Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 95, Order 21 Rule 97, Order 21 Rule 98Limitation Act, 1963 — Article 129

Read judgment

High Courts08 Dec 1999

D.V. Raghavan Vs A.J. Suresh Kumar and another

Madras High Court · (2000) 2 CTC 13 : (2000) 1 LW 713

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 51, Order 21 Rule 54, Order 21 Rule 58, Order 38 Rule 5, Order 38 Rule 8Transfer of Property Act, 1882 — Section 53

Read judgment

High Courts08 Dec 1999

Lakshmanan Vs The Government of Tamil Nadu and another

Madras High Court · (2000) 1 CTC 382 : (2000) WritLR 519

Land Acquisition Act, 1894 — Section 3, 4, 5A, 6

Read judgment

High Courts08 Dec 1999Dismissed

S. Pattaraiswamy Vs The Management of Sundaram Industries Limited (Rubber Factory) and The Presiding Officer, Labour Court

Madras High Court · (1999) 12 MAD CK 0005

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 11A, 2A, 33, 33(2)Tamil Nadu Industrial Disputes Rules, 1958 — Rule 34, 35, 39

Read judgment

High Courts07 Dec 1999Allowed

Jayakrishan Vs The Inspector of Police and Others

Madras High Court · (2000) CriLJ 1548 : (2000) 1 LW(Cri) 455

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Tamil Nadu Public Property (Prevention of Damages and Loss) Act, 1992 — Section 3(1), 4

Read judgment

High Courts07 Dec 1999

Smt. Rebecca and 2 others Vs State

Madras High Court · (2001) 103 CompCas 810 : (2000) 2 CTC 653

Criminal Procedure Code, 1973 (CrPC) — Section 161Essential Commodities Act, 1955 — Section 10, 3Penal Code, 1860 (IPC) — Section 120

Read judgment

High Courts07 Dec 1999

Mahamani Vs The Union of India and 2 others

Madras High Court · (2000) 1 CTC 44 : (2000) 1 LW(Cri) 35

Criminal Procedure Code, 1973 (CrPC) — Section 313National Security Act, 1980 — Section 10Penal Code, 1860 (IPC) — Section 124

Read judgment

High Courts07 Dec 1999Allowed

Rajendran Vs State

Madras High Court · (2000) 2 LW(Cri) 524

Penal Code, 1860 (IPC) — Section 302, 307

Read judgment

High Courts06 Dec 1999

Madras Aluminium Company Ltd. and Others Vs State of Tamil Nadu and Others

Madras High Court · (2000) 101 CompCas 162

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 3(1)

Read judgment

High Courts06 Dec 1999Dismissed

S. Loganathan Vs Union of India (UOI) and Others

Madras High Court · (1999) 12 MAD CK 0066

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 235, 236, 239Government of Union Territories Act, 1963 — Section 44, 44(1)

Read judgment

High Courts06 Dec 1999Allowed

Principal, St. Sebastian Industrial Training Institute and Another Vs Principal Labour Court and Another

Madras High Court · (2000) 2 LLJ 333 : (2000) 1 MLJ 570

Industrial Disputes Act, 1947 — Section 2, 25F

Read judgment