| Companies
Act - Judgements |
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Court
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Title
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Details
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Andhra Pradesh
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NAGESHWARA RAO
v.
B. V. SUBBAIAH AND ANOTHER.
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Criminal
Revision Cases Nos. 1086 and 1087 of 1998 and Criminal Revision Petitions
Nos. 1083 and 1084 of 1998, decided on December 8, 1999.
Section - 138 - Negotiable Instrument Act |
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Madras
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S. PANNEER SELVAM AND ANOTHER
v.
INDIAN OVERSEAS BANK AND OTHERS.
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Transfer
Civil Miscellaneous Petition No. 6679 of 1999 and C.M.P. Nos. 6680 and 11591
of 1999, decided on November 23, 1999. |
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Delhi
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K. P. G. NAIR
v.
JINDAL MENTHOL INDIA LTD.
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Crl.
M. (M) No. 3179 of 1999 and Crl. M. No. 9591 of 1999, decided on December
16, 1999.
Section
- 138 - Negotiable Instrument Act |
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Delhi
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GYAN CHAND KOTIA
v.
INDIAN RENEWABLE ENERGY DEVELOPMENT AGENCY LTD.
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Crl.
M. (M) No. 1983 of 1999 and Crl. M. No. 6226 of 1999, decided on November
22, 1999.
Section - 138, 141 - Negotiable Instrument Act |
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Delhi
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NARESH KUMAR AGARWAL AND ANOTHER
v.
DAVENDER KUMAR MITTAL AND ANOTHER.
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Company
Petition No. 112 of 1995, decided on May 24, 1996.
Section -
433, 439, 397, 398, 63, 209, 303, 153, 162 - Companies Act |
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Patna
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ROHTAS INDUSTRIES LIMITED (IN LIQUIDATION), IN RE.
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C.P.
No. 3 of 1984, decided on December 23, 1998.
Section - 445 - Companies Act
Section - 1, 2, 17 - Employee Provident Funds Act
Section - 7 - Factories Act |
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Gujarat
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Special
Civil Application No. 6912 of 1996, decided on November 8, 1996.
Section - 25-O - Industrial Disputes Act
Section - 20 - Sick Industrial Companies Act
Section - 66, 78, 95, 113, 115 - Companies Act |
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Chancery
Division
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AN INQUIRY INTO MIRROR GROUP NEWSPAPERS PLC., IN RE.
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February
8, 9, 10; March 11, 1999.
Section - 432, 434, 436, 442, 437, 236 - Companies Act |
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Patna
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FERRO ALLOYS CORPORATION LTD.
v.
RAJHANS STEEL LTD.
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Company
Petition No. 4 of 1992, decided on April 1, 1999.
Section
- 433, 434, 439, 520 - Companies Ac t
Section - 20, 25 - Sick Industrial Companies Act
Section - 14, 15, 19 - Limitation Act |
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Andhra Pradesh
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SMT. BUPINDER LIMA AND OTHERS
v.
STATE OF ANDHRA PRADESH AND ANOTHER.
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Criminal
Petition No. 3111 of 1999, decided on September 8, 1999.
Section
- 138 Negotiable Instrument Act |
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Supreme Court
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THYSSEN STAHLUNION GMBH
v.
STEEL AUTHORITY OF INDIA LTD.
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C.A.
No. 6036 of 1998 with C.A. Nos. 4928 of 1997 and 61 of 1999 (Appeals from
the judgment and order dated September 21, 1998, of the Delhi High Court
in E.P. No. 47 of 1998), decided on October 7, 1999.
Section - 3, 297 - Income Tax Act
Section - 28 - Indian Contract Act |
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Supreme Court
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REGIONAL PROVIDENT FUND COMMISSIONER
v.
SHIV KUMAR JOSHI.
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Civil
Appeal No. 411 of 1997 (Appeal from the judgment and order dated January
30, 1996, of the National Consumer Disputes Redressal Commission, New Delhi,
in R.P. No. 238 of 1994), decided on December 14, 1999. |
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Rajasthan
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ANIL D. AMBANI AND OTHERS
v.
SANTOSH TYAGI.
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S.B.
Criminal Misc. Petition No. 200 of 1996, decided on June 16, 1998.
Section - 63, 73, 113, 116, 621, 621A - Companies Act |
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Kerala
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1. STATE BANK OF INDIA (S.A. NO. 164 OF 1997) 2. IGNATIUS (S.A. NO.
444 OF 1997)
v.
KUTTAPPAN AND OTHERS.
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S.A.
Nos. 164 and 444 of 1997, decided on May 20, 1998.
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Supreme Court
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HINDUSTAN CONSTRUCTION CO. LTD.
v.
STATE OF BIHAR AND OTHERS. (AND VICE VERSA).
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C.A.
