High Courts25 Mar 1999
Commissioner of Income Tax Vs Matriseva Trust
Madras High Court · (2000) 242 ITR 20
Income Tax Act, 1961 — Section 11
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 48 of 64
High Courts25 Mar 1999
Commissioner of Income Tax Vs Aurobindo Memorial Fund Society
Madras High Court · (2001) 247 ITR 93
Income Tax Act, 1961 — Section 11, 11(1A)
High Courts25 Mar 1999
The Official Trustee of Tamil Nadu Vs T.R. Ramachari (deceased) and Others
Madras High Court · (1999) 3 MLJ 675
Madras City Tenants Protection Act, 1922 — Section 9
High Courts25 Mar 1999
COMMISSIONER OF INCOME TAX Vs SHRI AUROBINDO MEMORIAL FUND SOCIETY
Madras High Court · (2000) 108 TAXMAN 271
Income Tax Act, 1961 — Section 11
High Courts25 Mar 1999
COMMISSIONER OF INCOME TAX Vs MATHRISEVA TRUST
Madras High Court · (2000) 158 CTR 433
High Courts25 Mar 1999
C.T. Shenthilnathan Chettiar Vs Raja D.V. Appa Rao Bahadur
Madras High Court · (1999) 2 LW 796 : (1999) 2 MLJ 744
Income Tax Act, 1961 — Section 48Madras City Tenants Protection Act, 1922 — Section 9, 9(l)(b)
High Courts24 Mar 1999Dismissed
Ramakrishnan B. Vs Sarasu (Smt.) and Others
Madras High Court · (2000) ACJ 139 : (1999) 82 FLR 910 : (1999) 2 LLJ 770 : (1999) 2 MLJ 391
Workmens Compensation Act, 1923 — Section 30
High Courts24 Mar 1999
Sivanraj Vs Essakkimuthu
Madras High Court · (1999) 2 CTC 215 : (1999) 2 LW 478
Civil Procedure Code, 1908 (CPC) — Section 115, 50Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 25, 7
High Courts24 Mar 1999
DR. E.V. KALYANI Vs ASSISTANT COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 67 TTJ 788
Wealth Tax Act, 1957 — Section 16A
High Courts23 Mar 1999
Pondicherry Judicial Officers Welfare Assocation Vs The Union of India
Madras High Court · (1999) 03 MAD CK 0089
Constitution of India, 1950 — Article 309
High Courts23 Mar 1999
Periyaswamy Vs Inspector, Vigilance and Anti-Corruption
Madras High Court · (1999) CriLJ 2944
Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2)
High Courts23 Mar 1999Dismissed
Swaminathan M. Vs State of Tamil Nadu and Another
Madras High Court · (2000) 2 LLJ 1578
Constitution of India, 1950 — Article 226, 311
High Courts23 Mar 1999Dismissed
S. Govindarasu Udayar Vs Pattu and Others
Madras High Court · AIR 1999 Mad 435 : (1999) 2 LW 184 : (1999) 2 MLJ 218
Evidence Act, 1872 — Section 13
High Courts23 Mar 1999Allowed
Sivagami Vs The Tamil Nadu Public Service Commission and The Subordinate Judge
Madras High Court · (1999) 03 MAD CK 0054
High Courts23 Mar 1999Allowed
Secretary, I.H.F.D. Colony Flat Owners Welfare Association Vs Presiding Officer, Dy. Commissioner of Labour and Another
Madras High Court · (2000) 1 LLJ 78 : (2000) 2 LW 694 : (1999) 2 MLJ 223
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 2(16), 41, 41(2)
High Courts23 Mar 1999Dismissed
Padiyur Sarvodaya Sangh Vs Union of India (UOI) and Others
Madras High Court · (2000) 1 LLJ 290
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts22 Mar 1999Partly Allowed
Packiyam Ammal and Others Vs Pattu Ammal and Others
Madras High Court · AIR 1999 Mad 383 : (1999) 2 MLJ 404
Evidence Act, 1872 — Section 114(1)
High Courts22 Mar 1999Dismissed
Kasi Housing and Development Ltd. and Another Vs M.M. Kalaiselvi
Madras High Court · AIR 2000 Mad 90
Arbitration and Conciliation Act, 1996 — Section 8(1)Consumer Protection Act, 1986 — Section 11
High Courts22 Mar 1999Dismissed
R. Kumaran Vs The Collector of Karur District, The Deputy Director, Geology and Mining and The Director of Geology and Mining Thiru-vi-ka Industrial Estate
Madras High Court · (1999) 03 MAD CK 0081
Minor Mineral Concession Rules — Rule 36(2), 36(5)
High Courts22 Mar 1999Allowed
M. Kathiresan Vs State
Madras High Court · (1999) CriLJ 3938 : (1999) 4 RCR(Criminal) 790
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 354, 427, 506Press Council Act, 1978 — Section 7(1)