High Courts29 Jun 1999Dismissed
Thiruvalhu Transport Corporation Vs D. Narayanan and Pallavan Transport Corporation
Madras High Court · (1999) 06 MAD CK 0077
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 34 of 64
High Courts29 Jun 1999
The Managing Director, Marudhu Pandiyar Transport Corporation, Karaikudi Vs Rajapandian
Madras High Court · (1999) 06 MAD CK 0076
High Courts29 Jun 1999Allowed
Vimala Shantha Bai Vs Vinod Reuben Vedanayagam alias Mohamed Yusuf
Madras High Court · AIR 2000 Mad 215
Divorce Act, 1869 — Section 10, 43
High Courts29 Jun 1999Dismissed
Chennai District Handcartman Kerosene Retailers Progressive Sangam Vs The Secretray Government of Tamilnadu Food and Consumer Production Dept. Fort.St.George, Chennai-9 and The Special Commissioner and Commissioner of Civil Supplies and Consumer Protection, Chepauk Chennai-5
Madras High Court · (1999) 06 MAD CK 0011
Constitution of India, 1950 — Article 14, 19(1)(g), 21Essential Commodities Act, 1955 — Section 2(c), 2(cc), 3, 3(5), 3(5)(a)
High Courts28 Jun 1999
S. Ramakrishnan Vs R.M. Subbiah
Madras High Court · (1999) 3 MLJ 404
Contempt of Courts Act, 1971 — Section 12Specific Relief Act, 1963 — Section 20(2)Transfer of Property Act, 1882 — Section 44
High Courts28 Jun 1999Dismissed
Smt. D. Saravanabava Vs State of Tamil Nadu, Chennai Metropolitan Development Authority and The Collector
Madras High Court · (1999) 06 MAD CK 0074
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5A, 6A
High Courts28 Jun 1999
Southern Petrochemical Industries Corporation Ltd. Vs Syndicate Bank
Madras High Court · (1999) 3 MLJ 415
Contract Act, 1872 — Section 129, 135
High Courts28 Jun 1999
B. Kishore Vs Manju alias Manjula
Madras High Court · (2000) 1 LW 651 : (1999) 3 MLJ 269
High Courts28 Jun 1999Dismissed
J. Elavarasi Vs State
Madras High Court · (1999) 06 MAD CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 407Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
High Courts25 Jun 1999
R. Rajendran Vs E.M. Kuthurathullah
Madras High Court · (1999) 2 CTC 606 : (1999) 3 MLJ 194
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(5), 14(1), 19(3)
High Courts25 Jun 1999
Oriental Insurance Co. Ltd. and Another Vs M. Baskar and Others
Madras High Court · (2000) 1 ACC 322 : (2000) 3 LW 905
Motor Vehicles Act, 1988 — Section 110(1)
High Courts25 Jun 1999Dismissed
New India Assurance Co. Ltd. Vs S. Sulochana and Others
Madras High Court · (2000) 1 ACC 113 : (2001) ACJ 1788 : (1999) 3 LW 652
High Courts25 Jun 1999
Kulandaiswamy, represented by his Power of Attorney Agent, Susaikannu Vs S. Santhanam and Another
Madras High Court · (1999) 3 MLJ 236
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts25 Jun 1999Allowed
Cheran Transport Employees' Union Vs Government of Tamil Nadu and Another
Madras High Court · (2000) 1 LLJ 1206
Industrial Disputes Act, 1947 — Section 10(1), 12(4), 12(5)
High Courts25 Jun 1999
Managing Director Pattukottai Azhagiri Transport Corporation Vs Mrs. Kasturi and Others
Madras High Court · (2000) 1 LW 273 : (1999) 3 MLJ 561
High Courts25 Jun 1999Dismissed
The Registrar, Madurai Kamarajar University and Another Vs The State Consumer Disputes Redressal Commission and Others
Madras High Court · AIR 2000 Mad 222
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12
High Courts25 Jun 1999
Sakthivel Vs The Commissioner of Police, Chennai and another
Madras High Court · (1999) 3 CTC 34 : (1999) 2 LW(Cri) 673
Penal Code, 1860 (IPC) — Section 336, 341, 392, 397, 506(2)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 10
High Courts25 Jun 1999
Mangalanathan and Ravi @ Rathinavel Vs State and Others
Madras High Court · (2001) 1 LW(Cri) 201
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 145(4), 146
High Courts25 Jun 1999Dismissed
C. Dhanasekaran, President Dr. N.R. Ambedkhar Social Welfare Seva Sangam Vs State of Tamil Nadu
Madras High Court · (1999) 06 MAD CK 0002
Constitution of India, 1950 — Article 227
High Courts24 Jun 1999
Managing Director Thanthai Periyar Transport Corporation, Villupuram Vs Esther Boopathy, Nesakumar, Rajkumar (Minors 2 and 3 are rep. by mother and next friend, Esther Boopathy) and Devakirubai
Madras High Court · (1999) 06 MAD CK 0079
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Penal Code, 1860 (IPC) — Section 304(A)