High Courts22 Mar 1999
Packiam Ammal and Others Vs Pattu Ammal and Others
Madras High Court · (1999) 2 MLJ 757
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 49 of 64
High Courts22 Mar 1999Dismissed
Pappillon Exports Ltd. and Another Vs M.M.T.C. Limited
Madras High Court · (1999) 03 MAD CK 0056
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts22 Mar 1999
Indian Cotton Mills Federation Export Incentive Department Vs Transworld Trading Corporation and Another
Madras High Court · (1999) 3 LW 152 : (1999) 3 MLJ 122
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts22 Mar 1999
V.C. Chinnamuniya Gounder Vs Commissioner of Income Tax
Madras High Court · (2000) 243 ITR 473 : (2001) 117 TAXMAN 452
Income Tax Act, 1961 — Section 256
High Courts22 Mar 1999Dismissed
V. Ramanathan Vs State
Madras High Court · (1999) CriLJ 3885 : (1999) 2 LW(Cri) 818
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 47Penal Code, 1860 (IPC) — Section 409, 477A
High Courts22 Mar 1999Dismissed
St. Stephen Middle School Vs The State of Tamil Nadu
Madras High Court · (1999) 03 MAD CK 0006
Constitution of India, 1950 — Article 31, 41, 45Tamil Nadu Minority Schools (Recognition and Payment of Grants) Rules, 1977 — Rule 11, 6
High Courts19 Mar 1999
Ekambaram Vs E. Subramanian
Madras High Court · (1999) 1 CTC 693 : (1999) 2 MLJ 575
Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 341, 352
High Courts19 Mar 1999Dismissed
State Bank of India and Another Vs Gulab Basha
Madras High Court · (2000) 100 CompCas 382 : (1999) 3 MLJ 539
Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts19 Mar 1999
Ram Mohan and Co. and Another Vs Ganesar Ginning Co. P. Ltd. and Others
Madras High Court · (1999) 03 MAD CK 0090
Transfer of Property Act, 1882 — Section 106
High Courts19 Mar 1999
M/s. Ram Mohan and Co. and another Vs Ganesar Ginning Co.P.Ltd., Coimbatore and twelve others
Madras High Court · AIR 2000 Mad 1 : (1999) 3 CTC 40 : (2000) 1 LW 143 : (1999) 3 MLJ 423
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 11Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 100, 106
High Courts17 Mar 1999
Commissioner of Income Tax Vs Southern Explosives Co.
Madras High Court · (2000) 242 ITR 107
Income Tax Act, 1961 — Section 263
High Courts16 Mar 1999
K. Natarajan Vs Tax Recovery Officer
Madras High Court · (2001) 167 CTR 142 : (2000) 243 ITR 660 : (1999) 105 TAXMAN 340
Income Tax Act, 1961 — Rule 11(6)
High Courts16 Mar 1999Allowed
Sri Rama Vilas Service Ltd. Vs Regional Provident Fund Commissioner
Madras High Court · (2000) 1 LLJ 709
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts15 Mar 1999
Dr. Lakshmanan Prakash Vs The State and another
Madras High Court · (2001) ACJ 1204 : (1999) CriLJ 2348 : (1999) 2 CTC 29 : (1999) 1 LW(Cri) 211
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304
High Courts15 Mar 1999Allowed
State Vs Renuka Devi
Madras High Court · (1999) CriLJ 2955 : (1999) 1 LW(Cri) 398
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 451, 457Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(3), 7
High Courts15 Mar 1999
Commissioner of Income Tax Vs Karur Vysya Bank Ltd.
Madras High Court · (2000) 242 ITR 734
Income Tax Act, 1961 — Section 256
High Courts15 Mar 1999Allowed
Asstt. Collr., Spl. Invgn. Bureau Vs Mysore Insecticides Co. P. Ltd.
Madras High Court · (1999) 108 ELT 617
Customs Act, 1962 — Section 111, 124, 135, 135(1), 17
High Courts12 Mar 1999
A. Satish Vs The District Collector
Madras High Court · (1999) 2 MLJ 302 : (2000) WritLR 398
High Courts12 Mar 1999Allowed
Periyar District Consumer-Co-operative Wholesale Stores Ltd. Vs Appellate Authority, Tamil Nadu Shops and Establishments Act and Another
Madras High Court · (2000) 3 LLJ 325 : (2000) WritLR 646
High Courts12 Mar 1999
S. Chandra Vs The Chief Engineer (Personnel) Tamil Nadu Electricity Board, 800, Anna Salai, Chennai-2 and another
Madras High Court · (1999) 3 CTC 38 : (2000) 2 LW 485
Constitution of India, 1950 — Article 14, 16