High Courts27 Jul 1999
Thiruvalluvar Transport Corporation Limited, Madras Vs Smt. Josephin and Others
Madras High Court · (1999) 07 MAD CK 0016
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 28 of 64
High Courts26 Jul 1999
N. Lakshmanan Servai and Others Vs Duraipendi
Madras High Court · (2001) 1 DMC 382 : (2000) 1 LW 351 : (2000) 1 MLJ 54
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Adoptions and Maintenance Act, 1956 — Section 11
High Courts26 Jul 1999Allowed
Madras Fertilisers Limited (Officers Association) Vs Management of Madras Fertilizers Limited
Madras High Court · (2000) 3 LLJ 796 : (2000) WritLR 838
Constitution of India, 1950 — Article 14, 39, 41Contract Act, 1872 — Section 23
High Courts26 Jul 1999
Review Applicant: Mrs. Farida Shaukath Vs Unit Trust of India, Madras-1 and another
Madras High Court · (1999) 2 CTC 736 : (2000) 1 LW 516
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 14, 19(1), 226
High Courts26 Jul 1999
A. Karuppiah Vs B. Vaithianathan
Madras High Court · AIR 2000 Mad 21 : (1999) 2 CTC 741
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(1), 14, 15, 16, 2(10)
High Courts26 Jul 1999Allowed
V. Muthu Vs A. Kuppusamy, S. Ravichandran and United India Insurance Co Ltd. 3/137-B Cherry Road, Salem 1
Madras High Court · (1999) 07 MAD CK 0015
High Courts26 Jul 1999
Madura Coats Ltd. Vs Union of India (UOI)
Madras High Court · (2000) 70 ECC 616
Central Excises and Salt Act, 1944 — Section 1Constitution of India, 1950 — Article 226
High Courts26 Jul 1999
A. Kanikaparameswari and Others Vs N. Sundari and Another
Madras High Court · (2000) 2 ACC 459
High Courts26 Jul 1999
Managing Director, Pandian Roadways Corporation, Madurai Vs Valarmathi, Kavitha, Revathi (deceased) and Rajapandi
Madras High Court · (1999) 07 MAD CK 0002
High Courts23 Jul 1999
P. Jayabaskar and 2 others Vs Saraswathi and 7 others
Madras High Court · (2000) 1 CTC 334 : (1999) 3 LW 696
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Succession Act, 1956 — Section 22Limitation Act, 1963 — Article 97
High Courts23 Jul 1999
R. Nanthiappan Vs Nagappan and Others
Madras High Court · (1999) 3 MLJ 761
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Jul 1999Dismissed
Oriental Insurance Co. Ltd. Vs Vedathal and Another
Madras High Court · (2000) 2 ACC 34 : (2001) ACJ 2022
Insurance Act, 1938 — Section 64VB
High Courts23 Jul 1999Partly Allowed
State Bank Employees' Union Vs State Bank of India and Another
Madras High Court · (2000) 3 LLJ 1421
Constitution of India, 1950 — Article 226
High Courts23 Jul 1999
M.P. Palani and twenty three others Vs The State of Tamil Nadu and two others
Madras High Court · (1999) 3 CTC 133 : (1999) 3 MLJ 265 : (1999) WritLR 760
Land Acquisition Act, 1894 — Section 12(2), 18(2)
High Courts23 Jul 1999
K. Muthu Vs C. Chandrasekar and another
Madras High Court · (2000) 2 ACC 761 : (2001) ACJ 897 : (2000) 3 CTC 21
Motor Vehicles Act, 1988 — Section 146, 147
High Courts23 Jul 1999
R. Thiagarajan Vs National Insurance Company Ltd.
Madras High Court · (1999) 07 MAD CK 0036
Constitution of India, 1950 — Article 14
High Courts23 Jul 1999Dismissed
R. Saroja Vs N. Lokanatha Kanthan
Madras High Court · (1999) 07 MAD CK 0014
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(2)(ii)(v), 11(4), 25
High Courts22 Jul 1999
Vembu Ammal and 7 others Vs Pattuammal and 3 others
Madras High Court · (1999) 3 CTC 717
Evidence Act, 1872 — Section 68
High Courts22 Jul 1999
COMMISSIONER OF INCOME TAX Vs NEEDLE INDUSTRIES (INDIA) LTD.
Madras High Court · (2000) 108 TAXMAN 524
Income Tax Act, 1961 — Section 2(14)
High Courts22 Jul 1999
Union of India Vs R. Karthikai Rajan and 16 others
Madras High Court · (1999) 07 MAD CK 0106
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 9 Rule 8, Order 9 Rule 9, 80(1), 80(2)Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 4(1)