High Courts09 Aug 1999Dismissed
M. Ajitha rep. by Natural Guardian and next friend father, V. Manokaran Vs The Government of Tamil Nadu
Madras High Court · (1999) 08 MAD CK 0107
Constitution of India, 1950 — Article 15(4), 16(4), 16(5)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 25 of 64
High Courts09 Aug 1999
The Brick and Tile Manufacturers Association and another Vs Union of India and another
Madras High Court · (1999) 2 CTC 698
Income Tax Act, 1961 — Section 80Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3, 4
High Courts09 Aug 1999
Pillathal and Others Vs R.S. Ganesan and Others
Madras High Court · (2000) 2 ACC 265
Penal Code, 1860 (IPC) — Section 304A
High Courts09 Aug 1999Dismissed
Gladya Lilly Vs The Superintendents, Narcotic Control Bureau, South Zonal Units, Chennai
Madras High Court · (1999) 08 MAD CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 193
High Courts09 Aug 1999
Thirumalai and Another Vs Goniathi Ammal and Another
Madras High Court · (1999) 3 MLJ 590
Contract Act, 1872 — Section 23
High Courts09 Aug 1999
Gnanaprakasam Vs Smitha and Others
Madras High Court · (1999) 3 MLJ 778
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts09 Aug 1999Dismissed
D. Manoharan and Another Vs The Executive Officer Town Panchayat, (Special Grade) and Others
Madras High Court · (1999) 08 MAD CK 0005
High Courts09 Aug 1999
M.P. Janaki Ammal and Co. Vs Dindugal Kottampatti Transport and The Manager, New India Assurance Company Limited
Madras High Court · (1999) 08 MAD CK 0004
High Courts06 Aug 1999
Kadarkarai, Appl. C.A. 104/93 M.L. Ramanathan C.A. 115/93 and K. Hamsath Irbahim, C.A. 116/93 Vs State by Agricultural Officer, Fertilizer Inspector, Office of the Assistant Director of Agriculture, Sattur, Kamarajar Dist.
Madras High Court · (2000) 1 LW(Cri) 20
High Courts06 Aug 1999Allowed
M. Chockalingam Vs Sundaram Finance Service Ltd.
Madras High Court · (2000) CriLJ 137 : (2000) 1 LW(Cri) 17
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts06 Aug 1999
M/s. The Calcutta Chemicals and Limited Vs Taiyeb Yusufbhai Vakharia and another
Madras High Court · (1999) 3 CTC 202
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11, 25, 4, 5
High Courts06 Aug 1999
Karuppayammal and another Vs S. Ramaalingam Pillai and others
Madras High Court · (2000) 1 CTC 39 : (2000) 1 LW 593
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts06 Aug 1999
The Special Tahsildar (L.A.), S.H.A.R. Unit Vs K. Leelammal, Union of India and The Construction Engineer Department of Space Sriharikota
Madras High Court · (1999) 08 MAD CK 0017
Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 24, 28
High Courts05 Aug 1999
Zoro Aqua Marine Vs Tamil Nadu Electricity Board and Others
Madras High Court · AIR 2000 Mad 68
Electricity (Supply) Act, 1948 — Section 49
High Courts05 Aug 1999Allowed
Muruganandam Vs State of Tamilnadu
Madras High Court · (1999) 2 LW(Cri) 783
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)(i)Customs Act, 1962 — Section 135(1)(b)(ii)
High Courts05 Aug 1999
Manager Oriental Insurance Company Ltd. Namakkal Vs Latha and five others
Madras High Court · (2000) 1 CTC 626 : (2000) 1 LW 739
Motor Vehicles Act, 1988 — Section 147
High Courts05 Aug 1999Allowed
S. Maheswaran and Others Vs The State
Madras High Court · (2000) CriLJ 1905
Central Excises and Salt Act, 1944 — Section 14, 40, 40(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Aug 1999
S. Maheswaran Vs State
Madras High Court · (2000) 118 ELT 560
Central Excises and Salt Act, 1944 — Section 14, 40, 40(2)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Aug 1999
Madurai District Central Co-operative Bank Ltd. Vs Presiding Officer and Another
Madras High Court · (2000) 85 FLR 303 : (2000) 2 LLJ 923
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts04 Aug 1999
Vaithilingam and another Vs State by Additional Deputy Commissioner of Police and another
Madras High Court · (1999) 2 CTC 758 : (1999) 2 LW(Cri) 629
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 408, 420, 468, 471, 477