High Courts30 Nov 1999
Madhina Begum Vs Pichayammal and 2 others
Madras High Court · (2000) 2 CTC 9
Specific Relief Act, 1963 — Section 16(1)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 6 of 64
High Courts30 Nov 1999
Sirish Kumar Bros. Vs The Official Assignee, High Court, Madras
Madras High Court · (2000) 1 CTC 73 : (2000) 1 MLJ 223
Presidency Towns Insolvency Act, 1909 — Section 12Transfer of Property Act, 1882 — Section 58
High Courts30 Nov 1999
Rajendran Vs State
Madras High Court · (2000) 1 LW(Cri) 151
Penal Code, 1860 (IPC) — Section 302
High Courts30 Nov 1999
COMMISSIONER OF WEALTH TAX Vs C. SESHACHALAM CHETTY
Madras High Court · (2000) 108 TAXMAN 570
Wealth Tax Act, 1957 — Section 27(2)
High Courts29 Nov 1999Allowed
N. Palaniswamy and others Vs N. Govindaraj and 2 others
Madras High Court · (1999) 11 MAD CK 0082
High Courts29 Nov 1999Dismissed
V. Rangaswamy (died) and 3 others Vs Arulmighu Koniamman Devasthanam and V. Basheer
Madras High Court · (1999) 11 MAD CK 0012
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 27, Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Evidence Act, 1872 — Section 114, 91Transfer of Property Act, 1882 — Section 106, 108
High Courts26 Nov 1999Allowed
The Vandavasi Co-operative Housing Society Ltd. Vs The Deputy Registrar (Housing), Vellore Region, Vellore and another
Madras High Court · (1999) 11 MAD CK 0076
Tamil Nadu Co-operative Societies Act, 1983 — Section 11, 11(3), 9(1)(b), 9(1)(d)
High Courts26 Nov 1999
Ramasamy Gownder Vs Inspector of Police, District Crime Branch, Kancheepuram and another
Madras High Court · (2000) 1 CTC 206 : (2000) 1 LW(Cri) 59
Constitution of India, 1950 — Article 161, 181Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 224, 376, 396, 397, 398
High Courts26 Nov 1999
R. Sivalingam and 105 others Vs State
Madras High Court · (2000) 2 CTC 713
Criminal Procedure Code, 1973 (CrPC) — Section 158, 161, 173(3), 173(8), 190Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 323
High Courts26 Nov 1999Allowed
State of Tamilnadu Vs Presiding Officer, Principal Labour Court and Others
Madras High Court · (2000) 2 LLJ 331
Industrial Disputes Act, 1947 — Section 2
High Courts26 Nov 1999
Marimuthu Vs State
Madras High Court · (2000) 1 LW(Cri) 326
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts26 Nov 1999Dismissed
Bank of Madura Ltd., Coimbatore Main Branch Vs SIV Industries Ltd.
Madras High Court · (1999) 11 MAD CK 0002
Companies Act, 1956 — Section 433
High Courts25 Nov 1999
Express Newspapers Ltd. Vs Kwality Spinning Mills Ltd.
Madras High Court · (1999) 11 MAD CK 0088
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 3(1)
High Courts25 Nov 1999Allowed
N. Andal and 4 others Vs M. Salim and another
Madras High Court · (1999) 11 MAD CK 0078
Civil Procedure Code, 1908 (CPC) — Section 115Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)(c), 13(2), 21, 25, 3(1)
High Courts25 Nov 1999Dismissed
M. Ashrab Ali Vs The Commissioner of Land Administration, District Revenue Officer, The Revenue Divisional Officer and The Town Panchayat
Madras High Court · (1999) 11 MAD CK 0058
Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 19ATamil Nadu Land Encroachment Act, 1905 — Section 7
High Courts25 Nov 1999
Duraipandian Vs Tamiljothi and 3 others
Madras High Court · (2000) 2 CTC 574
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1), 19
High Courts25 Nov 1999
Nalini and 3 others Vs The Governor, State of Tamil Nadu, Raj Bhavan, Guindy, Chennai and 4 others
Madras High Court · (2000) 1 CTC 28
Constitution of India, 1950 — Article 16, 161, 163(2), 164, 165General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 120, 54, 55
High Courts24 Nov 1999
The Madura Talkies Pvt. Ltd. Vs The District Collector, Madurai and another
Madras High Court · (2000) 1 CTC 68 : (2000) 1 LW 604 : (2000) 1 MLJ 675
Constitution of India, 1950 — Article 226Madras City Tenants Protection Act, 1922 — Section 9Tamil Nadu Cinemas (Regulation) Rules, 1957 — Rule 13, 92
High Courts24 Nov 1999
J. Mohanraj Vs Union of India and 3 Others
Madras High Court · (2000) 1 CTC 526
Constitution of India, 1950 — Article 226
High Courts24 Nov 1999
Nagoor Meeran and Dr. Noor Jameela Vs State Inspector of Police, V and AC Tirunelveli
Madras High Court · (2000) 1 LW(Cri) 341
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Prevention of Corruption Act, 1988 — Section 13(1)(e)