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Madras High Court judgments, 2013

3,172 judgments · page 102 of 159

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High Courts05 Jun 2013

Shrishti Digital Solution Vs The Additional Commissioner of Customs (Gr. 5)

Madras High Court · (2013) 199 ECR 4 : (2013) 298 ELT 197 : (2013) 22 GSTR 244 : (2013) 5 MLJ 478

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 111, 112, 124, 47Foreign Trade (Development and Regulation) Act, 1992 — Section 11(1), 3(2)
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High Courts05 Jun 2013Dismissed

G. Srinivasan and Others Vs K. Ganesan, K. Ramesh and R. Margabandhu

Madras High Court · (2013) 8 MLJ 147

Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts05 Jun 2013Dismissed

M. Marimuthu Vs Kuppayammal, Thangappayyan @ Thangarasu and Sundarambal

Madras High Court · (2013) 06 MAD CK 0135

Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts05 Jun 2013Dismissed

V.C. Chandhira Kumar and Others Vs Tamil Nadu Legislative Assembly Secretariat and The Hon'ble Speaker

Madras High Court · (2013) 06 MAD CK 0121

Constitution of India, 1950 — Article 100, 105, 105(2), 105(3), 106General Clauses Act, 1897 — Section 7Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19(1)
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High Courts05 Jun 2013Allowed

Smt. Kanniammal Vs State of Tamil Nadu and The District Collector and District Magistrate

Madras High Court · (2013) 3 MLJ(Cri) 676

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High Courts05 Jun 2013Dismissed

Kandhaiah Vs Durairaj (died) and Others

Madras High Court · (2013) 06 MAD CK 0103

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115
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High Courts05 Jun 2013

M/s. Sharma Alloys (India) Ltd. Vs The Income Tax Officer (OSD)

Madras High Court · (2013) 260 CTR 403 : (2013) 357 ITR 379

Income Tax Act, 1961 — Section 133A, 143(3), 263, 271(1)(c), 37
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High Courts05 Jun 2013

The Commissioner of Customs Vs M/s. Mass Trading Company M/s. Mass Trading Company Vs The Commissioner of Customs and Additional Commissioner of Customs

Madras High Court · (2013) 297 ELT 184 : (2013) 22 GSTR 593

Customs Act, 1962 — Section 111(d), 111(m), 112(a), 125Foreign Trade (Development and Regulation) Act, 1992 — Section 11
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High Courts05 Jun 2013Dismissed

T.C. Dharmalingam and Chandramoorthy Vs S. Chinnasamy

Madras High Court · (2013) 06 MAD CK 0052

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High Courts05 Jun 2013Allowed

C.B. Vishnudasan Vs D. Vijaya

Madras High Court · (2014) 1 CTC 394 : (2013) 5 LW 344 : (2013) 8 MLJ 593

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High Courts04 Jun 2013Dismissed

T.G.S.J. Swaminathan Vs Ammalu Ammal Kattalai Nagapattinam

Madras High Court · (2014) 3 MLJ 468

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High Courts04 Jun 2013

M/s. A. Murali and Co. (P) Ltd. Vs The Assistant Commissioner of Income Tax

Madras High Court · (2013) 357 ITR 580 : (2013) 217 TAXMAN 258

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High Courts04 Jun 2013

C. Krishnamurthy and Others Vs The Management of Vibromech Engineers Limited and The Presiding Officer

Madras High Court · (2013) 3 LLJ 306

Industrial Disputes Act, 1947 — Section 33(2), 33(5)
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High Courts04 Jun 2013

CIT Vs K. Jayakumar

Madras High Court · (2013) 216 TAXMAN 166

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High Courts04 Jun 2013

Chairman, Tamil Nadu Public Service Commission Vs M. Younus and Another

Madras High Court · (2014) 1 MLJ 232

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High Courts04 Jun 2013Allowed

N. Krishna Gowda Vs T. Rangan

Madras High Court · (2013) 6 MLJ 175

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 18, Order 7 Rule 2
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High Courts04 Jun 2013

Chettia Gounder @ Chettiannan Vs Ganesan

Madras High Court · (2013) 3 LW 811 : (2013) 6 MLJ 350

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 9(1)Evidence Act, 1872 — Section 76
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High Courts04 Jun 2013

M/s. Textile Dye-Chem Corporation Vs The Assistant Commissioner of Income Tax

Madras High Court · (2013) 06 MAD CK 0176

Income Tax Act, 1961 — Section 143, 143(1), 143(3), 147, 153A
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High Courts04 Jun 2013

Smt. Kamala Vs State of Tamil Nadu and The District Collector and District Magistrate

Madras High Court · (2013) 2 LW(Cri) 191 : (2013) 3 MLJ(Cri) 671

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High Courts04 Jun 2013Dismissed

Marakkal and Madappan Vs Maran, Periya Ammini @ Karuppal, Chinna Ammini @ Palanal and Gurunathan @ Poosari

Madras High Court · (2013) 5 MLJ 353

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11, Order 8 Rule 9
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