High Courts22 Sept 1999Dismissed
Indian Airlines Ltd. Vs S. Gopalakrishnan
Madras High Court · (1999) 09 MAD CK 0090
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 16 of 64
High Courts22 Sept 1999
G. Nanchil Kumaran Vs Govindasamy Reddiar
Madras High Court · (2000) 1 LW 233 : (1999) 3 MLJ 660
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 6, 115
High Courts22 Sept 1999Dismissed
Management of Christian Medical College and Hospital Vs Deputy Commissioner of Labour (Appeals) and Another
Madras High Court · (2001) 1 LLJ 1674
Payment of Gratuity Act, 1972 — Section 7, 7(7)
High Courts22 Sept 1999
Rangaswamy Vs The District Magistrate and District Collector of Karur District, Karur and another
Madras High Court · (2000) 1 CTC 18
Constitution of India, 1950 — Article 22(5)
High Courts22 Sept 1999
M. Natanam Vs The Assistant Commissioner Hindu Religious and Charitable Endowments and Fit Person Arulmighu Thillai Kallamman Thirukovil Chidambaram and another
Madras High Court · (1999) 3 CTC 657
Constitution of India, 1950 — Article 226Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 56(1), 56(2)
High Courts22 Sept 1999Dismissed
S. Sivashanmugham and Others Vs Butterfly Marketing Private Ltd.
Madras High Court · (2005) 5 CompLJ 117
Arbitration Act, 1940 — Section 20
High Courts22 Sept 1999
Rathinam Vs State by Forest Range Officer, Vazhapadi, Salem District
Madras High Court · (2001) 1 LW(Cri) 143
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25
High Courts22 Sept 1999
Kunjandi and Co. by Managing Partner, K. Dharman Vs The State of Tamil Nadu and Others
Madras High Court · (1999) 3 MLJ 741
High Courts21 Sept 1999
Commissioner of Wealth-tax Vs P.M. Itoop
Madras High Court · (2000) 243 ITR 232
Wealth Tax Act, 1957 — Section 7Wealth Tax Rules, 1957 — Rule 1BB
High Courts21 Sept 1999
A. Thambusamy Vs The District Collector and District Magistrate, Cuddalore District, Cuddalore and another
Madras High Court · (1999) 3 CTC 628
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3, 4(1)(A)
High Courts21 Sept 1999
K.P.M. Industries Vs Collector of C. Ex. (Appeals)
Madras High Court · (2000) 68 ECC 237 : (2000) 115 ELT 314
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 35B
High Courts20 Sept 1999
Commissioner of Income Tax Vs M.V.M. Chellamuthu Pillai and Another
Madras High Court · (2000) 162 CTR 303 : (2000) 243 ITR 305 : (2001) 118 TAXMAN 756
Wealth Tax Act, 1957 — Section 17(1)
High Courts18 Sept 1999Dismissed
P. Navinnath, represented by his father and Natural Guardian S.C. Palanisamy Vs The Medical Council of India and State of Tamil Nadu
Madras High Court · (1999) 09 MAD CK 0006
Constitution of India, 1950 — Article 14
High Courts18 Sept 1999Allowed
Lilamani Vs Bien Aime Pouchepalliamballe and Others
Madras High Court · (2000) 2 DMC 615 : (2000) 1 MLJ 397
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9
High Courts17 Sept 1999Dismissed
Ramu Asari and 2 Others Vs Thirumoorthy and 11 Others.
Madras High Court · (1999) 09 MAD CK 0099
Evidence Act, 1872 — Section 32(5)Transfer of Property Act, 1882 — Section 10
High Courts17 Sept 1999Dismissed
Chandranathan Vs Esthar Rani and Others
Madras High Court · AIR 2000 Mad 60
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100, 11
High Courts17 Sept 1999
Premier Industries Vs Anusha International Ltd.
Madras High Court · (1999) 09 MAD CK 0035
Companies Act, 1956 — Section 433
High Courts16 Sept 1999
Commissioner of Income Tax Vs George Marjo Exports (P.) Ltd.
Madras High Court · (2001) 250 ITR 446
Income Tax Act, 1961 — Section 80HHA, 80J, 80J(4)
High Courts16 Sept 1999
Controller of Estate Duty Vs Jalal Sayyedur Rahman (Accountable person of late Sri Jalal Khalilur Rahman)
Madras High Court · (2000) 242 ITR 622 : (2002) 123 TAXMAN 534
Estate Duty Act, 1953 — Section 12
High Courts16 Sept 1999
M. Kandasamy Vs U. Baskar
Madras High Court · (1999) 3 MLJ 558
Civil Procedure Code, 1908 (CPC) — Section 47