High Courts25 Jan 2002Allowed
Angammal, Subramaniam and Ramasamy Vs Komara Gounder, Sengali Gounder and Periyasamy
Madras High Court · (2002) 4 LW 534
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 116 of 118
High Courts25 Jan 2002Allowed
ABT Parcel Services Vs Presiding Officer, First Additional Labour Court and Another
Madras High Court · (2002) 93 FLR 1103 : (2002) 2 LLJ 688
Constitution of India, 1950 — Article 226
High Courts24 Jan 2002Allowed
A. Dhurvasala Vs The Collector, Vellore District and The Special Tahsildar, Adi Dravidar Welfare
Madras High Court · (2002) WritLR 852
Constitution of India, 1950 — Article 226
High Courts24 Jan 2002Dismissed
Tiruchirapalli District Amaravathi Consumer Co-operative Societies Wholesale Stores Ltd. Vs The Deputy Commissioner of Labour (Appellate Authority under the Tamil Nadu Subsistance Allowance Act), Tiruchirapalli, The Assistant Commissioner of Labour (Competent Authority under the Tamil Nadu Payment of Subsistance Allowance Act), Tiruchirapalli and M. Vijayanath
Madras High Court · (2002) 94 FLR 185 : (2002) 3 LLJ 230
Tamil Nadu Payment of Subsistence Allowance Act, 1981 — Section 3
High Courts24 Jan 2002
Ameenambal Beevi and Another Vs Gopalasamy and Others
Madras High Court · (2002) 01 MAD CK 0048
Hindu Succession Act, 1956 — Section 15, 23, 8
High Courts24 Jan 2002Allowed
Kumar @ Azhukku Kumar Vs The Inspector of Police, N-2, Kasimedu Police Station, Chennai
Madras High Court · (2002) 01 MAD CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts24 Jan 2002
The District Forest Officer Gudalur Forest Division Gudalur, The Nilgiris Vs Nadugani Plantations Ltd. and Assistant Settlement Officer Coonoor, The Nilgiris
Madras High Court · (2002) 01 MAD CK 0017
Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 — Section 10, 17, 5(2), 9
High Courts24 Jan 2002Allowed
Smt. Gomathi Vs The District Collector and District Magistrate, Kancheepuram and The Secretary to Government, Government of Tamil Nadu, Prohibition and Excise Department, Chennai
Madras High Court · (2002) 01 MAD CK 0013
High Courts23 Jan 2002Dismissed
Shanmugham, Kandasamy Gounder and Easwaran Vs Rathinaswamy Gounder, Kumaraswamy Gounder, Nataraja Gounder, Chinnaswamy, Sivagami and Thangamani
Madras High Court · (2002) 01 MAD CK 0082
High Courts23 Jan 2002Allowed
Nayagam Vs State by Inspector of Police N. 2, Kasimedu Police Station Chennai
Madras High Court · (2002) 1 ALT(Cri) 544 : (2002) 83 ECC 821 : (2002) 2 RCR(Criminal) 738
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts23 Jan 2002Dismissed
Southern Technologies Ltd. Vs Joint Commissioner of Income Tax
Madras High Court · (2008) 296 ITR 514
Income Tax Act, 1961 — Section 28, 29, 36, 36(1), 36(2)
High Courts22 Jan 2002Allowed
Dr. Ve. Manohar Vs The District Collector, Sivagangai District, Dr. Panneerselvam Complex, Madurai Road, Sivagangai and Another
Madras High Court · (2002) 01 MAD CK 0103
High Courts22 Jan 2002Allowed
In the matter of: The detenu P. Krishnamoorthy Vs The Govt. of Tamil Nadu
Madras High Court · (2002) 01 MAD CK 0098
Constitution of India, 1950 — Article 226
High Courts22 Jan 2002Allowed
S. Sivakumar Vs The District Collector and District Magistrate, Tiruchirapalli and The Secretary to Government Prohibition And Excise Dept., Chennai
Madras High Court · (2002) 01 MAD CK 0058
Constitution of India, 1950 — Article 226
High Courts22 Jan 2002Allowed
Dalmia Cement (Bharat) Ltd. Vs State of Tamil Nadu
Madras High Court · (2002) 1 MLJ 774
Tamil Nadu Panchayats Act, 1958 — Section 115
High Courts22 Jan 2002Allowed
Prema Veeraraghavan Vs State and Another
Madras High Court · (2002) 1 ALT(Cri) 533 : (2002) 2 RCR(Criminal) 225
Prevention of Cruelty to Animals Act, 1960 — Section 11, 29(3), 4, 5(1)Transport of Animals Rules, 1978 — Rule 47, 48, 49, 50, 51
High Courts22 Jan 2002Dismissed
V. Udayakumar, L. Rani, E. Usha, V. Ragunathan, V. Shankar, S. Selvi, V. Arulmurugan and V. Mangayarkarasi Vs I. Navaneethammal, Sankaran, Mohanambal, Thayanayagi, Raji and Vasanthi
Madras High Court · (2002) 2 LW 287 : (2002) 1 MLJ 519
Specific Relief Act, 1963 — Section 15, 16
High Courts21 Jan 2002Allowed
Madasamy Vs State
Madras High Court · (2003) 2 LW(Cri) 514
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts21 Jan 2002Allowed
G. Kaliasamy, Quality Inspector, Operation Godown, Panrutti, Tamil Nadu Civil supplies Corpn. Ltd., South Arcot Vallalar Vs The Chairman-cum-Managing director, Tamil Nadu Civil supplies Corpn. Ltd., Madras, The Senior Regional Manager, Tamil Nadu Civil Supplies Corpn. Ltd., South Arcot Vallalar District Region, Cuddalore and The Regional Manager, Tamil Nadu Civil Supplies Corpn. Ltd., Villuppuram Ramasamy Padayachi Region, Villyppuram
Madras High Court · (2003) 2 LW 28 : (2003) WritLR 240
High Courts21 Jan 2002Allowed
Mr. Govindappa Vs The District Collector and District Magistrate, Dharmapuri and The Secretary to Government, Prohibition and Exercise Department, Government of Tamilnadu, Madras
Madras High Court · (2002) 01 MAD CK 0062
Constitution of India, 1950 — Article 226