High Courts03 Jan 2000Dismissed
P. Vasuvaithiar Vs R.M. Rangoo Chettiar
Madras High Court · (2000) 01 MAD CK 0088
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
COURT ARCHIVE
Madras High Court judgments, 2000
1,130 judgments · page 57 of 57
High Courts03 Jan 2000Dismissed
K. Chockalingam Vs R.M. Ramasamy @ Sethu and K.M. Krishnan
Madras High Court · (2000) 01 MAD CK 0087
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, Order 39 Rule 8, 115, 94
High Courts03 Jan 2000Allowed
A. Balasundaram Vs T. Balasubramanian (deceased) and Others
Madras High Court · (2000) 01 MAD CK 0083
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b), 16, 25, 37Transfer of Property Act, 1882 — Section 108, 109, 36, 37, 5
High Courts03 Jan 2000
K. Subbiah Nadar Vs R. Nandakumar
Madras High Court · (2000) 2 CTC 682 : (2000) 2 LW 635
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 17(3), 18, 4
High Courts03 Jan 2000
M/s Fast Cool Services by Partners and 2 others Vs P. Shanthakumari
Madras High Court · (2000) 3 CTC 257 : (2000) 2 LW 642 : (2000) 1 MLJ 506
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 7
High Courts03 Jan 2000
B. Rajagopalan Vs Indian Telephone Industries Ltd., and another
Madras High Court · (2000) 2 CTC 105
Constitution of India, 1950 — Article 226
High Courts03 Jan 2000
The Managing Director, Annai Sathya Transport Corporation Ltd., Dharmapuri Vs Janardhanam and 7 others
Madras High Court · (2002) ACJ 1133 : (2000) 2 CTC 272 : (2000) 2 LW 849
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166
High Courts03 Jan 2000Allowed
Peter Jabaraj and K. Madasamy Vs K. Arunachalam
Madras High Court · (2000) 01 MAD CK 0014
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(4), Order 1 Rule 10(5)Limitation Act, 1963 — Section 21, 22Transfer of Property Act, 1882 — Section 21, 52
High Courts03 Jan 2000
A. Mosses Thambi Pillai Vs J. Duraisingam and The Bishop, Tamil Evangelical Lutheran Church, Tranquebar House, Trichy J. Duraisingam Vs A Moses Thambi Pillai, Correspondent, ELM Fabricious Higher Secondary School, Chennai - 7 and The Bishop, Tamil Evangelical Lutheran Church, Tanquebar House, Trichy
Madras High Court · (2000) 01 MAD CK 0011
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Jan 2000Allowed
T. Gopalsamy and T. Radhakrishnan Vs R. Renganathan and Others
Madras High Court · (2000) 01 MAD CK 0003