High Courts08 Mar 1999Allowed
Management of Dunlop India Ltd. Vs S. Ganesan and Another
Madras High Court · (2001) 3 LLJ 418
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 51 of 64
High Courts05 Mar 1999
S. Sannasi, and two others Vs The District Collector, Pudukkottai and another
Madras High Court · (1999) 3 CTC 293 : (2000) WritLR 559
Land Acquisition Act, 1894 — Section 6Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 23, 3, 4(2)(3)
High Courts05 Mar 1999Allowed
A.M. Sankaran Vs The Registrar High Court, Madras - 600 004
Madras High Court · (1999) 1 LW(Cri) 322
Constitution of India, 1950 — Article 234, 235Criminal Procedure Code, 1973 (CrPC) — Section 451Madras Prohibition Act, 1937 — Section 4(1)(a), 5, 7
High Courts05 Mar 1999Dismissed
N. Ranganathan Vs Tamil Nadu Agro Industries Corporation Limited
Madras High Court · (1999) 03 MAD CK 0082
High Courts05 Mar 1999
Hameed Ghosh Beevi and another Vs Abdul Hayoom and another
Madras High Court · (1999) 2 CTC 481
Evidence Act, 1872 — Section 101, 102, 103
High Courts05 Mar 1999Allowed
A.M. Sankaran Vs The Registrar High Court, Madras -600004
Madras High Court · (1999) 1 LW(Cri) 322
Constitution of India, 1950 — Article 235Criminal Procedure Code, 1973 (CrPC) — Section 451Madras Prohibition Act, 1937 — Section 4(1)(a)
High Courts04 Mar 1999
Parameswari @ Ramabai Vs Lalitha and 4 others
Madras High Court · (1999) 03 MAD CK 0087
High Courts04 Mar 1999
V.N. Sudanandan Vs Dr. Chitra
Madras High Court · (1999) 2 LW 370 : (1999) 2 MLJ 318
Civil Procedure Code, 1908 (CPC) — Section 115Guardians and Wards Act, 1890 — Section 10, 7, 9(1)Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts04 Mar 1999
K.A. Balasubramania Iyer Vs Lakshminarayana Iyer and Others
Madras High Court · (1999) 2 MLJ 205
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 101
High Courts03 Mar 1999
D. Agastin and another Vs Devasagayan and another
Madras High Court · AIR 1999 Mad 341 : (1999) 4 CivCC 620 : (1999) 2 CTC 555 : (1999) 4 RCR(Civil) 134
Registration Act, 1908 — Section 17
High Courts03 Mar 1999
D. Muthukrishnan Vs The Superintendent of Police, St. Thomas Mount, Chennai- 600 016 and Others
Madras High Court · (1999) 03 MAD CK 0091
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Constitution of India, 1950 — Article 215, 225
High Courts03 Mar 1999Allowed
S.K. Subramaniam Vs N.S. Ziyauddin Ahmed
Madras High Court · (1999) 03 MAD CK 0086
Evidence Act, 1872 — Section 85Notaries Act, 1952 — Section 14Stamp Act, 1899 — Section 2(21)
High Courts03 Mar 1999Dismissed
Kumaraswamy and another Vs Appachi Gounder and another
Madras High Court · (1999) 03 MAD CK 0083
Contract Act, 1872 — Section 56
High Courts03 Mar 1999
L. Raju Fernando Vs The Authorised Officer and Deputy Conservator of Forests, Thiruvannamalai Division
Madras High Court · (1999) 2 ALT(Cri) 370 : (1999) 3 LW 156 : (1999) 3 MLJ 162
Constitution of India, 1950 — Article 227
High Courts03 Mar 1999
Nagai District Farmers Welfare and Protection Association Vs State of Tamil Nadu and Another
Madras High Court · (1999) 2 MLJ 322
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3
High Courts03 Mar 1999Dismissed
Ramamoorthy N. Vs Deputy Commissioner of Labour and Others
Madras High Court · (2000) 84 FLR 967 : (2000) 1 LLJ 1142
Payment of Gratuity Act, 1972 — Section 2
High Courts03 Mar 1999Allowed
Sri Chandrasekharendra Saraswathi Viswa Maha Vidyalaya Vs State of Tamil Nadu
Madras High Court · AIR 1999 Mad 267 : (1999) 3 LW 37 : (1999) 2 MLJ 459
Constitution of India, 1950 — Article 166, 226
High Courts03 Mar 1999
New India Assurance Company Ltd., Erode Branch Vs Thangammal and others
Madras High Court · (1999) ACJ 1240 : (1999) 2 CTC 43 : (1999) 2 LW 13 : (1999) 2 MLJ 443
Motor Vehicles Act, 1939 — Section 110, 96(2)Motor Vehicles Act, 1988 — Section 173
High Courts03 Mar 1999
K. Subramaniam Naidu Vs T.N. Rajendran
Madras High Court · (2000) 1 CivCC 564 : (1999) 1 CTC 529 : (1999) 2 MLJ 548 : (1999) 2 RCR(Civil) 610
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 19
High Courts03 Mar 1999
Rama Natarajan Vs Alexander Xavier Nathan
Madras High Court · AIR 1999 Mad 236 : (1999) 1 CTC 611 : (2000) 1 DMC 120 : (1999) 2 LW 305 : (1999) 3 RCR(Civil) 93
Divorce Act, 1869 — Section 18, 19Evidence Act, 1872 — Section 120