High Courts04 Sept 1998
State Lorry Owners' Federation Vs The Superintending Engineer (NH)
Madras High Court · AIR 1999 Mad 181 : (1999) 1 MLJ 29
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 32 of 91
High Courts04 Sept 1998Dismissed
C. Gururaman rep. by his father and natural guardian, Mr. S.K. Chandrasekaran Vs The Chief Education Officer, Sri Ganesar Higher Secondary School and Government Girls Higher Secondary School
Madras High Court · (1998) 09 MAD CK 0107
Tamil Nadu Education Rules, 1892 — Rule 12, 12(4), 30, 98(1)
High Courts04 Sept 1998
Kulla Kone and four others Vs Gopal Kone
Madras High Court · (1999) 3 CTC 436 : (1999) 2 LW 400
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16, 20
High Courts04 Sept 1998Dismissed
State Lorry Owners' Federation, Tamil Nadu, 87, Salem Road, Namakkal-637001 Vs The Superintending Engineer (NH), Office of the Superintending Engineer, Salem-4
Madras High Court · (1998) 2 CTC 671 : (1999) 1 MLJ 29
National Highways (Amendment) Act, 1977 — Section 30, 7, 9(1)(2)National Highways Act, 1956 — Section 5, 9Tolls Act, 1851 — Section 3
High Courts04 Sept 1998
M. Muthuswamy Vs Supasri Chit Funds, Coimbatore and another
Madras High Court · (2000) 2 CTC 168 : (2000) 1 LW 838
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31, Order 21 Rule 37, Order 21 Rule 39, Order 21 Rule 40
High Courts04 Sept 1998
Jayasreenivasan Vs The District Collector, Trichirappalli District, Trichirappalli and three others
Madras High Court · (1998) 3 CTC 126
Administrative Tribunals Act, 1985 — Section 28(3), 3
High Courts04 Sept 1998Dismissed
Sundaram Aided Elementary School Vs The State of Tamil Nadu
Madras High Court · (1998) 09 MAD CK 0025
High Courts04 Sept 1998Dismissed
V. Sundararaj Vs State of Tamilnadu and The Secretary, Selection Committee
Madras High Court · (1998) 09 MAD CK 0024
Constitution of India, 1950 — Article 14, 16, 17, 46
High Courts04 Sept 1998
Base International Holdings N.V. Hockenrode 6 Vs Pallava Hotels Corporation Limited and Others
Madras High Court · (1998) 09 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14(a), 38(3)(c), 42
High Courts04 Sept 1998
A. Meeran Pillai Vs M. Chellappan and another
Madras High Court · (1998) 09 MAD CK 0003
Transfer of Property Act, 1882 — Section 8, 92
High Courts03 Sept 1998
Jaggi Brothers by partner R.P. Jaggi and 15 others Vs Punjab National Bank, Rajaji Road Branch, Chennai and 5 others
Madras High Court · (1998) 09 MAD CK 0153
High Courts03 Sept 1998Dismissed
R. Srinivasan Vs The Special Officer, A-723, Vathalagundu Co-operative Urban Bank, Vathalagundu, Dindugul District
Madras High Court · (1998) 09 MAD CK 0151
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 227
High Courts03 Sept 1998
The Member-Secretary, Chennai Metropolitan Development Authority and Another Vs H.P. Mohammed Madar
Madras High Court · (1999) 2 LW 150 : (1999) 1 MLJ 369
Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 227
High Courts03 Sept 1998Allowed
India Pistons Limited Vs Asstt. Collector of C. Ex.
Madras High Court · (2000) 117 ELT 545
Central Excise Rules, 1944 — Rule 57G
High Courts03 Sept 1998
Commissioner of Income Tax Vs N. Swamy
Madras High Court · (2000) 241 ITR 363
High Courts03 Sept 1998
Commissioner of Income Tax Vs PIONEER PRESS (P) LTD.
Madras High Court · (2001) 170 CTR 152
High Courts03 Sept 1998
Ayyamperumal Vs Shaik Dawood Rowther
Madras High Court · (1999) 1 CTC 146 : (1999) 1 MLJ 93
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11(1)(4)
High Courts03 Sept 1998Allowed
S.R. Vetrivel Vs The Election Officer, O/o. The Dharmapuri District Consumers Co-op., Wholesale Stores Limited, Dharmapuri Town and three others
Madras High Court · (1998) 3 CTC 225 : (1999) WritLR 301
High Courts03 Sept 1998
R. Thulasidoss Vs Rani alias Rajalakshmi and Others
Madras High Court · (1999) 1 LW 668 : (1999) 1 MLJ 239
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47Constitution of India, 1950 — Article 227
High Courts02 Sept 1998
Mookkan Vs A. Abdul Rasheeth (decased) and Others
Madras High Court · (1999) 1 MLJ 233