High Courts31 Jan 2000Dismissed
Mangayarkarasi Vs Suseela and Others
Madras High Court · AIR 2000 Mad 266 : (2000) 3 LW 896
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 53 of 57
High Courts31 Jan 2000
Lakshminarayanan Vs Vaigundanamamani and another
Madras High Court · (2000) 2 CTC 321
Civil Procedure Code, 1908 (CPC) — Section 148, 151Limitation Act, 1963 — Section 5
High Courts31 Jan 2000
Air India Ltd. Vs Cochin International Airport Ltd.
Madras High Court · (2000) 01 MAD CK 0032
Constitution of India, 1950 — Article 14, 226
High Courts31 Jan 2000Dismissed
Santhana Kumar and Saravanan, Appellants (Accused No. 1 and 5) in Crl. Appeal No. 591/90.) Panneerselvam, Appellant (AccusedNo.2 in C.A.No.601/90) Vs State Inspector of Police, Tiruttani Police Station, Respondent in both the Crl. Appeals
Madras High Court · (2000) 2 LW(Cri) 572
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 302, 323, 324, 34
High Courts31 Jan 2000Dismissed
S. Sugumaran Vs Seenu @ Natarajan
Madras High Court · (2000) 01 MAD CK 0012
Specific Relief Act, 1963 — Section 16, 16(c)Transfer of Property Act, 1882 — Section 108, 25, 53A
High Courts28 Jan 2000
K.M. Muneeruddin and 4 others Vs P.M. Punnoose
Madras High Court · (2000) 2 CTC 577
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 11(4), 8(5)
High Courts28 Jan 2000
Dr. P.S. Salahuddin Vs C. Shameemunnissa
Madras High Court · (2000) 2 CTC 600 : (2000) 3 LW 400 : (2000) 2 MLJ 227
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14, 23, 25, 4(1)
High Courts28 Jan 2000Dismissed
T.S. Ramachandran Marthandan Vs R. Basheeruddin
Madras High Court · (2000) 01 MAD CK 0029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 95, 11, 47
High Courts27 Jan 2000Dismissed
Thanthai Periyar Transport Corporation Ltd. Vs Harikrishnan and Another
Madras High Court · (2001) 1 LLJ 1023
Constitution of India, 1950 — Article 226
High Courts27 Jan 2000Dismissed
Smt. Vellathai Vs State of Tamil Nadu and Others
Madras High Court · (2000) CriLJ 1826
National Security Act, 1980 — Section 3(2), 3(5)Penal Code, 1860 (IPC) — Section 147, 148, 302
High Courts27 Jan 2000Dismissed
Solai Hall Theatre Vs Government of Tamil Nadu and Others
Madras High Court · AIR 2000 Mad 281
Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 8, 9
High Courts27 Jan 2000
Danapal and 3 others Vs State
Madras High Court · (2000) 1 CTC 465 : (2000) 1 LW(Cri) 279
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
High Courts27 Jan 2000Dismissed
Lawrence S.M. Vs Tamil Nadu Warehousing Corporation
Madras High Court · (2001) 3 LLJ 567
Constitution of India, 1950 — Article 226Tamil Nadu Warehousing Corporation General and Staff Regulations, 1965 — Regulation 14(2)
High Courts27 Jan 2000Dismissed
Anjammal (deceased) and another Vs State of Tamil Nadu and 25 others
Madras High Court · (2000) 01 MAD CK 0004
Constitution of India, 1950 — Article 226
High Courts25 Jan 2000Allowed
Sundarathammal and 2 others Vs Ralhinathammal and 2 others
Madras High Court · (2000) 01 MAD CK 0081
Evidence Act, 1872 — Section 68, 69Hindu Succession Act, 1956 — Section 15(1)(a), 15(1)(b), 15(2)(b), 16Succession Act, 1925 — Section 63
High Courts25 Jan 2000
P. Ravi Kumar Vs The Secretary, Regional Transport Authority, Madras
Madras High Court · (2000) 2 ACC 491 : AIR 2000 Mad 367 : (2000) 2 CTC 151 : (2000) 2 MLJ 358
Central Motor Vehicles Rules, 1989 — Rule 172, 254Tamil Nadu Motor Vehicles Taxation Act, 1974 — Section 3Tamil Nadu Motor Vehicles Taxation Rules, 1974 — Rule 3
High Courts25 Jan 2000
N. Kumarasami Vs The Collector of Chengalpattu, Kancheepuram and another
Madras High Court · (2000) 1 CTC 398 : (2000) WritLR 517
Constitution of India, 1950 — Article 226
High Courts25 Jan 2000
Govindasamy Vs The President of India, Government of India, New Delhi and 7 others
Madras High Court · (2000) 1 CTC 432
Constitution of India, 1950 — Article 161, 21, 226, 356, 53(1)Criminal Procedure Code, 1973 (CrPC) — Section 401, 402Evidence Act, 1872 — Section 123
High Courts25 Jan 2000
M.M.S. Investments and 4 others Vs V. Veerappan and 8 others
Madras High Court · (2000) 1 CTC 538 : (2000) 2 LW 15 : (2000) 2 MLJ 59
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1)Specific Relief Act, 1963 — Section 16, 19, 20Transfer of Property Act, 1882 — Section 40, 52, 54
High Courts25 Jan 2000Allowed
R.T. Krishnasamy Vs The Secretary, Mahajana Schools' Committee and The Director of Elementary Education
Madras High Court · (2000) 01 MAD CK 0019
Constitution of India, 1950 — Article 14Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 25(2)