High Courts12 Jan 1999Dismissed
Regional Director, Employees State Insurance Corporation Vs Samsons Rubber Industries (P) Ltd.
Madras High Court · (2000) 87 FLR 86 : (2000) 2 LLJ 1490
Employees State Insurance Act, 1948 — Section 75
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 62 of 64
High Courts12 Jan 1999
The Licensee, Bhuvaneswari Talkies, Gudiyatham Vs The Appellate Authority and Joint Commissioner-I, Land Administration Department Madras.5 and others
Madras High Court · AIR 1999 Mad 339 : (1999) 1 CTC 266
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 9(1)Tamil Nadu Entertainments Tax Act, 1939 — Section 14(1)
High Courts12 Jan 1999
K. Kannadasan 22, 6th Street, Kamarajar Nagar, Madras -71 Vs The District Collector, Trivellore and The Avadi Municipality
Madras High Court · (1999) 01 MAD CK 0002
High Courts11 Jan 1999Allowed
P.S. Manoharan Vs State of Tamil Nadu and Others
Madras High Court · AIR 1999 Mad 208 : (1999) 2 MLJ 141
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts11 Jan 1999Dismissed
S. Sankaran and Another Vs The Repatriates Co-operative Finance and Development Bank Ltd.
Madras High Court · (1999) 01 MAD CK 0070
Constitution of India, 1950 — Article 12, 226
High Courts11 Jan 1999
Association of University Teachers, National College Unit Vs All India Council for Technical Education and Others
Madras High Court · AIR 1999 Mad 164 : (1999) WritLR 219
Tamil Nadu Private Colleges (Regulation) Act, 1976 — Section 27Tamil Nadu Private Colleges (Regulation) Rules, 1976 — Rule 17
High Courts11 Jan 1999
Natarajan Vs Ramapuram Panchayat Board and others
Madras High Court · (1999) 2 CTC 141 : (1999) 1 MLJ 598
Registration Act, 1908 — Section 17Tamil Nadu Panchayats Act, 1958 — Section 83, 84
High Courts11 Jan 1999Dismissed
Thirugnanam Vs Kamalammal, The District Revenue Officer, Trichy, The Revenue Divisional Officer and The Tahsildar and Record Officer
Madras High Court · (1999) 01 MAD CK 0009
Easements Act, 1882 — Section 52
High Courts11 Jan 1999
S. Syed Mohammed Ghouse Vs The Tamil Nadu Water Supply and Drainage Board and Another
Madras High Court · (1999) 1 MLJ 765
High Courts08 Jan 1999
Murugaiyan Vs Union of India (UOI) and Another
Madras High Court · AIR 2000 Mad 199
Constitution of India, 1950 — Article 226
High Courts08 Jan 1999
Periyar District Hotel Sangam and Another Vs State of Tamil Nadu and Another
Madras High Court · AIR 2000 Mad 9
Tamil Nadu District Municipalities Act, 1920 — Section 249
High Courts08 Jan 1999
Abishega Kattalai of Sri Tyiagaraja Sami Devasthanam Vs V.T. Somasundaram and Others
Madras High Court · (1999) 1 MLJ 620
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34
High Courts08 Jan 1999
M. Jagadeesan Vs The Manager-Legal, Tamil Nadu Small Industries, Development Corporation Ltd. and Others
Madras High Court · (1999) 2 MLJ 42
Electricity (Supply) Act, 1948 — Section 79(c)
High Courts08 Jan 1999Allowed
Bapu Pillai and Another Vs Supdt. Engineer, Madurai Electricity System, TNEB and Others
Madras High Court · AIR 1999 Mad 246 : (1999) 1 LW 531
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 100
High Courts08 Jan 1999Dismissed
Hindu Middle School Vs The Assistant Educational Officer and The District Elementary Educational Officer
Madras High Court · (1999) 01 MAD CK 0048
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15, 15(3), 15(4)
High Courts08 Jan 1999Dismissed
S. Ganapathy Vs State of Tamil Nadu and Another
Madras High Court · AIR 1999 Mad 252
Mines and Minerals (Development and Regulation) Act, 1957 — Section 7
High Courts08 Jan 1999
State of Tamil Nadu Vs Malayalangaram Chettiar and Another
Madras High Court · (1999) 2 MLJ 445
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts08 Jan 1999Allowed
Jenneys Residency Private Ltd. Vs The State of Tamil Nadu and The Tamilnadu Corporation for Development of Women
Madras High Court · (1999) 01 MAD CK 0013
High Courts07 Jan 1999Dismissed
Mrs. A. Kadeesa Vs The Government of Tamil Nadu, The Director, Board of Teacher Education Research and Training and The District Institute of Education Training
Madras High Court · (1999) 01 MAD CK 0090
Constitution of India, 1950 — Article 226
High Courts07 Jan 1999
Panduranga Rao Vs Osman Khan Sahib and Others
Madras High Court · (1999) 2 MLJ 404
Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 12