High Courts21 Jan 1998
Ammena Ammal Vs Jahabar Nachiar and others
Madras High Court · (1998) 01 MAD CK 0011
Evidence Act, 1872 — Section 110, 114, 27
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 89 of 91
High Courts20 Jan 1998
B. Anraj Pipada Vs V. Umayal
Madras High Court · (1998) 3 LW 159 : (1998) 2 MLJ 524
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts20 Jan 1998
Thanjai Murasu (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 239 ITR 280
Income Tax Act, 1961 — Section 133A, 147
High Courts20 Jan 1998Allowed
Regional Director, Employees' State Insurance Corporation Vs Mother's Commerce Company (Private) Limited
Madras High Court · (2000) 3 LLJ 1669 : (1999) 1 LW 589
Employees State Insurance (General) Regulations, 1950 — Regulation 26(1), 31, 31CEmployees State Insurance Act, 1948 — Section 39(4), 43, 75, 85
High Courts20 Jan 1998
Chennai Murasu (P.) Ltd. Vs Commissioner of Income Tax
Madras High Court · (1999) 239 ITR 269
Income Tax Act, 1961 — Section 147
High Courts20 Jan 1998Allowed
Swamimalai Devasthanam, Swamimalai Vs T. Marimuth and others
Madras High Court · (1998) 1 CTC 213 : (1998) 2 LW 246 : (1998) 2 MLJ 1
Contract Act, 1872 — Section 25(3), 60Limitation Act, 1963 — Section 20(2), 20(4)Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990 — Section 12, 4, 5(1), 7(1), 7(2)
High Courts20 Jan 1998Dismissed
Union of India (UOI) Vs A. Janardhanan and Another
Madras High Court · (1998) ACJ 791 : AIR 1998 Mad 272 : (1998) 1 MLJ 770
Civil Procedure Code, 1908 (CPC) — Section 22, 34Railway Claims Tribunal Act, 1987 — Section 13, 15, 18, 23, 30
High Courts19 Jan 1998
B. Saraswathi and Others Vs The Tahsildar and Another
Madras High Court · (1998) 3 MLJ 21
Specific Relief Act, 1963 — Section 9
High Courts19 Jan 1998Dismissed
Mrs. Mohana Vs The Registrar, Bharathiyar University, The Controller of Examinations, Bharathiyar University and The Principal, Government Law College
Madras High Court · (1998) 01 MAD CK 0095
Constitution of India, 1950 — Article 226
High Courts19 Jan 1998Dismissed
Ambu Jacob Thomas and Others Vs The Director, Government Institute of Rehabilitation Medicine, The Officer Incharge, The Academic Council, Dr. MGR Medical University, The Director of Medical Education, Govt. of Tamil Nadu and Government of Tamil Nadu B. Kamal Krishnan Vs The Tamil Nadu Dr. MGR Medical University, Government Institute of Rehabilitation Medicine and UCA Institute of Physiotheraphy, A unit of Union Christian Association
Madras High Court · (1998) 01 MAD CK 0092
Tamil Nadu Dr. M.G.R. Medical University Regulations — Regulation 4Tamil Nadu Dr. M.G.R. Medical University Rules — Rule 4
High Courts19 Jan 1998
S. Vimala Vs The Government of Tamil Nadu and Others
Madras High Court · (1998) 1 MLJ 682 : (1999) WritLR 609
Constitution of India, 1950 — Article 16, 17
High Courts19 Jan 1998Dismissed
Ilavarasi Nagarani Sujatha rep. by her father and Natural Guardian, K. Jayaraj Vs The Director of Medical Education, Government of Tamil Nadu and The Selection Committee for MBBS, BDS Courses
Madras High Court · (1998) 2 MLJ 204
Constitution of India, 1950 — Article 14
High Courts19 Jan 1998Dismissed
R. Ramakrishnan Vs The Secretary, Selection Committee, Kilpauk Medical College and The Dean/Principal, Madras Dental College
Madras High Court · (1998) 01 MAD CK 0071
High Courts19 Jan 1998
J. Sivasubramanian and another Vs N. Govindarajan and another
Madras High Court · (1998) 1 CTC 470 : (1998) 1 LW 372 : (1998) 1 MLJ 643
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 182
High Courts19 Jan 1998
Ilavarasi Nagarani Sujatha, represented by her father and Natural Guardian, K. Jayaraj Vs The Director of Medical Education, Government of Tamil Nadu and Another
Madras High Court · (1998) 2 MLJ 204
High Courts19 Jan 1998
B. Sathishkumar Vs Director of Medical Education and Others
Madras High Court · (1998) 1 MLJ 653 : (1999) WritLR 506
Constitution of India, 1950 — Article 226
High Courts19 Jan 1998
D. Balamurugan and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1998) 1 MLJ 663
High Courts19 Jan 1998Dismissed
Tamil Nadu Electrical Fittings and Choke Manufacturers' Association Vs The State of Tamil Nadu and Others
Madras High Court · (1998) 01 MAD CK 0022
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts19 Jan 1998
S. Muniganandam (Accused 2) Vs Stale, by Inspector of Police T. Kollipatti
Madras High Court · (1998) 2 LW(Cri) 514
High Courts19 Jan 1998
M. Viswanathan Vs The District Collector
Madras High Court · (1999) 3 LW 401 : (1998) 1 MLJ 690
Transfer of Property Act, 1882 — Section 111(d)