Central Excises and Salt Act, 1944 — Section 11, 11D, 12, 3Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 73(2), 73(3)Companies Act, 1956 — Section 529A

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High Courts20 Dec 2006

Bank of Baroda Vs M/s. Mars Overseas Textiles

Madras High Court · (2006) 12 MAD CK 0247

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 19(8)

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High Courts20 Dec 2006

Chakkubai Vs Ram Manohar Logia and Others

Madras High Court · (2007) 2 LW 226

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts20 Dec 2006

Bannari Amman Spinning Mills Ltd. Vs The Tamil Nadu Electricity Board

Madras High Court · (2006) 12 MAD CK 0224

Constitution of India, 1950 — Article 226Tamil Nadu Revision of Tariff rates on Supply of Electrical Energy Act. 1978 — Section 25(1), 4

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High Courts20 Dec 2006Dismissed

T. Sekar Vs The Secretary to Government, Home Department and The Director General of Police

Madras High Court · (2007) 1 MLJ 510 : (2007) WritLR 504

Constitution of India, 1950 — Article 309Madras City Police Act, 1888 — Section 10, 9Penal Code, 1860 (IPC) — Section 147, 148, 294, 304, 307

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High Courts20 Dec 2006Dismissed

V. Selladurai Vs Chief Commissioner of Income Tax (OSD) and Another

Madras High Court · (2007) 295 ITR 293

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High Courts20 Dec 2006Allowed

Y. Steebachen Vs State of Tamil Nadu

Madras High Court · AIR 2007 Mad 240

Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1), 29(2), 3

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High Courts20 Dec 2006

M.M. Sabharwal and R.P. Billimoria Vs Mahalakshmi Real Estates and Investments (P) Limited

Madras High Court · (2007) CriLJ 1875 : (2007) 1 LW(Cri) 179

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Dec 2006Allowed

Machine Tools and Accessories P. Ltd. Vs Recovery Officer Drt-I and Others

Madras High Court · (2006) 12 MAD CK 0136

Constitution of India, 1950 — Article 226, 227Income Tax (Certificate Proceedings) Rules, 1962 — Rule 11, 2, 39, 52, 53Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29

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High Courts20 Dec 2006Dismissed

Muthumanickam Vs The Secretary to Government, Health Department Government of Tamilnadu, The District Collector and The Dean Governemnt Head Quarters Rajaji Hospital

Madras High Court · (2006) 12 MAD CK 0065

Constitution of India, 1950 — Article 226

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