High Courts15 Oct 1999Dismissed
East India Ceramics and Others Vs Labour Officer (Conciliation) and Another
Madras High Court · (2000) 3 LLJ 1392
Industrial Disputes Act, 1947 — Section 10(1), 12, 19(2)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 11 of 64
High Courts15 Oct 1999Allowed
S. Paramasivam and Mohana Vs Rukmani Ammal and Venkateswaralu
Madras High Court · (1999) 10 MAD CK 0063
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 10(3), Order 41 Rule 27, 100
High Courts15 Oct 1999Allowed
R.M. Subramaniam and S. Ramamoorthi Vs Inspector of Labour, Tiruchirapalli
Madras High Court · (2000) 2 LW(Cri) 607
Criminal Procedure Code, 1973 (CrPC) — Section 468, 470(3)Industrial Disputes Act, 1947 — Section 25FFA, 30a, 34, 34(1)
High Courts15 Oct 1999
S. Kannagi Vs Director, Teacher Education, Research and Training, Chennai-6 and two others
Madras High Court · (1999) 3 CTC 421 : (2000) 1 LW 119
Constitution of India, 1950 — Article 14, 15(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 366, 372, 419
High Courts15 Oct 1999Dismissed
Vanamamalai V. Vs Sundaram Textiles Ltd. and Another
Madras High Court · (2000) 1 LLJ 702
Industrial Disputes Act, 1947 — Section 11A
High Courts15 Oct 1999Allowed
Mahamani Vs Union of India (UOI)
Madras High Court · (2000) CriLJ 1201 : (2000) 1 LW(Cri) 413
National Security Act, 1980 — Section 3(2), 3(3), 3(4), 3(5)
High Courts15 Oct 1999
Rajendran Vs The State
Madras High Court · (2001) 1 LW(Cri) 300
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts15 Oct 1999
Management of Shadlow India Ltd. Vs Presiding Officer, Principal Labour Court and Another
Madras High Court · (2000) 2 LLJ 208
Industrial Disputes Act, 1947 — Section 25F
High Courts15 Oct 1999Allowed
Gnanasoundari Vs Chinammal and 8 others
Madras High Court · (1999) 10 MAD CK 0001
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68, 73Succession Act, 1925 — Section 59, 63
High Courts14 Oct 1999
M. Bernardsingh Vs Syndicate Bank and 3 others
Madras High Court · (2000) 1 CTC 314
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Contract Act, 1872 — Section 134, 172, 173, 174, 175
High Courts14 Oct 1999Allowed
A. Kadan (died) and Others Vs Co-operative Tribunal (Co-Operative cases Special Tribunal) , Deputy Registrar of Cooperative Societies and Special Officer Co-Operative Union Bank Ltd.
Madras High Court · (1999) 10 MAD CK 0013
High Courts13 Oct 1999
N. Govindan Vs The Chief Personnel Officer, I.C.F. Madras-38 and another
Madras High Court · (1999) 3 CTC 588 : (2000) 1 MLJ 389
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5
High Courts13 Oct 1999Dismissed
Cosmopolitan Club Vs Government of Tamil Nadu and Others
Madras High Court · AIR 2000 Mad 120 : (2000) 1 LW 281
Constitution of India, 1950 — Article 14, 226, 299Evidence Act, 1872 — Section 115
High Courts13 Oct 1999Dismissed
V. Prabakaran Vs S. Thillaivanan, Chief Manager, Enquiry Officer, South Indian Bank Ltd. and The General Manager
Madras High Court · (1999) 10 MAD CK 0060
Penal Code, 1860 (IPC) — Section 420, 467, 471
High Courts13 Oct 1999Dismissed
Mercantile Credit Corporation Limited, Tiruchirapalli Vs I.A. Velusamy and others
Madras High Court · (1999) 10 MAD CK 0059
Contract Act, 1872 — Section 128, 133, 134, 135Limitation Act, 1963 — Section 18, 20(2)
High Courts13 Oct 1999Dismissed
Swamy Atmananda, Sri Ramakrishna Ashramam Trust and Sri Ramakrishna Shevashramam Trust Vs Sri Ramakrishna Tapovanam and 14 others
Madras High Court · (1999) 10 MAD CK 0056
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2, 35ATamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 25, 28
High Courts13 Oct 1999Allowed
Oswal Agro Mills Ltd. Vs Union of India (UOI)
Madras High Court · (2000) 68 ECC 251 : (1999) 115 ELT 302
Customs Act, 1962 — Section 129E
High Courts13 Oct 1999
COMMISSIONER OF INCOME TAX Vs COMP-HELP SERVICES (P) LTD.
Madras High Court · (2000) 159 CTR 220
Income Tax Act, 1961 — Section 33(1)
High Courts12 Oct 1999Dismissed
Smt. Dhanalakshmi Vs The District Revenue Officer Trichy., The Special Deputy Collector Revenue Court, Salem-7., The Tahsildar/Record Officer Trichy. and A.S. Rangasamy Iyengar.
Madras High Court · (1999) 10 MAD CK 0062
Constitution of India, 1950 — Article 226
High Courts11 Oct 1999
K. Kathalingam Vs State of Tamil Nadu and others
Madras High Court · (1999) 3 CTC 636 : (2000) 1 MLJ 247
Tamil Nadu Land Encroachment Act, 1905 — Section 5, 6, 7