High Courts06 Jul 1999
Adar Tea Produce Company Ltd. and Another Vs Assistant Commissioner of Income Tax and Others
Madras High Court · (2000) 244 ITR 608
Income Tax Act, 1961 — Section 32, 43(3)Income Tax Rules, 1962 — Rule 8(2)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 33 of 64
High Courts06 Jul 1999
Aruppukkottai Sri Jayavilas (P) Ltd. and Another Vs Leelavathi and Others
Madras High Court · (2000) 1 ACC 244 : (2001) ACJ 1767 : (2000) 1 LW 343
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts06 Jul 1999
H. Krishnan @ H. Krishnamurthy Vs State by Inspector of Police, Bargur Police Station (Cr. No. 385/87)
Madras High Court · (1999) 07 MAD CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts06 Jul 1999Dismissed
S. Babaji Rajah Bhonale Chattropathy Vs The Commissioner, Hindu Religious and Charitable, Endowments Department, Nun-gambakkam. Madras - 34, The Deputy Commissioner, Hindu Religious and Charitable Endowments Department, Thanjavur
Madras High Court · (1999) 07 MAD CK 0013
High Courts05 Jul 1999Dismissed
K. Viswambaran Vs State of Tamil Nadu and Others
Madras High Court · (1999) 07 MAD CK 0035
High Courts05 Jul 1999
A. Mohan and 2 others Vs Smt. Kamalam Ammal and 5 others
Madras High Court · (1999) 07 MAD CK 0022
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(3)(c)
High Courts05 Jul 1999
The Government of Tamil Nadu Vs Peria Pallivasal Abiramam and Tamil Nadu Wakf Board
Madras High Court · (1999) 07 MAD CK 0018
Civil Procedure Code, 1908 (CPC) — Section 80Tamil Nadu Panchayats Act, 1994 — Section 84
High Courts02 Jul 1999
Special Steel Products Vs Commissioner of Income Tax and Another
Madras High Court · (2001) 249 ITR 504
Income Tax Act, 1961 — Section 139(1), 139(4), 144, 148, 184
High Courts02 Jul 1999Allowed
Siemens Ltd. and Others Vs N.E.P.C. Micon Ltd.
Madras High Court · (1999) 98 CompCas 388
Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 1999Dismissed
Fathuna Gani, Sherfunissa and Mehrunissa Vs The State of Tamil Nadu and M. Sithima
Madras High Court · (1999) 07 MAD CK 0119
Constitution of India, 1950 — Article 142, 226Partnership Act, 1932 — Section 41, 42Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13, 19(2), 41(5), 92, 93
High Courts01 Jul 1999
Managing Director, Pallavan Transport Corporation Ltd. Vs Kuppusamy
Madras High Court · (2000) 1 ACC 43 : (1999) 3 LW 424
High Courts01 Jul 1999
V. Venkatachalam Vs The Deputy Registrar of Co-operative Societies, Srivilliputhur
Madras High Court · (1999) 3 CTC 669
High Courts01 Jul 1999Dismissed
Kattabomman Transport Corporation Ltd. Vs Mariyal and Others
Madras High Court · (2000) 1 ACC 340 : (2001) ACJ 1926 : (2000) 1 LW 348
High Courts01 Jul 1999
M.S. Murugan Vs Smt. Santhakumari and Others
Madras High Court · (2000) 3 LW 394 : (1999) 3 MLJ 132
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 11
High Courts30 Jun 1999
Managing Director, Marudhu Pandiyar Transport Corporation Vs N. Rajmani
Madras High Court · (2000) 1 ACC 269 : (1999) 3 LW 421
High Courts30 Jun 1999Dismissed
K. Sundaramoorthy Vs The Tahsildar
Madras High Court · (1999) 06 MAD CK 0055
Tamil Nadu Land Encroachment Act, 1905 — Section 5
High Courts30 Jun 1999Dismissed
P. Nedumaran Vs State of Tamil Nadu
Madras High Court · (1999) 06 MAD CK 0022
Constitution of India, 1950 — Article 19(1)
High Courts30 Jun 1999
Dr. Kumari Shantha Arogyadoss (deceased) and Others Vs Smt. G.C. Kamala Sri Hari and Others
Madras High Court · (1999) 3 MLJ 577
Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 23
High Courts29 Jun 1999
Shine Leather Exports and Another Vs M. Balasubramani
Madras High Court · (1999) 98 CompCas 461
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Jun 1999
The Managing Director, Thanthai Periyar Transport Corporation, Villupuram Vs Mani and 4 others
Madras High Court · (1999) 06 MAD CK 0080
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33