Penal Code, 1860 (IPC) — Section 420, 468, 471Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 12, 71Tamil Nadu Pension Rules, 1978 — Rule 9

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High Courts24 Sept 2008Allowed

Sujana Universal Industries Ltd. Vs Deputy Commercial Tax Officer

Madras High Court · (2009) 23 VST 118

Constitution of India, 1950 — Article 226, 32Tamil Nadu General Sales Tax Act, 1959 — Section 10

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High Courts24 Sept 2008

Padmavathi Ammal Vs The Settlement Officer and Others

Madras High Court · (2008) 09 MAD CK 0099

Constitution of India, 1950 — Article 226Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 11(2), 13, 13(1), 3, 42Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965 — Rule 26(4)

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High Courts24 Sept 2008Dismissed

Areva T and D India Ltd. Vs Assistant Commissioner of Income Tax and Others Prasad Productions (P) Ltd. Vs Union of India (UOI) and Others

Madras High Court · (2008) 220 CTR 156 : (2010) 326 ITR 540 : (2009) 177 TAXMAN 192

Companies Act, 1956 — Section 391, 394Constitution of India, 1950 — Article 14, 265Income Tax Act, 1961 — Section 119(2), 50B, 54EC, 54EC(1)

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High Courts24 Sept 2008Dismissed

Tamil Nadu Warehousing Corporation Vs Assistant Commissioner of Income Tax

Madras High Court · (2010) 328 ITR 280

Income Tax Act, 1961 — Section 10(29)

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High Courts24 Sept 2008Dismissed

K. Sundaram Vs The Director of School Education and The Chief Educational Officer

Madras High Court · (2008) 09 MAD CK 0034

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High Courts24 Sept 2008

N. Sasikala Vs The Enforcement Officer, Enforcement Directorate, Shastri Bhawan, Madras-6

Madras High Court · (2008) 09 MAD CK 0031

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High Courts24 Sept 2008

The Special Tahsildar, Adi Dravidar Welfare Vs Kandasamy and another

Madras High Court · (2009) 1 CTC 609

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts24 Sept 2008Dismissed

Commissioner of Income Tax Vs G. Chandra

Madras High Court · (2010) 326 ITR 336

Income Tax Act, 1961 — Section 10(10C), 260AIncome Tax Rules, 1962 — Rule 2BA

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High Courts23 Sept 2008

Thiru. Petchimuthu alias Mani Vs Mrs. Anitha Sruthi

Madras High Court · (2009) 2 CivCC 550 : (2009) 5 RCR(Civil) 276

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 6, 6(3)

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High Courts23 Sept 2008

N.K. Geetha Vs The Government of Tamil Nadu

Madras High Court · (2009) 1 CTC 463

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High Courts23 Sept 2008Allowed

V. Lingam Vs State of Tamil Nadu and The Valliammal Girls' Teacher Training School

Madras High Court · (2008) 09 MAD CK 0173

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High Courts23 Sept 2008

Chelladurai Vs Aravind rep. by Guardian and next friend, Parivallal

Madras High Court · (2008) 09 MAD CK 0139

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 3, Order 9 Rule 8, Order 9 Rule 9, 100Transfer of Property Act, 1882 — Section 59

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High Courts23 Sept 2008Dismissed

Petchimuthu alias Mani Vs Anitha Sruthi

Madras High Court · (2008) 09 MAD CK 0013

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High Courts22 Sept 2008

Anbalagan and Another Vs State and Another

Madras High Court · (2009) 148 CompCas 233

Criminal Procedure Code, 1973 (CrPC) — Section 161Electricity Act, 1910 — Section 39(1), 44(1), 49ANegotiable Instruments Act, 1881 (NI) — Section 138, 141

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