High Courts12 Aug 1999
B. Ananthakrishnan Vs Kovai B. Jayaraman and Another
Madras High Court · (1999) 3 LW 533 : (1999) 3 MLJ 640
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 24 of 64
High Courts12 Aug 1999Dismissed
A.S. Ramadass Vs N. Malathi
Madras High Court · (1999) 2 DMC 748 : (1999) 3 MLJ 685
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts11 Aug 1999Dismissed
Manager, National Insurance Co Ltd., Calcutta Vs Nagammal and 5 others
Madras High Court · (1999) 08 MAD CK 0134
High Courts11 Aug 1999
Commissioner of Income Tax Vs Jaya Stores
Madras High Court · (1999) 107 TAXMAN 612
Income Tax Act, 1961 — Section 69D
High Courts11 Aug 1999
Commissioner of Gift Tax Vs A. Jawahar Palaniappan
Madras High Court · (2000) 164 CTR 476 : (2000) 242 ITR 581 : (2001) 117 TAXMAN 472
Gift Tax Act, 1958 — Section 15, 15(3), 16, 16(1B)
High Courts11 Aug 1999
Valliammal (died) and Others Vs M.K. Musthafa (died) and Others
Madras High Court · (1999) 3 MLJ 369
Limitation Act, 1963 — Section 5
High Courts10 Aug 1999Allowed
Farook Nagoor Vs The State of Tamil Nadu and Union of India
Madras High Court · (1999) 2 LW(Cri) 785
High Courts10 Aug 1999Allowed
Sasikumar Vs The District Magistrate and District Collector, Karur District, Karur and The Secretary to Government of Tamilnadu, Prohibition and Excise Department, Fort. St.George, Chennai-9
Madras High Court · (2000) 1 LW(Cri) 482
High Courts10 Aug 1999
Workmen of Rane Brake Linings Ltd. Vs Commissioner of Income Tax and Others
Madras High Court · (2001) 247 ITR 111
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 80GG
High Courts10 Aug 1999
Mayamuthu and four others Vs State by Inspector of Police Penagudi Police Station, Tirunelveli District (Crime No. 18 of 1997)
Madras High Court · (1999) 3 CTC 238 : (1999) 4 RCR(Criminal) 622
Evidence Act, 1872 — Section 145, 154, 165Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts10 Aug 1999
K.R. Manickam Vs P. Kumaravel and 4 others
Madras High Court · (1999) 3 CTC 15 : (2000) 1 LW 630 : (2000) 1 MLJ 204
Specific Relief Act, 1963 — Section 16, 27
High Courts10 Aug 1999
Abdullah Kadher Batcha Vs The Commissioner of Customs (Airport) Customs House, Rajaji Salai, Chennai-1 and another
Madras High Court · (1999) 3 CTC 235 : (2000) 67 ECC 55
Constitution of India, 1950 — Article 226
High Courts10 Aug 1999Dismissed
Parthasarathy, P.N. Vs Management of Tuticorin Alkali Chemicals and Fertilizers Ltd. and Another
Madras High Court · (2000) 1 LLJ 32
Tamil Nadu Shops and Establishments Act, 1947 — Section 41, 41(2)
High Courts10 Aug 1999
Sekar Vs Arumugham
Madras High Court · (2000) CriLJ 1552 : (2000) 3 RCR(Criminal) 679
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203, 226, 451, 91Penal Code, 1860 (IPC) — Section 379
High Courts10 Aug 1999
WORKMEN OF RANE BRAKE LININGS LTD. Vs COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 108 TAXMAN 520
High Courts10 Aug 1999Allowed
D. Ravi and Others Vs S. Vellathan and Another
Madras High Court · (1999) 08 MAD CK 0011
Specific Relief Act, 1963 — Section 42
High Courts09 Aug 1999
D.V. Jaganathan and five others Vs P.R. Srinivasan and five others
Madras High Court · (1999) 3 CTC 263 : (1999) 3 LW 742
Civil Procedure Code, 1908 (CPC) — Section 100, 103
High Courts09 Aug 1999Dismissed
M. Ramanathan. Vs District Educational Officer, Ariyalur, Chief Educational Officer, Trichy, The Commissioner, Panchayat Union and The State of Tamil Nadu
Madras High Court · (1999) 08 MAD CK 0131
High Courts09 Aug 1999Dismissed
B. Anandan Vs The Secretary to Government, Prohibition and Excise Department, Govt, of Tamil Nadu, Fort St. George, Chennai-9 and The District Collector and District Magistrate, Thoothukudi District, Thoothukudi
Madras High Court · (1999) 2 LW(Cri) 789
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1)