High Courts03 Mar 1999
Special Tahsildar (LA) Adi Dravidar Welfare, Saidapet Vs M. Naganathan
Madras High Court · (1999) 2 CTC 630
Lands Acquisition Act, 1869 — Section 18, 23, 4(1), 51
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 52 of 64
High Courts03 Mar 1999
P. Gopirathnam and 4 others Vs Ferrodous Estate (Pvt.) Ltd.
Madras High Court · (1999) 2 CTC 181 : (1999) 3 LW 249
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47Constitution of India, 1950 — Article 39Contract Act, 1872 — Section 23(1)
High Courts03 Mar 1999
J.D. Muthukrishnan Vs Superintendent of Police and Others
Madras High Court · (1999) CriLJ 3573
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts03 Mar 1999
S. Venkatachalam and Another Vs Subbiah and Others
Madras High Court · (1999) 2 MLJ 355
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Mar 1999
Y. Ghanadhas and Others Vs The State of Tamil Nadu and Another
Madras High Court · (1999) 2 MLJ 370
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 2(42)
High Courts03 Mar 1999Allowed
S. Viswanathan Vs The Registrar of Co-operative Societies, N.V.N. Maligai, Poonamallee High Road, Kilpauk, Chennai and The Joint Registrar of Cooperative Societies, Coimbatore Region, Chinthamani Complex, North Coimbatore, Coimbatore
Madras High Court · (1999) 03 MAD CK 0005
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34Industrial Disputes Act, 1947 — Section 18(1)
High Courts01 Mar 1999
Narayana Gounder Vs Devaki Ammal and another
Madras High Court · (1999) 2 CTC 439
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts01 Mar 1999
Tamil Nadu Civil Supplies, Corporation Employees Union and four others Vs Tamil Nadu Civil Supplies Corporation Ltd. and another
Madras High Court · (1999) 3 CTC 325
Tamil Nadu Industrial Establishment (Conferment of Permanent Status to Workmen) Act, 1981 — Section 3, 33A
High Courts26 Feb 1999
Subba Naicker Vs Rangaswamy Naicker
Madras High Court · (1999) 3 MLJ 494
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9
High Courts26 Feb 1999
The Management of Cheran Transport Corpn, Coimbatore 43 and another Vs Mr. G. Balasubramaniam and another
Madras High Court · (1999) 3 CTC 500 : (2000) 2 LLJ 187
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 11A, 2(A)(2), 22, 25(T)
High Courts26 Feb 1999
Tamil Nadu Electricity Board Thozhilalar Iykkiya Sangam Vs Tamil Nadu Electricity Board and another
Madras High Court · (1999) 2 CTC 313 : (2000) WritLR 390
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14A, 16, 19(1), 226Electricity (Supply) Act, 1948 — Section 79
High Courts26 Feb 1999Allowed
Gopal and Others Vs State
Madras High Court · (1999) CriLJ 3939
Dowry Prohibition Act, 1961 — Section 4, 6(2)Penal Code, 1860 (IPC) — Section 326, 406, 498A
High Courts26 Feb 1999Allowed
Ramamoorthy Vs The State
Madras High Court · (1999) CriLJ 4444
Criminal Procedure Code, 1973 (CrPC) — Section 311, 540Evidence Act, 1872 — Section 114
High Courts26 Feb 1999
Narayanaswamy Vs Raman
Madras High Court · (2000) 1 LW 853 : (1999) 3 MLJ 721
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 64
High Courts25 Feb 1999Dismissed
Saraswathi Ammal (died) and another Vs Rajeswari Ammal
Madras High Court · (1999) 02 MAD CK 0130
Evidence Act, 1872 — Section 34, 35, 40(2), 58, 59Registration Act, 1908 — Section 23, 60
High Courts25 Feb 1999
Rajendran Vs T.K. Ramadoss Naidu and Another
Madras High Court · (1999) 3 MLJ 451
Hindu Minority and Guardianship Act, 1956 — Section 8(2)
High Courts25 Feb 1999
Dr. P. Leela Vs The Director of Collegiate Education and Others
Madras High Court · (1999) 2 MLJ 530
High Courts25 Feb 1999Dismissed
B. S. Gandhi Vs Union of India (UOI)
Madras High Court · (1999) CriLJ 2820
Foreign Exchange Regulation Act, 1973 — Section 19G, 33(2), 34, 36, 37
High Courts25 Feb 1999
Dhanu Pandaram Vs Kali Pandaram
Madras High Court · (1999) 2 LW 317 : (1999) 2 MLJ 242