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Madras High Court judgments, 1998

1,817 judgments · page 2 of 91

High Courts22 Dec 1998

Income Tax Officer Vs J. Chitra

Madras High Court · (1999) 107 TAXMAN 121

Criminal Procedure Code, 1973 (CrPC) — Section 313Income Tax Act, 1961 — Section 136, 139(2), 148, 193, 230APenal Code, 1860 (IPC) — Section 120B, 193, 196, 420
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High Courts22 Dec 1998

Sundararajan Vs Jhansi Rani and others

Madras High Court · (1999) 1 CTC 390 : (1999) 1 LW 630 : (1999) 1 MLJ 594

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
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High Courts22 Dec 1998

Janaki Vs V. Sundaram

Madras High Court · (1999) 1 MLJ 546

Civil Procedure Code, 1908 (CPC) — Section 125, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
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High Courts21 Dec 1998Dismissed

C. Natesan Vs State of Tamil Nadu and Others

Madras High Court · (1999) CriLJ 1382 : (1999) 1 LW(Cri) 30

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 154, 167(2), 168(1)Penal Code, 1860 (IPC) — Section 109, 409, 420
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