Madras High Court Judgments 2000 — Page 54

High Courts25 Jan 2000Dismissed

R. Narayanaswami Vs The Dy. Registrar of Co-operative Societies and Registrar of the District, The Special Officer, Tirupur Textiles Employees Co-operative Stores Ltd. and A. Subramaniam

Madras High Court · (2000) 01 MAD CK 0018

Penal Code, 1860 (IPC) — Section 409, 477Tamil Nadu Co-operative Societies Act, 1983 — Section 152, 90

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High Courts25 Jan 2000Allowed

V. Padmavathi and Others Vs The Government of Tamilnadu

Madras High Court · (2000) 01 MAD CK 0006

Land Acquisition Act, 1894 — Section 4(1), 5A, 6, 9(3)

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High Courts25 Jan 2000Allowed

K. Kamatchi Vs The Collector, The Revenue Divisional Officer and The Superintendent of Post Officer

Madras High Court · (2000) 01 MAD CK 0001

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High Courts24 Jan 2000Dismissed

M. Ravichandran and etc. Vs Commissioner of Police and Others

Madras High Court · (2000) CriLJ 2021

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 167Customs Act, 1962 — Section 124

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High Courts24 Jan 2000

K. Hamza and another Vs M/s Emitici Engineering Limited, Post Box No. 1, Ennore Thermal Power Station Madras 600057

Madras High Court · (2001) 1 ACC 428 : (2002) ACJ 896 : (2000) 4 CTC 614 : (2000) 2 MLJ 151

Employees State Insurance Act, 1948 — Section 53, 61Motor Vehicles Act, 1988 — Section 110AWorkmens Compensation Act, 1923 — Section 3, 4, 53

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High Courts24 Jan 2000Dismissed

N.S. Syed Abdul Fatah Sahib Ex. Managing Trustee of Nagore Dargah, Nagore Vs S. Saha Syed Sahib, Advisory Board Member of Nagore-Dargah and J. Abdul Hamid Maricar, Director, Nagore Educational Trust, 14, South Street, Nagore and 7 others

Madras High Court · (2000) 01 MAD CK 0015

Civil Procedure Code, 1908 (CPC) — Section 115, 92Constitution of India, 1950 — Article 227Religious Endowments Act, 1863 — Section 14

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High Courts24 Jan 2000Dismissed

(In the matter of. I)Zahir Hussain friend of the petitioner in HCP No. 1495/99) 2) Sheik Mohideen and 3) H. Mohammed Kamil friend of the petitioner is HCP No. 1497/99) M. Ravichandran. Petitioner in HCP No. 1495/99 J. Loshoof Beevi Petitioner in HCP No. 1496/99 P.P.K. Karunanidhi, Petitioner in HCP No. 1497/99 Vs The Commissioner of Police. Office of the Commissioner of Police. Egmore Chennai-8., The Chief Secretary to Government of Tamilnadu. Public Law and Order Department, Secretariat. Fort St. George. Chen-nai-9 and The Secretary to Government of India, Ministry of Home Affairs Department of Internal Security, New Delhi 110 001., Respondents in all the petitions.

Madras High Court · (2000) 2 LW(Cri) 618

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 167Customs Act, 1962 — Section 124

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High Courts24 Jan 2000Allowed

Abdul Lateef, Manager, Office of the Govt. Pleader, High Court Vs The State of Tamil Nadu

Madras High Court · (2000) 01 MAD CK 0007

Constitution of India, 1950 — Article 14

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High Courts24 Jan 2000

Kozhi Alias Krishnan and Others Vs State by Inspector of Police, Aiykkudi Police Station, Tirunelveli District, (Crime No. 307 of 1986)

Madras High Court · (2000) 1 LW(Cri) 230

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 302

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High Courts21 Jan 2000

State by Public Prosecutor, Madras Vs Radhakrishnan, Madhavanpillai, Gowri and State by S.I. of Police, Eraniel

Madras High Court · (2001) 1 LW(Cri) 373

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Dowry Prohibition Act, 1961 — Section 4, 8AEvidence Act, 1872 — Section 113A

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High Courts21 Jan 2000Dismissed

Velu Chettiar, Appellant in CA. No. 54 of 1990, Chinnathambi, Appellant in CA. No. 472 of 1990 and Annathai (a), Mallika, Appellant in CA. No. 698 of 1991 Vs State

Madras High Court · (2000) 1 LW(Cri) 284

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts21 Jan 2000Dismissed

K.S. Subramanian Vs State and Others

Madras High Court · AIR 2000 Mad 491

Constitution of India, 1950 — Article 14, 19Tamil Nadu Cinemas (Regulation) Act, 1955 — Section 5A

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High Courts21 Jan 2000Dismissed

Natarajan Vs Presiding Officer and Another

Madras High Court · (2001) 88 FLR 177 : (2001) 1 LLJ 388

Employees State Insurance Act, 1948 — Section 72Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts21 Jan 2000

St. Joseph's Higher Secondary School Vs The State of Tamil Nadu and 2 others

Madras High Court · (2000) 2 CTC 238

Constitution of India, 1950 — Article 30Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 9(2)

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High Courts21 Jan 2000

United India Insurance Company Ltd, Branch Office, Dharmapuri Vs A. Govindan and another

Madras High Court · (2000) 2 ACC 363 : (2002) ACJ 539 : (2000) 1 CTC 306

Motor Vehicles Act, 1988 — Section 147, 173(2), 95, 96

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High Courts21 Jan 2000Allowed

Madura Coats Ltd. Vs D. Mathan Kumar and Others

Madras High Court · (2000) 85 FLR 933 : (2000) 2 LLJ 313

Industrial Disputes Act, 1947 — Section 11A

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High Courts20 Jan 2000

The Narasimha Mills Ltd. Vs The Regional Director, E.S.I. Corporation, Madras-34

Madras High Court · (2000) 1 CTC 406 : (2000) 1 LLJ 1353 : (2000) 2 LW 790

Employees State Insurance Act, 1948 — Section 2(22), 2(9), 45

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High Courts20 Jan 2000Dismissed

Rabi Vs Jasu Leela

Madras High Court · (2000) 01 MAD CK 0016

Succession Act, 1925 — Section 32, 47

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High Courts19 Jan 2000

Mrs. Chinthamani and others Vs The Special Tahsildar for Land Acquisition and another

Madras High Court · (2000) 2 CTC 21

Land Acquisition Act, 1894 — Section 4(1), 5(A), 6

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High Courts19 Jan 2000Allowed

Association of Asst. Engineers Metro Water and N. Nannan Vs The Madras Metropolitan Water Supply and Sewerage Board, No. 1, Pumping Station Road, Chindadripet, Chennai- 600002 and 9 others

Madras High Court · (2000) 01 MAD CK 0013

Constitution of India, 1950 — Article 136(1), 14, 15(4), 16(4), 226

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Madras High Court judgments, 2000