High Courts19 Jul 1999
Somasundaram Vs Palani
Madras High Court · AIR 2000 Mad 239 : (1999) 3 CTC 156 : (2000) 1 LW 511 : (1999) 3 MLJ 710
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 73
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 30 of 64
High Courts19 Jul 1999
B.A. Rajan @ B. Antony Raj Vs Rajapalayam Bhoopalapatti Vishwabramha Kulathavarkalin Uravinmurai Pothunala Fund
Madras High Court · (1999) 3 CTC 180 : (1999) 3 MLJ 315
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 13Specific Relief Act, 1963 — Section 38
High Courts19 Jul 1999
Chitra Devi Vs Chembagavalli
Madras High Court · AIR 2000 Mad 38 : (2000) 2 CTC 334
High Courts19 Jul 1999
Tamil Nadu Wakf Board Vs S.J. Syed Basha and Others
Madras High Court · (2000) 2 LW 510 : (1999) 3 MLJ 534
Waqf Act, 1954 — Section 6
High Courts19 Jul 1999Dismissed
Indrakumari Vs State
Madras High Court · (1999) 07 MAD CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 164, 319
High Courts19 Jul 1999
P.S.A. Rajaguru Vs P.S.D. Nagamani Marthandan and Others
Madras High Court · (1999) 3 LW 731 : (1999) 3 MLJ 327
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Jul 1999Dismissed
Ramaswamy Vs Government of Tamil Nadu and Others
Madras High Court · (1999) 07 MAD CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 161, 24(8), 301(2)
High Courts19 Jul 1999Dismissed
The Oriental Insurance Company Ltd, 115, Broadway, Madras 600108 Vs G. Moses and K.R. Venkataraman and 7 others
Madras High Court · (1999) 07 MAD CK 0020
High Courts19 Jul 1999
Anthony Chellappa Vs Victoria Ammal
Madras High Court · (1999) 3 LW 608 : (1999) 3 MLJ 291
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts19 Jul 1999
M. Shanmughasundaram Vs N.T.P. Subburaya Chettiar
Madras High Court · (1999) 07 MAD CK 0005
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 25
High Courts19 Jul 1999Allowed
M/s. Binny Limited, 65, Armenian Street, 7 Madras - 600 001 Vs Indian Overseas Bank, Ambattur Industrial Estate Branch, Madras - 600 058 and others
Madras High Court · (1999) 07 MAD CK 0003
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 202Estate Duty Act, 1953 — Section 48, 49, 55(1)(b), 55(2), 74(1)
High Courts17 Jul 1999
H.T.L. Limited Vs Union of India (UOI)
Madras High Court · (1999) 113 ELT 30
Central Excises and Salt Act, 1944 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 321
High Courts16 Jul 1999Dismissed
Tamil Nadu State Transport Corporation (Madurai Division III) Ltd., Nagercoil Vs Saraswathi and 4 Others
Madras High Court · (1999) 07 MAD CK 0105
High Courts16 Jul 1999
New India Assurance Co. Ltd. Vs Muniammal and Another
Madras High Court · (2000) 2 ACC 148 : (2000) 1 LW 321
High Courts16 Jul 1999Allowed
Prasath Vs Subramania Pillai and Another
Madras High Court · (2000) 1 ACC 101 : (2001) ACJ 1562
High Courts15 Jul 1999
S. Rajendran Vs The Union of India and others
Madras High Court · (2000) 1 CTC 4 : (2000) 67 ECC 499
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 32Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 6(1)
High Courts15 Jul 1999
Divisional Manager, United India Insurance Company Limited Vs R. Thangaraj and Another
Madras High Court · (2001) ACJ 715 : (1999) 3 MLJ 708
Motor Vehicles Act, 1988 — Section 157
High Courts15 Jul 1999Dismissed
S. Thiruvaranga Ramalingam and Others Vs Tamil Nadu Public Service Commission and Another
Madras High Court · (1999) 07 MAD CK 0108
Administrative Tribunals Act, 1985 — Section 9Constitution of India, 1950 — Article 14, 309
High Courts15 Jul 1999Allowed
Vasanth alias S. Vasanth Kumar Vs State of Tamil Nadu and Others
Madras High Court · (2000) CriLJ 772
Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 3(1)
High Courts15 Jul 1999
R. Chandran Vs The Additional Director General of Police, Commissioner of Police and Others
Madras High Court · (1999) 3 MLJ 264