High Courts02 Feb 1999
K. Seethalakshmi Vs Registrar of Companies and Another
Madras High Court · (2001) 103 CompCas 532
Companies Act, 1956 — Section 159, 162, 220, 5
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 59 of 64
High Courts01 Feb 1999Allowed
Ahamad Hussain Vs Management of Swadeshi Cotton Mills and Another
Madras High Court · (1999) 82 FLR 645 : (1999) 2 LLJ 672
Payment of Bonus Act, 1965 — Section 8
High Courts01 Feb 1999
Tamil Nadu Agricultural University Non-Teaching Staff Association Coimbatora Vs The Registrar Tamil Nadu G.D. Naidu Agricultural University Coimbatore
Madras High Court · (1999) 1 CTC 545 : (1999) 2 MLJ 10
Constitution of India, 1950 — Article 14, 19(1), 21Essential Services Maintenance Act, 1981 — Section 2, 3, 4, 5
High Courts01 Feb 1999
Kulandaisami and another Vs Lourdusami
Madras High Court · (1999) 1 CTC 329 : (1999) 2 MLJ 498 : (1999) 2 RCR(Civil) 150
Limitation Act, 1908 — Section 13Limitation Act, 1963 — Section 14, 18, 19, 2, 25Tamil Nadu Debt Relief Act, 1980 — Section 3
High Courts01 Feb 1999
T.I. Cycles of India Prop: Tube Investment of India Ltd. 28 Rajaji Salai, Madras-1 Vs The Collector of Customs, Madras-1 and others
Madras High Court · (1999) 1 CTC 605 : (1999) 66 ECC 604
Customs Act, 1962 — Section 27
High Courts30 Jan 1999
Anthony Xavier Fernado Vs Dhanaraj Rajamani
Madras High Court · (1999) 3 MLJ 645
High Courts30 Jan 1999
Wockhardt Limited Vs Aristo Pharmaceuticals Limited
Madras High Court · (1999) 2 MLJ 467
High Courts30 Jan 1999Dismissed
Swadeshi Cotton Mills Co. Ltd. and Another Vs Commissioner, Central Provident Fund and Others
Madras High Court · (2000) 2 LLJ 1494 : (1999) 2 MLJ 57
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14BSwadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 5(2)
High Courts30 Jan 1999Allowed
K.N. Keerthi Rao Vs The General Manager, Southern Railways, Madras-3 and Another
Madras High Court · (2002) 3 LW 271
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 2, 73
High Courts30 Jan 1999
M.P.M. Hameed Ibrahim and one another Vs V.S. Bagirathan and others
Madras High Court · (1999) 1 CTC 396 : (1999) 1 LW 650
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 10(3), 2(8), 25
High Courts30 Jan 1999
Somasundaram Corporation (Pvt.) Ltd. Vs The Government of Tamil Nadu and others
Madras High Court · AIR 1999 Mad 192 : (1999) 2 CTC 364 : (2000) 1 LLJ 340 : (1999) WritLR 319
Constitution of India, 1950 — Article 19, 213, 300, 31C, 38Industries (Development and Regulation) Act, 1951 — Section 18, 2, 20, 21, 27Somasundaram Super Spinning Mills (Acquisition and Transfer) Act, 1986 — Article 226, 14
High Courts30 Jan 1999Dismissed
M.R. Lakshmi Narayanan (Decd.) and Others Vs Syndicate Bank and Others
Madras High Court · (2000) 99 CompCas 87
Contract Act, 1872 — Section 133, 176
High Courts30 Jan 1999Dismissed
Management of Karur Agricultural Producers Co-op. Marketing Society Ltd. Vs State of Tamil Nadu and Others
Madras High Court · AIR 1999 Mad 250
Constitution of India, 1950 — Article 14, 226
High Courts30 Jan 1999
R. Rajendiran and others Vs The Deputy Registrar of Co-operative Societies, Tiruvarur, Tiruvarur District and others
Madras High Court · (1999) 2 CTC 68 : (1999) 2 MLJ 380
Tamil Nadu Co-operative Societies Act, 1983 — Section 23, 28(1)(2), 34(1)(6)
High Courts30 Jan 1999
Jayaraman Vs Lalitha and Others
Madras High Court · (1999) 2 MLJ 561
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts30 Jan 1999
K. Sundaram Vs K. Nawabjan
Madras High Court · (1999) 01 MAD CK 0006
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1
High Courts29 Jan 1999
Protos Engineering (Private) Ltd. Vs First Additional Labour Court and Another
Madras High Court · (2000) 3 LLJ 116
Tamil Nadu Industrial Disputes Rules, 1958 — Rule 48(2), 48(3)
High Courts29 Jan 1999
Kamak Plastics Ltd. Vs Commissioner of Income Tax and Another
Madras High Court · (2001) 251 ITR 525
Income Tax Act, 1961 — Section 144, 264, 36
High Courts29 Jan 1999
Kamak Plastics Ltd. Vs Commissioner of Income Tax
Madras High Court · (2000) 108 TAXMAN 273
Income Tax Act, 1961 — Section 144, 264