High Courts24 Jun 1999Dismissed
M/s. NEPC India Ltd. Chennai Vs M/s. Sundaram Finance Ltd. Chennai
Madras High Court · (1999) 06 MAD CK 0070
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 35 of 64
High Courts24 Jun 1999Dismissed
Amul Ploycure Industries Ltd. Vs Tamil Nadu Taxation Special Tribunal and Others
Madras High Court · (2004) 134 STC 526
Tamil Nadu General Sales Tax Act, 1959 — Section 28A, 28A(3)
High Courts24 Jun 1999Dismissed
P. Gopinathan Vs Smt. Rama Srinivasa Rao
Madras High Court · (1999) 06 MAD CK 0016
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17(2), 2, 25, 30
High Courts23 Jun 1999
Tamil Nadu Electricity Board Vs Sree Srinivasa Industries and Others
Madras High Court · AIR 1999 Mad 460 : (1999) WritLR 793
Electricity Act, 1910 — Section 22ATamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 31
High Courts23 Jun 1999
COMMISSIONER OF INCOME TAX Vs (1) INDIAN OVERSEAS BANK (2) BHARAT OVERSEAS BANK
Madras High Court · (2000) 244 ITR 120
Income Tax Act, 1961 — Section 119
High Courts23 Jun 1999
T.M. Syed Ali and another Vs State of Tamil Nadu and five others
Madras High Court · (1999) 2 CTC 490 : (2000) 2 LW(Cri) 603
Criminal Law (Amendment) Act, 1908 — Section 7(1)Explosive Substances Act, 1908 — Section 4, 5National Security Act, 1980 — Section 3(4)
High Courts23 Jun 1999
Managing Director, Thanthai Periyar Transport Corp., Villupuram Vs Sundari Ammal and four Others
Madras High Court · (2001) ACJ 1128 : (1999) 2 CTC 560 : (1999) 3 LW 82 : (1999) 3 LW 182 : (1999) 3 MLJ 147
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 171
High Courts22 Jun 1999Dismissed
Medical Equipment Supply Co. Vs Union of India (UOI)
Madras High Court · (2000) 68 ECC 247 : (2000) 115 ELT 299
Customs Act, 1962 — Section 111
High Courts22 Jun 1999Allowed
Ceylon Repatriates Labourer's Welfare and Service Society Vs The Collector
Madras High Court · AIR 2000 Mad 32
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 10
High Courts21 Jun 1999Dismissed
Managing Director, Thanthai Periyar Transport Corporation Vs Sundaramurthy and Another
Madras High Court · (2001) ACJ 1101 : (2000) 1 LW 338 : (1999) 3 MLJ 530
High Courts21 Jun 1999
Sagayaraj and Others Vs J. Therasa
Madras High Court · (1999) 2 LW 765 : (1999) 3 MLJ 211
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts21 Jun 1999Allowed
Suseela and Others Vs A.S.L. Rajan
Madras High Court · AIR 2000 Mad 50 : (1999) 2 LW 772
High Courts21 Jun 1999
Maruthi Bus Service and Another Vs Sudha and Others
Madras High Court · (2000) 1 ACC 430 : (2000) 2 LW 684
High Courts21 Jun 1999Dismissed
Annai Sathiya Institute's Student's Welfare Association Vs State of Tamil Nadu
Madras High Court · (1999) 06 MAD CK 0010
High Courts19 Jun 1999
Pallavan Transport Corporation Ltd. Vs A. Anbu Sathiya Rep. By Mother and Next Friend G. Vijaya
Madras High Court · (2001) 2 ACC 603
High Courts18 Jun 1999Dismissed
A. Venugopal and Others Vs State of Tamil Nadu and Others
Madras High Court · AIR 1999 Mad 431 : (1999) 2 MLJ 731
Constitution of India, 1950 — Article 14Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3, 3(2)
High Courts18 Jun 1999
K.V. Kandasamy and Others Vs Deputy Superintendent of Police, Crime Branch
Madras High Court · (1999) CriLJ 4282
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 468Penal Code, 1860 (IPC) — Section 109, 120B, 201, 379, 395
High Courts17 Jun 1999
Commissioner of Income Tax Vs E.V. Subramanian
Madras High Court · (2000) 161 CTR 467 : (2000) 243 ITR 281 : (2002) 123 TAXMAN 1046
Income Tax Act, 1961 — Section 80UIncome Tax Rules, 1962 — Rule 11D
High Courts17 Jun 1999
Commissioner of Gift-tax Vs T. Abdul Wahid
Madras High Court · (2000) 242 ITR 665
High Courts17 Jun 1999
Commissioner of Gift Tax Vs T. Abdul Wahid
Madras High Court · (2001) 117 TAXMAN 481
Gift Tax Act, 1958 — Section 5(1)(xiv)