High Courts07 Jan 1999
Radhakrishnan Vs Vetri Velayuthasami
Madras High Court · (1999) 2 MLJ 100
Provincial Small Cause Courts Act, 1887 — Section 15
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 63 of 64
High Courts07 Jan 1999
S. Mani and P.S. Lalitha Kumari Vs Indian Oil Corporation Ltd. and Oil Selection Board
Madras High Court · (1999) 01 MAD CK 0068
Constitution of India, 1950 — Article 14, 19(1)
High Courts07 Jan 1999Dismissed
K.P. Jeyapaul Asan Vs Controller of Examinations, Dr. M.G.R. Medical University and Others
Madras High Court · AIR 1999 Mad 387
Constitution of India, 1950 — Article 226
High Courts07 Jan 1999Dismissed
A. Grahadurai Vs Asstt. Collr. of C Ex. and Cus.
Madras High Court · (1999) 113 ELT 51
Central Excise Rules, 1944 — Rule 71(3)Evidence Act, 1872 — Section 117
High Courts07 Jan 1999
V.K. Kaliappa Gounder Sons Trading as Sun Beedi Traders Vs V.K. Subramani
Madras High Court · (1999) 2 MLJ 413
Partnership Act, 1932 — Section 63(1), 72Succession Act, 1925 — Section 63
High Courts07 Jan 1999Allowed
T. Raja Vs The Director, Teacher Education Research and Training Department, The Joint Director (Education) and The Principal, The District Education and Training Institute
Madras High Court · (1999) 01 MAD CK 0010
High Courts06 Jan 1999
P.P. Srinivasa Battachariar Vs Paramasivam and Others
Madras High Court · (1999) 3 MLJ 47
Transfer of Property Act, 1882 — Section 53A
High Courts06 Jan 1999
A. Ramesh Vs A. Manohar Prasad and Others
Madras High Court · AIR 1999 Mad 149
Succession Act, 1925 — Section 218, 63
High Courts06 Jan 1999
Krishnamurthy Chettiar Vs The Government of Tamil Nadu and another
Madras High Court · (1999) 2 CTC 300
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22
High Courts06 Jan 1999Dismissed
Ramasami Mudaliar and Others Vs Commissioner, H.R. and C.E. Admn. Deptt. and Others
Madras High Court · AIR 1999 Mad 393
Constitution of India, 1950 — Article 26Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 107
High Courts06 Jan 1999
G.B. Devasagayam Vs K.R. Krishnamoorthy and Another
Madras High Court · (1999) 2 MLJ 383
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4)
High Courts06 Jan 1999Dismissed
M.G.R. Nagar, Kudisai Vazhuvor Sangham Vs State of Tamilnadu and The Tamilnadu Slum Clearance Board
Madras High Court · (1999) 01 MAD CK 0012
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Land Encroachment Act, 1905 — Section 6, 7
High Courts06 Jan 1999
Varadaraju Vs C. Muthusamy
Madras High Court · (1999) 2 MLJ 61
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, 96
High Courts05 Jan 1999Dismissed
Kannappa Mudaliar (died) and another Vs Kulandai Ammal and 5 others
Madras High Court · (1999) 01 MAD CK 0091
Hindu Succession Act, 1956 — Section 14, 14(1), 15, 15(2)
High Courts05 Jan 1999Dismissed
Tamil Nadu Pollution Control Board Vs Melo Leather Manufacturers and Another
Madras High Court · (1999) CriLJ 2934 : (1999) 2 LW(Cri) 606 : (1999) 4 RCR(Criminal) 140
Criminal Procedure Code, 1973 (CrPC) — Section 377, 377(2)Water (Prevention and Control of Pollution) Act, 1974 — Section 25(5), 44
High Courts05 Jan 1999
Neelakanta Muthuraja Vs Chinnammal and others
Madras High Court · (1999) 2 DMC 176 : (1999) 2 RCR(Civil) 95
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 25
High Courts05 Jan 1999
Neelakanta Muthuraja Vs Chinnammal and another
Madras High Court · (1999) 2 CTC 226 : (1999) 1 LW 546 : (1999) 1 MLJ 685
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 125(4)(5), 127, 488, 489Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18, 23, 25, 25
High Courts05 Jan 1999Dismissed
Arokiadoss M.A. Vs Management of R.M. Mehta and R.M. Mehta and Another
Madras High Court · (2001) 3 LLJ 23
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts05 Jan 1999
Leo Oils and Lubricants Vs Commissioner of C. Ex. (Appeals)
Madras High Court · (1999) 65 ECC 388 : (1999) 111 ELT 700
Central Excises and Salt Act, 1944 — Section 35(1)
High Courts04 Jan 1999
Smt. Krishnavani and Others Vs Estate Officer, Tamil Nadu Slum Clearance Board and Others
Madras High Court · AIR 1999 Mad 338
Constitution of India, 1950 — Article 226