High Courts16 Aug 1999Allowed
B. Devarajan Vs State and Another
Madras High Court · (2000) CriLJ 116 : (1999) 2 LW(Cri) 779
Madras Prohibition Act, 1937 — Section 4(1), 4(1A)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 23 of 64
High Courts16 Aug 1999
Modern Denim Ltd. Vs Lucas TVS Ltd.
Madras High Court · (2000) 1 CivCC 397 : (1999) 3 CTC 143 : (1999) 2 LW(Cri) 841 : (1999) 4 RCR(Criminal) 109
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Aug 1999
Pharmasivam and another Vs Tamil Nadu Electricity Board and 2 others
Madras High Court · (2000) 2 CTC 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Electricity Act, 1910 — Section 12, 2, 51Telegraph Act, 1885 — Section 10, 16(1)
High Courts16 Aug 1999
Veppanathar alias Karuppannan and another Vs Kaliappan
Madras High Court · (2000) 3 CTC 78 : (2000) 1 LW 893
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 12, 115, 75
High Courts16 Aug 1999
T.R. Agoram Iyer a partnership firm carrying on business in partnership at Akkur Vs State of Tamil Nadu and two others
Madras High Court · (1999) 3 CTC 72
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 80Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 103, 114
High Courts16 Aug 1999Allowed
Management, Pallavan Transport Corporation Vs P.O., Industrial Tribunal and Another
Madras High Court · (2001) 3 LLJ 1329
Industrial Disputes Act, 1947 — Section 11A, 33(2)
High Courts16 Aug 1999Dismissed
Management of New Haryana Transport Company Vs Presiding Officer, Labour Court and Another
Madras High Court · (2000) 3 LLJ 1436
Industrial Disputes Act, 1947 — Section 33C(2)Minimum Wages Act, 1948 — Section 20(1)Payment of Wages Act, 1936 — Section 15(1)
High Courts16 Aug 1999
Kasi Naidu Vs Govindarajan and Others
Madras High Court · (2000) 1 LW 470 : (1999) 3 MLJ 746
High Courts16 Aug 1999
Narthaki Theatre and etc. Vs The Joint Commissioner, Land Administration Department and Others
Madras High Court · AIR 2000 Mad 270
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9, 9(1), 9(2), 9A, 9A(1)Tamil Nadu Entertainments Tax Act, 1939 — Section 15
High Courts16 Aug 1999Dismissed
H. Ramachandra Rao Vs A. Mohideen
Madras High Court · (1999) 08 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Aug 1999Dismissed
Dharmasivam and Another Vs Tamil Nadu Electricity Board, Erode and 2 Others
Madras High Court · (1999) 08 MAD CK 0015
Electricity Act, 1910 — Section 12, 2(f), 51Telegraph Act, 1885 — Section 10, 16(1)
High Courts16 Aug 1999Dismissed
K. Soundararajan Vs Guruvammal and 11 others
Madras High Court · (1999) 08 MAD CK 0012
High Courts14 Aug 1999Dismissed
The National Insurance Company Limited, Tiam House, 4th Floor, 28 Rajaji Salai, Madras-600 001 Vs R. Rani and R. Somalatha rep by her mother and next friend 1st Respondent herein
Madras High Court · (1999) 08 MAD CK 0138
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22
High Courts13 Aug 1999
Janab Dr. Hisamuddin Papa Sahib and 4 Others Vs Janab Kazim Hussain Sahib
Madras High Court · (1999) 08 MAD CK 0136
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts13 Aug 1999
V. Venkatachalapathy and four others Vs Vellore Co-operative Sugar Mills Matriculation School and two others
Madras High Court · (2000) 2 CTC 478 : (2000) 2 LW 486
Constitution of India, 1950 — Article 226, 30, 39
High Courts13 Aug 1999
The Superintending Engineer, South Arcot Electricity System, Tamil Nadu Electricity Board, Villupuram Vs Raju Industries
Madras High Court · (2000) 2 CTC 495 : (2000) 3 RCR(Civil) 688
High Courts13 Aug 1999
Managing Director, Marudhu Pandiyar Transport Corporation Vs Visalatchi and Others
Madras High Court · (2000) 1 ACC 239 : (2001) ACJ 1611
High Courts13 Aug 1999Allowed
Kothali Rajendran Vs District Collector and District Magistrate and Another
Madras High Court · (2000) CriLJ 1944
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 10
High Courts12 Aug 1999Allowed
Management of Rajasekaran Transport Vs P.O., Principal Labour Court and Another
Madras High Court · (2000) 2 LLJ 977
Industrial Disputes Act, 1947 — Section 11A
High Courts12 Aug 1999
Pavithran M.N. Vs Central Bank of India and Another
Madras High Court · (2001) 3 LLJ 162 : (1999) 3 MLJ 301
Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4