| Companies
Act - Judgements |
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Court
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Details
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Punjab & Haryana
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ANIL HADA
v.
INDIAN ARCYLICS LTD.
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Criminal
Revision No. 514 of 1998, decided on July 24, 1998.
Section - 138, 141 - Negotiable Instrument Act
Section - 391, 446, 440 - Companies Act |
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Himachal Pradesh
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SATINDER KAPUR
v.
V. K. SEHGAL.
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Crl.
M.M.O. No. 966 of 1997, decided on June 23, 1998.
Section - 138, 139, 141, 142 - Negotiable Instrument Act
Section - 10, 3 - Essential Commodities Act
Section - 47, 158, 44 - Water (Prevention and Control of Pollution) Act |
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Company Law Board
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T. V. PRASADACHANDRAN NAIR
v.
ANANDAMANDIRAM HOTELS (P.) LTD. AND OTHERS.
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CP
No. 2/111/SRB/96 & CP No. 92/97 (PB), decided on September 25, 1999.
Section - 111, 397, 398, 286, 193, 399 - Companies Act |
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Karnataka
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FERROM ELECTRONICS (P.) LTD.
v.
VIJAYA LEASING LTD.
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Company
Petition No. 26 of 1990, decided on October 14, 1999.
Section - 82, 111, 155, 156, 292 - Companies Act
Section - 22A - Securities Contract Act |
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Supreme Court
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PANKAJ MISHRA AND ANOTHER
v.
STATE OF MAHARASHTRA AND OTHERS.
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Criminal
Appeal No. 11 of 1999 with Criminal Appeal Nos. 82/99, 12-18/99, 91-97/99,
152-164/99 & 341-342/99, decided on February 15, 2000.
Section - 441, 536, 425, 439, 440, 443, 450, 449, 227, 230 - Companies
Act
Section - 138, 139 - Negotiable Instrument Act |
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Supreme Court
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B. S. I. LTD. AND ANOTHER
v.
GIFT HOLDINGS (P.) LTD. AND ANOTHER.
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Criminal
Appeal No. 847 of 1999 with Criminal Appeal Nos. 505-506/99, 385-386/99,
388-389/99, 391-397/99, 398-400/99 and SLP (Crl.) No.3569/98, SLP (Crl.)
No. 3788/99 & SLP (Crl.) Nos. 3789-3790/99, decided on February 15,
2000.
Section - 138, 141, 142 - Negotiable Instrument Act
Section - 3, 15, 16, 17, 18, 20, 22, 22a, 25 - Sick Industrial Companies
Act |
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Company Law Board
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K. N. BHARGAVA AND OTHERS
v.
TRACKPARTS OF INDIA LTD. AND OTHERS.
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C.P.
No. 35 of 1998, decided on November 30, 1999.
Section - 397, 111A, 399, 398, 402, 100, 104 - Companies Act |
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Kerala
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SAFIA
USMAN
v.
UNION OF INDIA.
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TCompany Petition No. 43 of 1999, decided on October 4, 1999.
Section - 237 - Companies Act |
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Company Law Board
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KUBER MUTUAL BENEFITS LTD., IN RE.
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No. 15/199/98-CLB, decided on December 31, 1999.
Section - 620A - Companies Act |
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Company Law Board
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KARNATAKA
THEATRES LTD., IN RE.
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CP No. 13/111/SRB/97, decided on December 16, 1999.
Section - 41, 153, 82, 111A, 108 - Companies Act
Section - 9, 10, 11 - Indian Contract Act
Section - 8 - Hindu Minority & Guardianship Act |
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Company Law Board
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DR. KAMAL K. DUTTA AND ANOTHER
v.
RUBY GENERAL HOSPITAL LTD. AND OTHERS.
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CP No. 86 of 1997, decided on October 29, 1999.
Section - 397, 398, 283, 81, 286, 81, 193, 195, 190, 284, 75, 402 - Companies
Act |
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Delhi
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KUMAR
SECURITIES LTD.
v.
