High Courts25 Feb 1999
Vijayan Vs State by Inspector of Police, Panakudi Police Station, Crime No. 73/88
Madras High Court · (2000) 1 LW(Cri) 102
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 53 of 64
High Courts24 Feb 1999Dismissed
Dharmapuri Town Sengodipuram Residents Welfare Association Vs The Government of Tamil Nadu and Dharmapuri Municipality
Madras High Court · (1999) 02 MAD CK 0105
Ahmedabad Municipal Corporation Act — Section 284(1)Constitution of India, 1950 — Article 19(1), 21Tamil Nadu District Municipalities Act, 1920 — Section 39, 39(1), 39(2)
High Courts24 Feb 1999
B.R. Harianandhan Vs The Chairman, Tamil Nadu Housing Board
Madras High Court · AIR 2000 Mad 35
Tamil Nadu State Housing Board Act, 1961 — Section 72
High Courts24 Feb 1999
Santhanam and another Vs R. Chandravelu and The Tamil Nadu Housing Board
Madras High Court · (1999) 1 CTC 518 : (1999) 2 LW 310
Arbitration Act, 1940 — Section 14(2), 29, 30
High Courts24 Feb 1999
C. Srinivasa Rao and etc. Vs P. Ramankutty and Others
Madras High Court · AIR 1999 Mad 317
Arbitration Act, 1940 — Section 29, 30, 40
High Courts24 Feb 1999
Shivan and etc. Vs State
Madras High Court · (1999) CriLJ 4153
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302, 324, 34
High Courts24 Feb 1999
Silver Cloud Estates Vs The Principal Chief Conservator of Forests, 259, Anna Salai, Teynampet, Chennai-600 006, The District Forest Officer Gudalur Division Gudalur 643 212, The Collector of Nilgiris Ootacamund 643 001 and and The Superintendent of Police Ootacamund 643 001
Madras High Court · (1999) 02 MAD CK 0003
Tamil Nadu Preservation of Private Forests Act, 1949 — Section 3
High Courts23 Feb 1999
PSG College of Arts and Science and etc. Vs Registrar, Bharathiyar University and etc.
Madras High Court · AIR 1999 Mad 293 : (1999) WritLR 347
Constitution of India, 1950 — Article 226Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 5
High Courts23 Feb 1999
Kousalya, rep. by her Power of Attorney holder G. Mohan Vs Balasundaram
Madras High Court · (1999) 02 MAD CK 0133
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8
High Courts23 Feb 1999
Far East Tanning Co. Vs The Superintending Engineer, (West) Vellore Electricity System and Another
Madras High Court · (1999) 3 MLJ 447
Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 39
High Courts23 Feb 1999
K. Vadivelu Vs The Committee of Management of Pachaiyappa's Trust and Another
Madras High Court · (1999) 1 MLJ 681 : (2000) WritLR 334
Constitution of India, 1950 — Article 226
High Courts23 Feb 1999
Pitchai Vs State
Madras High Court · (1999) CriLJ 3940
Penal Code, 1860 (IPC) — Section 109, 302, 304, 307, 313
High Courts23 Feb 1999Dismissed
Habibul Kareem Vs Asst. Director, Enforcement Directorate
Madras High Court · (1999) CriLJ 2209 : (1999) 2 LW(Cri) 728
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 317, 407, 407(2)Foreign Exchange Regulation Act, 1973 — Section 57
High Courts23 Feb 1999Allowed
Babu and Others Vs State of Tamil Nadu
Madras High Court · (1999) CriLJ 4906 : (1999) 2 LW(Cri) 790
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts23 Feb 1999Dismissed
Vadivelu K. Vs Committee of Management of Pachaiyappa's Trust and Another
Madras High Court · (1999) 3 LLJ 1292
Constitution of India, 1950 — Article 12
High Courts23 Feb 1999
S. Govindarasu Udayar Vs Pattu and Others
Madras High Court · (1999) 2 LW 184 : (1999) 2 MLJ 218
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts22 Feb 1999Allowed
R. Arul Selvan Vs Secretary to Govt. Transport Dept. and Others
Madras High Court · AIR 1999 Mad 367
Constitution of India, 1950 — Article 226
High Courts22 Feb 1999
T. Mutheeswaran Vs The Registrar of Co-operative Societies (Housing) Gandhi Nagar, Adayar, Chennai - 20 and three others
Madras High Court · (1999) 2 CTC 626
Constitution of India, 1950 — Article 226
High Courts22 Feb 1999
Gangabai Ammal Vs S. Kalyanasundaram
Madras High Court · (1999) 2 LW 781 : (1999) 2 MLJ 725
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 23 Rule 1, 47Constitution of India, 1950 — Article 227
High Courts22 Feb 1999
A. Henry and Another Vs St. George Church and Others
Madras High Court · (1999) 3 LW 49 : (1999) 3 MLJ 468
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 227