COURT ARCHIVE

Madras High Court judgments, 1999

1,261 judgments · page 41 of 64

High Courts23 Apr 1999

Arockia Annai Rotary and Flour Mills Vs State Bank of India

Madras High Court · AIR 1999 Mad 263 : (1999) 98 CompCas 567 : (1999) 2 CTC 404 : (1999) 2 LW 497 : (1999) 2 MLJ 606

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18, Order 21 Rule 19, Order 21 Rule 20, 18(1)

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High Courts23 Apr 1999

Madras Cements Ltd. Vs State of Tamil Nadu and 3 others

Madras High Court · (1999) 2 CTC 108 : (1999) WritLR 532

Constitution of India, 1950 — Article 12, 14, 162Electricity (Supply) Act, 1948 — Section 49, 78Tamil Nadu Essential Article Control and Requisitioning (Temporary Powers) Act, 1949 — Section 2

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High Courts23 Apr 1999

E. Chandravadanam and 4 others Vs The State of Tamil Nadu and 2 others

Madras High Court · (1999) 2 CTC 127 : (1999) 2 MLJ 306 : (1999) WritLR 571

Constitution of India, 1950 — Article 14, 15, 16, 21, 226

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High Courts23 Apr 1999

Periammal and Another Vs Valarmathi and Others

Madras High Court · (1999) 2 MLJ 719

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High Courts23 Apr 1999

Kamalammal Vs Daniel

Madras High Court · (1999) 04 MAD CK 0028

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High Courts22 Apr 1999

Commissioner of Income Tax Vs L.G. Balakrishnan and Brothers Ltd. L.G. Balakrishnan and Brothers Ltd. Vs Commissioner of Income Tax

Madras High Court · (2001) 247 ITR 131

Companies Act, 1956 — Section 125Income Tax Act, 1961 — Section 32, 32A, 40A(8), 43

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High Courts22 Apr 1999

Tamil Nadu Motors Vs N. Lakshmi

Madras High Court · (1999) 3 LW 284 : (1999) 3 MLJ 29

Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(vi)

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High Courts22 Apr 1999Allowed

Sivakumar R. and Others Vs Presiding Officer, III Additional Labour Court and Another

Madras High Court · (2000) 3 LLJ 644

Industrial Disputes Act, 1947 — Section 25F

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High Courts22 Apr 1999Allowed

Vijayakumari R. and Others Vs Presiding Officer and Another

Madras High Court · (2001) 3 LLJ 833

Industrial Disputes Act, 1947 — Section 25FTamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3(1)

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High Courts22 Apr 1999

Venkatesh and Others Vs Commissioner of Income Tax

Madras High Court · (2000) 162 CTR 142 : (2000) 243 ITR 367

Income Tax Act, 1961 — Section 45

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High Courts22 Apr 1999Allowed

C.K.P. Memmon and Others Vs K.P. Sulaiman and Others

Madras High Court · (2000) CriLJ 221

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 146, 146(1)

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High Courts22 Apr 1999

VENKATESH Vs COMMISSION OF INCOME TAX

Madras High Court · (2000) 109 TAXMAN 78

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High Courts22 Apr 1999

P. Jagadeesan Vs The Commissioner, Pondicherry Municipality

Madras High Court · (1999) 2 MLJ 704

Pondicherry Municipalities Act, 1973 — Section 6

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High Courts21 Apr 1999

United India Insurance Co. Ltd. Vs A. Victoria and Others

Madras High Court · (2001) ACJ 196 : AIR 2000 Mad 245

Motor Vehicles Act, 1939 — Section 110D, 96(2)Motor Vehicles Act, 1988 — Section 149, 173

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High Courts21 Apr 1999

National Insurance Company Ltd., Tuticorin Vs Smt. Maisy Alex, and 5 others

Madras High Court · (2000) ACJ 1403 : AIR 1999 Mad 333 : (1999) 2 CTC 206 : (1999) 2 LW 452 : (1999) 2 MLJ 628

Motor Vehicles Act, 1939 — Section 2, 3, 96Tamil Nadu Motor Vehicles Rules, 1940 — Rule 169

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High Courts21 Apr 1999

Devarajan Vs The State and another

Madras High Court · (1999) 2 CTC 175 : (1999) 1 LW(Cri) 339

Constitution of India, 1950 — Article 22Madras Prohibition Act, 1937 — Section 4(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 10, 11

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High Courts21 Apr 1999Dismissed