High Courts08 Jun 1999Dismissed
ANS Hameed Vs Commissioner of Police and Others
Madras High Court · (2000) CriLJ 1893
Constitution of India, 1950 — Article 226Madras City Police Act, 1888 — Section 35
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 38 of 64
High Courts06 Jun 1999Dismissed
M. Kahikkathurai Vs The Asst. Director of Fisheries, Intensive Inland Fish Culture and Marketing and The Commissioner of Fisheries
Madras High Court · (1999) 06 MAD CK 0006
High Courts04 Jun 1999
KRISLAR DIESEL ENGINES (P) LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX
Madras High Court · (2001) 74 ITD 414
Income Tax Act, 1961 — Section 80HHC
High Courts03 Jun 1999
Enfield India Ltd. Vs Regional Provident Fund Commissioner
Madras High Court · (2000) 85 FLR 519 : (2000) 1 LLJ 1612
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts03 Jun 1999Dismissed
R. Tamil Selvan Vs State Bank of India and Others
Madras High Court · (2001) 103 CompCas 796
Constitution of India, 1950 — Article 226
High Courts12 May 1999Dismissed
Dinesh Dalmia Vs Comon Wealth Development Corporation, II, Colf Links, New Delhi-110003 and DSQ Software Limited, G.R. Complex, 407408, Mount Road, Nandanam, Chennai - 600035
Madras High Court · (1999) 05 MAD CK 0008
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 39 Rule 3, 104, 140Securities Contracts (Regulation) Act, 1956 — Section 13, 14, 15, 16, 20
High Courts12 May 1999Dismissed
K. Radha Krishnan Vs Thirumani Asphalts and Felts (P.) Ltd.
Madras High Court · (1999) 97 CompCas 658
Companies Act, 1956 — Section 283(1), 630Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 May 1999Dismissed
Sathianathan Vs State by Inspector of Police
Madras High Court · (1999) CriLJ 4710
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 11, 13, 13(1), 13(2), 17
High Courts11 May 1999Allowed
Emmanual Teacher Training Institute Vs The Regional Director, Southern Regional Committee, National Council for Teachers Education, No. 66, 6th Main, 4th Block, Rajaji Nagar, Bangalore, The Government of Tamil Nadu, The Director of Teacher Education, Research and Training and The Director of Government Examinations, Government of Tamil Nadu
Madras High Court · (1999) 05 MAD CK 0004
National Council for Teacher Education Act, 1993 — Section 12, 15, 17, 2(d), 3
High Courts11 May 1999Allowed
The Coimbatore Pioneer Mills Ltd. Vs The District Collector, Coimbatore and The Special Tahsildar (LA), (Adi Dravidar Welfare), Coimbatore
Madras High Court · (1999) 05 MAD CK 0001
High Courts10 May 1999Dismissed
K. Raja Vs Government of Tamil Nadu
Madras High Court · (1999) 05 MAD CK 0005
Constitution of India, 1950 — Article 19(6), 226Madras Prohibition Act, 1937 — Section 20A, 21, 22Tamil Nadu Liquor (Licence and Permit) Rules, 1981 — Rule 17, 2, 25
High Courts05 May 1999
Pukhrajmal Sugarmal Lunkad, Proprietor, Lunkad Finance Vs State Bank of Mysore and Another
Madras High Court · (1999) 2 MLJ 598
High Courts04 May 1999
Varadharasu Vs State
Madras High Court · (2000) 1 LW(Cri) 13
Pondicherry Excise Act, 1970 — Section 33
High Courts30 Apr 1999
NEPC India Ltd. and Others Vs Registrar of Companies
Madras High Court · (1999) 97 CompCas 500
Companies Act, 1956 — Section 17, 207, 291, 629ACriminal Procedure Code, 1973 (CrPC) — Section 468
High Courts30 Apr 1999Allowed
Maria alias Omini Vs K. Ignatius alias Ronnie
Madras High Court · AIR 2000 Mad 202
Divorce Act, 1869 — Section 12, 18
High Courts30 Apr 1999Dismissed
S. Megarajan Vs O.S. Duraisamy and The State of Tamil Nadu
Madras High Court · (1999) 04 MAD CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 164, 41Penal Code, 1860 (IPC) — Section 109, 302Tamil Nadu District Police Act, 1859 — Section 53
High Courts30 Apr 1999Dismissed
Rajamani Vs Commissioner K. Paramathi Panchayat Union and Others
Madras High Court · (1999) 04 MAD CK 0152
Evidence Act, 1872 — Section 68
High Courts30 Apr 1999
Mayila Vs Muthupalaniappan
Madras High Court · (1999) 3 LW 558 : (1999) 3 MLJ 127
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8(5)
High Courts30 Apr 1999
B.R. Shamala and B.R. Shyamala Devi and Another Vs Kundan S. Bhayani and Others
Madras High Court · AIR 1999 Mad 441 : (1999) 3 LW 67 : (1999) 3 MLJ 74
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Registration Act, 1908 — Section 17
High Courts30 Apr 1999Allowed
Smt. Roja Ammal Vs Rani Mangammal Transport Corporation Ltd.
Madras High Court · AIR 2000 Mad 66
Motor Vehicles Act, 1988 — Section 168