High Courts22 Mar 2000Dismissed
M. Palaniappan Vs Nachimuthu and another
Madras High Court · (2000) 03 MAD CK 0021
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, Order 8 Rule 9
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 45 of 57
High Courts22 Mar 2000
Vasantha Vs M.S. Nallasamy and 2 others
Madras High Court · (2000) 03 MAD CK 0015
Hindu Adoptions and Maintenance Act, 1956 — Section 24
High Courts22 Mar 2000
Mahalingam and another Vs Mahalingam and another
Madras High Court · (2000) 03 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 39 Rule 4, Order 9 Rule 7, 115
High Courts21 Mar 2000Allowed
Ramu Vs The State
Madras High Court · (2000) 2 ALT(Cri) 376 : (2000) CriLJ 3412 : (2000) 2 LW(Cri) 695
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(1), 25, 35, 42, 42(1)
High Courts21 Mar 2000
Moses Vs The Commissioner of Police. Chennai City and The Secretary, Prohibition and Excise Department, Government of Tamil Nadu, Fort. St. George, Chennai - 600009
Madras High Court · (2000) 2 LW(Cri) 638
High Courts20 Mar 2000Dismissed
The Joint Director of Health Services and Another Vs Sonai and Others
Madras High Court · (2002) ACJ 1203 : AIR 2000 Mad 305 : (2000) 2 MLJ 414
Constitution of India, 1950 — Article 300Essential Commodities Act, 1955 — Section 6A
High Courts20 Mar 2000
N. Muthu Vs The Executive Director, Bharat Heavy Electricals Ltd., Tiruchirapalli-14 and 9 others
Madras High Court · (2000) 3 CTC 529 : (2001) 1 LLJ 250
Evidence Act, 1872 — Section 123, 124, 125
High Courts19 Mar 2000Allowed
Kamalammal Vs The Government of Tamil Nadu
Madras High Court · (2000) 03 MAD CK 0095
High Courts18 Mar 2000
Dr. David Chakravarthy Arumainayagam and Another Vs Geetha Chakravathy Arumainayagam and Another
Madras High Court · (2001) 2 DMC 276
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 13Divorce Act, 1869 — Section 10, 2, 39Madras High Court (Original Side) Rules, 1956 — Order 14 Rule 8
High Courts16 Mar 2000Dismissed
A. Pandurangan Vs Gowri
Madras High Court · (2000) 03 MAD CK 0105
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 28, 7(A), 9
High Courts16 Mar 2000Dismissed
K. Mokkamayan Vs P. Pushparani and Rajangam
Madras High Court · (2000) 03 MAD CK 0094
High Courts16 Mar 2000Dismissed
Sambandham and Another Vs State
Madras High Court · (2000) CriLJ 3141 : (2000) 2 LW(Cri) 600
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 223Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts16 Mar 2000Allowed
Parthasarathy M. Vs Deputy Commissioner of Labour (Appeals) and Others
Madras High Court · (2001) 1 LLJ 326
Payment of Gratuity Act, 1972 — Section 4(2)
High Courts16 Mar 2000
M. Arumugham Vs The Senior Post Master, Head Post Office, Karur and 4 others
Madras High Court · (2000) 2 CTC 80
Cable Television Networks (Regulation) Act, 1995 — Section 22Cable Television Networks Rules, 1994 — Rule 3(1), 6, 7Constitution of India, 1950 — Article 19(1), 251, 301
High Courts16 Mar 2000
Rajathi Agencies Vs Agrocorp International P. Ltd. and Another Punjab National Bank Vs Rajathi Agencies
Madras High Court · (2000) 03 MAD CK 0040
Arbitration and Conciliation Act, 1996 — Section 7, 9
High Courts15 Mar 2000
T. Nabeesu Vs Lt. Governor Union Territory on Pondicherry
Madras High Court · (2000) 3 CTC 268
Constitution of India, 1950 — Article 14, 19Mahe Land Reforms Act, 1968 — Section 134, 137, 2(24), 2(25), 38Mahe Land Reforms Tenancy Rules, 1981 — Rule 60, 80
High Courts15 Mar 2000Allowed
Sundaram Vs Rani and Another
Madras High Court · (2000) 3 LLJ 883
Workmens Compensation Act, 1923 — Section 30
High Courts14 Mar 2000
Deputy Commissioner of Income Tax Vs Beardsell Ltd.
Madras High Court · (2000) 162 CTR 467 : (2000) 244 ITR 256
Income Tax Act, 1961 — Section 115, 115J, 115J(1), 143(1), 154
High Courts14 Mar 2000
Thangam Vs State of Tamil Nadu
Madras High Court · (2001) 1 LW(Cri) 68
Penal Code, 1860 (IPC) — Section 307, 341, 506(ii)
High Courts13 Mar 2000Allowed
Guruvapandaram (died) and another Vs Sithuswamy
Madras High Court · (2000) 03 MAD CK 0104
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 115, 96