High Courts09 Jul 1999
V.M. Subramani and Others Vs Arulmugu Bhavanarayanasamy Temple
Madras High Court · (2000) 1 LW 863 : (1999) 3 MLJ 386
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 32 of 64
High Courts09 Jul 1999
Balamani Vs Kailasam Konar
Madras High Court · (2000) 1 LW 476 : (1999) 3 MLJ 443
Registration Act, 1908 — Section 49
High Courts09 Jul 1999
Commissioner of Income Tax Vs Muthulakshmi Timber Depot Muthulakshmi Timber Depot Vs Commissioner of Income Tax
Madras High Court · (2000) 246 ITR 481
Income Tax Act, 1961 — Section 144B, 144B(4), 153, 256(1)
High Courts09 Jul 1999
Muthuswamy and Another Vs Periasamy and Others
Madras High Court · (2000) 2 ACC 501
High Courts09 Jul 1999
Raman Vs Rahmathunnisa and two others
Madras High Court · (1999) 3 CTC 88 : (1999) 3 MLJ 381
Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 12(3), 25, 40, 7
High Courts09 Jul 1999
S. Sitaraman Vs Special Tahsildar Adi Dravida Welfare, Tindivanam
Madras High Court · AIR 1999 Mad 248 : (1999) 2 CTC 761
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts09 Jul 1999Partly Allowed
Ashok Leyland Limited Vs Industrial Tribunal and Another
Madras High Court · (2000) 1 LLJ 1234
Payment of Bonus (Amendment) Act, 1985 — Section 12, 2(13)Payment of Bonus Act, 1965 — Section 18(1), 22, 34
High Courts09 Jul 1999
Majestice Leatherware Vs Govinda Chetty
Madras High Court · (1999) 3 CTC 199 : (2000) 1 LW 474 : (1999) 3 MLJ 398
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts09 Jul 1999Dismissed
G. Bothalingam Vs The District Collector and Others
Madras High Court · (1999) 07 MAD CK 0034
High Courts08 Jul 1999
H.H. Rijhwani Vs N. Venkat Ramani and either others
Madras High Court · (1999) 2 CTC 13(1) : (1999) 3 MLJ 750
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3, Order 39 Rule 1(3), Order 39 Rule 3Constitution of India, 1950 — Article 227
High Courts08 Jul 1999
Commissioner of Income Tax Vs Bharat Overseas Bank Ltd.
Madras High Court · (2000) 242 ITR 314 : (2001) 117 TAXMAN 759
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts08 Jul 1999Dismissed
Valampuri John Vs State of Tamilnadu and Others
Madras High Court · (1999) 07 MAD CK 0122
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 165, 95
High Courts08 Jul 1999Allowed
The Salem Muslim Burial Ground Protection Committee, Salem Vs The State of Tamil Nadu and 21 Others Annamalai and 13 others Vs The Secretary to Government, Revenue Department, Govt. of Tamil Nadu, Fort St. George, Madras - 9. and 21 Others
Madras High Court · (1999) 07 MAD CK 0110
High Courts08 Jul 1999
Commissioner of Income Tax Vs Indian Bank
Madras High Court · (2000) 162 CTR 52 : (2000) 243 ITR 187
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts08 Jul 1999
T.V. Jagatrakshagan (since deceased) and Others Vs N. Futaree Bai and Others
Madras High Court · (2000) 3 LW 195 : (1999) 3 MLJ 303
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii)
High Courts07 Jul 1999Allowed
S. Kannappan (died) and Others Vs The Commr., Tiruvottriyur Municipality and Others
Madras High Court · AIR 2000 Mad 56 : (1999) 3 MLJ 235
Electricity Act, 1910 — Section 12(2)
High Courts07 Jul 1999
A.K. Sadasivam Vs M. Vijaya and 2 Others
Madras High Court · (2000) 1 LW(Cri) 93
Criminal Procedure Code, 1973 (CrPC) — Section 257Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts07 Jul 1999Allowed
T. Chandra Vs The State of Tamil Nadu and The Union of India
Madras High Court · (1999) 07 MAD CK 0025
National Security Act, 1980 — Section 3(2)Tamil Nadu Open Places (Prevention of Disfigurement) Act, 1959 — Section 4(2)
High Courts06 Jul 1999
ADAR TEA PRODUCE CO. LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 106 TAXMAN 222
Finance Act, 1955 — Section 12Income Tax Act, 1961 — Section 43
High Courts06 Jul 1999
Shanmugadurai Vs State of Tamil Nadu and others
Madras High Court · (1999) 2 CTC 522 : (2000) WritLR 502
Cantonments Act, 1924 — Section 12(3)Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4(1)