High Courts17 Dec 1999Allowed
Velappan S. Vs State Bank of India and Another
Madras High Court · (2000) 3 LLJ 1139 : (2000) WritLR 323
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 3 of 64
High Courts17 Dec 1999Dismissed
H. Md. Sultan and Another Vs Tamil Nadu Wakf Board and Others
Madras High Court · (1999) 12 MAD CK 0015
Contempt of Courts Act, 1971 — Section 20
High Courts16 Dec 1999Dismissed
Vadivel Vs The State of Tamilnadu
Madras High Court · (2000) 1 LW(Cri) 443
Madras Prohibition Act, 1937 — Section 4(1A)
High Courts16 Dec 1999
P.W. Isenth and another Vs The Atomic Energy Education Society and 2 others
Madras High Court · (2000) 1 CTC 566
Constitution of India, 1950 — Article 226
High Courts15 Dec 1999Allowed
Jameela Beevi and 4 others Vs The Stale of Tamil Nadu
Madras High Court · (1999) 12 MAD CK 0086
Land Acquisition Act, 1894 — Section 4(1), 55(1), 5A, 6
High Courts15 Dec 1999Dismissed
S. Sitaraman Vs Hindustan Petroleum Corporation Ltd.
Madras High Court · (1999) 12 MAD CK 0080
Advocates Act, 1961 — Section 35Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 7(3)Constitution of India, 1950 — Article 226
High Courts15 Dec 1999
Saminathan and 4 others Vs The Inspector of Police, Puddukkottai Town Police Station, Puddukkottai and 10 others
Madras High Court · (2000) 1 CTC 285 : (2000) 1 LW(Cri) 33
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts15 Dec 1999
Mallika Vs Deputy Superintendent of Police, Vigilance and Anti-corruption, Cuddalore
Madras High Court · (2000) 1 LW(Cri) 223
Evidence Act, 1872 — Section 5Prevention of Corruption Act, 1988 — Section 13(1)(e)
High Courts14 Dec 1999
Siluvai Antony @ Gandhi Vs The Secretary to Government., Prohibition and Excise Dept., Chennai-600 009 and 2 others
Madras High Court · (2000) 1 CTC 211
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 3
High Courts14 Dec 1999Allowed
Samudrapandi, Lingathurai @ Linga Pandi, Krishnan Pandi and Ramar Vs State
Madras High Court · (2000) 1 LW(Cri) 408
Penal Code, 1860 (IPC) — Section 302, 34
High Courts13 Dec 1999
COMMISSIONER OF INCOME TAX Vs WEST COAST ELECTRIC SUPPLIES CORPN. LTD.
Madras High Court · (2000) 109 TAXMAN 54
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts13 Dec 1999
COMMISSIONER OF WEALTH TAX Vs MRS. SITA VENKATARAMANI
Madras High Court · (2000) 109 TAXMAN 322
Wealth Tax Act, 1957 — Section 27(1)
High Courts13 Dec 1999
Commissioner of Wealth-tax Vs Sita Venkataramani and Others
Madras High Court · (2000) 245 ITR 68
High Courts13 Dec 1999
T.V. Sundaram Iyengar and Sons Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 244 ITR 133
Income Tax Act, 1961 — Section 147, 256, 256(2), 37, 37(4)
High Courts13 Dec 1999
Commissioner of Income Tax Vs West Coast Electric Supplies Corporation Ltd.
Madras High Court · (2000) 243 ITR 565
Income Tax Act, 1961 — Section 256, 28, 56
High Courts13 Dec 1999
Easwaramoorthy Velar Vs Parvathathammal
Madras High Court · (2000) 1 CTC 412 : (2000) 3 LW 546
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 133Tamil Nadu Debt Relief Act, 1979 — Section 6, 7
High Courts13 Dec 1999
Spencer and Co. Ltd. Vs P.O., I Additional Labour Court and Others
Madras High Court · (2000) 2 LLJ 1005
Industrial Disputes Act, 1947 — Section 25E
High Courts13 Dec 1999Allowed
Ashok Kumar S. Vs Presiding Officer and Another
Madras High Court · (2002) 4 LLJ 397
High Courts13 Dec 1999Dismissed
Mariasironmani and 10 others Vs Pappammal @ Savariammal and 2 others
Madras High Court · (1999) 12 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Section 100Court Fees Act, 1870 — Section 7(ivA), 7(v)Specific Relief Act, 1963 — Section 39, 41