Constitution of India, 1950 — Article 213, 243WZEF, 245Tamil Nadu Town and Country Planning Act, 1971 — Section 113(A), 56(2)Tamil Nadu Urban Local Bodies Act, 1998 — Section 201(1)

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High Courts14 Nov 2000

A.C. Lakshmipathy and another Vs A.M. Chakrapani Reddiar and five others

Madras High Court · AIR 2001 Mad 135 : (2001) 2 CivCC 105 : (2001) 1 LW 257 : (2001) 1 MLJ 1 : (2001) 2 RCR(Civil) 23

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2(15), 3, 35

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High Courts14 Nov 2000

Ramaswamy and another Vs R. Murugan

Madras High Court · (2000) 11 MAD CK 0055

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High Courts14 Nov 2000Partly Allowed

Management of Oriental Hotels Ltd. Vs Employees' State Insurance Corporation

Madras High Court · (2002) 1 LLJ 14

Employees State Insurance Act, 1948 — Section 2(22)

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High Courts14 Nov 2000Dismissed

NEPC Agro Food Ltd. and Another Vs Hindustan Thompson Associates Ltd.

Madras High Court · (2002) 111 CompCas 169

Companies Act, 1956 — Section 443

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High Courts14 Nov 2000

Collector of Customs Vs Orient Litho Press Ltd.

Madras High Court · (2001) 129 ELT 306 : (2001) 1 MLJ 131

Customs Act, 1962 — Section 157Project Import (Registration of Contract) Regulations, 1965 — Regulation 3, 3(2)

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High Courts14 Nov 2000

Rajnikant Brothers Vs Collector of Customs

Madras High Court · (2001) 129 ELT 584

Customs Act, 1962 — Section 125, 14

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High Courts13 Nov 2000

Commissioner of Income Tax Vs Indian Overseas Bank

Madras High Court · (2001) 249 ITR 496 : (2001) 118 TAXMAN 868

Income Tax Act, 1961 — Section 147, 256

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High Courts13 Nov 2000

Yasothai Ammal and T.P. Santhaseelan Vs T. Velayudam

Madras High Court · (2001) 2 LW(Cri) 877

Penal Code, 1860 (IPC) — Section 206, 207, 405, 406

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High Courts13 Nov 2000

Commissioner Of Income Tax Vs Indian Overseas Bank High Court Of Madras

Madras High Court · (2001) 165 CTR 45

Income Tax Act, 1961 — Section 147(a)

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High Courts13 Nov 2000

South India Shipping Corporation Ltd. Vs Commissioner of Income Tax Commissioner of Income Tax Vs South India Shipping Corporation Ltd.

Madras High Court · (2001) 250 ITR 624

Income Tax Act, 1961 — Section 37, 40, 40A, 40A(5)Income Tax Rules, 1962 — Rule 6DMerchant Shipping Act, 1958 — Section 3(18)

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High Courts13 Nov 2000

Commissioner of Wealth-tax Vs A.K. Thanga Pillai

Madras High Court · (2001) 252 ITR 260

Income Tax Act, 1961 — Section 147, 154

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High Courts13 Nov 2000

Kuppammal (died), Gopal, M. Pappathy and A. Saroja Sole Appellant died to bring on record of LRS of the deceased sole appellant vide order dated 6.10.99 in C.M.P. 14363/98(J and KS) Vs S.V. Kandasami

Madras High Court · (2000) 11 MAD CK 0014

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Transfer of Property Act, 1882 — Section 69

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High Courts10 Nov 2000

Express Newspapers Ltd. Vs Commissioner of Income Tax and Others

Madras High Court · (2001) 248 ITR 516 : (2001) 1 MLJ 294

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(2), 220(2A)Voluntary Disclosure of Income and Wealth Act, 1976 — Section 3(1), 6

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High Courts10 Nov 2000Dismissed