Constitution of India, 1950 — Article 136, 14, 19(1), 369Essential Commodities Act, 1955 — Section 16, 16(2), 3Essential Commodities Ordinance, 1955 — Section 16

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High Courts04 Sept 1984

STATE OF TAMIL NADU Vs S. N. THIRUGNANAM and Another

Madras High Court · (1986) 55 CTR 431

Income Tax Act, 1961 — Section 54(1), 54(3)

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High Courts04 Sept 1984

State of Tamil Nadu Vs S.N. Thirugnanam and Another

Madras High Court · (1986) 55 CTR 431

Income Tax Act, 1961 — Section 28

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High Courts31 Aug 1984

R. Vadivelu Vs Kamalanathan alias Chinnapaiyan

Madras High Court · (1986) 99 LW 152 : (1986) 1 MLJ 41

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High Courts31 Aug 1984

Kanni R. Krishna Iyer Vs K.L. Krishnamachari and Others

Madras High Court · AIR 1985 Mad 346 : (1985) 98 LW 80

Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Article 1, 11(H2)

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High Courts31 Aug 1984

S. Sundaram, Inspecting Assistant Commissioner of Income Tax Vs Deputy Inspector of Police (Crimes)

Madras High Court · (1992) 197 ITR 696

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 204, 482Income Tax Act, 1961 — Section 276C, 277Penal Code, 1860 (IPC) — Section 120B, 193, 420, 511

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High Courts28 Aug 1984

Arul Theatre and Others Vs The Regional Director Employees State Insurance Corporation

Madras High Court · (1985) 2 MLJ 121

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High Courts28 Aug 1984

In Re. N. Neelamega Nadar

Madras High Court · (1984) 08 MAD CK 0040

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34(5), Order 21 Rule 34(6)(a)

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High Courts28 Aug 1984

Arul Theatre and Others Vs Regional Director Employees State Insurance Corporation, Madras

Madras High Court · (1986) 1 LLJ 68 : (1985) 98 LW 644 : (1984) 97 LW 462

Employees State Insurance Act, 1948 — Section 78, 96

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High Courts28 Aug 1984

M.N.A. Arumugha Perumal and Others Vs State

Madras High Court · (1984) LW(Cri) 271

Drugs and Cosmetics Act, 1940 — Section 27(b), 34

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High Courts27 Aug 1984Dismissed

C. Kuppuswamy Naidu Vs V. Krishtappa Chetty (died) and another

Madras High Court · (1984) 08 MAD CK 0042

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 10(3)(a), 10(3)(a), 10(3)(a)(ii), 10(3)(c)

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High Courts27 Aug 1984Dismissed

Mohana Vs State of Tamil Nadu and Others

Madras High Court · (1984) 08 MAD CK 0031

Constitution of India, 1950 — Article 21, 226, 32

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High Courts27 Aug 1984

K.A. Kuddoos Vs Commissioner of Prohibition and Excise, Madras and Others

Madras High Court · AIR 1986 Mad 49

Constitution of India, 1950 — Article 226Madras Prohibition Act, 1937 — Section 54Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981 — Rule 20, 20(l)

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High Courts27 Aug 1984