High Courts25 Jan 1999
K. Sivarajah Vs B.K.N. Rajaram
Madras High Court · (1999) 01 MAD CK 0005
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 18A, 4
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 61 of 64
High Courts22 Jan 1999
The Management of Sholayar Estate Vs The Presiding Officer, Labour Court and Another
Madras High Court · (1999) 1 MLJ 605
Industrial Disputes Act, 1947 — Section 11A
High Courts22 Jan 1999Dismissed
Samidurai Vs Rajalakshmi
Madras High Court · (1999) 2 ALT(Cri) 53 : (2000) 1 DMC 252 : (1999) 1 LW(Cri) 221
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 399(3), 482
High Courts22 Jan 1999
The Management of Sholayar Estate, Sholayar PO, Valparai Vs The Presiding Officer, Labour Court, Coimbatore and another
Madras High Court · (1999) 1 CTC 608 : (1999) 82 FLR 449 : (1999) 1 LLJ 1147 : (1999) 1 MLJ 605
Industrial Disputes Act, 1947 — Section 11A
High Courts22 Jan 1999Partly Allowed
Zacharias N.S. Vs Joint Director of School Education (Secondary) College Road and Another
Madras High Court · (1999) 3 LLJ 1146 : (1999) WritLR 138
Constitution of India, 1950 — Article 226
High Courts22 Jan 1999Dismissed
Sakunthala and Others Vs State by Inspector of Police
Madras High Court · (1999) CriLJ 3653
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts21 Jan 1999Allowed
Dena Bank Vs Guptha Iron and Steel Company
Madras High Court · AIR 1999 Mad 453 : (1999) 97 CompCas 294 : (1999) 2 LW 642
Contract Act, 1872 — Section 126General Clauses Act, 1897 — Section 27
High Courts21 Jan 1999Dismissed
Mohamed Ali Vs The Designated Court No. 2, TADA Cases, The Secretary to Government, Home Department, Government of Tamil Nadu and Tamilvanan
Madras High Court · (1999) 01 MAD CK 0015
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 9(2), 9(4)
High Courts21 Jan 1999
The State of Andhra Pradesh and Another Vs Madras Wine Mart and Others
Madras High Court · (1999) 2 MLJ 572
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts15 Jan 1999Dismissed
M.S. Sivakumar Vs The Director General of Police and Others
Madras High Court · AIR 2000 Mad 228
Constitution of India, 1950 — Article 226
High Courts13 Jan 1999Dismissed
Veera Property Development Pvt. Ltd. and etc. Vs Tamil Nadu Slum Clearance Board
Madras High Court · AIR 1999 Mad 304 : (1999) 1 MLJ 676 : (1999) WritLR 71
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 2, 38
High Courts13 Jan 1999
V. Rajavelu Udayar (died) and Others Vs Chandrasekaran and Another
Madras High Court · (1999) 2 MLJ 453
Hindu Succession Act, 1956 — Section 8
High Courts13 Jan 1999
Lourdumari Vs L. Jayachandra Babu and 10 others
Madras High Court · (1999) 2 CTC 256
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 30
High Courts13 Jan 1999
S. Kannan and another Vs G. Saraswathi Ammal and two others
Madras High Court · (1999) 1 CTC 403
Civil Procedure Code, 1908 (CPC) — Section 64Transfer of Property Act, 1882 — Section 69
High Courts13 Jan 1999
Rajiah Nadar Vs Manonmani Ammal
Madras High Court · AIR 1999 Mad 213 : (1999) 4 CivCC 303 : (1999) 1 CTC 245 : (1999) 1 LW 536 : (1999) 2 MLJ 563
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 96Specific Relief Act, 1963 — Section 16
High Courts13 Jan 1999
VOICE (Consumer Care Council) Vs The Commissioner of Police, Chennai-8 and seven others
Madras High Court · (1999) 1 CTC 151 : (1999) WritLR 86
Banking Regulation Act, 1949 — Section 51Constitution of India, 1950 — Article 226Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2, 2, 3
High Courts13 Jan 1999
Mohammed Asif Vs State
Madras High Court · (1999) 2 ALD(Cri) 743 : (1999) 3 CTC 25 : (1999) 2 LW(Cri) 640 : (1999) 4 RCR(Criminal) 184
Constitution of India, 1950 — Article 105, 134, 141, 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 239, 397General Clauses Act, 1897 — Section 3(60)
High Courts13 Jan 1999Allowed
Hari Raj H. Vs Shaw Wallace Co. Ltd. and Others
Madras High Court · (2000) 1 LLJ 37 : (1999) WritLR 253
Tamil Nadu Shops and Establishments Act, 1947 — Section 2(12), 41(1)
High Courts13 Jan 1999Dismissed
S. Mazhaimani Pandian Vs Justice C. Shivappa, Judge, High Court, The Government of India and The High Court of Chennai
Madras High Court · (1999) 01 MAD CK 0014
Constitution of India, 1950 — Article 143(1), 217, 217(1), 217(3), 226
High Courts12 Jan 1999Dismissed
K. Kannadasan Vs The District Collector and The Avadi Municipality
Madras High Court · (1999) 01 MAD CK 0077