High Courts28 Dec 1999
Anandaraj and Krishnan Vs State
Madras High Court · (2000) 1 LW(Cri) 396
Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 1 of 64
High Courts24 Dec 1999Allowed
India Cements Capital Finance Ltd. Vs Kwality Spinning Mills Ltd. and Others Kwality Spinning Mills Ltd. Vs Meyyappan
Madras High Court · (2000) 102 CompCas 523 : (2000) 2 CTC 267
Arbitration and Conciliation Act, 1996 — Section 5, 8
High Courts24 Dec 1999Dismissed
Mr. S.M. Mahaboob Basha Vs K. Mohamed Ali, M. Rahamathunnisa, M. Uma Habeeb, M. Jeenathunnina and M. Mohamed Saleem
Madras High Court · (1999) 12 MAD CK 0087
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 13Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23(1)(b)
High Courts24 Dec 1999Dismissed
Pallava Minerals Limited Vs Union of India (UOI)
Madras High Court · (2001) 127 ELT 19
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 16(1), 17(4), 34
High Courts24 Dec 1999Dismissed
Trio Marketing Pvt. Limited Vs Union of India (UOI)
Madras High Court · (2000) 122 ELT 32
Constitution of India, 1950 — Article 14, 19(1), 226Customs Act, 1962 — Section 12, 14, 14(1), 14(1A), 156Customs Tariff Act, 1975 — Section 14(1)
High Courts24 Dec 1999Dismissed
S. Shreenivasa Rao alias S.S. Rao Vs Inspector of Police
Madras High Court · (2000) 1 LW(Cri) 429
High Courts24 Dec 1999Dismissed
Subramani Pothi and Others Vs Y. Joseph
Madras High Court · (1999) 12 MAD CK 0044
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts24 Dec 1999
St. Isables Hospital Vs A.V. Murugan
Madras High Court · (2000) 1 CTC 260 : (2000) 1 MLJ 584
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 236Easements Act, 1882 — Section 52
High Courts24 Dec 1999
Subbiah Vs Gopalakrishna Naidu
Madras High Court · (2000) 2 CTC 88 : (2000) 1 MLJ 632
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts24 Dec 1999
Plaintiffs: India Cements Capital Finance Ltd. and another Vs Kwality Spinning Mills Ltd., Udummalpet Road, Pollachi- 642 003 and two others
Madras High Court · (1999) 12 MAD CK 0030
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11, 5, 6, 7(4), 8Original Side Rules — Order 14 Rule 8
High Courts24 Dec 1999
Julkabi (died) and 2 others Vs Vairavan
Madras High Court · (2000) 1 CTC 628 : (2000) 1 LW 833 : (2000) 1 MLJ 474
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 14(1), 25Transfer of Property Act, 1882 — Section 108
High Courts24 Dec 1999
S.M. Ispahani and another Vs Harrington House School
Madras High Court · (2000) 1 CTC 634 : (2000) 2 MLJ 38
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 12, 13, 14(1), 25
High Courts24 Dec 1999
K.S. Balasubramaniam Vs S. Munuswamy
Madras High Court · (2000) 2 CTC 417
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 38, 41
High Courts23 Dec 1999
Saraswathi Ammal Vs Ponnammal and another
Madras High Court · (2000) 3 CTC 710 : (2000) 2 LW 794
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, 100, 9
High Courts23 Dec 1999
INCOME TAX OFFICER Vs SAKHTI FINANCE LTD.
Madras High Court · (2001) 1 LW(Cri) 308 : (2000) 109 TAXMAN 376
Criminal Procedure Code, 1973 (CrPC) — Section 173General Clauses Act, 1897 — Section 21Income Tax Act, 1961 — Section 269T, 276DD, 276E, 278B
High Courts23 Dec 1999
Manicka Gounder and Vedambal Vs Lakshmi Ammal rep. by her Power Agent Mr. Kanagasundaram
Madras High Court · (1999) 12 MAD CK 0073
Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 49
High Courts23 Dec 1999
S. Jayachandran, Joint Secretary, Tamilnadu Greens Movement, 29, Fair Light Cottage, Aim's House Road, Udhagamandalam Vs Union of India and Others Sh. Veeru Devgan Vs The State of Tamilnadu
Madras High Court · (1999) 12 MAD CK 0072
Forest (Conservation) Act, 1980 — Section 2, 2(i), 2(ii), 2(iii), 3
High Courts23 Dec 1999
Sree Sutha S. and 7 others Vs The Registrar of Co-op. Societies, Poonamallee High Road, Chennai - 10 and 3 others
Madras High Court · (2000) 1 CTC 267
High Courts23 Dec 1999
The Andhra Social and Cultural Association Vs R. Karuppan
Madras High Court · (2000) 2 CTC 235
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3Constitution of India, 1950 — Article 227
High Courts23 Dec 1999
Income Tax Officer Vs Sakthi Finance Ltd. and Others
Madras High Court · (2001) 247 ITR 593
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Defence of India (Amendment) Rules, 1965 — Rule 132A, 132A(2), 132A(4)Foreign Exchange Regulation Act, 1973 — Section 4(1), 5(1), 9