COURT ARCHIVE

Madras High Court judgments, 1999

1,261 judgments · page 8 of 64

High Courts17 Nov 1999

Oriental Insurance Co. Ltd. and another Vs Union of India and another

Madras High Court · (2000) 1 CTC 122 : (2000) 1 LW 134

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Railways Act, 1890 — Section 72, 73, 77, 78B

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High Courts16 Nov 1999Dismissed

Sir M. Venkata Subba Rao Matriculation Higher, Secondary School, Staff Association Vs Sir. M. Venkata Subba Rao Matriculation Higher Secondary School

Madras High Court · (1999) 11 MAD CK 0079

Constitution of India, 1950 — Article 25, 30, 30(1)

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High Courts16 Nov 1999

Voltas Volkart Employees Union Vs Voltas Limited

Madras High Court · (2000) 1 CTC 184 : (2000) 1 LLJ 969 : (2000) WritLR 569

Constitution of India, 1950 — Article 12, 226, 300, 43Industrial Disputes Act, 1947 — Section 9ATamil Nadu Industrial Establishments (National and Festival Holidays) Act, 1958 — Section 11, 3

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High Courts15 Nov 1999Allowed

Kumaravel A. Vs Tamil Nadu Minerals Ltd. and Another

Madras High Court · (2000) 3 LLJ 783

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High Courts14 Nov 1999Dismissed

R.P. Kuppusamy Vs Special Commissioner and Commissioner of Revenue Administration and Another

Madras High Court · (2000) CriLJ 2431

Arms Act, 1959 — Section 14, 15, 16, 17

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High Courts12 Nov 1999Allowed

S. Banumathi Vs The District Elementary Educational Officer, Madras-6, Assistant Elementary Educational Officer, Royapuram, Madras-13 and B. Subbaroyan Middle School

Madras High Court · (1999) 11 MAD CK 0063

Tamil Nadu Private Schools Regulation Act, 1973 — Section 22

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High Courts12 Nov 1999

Union of India and another Vs Hema Manoharan

Madras High Court · (2000) 1 CTC 500

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 7

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High Courts12 Nov 1999Dismissed

Chinnathambi and Others Vs P.O., Labour Court and Another

Madras High Court · (2000) 85 FLR 944 : (2000) 3 LLJ 1105

Constitution of India, 1950 — Article 14, 39Equal Remuneration Act, 1976 — Section 7Industrial Disputes Act, 1947 — Section 10(1), 33C(2)

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High Courts12 Nov 1999Dismissed

Natarajan E. Vs Tamil Nadu Industrial Investment Corporation Ltd.

Madras High Court · (2000) 3 LLJ 800

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High Courts11 Nov 1999

Arulsingamani and another Vs S. Vaiguntha Rajan and another

Madras High Court · (2000) 1 CTC 12

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 4Evidence Act, 1872 — Section 5, 62, 63, 79

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High Courts11 Nov 1999

S.G. Ramalakshmi Vs Nellai Murasu Private Ltd. and another

Madras High Court · (2000) 3 CivCC 394 : (1999) 3 CTC 630 : (2000) 1 MLJ 341 : (2000) 2 RCR(Civil) 316

Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 60

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High Courts11 Nov 1999Dismissed

A.R.Ponnusamy, Rep. by Power Agent Venkatachalam Vs Thoppalan @ Karuppa Gounder

Madras High Court · (1999) 11 MAD CK 0083

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts11 Nov 1999

L.C. Saptharishi Vs E.D. Balasubramaniam

Madras High Court · (1999) 11 MAD CK 0080

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High Courts11 Nov 1999Allowed

Arasu Rubber Corporation Ltd. Vs Additional Deputy Commercial Tax Officer and Another

Madras High Court · (2000) 1 MLJ 660 : (2002) 126 STC 32

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High Courts11 Nov 1999Dismissed

Kishore J. Chawla Vs Union of India (UOI)

Madras High Court · (1999) 66 ECC 594 : (2000) 117 ELT 4

Constitution of India, 1950 — Article 21Customs Act, 1962 — Section 107, 108, 40

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High Courts11 Nov 1999Dismissed

Sri Kamalchi Theatre Vs The District Collector, Madurai T. Muthian, Licensee, New Cinema Theatre, Cuddalore Vs The Collector, South Arcot Vallalar District, Cuddalore Theatre Pavalam Vs The Appellate Authority cum-Asst. Commissioner, Chepauk, Madras - 5, The Collector, Madurai

Madras High Court · (1999) 11 MAD CK 0066

Cinematograph Act, 1952 — Section 7Constitution of India, 1950 — Article 12, 14Criminal Procedure Code, 1973 (CrPC) — Section 14, 15, 320, 345, 345(1)

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High Courts11 Nov 1999