High Courts23 Dec 1999
Commissioner of Income Tax Vs E. Prahalatha Babu
Madras High Court · (2001) 249 ITR 309
Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 66, 67
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 2 of 64
High Courts22 Dec 1999
Smt. Prema and Another Vs Dr. N. Rengarajan and Others
Madras High Court · (1999) 12 MAD CK 0081
Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 153A, 18, 18A, 2(3), 34
High Courts22 Dec 1999
BHEL Thuppuravu Thozhilalar Sangam, BHEL Ltd. Vs Mgmt. of BHEL and Others
Madras High Court · (2000) 1 LLJ 1533
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2(1)
High Courts22 Dec 1999Dismissed
Thirunagar School Educational Committee Vs State of Tamil Nadu and Others
Madras High Court · (1999) 12 MAD CK 0009
Constitution of India, 1950 — Article 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 18(A), 34, 41, 53A
High Courts22 Dec 1999
Saifuddinbhai Turabali Mamuwala and 5 others Vs The Secretary to Government, Revenue Dept, Government of Tamilnadu, Fort St. George, Madras-9 and The Asst. Commissioner, Urban Land Tax, George Town No. 143, Poonamallee High Road, Madras-29
Madras High Court · (1999) 12 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts21 Dec 1999Dismissed
C.A. Abraham and Others Vs Assistant Commissioner of Income Tax and Others
Madras High Court · (2002) 255 ITR 540
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 158BC, 245D, 245D(4)
High Courts21 Dec 1999
C.A. ABRAHAM Vs ASSISTANT COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 109 TAXMAN 16
Income Tax Act, 1961 — Section 158BC, 284(8)
High Courts21 Dec 1999Dismissed
Karunakaran N. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2001) 3 LLJ 1386
Industrial Disputes Act, 1947 — Section 11A
High Courts20 Dec 1999
Commissioner of Income Tax Vs Tiruchirapalli Co-operative Wholesale Stores Ltd.
Madras High Court · (2000) 243 ITR 277
Income Tax Act, 1961 — Section 37
High Courts20 Dec 1999Allowed
Samy Company Vs Presiding Officer and Others
Madras High Court · (2000) 3 LLJ 119 : (2000) WritLR 470
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7L, 7O
High Courts20 Dec 1999Partly Allowed
Arunagiri, L. Vs Management of Tirunelveli Central Co-operative Bank and Another
Madras High Court · (2000) 2 LLJ 321 : (2000) 1 MLJ 596 : (2000) WritLR 319
Industrial Disputes Act, 1947 — Section 11A, 2A
High Courts20 Dec 1999Allowed
Subramanian M.A. Vs Deputy General Manager, Staff Section, Canara Bank Circle Office and Another
Madras High Court · (2000) 2 LLJ 897 : (2000) 1 MLJ 637
High Courts20 Dec 1999
Arumugam alias Nuthi Ondru Arumugam and Nagappan Vs State by the Inspector of Police, Vachakarapatti Police Station, Crime No. 106 of 1987, Ramanathapuram District
Madras High Court · (2000) 1 LW(Cri) 292
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B
High Courts17 Dec 1999
Bashruddin Vs P. Somasundaram
Madras High Court · (2000) 1 CTC 723
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 25
High Courts17 Dec 1999
Seenivasagam, Appellant in C.A. 346/95 Ravindranath Tagore, Appellant (Accused in C.A.944/95. Vs State by Inspector of Police, NIB, Madurai, Respondent in 346/95 (Complainant). Inspector, Narcotic Intelligence Wing (Crime No. 62/94), Respondent in 944/95
Madras High Court · (2000) 1 LW(Cri) 436
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8(c)
High Courts17 Dec 1999
Commissioner of Income Tax Vs Madras Rubber Factory Ltd.
Madras High Court · (2002) 121 TAXMAN 192
Income Tax Act, 1961 — Section 256(2), 35, 35B, 35B(1), 35B(1)(b)
High Courts17 Dec 1999Allowed
Alexander Leonard G. Vs Anglo French Textiles and Another
Madras High Court · (2002) 4 LLJ 392
Constitution of India, 1950 — Article 14, 16
High Courts17 Dec 1999Dismissed
Anugraha Jewellers Ltd. and Another Vs K.R.S. Mani and Others
Madras High Court · (2002) 111 CompCas 501
Companies Act, 1956 — Section 397, 398, 402, 403Penal Code, 1860 (IPC) — Section 477A
High Courts17 Dec 1999
Arumuga Velar Vs Arulmigu Kuzhavar Street Mariamman Koil and 2 others
Madras High Court · (2000) 4 CTC 48
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115Limitation Act, 1963 — Section 5
High Courts17 Dec 1999
A. Karuppanna Pillai Vs Nallathambi and 4 others
Madras High Court · (2000) 1 CTC 341
Civil Procedure Code, 1882 — Section 144Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 18, 19, 31, 32, 33