High Courts10 Feb 1999Dismissed
Ponnuswamy Vs L. Guruswamy
Madras High Court · (1999) CriLJ 2353
Criminal Procedure Code, 1973 (CrPC) — Section 12, 15, 17, 19, 190(1)Income Tax Act, 1961 — Section 276C, 277
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 57 of 64
High Courts10 Feb 1999
Natesha Singh and R.K. Gupta Vs Klen and Marshals of Manufacturers and Exporters Pvt. Ltd.
Madras High Court · (2001) 2 LW(Cri) 611
Negotiable Instruments Act, 1881 (NI) — Section 138, 141(1)
High Courts09 Feb 1999
M. Dinakaran Vs The Director of School Education (Elementary Schools) and Another
Madras High Court · (1999) 2 MLJ 488
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15(2)
High Courts09 Feb 1999Dismissed
Kitherian Vs State
Madras High Court · (1999) CriLJ 2405
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts09 Feb 1999
Salem Co-operative Sugar Mills Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 163 CTR 234 : (1999) 240 ITR 910
Income Tax Act, 1961 — Section 139, 37
High Courts09 Feb 1999
Commissioner of Income Tax Vs English Electric Co. Of India Ltd.
Madras High Court · (2000) 109 TAXMAN 401
High Courts09 Feb 1999
B. Viswanathan and Others Vs B. Chandrasekaran and Others
Madras High Court · (1999) 3 MLJ 608
High Courts09 Feb 1999
Commissioner of Income Tax Vs English Electric Co. of India Ltd.
Madras High Court · (2000) 161 CTR 235 : (2000) 243 ITR 512
High Courts08 Feb 1999Allowed
Chinnadurai, Oorkavalan and Velayutham (a) Pambu Velayutham Vs State
Madras High Court · (1999) 02 MAD CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Feb 1999
S. Ramaswamy and four others Vs The State of Tamil Nadu and another
Madras High Court · (1999) 3 CTC 335
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts08 Feb 1999
Thangamani Vs Krishnan
Madras High Court · (1999) 2 CTC 247 : (1999) 2 MLJ 165
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 3, Order 9 Rule 13Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974 — Rule 16(3), 22
High Courts08 Feb 1999
Nilagiri Cancer Centre (P) Ltd. Vs Dir. Gen. of Health Services
Madras High Court · (1999) 65 ECC 40 : (1999) 111 ELT 326
Customs Act, 1962 — Section 28(2)
High Courts07 Feb 1999
SPECIAL STEEL PRODUCTS Vs COMMISSIONER OF INCOME TAX and Another
Madras High Court · (2000) 163 CTR 117
Income Tax Act, 1961 — Section 139(1)
High Courts05 Feb 1999
The Deputy Manager, Disciplinary Authority, Oriental Insurance Company Limited and Another Vs K. Veerasamy
Madras High Court · (1999) 2 MLJ 238
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts05 Feb 1999
M. Mokkaiyan, President, Vaigai Dam Fishermen Co-operative Society Vs The Assistant Director, Fisheries Department and Another
Madras High Court · (1999) 2 MLJ 80
Co-operative Societies Act, 1912 — Section 33(15)
High Courts05 Feb 1999
V. Raja Vs State
Madras High Court · (1999) CriLJ 3918 : (1999) 2 LW(Cri) 467
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Feb 1999
Commissioner of Income Tax Vs Engine Valves Ltd. and Selvi Textiles (P.) Ltd.
Madras High Court · (1999) 156 CTR 74 : (1999) 238 ITR 489
Income Tax Act, 1961 — Section 207, 208, 209, 210, 211
High Courts05 Feb 1999
Salem Chit Funds and financiers Association Vs State of Tamil Nadu
Madras High Court · AIR 1999 Mad 300 : (1999) 1 CTC 373 : (1999) 1 LW 439 : (1999) 2 MLJ 46 : (1999) WritLR 74
Partnership Act, 1932 — Section 56, 57, 58, 59, 60(1)
High Courts05 Feb 1999
Jayarama Naidu Vs Meenakshi Ammal and Another
Madras High Court · (1999) 1 CTC 566
Evidence Act, 1872 — Section 40, 41, 42, 44Tamil Nadu Agricultural Lands Record of Tenancy Rights Act, 1969 — Section 2(3), 2(5), 2(6), 2(8)Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 2, 3
High Courts05 Feb 1999
V.K. Siddha Padayachi Vs Indian Bank and another
Madras High Court · (2000) 1 CTC 654 : (2000) 1 LW 364
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118