Constitution of India, 1950 — Article 14, 19(1), 31Madras City Tenants Protection Act, 1922 — Section 12, 9(1)Presidency Small Cause Courts Act, 1882 — Section 41

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High Courts24 Feb 1993

S. Janakaradas, Prop. Vijayan Saw Mills and Wood Works Vs C.M. Raj Mohan

Madras High Court · (1993) 2 LW 326 : (1993) 2 MLJ 371

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11

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High Courts23 Feb 1993

Tamilnadu Newsprint and Papers Ltd. Vs Union of India

Madras High Court · (1993) 66 ELT 562

Constitution of India, 1950 — Article 226

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High Courts23 Feb 1993

C.S. Sastri (died) and Others Vs The Collector of Chengalpattu District

Madras High Court · (1993) 1 LW 715 : (1993) 2 MLJ 24

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High Courts23 Feb 1993

Asher Textiles Ltd. Vs Assistant Collector of Central Excise

Madras High Court · (1993) 65 ELT 181

Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2

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High Courts23 Feb 1993

Gobald Textiles Vs Collector of Central Excise

Madras High Court · (1993) 66 ELT 559

Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226, 26Customs Act, 1962 — Section 35G, 36

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High Courts23 Feb 1993

Veerappan Vs Poongothai

Madras High Court · (1993) CriLJ 3695

Criminal Procedure Code, 1973 (CrPC) — Section 235, 320Penal Code, 1860 (IPC) — Section 109, 494

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High Courts23 Feb 1993

Paul Samuel alias Paulraj Samuel and Another Vs Koil Pitchai Anandhadurai

Madras High Court · (1993) 1 LW 692 : (1993) 2 MLJ 109

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115

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High Courts22 Feb 1993

M/s. Yoshonand Enterprises, Madras Vs The Sub-Collector of Chengalpattu, Chengalpattu, The Dist. Revenue Officer of Chengalpattu Dist. at Kancheepnram Chengalpattu Dist, The Commissioner of Land Administration and The Tahsildar

Madras High Court · (1993) 02 MAD CK 0057

Constitution of India, 1950 — Article 14, 226

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High Courts22 Feb 1993

State Vs Natchimuthu Gounder

Madras High Court · (1993) LW(Cri) 402

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 20

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High Courts22 Feb 1993

Kalianna Kounder and Others Vs Marappa Kounder

Madras High Court · (1993) 2 MLJ 33

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

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High Courts22 Feb 1993

Subba Navithan Vs Veluchami Gounder

Madras High Court · (1993) 1 LW 412 : (1993) 1 MLJ 476

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts22 Feb 1993

A.G. Panneerselvam Vs M. Jayaraman

Madras High Court · (1993) LW(Cri) 570

Penal Code, 1860 (IPC) — Section 500Tamil Nadu District Police Act, 1859 — Section 53

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High Courts19 Feb 1993

Cholan Roadways Corporation Ltd. Vs Industrial Tribunal, Madras and Another

Madras High Court · (1994) 1 LLJ 1076 : (1993) 2 MLJ 655

Industrial Disputes Act, 1947 — Section 10, 31(3), 33, 33(2)

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High Courts19 Feb 1993

Abdul Salam Vs T.R. Vinobkumar and Another

Madras High Court · (1993) 2 MLJ 15

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High Courts19 Feb 1993

Nazimuddhin Ahmed represented by his wife and P.A.A. Naseema Ahmed Vs K. Narasimha Rao

Madras High Court · (1993) 2 MLJ 39

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 7(2)

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High Courts19 Feb 1993

Suraj Agencies Vs Southern India Trading Agency (India) and Another

Madras High Court · (1993) 2 LW 44 : (1993) 2 MLJ 115

Civil Procedure Code, 1908 (CPC) — Section 151

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