · (2002) 02 MAD CK 0205

Constitution of India, 1950 — Article 14, 16, 226, 311, 311(2)Tamil Nadu State Magisterial Service Rules — Rule 13

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High Courts04 Feb 2002Allowed

The Metropolitan Transport (Corporation Chennai Division II) Limited Vs Smt. Jalamary

Madras High Court · (2002) 02 MAD CK 0190

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High Courts04 Feb 2002

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

Madras High Court · (2002) 122 TAXMAN 866

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High Courts04 Feb 2002Dismissed

Natarajan and Sambasiva Reddiar Vs U. Shakila

Madras High Court · (2002) 1 LW(Cri) 458

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High Courts04 Feb 2002

CWT Vs Smt. Sujatha Venkateswaran

Madras High Court · (2002) 254 ITR 118

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High Courts04 Feb 2002

Commissioner of Income Tax Vs Gimpex (P) LTD.

Madras High Court · (2002) 176 CTR 112

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High Courts04 Feb 2002

State Vs Mittalal Nahar, Prakash Bai and Gowtham Chand Lakpathraj Vs Mittalal Nahar, Prakash Bai, Gowthamchand and Inspector of Police, Sivakanchi Police Station

Madras High Court · (2003) 1 DMC 323

Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(3), 362, 369Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113A

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High Courts04 Feb 2002

Commissioner of Wealth Tax Vs Smt. Sujatha Venkateswaran

Madras High Court · (2002) 176 CTR 405 : (2002) 255 ITR 118 : (2002) 125 TAXMAN 1034

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High Courts04 Feb 2002Allowed

The Tamil Nadu Tourism Development Corporation Ltd. Vs J. Haridoss and D.C. Madhusudanan

Madras High Court · (2002) 02 MAD CK 0083

Constitution of India, 1950 — Article 226

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High Courts04 Feb 2002Dismissed

Vijayakumar Isac Gunaseelan Vs Rosalind Jothibai Vimala

Madras High Court · (2002) 2 LW(Cri) 572

Penal Code, 1860 (IPC) — Section 494

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High Courts04 Feb 2002Allowed

Chinnappan @ Annavi Vs Veeramalai @ Thangaraj

Madras High Court · (2002) 4 LW 520

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High Courts04 Feb 2002

Commissioner of Income Tax Vs Venkatachalam and Co.

Madras High Court · (2002) 256 ITR 113

Income Tax Act, 1961 — Section 143(3)

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High Courts04 Feb 2002

Commissioner of Income Tax Vs Textool Co. Ltd.

Madras High Court · (2002) 174 CTR 458

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High Courts04 Feb 2002

Commissioner of Income Tax Vs Gimpex P. Ltd.

Madras High Court · (2004) 268 ITR 377

Income Tax Act, 1961 — Section 35B

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High Courts03 Feb 2002Dismissed

V. Kasi Vs Pandian Roadways Corporation Ltd. and The Presiding Officer, Principal Labour Court

Madras High Court · (2002) 02 MAD CK 0169

Industrial Disputes Act, 1947 — Section 11A

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High Courts01 Feb 2002Allowed

Mas Chew Gums (India) Pvt. Ltd. Vs Commercial Tax Officer

Madras High Court · (2002) 127 STC 424

Tamil Nadu General Sales Tax Act, 1959 — Section 55, 55(3A)

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High Courts01 Feb 2002

M. Vetrivel Vs A.L. Alavandar and Others

Madras High Court · (2002) CriLJ 4261

Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 145

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