COURT ARCHIVE

Madras High Court judgments, 1999

1,261 judgments · page 20 of 64

High Courts27 Aug 1999

N. Sekar, Proprietor, M/s. Leo Furnances and another Vs Superintendent of Police SPE/CBI/SCB Madras

Madras High Court · (2000) 1 CTC 662 : (2000) 1 LW(Cri) 333

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 240, 251(A)Penal Code, 1860 (IPC) — Section 120

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High Courts27 Aug 1999

Vikrant Tyres Ltd. Vs Union of India (UOI)

Madras High Court · (2000) 68 ECC 60 : (2000) 115 ELT 306

Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 14, 14(1A), 27, 38(3), 42B(1)Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 9(2)

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High Courts27 Aug 1999Dismissed

A. Saravanan Vs Union of India and Others

Madras High Court · (1999) 08 MAD CK 0014

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High Courts27 Aug 1999

Sri Sivahari Bajanai Madam Trust Vs Smt. Sountram

Madras High Court · (1999) 08 MAD CK 0001

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High Courts26 Aug 1999

S. Ganesan Vs Assistant Commissioner Excise, Collectorate, Chennai and another

Madras High Court · (2000) 1 CTC 193

Constitution of India, 1950 — Article 14, 19, 226, 47Madras Prohibition Act, 1937 — Section 17, 20A, 52A, 55Tamil Nadu Liquor (Retail Vending) Rules, 1989 — Rule 11(B)(2), 13(1), 14, 17, 18

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High Courts26 Aug 1999

Singaram @ Velayudha Udayar and two others Vs Subramaniam and three others

Madras High Court · (1999) 3 CTC 136 : (2000) 1 DMC 172 : (1999) 3 LW 677

Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 11, 12, 16(3), 5

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High Courts25 Aug 1999

Canara Bank Vs The Assistant Commissioner of Commercial Taxes, Zone - 7, Greams Road, Madras 600006 and another

Madras High Court · (1999) 3 CTC 193

Constitution of India, 1950 — Article 326Tamil Nadu General Sales Tax Act, 1959 — Section 24(1)

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High Courts25 Aug 1999

S. Ramalingam Vs The Chairman and Managing Director Tamil Nadu Civil Supplies Corporation Limited, Madras-10

Madras High Court · (2000) 4 CTC 87

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High Courts25 Aug 1999

Krishnaveni and Veeramadevi rep. by next friend and guardian Krishnaveni Vs B. Muruganathan and National Insurance Co. Ltd., Division 2, First Floor, No.9, State Bank Road, Coimbatore

Madras High Court · (1999) 08 MAD CK 0135

Industrial Disputes Act, 1947 — Section 11(1)

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High Courts25 Aug 1999Allowed

Management, Melur Co-operative Urban Bank Ltd. Vs Deputy Commissioner of Labour (Appellate Authority) and Others

Madras High Court · (2000) 2 LLJ 920 : (1999) 3 LW 795 : (1999) 3 MLJ 783

Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)Tamil Nadu Shops and Establishments Rules, 1948 — Rule 9A, 9A(3)

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High Courts24 Aug 1999Dismissed

Venayega Spinning Mills Vs Chairman, Tamil Nadu Electricity Board and Another

Madras High Court · AIR 2000 Mad 209

Electricity Act, 1910 — Section 49

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High Courts24 Aug 1999

T.S. Vaidyalingam, 65, Vembuliamman Koil Street, Thiruneermalai, Chennai - 44 Vs The State of Tamil Nadu

Madras High Court · (1999) 08 MAD CK 0133

Tamil Nadu District Municipalities Act, 1920 — Section 40A, 40A(6)

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High Courts24 Aug 1999

B. Chellammal and Another Vs J.C. Automobile and Another

Madras High Court · (2000) 1 ACC 398 : (2001) ACJ 1626

Motor Vehicles Act, 1939 — Section 95(2)(b)

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High Courts24 Aug 1999Dismissed

Sennampatty Milk Producers' Co-operative Society Ltd. Vs Presiding Officer, Labour Court and Another

Madras High Court · (2000) 84 FLR 315 : (2001) 3 LLJ 165

Industrial Disputes Act, 1947 — Section 11A

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High Courts24 Aug 1999Dismissed

Aravindadevi, J. Vs Union of India (UOI) and Another

Madras High Court · (2000) 87 FLR 73 : (2000) 2 LLJ 1264

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(5), 16(1), 16(2), 17(1)General Clauses Act, 1897 — Section 13(2)

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High Courts24 Aug 1999

Madras Metropolitan Water Supply and Sewerage Board Vs Sridhar and Others

Madras High Court · (2001) ACJ 732 : (2000) 1 MLJ 72

Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 279, 337

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High Courts23 Aug 1999

G.T. Karuppaiyan Vs Jeyapal and Another

Madras High Court · (2000) 2 ACC 63

Motor Vehicles Act, 1988 — Section 2(32)

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High Courts23 Aug 1999Dismissed

S. Dayalan Vs P. Velu

Madras High Court · (1999) 08 MAD CK 0119

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 115

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High Courts23 Aug 1999

T.S. Subramania Aiyer Vs P.K. Srinivasan by Power Agent, B. Ramu

Madras High Court · (1999) 3 MLJ 391

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25

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High Courts23 Aug 1999

Madras Divisional Railway Staff Co-op. Building Society Ltd. Vs The Corporation of Madras

Madras High Court · (1999) 08 MAD CK 0114

Constitution of India, 1950 — Article 226

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