High Courts21 Jan 2002Allowed
Chinnaponnu Vs The District Collector and District Magistrate, Tiruchirappalli District and Another
Madras High Court · (2002) 01 MAD CK 0045
Constitution of India, 1950 — Article 22(5)
COURT ARCHIVE
Madras High Court judgments, 2002
2,342 judgments · page 117 of 118
High Courts21 Jan 2002Dismissed
S. Ramalingam Vs Tarani Sugar Mills and Others
Madras High Court · (2002) 1 LW(Cri) 462
High Courts18 Jan 2002Dismissed
Millennium Friends Recreation Centre Vs The Inspector of Police, F-1 Police Station Chintadripet Chennai and Others
Madras High Court · (2002) 3 RCR(Criminal) 375
Constitution of India, 1950 — Article 19(6), 21Tamil Nadu Gaming Act, 1930 — Section 5, 50
High Courts18 Jan 2002Allowed
Mohideen Allah Pichai, Mohamed Ali Jinnah, Mohamed Sahabuddin, Mrs. Haji Saboor Aysha and Mrs. Hamdhani Banu Vs Madras Metropolitan Development Authority
Madras High Court · (2002) 01 MAD CK 0100
Madras City Municipal Corporation Act, 1919 — Section 357Tamil Nadu Town and Country Planning Act, 1971 — Section 56, 56(1), 56(2), 56(5), 85
High Courts18 Jan 2002Dismissed
S. Thanumalayan Vs The Chairman, Tamilnadu Electricity Board, Chennai and The Superintending Engineer, Tirupathur Electricity Distribution Circle, Thirupathur
Madras High Court · (2002) 01 MAD CK 0099
Constitution of India, 1950 — Article 226
High Courts18 Jan 2002
NEW AMBADI ESTATES PVT. LTD. Vs STATE OF TAMIL NADU
Madras High Court · (2002) 175 CTR 640 : (2002) 256 ITR 64
High Courts18 Jan 2002Allowed
S. Raghu Vs Special Director, Enforcement Directorate, New Delhi and Additional Director, Enforcement Directorate, Madras
Madras High Court · (2003) CriLJ 3601
Foreign Exchange Regulation Act, 1973 — Section 2, 33, 34, 35, 36
High Courts18 Jan 2002Dismissed
Sree Seetha Venkatesh Mills Limited Vs N. Lakshmiammal and The Assistant Commissioner of Labour II, Office of the Assistant Commissioner of Labour, Chennai
Madras High Court · (2002) 01 MAD CK 0060
Payment of Gratuity Act, 1972 — Section 14Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 3(1)
High Courts18 Jan 2002Dismissed
The Commissioner, Sathyamangalam Municipality, Sathyamangalam Vs The Deputy Commissioner of Labour (Appellate Authority under Payment of Gratuity Act), Salem, The Assistant Commissioner of Labour (Controlling Authority under Payment of Gratuity Act), Salem and T. Mahali
Madras High Court · (2004) 3 LLJ 995
Payment of Gratuity Act, 1972 — Section 4, 5, 7(3A)Tamil Nadu Payment of Gratuity Rules, 1973 — Rule 10, 7
High Courts18 Jan 2002
G.M.M. Co. Ltd., Madras Vs Labour Court (Second Additional Judge), Madras and P. Hukkum Chand Gullecha P. Hukkum Chand Gullecha Vs G.M.M. Co. Ltd., Madras and Labour Court (Second Additional Judge), Madras
Madras High Court · (2002) 93 FLR 511 : (2002) 1 MLJ 477
Industrial Disputes Act, 1947 — Section 11(A), 2(A)(2), 23, 25Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1953 — Rule 17
High Courts18 Jan 2002Allowed
G. Thilagam, N. Vathsala, K. Pakkiyam, M. Pappathi, Palaniammal, P. Meera, M. Loganayaki, J. Indira and P. Lakshmi Vs The Presiding Officer, Labour Court, Salem and The Special Commissioner, Consumer Co-operative Wholesale Stores, Salem
Madras High Court · (2002) 93 FLR 518 : (2002) 1 MLJ 473
Constitution of India, 1950 — Article 226
High Courts18 Jan 2002Dismissed
Management of Kongarar Spinners Limited Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 93 FLR 111 : (2002) 2 LLJ 61 : (2002) 1 MLJ 404
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts17 Jan 2002Dismissed
Kancheepuram Central Coop. Bank Limited Vs The Second Additional Labour Court, Madras and E. Munuswamy
Madras High Court · (2002) 01 MAD CK 0102
Constitution of India, 1950 — Article 14, 21
High Courts17 Jan 2002
Sambandam Spinning Mills Ltd. Vs Dy. Commissioner of Income Tax
Madras High Court · (2002) 176 CTR 607 : (2003) 129 TAXMAN 953
High Courts17 Jan 2002Dismissed
A.M. Kandasamy Vs Corporation of Madras, The Madras Metropolitan Development Authority and State of Tamil Nadu Tamil Nadu Flat Promoters Association Vs Corporation of Madras, Madras Metropolitan Development Authority and State of Tamil Nadu
Madras High Court · AIR 2002 Mad 318 : (2002) 1 MLJ 599 : (2003) WritLR 170
Constitution of India, 1950 — Article 1, 14, 19(1), 300A, 8A
High Courts10 Jan 2002
J. Jayalalitha Vs State, J. Ilavarasi and N. Sasikala T.T.V. Dhinakaran Vs State
Madras High Court · (2002) CriLJ 3026 : (2002) 1 LW 194
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 166A, 169, 170General Clauses Act, 1897 — Section 3(38)Penal Code, 1860 (IPC) — Section 109, 120B, 33
High Courts10 Jan 2002Dismissed
J. Jayalalitha and T.T.V. Dhinakaran Vs State
Madras High Court · (2002) 1 LW(Cri) 247
High Courts01 Jan 2002Dismissed
A.S. Nizar Ahmed and Company Ltd. Vs The Collector of Vellore District
Madras High Court · (2002) 01 MAD CK 0097
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 24Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34
High Courts01 Jan 2002Dismissed
Management of A.a. 217 Vellakoil Primary Agricultural Co-operative Bank Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 94 FLR 916 : (2002) 3 LLJ 248
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A
High Courts01 Jan 2002Dismissed
Smt. Thirupurasundari Vs Chief Internal Auditor and Chief Auditor of Statutory Boards, Madras and The Senior Assistant Director, Khadi, Board Audit, Kuralagam, Madras
Madras High Court · (2002) 01 MAD CK 0070
Tamil Nadu Government Servants Conduct Rules, 1973 — Rule 19(1)Tamil Nadu Pension Rules, 1978 — Rule 49(1), 49(6)