High Courts10 Sept 1999
Tirupathi Spinning Mills Vs Superintendent of Police and Another
Madras High Court · (2000) 3 LLJ 182
Industrial Disputes Act, 1947 — Section 23
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 18 of 64
High Courts10 Sept 1999Dismissed
Balasubramaniam S. and Others Vs Government of Tamil Nadu and Another
Madras High Court · (2001) 3 LLJ 1358
Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 32
High Courts10 Sept 1999Allowed
Sonia Vs The Chief General Manager, Tamil Nadu Telephone District No. 78 and Others
Madras High Court · AIR 2000 Mad 322
Telegraph Act, 1885 — Section 16
High Courts10 Sept 1999
B. Poisellan Vs Special Commissioner and Commissioner of Hindu Religious and Charitable Endowments Administration Department, Fort St. George, Chennai - 9 and another
Madras High Court · (1999) 3 CTC 484
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 21, 26(1)
High Courts10 Sept 1999
S. Thiagarajan Vs Saraswathy Kittu and 6 others
Madras High Court · (1999) 3 CTC 217 : (2000) 1 RCR(Civil) 594
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34
High Courts10 Sept 1999
Shri Gani Noorul Ameen Vs The Asst. Commissioner of Customs
Madras High Court · (2001) 1 LW(Cri) 222
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts09 Sept 1999
Dr. Vimala Vs M/s. Shriman Chits and Investments Pvt. Ltd.
Madras High Court · (1999) 3 CTC 210
Chit Funds Act, 1982 — Section 33(1), 64(1), 67Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 43, 47, 66, 71Contract Act, 1872 — Section 128
High Courts09 Sept 1999Dismissed
B. Jenarathanan, Balaji Service Station, Coimbatore Vs The Senior Regional Manager, Hindustan Petroleum Corporation, Coimbatore Regional Office, Coimbatore
Madras High Court · (1999) 09 MAD CK 0066
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 100Essential Commodities Act, 1955 — Section 3
High Courts09 Sept 1999
Gomathiammal Vs M. Shanmuga Velayutham
Madras High Court · (1999) 3 CTC 408
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)
High Courts09 Sept 1999
Rajakannu Vs Sarojammal and seven others
Madras High Court · (2000) 1 CTC 763
Transfer of Property Act, 1882 — Section 100, 101
High Courts09 Sept 1999
Balu Vs Dhanam and three others
Madras High Court · (1999) 3 CTC 374 : (1999) 2 MLJ 521
Civil Procedure Code, 1908 (CPC) — Section 11, 146, 2
High Courts09 Sept 1999
Indian Bank Vs M.S. Habibullah, Sole Proprietor, M.S.H. Movies. 4, Ganapathi Mudali St., Royapettah Branch, Madras 600 014
Madras High Court · (2001) 106 CompCas 654 : (2000) 1 CTC 88
Banking Regulation Act, 1949 — Section 35Contract Act, 1872 — Section 72
High Courts09 Sept 1999
R. Kumar Vs S.P. Muthukumaraswamy and two others
Madras High Court · (2000) 1 CTC 19 : (2000) 1 LW 848 : (2000) 1 MLJ 417
Transfer of Property Act, 1882 — Section 52
High Courts09 Sept 1999
Rajeswari and another Vs Sri Buvaneswari Cycle Mart
Madras High Court · (2000) 1 CTC 156 : (2001) 1 LW 776
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 4Contract Act, 1872 — Section 45Partnership Act, 1932 — Section 19, 22, 4
High Courts08 Sept 1999Dismissed
Thiru Muruga Finance and Vs State of Tamil Nadu and Another
Madras High Court · AIR 2000 Mad 137 : (2000) 3 LW 298
Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 14, 19(1), 21Reserve Bank of India Act, 1934 — Section 45I
High Courts08 Sept 1999
T. Senthil Vs The Executive Officer, Kasipalayam Town Panchayat (Special Grade), Moolapalayam, Erode- 638002 and another
Madras High Court · (1999) 3 CTC 331 : (2001) 1 LW 104
Penal Code, 1860 (IPC) — Section 302Tamil Nadu District Municipalities Act, 1920 — Section 49, 50
High Courts08 Sept 1999Dismissed
State Bank Employees' Union and Another Vs State Bank of India and Another
Madras High Court · (2001) 3 LLJ 639
Industrial Disputes Act, 1947 — Section 18(1), 25H
High Courts07 Sept 1999
Seshmal Jain and Others Vs Changamlal Umesh Chandu Bavan and Others
Madras High Court · (1999) 3 MLJ 614
Evidence Act, 1872 — Section 116
High Courts06 Sept 1999
S.K.S. Rajamani Nadar and another Vs Tuticorin Small Scale Salt Manufacturers Association and another
Madras High Court · (2000) 2 CTC 23 : (2000) 1 MLJ 370
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts06 Sept 1999Allowed
Pappu and Others Vs A. Thirunavukkarasu and Others
Madras High Court · (2000) 1 ACC 375 : (2001) ACJ 1674
Hindu Succession Act, 1956 — Section 15Motor Vehicles Act, 1988 — Section 165, 166, 168