High Courts02 Oct 1998Dismissed
R. Gopal Gounder, President Vs Government of Tamil Nadu and The Secretary for Information and Tourism Department
Madras High Court · (1998) 10 MAD CK 0112
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 25 of 91
High Courts25 Sept 1998
M. Palanisamy and Others Vs The Sriramapuram Town Panchayat
Madras High Court · (1999) 1 MLJ 293
Constitution of India, 1950 — Article 13, 226
High Courts25 Sept 1998Dismissed
I. Jairaj Vs C. Aravinda
Madras High Court · (1999) CriLJ 229 : (1999) 4 RCR(Criminal) 421
Criminal Procedure Code, 1973 (CrPC) — Section 204, 305, 4, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)Penal Code, 1860 (IPC) — Section 41
High Courts25 Sept 1998Dismissed
Sonai Vs The State
Madras High Court · (1999) CriLJ 1725
Penal Code, 1860 (IPC) — Section 376
High Courts25 Sept 1998Dismissed
Seeni Midhar Abdul Sakkor Jamal Vs State of Tamil Nadurep and Union of India
Madras High Court · (1999) 1 LW(Cri) 268
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(2)Constitution of India, 1950 — Article 22(5)
High Courts25 Sept 1998
Khoday Distilleries Ltd. Vs The Scotch Whisky Association and Others
Madras High Court · AIR 1999 Mad 274
Trade and Merchandise Marks Act, 1958 — Section 29, 56, 56(2)
High Courts25 Sept 1998Dismissed
M. Palanisamy and others Vs The Sriramapuram Town Panchayat
Madras High Court · (1998) 2 CTC 683 : (1999) 1 MLJ 293
High Courts25 Sept 1998
Venkatachalam Chetty Vs K. Poova Gounder and 3 others
Madras High Court · (2000) 2 CTC 288
Provincial Insolvency Act, 1920 — Section 10, 13
High Courts25 Sept 1998Dismissed
K. Veeriah Vs Muthulakshmi and Others
Madras High Court · (1999) CriLJ 624 : (1999) 2 RCR(Criminal) 53
Criminal Procedure Code, 1973 (CrPC) — Section 125(4), 488(4)
High Courts25 Sept 1998Dismissed
K. Veeriah Vs Muthulakshmi
Madras High Court · (1999) 2 DMC 287
Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
High Courts25 Sept 1998
Swaminathan Vs Sri Subramaniaswami Deity through the Executive Officer holding his Office in Subramaniaswamy Temple Buildings
Madras High Court · (1999) 1 MLJ 553
High Courts24 Sept 1998
Appu Hotels Ltd. Vs Appropriate Authority and Others
Madras High Court · (2000) 242 ITR 415
Income Tax Act, 1961 — Section 269UC(4)
High Courts24 Sept 1998
The National Council of Y.M.C.As. of India Vs Dr. C. Raja Singh Warrior and Others
Madras High Court · (1999) 1 MLJ 133
High Courts24 Sept 1998
N. Krishnaswamy Vs The Chairman, State Bank of India and Another
Madras High Court · (1999) 1 MLJ 130
High Courts24 Sept 1998Dismissed
Ganesan Vs Madheswari and Others
Madras High Court · (1999) CriLJ 914
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts24 Sept 1998Dismissed
Indian Oxygen Employees' Union and Others Vs BOC India Ltd. (Formerly Indian Oxygen Ltd.) and Others
Madras High Court · (1998) 2 LLJ 1248
Constitution of India, 1950 — Article 12, 226Employees State Insurance (General) Regulations, 1950 — Regulation 92, 97Employees State Insurance Act, 1948 — Section 72, 95
High Courts24 Sept 1998Dismissed
United Bank of India Vs Central Scientific Supplies Company Ltd. and Others
Madras High Court · AIR 1999 Mad 1 : (1998) 3 MLJ 728
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts24 Sept 1998Allowed
A.K. Ansari and Another Vs Bharat Overseas Bank Ltd. and Another
Madras High Court · (2001) 3 LLJ 1367
Bharat Overseas Bank Employees (Pension) Regulations, 1995 — Regulation 3(2)Constitution of India, 1950 — Article 12, 226
High Courts24 Sept 1998Allowed
Moorco (India) Ltd. Vs Government of Tamil Nadu and Others
Madras High Court · (2000) 3 LLJ 247
Industrial Disputes Act, 1947 — Section 10A, 12(3), 16, 17