Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 29, 35, 67

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High Courts30 Jan 2002Dismissed

Kavitha Vs Palanisamy

Madras High Court · (2002) 01 MAD CK 0067

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High Courts30 Jan 2002Allowed

The Management of Best and Crompton Engineering Limited Vs The Presiding Officer, I Additional Labour Court, Madras and T.V. Samy

Madras High Court · (2002) 2 MLJ 37

Constitution of India, 1950 — Article 226

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High Courts30 Jan 2002

Greenvilla Traders, P. Lawrence, Pudukottai, C.K. Traders and P. Jayachandran

Madras High Court · (2002) 01 MAD CK 0053

Constitution of India, 1950 — Article 226

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High Courts30 Jan 2002Dismissed

Sakthi Industries, Vyasarpadi, Chennai Vs The State of Tamil Nadu and The Tamil Nadu Taxation Special Tribunal

Madras High Court · (2002) 01 MAD CK 0028

Tamil Nadu General Sales Tax Act, 1959 — Section 12(3), 38

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High Courts30 Jan 2002Allowed

K.V. Krishnamurthy Aiyengar and Others Vs The Commissioner, Hindu Religious and Charitable Endowments, Madras and The Executive Officer, A/m Kalyanavenkatramanasami Devasthanam, Thandoni Hills, Karur District

Madras High Court · (2003) 1 LW 600

Constitution of India, 1950 — Article 226

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High Courts30 Jan 2002

Joseph Henry, Rukmani and R. Dayalan Vs The Intelligence Officer, Narcotic Control Bureau, South Zone, Chennai

Madras High Court · (2002) 01 MAD CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 42(1), 43

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High Courts30 Jan 2002

Elangovan Vs P. Jagadeesan

Madras High Court · (2002) 4 RCR(Criminal) 66

Negotiable Instruments Act, 1881 (NI) — Section 138, 9

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High Courts29 Jan 2002

M. Avudaiappan Vs The District Collector, The Sub Collector, Tenkasi and The District Adi Dravidar Welfare Officer

Madras High Court · (2002) 01 MAD CK 0092

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High Courts29 Jan 2002

CGT Vs K. Arunthathi

Madras High Court · (2002) 176 CTR 609 : (2002) 255 ITR 214 : (2003) 127 TAXMAN 593

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High Courts29 Jan 2002Dismissed

Muthusamy Vs Mani, Malarvizhi and Prabakaran

Madras High Court · (2002) 1 MLJ 689

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 151Limitation Act, 1908 — Article 134, 180

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High Courts29 Jan 2002Dismissed

S. Santhanam, S. Kumaravelu and G. Manoharan Vs The Presiding Officer, Labour Court, Madurai and The Management of Vadivambigai Mills Limited, Sivagangai, Pasumpon Muthuramalinga, Thevar District

Madras High Court · (2002) 01 MAD CK 0054

Constitution of India, 1950 — Article 226

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High Courts29 Jan 2002Allowed

Kethmul Vs Hussaini Begum

Madras High Court · (2002) 1 MLJ 568

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 5, 7

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High Courts29 Jan 2002

Smt. Sindhunathi Vs The District Collector Salem District, Salem, The Director of Geology and Mining, Guindy, Chennaiand and The State of Tamilnadu

Madras High Court · (2002) 01 MAD CK 0040

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High Courts29 Jan 2002Dismissed

Mrs. T. Meenakshi Vs The State of Tamilnadu

Madras High Court · (2002) 01 MAD CK 0031

Registration Act, 1908 — Section 28Stamp Act, 1899 — Section 19A, 19B, 2(14), 3, 47A

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High Courts29 Jan 2002Allowed

United India Insurance Company Limited, Dindigul Vs M. Veluchamy and Muthu Alagu

Madras High Court · (2002) 01 MAD CK 0029

Workmens Compensation Act, 1923 — Section 22, 3, 3(1)

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