High Courts27 Sept 1999
Natarajan Vs State
Madras High Court · (2000) 1 ALT(Cri) 341 : (2000) CriLJ 1045
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 15 of 64
High Courts27 Sept 1999Dismissed
Kandasamy Vs Palaniappan and Commissioner of Edapadi Municipality The Commissioner, Edapadi Municipality Vs Palaniappan and Kandasamy
Madras High Court · (1999) 09 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 115
High Courts27 Sept 1999Dismissed
Chinnakannu (died) and another Vs Athal and 2 others
Madras High Court · (1999) 09 MAD CK 0007
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Sept 1999
Guruvammal and another Vs Subbiah Naicker and others
Madras High Court · (1999) 3 CTC 650 : (2000) 1 LW 488
Transfer of Property Act, 1882 — Section 52
High Courts24 Sept 1999
Madura Coats Ltd. Vs Government of India
Madras High Court · (2000) 118 ELT 332
Central Excise Rules, 1944 — Rule 173, 173B, 175Central Excises and Salt Act, 1944 — Section 11, 11A, 2
High Courts24 Sept 1999
Tuticorin Vegetable Marketing Co. (P.) Ltd. Vs Income Tax Officer and Another
Madras High Court · (2000) 243 ITR 202
Income Tax Act, 1961 — Section 119, 119(2), 234A, 234B, 234C
High Courts24 Sept 1999
Arulmighu Vedaranyeswaraswami Devasthanam Vs Haridas and two others
Madras High Court · (2000) 1 CTC 534 : (2001) 1 LW 206
Evidence Act, 1872 — Section 65, 66, 90, 92
High Courts24 Sept 1999
K. Subramaniam Vs A. Kandaswamy
Madras High Court · (2000) 1 CTC 400
Provincial Insolvency Act, 1920 — Section 10, 4, 53, 54
High Courts24 Sept 1999
A. Nagarathinam Vs The Commissioner, Corporation of Madurai and The Commissioner and Secretary to Government of Tamil Nadu, Municipal Administration and Water Supply Department
Madras High Court · (1999) 09 MAD CK 0017
Coimbatore City Municipal Corporation Act, 1981 — Section 108Constitution of India, 1950 — Article 309Madras City Municipal Corporation Act, 1919 — Section 86(1)
High Courts24 Sept 1999
TUTICORIN VEGETABLE MARKETING CO. (P) LTD. Vs INCOME TAX OFFICER and Another
Madras High Court · (2000) 158 CTR 79
Income Tax Act, 1961 — Section 234A, 234C
High Courts24 Sept 1999
Tamil Nadu Bunk Shops Self-employed Youth Association Vs The Corporation of Chennai
Madras High Court · (1999) 09 MAD CK 0001
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Madras City Municipal Corporation Act, 1919 — Section 222, 279, 328, 379, 379ASupreme Court Rules, 1966 — Rule 24
High Courts23 Sept 1999
P. Alagarsamy Vs State of Tamil Nadu and four others
Madras High Court · (1999) 3 CTC 464 : (1999) 2 LW(Cri) 871
Criminal Procedure Code, 1973 (CrPC) — Section 14, 154, 154, 156, 156(2)Penal Code, 1860 (IPC) — Section 147, 323, 341, 355Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts23 Sept 1999
Commissioner of Income Tax Vs National Palayacot Co.
Madras High Court · (2000) 242 ITR 112
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts23 Sept 1999
Commissioner of Income Tax/Wealth Tax Vs V. Ranganatham Chetty
Madras High Court · (2000) 242 ITR 676 : (2003) 128 TAXMAN 272
High Courts23 Sept 1999Dismissed
Abdul Nasser Madani Vs State of Tamil Nadu
Madras High Court · (2000) CriLJ 1258
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309(2), 437(1), 437(5)Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts23 Sept 1999
Commissioner of Income Tax Vs Smt. S. Vijayalakshmi
Madras High Court · (2000) 242 ITR 46
Income Tax Act, 1961 — Section 2, 254, 45
High Courts23 Sept 1999Allowed
Management of Sundaram Industries Ltd. Vs P.O., Labour Court and Another
Madras High Court · (2000) 2 LLJ 32
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11A, 2A, 33, 33(1)
High Courts23 Sept 1999
Commissioner of Wealth Tax Vs V. Ranganatham Chetty
Madras High Court · (2000) 162 CTR 184
High Courts23 Sept 1999Allowed
Arulmighu Neelakanda Pillaiyar Koil Aanthal Vs S.R. Arunachalam Chettair
Madras High Court · (1999) 09 MAD CK 0002
High Courts22 Sept 1999
Chandra and 4 Others. (Minor Petitioners 3 to 5 are Rep. By Next Friend and Mother the 1st Petitioner) Vs Emman Illanchizhian and 5 Others
Madras High Court · (1999) 09 MAD CK 0098
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 14 Rule 2(2)(a), Order 14 Rule 2(2)(b)Limitation Act, 1963 — Section 5