High Courts15 Jul 1999Dismissed
Divisional Manager, United India Insurance Co. Ltd. Vs R. Thangaraj and Another
Madras High Court · (2001) ACJ 715 : (1999) 3 MLJ 708
Motor Vehicles Act, 1988 — Section 149, 157
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 31 of 64
High Courts15 Jul 1999Allowed
Poongothai Vs Subramaniyan, National Insurance Co. Ltd. Cuddalore, United India Insurance Co. Ltd., Villupuram
Madras High Court · (1999) 07 MAD CK 0019
High Courts14 Jul 1999
Smt. Vijaya Vs The District Collector and Others
Madras High Court · (1999) 07 MAD CK 0120
High Courts14 Jul 1999Allowed
S.P. Narayanaswamy and Another Vs Kumaraiya Thevar and Others
Madras High Court · (2000) ACJ 1570 : (1999) 3 MLJ 699
Penal Code, 1860 (IPC) — Section 304A
High Courts14 Jul 1999Dismissed
Palani Vs The Presiding Officer, Industrial Tribunal and The General Manager, Integral Coach Factory
Madras High Court · (1999) 07 MAD CK 0033
High Courts13 Jul 1999Allowed
Balasundaran Vs State
Madras High Court · (2000) 67 ECC 30 : (1999) 113 ELT 785
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50
High Courts13 Jul 1999
Subramanian and three others Vs Jayaraman
Madras High Court · (1999) 3 CTC 52 : (1999) 3 LW 458 : (1999) 3 MLJ 216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9
High Courts13 Jul 1999
Edwin Alex Vs Syndicate Bank
Madras High Court · (1999) 2 CTC 623 : (1999) 3 MLJ 108
Limitation Act, 1963 — Section 5
High Courts13 Jul 1999Allowed
K. Gopal Vs Management, Pandian Roadways Corporation Ltd.
Madras High Court · (2001) ACJ 1462
Employees Compensation Act, 1923 — Section 2, 3, 4, 4A
High Courts13 Jul 1999
Subramanian and Others Vs Jayaraman
Madras High Court · (1999) 3 CTC 52 : (1999) 3 LW 458 : (1999) 3 MLJ 216
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts13 Jul 1999Allowed
Ganesan, and Chinna Ganesan Vs Inspector of Police, Aruppukottai Town Police Station, Aruppukottai, Respondent in both Crl.M. Ps.
Madras High Court · (1999) 2 LW(Cri) 739
Criminal Procedure Code, 1973 (CrPC) — Section 357, 482Penal Code, 1860 (IPC) — Section 307, 324, 326
High Courts12 Jul 1999
Selvaraju Vs S.H. Officer, Nettapakkam Police Station, Nettapakkam, Pondicherry and another
Madras High Court · (1999) 3 CTC 641
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 146(1), 482
High Courts12 Jul 1999Dismissed
Kaliamurthy Vs State
Madras High Court · (1999) 2 LW(Cri) 564
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts12 Jul 1999Dismissed
Talavadi Rock and Minerals Products Ltd. Vs Alwarpet Finance and Funds Ltd.
Madras High Court · (2001) 103 CompCas 566
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts12 Jul 1999
Selvaraju Vs S.M. Officer, Nettapakkam Police Station, Nettapakkam, Pondicherry and Datchinamoorthy
Madras High Court · (2000) 1 LW(Cri) 31
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts12 Jul 1999Dismissed
Kanyakumar District Contractors Association Vs The Superintending Engineer (Highways)
Madras High Court · (1999) 07 MAD CK 0007
Constitution of India, 1950 — Article 14
High Courts09 Jul 1999Dismissed
Mrs. Kamalammal and Another Vs Superintending Engineer, Vellore Electricity Distribution Circle and Others
Madras High Court · AIR 2000 Mad 76
Electricity Act, 1910 — Section 39
High Courts09 Jul 1999
Printing Guru and Guru Matches Vs Thirupathi Naidu
Madras High Court · (1999) 3 LW 884 : (1999) 3 MLJ 422
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 3
High Courts09 Jul 1999
Gurusamy Gounder Vs Muthusamy Gounder and Others
Madras High Court · (1999) 3 LW 885 : (1999) 3 MLJ 379
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Jul 1999
Ramasamy Gounder Vs Suguna and Others
Madras High Court · (1999) 3 LW 882 : (1999) 3 MLJ 441
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32