COURT ARCHIVE

Madras High Court judgments, 1999

1,261 judgments · page 26 of 64

High Courts04 Aug 1999Dismissed

The Virudhachalam Town Vegetable Daily Market Merchants Welfare Association and Another Vs The Commissioner, Virudhachalam Municipality and Others

Madras High Court · AIR 2000 Mad 198 : (2000) 1 LW 535

Tamil Nadu District Municipalities Act, 1920 — Section 260(1), 260(3)

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High Courts04 Aug 1999

The National Insurance Company Limited, TIAM House, 4th Floor, 28, Rajaji Salai, Madras - 600 001 Vs R. Rani and another

Madras High Court · (2001) ACJ 856 : (2001) 1 LW 727 : (2000) 1 MLJ 97

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22Insurance Act, 1938 — Section 96(ii)Motor Vehicles Act, 1988 — Section 173

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High Courts03 Aug 1999Allowed

P. Muthuswamy Vs State and Another

Madras High Court · (2000) CriLJ 140 : (2000) 1 LW(Cri) 27

Constitution of India, 1950 — Article 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3(1), 8

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High Courts03 Aug 1999

Muthukaruppan alias Velayutham Vs Deivathadiya Pillai, Hereditary Trustee and Poojari of Arulmighu Sree Vembadi Sudalaimadasamy. Sree Petchiamman Temple and Shree Deivathadiya Pillai Tomb

Madras High Court · (1999) 3 MLJ 574

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts03 Aug 1999

R. Shanmuganathan and Others Vs Appropriate Authority (No. 2)

Madras High Court · (2001) 165 CTR 576 : (2000) 242 ITR 652 : (2003) 128 TAXMAN 508

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High Courts03 Aug 1999Dismissed

C. Ramaswamy Vs State

Madras High Court · (2000) CriLJ 770

Explosive Substances Act, 1908 — Section 5

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High Courts03 Aug 1999

Ramalingam Vs State by Station House Officer, Cuddalore O.T. Crime No. 814/99

Madras High Court · (2000) 1 LW(Cri) 100

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts03 Aug 1999Dismissed

Muthukaruppan @ Velayutham Vs Deivathediya Pillai, Herieditary Trustee and Poojari of Arulmighu Sree Vembadi Sudalaimadasamy, Shree Patchiamman Temple and Shree Deivathadaiya Pillai Tomb

Madras High Court · (1999) 3 MLJ 574

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts02 Aug 1999Dismissed

V.K. Thyagarajan Vs Syndicate Bank and Others

Madras High Court · (2000) 100 CompCas 293 : (2000) 1 MLJ 47

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 150Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 22, 31

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High Courts02 Aug 1999

R. Gangatharan Vs The State and R. Govindan, Retd. Cooperative Sub Registrar (Package) Erode

Madras High Court · (2001) 1 LW(Cri) 140

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 408

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High Courts02 Aug 1999

A. Balakrishnan Vs R. Kanagavel Kamaraj and another

Madras High Court · (1999) 3 CTC 247 : (1999) 3 MLJ 679

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright (Amendment) Act, 1994 — Section 62Specific Relief Act, 1963 — Section 2, 37, 38

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High Courts02 Aug 1999

Akbar Ali and 2 others Vs Alla Pitchai

Madras High Court · (2000) 2 CTC 281 : (2000) 1 LW 842

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 3, 148A

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High Courts02 Aug 1999

T.R. Velayudham and others Vs The State of Tamil Nadu and two others

Madras High Court · AIR 1999 Mad 439 : (1999) 3 CTC 125

Land Acquisition Act, 1894 — Section 2, 4, 5

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High Courts02 Aug 1999Dismissed

Gurunathan Vs State

Madras High Court · (1999) 2 LW(Cri) 744

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 8Penal Code, 1860 (IPC) — Section 302

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High Courts30 Jul 1999

Dr. A. Sivamurthy Vs The Syndicate Sub Committee, Performing for the Functions of the Vice Chancellor of Madras University

Madras High Court · (1999) 07 MAD CK 0121

Madras University Act, 1923 — Section 12, 12(4), 13, 13(6), 15

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High Courts30 Jul 1999

Mrs. Selvam Dhanapal Vs M.K.M. Abdul Salam and Another

Madras High Court · (1999) 3 MLJ 527

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High Courts30 Jul 1999

Coimbatore District Central Co-operative Bank Employees Association and two others Vs Government of Tamil Nadu and four others

Madras High Court · (1999) 3 CTC 1 : (1999) WritLR 789

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High Courts30 Jul 1999

S. Mohammed Iqubal Vs M. Padmanabhan

Madras High Court · AIR 2000 Mad 15 : (1999) 3 CTC 116 : (1999) 3 MLJ 330

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 13, 18

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High Courts30 Jul 1999

N. Subramania Mudaliar Vs Esakki Ammal and Another

Madras High Court · (1999) 3 LW 610 : (1999) 3 MLJ 319

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)

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High Courts30 Jul 1999

S. Pappa and Others Vs Government of Tamil Nadu and Others

Madras High Court · (2000) 2 LW 460 : (1999) 3 MLJ 347

Constitution of India, 1950 — Article 309Contract Act, 1872 — Section 23Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 14(ii)(e)

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