High Courts29 Apr 1999Allowed
Sun Pharmaceutical Industries Ltd. Vs Sun Pharmaceutical Industries Staff Union and Others
Madras High Court · (2000) 2 LLJ 1223
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 40 of 64
High Courts29 Apr 1999Dismissed
Etthyammal, Vairakannu and Bhuvaneswari Vs The Sub Collector, Tindivanam
Madras High Court · (1999) 04 MAD CK 0006
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 33A, 35Stamp Act, 1899 — Section 35, 40, 40(i)(b), 48, 56
High Courts28 Apr 1999
J. Pattabiraman Vs K. Murugavel and Others
Madras High Court · (1999) 2 MLJ 707
High Courts28 Apr 1999
R. Vasanthi Vs Janaki Devi and others
Madras High Court · (1999) 3 CTC 378 : (2000) 1 LW 537
Evidence Act, 1872 — Section 47, 59, 67, 68, 69Succession Act, 1925 — Section 59, 63, 63, 69, 74
High Courts28 Apr 1999
P. Perumal and 8 others Vs State of Tamil Nadu
Madras High Court · (1999) 2 CTC 236
Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 40, 44, 92Tamil Nadu Public Building (Licensing) Act, 1965 — Section 2(8), 25
High Courts28 Apr 1999Dismissed
The Chennai Hotels Association Vs Corporation of Chennai and State of Tamil Nadu
Madras High Court · (1999) 04 MAD CK 0031
Madras City Municipal Corporation Act, 1919 — Section 279, 349(11)
High Courts28 Apr 1999
P. Dhanapal Vs P. Nagiah
Madras High Court · (1999) 04 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Section 151, 60(1)(g)
High Courts26 Apr 1999Dismissed
R. Muthusamy (deceased) and Others Vs State of T.N. and Others
Madras High Court · AIR 2000 Mad 224
Constitution of India, 1950 — Article 226
High Courts26 Apr 1999Allowed
Ramesh, Appellant in Crl. A. 324, 327/99, Rajmal, Appellant in Crl. A. 328/99 Vs Periyasamy, Respt in Crl. A. 324/99, Mohaboob Basha, Respt in Crl. A. 327/99 (Accused). Fathima Beevi, Respt in Crl. A. 328/99
Madras High Court · (1999) 04 MAD CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 256
High Courts26 Apr 1999Dismissed
R. Muthuraman Vs Sree Sakthi Tex.
Madras High Court · (2000) 100 CompCas 320
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Apr 1999
Thirumalai Vadivu Ammal (died) and 4 others Vs Muthammal and another
Madras High Court · (1999) 2 CTC 275 : (1999) 2 LW 459 : (1999) 2 MLJ 666
Contract Act, 1872 — Section 18
High Courts26 Apr 1999
Shenbagam Lorry Service Vs J.M. Rahamathullah and Others
Madras High Court · (1999) 3 LW 770 : (1999) 3 MLJ 251
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(iii)
High Courts25 Apr 1999
Commissioner of Income Tax Vs Shanthi Chandran
Madras High Court · (2003) 127 TAXMAN 475
Income Tax Act, 1961 — Section 48(ii), 49, 49(1)
High Courts25 Apr 1999
Commissioner of Income Tax Vs Shanthi Chandran and Another
Madras High Court · (2000) 241 ITR 371
Income Tax Act, 1961 — Section 48, 49, 49(1)
High Courts25 Apr 1999
Commissioner of Income tax Vs Shanthi Chandran
Madras High Court · (2000) 158 CTR 112
Income Tax Act, 1961 — Section 48(ii), 49, 49(1)
High Courts23 Apr 1999
K.M. Abdul Aziz Vs V. Venkatachalam
Madras High Court · (1999) 2 ALD(Cri) 590 : (1999) 97 CompCas 908 : (1999) 1 LW(Cri) 412 : (1999) 4 RCR(Criminal) 458
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Apr 1999Allowed
M. Rose and Others Vs Hindustan Petroleum Corpn. Ltd. and Others
Madras High Court · AIR 2000 Mad 83
Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 3, 7(3)
High Courts23 Apr 1999
M. Tara Singh Vs The Assistant Divisional Engineer Highways and Rural Works
Madras High Court · (1999) 2 LW 492 : (1999) 2 MLJ 558
Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1976 — Section 4
High Courts23 Apr 1999
Adayar Gate Hotels Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 158 CTR 482 : (2000) 241 ITR 279
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts23 Apr 1999
Commissioner of Income Tax Vs Sundaram Industries Ltd.
Madras High Court · (2000) 158 CTR 437 : (1999) 240 ITR 335
Finance Act, 1983 — Section 37(2A)Income Tax Act, 1961 — Section 37, 37(2A), 40, 40A(5), 45