High Courts29 Jan 2002Dismissed
T. Ravindran Vs The Presiding Officer, Labour Court, Coimbatore and The Management of Pollachi Co-operative House Construction Society, Pollachi
Madras High Court · (2002) 3 LLJ 160
Contract Act, 1872 — Section 4, 5
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 115 of 118
High Courts28 Jan 2002
Kandaswamy and Others Vs The Commissioner and Secretary to Government, Social Welfare Department and Special Tahsildar, Adi Dravidar Welfare
Madras High Court · (2002) 01 MAD CK 0093
Land Acquisition Act, 1894 — Section 4(1)
High Courts28 Jan 2002
Kandaswamy and others Vs The Commissioner and Secretary to Government, Social Welfare Department, Fort St. George, Chennai 600 009 and The Special Tahsildar, Adi Dravidar Welfare, Harur, Dharmapuri District
Madras High Court · (2002) 01 MAD CK 0087
Land Acquisition Act, 1894 — Section 4(1)
High Courts28 Jan 2002Dismissed
Bharat Petroleum Corporation Ltd., Bharat Bhavan, Coimbatore and P.N. Murthi Vs P. Devarajulu, Ammani Ammal, Sri Valli, S. Vikram by guardian mother Srivalli and CDCGS and MS Limite (Chinthamani)
Madras High Court · (2002) 01 MAD CK 0078
Essential Commodities Act, 1955 — Section 2Petroleum Rules, 1976 — Rule 153
High Courts28 Jan 2002Allowed
N. Ponnambalam Vs Union of India (UOI), Arulmighu Shri Pooncholai Mariammal Temple and The Tahsildar of Pondicherry
Madras High Court · (2002) 01 MAD CK 0076
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Pondicherry Settlement Act, 1970 — Section 23
High Courts28 Jan 2002Allowed
Bhuvaneswari Vs R. Elumalai
Madras High Court · (2002) 01 MAD CK 0063
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts28 Jan 2002Allowed
Hindustan Petroleum Corporation Limited Vs C.M. Hariraj, C.V. Raman and Dharmarajan
Madras High Court · (2002) 3 LW 476 : (2002) 1 MLJ 684
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96Constitution of India, 1950 — Article 227Madras City Tenants Protection Act, 1922 — Section 7(A)
High Courts28 Jan 2002
Sivakumar, Navaneetha Krishnan and Gurumurthy rep. by mother/guardian Parvathy Vs The District Forest Officer, District Forest Officer, Tiruvannamalai, Neelayathatchi, Sairam, Jaisankar and Rajalakshmi
Madras High Court · (2002) 01 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts28 Jan 2002
A. Pitchai Vs The Joint Registrar of Cooperative Societies, Perambalur and R. 6109, Thondamanthurai Primary Agricultural Cooperative Bank Ltd.
Madras High Court · (2002) 01 MAD CK 0010
Constitution of India, 1950 — Article 226
High Courts27 Jan 2002Dismissed
S. Periyannan Vs The Chairman, Indian Oil Corporation, The Dy. General Manager (Operations), Indian Oil Corporation and The Controller of Legal Meteorology Authority
Madras High Court · (2002) 01 MAD CK 0089
Constitution of India, 1950 — Article 19(1)Weights and Measures (Enforcement) Rules, 1985 — Rule 23
High Courts25 Jan 2002Dismissed
Indian Coffee Worker's Co-op. Society Ltd. Vs Commissioner of Commercial Taxes, Chepauk, Tamil Nadu Sales Tax Appellate Tribunal, Chennai, Appellate Assistant Commissioner (CT), Cuddalore, The Deputy Commercial Tax Officer, Cuddalore and The Tamil Nadu Taxation Special Tribunal
Madras High Court · (2002) 1 MLJ 691
Tamil Nadu General Sales Tax Act, 1959 — Section 31
High Courts25 Jan 2002Dismissed
Sadasivam and 11 Others Vs State
Madras High Court · (2002) 1 LW(Cri) 293
High Courts25 Jan 2002Allowed
Y. Sreelatha @ Roja Vs Mukanchand Bothra
Madras High Court · (2002) 1 ALT(Cri) 559 : (2003) CriLJ 1938 : (2002) 1 LW(Cri) 271 : (2002) 2 RCR(Criminal) 253
Criminal Procedure Code, 1973 (CrPC) — Section 29, 325, 357, 391Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts25 Jan 2002Allowed
S.M. Arunagiri Vs The Chief Engineer,Public Works Department, R.C. Division, Trichirapalli Division, Trichirapalli, The Executive Engineer, Public Works Department, R.C. Division, Trichy, The District Collector, Trichirapalli District, Trichirapalli, S. Ravi Shankar and T. Perumal
Madras High Court · (2002) 01 MAD CK 0071
Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 19, 36Tamil Nadu River Conservancy Act, 1884 — Section 3
High Courts25 Jan 2002
Smt. Rabayakkal Vs Singarayar
Madras High Court · (2003) 1 LW 256 : (2002) 1 MLJ 803
Constitution of India, 1950 — Article 227Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 1, 1(4), 10(2)(1), 11(3), 11(4)
High Courts25 Jan 2002Allowed
Chakravarthy Vs Ramalingam, Gajendran, Lakshmi, Branch Manager, State Bank of India, Cuddalore, Branch Manager, Indian Bank, Kurinjipadi and The Post Master
Madras High Court · (2002) 01 MAD CK 0052
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5
High Courts25 Jan 2002Allowed
Navasakthi Vs State by, The Inspector of Police, Aanaimalai Police Station, Coimbatore, Naga Manickam, Murugan, Appavoo, Chinappan, Palanisamy Gounder, Subbaraya Gounder, Murugesan and Nithianantham
Madras High Court · (2002) 2 LW(Cri) 711
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts25 Jan 2002Dismissed
V.R. Gopalakrishnan Vs Andiammal and Chinna Perumal
Madras High Court · (2002) 1 MLJ 728
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115, 151Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12, 12(2)
High Courts25 Jan 2002Allowed
K.P. Palanisamy Vs The Commissioner of Prohibition and Excise, Chennai, and The District Collector Coimbatore Distirct, Coimbatore
Madras High Court · (2002) 01 MAD CK 0025
High Courts25 Jan 2002Dismissed
P. Ramakrishna Pillai Vs Palaniammal, V. Balasundaram, M. Balakrishnan and V. Narayanasamy
Madras High Court · (2002) 01 MAD CK 0022
Transfer of Property Act, 1882 — Section 106