High Courts28 Jan 1999
P. Selvaraj and Another Vs P. Swamy Nadar and Others
Madras High Court · (1999) 2 MLJ 159
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 60 of 64
High Courts28 Jan 1999
R. Srinivasan Vs V. Thangaraju and Others
Madras High Court · (1999) 1 LW 398 : (1999) 2 MLJ 337
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 8
High Courts27 Jan 1999Allowed
Arignar Anna Weavers Co-operative Society Ltd. Vs State of Tamil Nadu and Others
Madras High Court · AIR 1999 Mad 254
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 123, 124, 129, 131
High Courts27 Jan 1999
S.B. Velusamy Secretary, Thanjavur West Sarvodaya Sangh, No. 28, Giri Road, Srinivasapuram Thanjavur -613 009. Vs Palanisamy Moopanar and another
Madras High Court · (1999) 01 MAD CK 0092
High Courts27 Jan 1999Dismissed
Tvl. Classic Associates (P) Ltd. and Tvl. Rasipuram Textiles Ltd. Vs The Union of India (UOI) and The State of Tamil Nadu
Madras High Court · (1999) 01 MAD CK 0079
Central Sales Tax (Tamil Nadu) Rules, 1957 — Rule 4(3A)Central Sales Tax Act, 1956 — Section 6A, 6A(1), 6A(2)
High Courts27 Jan 1999
S.M. Thangavel Vs The Joint Registrar of Co-operative Societies and Another
Madras High Court · (1999) 2 MLJ 762
Constitution of India, 1950 — Article 226Tamil Nadu Co-operative Societies Act, 1983 — Section 100, 105, 106, 108, 109
High Courts27 Jan 1999
R. Selvaraj Vs State of Tamil Nadu and another
Madras High Court · (1999) 3 CTC 581 : (1999) 3 LW 735 : (1999) 2 MLJ 232
Civil Procedure Code, 1908 (CPC) — Section 11, 34, 80Constitution of India, 1950 — Article 14, 226, 32Tamil Nadu General Sales Tax Act, 1959 — Section 26(7)
High Courts27 Jan 1999
K. Balu and others Vs Madasamy and others
Madras High Court · (1999) 1 CTC 594
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, 10Constitution of India, 1950 — Article 227
High Courts27 Jan 1999
Dr. Fazlur Rahman Vs The State of Tamil Nadu and another
Madras High Court · AIR 1999 Mad 272 : (1999) 2 CTC 766 : (1999) WritLR 81
Constitution of India, 1950 — Article 14, 19, 226
High Courts27 Jan 1999
Ramiah Asari Vs Smt. Kurshad Begaum and another
Madras High Court · (1999) 1 CTC 600
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts27 Jan 1999Dismissed
All India Council for Technical Education Vs Sri Devi Karumari Amman and Others
Madras High Court · AIR 1999 Mad 206
All India Council for Technical Education Act, 1987 — Section 10
High Courts27 Jan 1999
Ramish Asari Vs Smt.Kurshad Begaum and Another
Madras High Court · (1999) 2 MLJ 179
Constitution of India, 1950 — Article 127
High Courts25 Jan 1999
V.S. Lakshminarayanan Iyengar and 8 others Vs M.C. Arunachala Pillai and 8 others
Madras High Court · (1999) 2 CTC 635
Civil Procedure Code, 1908 (CPC) — Section 9Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1971 — Section 108, 63Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 108, 55
High Courts25 Jan 1999Dismissed
P. Nallammal and Others Vs State
Madras High Court · (1999) CriLJ 1591 : (1999) 1 LW(Cri) 155 : (1999) 3 RCR(Criminal) 347
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 207, 227, 228Madras Prohibition Act, 1937 — Section 41BNegotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jan 1999Dismissed
Alsa Constructions and Housing Limited and Another Vs M. Mal Reddy
Madras High Court · (2000) 1 CivCC 568 : (1999) CriLJ 2743 : (1999) 4 RCR(Criminal) 28
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts25 Jan 1999Dismissed
Narayanan and Others Vs State of Tamil Nadu and Others
Madras High Court · (2001) 3 LLJ 169
Industrial Disputes Act, 1947 — Section 11A
High Courts25 Jan 1999
Mrs. Saraswathi Vs V. Balakrishnan
Madras High Court · (1999) 4 CivCC 594 : (1999) 2 CTC 298 : (1999) 3 RCR(Criminal) 150
Criminal Procedure Code, 1973 (CrPC) — Section 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jan 1999
K. Iqbal Ahmed Vs Thiru Santhanam, Commissioner, Alandur Municipality
Madras High Court · (1999) 1 CTC 726 : (1999) 1 LW 444 : (1999) 1 MLJ 767 : (1999) WritLR 84
Contempt of Courts Act, 1971 — Section 12, 17, 2
High Courts25 Jan 1999Dismissed
G. Poovaiah Vs The Secretary, Saiva Bhanu Kshatriya College
Madras High Court · (1999) CriLJ 4612
High Courts25 Jan 1999Allowed
Velappan M.M. Vs Commissioner, Madurai Municipal Corporation and Another
Madras High Court · (1999) 82 FLR 372 : (1999) 2 LLJ 182 : (1999) 1 MLJ 628
Electricity Act, 1910 — Section 39, 44Penal Code, 1860 (IPC) — Section 379