High Courts17 Jun 1999Dismissed
Cholan Roadways Corporation Ltd. Vs Pavunraj and Others
Madras High Court · (2000) ACJ 616 : (2000) 1 LW 796 : (1999) 2 MLJ 716
Civil Procedure Code, 1908 (CPC) — Section 2Motor Vehicles Act, 1988 — Section 166, 2
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 36 of 64
High Courts17 Jun 1999Allowed
Chakra Textile and Another Vs Jeevan Enterprises
Madras High Court · (2001) 103 CompCas 807
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts16 Jun 1999
P. Yasodha, M. Raghu and M. Santhi Vs The Andhra Pradesh State Transport Corporation
Madras High Court · (1999) 06 MAD CK 0083
High Courts16 Jun 1999
D.K. Nagabushanam Vs The Commissioner, Hindu Religious and Charitable Endowment (Administration), Nungambakkam Chennai-600 034 and The Executive Officer/Joint Commissioner Arulmighu Subramaniya Swami Thirukoil Thiruthani-631 209
Madras High Court · (1999) 06 MAD CK 0075
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 56(1)
High Courts16 Jun 1999
Nesamony Transport Corporation Limited Vs Chenthilathiapan and Another
Madras High Court · (2000) 1 ACC 332
High Courts16 Jun 1999Dismissed
Dheeran Chinnamalai Transport Corporation Vs Ammani and Others
Madras High Court · (2000) 1 ACC 89 : (2000) ACJ 589 : (2000) 1 LW 793 : (1999) 2 MLJ 722
High Courts16 Jun 1999Allowed
V. Maragatham and Others Vs Managing Director, Thiruvalluvar Trans. Corpn. and Another
Madras High Court · (2000) 1 ACC 124 : (2001) ACJ 1336 : (1999) 3 LW 179
High Courts16 Jun 1999Dismissed
The Oriental Insurance Co. Ltd. Vs Petchi Muthu Asari and Others
Madras High Court · (2000) 1 ACC 156 : (2000) ACJ 1378 : AIR 1999 Mad 413 : (1999) 3 LW 167 : (1999) 3 MLJ 154
Motor Vehicles Act, 1939 — Section 2(9A), 8(2), 8A, 96
High Courts16 Jun 1999Allowed
Maragatham and Others Vs Managing Director, Thiruvalluvar Transport Corporation and Another
Madras High Court · (2000) ACJ 1216 : (1999) 3 LW 179 : (1999) 3 MLJ 165
High Courts15 Jun 1999
Madurai City Co-operative Housing Society Limited Vs Special Tribunal for Co-operative Cases, Madurai and 3 others
Madras High Court · (1999) 2 CTC 407 : (2000) 1 LW 644
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Tamil Nadu Co-operative Societies Act, 1983 — Section 90, 90(8)
High Courts15 Jun 1999Dismissed
Sainabai Ammal Vs Krishnamurthy
Madras High Court · (1999) 06 MAD CK 0015
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(3), 25, 8(1)
High Courts15 Jun 1999Dismissed
Koya Moideen and Others Vs The Commissioner, Director of Survey and Settlement, The District Forest Officer, The Tashildhar and The District Collector
Madras High Court · (1999) 06 MAD CK 0004
Constitution of India, 1950 — Article 226
High Courts14 Jun 1999Dismissed
Management of Coimbatore District Consumers Co-operative Wholesale Stores Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (1999) 82 FLR 932 : (2000) 1 LLJ 405 : (1999) 3 MLJ 1 : (2000) WritLR 224
Industrial Disputes Act, 1947 — Section 11A
High Courts14 Jun 1999
G.V. Rangarajan Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1999) 3 MLJ 201
High Courts13 Jun 1999Allowed
M/S. India Precision and Bearing Manufactures Ltd. Vs A.P.A. Enterprises (P) Ltd.
Madras High Court · (2000) 2 LW(Cri) 782
Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Jun 1999
L. Palaniswamy Vs The Appellate Authority under the Payment of Gratuity Act (The Deputy Commissioner of Labour), Coimbatore and another
Madras High Court · (1999) 2 CTC 568 : (1999) 2 LLJ 1263
Payment of Gratuity Act, 1972 — Section 7(7)
High Courts11 Jun 1999Dismissed
S. Suresh and Others Vs Isabal Thomas and Another
Madras High Court · AIR 2000 Mad 275
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
High Courts11 Jun 1999
M.S. Premchand Vs K. Karuppaiah Nadar and Others
Madras High Court · (1999) 3 LW 562 : (1999) 2 MLJ 701
High Courts11 Jun 1999Dismissed
A. Balasubramaniam Vs State
Madras High Court · (2000) 2 DMC 218 : (1999) 2 LW(Cri) 807 : (2000) 1 RCR(Criminal) 230
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Dowry Prohibition Act, 1961 — Section 3(1), 3(2), 4(1), 6(1), 7(3)
High Courts11 Jun 1999
Smt. Dharani Ammal Vs P.J. Raphal
Madras High Court · (2000) 1 LW 371 : (1999) 3 MLJ 232