High Courts05 Feb 1999
Major Ramachandran and another Vs Mrs. Rema Jayarajan, rep by power agent
Madras High Court · (1999) 1 CTC 705 : (1999) 2 LW 275
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 58 of 64
High Courts05 Feb 1999Allowed
Smt. Bajaj Preeti Tulsidas Vs State of Tamil Nadu and Others
Madras High Court · (1999) CriLJ 2643
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)
High Courts05 Feb 1999
A. Mariammal Vs S. Sudalaikannu Thevar and Others
Madras High Court · (1999) 2 MLJ 102
Registration Act, 1908 — Section 17(1)(b)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 9(3)
High Courts05 Feb 1999
R. Pachiappa Achary Vs The Special Tahsildar, L.A. I, Tamil Nadu Housing Board Schemes
Madras High Court · (1999) 2 MLJ 83
Land Acquisition Act, 1894 — Section 18, 28A
High Courts05 Feb 1999
Kasilinga Padayachi Vs Kaliyaperumal Padayachi
Madras High Court · (1999) 02 MAD CK 0022
Transfer of Property Act, 1882 — Section 83
High Courts05 Feb 1999
Ranganatha Gounder Vs Perumal Nattar
Madras High Court · AIR 1999 Mad 133 : (1999) 2 MLJ 556
Registration Act, 1908 — Section 17
High Courts04 Feb 1999Dismissed
Balakrishnan Vs Tulasidas
Madras High Court · (1999) CriLJ 2639 : (1999) 1 LW(Cri) 219
Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 1999Allowed
M.A. Abdul Khuthoos Vs Ganesh and Company Oil Mills
Madras High Court · (1999) 2 ALT(Cri) 242 : (2000) 1 CivCC 619 : (2001) 103 CompCas 54 : (1999) CriLJ 2432 : (1999) 4 RCR(Criminal) 118
Criminal Procedure Code, 1973 (CrPC) — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts03 Feb 1999Allowed
Odaiyappa Education Trust Vs All India Council for Technical Education and Government of Tamil Nadu Elizabeth Thomas Educational and Welfare Trust Vs The All India Council for Technical Education Dr. A.S. Raja representing Raja Educational and Charitable Trust as its Chairman Vs The Advisor, representing All India Council for Technical Education
Madras High Court · (1999) 02 MAD CK 0128
Constitution of India, 1950 — Article 14, 226, 311, 311(2)Customs Act, 1962 — Section 28(1)
High Courts03 Feb 1999Dismissed
B. Kannan Vs B.C. Santhanam
Madras High Court · (1999) 4 CivCC 260 : (1999) CriLJ 2236 : (1999) 3 RCR(Criminal) 227
Criminal Procedure Code, 1973 (CrPC) — Section 245, 313Negotiable Instruments Act, 1881 (NI) — Section 138Provincial Insolvency Act, 1920 — Section 10(1), 29, 31
High Courts03 Feb 1999
M. Chakrapani Vs The Commissioner Corporation of Madras and Others
Madras High Court · (1999) 1 MLJ 693 : (2000) WritLR 354
High Courts03 Feb 1999Allowed
Pioneer Hatcheries Vs Commissioner of Commercial Taxes and Others
Madras High Court · (1999) 02 MAD CK 0107
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Central Sales Tax Act, 1956 — Section 2(17), 7, 7(1), 7(2), 7(2A)
High Courts03 Feb 1999Allowed
Rajamani B. Vs Regional Manager, United India Insurance Co. Ltd. and Another
Madras High Court · (1999) 3 LLJ 1155 : (1999) 2 MLJ 26
Constitution of India, 1950 — Article 309
High Courts03 Feb 1999
Kamalamma Vs T. Murugan and others
Madras High Court · (2001) 106 CompCas 543 : (1999) 1 CTC 364 : (1999) 2 MLJ 528
Tamil Nadu Protection of Interests of Depositors in (Financial Establishments) Act, 1997 — Section 3, 4, 6
High Courts03 Feb 1999
P.T. Joseph Vs State
Madras High Court · (1999) 108 ELT 338
Evidence Act, 1872 — Section 17, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 37(1), 67
High Courts03 Feb 1999Dismissed
ABK Publications Ltd. and Others Vs Tamil Nadu Newsprint and Papers Ltd.
Madras High Court · (1999) 2 ALT(Cri) 336 : (1999) 3 CivCC 279 : (1999) CriLJ 2741 : (1999) 3 RCR(Criminal) 734
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Feb 1999
L. Manoharan and Others Vs A. Ramathilagam and Another
Madras High Court · (1999) 2 MLJ 526
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts02 Feb 1999
Nagarajan Vs Rajamani Aiyar and seven others
Madras High Court · (1999) 1 CTC 428 : (1999) 2 MLJ 542
High Courts02 Feb 1999
RM.AL. Visalakshi Achi (died) and two others Vs RM. Seenivasan and three others
Madras High Court · (1999) 3 CTC 57
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 13, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 4
High Courts02 Feb 1999
Commissioner of Income Tax Vs Franco Tosi Ingegneria
Madras High Court · (2000) 241 ITR 268
Income Tax Act, 1961 — Section 37