High Courts09 Nov 1999
K. Muthuvelappa Gounder and Sons Vs Supdt. of C. Ex.
Madras High Court · (2000) 120 ELT 311
COURT ARCHIVE
Madras High Court judgments, 1999
1,261 judgments · page 9 of 64
High Courts09 Nov 1999
Rathnasamy Mudaliar (Died) and 2 others Vs Rasu
Madras High Court · (1999) 11 MAD CK 0010
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27
High Courts09 Nov 1999
C. Arvind, Rep. by Father and Guardian C.S. Chandrasekaran Vs State of Tamil Nadu and Others
Madras High Court · (1999) 11 MAD CK 0009
High Courts05 Nov 1999Allowed
Mayavaram Financial Chit Corporation Ltd. Vs Deputy Registrar of Chits
Madras High Court · (2000) 100 CompCas 366 : (2000) 2 LW 252 : (2000) WritLR 367
Chit Funds Act, 1982 — Section 16(3), 19, 19(4), 2, 6
High Courts05 Nov 1999Dismissed
Nagalingam Vs Ramakrishnan and Another
Madras High Court · (1999) 11 MAD CK 0081
Evidence Act, 1872 — Section 90Hindu Adoptions and Maintenance Act, 1956 — Section 19, 19(2)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts05 Nov 1999
S. Maruthai and another Vs Gokuldoss Dharam Doss and four others
Madras High Court · (1999) 3 CTC 724
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Limitation Act, 1963 — Article 54, 9Specific Relief Act, 1963 — Section 16
High Courts05 Nov 1999
Ramesh and another Vs Kamathchi Ammal and 4 others
Madras High Court · (2000) 2 ACC 749 : (2002) ACJ 482 : (2000) 1 CTC 213 : (2000) 1 LW 705
Motor Vehicles Act, 1988 — Section 147, 166
High Courts05 Nov 1999Dismissed
Narayanan C.T. Vs Indian Overseas Bank and Others
Madras High Court · (2001) 2 LLJ 703
Overseas Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 8(1)
High Courts05 Nov 1999
R. Paulsamy Vs Superintendent, Narcotic Control Bureau
Madras High Court · (2000) 70 ECC 183
Criminal Procedure Code, 1973 (CrPC) — Section 164, 4, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 11, 21, 27A, 28, 29Penal Code, 1860 (IPC) — Section 120B, 193
High Courts04 Nov 1999Allowed
S.Gayathri Devi Vs State of Tamil Nadu and The Selection Committee
Madras High Court · (1999) 11 MAD CK 0071
Constitution of India, 1950 — Article 15(1)
High Courts04 Nov 1999Allowed
Pioneer Miyagi Chemicals Vs Central Board of Ex. and Cus.
Madras High Court · (2000) 68 ECC 448 : (2000) 116 ELT 441
Central Excises and Salt Act, 1944 — Section 35C(4), 35G, 35L, 37B, 5(2)Constitution of India, 1950 — Article 14, 19(1), 215, 226, 227
High Courts04 Nov 1999Allowed
T. Neethivilangan Vs The Managing Director Tamil Nadu State Transport Corporation Unit I, Kumbakonam
Madras High Court · (1999) 11 MAD CK 0028
Constitution of India, 1950 — Article 12, 19(1), 21, 226Evidence Act, 1872 — Section 41Industrial Disputes Act, 1947 — Section 33(2)
High Courts04 Nov 1999Dismissed
Management, E.I.D. Parry India Ltd. Vs Assistant Commissioner of Labour-I and Others
Madras High Court · (2001) 3 LLJ 1335
High Courts04 Nov 1999Allowed
S. Gayathri Devi Vs State of Tamil Nadu
Madras High Court · (1999) 11 MAD CK 0018
Constitution of India, 1950 — Article 15(1)
High Courts03 Nov 1999
Raymonds Woollen Mills Limited, Madras Vs Mrs. Azra and 2 others
Madras High Court · (2000) 3 CTC 642 : (2000) 2 LW 857 : (2000) 2 LW 856
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2(7), 22(1)
High Courts03 Nov 1999
G. Madhavan Vs Kotteswaran and others
Madras High Court · (2000) 1 CTC 142 : (2000) 1 LW 720 : (2000) 1 MLJ 685
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18, 115
High Courts02 Nov 1999
Kaliammal and another Vs D.C. Arunachalam and 6 others
Madras High Court · (2000) 2 CTC 136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 151Specific Relief Act, 1963 — Section 34, 42, 43
High Courts02 Nov 1999Allowed
Dr. B. Ramamurthy Vs The Government of Tamil Nadu
Madras High Court · (1999) 11 MAD CK 0075
Constitution of India, 1950 — Article 14, 21
High Courts02 Nov 1999
C.L. Ravi Chandran Vs Commissioner of Agricultural Income Tax and Others Commissioner of Agricultural Income Tax and Others Vs C.L. Ravi Chandran
Madras High Court · (2000) 243 ITR 702
Constitution of India, 1950 — Article 226Tamil Nadu Agricultural Income Tax Act, 1955 — Section 2, 2(B)
High Courts02 Nov 1999
S. Selvarajan Vs A.K. Sakthivel and another
Madras High Court · (2000) 1 CTC 25 : (2000) 1 MLJ 528
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)