High Courts22 Jul 1999
Commissioner of Income Tax Vs Needle Industries (India) Ltd.
Madras High Court · (2000) 245 ITR 556
Income Tax Act, 1961 — Section 2(14), 28
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 29 of 64
High Courts22 Jul 1999Dismissed
J. Sickander Vs Joint Secretary, Govt. of India and Others
Madras High Court · (1999) CriLJ 4385 : (1999) 2 LW(Cri) 825
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 3(1)Customs Act, 1962 — Section 111, 113, 114, 2(39), 2(45)Foreign Exchange Regulation Act, 1973 — Section 13, 67
High Courts22 Jul 1999
Commissioner of Income Tax Vs J.K.K. Textile Processing Mills
Madras High Court · (2001) 249 ITR 487
Central Excise and Additional Duties of Excise (Amendment) Act, 1980 — Section 2Central Excises and Salt Act, 1944 — Section 2Income Tax Act, 1961 — Section 144B, 32A, 32A(2), 33(1), 80J
High Courts22 Jul 1999
G. Balaraman Vs State
Madras High Court · (1999) 2 CTC 703 : (2000) 2 DMC 751 : (1999) 4 RCR(Criminal) 308
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304
High Courts22 Jul 1999
Selvaraj Vs P. Viswanathan
Madras High Court · (1999) 2 ALD(Cri) 438 : (1999) CriLJ 4766 : (1999) 2 CTC 652 : (1999) 2 LW(Cri) 489 : (1999) 4 RCR(Criminal) 276
Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 139, 140, 141, 142Bar Councils Act, 1926 — Section 14(3), 15, 4(2), 8(1), 9(4)Civil Procedure Code, 1908 (CPC) — Section 29
High Courts22 Jul 1999Allowed
K. Shankar Vs Pallavan Transport Corporation Ltd.
Madras High Court · (2001) ACJ 488
Penal Code, 1860 (IPC) — Section 337
High Courts21 Jul 1999Allowed
Saffia Bee and Others Vs B. Sathar and Others
Madras High Court · (2002) ACJ 449 : AIR 2000 Mad 167 : (2000) 3 LW 863
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 168
High Courts20 Jul 1999Allowed
Prudential Capital Markets Ltd. and Others Vs Karpaga Vinayagar Estate Private Ltd.
Madras High Court · (1999) 98 CompCas 385
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts20 Jul 1999Allowed
Bose and others Vs Kandasamy and The New India Assurance Company
Madras High Court · (1999) 07 MAD CK 0129
High Courts20 Jul 1999Dismissed
K. Chettiappan Vs The Chief Educational Officer and The Correspondent and Secretary, Khyrathul Jamalia East Muslim Higher Secondary School
Madras High Court · (1999) 07 MAD CK 0104
Constitution of India, 1950 — Article 14, 15, 226, 28, 30, 30Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 10(1), 10(2), 11, 12(1), 14Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 17A
High Courts20 Jul 1999Allowed
P. Venkatesan, and others Vs The Government of Tamil Nadu
Madras High Court · (1999) 07 MAD CK 0099
Land Acquisition Act, 1894 — Section 11, 11(1)
High Courts20 Jul 1999
M. Babu Vs The Joint Zonal Manager -cum- Disciplinary Authority Southern Zone, Bank of India, Zonal Office Southern Zone, Chennai-86
Madras High Court · (1999) 3 CTC 285 : (1999) 2 LLJ 1045
High Courts20 Jul 1999Dismissed
Management of National Carbon Company Vs Purushothaman C. and Others
Madras High Court · (2000) 3 LLJ 1660
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts20 Jul 1999
P.S. Thiruvenkatachari Vs State of Tamil Nadu, Cuddalore and 1 another
Madras High Court · (1999) 07 MAD CK 0021
High Courts19 Jul 1999
Kammavar Sangam Vs Mani Janagarajan
Madras High Court · (1999) 3 CTC 304 : (1999) 3 LW 727 : (1999) 3 MLJ 507
High Courts19 Jul 1999Dismissed
Santhanamari through her mother and natural guardian, Batrakali Vs The Proprietor Angel Match Industries Neduvapathy and M/s. New India Assurance Company Ltd.
Madras High Court · (1999) 07 MAD CK 0124
High Courts19 Jul 1999Allowed
Maheswari Fireworks Industries Vs Commercial Tax Officer and Others
Madras High Court · (2001) 121 STC 272
Constitution of India, 1950 — Article 226
High Courts19 Jul 1999
S. Vanitha Vs E. Kuppusamy
Madras High Court · (1999) 3 MLJ 511
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
High Courts19 Jul 1999
V. Veeraraghavan Vs State Bank of India, Mettupalayam Branch
Madras High Court · (1999) 3 MLJ 702
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Jul 1999Dismissed
Devi Textiles and Others Vs S. Suganthi
Madras High Court · AIR 2000 Mad 62
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 43