High Courts09 Apr 1999
M.M. Rafi Vs The Madras Metropolitan Development Authority, Madras-8 and two others
Madras High Court · (1999) 3 CTC 434 : (1999) WritLR 527
Tamil Nadu Town and Country Planning Act, 1971 — Section 49, 56(1)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 45 of 64
High Courts09 Apr 1999
V.M. Kanniappa Mudaliar Vs Pattukottai Alagiri Transport Corporation Limited
Madras High Court · (2000) 2 ACC 54 : (1999) 3 LW 806
Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338
High Courts09 Apr 1999
S.K. Subbaraj and Others Vs Indirani
Madras High Court · (2000) 1 DMC 86 : (1999) 3 LW 327 : (1999) 2 MLJ 579
Hindu Marriage Act, 1955 — Section 29(2), 3
High Courts09 Apr 1999Allowed
S. Paramasivam Achari Vs The Headmaster, Govt. High School and Others
Madras High Court · (1999) 04 MAD CK 0036
High Courts09 Apr 1999Dismissed
Managing Director, Thiruvalluvar Transport Corporation Vs Nabeesa and Others
Madras High Court · (2001) ACJ 1189 : (1999) 3 LW 807 : (1999) 3 MLJ 70
Motor Vehicles Act, 1988 — Section 168
High Courts08 Apr 1999
Salem District Lorry Owners Association Vs Commissioner of Income Tax
Madras High Court · (2000) 161 CTR 480 : (2000) 242 ITR 458 : (2003) 128 TAXMAN 834
Income Tax Act, 1961 — Section 37
High Courts08 Apr 1999Dismissed
R. Subbiah and S. Dhason Vs P. Anandam @ Panchali
Madras High Court · (1999) 04 MAD CK 0153
Constitution of India, 1950 — Article 311, 311(2)
High Courts08 Apr 1999
D. Ranganayagi and Others Vs State of Tamil Nadu
Madras High Court · (2000) 1 LW(Cri) 96
Penal Code, 1860 (IPC) — Section 302, 342, 352
High Courts08 Apr 1999
Tata Finance Ltd. Vs H.P. Md. Madar
Madras High Court · (1999) 3 MLJ 551
Arbitration and Conciliation Act, 1996 — Section 8
High Courts08 Apr 1999
Commissioner of Income Tax Vs Dharmapuri Co-operative Sugar Mills Ltd.
Madras High Court · (2000) 245 ITR 221 : (2001) 116 TAXMAN 575
High Courts08 Apr 1999Allowed
S. Viswanathan and Others Vs United Phosphorous Ltd.
Madras High Court · (1999) 97 CompCas 922 : (1999) 4 RCR(Criminal) 453
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts08 Apr 1999
Commissioner of Income Tax Vs P.L. Rangiah Chetty and Sons
Madras High Court · (2000) 110 TAXMAN 120
Income Tax Act, 1922 — Section 17, 23(5), 23(5)(a), 4(1), 4(1)(c)Income Tax Act, 1961 — Section 143(3), 161(1), 17, 17(1), 17(1)(a)
High Courts08 Apr 1999
COMMISSIONER OF INCOME TAX Vs SRINIVAS and CO.
Madras High Court · (1999) 155 CTR 242
Income Tax Act, 1961 — Section 182(3)
High Courts07 Apr 1999
C.A. Appadurai Vs The Chief Judicial Magistrate and Others
Madras High Court · (1999) 2 ALT(Cri) 273 : (1999) 3 MLJ 64
Madras City Police Act, 1888 — Section 75
High Courts07 Apr 1999
M. Sabit Banu and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1999) 2 MLJ 681
High Courts07 Apr 1999Allowed
TWAD Board Employees' Union (CITU) Vs Presiding Officer, Labour Court and Another
Madras High Court · (2002) 4 LLJ 401
Industrial Disputes Act, 1947 — Section 2, 25F, 25FF, 25FFF
High Courts07 Apr 1999
K. Boopalan Vs The Registrar, High Court of Judicature and Another
Madras High Court · (1999) 3 MLJ 503
Constitution of India, 1950 — Article 226
High Courts07 Apr 1999Dismissed
Annamalai M. Vs Registrar, High Court and Another
Madras High Court · (2002) 4 LLJ 978
Constitution of India, 1950 — Article 226
High Courts07 Apr 1999
N. Sassikala Vs State by Superintendent of Police, Vigilance and Anticorruption, Chennai-34
Madras High Court · (1999) 04 MAD CK 0010
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 146(1D), 194, 207, 238, 397
High Courts07 Apr 1999
New India Assurance Co. Ltd. Vs M. Sivagurunathan Pillai and Others
Madras High Court · (2000) ACJ 1238 : (1999) 3 MLJ 683
Motor Vehicles Act, 1988 — Section 95