COURT ARCHIVE

Madras High Court judgments, 1999

1,261 judgments · page 42 of 64

High Courts20 Apr 1999

Hemavathiammal and another Vs Valliammal and 2 others

Madras High Court · (1999) 2 CTC 487 : (1999) 2 LW 770 : (1999) 3 MLJ 110

Evidence Act, 1872 — Section 3Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 25

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High Courts20 Apr 1999

Shanmuga Sadachara Servai Vs Thirugnanam Servai and Another

Madras High Court · (1999) 3 LW 649 : (1999) 2 MLJ 616

Limitation Act, 1963 — Section 5

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High Courts20 Apr 1999

Borosil Glass Works Limited Vs S.R. Mazda

Madras High Court · (1999) 3 LW 425 : (1999) 3 MLJ 500

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1)

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High Courts19 Apr 1999

Chennai Small and tiny Industries Association Vs The State of Tamil Nadu and 2 others

Madras High Court · (1999) 2 CTC 304 : (1999) 3 RCR(Civil) 562

Constitution of India, 1950 — Article 14, 226

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High Courts19 Apr 1999

K.T. Kunjumon Vs Commissioner of Income Tax and Others

Madras High Court · (1999) 239 ITR 782 : (1999) 106 TAXMAN 120

Income Tax Act, 1961 — Section 132, 158BC

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High Courts19 Apr 1999Allowed

K.K.R. Majestic Colony Welfare Association Vs State of Tamil Nadu and Others

Madras High Court · (1999) 1 LW(Cri) 407

Criminal Procedure Code, 1973 (CrPC) — Section 482Madras City Police Act, 1888 — Section 41, 71A

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High Courts19 Apr 1999

Selvaraj Vs Amudhavalli

Madras High Court · (1999) 3 LW 661 : (1999) 3 MLJ 17

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(a)(iii), 25

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High Courts19 Apr 1999

Saraswathy represented by her Power Agent C. Mohan Kumar Vs The National Rayon Corporation Ltd.

Madras High Court · (1999) 3 LW 551 : (1999) 3 MLJ 117

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)

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High Courts19 Apr 1999

SRI BALASUBRAMANIA TRADERS Vs ASSISTANT COMMISSIONER OF INCOME TAX and Others

Madras High Court · (1999) 155 CTR 377

Income Tax Act, 1961 — Section 61

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High Courts19 Apr 1999

Stanely Robert Vs Assistant Collector (Customs) Customs and Airport Customs Excise, Tiruchy

Madras High Court · (2000) 3 CTC 342 : (2000) 120 ELT 329 : (1999) 2 LW(Cri) 682 : (2000) 4 RCR(Criminal) 191

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(2)Customs Act, 1962 — Section 108, 117

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High Courts19 Apr 1999

M. Padmavathy, 11, 1st Floor, East Spurtank Road, Chennai-31 and others Vs The Government of Tamil Nadu and others

Madras High Court · (1999) 2 CTC 323

Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1984 — Section 10, 17, 4(1), 5, 6

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High Courts19 Apr 1999

Vijay Hemant Finance and Estates Ltd. Vs Income Tax Officer and Another

Madras High Court · (1999) 238 ITR 282

Income Tax Act, 1961 — Section 194A, 197A, 197A(1), 201, 201(1A)Income Tax Rules, 1962 — Rule 37AA

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High Courts19 Apr 1999

Sri Balasubramania Traders Vs Assistant Commissioner of Income Tax and Others

Madras High Court · (1999) 240 ITR 49

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 256

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High Courts19 Apr 1999Allowed

Tiruchendur Bar Association Vs Mrs. Jansi Rani and Others

Madras High Court · (1999) CriLJ 3645

Criminal Procedure Code, 1973 (CrPC) — Section 200, 322, 322(2), 397, 401Penal Code, 1860 (IPC) — Section 167, 192(1), 218, 318, 500

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High Courts19 Apr 1999

K.T. KUNJUMON Vs COMMISSIONER OF INCOME TAX and Others

Madras High Court · (1999) 155 CTR 341

Income Tax Act, 1961 — Section 132

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High Courts19 Apr 1999Dismissed

K. Lakshmanan Vs S. Ravichandran

Madras High Court · (1999) 1 LW(Cri) 414 : (1999) 4 RCR(Criminal) 482

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Apr 1999

Panneerselvam Vs Muthu Thiagarajan Chettiar

Madras High Court · (2000) 1 LW 270 : (1999) 2 MLJ 714

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High Courts19 Apr 1999Allowed

Anas Industries Vs Suresh Bafna

Madras High Court · (2000) 1 CivCC 701 : (1999) 4 RCR(Criminal) 486

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts19 Apr 1999Allowed

Dr. V. Jayadevan Vs The Chancellor of the University of the Madras Raj Bhavan, Guindy Chennai -32 and Secretary to the Chancellor of University of Madras, Raj Bhavan, Guindy, Chennai, The University of Madras

Madras High Court · (1999) 04 MAD CK 0023

Constitution of India, 1950 — Article 111, 14, 19, 21, 226

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High Courts19 Apr 1999

C. Vijaya Vs State of Tamil Nadu and Others

Madras High Court · (1999) 04 MAD CK 0016

Penal Code, 1860 (IPC) — Section 380, 457

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