High Courts30 Apr 1999
Savitry Sivalingappa and Fifteen others Vs The State of Tamil Nadu and 4 Others
Madras High Court · (1999) 2 CTC 452 : (2000) WritLR 531
Tamil Nadu Town and Country Planning Act, 1971 — Section 47
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 39 of 64
High Courts30 Apr 1999
S.M. Subbiah Vs S. Nandappan and others
Madras High Court · (1999) 3 CTC 512 : (2000) 1 LW 203
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(3)
High Courts30 Apr 1999Dismissed
Color Grove Printers and Designers (P) Ltd. Vs E.S.I. Corporation and Another
Madras High Court · (2000) 2 LLJ 1206
Employees State Insurance Act, 1948 — Section 93
High Courts30 Apr 1999Dismissed
Kalpatti Spinning Mills (Pvt.) Ltd. Vs Presiding Officer, Labour Court and Others
Madras High Court · (2000) 3 LLJ 1506
Industrial Disputes Act, 1947 — Section 2A
High Courts29 Apr 1999
Commissioner of Wealth-tax Vs J. Abdul Khader Sait and Another
Madras High Court · (2000) 243 ITR 177
High Courts29 Apr 1999Dismissed
Mukundan @ Suresh Vs State
Madras High Court · (1999) 2 LW(Cri) 557
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 433, 435, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471
High Courts29 Apr 1999
Thankam alias Karthiyani Vs C. Madhavan and Another
Madras High Court · (1999) 2 MLJ 634
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts29 Apr 1999
COMMISSIONER OF WEALTH TAX Vs J. ABDUL KHADER SAIT and Another
Madras High Court · (2000) 159 CTR 282
High Courts29 Apr 1999
State by the Food Inspector, Villupuram Municipality Vs Jothi
Madras High Court · (1999) CriLJ 3979 : (1999) 2 LW(Cri) 417
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 10(4A), 10(6)Prevention of Food Adulteration Rules, 1955 — Rule 12, 15, 9, 9(1)
High Courts29 Apr 1999
P. Natesa Achar and Another Vs Parasamaya Kolerinatha Madam, through its Head Sri Sivashanmuga Gnanacharya Guruswamigal
Madras High Court · (1999) 2 MLJ 585
Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Temple Entry Authorization Act, 1947 — Section 2(1)
High Courts29 Apr 1999
Commissioner of Income Tax Vs Southern Shipping Co. (P.) Ltd.
Madras High Court · (2000) 241 ITR 464 : (2002) 123 TAXMAN 922
High Courts29 Apr 1999
Commissioner of Wealth-tax Vs N.M.R. Krishnamoorthy and Sons Pvt. Ltd.
Madras High Court · (2000) 241 ITR 439
Finance Act, 1983 — Section 40, 40(4)Wealth Tax Rules, 1957 — Rule 1BB
High Courts29 Apr 1999Dismissed
Shalimar Tanning Co. Vs E.S.I. Corporation and Another
Madras High Court · (2000) 87 FLR 597 : (2000) 2 LLJ 937
Employees State Insurance Act, 1948 — Section 2(9), 45A
High Courts29 Apr 1999
Commissioner of Income Tax Vs Tamil Nadu Textile Corporation Ltd.
Madras High Court · (1999) 157 CTR 444 : (1999) 240 ITR 390
Income Tax Act, 1961 — Section 160, 160(1)Industries (Development and Regulation) Act, 1951 — Section 18B(1)
High Courts29 Apr 1999Dismissed
Shriram Investments Ltd. and Others Vs Oriental Insurance Co. Ltd. and Others
Madras High Court · (2001) 103 CompCas 1 : (2000) WritLR 528
Insurance Act, 1938 — Section 64VB, 64VB(1), 64VB(2)
High Courts29 Apr 1999
Mohammed Asif Vs State
Madras High Court · (1999) 2 CTC 418 : (1999) 1 LW(Cri) 333 : (1999) 3 RCR(Criminal) 418
Civil Procedure Code, 1908 (CPC) — Section 19(3)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 239, 407, 482, 483
High Courts29 Apr 1999
T.T. Girirajan Vs The Inspector of Police, G1, Madhavaram Police Station, Madhavaram Chennai and another
Madras High Court · (1999) 2 CTC 213 : (1999) 2 LW(Cri) 604 : (1999) 3 RCR(Criminal) 519
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts29 Apr 1999
Ganga Bai Vs Inspector Civil Supply C.I.D., North Unit, Madras
Madras High Court · (1999) CriLJ 3560 : (1999) 2 CTC 385 : (1999) 2 LW(Cri) 540
Constitution of India, 1950 — Article 136Essential Commodities Act, 1955 — Section 10, 3, 7(1)Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Clause 6(2)(3)
High Courts29 Apr 1999Allowed
V.R. Nedunchezhian Vs State
Madras High Court · (1999) 2 ALD(Cri) 559 : (2000) CriLJ 976 : (1999) 1 LW(Cri) 358
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 227, 239Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 109, 120, 120A, 120B, 409
High Courts29 Apr 1999Dismissed
Jayavani Transport Vs The Chief Manager (MM), ONGC Ltd. and The Regional Director, ONGC Ltd., Cauvery Projects
Madras High Court · (1999) 04 MAD CK 0035