Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 10, 11, 11, 12, 12Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 18, 18(1)

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High Courts11 Nov 2014

Gopinath Vs State

Madras High Court · (2014) 11 MAD CK 0349

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482

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High Courts11 Nov 2014

Keyaram Hotels P. Ltd. Vs The Deputy Commissioner of Income Tax

Madras High Court · (2015) 373 ITR 494 : (2015) 228 TAXMAN 354

Income Tax Act, 1922 — Section 10, 6, 9

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High Courts11 Nov 2014

M. Shanmugam Vs The Secretary to Government

Madras High Court · (2014) 11 MAD CK 0284

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High Courts11 Nov 2014

P. Balachandran Vs The District Manager

Madras High Court · (2014) 11 MAD CK 0198

Constitution of India, 1950 — Article 226

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High Courts11 Nov 2014

P. Madhurajan Vs The Assistant Commissioner of Income Tax

Madras High Court · (2015) 373 ITR 630

Income Tax Act, 1961 — Section 131(1A), 143(3), 153A, 153A(a), 153C

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High Courts11 Nov 2014

S. S. Manihandan Vs Anantharaman

Madras High Court · (2014) 11 MAD CK 0196

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 6 Rule 17

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High Courts11 Nov 2014

M. Dinesh Kumar Vs State

Madras High Court · (2014) 11 MAD CK 0188

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 341, 506(i)

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High Courts11 Nov 2014

Ramachandran Vs Sulaiman

Madras High Court · (2014) 11 MAD CK 0178

Evidence Act, 1872 — Section 134Negotiable Instruments Act, 1881 (NI) — Section 87

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High Courts11 Nov 2014

S.V. Matha Prasad Vs Renuka Devi

Madras High Court · (2014) 6 CTC 670 : (2015) 1 LW 18 : (2015) 1 MLJ 1

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151

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