Nos. 5856 and 5855 of 1999 (Appeal by special leave from the judgment and
order dated March 20, 1998 of the Bombay High Court in Appeal No. 1346 of
1996 in Notice of Motion No. 2475 of 1992 in Suit No. 3295 of 1992), decided
on October 8, 1999. |
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Orissa
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MAMATA PAPERS PVT. LTD.
v.
STATE OF ORISSA AND OTHERS.
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Civil
Revision No. 172 of 1997, decided on June 17, 1998.
Section - 35 - The Court Fees Act |
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Punjab & Haryana
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CANARA BANK
v.
SCANOMAX INDIA LTD. AND OTHERS.
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Company
Application No. 67 of 1999 in Company Petition No. 146 of 1997, decided
on September 15, 1999. |
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Calcutta
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E. I. T. A. INDIA LIMITED
v.
NARAYAN PRASAD LOHIA.
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Company
Petition No. 419 of 1994 in connection with Company Application No. 259
of 1994, decided on March 20, 1996.
Section - 391, 17, 391, 393, 172, 394 - Companies Act |
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Madhya Pradesh
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MADAN LAL
v.
HIMATLAL AND CO.
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C.R.
No. 602 of 1994, decided on July 31, 1996.
Section - 45 - Companies Act |
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Calcutta
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GRAPHIC MACHINERY AND APPLIANCES PVT. LTD. AND ANOTHER
v.
P. K. MUKHERJEE AND OTHERS.
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A.P.O.T. No. 543 of 1999 and A.C.O. No. 103 of 1999, decided on October
14, 1999.
Section - 402 - Companies Act |
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Supreme Court
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NEW INDIA ASSURANCE COMPANY
v.
SATPAL SINGH AND OTHERS.
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Civil Appeals Nos. 6926 and 6927 of 1999 (Appeals from the judgment and
order dated July 12, 1999 of the Himachal Pradesh High Court in F.A.O. Nos.
11 and 44 of 1992), decided on December 2, 1999. |
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Himachal Pradesh
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CHANANA STEEL TUBES PVT. LTD.
v.
JAITU STEEL TUBES PVT. LTD. AND ANOTHER.
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Civil
Suit No. 65 of 1995, decided on July 2, 1999.
Section - 68, 69, 70, 78, 81, 80 - Negotiable Instrument Act |
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Madras
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KILBURN ELECTRICALS LTD. AND OTHERS
v.
REGIONAL DIRECTOR, COMPANY LAW BOARD AND OTHERS.
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W.P.
No. 12472 of 1989 and W.M.P. Nos. 17958 of 1989 and 11029 of 1994, decided
on June 8, 1999.
Section - 22, 20 - Companies Act |
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Company Law Board
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ARJUN KUMAR ISRANI
v.
CIPLA LTD.
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Appeal
No. 2/111/CLB/WR of 1995, decided on January 10, 1996.
Section - 111 - Companies Act |
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Orissa
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RANJIT RAY AND ANOTHER
v.
PUKHARAJ JAIN.
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Crl.
Miscellaneous Case No. 38 of 1995, decided on August 23, 1996.
Section - 138, 142, 8, 9, 130 - Negotiable Instrument Act |
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Gujarat
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TEXTILE LABOUR ASSOCIATION
v.
OFFICIAL LIQUIDATOR OF JUBILEE MILLS LTD.
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Company
Application No. 360 of 1998 in Company Petition No. 139 of 1996, decided
on May 12, 1999.
Section - 529, 529A, 528, 530, 445, 448, 463, 451, 457, 520, 230, 481,
550 - Companies Act
Section - 2, 25F, 25FF, 25FFF, 25-O, 25FFA - Industrial Disputes Act
Section - 2 - Payment of Wages
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Bombay
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INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA LTD.
v.
DHANESH D. RUPARELIA AND ANOTHER.
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Summons
for judgment No. 438 of 1997 in Summary Suit No. 3 of 1997, decided on July
26, 1999.
Section - 22, 25, 16, 17, 3 - Sick Industrial Companies Act
Section - 126, 127, 128, 140, 141 - Indian Contract Act |
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Bombay
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MADALSA INTERNATIONAL LTD. AND OTHERS
v.
CENTRAL BANK OF INDIA.
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Appeal
No. 426 of 1997 in Chamber Summons No. 428 of 1997 in Suit No. 278 of 1995,
decided on December 11/12, 1997.
Section - 15, 16, 22, 25 - Sick Industrial Companies Act |
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Rajasthan
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HERDILLIA AND OTHERS
v.
MS. APARAJITA CHAUHAN.
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S.B.
Cr. Misc. Petition No. 827 of 1998, decided on May 21, 1999.
Section - 5, 113, 53, 207, 53, 621 - Companies Act |
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Himachal Pradesh
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AMIT J. BHALLA
v.
