COURT ARCHIVE

Madras High Court judgments, 2000

1,130 judgments · page 55 of 57

High Courts18 Jan 2000Dismissed

C.R. Ramamurthy Iyer Vs The Idol of Arulmighu Jambukeswarar Akilandeswari Temple

Madras High Court · (2000) 01 MAD CK 0091

Easements Act, 1882 — Section 52Specific Relief Act, 1963 — Section 38, 41, 6Transfer of Property Act, 1882 — Section 105, 107

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High Courts18 Jan 2000

V.P. Palanivel Mudaliar Vs Meenakshi Ammal

Madras High Court · (2000) 01 MAD CK 0086

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High Courts18 Jan 2000Dismissed

S.R. Shanmuga Gounder and Another Vs The Commissioner Erode Municipality

Madras High Court · (2000) 01 MAD CK 0080

Constitution of India, 1950 — Article 226

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High Courts18 Jan 2000

Umarani Vs D. Vivekannandan

Madras High Court · (2000) 2 CTC 449 : (2000) 2 DMC 422 : (2000) 2 MLJ 234

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 13, 24, 25

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High Courts14 Jan 2000Dismissed

K.K. Marthuthappan Vs Kamala and 4 others/ Kittammal and 5 others

Madras High Court · (2000) 01 MAD CK 0084

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High Courts14 Jan 2000Allowed

Shri Thiagarajaswami Devasthanam Vs The Commissioner of Land Administration, Chepauk, Madras-5, The Settlement Officer, Thanjavur, The Asst. Settlement Officer, Thanjavur and N.V. Kayarocanam Chettiar S./O. K. Veerappa Chettiar, Nayakar St, Nagapattinam, Quaide Milleth District

Madras High Court · (2000) 01 MAD CK 0066

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 13

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High Courts14 Jan 2000Allowed

New India Assurance Co. Ltd. Vs A. Sharifa Bivi and Others

Madras High Court · (2002) ACJ 378

Motor Vehicles Act, 1988 — Section 147

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High Courts14 Jan 2000

Vasu Thevar and Others Vs Rukmani Ammal and Another

Madras High Court · AIR 2000 Mad 190 : (2000) 1 LW 723 : (2000) 1 MLJ 517

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21

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High Courts14 Jan 2000

Kanakamma Vs Kamalan

Madras High Court · (2000) 2 CTC 240

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5), 151, 47Limitation Act, 1877 — Article 178, 179

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High Courts14 Jan 2000

Velusamy and another Vs The Government of Tamil Nadu and another

Madras High Court · (2000) 1 CTC 530 : (2000) 2 MLJ 48

Land Acquisition Act, 1894 — Section 4(1), 5ATamil Nadu Land Acquisition Rules — Rule 3, 4(1)

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High Courts14 Jan 2000

Chinnammal and 8 others Vs Elumalai and 4 others

Madras High Court · (2000) 2 CTC 214 : (2000) 2 DMC 278 : (2000) 2 LW 782

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Hindu Marriage (Amendment) Act, 1956 — Section 16, 5

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High Courts14 Jan 2000

M. Gulam Rasool Vs T.S. Govindarajan and 3 others

Madras High Court · (2000) 3 CTC 12

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)

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High Courts14 Jan 2000Dismissed

Hotel Peacock Vs Presiding Officer, I Additional City Civil Judge and Another

Madras High Court · (2000) 86 FLR 69 : (2000) 2 LLJ 942 : (2000) 2 MLJ 141

Employees State Insurance Act, 1948 — Section 75(2B), 93

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High Courts14 Jan 2000Dismissed

Asoka Betelnut Company Pvt. Ltd. Vs M.C. Sathyavathy and Others

Madras High Court · (2003) 115 CompCas 603 : (2000) 3 LW 921 : (2003) 48 SCL 413

Companies Act, 1956 — Section 397, 398Company Law Board Regulations, 1991 — Regulation 26, 4(2), 44

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High Courts14 Jan 2000Allowed

S. Umapathy Vs Arunachalam Pattankattiar and Another

Madras High Court · AIR 2000 Mad 259 : (2000) 1 MLJ 447

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), Order 43 Rule 1, 96

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High Courts14 Jan 2000

S.B. Sheikh Azeemuddin Vs State by, Deputy Superintendent of Police, Crime Branch-CID Metro, Chennai

Madras High Court · (2000) 1 LW(Cri) 267

Criminal Procedure Code, 1973 (CrPC) — Section 164, 340Penal Code, 1860 (IPC) — Section 193, 418

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High Courts13 Jan 2000

Raju and another Vs State

Madras High Court · (2000) 3 CTC 151

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Jan 2000Allowed

Tamil Nadu Industries Investment Corporation Ltd. Vs Kaleeswari Industries and Others

Madras High Court · AIR 2000 Mad 205

Limitation Act, 1963 — Article 137State Financial Corporations Act, 1951 — Section 31(1), 32

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High Courts13 Jan 2000

Sugesan Transport (P) Ltd. Vs R.R. Construction Company and Others

Madras High Court · AIR 2000 Mad 207

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 9

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High Courts13 Jan 2000

Selvi J. Jayalalitha Vs State

Madras High Court · (2001) CriLJ 3074 : (2000) 2 CTC 116

Cattle Trespass Act, 1871 — Section 19Civil Procedure Code, 1908 (CPC) — Order 21 Rule 73Constitution of India, 1950 — Article 13(3), 21

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