High Courts01 Feb 2002Allowed
Samikannu Naicker Vs Sigamani
Madras High Court · (2002) 02 MAD CK 0156
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 102Negotiable Instruments Act, 1881 (NI) — Section 118, 20, 9
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 113 of 118
High Courts01 Feb 2002
The Workman represented by the General Secretary, Madras Port United Labour Union, Madras Vs The Chairman, Madras Port Trust, Rajaji Salai, Madras and The Presiding Officer, Industrial Tribunal, Madras
Madras High Court · (2002) 02 MAD CK 0150
High Courts01 Feb 2002
Semba Gounder (died), Goundayammal, Goundayammal, Karuppa Gounder and Karunambiga Vs The District Collector Erode, Periyar District and The Special Tahsildar (LA) Adi-dravidar Welfare, Erode
Madras High Court · (2002) 02 MAD CK 0123
Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4, 4(2), 4(3)
High Courts01 Feb 2002Dismissed
R. Nagaraj Vs Siluvaimani
Madras High Court · (2002) 02 MAD CK 0113
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Feb 2002
K. Selvam Vs Visalam Chit Fund Ltd., S. Selvaraj, S. Kanagamalai, S. Veluchamy and Sethurajan
Madras High Court · (2003) 2 BC 401 : (2002) 1 MLJ 561
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 52, 58, 59, 73
High Courts01 Feb 2002Dismissed
The Management of Durgabhai Deshmukh General Hospital and Research Centre and Andhra Mahila Sabha Vs The Appellate Authority under the Payment of Gratuity Act (The Deputy Commissioner for Labour (Appeals), Madras, The Controlling Authority under the Payment of Gratuity Act (Asst. Commr. of Labour), Madras, The State of Tamil Nadu and C.H. Prasad Rao, Madras
Madras High Court · (2002) 02 MAD CK 0093
High Courts01 Feb 2002
Indian Refrigerator Co. Ltd. Vs Union of India (UOI)
Madras High Court · (2002) 83 ECC 20 : (2002) 141 ELT 632
Central Excises and Salt Act, 1944 — Section 35F
High Courts01 Feb 2002Allowed
B.V.K. Krishnan, Miss. Vinaya and Mrs. Nitthya Vs BSNL-Chennai Telephones
Madras High Court · (2002) 1 LW 668 : (2002) 1 MLJ 512
Constitution of India, 1950 — Article 14, 226Telegraph Rules, 1951 — Rule 443
High Courts01 Feb 2002Allowed
Selvi @ Selvarani Vs Assistant Commissioner of Police, Royapuram Range, Chennai
Madras High Court · (2002) 02 MAD CK 0037
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts31 Jan 2002
Inderchand D. Kochar Vs Puratchidasan and Another
Madras High Court · AIR 2003 Mad 8 : (2002) 1 MLJ 665
Civil Procedure Code, 1908 (CPC) — Section 94
High Courts31 Jan 2002Dismissed
National Insurance Company Limited Vs R. Maheswari, Rajammal, N. Ravi, R. Maheswari, R. Rakha, represented by her father and next friend N. Ravi and Nagappan
Madras High Court · (2002) 01 MAD CK 0084
High Courts31 Jan 2002Dismissed
Rm. Ambalam Vs Union of India (UOI) and The State of Tamil Nadu
Madras High Court · (2002) 01 MAD CK 0068
High Courts31 Jan 2002
Muthu Vs State Intelligence Officer, Narcotics Control Bureau, South Zonal Unit, Chennai Vs A. Chellamuthu
Madras High Court · (2002) CriLJ 3725
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts31 Jan 2002
S. Elango Vs Special Tahsildar, Adi Dravidar Welfare Dept., Camp at Tirupattur, Vellore Dist.
Madras High Court · (2002) 01 MAD CK 0057
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Jan 2002Allowed
A. Kumar Vs P. Muthupandi and A. Perachi
Madras High Court · (2002) 01 MAD CK 0056
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17
High Courts31 Jan 2002Dismissed
R. Parasakthi Vs The State Election Commission
Madras High Court · (2002) 1 MLJ 817
Constitution of India, 1950 — Article 226
High Courts31 Jan 2002Allowed
The State of Tamilnadu Vs V. Ramani, Secretary, Tamilnadu Text Book Corporation and The Registrar, Tamilnadu Administrative Tribunal, Chennai
Madras High Court · (2002) 01 MAD CK 0047
Constitution of India, 1950 — Article 226Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts31 Jan 2002
P.G. Dowie and Margaret Paramaie Vs Union of India (UOI) and Others
Madras High Court · (2002) 01 MAD CK 0046
Cantonments Act, 1924 — Section 185Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2), 5, 5(A), 5(B)(1), 5B
High Courts31 Jan 2002
Manickammal Vs The Secretary to Government, Prohibition and Excise Department, Government of Tamil Nadu, Chennai and The District Magistrate and District Collector, Dharmapuri
Madras High Court · (2002) 01 MAD CK 0039
Constitution of India, 1950 — Article 226
High Courts31 Jan 2002Dismissed
Parry Agro Industries Ltd. Vs State of Tamil Nadu
Madras High Court · (2002) 255 ITR 194
Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2, 3(1A)