COURT ARCHIVE

Madras High Court judgments, 1998

1,817 judgments · page 1 of 91

High Courts30 Dec 1998Allowed

St. Mary's Higher Secondary School Vs The Union of India (UOI) and Arokiadoss

Madras High Court · (1998) 12 MAD CK 0128

Constitution of India, 1950 — Article 143, 30, 30(1)Government Aided Private School Teachers (Discipline, Punishment and Appeal) Rules, 1975 — Rule 6, 7

High Courts30 Dec 1998Allowed

D.L. Jayaprakash Vs The Controller of Examination University of Madras and The Registrar University of Madras

Madras High Court · (1998) 12 MAD CK 0127

High Courts30 Dec 1998Dismissed

S. Suhasini Vs The Director of Legal Education, The Principal, Central Law College and The Registrar, University of Madras

Madras High Court · (1998) 12 MAD CK 0126

High Courts30 Dec 1998Dismissed

The Secretary, The School Committee, Sri. Kanniga Parameswari Middle School Vs The Director of Elementary Education, The District Elementary Educational Officer and The Assistant Educational Officer

Madras High Court · (1998) 12 MAD CK 0125

High Courts30 Dec 1998Dismissed

Shanmugam and seven others Vs Tamil Nadu Wakf Board

Madras High Court · (1998) 12 MAD CK 0118

Limitation Act, 1963 — Section 29, 5

High Courts30 Dec 1998Dismissed

Smt. K. Valliammal Vs Director of Handlooms and Textiles, Assistant Director of Handlooms and Textiles and Textiles, S.473 Dharmapurai Handlooom Weavers Co-Operative Production and Sales Society Limited

Madras High Court · (1998) 12 MAD CK 0117

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 141Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1961 — Section 80

High Courts30 Dec 1998Allowed

R. Sridevi Vs The Director, Teacher Training Institute, Principal, District Institute of Educational Training and Principal, Government Teachers' Training Institute

Madras High Court · (1998) 12 MAD CK 0103

High Courts30 Dec 1998Dismissed

MDA HSG 6 Thirumangalam Co-operative. Housing Society Ltd. Vs Principal, District Court and Others

Madras High Court · (1998) 12 MAD CK 0096

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226

High Courts30 Dec 1998

A. Raja Vs Ingnasi

Madras High Court · (1999) 1 CTC 339 : (1999) 2 MLJ 21

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(3)Transfer of Property Act, 1882 — Section 53

High Courts30 Dec 1998Dismissed

A. Kumaran Vs The Government of Tamilnadu, The Registrar, Tamilnadu Dr. M.G.R. Medical University and The Principal, J.K.K. Muniraj Medical Research Foundation College of Physiotherapy

Madras High Court · (1998) 12 MAD CK 0016

High Courts30 Dec 1998Dismissed

V. Selvaraj and Others Vs The Assistant Director of Handlooms and Textiles, Handloom Officer, Statutory/Liquidator (FA.C.) Office of the Assistant Director of Handlooms and Textiles, A: 2249, Soundambika Co-Operative Weavers Production and Sales Society Ltd. and R. Kalyani

Madras High Court · (1998) 12 MAD CK 0003

High Courts24 Dec 1998

A.M. Shamsudeen Vs Union of India (UOI) and Others

Madras High Court · (2000) 244 ITR 266

Income Tax Act, 1961 — Section 269SS, 269T, 271E

High Courts24 Dec 1998

C. Santhosh Agarwal Vs State by Inspector of Police, C2. Elephant and Others

Madras High Court · (1999) 1 LW(Cri) 138

High Courts24 Dec 1998

M/s. Gordon Woodroffe and Company Limited, UK, Rutland House, 44, Masons Hill, Bromley, Kent, BR2 9EQ, UK Vs M/s. Gordon Woodroffe Ltd., Chennai and 6 others

Madras High Court · (1999) 97 CompCas 582 : (1998) 3 CTC 589

Civil Procedure Code, 1908 (CPC) — Section 11Companies Act, 1956 — Section 10, 111(1)(4)(7), 187, 247, 250(3)Evidence Act, 1872 — Section 10E(4), 115

High Courts24 Dec 1998

G.R. Radhakrishnan and T.L. Sankaran Vs Appropriate Authority

Madras High Court · (2001) 169 CTR 265 : (2001) 249 ITR 690 : (2002) 120 TAXMAN 34

Income Tax Act, 1961 — Section 269UD

High Courts24 Dec 1998

S. Paramasivam Vs The Chief Security Officer Railway Protection Force, Southern Railway, Madras Beach Station and Others

Madras High Court · (1999) 1 MLJ 645

High Courts24 Dec 1998

COMMISSIONER OF INCOME TAX Vs A. L. RAMANATHAN

Madras High Court · (2000) 159 CTR 255

High Courts24 Dec 1998

R. Sankaralingam Vs The Chairman, Tamil Nadu Electricity Board and Others

Madras High Court · (1999) 2 MLJ 87

High Courts23 Dec 1998

R.N. Prakash Vs Smt. Saraswathi

Madras High Court · (1999) 2 MLJ 138

High Courts23 Dec 1998

Velimalai Rubber Co. Ltd. Vs State of Tamil Nadu (No. 1)

Madras High Court · (2002) 256 ITR 783