High Courts23 Nov 1999
Tamil Nadu Industrial Investment Corporation Ltd. Vs Tvl. Trinity Music Recorders and 2 others
Madras High Court · (2000) 3 CTC 525
State Financial Corporations Act, 1951 — Section 31(1)
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 7 of 64
High Courts23 Nov 1999
The Regional Director, E.S.I. Corporation 143, Sterling Road, Madras 34 Vs S SR.S. Brothers
Madras High Court · (2000) 1 CTC 219 : (2000) 1 LLJ 893
Employees State Insurance Act, 1948 — Section 2(9)(22), 45
High Courts23 Nov 1999Dismissed
Pandiyan Roadways Corporation Ltd. Vs Principal Labour Court and Another
Madras High Court · (2000) 85 FLR 1 : (2000) 1 LLJ 1147
Industrial Disputes Act, 1947 — Section 11A
High Courts23 Nov 1999Dismissed
S. Panneer Selvam and Another Vs Indian Overseas Bank and Others
Madras High Court · (2000) 99 CompCas 522
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts22 Nov 1999Dismissed
Anna Transport Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Madras High Court · (2000) 2 LLJ 902
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts22 Nov 1999
Southern India Education Trust Vs The Government of Tamil Nadu and another
Madras High Court · (1999) 3 CTC 711 : (2000) 1 LW 596
Tamil Nadu Urban Land Tax Act, 1966 — Section 27, 29
High Courts22 Nov 1999
A.R. Rajasakaran Vs I.C.D. Triplicane Branch, 55 Big St., Madras 5 and another
Madras High Court · (2000) 1 CTC 277
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19
High Courts19 Nov 1999Allowed
V.G. Loganathan Vs M. Balakrishnan and Another
Madras High Court · AIR 2000 Mad 261 : (2000) 1 MLJ 373
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Nov 1999
K. Inbasagaran Vs Assistant Commissioner of Income Tax
Madras High Court · (2001) 247 ITR 528
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 222Income Tax Act, 1961 — Section 139(1), 142(1), 148, 276CC
High Courts19 Nov 1999
Ramiah Moopanar Vs State of Tamil Nadu and another
Madras High Court · (2000) 1 CTC 117 : (2000) 1 MLJ 385
Land Acquisition Act, 1894 — Section 3A, 4(1), 5Post Office Act, 1898 — Section 28, 29
High Courts19 Nov 1999Dismissed
V.T. Duraiswami and another Vs Five Gori Thaikal Wakf and others
Madras High Court · (1999) 11 MAD CK 0014
General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 10
High Courts19 Nov 1999
K. INBA SEGARAN Vs ASSISTANT COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 108 TAXMAN 387
Criminal Procedure Code, 1973 (CrPC) — Section 218, 248(2)Income Tax Act, 1961 — Section 148, 276CC
High Courts19 Nov 1999Dismissed
Immanuel Vs The Special Deputy Collector, (Revenue Court), Tirunelveli, The Record Officer/ Tahsildar, Ambasamudram and Sami Servai
Madras High Court · (1999) 11 MAD CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 195Income Tax Act, 1961 — Section 131, 193, 196, 220(6), 228Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts18 Nov 1999Allowed
Tamil Nadu Flat Promoters Association Vs State of Tamil Nadu and Others
Madras High Court · (1999) 11 MAD CK 0073
Constitution of India, 1950 — Article 14, 19(1), 300(A), 32Madras City Municipal Corporation Act, 1919 — Section 234, 235, 236, 238, 366(3)Tamil Nadu City Municipal Corporation Act, 1962 — Section 230, 231, 232, 233, 234
High Courts18 Nov 1999
Nalluswamy Reddiar Vs Marammal and 5 others
Madras High Court · (2000) 1 CTC 484 : (2000) 1 MLJ 621
Specific Relief Act, 1963 — Section 19
High Courts18 Nov 1999
State Vs Pannerselvam
Madras High Court · (2000) 2 LW(Cri) 554
Penal Code, 1860 (IPC) — Section 420Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2, 3, 4
High Courts17 Nov 1999Dismissed
Kennedy Sigamani and Others Vs Kiruba Gnanaseeli Prema and Another
Madras High Court · AIR 2000 Mad 337 : (2000) 1 LW 878
Christian Marriage Act, 1872 — Section 4Civil Procedure Code, 1908 (CPC) — Section 100, 9Evidence Act, 1872 — Section 114
High Courts17 Nov 1999Dismissed
D.P. Pushparani, Secondary Grade Teacher, St. Therasa's R.C. Middle School Vs The Government of Tamil Nadu
Madras High Court · (1999) 11 MAD CK 0062
High Courts17 Nov 1999
Chinnasamy Vs Perumal
Madras High Court · (2000) 1 CTC 148
Negotiable Instruments Act, 1881 (NI) — Section 118, 43
High Courts17 Nov 1999
Shanmuga Sundaram Pillai alias Somasundaram Pillai Vs National Insurance Company Ltd. Madurai and another
Madras High Court · (2000) 1 CTC 346 : (2000) 2 RCR(Civil) 414
Carriers Act, 1865 — Section 8, 9