RAJNEESH AGGARWAL.
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Cr.M.P.
(M.) Nos. 55, 57 and 58 of 1999, decided on August 13, 1999.
Section - 138, 141 - Negotiable Instrument Act
Section - 10 - Essential Commodities Act |
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Supreme Court
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SOVINTORG (INDIA) LTD.
v.
STATE BANK OF INDIA.
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Civil
Appeal No. 823 of 1992 (Appeal from the judgment and order dated September,
11, 1991 of the National Consumer Disputes Redressal Commission, New Delhi,
in F.A. No. 4 of 1991), decided on August 11, 1999. |
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Company Law Board
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M. M. T. C. LIMITED
v.
INDO-FRENCH BIO-TECH ENTERPRISE LTD. AND OTHERS.
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C.P.
No. 58 of 1997, decided on September 21, 1999.
Section - 397, 398, 207, 433, 434, 237, 402, 171 - Companies Act
Section - 138 - Negotiable Instrument Act |
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Andhra Pradesh
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V. SUDHEER REDDY
v.
STATE OF ANDHRA PRADESH AND OTHERS.
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Criminal
Petition No. 1329 of 1999, decided on August 19, 1999.
Section - 138, 141 - Negotiable Instrument Act |
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Andhra Pradesh
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D. CHANDRA REDDY
v.
GOWRISETTY PRABHAKAR RAO AND ANOTHER.
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Criminal
Petitions Nos. 2561 and 2562 of 1999, decided on September 23, 1999.
Section - 138, 139, 141 - Negotiable Instrument Act |
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Supreme Court
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ORIENTAL INSURANCE CO. LTD.
v.
SAMAYANALLUR PRIMARY AGRICULTURAL CO-OPERATIVE BANK.
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Civil
Appeal No. 8716 of 1997 (Appeal from the judgment and order dated May
1 1997, of the National Consumer Disputes Redressal Commission in R.P.
No. 343 of 1996), decided on November 2, 1999.
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Andhra Pradesh
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K. PANNIR SELVAM
v.
M. M. T. C. LTD., AND ANOTHER.
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Criminal
Petition No. 1422 of 1998, decided on September 7, 1999.
Section - 138, 141 - Negotiable Instrument Act |
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Madras
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M. R. LAKSHMI NARAYANAN (DECD.) AND OTHERS v.
SYNDICATE BANK AND OTHERS.
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S.A.
No. 762 of 1986 and C.M.P. No. 6479 of 1986, decided on January 30, 1999.
Section - 129, 176, 133, 128, 128 - Indian Contract Act |
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Himachal Pradesh
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MOHAN SINGH AND ANOTHER
v.
UNION OF INDIA AND OTHERS.
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C.W.P.
No. 511 of 1995, decided on February 23, 1999. |
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Kerala
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MRS. VILASINI JAYAPRAKASH
v.
ST. MARY'S FINANCE LTD.
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Writ
Petn. No. 7072, 17141 of 1994 & W.M.P. Nos. 10903, 26026 of 1994, decided
on November 5, 1998.
Section - 391, 10E - Companies Act |
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Company Law Board
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BAKHTAWAR CONSTRUCTION COMPANY PVT. LTD. AND OTHERS.
v.
BLOSSOM INDUSTRIES LTD.
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Company
Petitions Nos. 52/111/CLB/WR of 1997 and 1 to 5/111/CLB/WR of 1998, decided
on February 2, 1999.
Section - 111A - Companies Act |
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Supreme Court
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ANIL HADA
v.
INDIAN ACRYLIC LTD.
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Criminal
Appeals Nos. 1258 to 1263 of 1999 (Appeals from the judgment and order dated
July 24, 1998 of the Punjab and Haryana High Court in Crl. R. Nos. 514-517
of 1998 and 638-639 of 1998), decided on November 26, 1999.
Section - 138, 139, 141 - Negotiable Instrument Act
Section - 7, 10 - Essential Commodities Act
Section - 44, 47 - Water (Prevention and Control of Pollution) Act |
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Kerala
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EMPLOYEES' STATE INSURANCE CORPORATION
v.
K. A. VIJAYAN AND ANOTHER.
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Crl.
R. P. No. 115 of 1994, decided on September 1, 1999.
Section - 3, 10 - Essential Commodities Act
Section - 47 - Water (Prevention and Control of Pollution) Act
Section - 141, 138 - Negotiable Instrument Act |
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Delhi
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FMI INVESTMENTS PVT. LTD.
v.
STATE AND OTHERS.
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Crl.
M. (M) No. 2220 of 1997, decided on October 29, 1999.
Section -
138, 141 - Negotiable Instrument Act
Section - 34 - Drugs & Cosmetics Act |
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