High Courts16 Apr 1999Dismissed
A.N.D. Alasingarahar Vs Collector of Dharmapuri and Another
Madras High Court · AIR 2000 Mad 71
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 43 of 64
High Courts16 Apr 1999
M.M.S. Abdul Wahab Vs A.P. Abdul Hameed and Others
Madras High Court · (1999) 2 MLJ 735
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts16 Apr 1999Dismissed
National Insurance Co. Ltd. Vs N. Devadas and Others
Madras High Court · (2000) ACJ 925 : (1999) 2 LW 447 : (1999) 2 MLJ 685
Motor Vehicles Act, 1988 — Section 149, 177, 2, 3, 5Penal Code, 1860 (IPC) — Section 279, 304A
High Courts16 Apr 1999
Gujarat Heavy Chemicals Limited Vs Tamil Nadu Glass Works Limited ICICI Limited Vs Official Liquidator, Tanglass Ltd. Allahabad Bank Vs Gujarat Heavy Chemicals Ltd.
Madras High Court · (2000) 1 CompLJ 36
Companies Act, 1956 — Section 446, 455, 529A, 537
High Courts16 Apr 1999Dismissed
Adammal and Others Vs Poosari Vellaya Gounder and Others
Madras High Court · AIR 1999 Mad 390 : (1999) 3 LW 647 : (1999) 3 MLJ 83
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts16 Apr 1999Dismissed
Nizar Zaffar Lilali Vs H.A.K. Mohammed Moshin and Others
Madras High Court · AIR 1999 Mad 344 : (1999) 2 LW 577 : (1999) 2 MLJ 679
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 25
High Courts16 Apr 1999Dismissed
Bhakthavatsalam Vidhyashram and Others Vs V. Veliah
Madras High Court · (2001) 1 ALD(Cri) 375 : (2000) 101 CompCas 154 : (2001) 1 RCR(Criminal) 520
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Apr 1999
Managing Director, Thiruvalluvar Transport Corporation Madras-2 Vs Santhalakshmi and others
Madras High Court · (2001) ACJ 441 : (1999) 2 CTC 271 : (1999) 3 RCR(Civil) 709
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts16 Apr 1999
Dr. Ramarao Vs The Divisional Engineer (Telegraphs) Telegraphs Officer, Kaaraikudi and another
Madras High Court · (1999) 2 CTC 290
Civil Procedure Code, 1908 (CPC) — Section 80Telegraph Rules, 1951 — Rule 24, 445
High Courts16 Apr 1999Allowed
Lalithamaheswari Vs Poomalai Ammal and 2 others
Madras High Court · (1999) 04 MAD CK 0030
High Courts16 Apr 1999
Dheeran Chinnamalai TransportCorporation Ltd. Vs Donald Vassou and Others
Madras High Court · (2000) ACJ 1076 : (2000) 1 LW 799 : (1999) 2 MLJ 656
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts15 Apr 1999Dismissed
Station Road Merchants Association (Regd) and Others Vs The Government of Tamil Nadu and Corporation of Chennai
Madras High Court · (1999) 04 MAD CK 0129
Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12(2), 15, 18
High Courts15 Apr 1999
T.B. Nath and Others Vs Hindustan Petroleum Corporation Ltd. and Another
Madras High Court · (1999) 3 MLJ 476
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(2)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 7(3)Transfer of Property Act, 1882 — Section 106
High Courts15 Apr 1999
M. Velusamy and Others Vs P. Kandasami and Another
Madras High Court · (1999) 3 MLJ 692
Evidence Act, 1872 — Section 114(d)Limitation Act, 1963 — Article 65
High Courts15 Apr 1999
M.S. Sivakumar, Managing Director, M/s. Agni Communications Pvt. Ltd., 567 Anna Salai, Madras Vs The Director General of Police, Govt. Estate, Chennai and 5 others
Madras High Court · (1999) 2 CTC 432 : (2000) WritLR 811 : (1999) WritLR 713
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226
High Courts15 Apr 1999
T.B. Nath and others Vs Hindustan Petroleum Corporation Ltd. and another
Madras High Court · (1999) 2 CTC 145 : (1999) 2 LW 552
Burma Shell (Acquisition of Undertakings) Act, 1976 — Section 5(1), 55Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 14, 254, 31(2)
High Courts15 Apr 1999
M/s. K.R.M. Money Lenders Vs Mr. A. Manoharan @ Doss
Madras High Court · (1999) 2 CTC 540 : (1999) 3 MLJ 51
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 1(3)Partnership Act, 1932 — Section 69(2)
High Courts15 Apr 1999
Hirudaya Dass Vs Govindaraj
Madras High Court · (1999) 3 CTC 160
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 52, 60
High Courts15 Apr 1999
R. Selvanayagam Vs The State of Tamil Nadu and another
Madras High Court · (1999) 2 CTC 411
Constitution of India, 1950 — Article 14, 16, 311Tamil Nadu Fundamental Rules — Rule 56(2)