High Courts02 Nov 1999Dismissed
M/s. United India Insurance Company Limited, Madras- 6 Vs R. D(sic) and Madras Metropolitan Water Supply and Sewerage Board
Madras High Court · (1999) 11 MAD CK 0011
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 10 of 64
High Courts01 Nov 1999Dismissed
Chellaswamy K. Vs Union of India (UOI) and Others
Madras High Court · (2000) 85 FLR 15 : (2000) 2 LLJ 1308 : (2000) 1 MLJ 182
High Courts01 Nov 1999Allowed
Ramar A. Vs District Collector of Ramanathapuram and Others
Madras High Court · (2000) 3 LLJ 820
High Courts01 Nov 1999
S.V. Duraiswamy Vs Dayalan and 8 others
Madras High Court · (1999) 11 MAD CK 0001
Advocates Act, 1961 — Section 35
High Courts29 Oct 1999Dismissed
Shree Janardhana Mills Ltd. and Another Vs State of Tamil Nadu and Others
Madras High Court · (2000) 100 CompCas 1
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 19, 19(2)
High Courts29 Oct 1999Allowed
The Southern Associates Vs The Appellate Authority/The Secretary to Government and Environment and Forest Department, Fort St. George, and Chennai-9 and Others
Madras High Court · (1999) 10 MAD CK 0055
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31, 31(a), 31A, 37
High Courts29 Oct 1999
Jothi Animal and Others Vs Kulandai Vadivel and Others
Madras High Court · (1999) 1 MLJ 35
High Courts29 Oct 1999
M. Ramalinga Thevar Vs State of Tamil Nadu and 2 others
Madras High Court · (2000) 2 CTC 675 : (2000) 1 LW 706
Land Acquisition Act, 1894 — Section 11(A), 4(1), 6
High Courts28 Oct 1999
Abdul Rahman Vs State and Another
Madras High Court · (2000) CriLJ 2410
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 20(4), 309, 309(2)National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302
High Courts28 Oct 1999Allowed
Subramanian N. Vs Collector and Others
Madras High Court · (2000) 2 LLJ 913
Penal Code, 1860 (IPC) — Section 120B, 170, 353, 417
High Courts28 Oct 1999Allowed
Punjab National Bank Vs Multanmul
Madras High Court · (2001) 104 CompCas 343
High Courts28 Oct 1999Allowed
Sri Nageswaraswami Devasthanam Vs N. Mahalingam and 28 others
Madras High Court · (1999) 10 MAD CK 0002
Madras City Tenants Protection Act, 1922 — Section 11
High Courts27 Oct 1999
N. Periasamy alias Koothanar and Others Vs The Sub-Collector and Another
Madras High Court · AIR 2000 Mad 241 : (2000) 1 MLJ 227
Tamil Nadu Land Encroachment Act, 1905 — Section 7
High Courts26 Oct 1999Dismissed
K. Radhakrishnan Vs Thirumani Asphalts and Felts (P.) Ltd. and Others
Madras High Court · (1999) 10 MAD CK 0066
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Oct 1999
Tamil Nadu Handicrafts Development Corporation Limited and another Vs Inspector of Factories, Range No. II, Madurai-2 and another
Madras High Court · (1999) 3 CTC 598
Tamil Nadu Factories Rules, 1950 — Rule 103Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 10, 2(4)(3), 4, 5
High Courts26 Oct 1999Dismissed
The District Collector, Pudukottai, and another Vs Smt. Neela Bai and two others
Madras High Court · (2001) ACJ 1636 : (2000) 1 CTC 10 : (2000) 1 LLJ 1362 : (2000) 1 MLJ 526
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 168, 173
High Courts26 Oct 1999
The District Collector and Another Vs Smt. Neela Bai and Others
Madras High Court · (2000) 1 ACC 418
High Courts23 Oct 1999Dismissed
Sengappan Vs Arumbatha Veda Vinayagar Temple and 10 Others
Madras High Court · (1999) 10 MAD CK 0008
Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 106, 107
High Courts22 Oct 1999Dismissed
S.P. Manoharan and S.P. Raveendran Vs Zamila Beevi and 5 Others
Madras High Court · (1999) 10 MAD CK 0009
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 11(4), 25
High Courts20 Oct 1999
Akbar Ali and 4 others Vs Donian Rodrigo and another
Madras High Court · (2000) 1 CTC 287
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 16