STICKWELL FASHIONS LTD.
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Company Petition No. 290 of 1998 and Company Application No. 946 of 1998,
decided on August 18, 1999.
Section - 433, 434, 439 - Companies Act |
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Company Law Board
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BDA
LTD.
v.
KISHORE RAJARAM CHHABRIA AND OTHERS.
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CP No. 67 of 1998 and CA Nos. 315 to 317 of 1998, decided on March 9, 1999.
Section - 291, 397, 398, 399, 291, 399, 214, 235, 111A - Companies Act |
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Company Law Board
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SMT.
SUDHA M. SINGH
v.
EAGLE CONES (P.) LTD. AND OTHERS.
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CP
No. 42 of 1999, decided on November 5, 1999.
Section - 397, 398, 257, 255, 188 - Companies Act |
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Company Law Board
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RAMESH
BHAJANLAL THAKUR
v.
SEA SIDE HOTELS (P.) LTD. AND OTHERS.
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CP No.
50 of 1999, decided on November 17, 1999.Tax Case No. 346 of 1987, decided
on August 3, 1998.
Section
- 397, 398 - Companies Act
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Company Law Board
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VINOD
KUMAR MITTAL
v.
KAVERI LIME INDUSTRIES LTD. AND OTHERS.
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CP
No. 34/98, decided on October 11, 1999.
Section - 397, 398, 284, 259, 283, 215, 81, 190 - Companies Act |
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Bombay
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B.
R. STEEL PRODUCTS LTD., IN RE.
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Company Petition No. 405 of 1994 in BIFR Case No. 28 of 1998, decided on
March 19, 1999. |
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Bombay
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JER
RUTTON KAVASMANECK AND OTHERS
v.
GHARDA CHEMICALS LTD. AND OTHERS.
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Company
Petition No. 77 of 1990, decided on November 22, 1999.
Section - 43A, 397, 398, 402, 403, 22, 25 - Companies Act |
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Bombay
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KEC INTERNATIONAL LTD.
v.
KAMANI EMPLOYEES' UNION OF OTHERS.
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Company Petition No. 1083 of 1997, Connected with Company Application No.
570 of 1997, decided on August 5/6, 1999.
Section - 391, 392, 394, 393 - Companies Act |
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Kerala
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MRS. VILASINI JAYA PRAKASH
v.
ST. MARRY'S FINANCE LTD.
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CMP No. 4974 of 1999 & MFA No. 994 of 1999, decided on September 8, 1999.
Section - 391, 10E - Companies Act |
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Karnataka
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DEVRAJ
DHANRAM
v.
FIRE BRICKS & POTTERIES (P.) LTD.
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CP No. 77 of 1989 with CA Nos. 831 of 1997 & 258 of 1998, decided on November
9, 1998.
Section - 402 - Companies Act |
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Calcutta
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BENGAL
IMMUNITY LTD.
v.
TATA PHARMA LTD.
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Company Petition No. 537 of 1997, decided on April 8, 1999.
Section - 12, 16, 15, 17, 22, 24, 25 - Sick Industrial Companies Act |
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Company Law Board
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BHADRESH KANTILAL SHAH
v.
AIA MAGOTTEAUX INTERNATIONAL AND OTHERS.
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CP No. 81 of 1999 and CA Nos. 248 and 254 of 1999, decided on December 16,
1999.
Section - 397, 398, 399, 402, 403, 406, 100, 104, 155, 433, 111, 151 - Companies
Act |
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Calcutta
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SEN
& PANDIT ELECTRONICS (P.) LTD.
v.
UNION OF INDIA AND OTHERS.
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WP
No. 10639(W) of 1998, decided on April 23, 1999.
Section - 20, 22, 132 - Companies Act |
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Madras
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TRIAD
TRADING SERVICES LTD.
v.
STATE OF TAMILNADU AND ANOTHER.
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WP
Nos. 4652 to 4654 of 1999, decided on August 30, 1999.
