High Courts18 Aug 1999Dismissed
Poongavanam Ammal Vs Navaneetham Ammal
Madras High Court · (1999) 08 MAD CK 0139
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 22 of 64
High Courts18 Aug 1999
M/s. Sydney Apparels Vs M/s. Alagan and Co.
Madras High Court · (1999) 08 MAD CK 0115
Arbitration Act, 1940 — Section 30, 30(c), 32, 33Arbitration and Conciliation Act, 1996 — Section 16, 34
High Courts18 Aug 1999Dismissed
D.V.Ramana @ Venkataramana Bhat Vs P.S.Rathina Bai
Madras High Court · (1999) 08 MAD CK 0108
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 4(1), 4(5)(a)
High Courts18 Aug 1999
Rajamani Vs Meenakshisundaram
Madras High Court · (1999) 3 CTC 309 : (2000) 1 LW 462 : (1999) 3 MLJ 757
Limitation (Amendment) Act, 1887 — Section 13Limitation Act, 1963 — Section 15(5)
High Courts18 Aug 1999
Ayyavu (died) and 8 others Vs Shanti Bibi and 9 others
Madras High Court · (1999) 3 CTC 400 : (2000) 1 LW 466
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 123
High Courts18 Aug 1999
M/s United India Insurance Company Limited, 1 North Car St, Thiruchengode, Salem Dist Vs Anandavelu and 2 others
Madras High Court · (2000) 3 CTC 212
Motor Vehicles Act, 1988 — Section 146, 147
High Courts17 Aug 1999
Papichetty Ragaviah Chetty's Charities Vs The State of Tamil Nadu
Madras High Court · (1999) 08 MAD CK 0140
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts17 Aug 1999Dismissed
M. Natarajan Vs The Commissioner, Directorate of Vigilance and Anticorruption, Secretariat, Chennai-9, The Director, Directorate of Vigilance and Anticorruption, Chennai-6 and The Superintendent of Police, Directorate of Vigilance and Anticorruption, Chennai
Madras High Court · (1999) 08 MAD CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts17 Aug 1999
Elumalai Vs The District Magistrate and District Collector, Vellore District, Vellore and The Secretary to Government of Tamil Nadu, Prohibition and Excise Department, Fort St. George, Chennai-9, Respondents
Madras High Court · (2000) 1 LW(Cri) 483
High Courts17 Aug 1999
A. Maniyara Manickam Vs The Tamil Nadu State Transport Corporation (Madurai Division-II) Ltd.
Madras High Court · (1999) 3 LW 715 : (1999) 3 MLJ 384
Motor Vehicles Act, 1988 — Section 4
High Courts17 Aug 1999
G. Kannan and another Vs Kulikambai alias Saroja and 2 others
Madras High Court · (2000) 1 CTC 719 : (2000) 1 LW 819 : (2000) 1 MLJ 368
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Aug 1999
The Secretary School Committee Thiruvalluvar Higher Secondary School by Thiru K.N. Govindarajan, Gudiyatham Vs The Government of Tamil Nadu and four others
Madras High Court · (1999) 3 CTC 62 : (1999) WritLR 660
Constitution of India, 1950 — Article 14, 226Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 16(2), 16(3), 21, 22, 41
High Courts17 Aug 1999Allowed
Sri Kanchi Steel Pvt. Ltd. Vs Designated Authority, CCE
Madras High Court · (2000) 68 ECC 59 : (2000) 115 ELT 305
High Courts17 Aug 1999Dismissed
Kumaravel R. Vs Tamil Nadu State Transport Corporation and Another
Madras High Court · (2000) 3 LLJ 179
Industrial Disputes Act, 1947 — Section 2
High Courts17 Aug 1999
Managing Director, Thanthai Periyar Transport Corporation Vs Mujuby Rahman @ Ochip Rahim through Guardians
Madras High Court · (2000) 1 ACC 350
Penal Code, 1860 (IPC) — Section 279, 337
High Courts16 Aug 1999
Rathinam Chettiar Vs Embar Naidu and another
Madras High Court · (1999) 3 CTC 394 : (1999) 3 LW 702
Limitation Act, 1963 — Section 3Specific Relief Act, 1963 — Section 16
High Courts16 Aug 1999
Mary Sumathi, No. 128/5 Emerald Flats, Anna Nagar West, Chennai-40 Vs Charles Asirvatham No.36 Anna Street, Taramani Chennai-113
Madras High Court · (1999) 3 CTC 643 : (2000) 2 RCR(Civil) 313
Guardians and Wards Act, 1890 — Section 10, 2, 3, 7, 8
High Courts16 Aug 1999Allowed
P. Gurusamy Vs S. Jeganathan
Madras High Court · (1999) 08 MAD CK 0148
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Aug 1999Dismissed
P.V. Sri Rangammal @ Muthuammal and P.V. Mahandra Raja Vs K. Dharmaraja and S. Jamna @ Gomathi
Madras High Court · (1999) 08 MAD CK 0132
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Evidence Act, 1872 — Section 145, 17, 18, 19, 20Interest Act, 1978 — Section 3(1)(a), 3(3)
High Courts16 Aug 1999
Mr. Kaliyuga Kannan Vs The Tahsildar, Land Survey and Settlement, Karaikal and Others
Madras High Court · (1999) 3 MLJ 400
Pondicherry Settlement Act, 1970 — Section 25(1), 25(2)