COURT ARCHIVE

Madras High Court judgments, 1999

1,261 judgments · page 56 of 64

High Courts12 Feb 1999Dismissed

Ramachandran Vs State by Inspector of Police, Sivagari Police Station, Tirunelveli District

Madras High Court · (1999) 2 LW(Cri) 755

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 299(b), 300, 302, 304

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High Courts11 Feb 1999

N. Vijayakumar Vs The High Court of Judicature at Madras and Others

Madras High Court · (1999) 2 LW 19 : (1999) 3 MLJ 98

Constitution of India, 1950 — Article 226, 229

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High Courts11 Feb 1999

S. Sivamani and Others Vs Director of Technical Education and Another

Madras High Court · (1999) 3 MLJ 97

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High Courts11 Feb 1999Dismissed

R. Balasubramanian, rep. by his father and Guardian R. Rangaswamy Vs The State of Tamilnadu and The Secretary, Tamil Nadu Engineering Admissions, Anna University

Madras High Court · (1999) 02 MAD CK 0095

Constitution of India, 1950 — Article 226

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High Courts11 Feb 1999

Rani Mohanraj and Another Vs P. Rajarathinam

Madras High Court · AIR 1999 Mad 448 : (1999) 2 LW 757

Constitution of India, 1950 — Article 227Police Act, 1861 — Section 23Specific Relief Act, 1963 — Section 41

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High Courts11 Feb 1999

R. Ramaraj Vs Joint Registrar of Co-operative Societies and Another

Madras High Court · (1999) 97 CompCas 670

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High Courts11 Feb 1999Allowed

C. Shanmugham Vs N. Radhakrishnan and Others

Madras High Court · (2000) 101 CompCas 148 : (1999) 1 CTC 542

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High Courts11 Feb 1999Dismissed

Kalpana Trading Co. Vs Executive Officer, Town Panchayat and Another

Madras High Court · AIR 1999 Mad 371 : (1999) 3 CivCC 281

Limitation Act, 1963 — Section 18

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High Courts11 Feb 1999Dismissed

R. Vijayalakshmi Vs Krishnaveni Lakshmaiyya and Others

Madras High Court · AIR 1999 Mad 391

Constitution of India, 1950 — Article 227Tamil Nadu Panchayats Act, 1994 — Section 259

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High Courts11 Feb 1999

Alagar @ Savugan and another Vs A. Baluchami and another

Madras High Court · (1999) 2 CTC 535 : (1999) 2 MLJ 395

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227

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High Courts11 Feb 1999Dismissed

P.V.R.S. Manikumar Vs Krishna Reddy

Madras High Court · (1999) 2 ALT(Cri) 182 : (1999) 3 CivCC 322 : (1999) CriLJ 2010 : (1999) 1 LW(Cri) 246 : (1999) 4 RCR(Criminal) 34

Criminal Procedure Code, 1973 (CrPC) — Section 204, 245(2), 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts11 Feb 1999Allowed

E.V. Perumalswamy and Padmavathi Educational Trust and Another Vs All India Council for Technical Education and Another

Madras High Court · AIR 1999 Mad 290

Constitution of India, 1950 — Article 14, 226

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High Courts10 Feb 1999

Susila Ammal Vs Indiraniammal

Madras High Court · (2000) 4 CTC 78

Hindu Succession Act, 1956 — Section 15Succession Act, 1925 — Section 113, 114, 118, 87, 88

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High Courts10 Feb 1999Dismissed

Natasha Singh and Others Vs Klen and Marshalls Manufactures and Exporters Pvt. Ltd.

Madras High Court · (2000) 2 CivCC 98 : (1999) 96 CompCas 538 : (1999) CriLJ 2693 : (1999) 4 RCR(Criminal) 31

Negotiable Instruments Act, 1881 (NI) — Section 138, 141(1), 141(2)

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High Courts10 Feb 1999

S. Krishnammal (died) and Others Vs Veeraputhiran Pillai and Another

Madras High Court · (1999) 3 MLJ 38

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High Courts10 Feb 1999

Anna Perundhu Nilaya Vattara Viyaparigal Sangam (Regd.) and etc. Vs Municipal Council and Others

Madras High Court · AIR 1999 Mad 358

Income Tax Act, 1961 — Section 148Motor Vehicles Act, 1988 — Section 96Tamil Nadu Motor Vehicles Rules, 1989 — Rule 245

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High Courts10 Feb 1999

Murugesan and others Vs State

Madras High Court · (1999) CriLJ 3430 : (1999) 1 CTC 591 : (1999) 1 LW(Cri) 235

Criminal Procedure Code, 1973 (CrPC) — Section 408Penal Code, 1860 (IPC) — Section 149, 302, 304, 34

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High Courts10 Feb 1999

P. Prakasamurthy Vs P. Rajendran

Madras High Court · (1999) 1 CTC 698 : (1999) 2 LW 269 : (1999) 2 MLJ 618

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 19, 25

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High Courts10 Feb 1999

M. Arumugham Vs Mrs. Alagammai Achi

Madras High Court · (1999) 1 CTC 555 : (1999) 2 MLJ 552

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10, 8(5)

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High Courts10 Feb 1999

P. Ganapathy Vs A. Marimuthu Pillay

Madras High Court · (2000) 1 CivCC 540 : (1999) CriLJ 2933 : (1999) 1 CTC 527 : (1999) 4 RCR(Criminal) 124

Criminal Procedure Code, 1973 (CrPC) — Section 245Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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