Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 139(2), 139(4), 139(5), 142, 143Penal Code, 1860 (IPC) — Section 120B, 193, 196, 420

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High Courts20 Oct 1998

Susila Vs Rajagopala Pathar (died) and Others

Madras High Court · (1999) 1 MLJ 726

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High Courts20 Oct 1998Allowed

Meera Sahib Tenkasi Vs The State

Madras High Court · (1999) 1 LW(Cri) 118

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 321Penal Code, 1860 (IPC) — Section 294(b), 341, 506(ii)

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High Courts18 Oct 1998

M/s. Park View Enterprises and others Vs State of Tamil Nadu and others

Madras High Court · (1998) 10 MAD CK 0050

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 112Constitution of India, 1950 — Article 14, 19, 21, 226, 254Evidence Act, 1872 — Section 4

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High Courts16 Oct 1998Allowed

Ramakrishna Mission Students Home Vs State of Tamil Nadu and The All India Council for Technical Education

Madras High Court · (1998) 10 MAD CK 0153

Constitution of India, 1950 — Article 14

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High Courts16 Oct 1998

Trade Wings Limited Vs Garment House (Exports)

Madras High Court · (1999) 1 MLJ 45

Contract Act, 1872 — Section 230

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High Courts16 Oct 1998

J. Punithavalli Vs The Life Insurance Corporaton of India

Madras High Court · (1999) 1 CTC 379 : (1999) 2 MLJ 1

Evidence Act, 1872 — Section 101, 102, 103, 104Life Insurance Corporation Act, 1956 — Section 39

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High Courts16 Oct 1998

Arulmigu Sivaganga Samasthanam Vs The Commissioner, Hindu Religious and Charitable Endowments, Administration Dept., Madras-34 and others

Madras High Court · (1999) 1 CTC 60 : (1999) 1 MLJ 669

Sivaganga Devasthanam Administrative Staff Servie Rules 1971 — Rule 22Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 21, 64(5)

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High Courts16 Oct 1998Dismissed

Workmen of Bharat Skin Corporation Vs Presiding Officer, I Addl. Labour Court and Another

Madras High Court · (2000) 1 LLJ 303

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High Courts16 Oct 1998

Suman Malai Vs Marie Theresemalai and Others

Madras High Court · (1999) 1 MLJ 672

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High Courts16 Oct 1998

Aventis and Others Vs S.A. Mohammed Ibrahim

Madras High Court · (1999) 1 MLJ 241

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High Courts15 Oct 1998Allowed

K. Lakshmana Chettiar Vs The Ex-Officio Secretary to Government Co-operation, Food and Consumer Protection Department and Others

Madras High Court · (1998) 10 MAD CK 0131

Essential Commodities Act, 1955 — Section 6Tamil Nadu Essential Trade Article (Regulation of Trade) Order, 1984 — Rule 8(1)Tamil Nadu Scheduled Commodities (Regulation of Distribution by Card System) Order, 1982 — Rule 6(1), 6(2), 6(3), 6(4)

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