High Courts11 Dec 1998
M/s. Vira Builders Vs The Tamil Nadu Slum Clearance Board and others
Madras High Court · AIR 1999 Mad 173 : (1999) 1 CTC 676
Constitution of India, 1950 — Article 14, 226, 299
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 5 of 91
High Courts10 Dec 1998Dismissed
B. Chitra Vs Director, Dept. of Teacher Education Research and Training and Another
Madras High Court · AIR 1999 Mad 103
Constitution of India, 1950 — Article 226
High Courts10 Dec 1998
The Correspondent, St. Ignatius Higher Secondary School, Kurumbanai-629 251, Kanyakumari District and others Vs Director of School Education, College Road, Chennai 6 and others
Madras High Court · (1999) 1 CTC 121 : (1999) 1 LW 394
Constitution of India, 1950 — Article 30Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 9(2)
High Courts10 Dec 1998Allowed
Management of Nagammal Mills Ltd. Vs Kumari Mavatta Noorppalai Thozilalar Munnetra Sangam and Another
Madras High Court · (1999) 82 FLR 438 : (1999) 1 LLJ 502 : (1999) 1 LW 11 : (1999) 1 MLJ 610
Payment of Wages Act, 1936 — Section 2, 7, 9, 9(1)
High Courts10 Dec 1998
The Management of Nagammal Mills Ltd. Vs Kumari Mavatta Noorppalai Thozilalar Munnetra Sangam and Another
Madras High Court · (1999) 1 MLJ 610
High Courts10 Dec 1998
G. Kishore Kumar Vs A. Stalin and Another
Madras High Court · (1999) 2 MLJ 231
High Courts09 Dec 1998
S. Rajalakshmi and Another Vs The State Government of Tamil Nadu and Others
Madras High Court · (1999) 2 MLJ 240
Land Acquisition Act, 1894 — Section 11, 15A, 4(1), 5, 6
High Courts09 Dec 1998Dismissed
A. Balasubramaniam Vs The Deputy Secretary to Government, Government of Tamil Nadu, Public (SC) Department
Madras High Court · (1998) 12 MAD CK 0095
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 19(1), 2, 6, 6(1), 7Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 3(1), 3(1)(1)Constitution of India, 1950 — Article 21, 22, 352(1), 358(1), 359(1)
High Courts09 Dec 1998Allowed
Ravi E. and Others Vs Chairman, Lakshmi Vilas Bank Ltd. and Another
Madras High Court · (2000) 3 LLJ 1355 : (2000) WritLR 292
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25B(1), 25B(2), 9A
High Courts09 Dec 1998Allowed
State of Tamil Nadu and Another Vs M. Cauvery Ammal
Madras High Court · (2001) 3 LW 721 : (2004) 134 STC 562
Tamil Nadu General Sales Tax Act, 1959 — Section 24, 24(2)
High Courts09 Dec 1998Allowed
R. Srinivasan Vs The Indian Institute of Technology and The Registrar, Indian Institute of Technology
Madras High Court · (1998) 12 MAD CK 0015
Constitution of India, 1950 — Article 226
High Courts08 Dec 1998
The Management of Kodumudi Growers Co-operative Bank Ltd. Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1999) 1 MLJ 412
High Courts08 Dec 1998Dismissed
Mgmt. of Kodumudi Growers Co.operative Bank Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (1999) 1 LLJ 497 : (1999) 1 MLJ 412
Industrial Disputes Act, 1947 — Section 2(OO), 25F
High Courts08 Dec 1998Dismissed
Additional Registrar of Companies Vs Perfect Benefit Fund Ltd. and Others
Madras High Court · (1999) 97 CompCas 731
Companies Act, 1956 — Section 58A
High Courts08 Dec 1998
K. Jamal Maideen Vs The District Collector, Tiruchirapalli and others
Madras High Court · (1999) 1 CTC 355
High Courts08 Dec 1998
Jambu Ragavan and Company Private Limited Vs The State of Tamil Nadu and Others
Madras High Court · (1999) 1 MLJ 712
High Courts07 Dec 1998Partly Allowed
Kumarasamy Gounder Vs Kumarathal alias Gandhimathi
Madras High Court · AIR 1999 Mad 462
Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 34, 38
High Courts07 Dec 1998Allowed
Ashok Leyland Ltd. and Michael Selvaraj S. Vs Presiding Officer, Labour Court and Another
Madras High Court · (1999) 1 LLJ 788 : (1999) 1 MLJ 441
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 12(3)Penal Code, 1860 (IPC) — Section 323, 341
High Courts07 Dec 1998Allowed
S. Ramasamy Vs V. Ranganayaki and 5 others
Madras High Court · (1998) 12 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3AConstitution of India, 1950 — Article 227
High Courts07 Dec 1998
S.A.K.A. Ramalingam Vs The Revenue Divisional Officer
Madras High Court · (1999) 2 MLJ 168