COURT ARCHIVE

Madras High Court judgments, 1999

1,261 judgments · page 37 of 64

High Courts11 Jun 1999

Gummadi Industries Ltd., Habibulla Road Chennai-17 and another Vs Khushroo F.Engineer M/s. Zen Global Finance Ltd., Alwarpet Chennai-18

Madras High Court · (1999) 2 ALD(Cri) 738 : (1999) 98 CompCas 296 : (1999) CriLJ 4246 : (2000) 2 CTC 443 : (1999) 2 LW(Cri) 618

Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140

High Courts11 Jun 1999

C.A. Rahim Vs State of Tamil Nadu and Others

Madras High Court · (1999) 3 MLJ 85 : (1999) WritLR 691

Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 114, 34

High Courts11 Jun 1999

T.V. Ramalingam and Sons., Yarn Merchants and Another Vs The Tiruchendur Cooperative Spinning Mills Ltd.

Madras High Court · (1999) 3 MLJ 220

Civil Procedure Code, 1908 (CPC) — Section 20Sales of Goods Act, 1930 — Section 18

High Courts11 Jun 1999Dismissed

Subramaniam Vs The State

Madras High Court · (1999) 06 MAD CK 0019

High Courts11 Jun 1999

N. Sivathanu Pillai Vs R. Subramaniam

Madras High Court · (1999) 3 LW 281 : (1999) 3 MLJ 130

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(v)

High Courts11 Jun 1999

The Canara Bank Officer's Association (Regd.) Vs Canara Bank

Madras High Court · (1999) 3 MLJ 240 : (2000) WritLR 6

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 8Constitution of India, 1950 — Article 14

High Courts10 Jun 1999

Sree Sankara Rameshwarar Devasthanam Vs Pitchaiammal and five others

Madras High Court · (1999) 2 CTC 426

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 22, 151, 48Constitution of India, 1950 — Article 136, 182

High Courts10 Jun 1999

Managing Director, Annai Sathya Transport Corpn. Ltd. Vs Chinnammal and Others

Madras High Court · (2000) 1 ACC 27 : (2000) 1 LW 275

High Courts10 Jun 1999Dismissed

Anifa Vs The Commissioner of Police, Coimbatore City, Coimbatore, The Chief Secretary, Govt. of Tamilnadu, Fort. St. George, Chennai and The Secretary to Govt., Ministry of Home affairs (Internal Secutiry) Govt. of India, North Block, New Delhi-1

Madras High Court · (1999) 2 LW(Cri) 611

National Security Act, 1980 — Section 3(2)

High Courts10 Jun 1999Dismissed

Arasappan Karayalar and Subbiah Karayalar Vs Subramania Karayalar

Madras High Court · (1999) 06 MAD CK 0014

High Courts10 Jun 1999Allowed

Saroja Vs District Collector and District Magistrate of Cuddalore District, Cuddalore and The Secretary to Government, Prohibition and Excise Department, Fort St. George, Madras-9

Madras High Court · (1999) 2 LW(Cri) 810

Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 10, 2(f)

High Courts09 Jun 1999Dismissed

Lingam Vs Union of India and State of Tamil Nadu

Madras High Court · (1999) 2 LW(Cri) 608

National Security Act, 1980 — Section 3, 3(1), 3(2), 3(3)

High Courts09 Jun 1999Dismissed

Oriental Insurance Co. Ltd. Vs Amudha and Others

Madras High Court · (2001) ACJ 474 : (2000) 1 LW 276 : (1999) 3 MLJ 622

High Courts09 Jun 1999

The Tamilnadu Electricity Board and Others Vs Shanmuga Engineering College and Shanmuga Polytechnic

Madras High Court · (1999) 3 LW 784 : (1999) 3 MLJ 566

Civil Procedure Code, 1908 (CPC) — Section 100, 9

High Courts09 Jun 1999Dismissed

Valliammal Society Vs The Government of Tamil Nadu and The University of Madras

Madras High Court · (1999) 06 MAD CK 0017

High Courts09 Jun 1999

Sha Rikabdas Madaji and Company Vs Sree Gopaldas Dwarkadas Trust Estate Sreerangam

Madras High Court · (1999) 06 MAD CK 0005

Civil Procedure Code, 1908 (CPC) — Section 92

High Courts08 Jun 1999Dismissed

Kilburn Electricals Ltd. and Others Vs Regional Director, Company Law Board and Others

Madras High Court · (2000) 99 CompCas 243

Companies Act, 1956 — Section 20, 22, 22(1)

High Courts08 Jun 1999

Meiyappan Vs Secretary to Government of India, Ministry of Home Affairs, Department of Internal Security, North Block, New Delhi and two others

Madras High Court · (1999) CriLJ 4615 : (1999) 2 CTC 496 : (1999) 2 LW(Cri) 614

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120

High Courts08 Jun 1999Dismissed

Bhuvaneswari P. and Others Vs Union of India (UOI) and Others

Madras High Court · (2000) 1 LLJ 836 : (1999) WritLR 548

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2

High Courts08 Jun 1999Allowed

Madhavan Vs Managing Director, Marudhu Pandiyar Transport Corporation

Madras High Court · (2001) ACJ 873 : (2000) 1 MLJ 95