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1. This Criminal Revision Case was filed against the Judgment of the learned XVIII Additional Sessions Judge, Chennai, in Crl.A. No.85 of 2016 dated 02.03.2017 by which the Judgment made in C.C. No.10816 of 2008 by the …
1. This Criminal Original Petition has been filed to issue direction to the learned Judicial Magistrate, Tambaram to recall the non-bailable warrant issued on 31.10.2017 against the petitioner in C.C.No.662 of 2008 2. …
1. Since both the Civil Miscellaneous Appeals are arising out of the same accident, both the appeals are disposed of by this Common judgment. 2. Both the Civil Miscellaneous Appeal are directed under Section 173 of Mot…
1. Heard both. By consent, the above tax case appeal itself is taken up for final disposal. 2. This appeal is directed against the order passed by the Income Tax Appellate Tribunal, ''C'' Bench, Chennai made in ITA.No.…
1. This Writ Appeal is preferred by the writ petitioner, whose petition, seeking a writ of mandamus to direct the respondents to assign five cents of land, situate in S.No.171, Malayampakkam Village, Sriperumpudur Taluk…