High Courts11 Oct 1999Dismissed
L. Bhupathy Vs Union of India and State of Tamil Nadu
Madras High Court · (1999) 10 MAD CK 0061
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 395
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 12 of 64
High Courts11 Oct 1999Dismissed
K. Shanmugham Vs Dr. Purushotham Lal
Madras High Court · (2000) 109 CompCas 289
Criminal Procedure Code, 1973 (CrPC) — Section 245Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts11 Oct 1999
National Insurance Company Ltd. Vs Selvambal and Others
Madras High Court · (2000) 2 ACC 259
High Courts08 Oct 1999
Dobson Dominic Vs State of Tamil Nadu and Others
Madras High Court · AIR 2000 Mad 316 : (2000) 3 LW 121
Constitution of India, 1950 — Article 226
High Courts08 Oct 1999Dismissed
State Bank of India Vs A.K. Exports
Madras High Court · AIR 2000 Mad 303
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30
High Courts08 Oct 1999Dismissed
Carpenter Street Middle School Vs The State of Tamil Nadu and Others
Madras High Court · (1999) 10 MAD CK 0045
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 26Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 12, 13
High Courts08 Oct 1999
Godavari Match Industries, Mamasapuram and 4 others Vs The Comorin Match Industries Pvt. Ltd.
Madras High Court · (2000) 1 MLJ 556
Trade and Merchandise Marks Act, 1958 — Section 105, 106, 21, 28
High Courts08 Oct 1999
Bheeman K.K. Vs High Forest Estates
Madras High Court · (2001) 3 LLJ 1062
Industrial Disputes Act, 1947 — Section 17B, 33C(2)
High Courts08 Oct 1999
Pon Sakthivel/Natarajan Vs State by The Deputy Superintendent of Police, Vigilance and Anticorruption, Trichi
Madras High Court · (2000) 1 LW(Cri) 169
Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts07 Oct 1999
Commissioner of Income Tax Vs Neyveli Lignite Corporation Ltd.
Madras High Court · (2000) 162 CTR 206 : (2000) 243 ITR 459 : (2000) 109 TAXMAN 369
Income Tax Act, 1961 — Section 9, 9(1)
High Courts07 Oct 1999Allowed
Chamundi Steel Castings (India) Ltd. Vs CEGAT
Madras High Court · (2000) 68 ECC 246 : (2000) 115 ELT 44
Central Excises and Salt Act, 1944 — Section 3A(3)
High Courts07 Oct 1999
COMMISSIONER OF INCOME TAX Vs NATIONAL TEXTILE CORPORATION (TN and P) LTD.
Madras High Court · (2000) 109 TAXMAN 300
Income Tax Act, 1961 — Section 170(3)Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 3(1), 3(2)
High Courts07 Oct 1999Dismissed
Gem and Co. Vs E.S.I. Corporation
Madras High Court · (2000) 2 LLJ 68 : (2001) 1 LW 466
Employees State Insurance Act, 1948 — Section 2(22)
High Courts07 Oct 1999
Commissioner of Income Tax Vs National Textile Corporation (Tamilnadu and Pondicherry) Ltd.
Madras High Court · (2000) 161 CTR 219 : (2000) 243 ITR 487 : (2000) 109 TAXMAN 300
Income Tax Act, 1961 — Section 170Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 5(2)
High Courts07 Oct 1999
Commissioner of Income Tax Vs Ruti Machinery Works Ltd. Ruti Machinery Works Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 243 ITR 442
Income Tax Act, 1961 — Section 9
High Courts07 Oct 1999
V.S. Hamid Sultan, rep. by his Power Agent Mohamed Farooq Vs Abdul Latheef
Madras High Court · (2000) 1 CTC 137 : (2001) 1 LW 462 : (2000) 1 MLJ 364
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(3), 8
High Courts07 Oct 1999
Commissioner of Income Tax Vs Ruti Machinery Works Ltd.
Madras High Court · (2000) 109 TAXMAN 407
Income Tax Act, 1961 — Section 9
High Courts07 Oct 1999
Commissioner of Wealth Tax Vs Kikabi's Educational Trust
Madras High Court · (2000) 242 ITR 697 : (2002) 124 TAXMAN 680
Income Tax Act, 1961 — Section 10(22), 11, 13, 13(2), 13(4)
High Courts06 Oct 1999
Commissioner of Income Tax Vs N.M.A. Mohammed Haneefa
Madras High Court · (2001) 247 ITR 66
Income Tax Act, 1961 — Section 45, 54E, 54E(1)
High Courts06 Oct 1999
COMMISSIONER OF INCOME TAX Vs N.M.A. MOHAMMED HANIFFA
Madras High Court · (2000) 162 CTR 57
Income Tax Act, 1961 — Section 54E