Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 341Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 2, 2(1), 3(1)

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High Courts22 Jan 2007Dismissed

Nepc Textiles Ltd. Vs Assistant Provident Fund Commissioner

Madras High Court · (2007) 113 FLR 296

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2

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High Courts22 Jan 2007Dismissed

The Commissioner of Income Tax Vs The Rajarathna Mills Ltd.

Madras High Court · (2007) 01 MAD CK 0153

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High Courts22 Jan 2007

Rajam Sreerangum Vs P. Thiagarajan, Susila Soundarapandian, Padmini Perumal and Chitra Muthusami

Madras High Court · (2007) 01 MAD CK 0147

Hindu Succession Act, 1956 — Section 14(1)Limitation Act, 1963 — Article 59

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High Courts22 Jan 2007

V. Muthukumarasamy and Others Vs The Chairman, L.I.C., Zonal Manager, L.I.C., Senior Divisional Manager, L.I.C. and Regional Manager (E and OS), L.I.C.

Madras High Court · (2007) 01 MAD CK 0140

Constitution of India, 1950 — Article 14, 142, 16, 21, 226Life Insurance Corporation Act, 1956 — Section 48(2)

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High Courts22 Jan 2007Dismissed

Sri Ambal Mills Private Limited Vs Commissioner of C. Ex.

Madras High Court · (2007) 212 ELT 299

Central Excises and Salt Act, 1944 — Section 35C, 35G, 35G(1)Constitution of India, 1950 — Article 226Customs, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 10

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High Courts22 Jan 2007Dismissed

Sarojini Ramaswami Vs Assistant Commissioner of Income Tax

Madras High Court · (2007) 211 CTR 103 : (2007) 291 ITR 308

Income Tax Act, 1961 — Section 55ATamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 — Section 5(1)(A)(C), 54F

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High Courts22 Jan 2007Dismissed

S.N. Venkatakrishnan Vs State, Mr. T.N.S. Jayaraj and Mr. Gopal @ Gopalakrishnan

Madras High Court · (2007) 1 LW(Cri) 495

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 34, 408, 420, 465

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High Courts22 Jan 2007Dismissed

Elgi Finance Limited Vs R. Prabakaran, Ms. R.P. Sudha and C. Dhanasekaran

Madras High Court · (2009) 1 ALD(Cri) 7 : (2007) 136 CompCas 543

Criminal Procedure Code, 1973 (CrPC) — Section 200, 207Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts22 Jan 2007Allowed

I.K. Lodi Vs The Appellate Authority under Tamil Nadu Shops and Establishments Act and Bharat Overseas Bank Ltd.

Madras High Court · (2007) 2 LLJ 45

Constitution of India, 1950 — Article 226

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High Courts22 Jan 2007Dismissed

Associated Autotex Ancillaries Private Limited Vs The Joint Secretary, Ministry of Finance, Department of Revenue, The Deputy Commissioner of Custom and The Director of Drawback, Ministry of Finance, Department of Revenue

Madras High Court · (2007) 117 ECC 24 : (2007) ECR 24

Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 6

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High Courts22 Jan 2007

The Commissioner of Gift Tax Vs Smt. Sarada Nedungadi

Madras High Court · (2007) 210 CTR 136 : (2007) 291 ITR 322

Madras Marumakkathayam Act, 1932 — Section 2, 48

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High Courts22 Jan 2007Dismissed

Vasanthi Nelson Vs Antony Nelson alias A.B.H. Nelson, represented by power of Attorney, Mr. Jerry Rodriques

Madras High Court · (2007) 3 LW 562 : (2007) 2 MLJ 369

Benami Transactions (Prohibition) Act, 1988 — Section 3(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(5), Order 40 Rule 1, Order 7 Rule 11, 151Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2000 — Regulation 4, 5, 6, 7

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High Courts21 Jan 2007Allowed

L. Hemalatha Vs N.P. Jayakumar

Madras High Court · (2007) 01 MAD CK 0193

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High Courts20 Jan 2007Dismissed

S. Abeeb Raja Vs Directorate General of Health Services, The Central Bureau of Investigation, Madras Medical College and The Director of Medical Education

Madras High Court · (2007) 01 MAD CK 0300

Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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