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Madras High Court judgments, 2013

3,172 judgments · page 79 of 159

High Courts17 Jul 2013

USA Agencies Vs The Commercial Tax Officer

Madras High Court · (2013) 5 CTC 63 : (2013) 199 ECR 294 : (2013) 6 MLJ 142 : (2013) 66 VST 75

Central Sales Tax Act, 1956 — Section 12, 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 14, 19(1)(g), 261, 265
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High Courts17 Jul 2013

The District Collector/Chairman, The Director/Commissioner and The Member Secretary Vs Danial Thangaraj and The Corporation Commissioner The District Collector/Chairman and The Member Secretary Vs P. Subramanian, The Corporation Commissioner and Renuka Devi The Member Secretary Vs Apesh Construction Limited and The Corporation Commissioner The Member Secretary Vs P. Kayalvizhi, The Corporation Commissioner and The Deputy Commissioner

Madras High Court · (2013) 5 MLJ 769 : (2013) WritLR 925

Tamil Nadu Town and Country Planning Act, 1971 — Section 19, 26, 49, 56, 57
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High Courts16 Jul 2013Dismissed

Thiru R. Karpura Sundara Pandian Vs State

Madras High Court · (2013) 07 MAD CK 0291

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2)
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High Courts16 Jul 2013Allowed

S. Balasubramanian Vs V. Govindan

Madras High Court · (2013) 5 CTC 260 : (2014) 3 MLJ 693

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 4
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