High Courts01 Apr 1999Allowed
C.P. Chikkanna Chettiar (deceased) and Another Vs Tamil Nadu State Transport Corporation
Madras High Court · (2001) ACJ 979 : AIR 1999 Mad 457 : (1999) 3 LW 815
Motor Vehicles Act, 1988 — Section 168
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 47 of 64
High Courts01 Apr 1999
M. Singama Reddiar Vs S. Eramallu Gounder
Madras High Court · (1999) 04 MAD CK 0029
Easements Act, 1882 — Section 38, 47
High Courts01 Apr 1999
Marudhu Pandiyar Transport Vs M. Veerammal and Another
Madras High Court · (2000) 2 ACC 128 : (1999) 3 LW 811
High Courts31 Mar 1999Dismissed
T. Kolappan Vs Meenakshi and 13 others
Madras High Court · (1999) 03 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14Hindu Succession Act, 1956 — Section 14
High Courts31 Mar 1999
K. Ayyamuthu and others Vs The State of Tamil Nadu and others
Madras High Court · (1999) 2 CTC 17
Land Acquisition Act, 1894 — Section 3, 4(1), 6
High Courts31 Mar 1999Allowed
Radhakrishnan G. Vs Manager (P and A), Oil and Natural Gas Corporation Ltd.
Madras High Court · (2000) 1 LLJ 1608
Constitution of India, 1950 — Article 14Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2
High Courts31 Mar 1999Allowed
G. Radhakrishnan Vs The Manager (P and A) Oil and Natural Gas Corporation Ltd. SRBC
Madras High Court · (1999) 03 MAD CK 0011
Constitution of India, 1950 — Article 14Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2Industrial Disputes Act, 1947 — Section 2
High Courts31 Mar 1999
Ayyamuthu and Others Vs The State of Tamil Nadu and Others
Madras High Court · (1999) 3 MLJ 4
Land Acquisition Act, 1894 — Section 4(1)
High Courts30 Mar 1999
M. Krishnamoorthy Vs The Government of Tamil Nadu andKalaimagal Sabha
Madras High Court · (1999) 03 MAD CK 0002
High Courts29 Mar 1999
State Vs Jothi
Madras High Court · (1999) 2 ALD(Cri) 523 : (1999) 2 CTC 394
Prevention of Food Adulteration Act, 1954 — Section 10, 12, 2(ix), 9Prevention of Food Adulteration Rules, 1955 — Rule 12, 15, 9
High Courts26 Mar 1999
Arunachala Naicker and Others Vs Janakirama Naicker
Madras High Court · (1999) 2 MLJ 648
Easements Act, 1882 — Section 8Registration Act, 1908 — Section 47
High Courts26 Mar 1999Allowed
K.S. Velusamy Vs The Government of India and Another
Madras High Court · AIR 2000 Mad 42
Constitution of India, 1950 — Article 226
High Courts25 Mar 1999
Commissioner of Income Tax Vs Soft Beverages (P.) Ltd.
Madras High Court · (2000) 245 ITR 194
Income Tax Act, 1961 — Section 32
High Courts25 Mar 1999
M.K. Dharmalingam and another Vs The Official Receiver Tiruchirapalli and 5 others
Madras High Court · (1999) 03 MAD CK 0085
Provincial Insolvency Act, 1920 — Section 28(7), 53, 54, 54(1), 54(2)Transfer of Property Act, 1882 — Section 52
High Courts25 Mar 1999
COMMISSIONER OF INCOME TAX Vs BHAGVATHY AMMAL, N.
Madras High Court · (2000) 107 TAXMAN 189
High Courts25 Mar 1999Allowed
Velayutha Thevar Vs State and Others
Madras High Court · (1999) CriLJ 3936
Criminal Procedure Code, 1973 (CrPC) — Section 248(1)Penal Code, 1860 (IPC) — Section 342, 363, 384, 506
High Courts25 Mar 1999
Commissioner of Wealth-tax Vs S.V. Sivarathina Pandian
Madras High Court · (2000) 241 ITR 146
Wealth Tax Act, 1957 — Section 16A, 25(2)
High Courts25 Mar 1999
Commissioner of Income Tax Vs Southern Sulphates and Chemicals Private Ltd.
Madras High Court · (2000) 158 CTR 114 : (1999) 240 ITR 710 : (1999) 107 TAXMAN 517
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts25 Mar 1999
Commissioner of Income Tax Vs N. Bhagavathy Ammal and Another
Madras High Court · (1999) 240 ITR 451
Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 2, 2(14), 2(22), 261, 45
High Courts25 Mar 1999
Rajasuriya Vs The Director of School Education and Others
Madras High Court · AIR 1999 Mad 362
Constitution of India, 1950 — Article 226