High Courts16 Sept 1999
P.K.S. Manimudi Chozhan and 4 others Vs Radhakrishnan and 2 others
Madras High Court · (1999) 09 MAD CK 0067
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 17 of 64
High Courts16 Sept 1999Dismissed
Ponnayee and Others Vs Perumayee and Others
Madras High Court · AIR 2000 Mad 251 : (2000) 3 LW 137 : (2000) 1 MLJ 282
Limitation (Amendment) Act, 1965 — Section 6, 7Specific Relief Act, 1963 — Section 20
High Courts16 Sept 1999
Mettupalayam Municipality Vs R.M. Shanmugam
Madras High Court · (1999) 3 MLJ 691
High Courts15 Sept 1999
E. Prahalatha Babu, 18, 14th Street, Nandanam Extension, Nandanam, Chennai- 35 Vs The Commissioner of Income Tax Tamil Nadu IV, 121, Nungambakkam High Road, Chennai- 34
Madras High Court · (1999) 3 CTC 369 : (1999) 156 CTR 436 : (2000) 241 ITR 457 : (1999) WritLR 687
Finance Act, 1997 — Section 64, 65, 66, 67, 70Income Tax Act, 1961 — Section 132, 132
High Courts15 Sept 1999Allowed
Andalammal Vs K.N. Gopal Naidu and Another
Madras High Court · (1999) 09 MAD CK 0096
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Sept 1999Allowed
T. Rajyalakshmi Vs K.B. Anandhakrishnan and 2 Others
Madras High Court · (1999) 09 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 30
High Courts15 Sept 1999Dismissed
A. Narayanan Vs The State of Tamil Nadu
Madras High Court · (1999) 09 MAD CK 0022
Partnership Act, 1932 — Section 14
High Courts15 Sept 1999Allowed
B. Ponniah Vs The Director of Technical Education, Guindy, Chennai-25, The Mamonmananiam Sundaranar University and The Govt. College of Engineering
Madras High Court · (1999) 09 MAD CK 0013
High Courts15 Sept 1999Dismissed
Joseph Sam Vs Mrs. Kannammal
Madras High Court · (1999) 09 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 9Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1), 10(2)(a), 26
High Courts15 Sept 1999Dismissed
K.S. Munawar Jan Begum Vs H. Subramaniam
Madras High Court · (1999) 09 MAD CK 0011
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c)
High Courts15 Sept 1999Allowed
Gomathi Ammal Vs Kannan
Madras High Court · (1999) 09 MAD CK 0009
Payment of Wages Act, 1936 — Section 15, 15(3)
High Courts15 Sept 1999Allowed
S. Prahalatha Babu Vs Commissioner of Income Tax
Madras High Court · (1999) 107 TAXMAN 293
Finance Act, 1997 — Section 64, 64(1), 65, 66, 67(1)Income Tax Act, 1961 — Section 132, 132A, 133A, 139, 142
High Courts14 Sept 1999
Gimplex Ltd. Vs The State of Tamil Nadu and others
Madras High Court · (2000) 2 CTC 541
Constitution of India, 1950 — Article 226
High Courts14 Sept 1999Dismissed
G. Raghavachari Vs A. Swaminathan
Madras High Court · (1999) 09 MAD CK 0094
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(i), 10(3)(c)
High Courts14 Sept 1999Dismissed
Rajamanickam S. Vs Tamil Nadu Warehousing Corporation and Another
Madras High Court · (2000) 3 LLJ 1514
Tamil Nadu Warehousing Corporation General and Staff Regulations, 1965 — Regulation 13(1)
High Courts14 Sept 1999
T. Paramaraj Vs State of Tamil Nadu and another
Madras High Court · (1999) 3 CTC 715
Land Acquisition Act, 1894 — Section 11, 6
High Courts14 Sept 1999
State by Public Prosecutor, Madras Vs Duraisami
Madras High Court · (2000) 1 LW(Cri) 77
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 8Prevention of Corruption Act, 1947 — Section 5(1)(d)
High Courts13 Sept 1999Allowed
S. Subramania Pillai Vs D. Thenmohan
Madras High Court · (1999) 09 MAD CK 0095
Evidence Act, 1872 — Section 114Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts13 Sept 1999
John A. and Others Vs Indian Rare Earths Ltd. and Others
Madras High Court · (2001) 3 LLJ 584 : (2000) WritLR 667
Constitution of India, 1950 — Article 226
High Courts10 Sept 1999
Mamsapuram Primary Agricultural Co-operative Bank Limited, Mamsapuram Vs The Joint Registrar of Co-operative Societies, Virudhunagar and 3 others
Madras High Court · (1999) 3 CTC 413
Tamil Nadu Co-operative Societies Act, 1983 — Section 11, 152, 9