Constitution of India, 1950 — Article 226, 46Land Acquisition Act, 1894 — Section 20Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 4(2)

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High Courts17 Dec 2002Allowed

Anbu Textiles Vs Assistant Commissioner of Income Tax

Madras High Court · (2004) 187 CTR 646 : (2003) 262 ITR 684 : (2004) 138 TAXMAN 227

Income Tax Act, 1961 — Section 158BB, 80HHC

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High Courts16 Dec 2002Dismissed

United India Insurance Company Limited Vs S. Viswanathan and P. Kuppuraj

Madras High Court · (2003) 2 ACC 359 : (2003) ACJ 1734 : (2003) 3 LW 852

Motor Vehicles Act, 1988 — Section 173

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High Courts16 Dec 2002Partly Allowed

Canara Bank Vs Srinivasa Home Appliances (P) Ltd., Padma Narayanaswami, K.G. Gopalakrishnan, Mrs. Sashi Lakshmanan, Avinash, Srinivasan, Indian Airlines and Nicky Tasha (India) Private Ltd.

Madras High Court · (2003) 1 LW 733

Carriage by Air Rules — Rule 12(3)

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High Courts16 Dec 2002Dismissed

T. Mary Isabel Vs The Special Officer, Alandur Municipality, S. Venkatesan, Kuchelan, Mrs. D. Kamakshi, Mrs. Vinayagam, Mrs. Chandra, Mrs. Rani, Selvam @ Prahaladhan, Ravi and Mala

Madras High Court · (2002) 12 MAD CK 0120

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High Courts16 Dec 2002Dismissed

Rajendran Vs State

Madras High Court · (2003) 1 LW(Cri) 455

Arms Act, 1959 — Section 25(1)(A), 25(1B)(A), 27, 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts16 Dec 2002

Pandian Roadways Corporation Ltd. Vs R. Kasthuri, Pandian Motors Service (P) Ltd. and The Oriental Insurance Co. Ltd.

Madras High Court · (2002) 12 MAD CK 0054

Motor Vehicles Act, 1988 — Section 173

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High Courts16 Dec 2002Dismissed

Dalmia Cement (Bharat) Ltd. Vs The State of Tamil Nadu and Tamil Nadu Cements Corporation Ltd.

Madras High Court · (2002) 12 MAD CK 0035

Constitution of India, 1950 — Article 226

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High Courts16 Dec 2002Dismissed

Azhagu Stores Vs R. Subramaniam, I.A.S., (Retd) and Tamilnadu Civil Supplies Corporation Limited

Madras High Court · (2003) 1 LW 427

Original Side Rules, 1956 — Order 36 Rule 1

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High Courts16 Dec 2002

Thavaraj Pandian, Palani, Raja and Packianathan Vs State

Madras High Court · (2003) CriLJ 2642 : (2003) 1 LW(Cri) 413

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114Identification of Prisoners Act, 1920 — Section 4, 5, 8

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High Courts13 Dec 2002Allowed

J. Mahendran James Vs The State of Tamil Nadu

Madras High Court · (2003) WritLR 91

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High Courts13 Dec 2002Allowed

S.N. Shanmugham Vs Shankarlal Jain and R. Sundaramoorthy

Madras High Court · (2003) 1 ACC 52 : (2004) ACJ 1346 : AIR 2003 Mad 183 : (2003) 2 LW 126 : (2003) 1 MLJ 380

Motor Vehicles Act, 1988 — Section 173

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High Courts13 Dec 2002

Penguin Textiles Ltd. Vs The Appellate Authority for Industrial and Financial Reconstruction, Board of Industrial and Financial Re-construction, Indian Bank and Managing Director, Penguin Textile Workers Union, Sri Ghanshyam Sharda and Cotton Supplies of PTL

Madras High Court · (2002) 12 MAD CK 0128

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)

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