High Courts06 Sept 1999Dismissed
Murugeswari and etc. Vs State
Madras High Court · (2000) CriLJ 1138
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37(1), 42(2), 50, 50(4)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 19 of 64
High Courts01 Sept 1999Dismissed
P.K. Duraivelu Mudaliar Vs S.P. Mohana Sundaram
Madras High Court · (1999) 09 MAD CK 0092
High Courts01 Sept 1999
Deputy Commissioner of Income Tax Vs Vellore Co-operative Sugar Mills Ltd.
Madras High Court · (2000) 163 CTR 91 : (2000) 242 ITR 170
Income Tax Act, 1961 — Section 260A, 260A(1), 260A(5)
High Courts01 Sept 1999Dismissed
Sumitomo Corporation Vs State of Tamil Nadu and Others
Madras High Court · AIR 2000 Mad 296
Constitution of India, 1950 — Article 14, 286, 286(2)Local Areas Act, 1990 — Section 3(1), 4
High Courts31 Aug 1999
M. Lakshmi Vs M/s. Shanmuga Priya Textiles (P) Ltd., Thungavi, Udumalpet
Madras High Court · (2001) 107 CompCas 121 : (1999) 3 CTC 764
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts31 Aug 1999
Rajam Pictures Circuit and Others Vs Commissioner of Income Tax and Others
Madras High Court · (1999) 156 CTR 392 : (2000) 241 ITR 735
Finance (No. 2) Act, 1998 — Section 87, 88Income Tax Act, 1961 — Section 220, 220(2)
High Courts31 Aug 1999
R. Senniappan Vs The Wildlife Warden. Indira Gandhi Wild Life Sanctuary and National Park, Pollachi-1 and another
Madras High Court · (1999) 3 CTC 494
Constitution of India, 1950 — Article 43Wild Life (Protection) Act, 1972 — Section 12, 18, 26, 27, 28
High Courts31 Aug 1999
T. Kumaresan Vs The Commissioner, Hindu Religious and Endowment Department, Nungambakkam High Road, Chennai - 34 and another
Madras High Court · (2000) 1 CTC 78
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 116(2), 23, 27, 28, 32
High Courts31 Aug 1999Dismissed
Park College of Engineering and Technology Vs Bharathiar University
Madras High Court · (1999) 08 MAD CK 0024
All India Council for Technical Education Regulations — Regulation 4, 7(4), 8(1), 8(2), 8(3)Constitution of India, 1950 — Article 226
High Courts30 Aug 1999
Triad Trading Services Ltd. and another Vs The State of Tamil Nadu and six others
Madras High Court · (1999) 3 CTC 241 : (1999) 3 MLJ 546 : (2000) 1 RCR(Civil) 637 : (2000) WritLR 142
Constitution of India, 1950 — Article 12, 226, 367, 372General Clauses Act, 1897 — Section 2(42)Monopolies and Restrictive Trade Practices Act, 1969 — Section 39, 40
High Courts30 Aug 1999
Rukmani Devi and 4 others Vs R.M. Lakshmandoss
Madras High Court · (1999) 08 MAD CK 0137
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 26 Rule 10(2)General Clauses Act, 1897 — Section 13(2)Hindu Succession Act, 1956 — Section 23
High Courts30 Aug 1999
Ranjana Textiles Vs The Estate Officer, Deputy General Manager, Corporation Bank and Others
Madras High Court · (1999) 3 MLJ 768 : (2000) WritLR 115
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(2)
High Courts27 Aug 1999Allowed
The State of Tamil Nadu Vs M. Balakrishnan and 2 Others
Madras High Court · (1999) 08 MAD CK 0127
Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 4(1), 5A, 9(3)
High Courts27 Aug 1999
V. Ramalingam Vs The Karur Vysya Bank Ltd.
Madras High Court · (1999) 08 MAD CK 0113
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 5, Order 34 Rule 6, Order 38 Rule 5, 136
High Courts27 Aug 1999
Sivashanmugham Vs The Government of Tamil Nadu
Madras High Court · (2000) 1 ACC 406
High Courts27 Aug 1999Dismissed
Ratna Cafe Vs E.S.I. Corporation
Madras High Court · (2001) 1 LLJ 37
Employees State Insurance Act, 1948 — Section 2(22), 45A
High Courts27 Aug 1999Dismissed
Ashok Leyland Ltd. Vs Presiding Officer and Others
Madras High Court · (2000) 3 LLJ 240
High Courts27 Aug 1999Allowed
The Christian Literature Society Vs S. Nathaniel
Madras High Court · (1999) 08 MAD CK 0098
Companies Act, 1956 — Section 630, 630(1)Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts27 Aug 1999Dismissed
Thiruvalluvar Pokkuvarathu Kazhaka Anna Sumai Thookuvar Pothu Nala Sangam Vs State Express Transport Corporation and Another
Madras High Court · (2000) 1 LLJ 1507 : (2000) WritLR 190
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 9A
High Courts27 Aug 1999
Managing Director, Thanthai Periyar Transport Corporation Vs Meenakshi and Another
Madras High Court · (2000) 2 ACC 737