High Courts06 Oct 1999
COMMISSIONER OF INCOME TAX Vs M.A. CHIDAMBARAM
Madras High Court · (2000) 164 CTR 76 : (2000) 243 ITR 260 : (2000) 107 TAXMAN 567 : (1999) 107 TAXMAN 567
Income Tax Act, 1961 — Section 74A(2)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 13 of 64
High Courts06 Oct 1999Dismissed
M. Sundararaju Vs S. Periasami
Madras High Court · (1999) 10 MAD CK 0048
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 96Registration Act, 1908 — Section 17, 49, 49(c)Stamp Act, 1899 — Section 35
High Courts06 Oct 1999
Commissioner of Income Tax Vs Bharat Overseas Bank Ltd.
Madras High Court · (2000) 162 CTR 158 : (2000) 243 ITR 320
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts06 Oct 1999
Commissioner of Wealth Tax Vs K. Vijayakumar
Madras High Court · (2001) 166 CTR 246 : (2000) 243 ITR 271 : (1999) 107 TAXMAN 570
High Courts06 Oct 1999
LKP Merchant Financing Ltd., 608A, Spencer Plaza, 769 Annasalai, Chennai-2 and another Vs Airport Authority of India, International Airport Division, Chennai Airport. Chennai- 27 and another
Madras High Court · (1999) 3 CTC 525 : (2000) 1 MLJ 24 : (2000) WritLR 179
Constitution of India, 1950 — Article 14, 226
High Courts05 Oct 1999Dismissed
Bombay Burmah Trading Corporation Vs Field Director (Project Tiger) and Conservator of Forests
Madras High Court · AIR 2000 Mad 163
Constitution of India, 1950 — Article 14, 226Wild Life (Protection) Act, 1972 — Section 27, 28
High Courts05 Oct 1999
R. Ravichandran Vs The Government of Tamil Nadu and 4 Others
Madras High Court · (2000) 1 CTC 477 : (1999) 3 LW 818
Constitution of India, 1950 — Article 19(1)Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 14, 17, 18, 2, 3
High Courts05 Oct 1999
Mr. Thanisias (deceased) and nine others Vs Ms.Selvam Ammal (died) and four others
Madras High Court · (2000) 1 CTC 245
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Oct 1999
Ravi R. Vs Industrial Tribunal and Another
Madras High Court · (2000) 3 LLJ 323
Industrial Disputes (Central) Rules, 1957 — Rule 15
High Courts05 Oct 1999
R. Ravichandran Vs The Government of Tamil Nadu and Others
Madras High Court · (1999) 3 LW 818 : (1999) 3 MLJ 772
High Courts04 Oct 1999
Mrs. Jemima Vs The State of Tamil Nadu and 3 others
Madras High Court · (1999) 3 CTC 760 : (2000) 1 MLJ 699
Constitution of India, 1950 — Article 14, 226, 39Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 68, 8
High Courts04 Oct 1999
Prof. K. Govindasamy Vs The Commissioner of Collegiate Education College Road, Chennai-6 and another
Madras High Court · (2000) 2 CTC 440
Constitution of India, 1950 — Article 226, 39Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 17, 2(4), 2(8), 53
High Courts04 Oct 1999
Ganesan Vs State
Madras High Court · (2000) 1 CTC 620
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 104, 105Penal Code, 1860 (IPC) — Section 302
High Courts04 Oct 1999Allowed
Chinnasamy Vs The State
Madras High Court · (2000) CriLJ 956
Criminal Procedure Code, 1973 (CrPC) — Section 177(8), 190, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23, 23(1), 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts01 Oct 1999
Dr. R. Murali Vs Dr. R. Kamalakkannan and three others
Madras High Court · AIR 2000 Mad 174 : (1999) 3 CTC 675 : (1999) 3 LW 853 : (2000) 1 MLJ 1
Constitution of India, 1950 — Article 14, 15(4), 16(4), 226Evidence Act, 1872 — Section 115
High Courts01 Oct 1999Dismissed
Society of Auditors and etc. Vs Comptroller and Auditor General of India and Others
Madras High Court · AIR 2000 Mad 92
Banking Regulation Act, 1949 — Section 30, 31Chartered Accountants Act, 1949 — Section 19, 30(1), 30(3), 30A, 30BChartered Accountants Regulations, 1988 — Regulation 186
High Courts01 Oct 1999
SOCIETY OF AUDITORS Vs COMPTROLLER and AUDITOR GENERAL OF INDIA
Madras High Court · (2000) 1 LW 61 : (2000) 111 TAXMAN 516
Constitution of India, 1950 — Article 14, 19(1)(g), 21
High Courts01 Oct 1999
CHARTERED ACCOUNTANTS STUDY CIRCLE Vs INSTITUTE OF CHARTERED ACCOUNTANTS
Madras High Court · (2000) 108 TAXMAN 341
Constitution of India, 1950 — Article 19(1)(g), 21
High Courts01 Oct 1999
Civicons Engineers and Contractors Vs Aurofood Limited
Madras High Court · (2000) 100 CompCas 623
Arbitration and Conciliation Act, 1996 — Section 36Companies Act, 1956 — Section 433
High Courts01 Oct 1999
Anjalai and 6 others Vs Arumuga Chettiar and another
Madras High Court · (2000) 2 CTC 154 : (2001) 1 LW 458
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 8(3)Specific Relief Act, 1963 — Section 34