Section - 39, 40 - The
Monopolies And Restrictive Trade Practices Act |
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Delhi
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NATIONAL RESEARCH DEVELOPMENT CORPORATION
v.
J. K. B. M. LTD.
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IA 4912/99 in Suit No. AA 414/98, decided on October 6, 1999.
Section - 16, 17, 22, 25 - Sick Industrial Companies Act |
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Calcutta
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KHAITAN (INDIA) LTD. AND OTHERS
v.
UNION OF INDIA AND OTHERS.
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Decided
on April 6, 1999.
Section - 12A, 55 - The
Monopolies And Restrictive Trade Practices Act
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Calcutta
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KUSUM PRODUCTS LTD.
v.
ANOTHER, IN RE.
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CP
No. 295 of 1995 with CA No. 220 of 1995, decided on October 11, 1996.
Section - 391, 394, 393, 184, 211, 643, 205, 153 - Companies Act |
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Company Law Board
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A.
AKHILANDAM AND ANOTHER
v.
GREAT EASTERN SHIPPING CO. LTD.
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Company
Petition No. 9/111/CLB/WR/96, decided on February 8, 1994.
Section - 111, 108 - Companies Act |
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Company Law Board
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BAKHTAWAR
CONSTRUCTION CO. (P.) LTD. AND OTHERS
v.
BLOSSOM INDUSTRIES LTD.
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Company Petition Nos. 52/111/CLB/WR/97 & 1 to 5/111/CLB/WR/98, decided on
February 2, 1999.
Section - 111A - Companies Act |
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Company Law Board
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Petition
Nos. 43 to 49/111/CLB/WR/97, decided on September 15, 1998.
Section
- 111, 397, 398, 187, 108, 187C - Companies Act
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Supreme Court
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Criminal
Appeal Nos. 1353-57 of 1999, decided on December 15, 1999.
Section - 113, 53, 207, 205 - Companies Act
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Appellate Authority for Industrial & Financial Reconstruction
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Appeal
No. 98 of 1999 (Appeal against BIFR's Order, dated 17.6.99 in Case No. 35/97),
decided on December 22, 1999.
Section - 3, 17, 22A, 19 - Sick Industrial Companies Act |
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Appellate Authority for Industrial & Financial Reconstruction
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Appeal
No. 145 of 1999 (Appeal against BIFR's order, dated 16.8.99 in Case No.
5/96 (IV)), decided on December 21, 1999.
Section - 22 - Sick Industrial Companies Act |
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Appellate Authority for Industrial & Financial Reconstruction
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ATASH
INDUSTRIES INDIA LIMITED
v.
BIFR AND OTHERS.
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Appeal
No. 178 of 1999 (Appeal against BIFR's order, dated 10.8.99 in Case No.
69/98), decided on December 24, 1999.
Section - 3, 15, 16 - Sick Industrial Companies Act |
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Appellate Authority for Industrial & Financial Reconstruction
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KHATAU
MAKANJI SPINNING AND WEAVING MILLS LTD. AND ANOTHER
v.
BIFR AND OTHERS.
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Appeal Nos. 146/99 and 149/99 (Against BIFR's Order, 8.10.1999 and 12.8.1999
in BIFR Case No. 135/99, respectively), decided on December 27, 1999.
Section - 2, 3, 18, 26, 32 - Sick Industrial Companies Act |
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Monopolies and Restrictive Trade Practices Commission
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IN
THE MATTER
v.
MAHARAJA GROUP OF COMPANIES.
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Unfair Trade Practices Enquiry No. 108 of 1997, decided on September 21,
1999.
Section - 36A, 36B, 36D - The
Monopolies And Restrictive Trade Practices Act |
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Monopolies and Restrictive Trade Practices Commission
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IN
THE MATTER
v.
CENTRAL BANK OF INDIA.
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R.T.P.
Enquiry No. 176 of 97, decided on August 20, 1999.
Section - 4, 10, 37 - The
Monopolies And Restrictive Trade Practices Act |
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Company Law Board
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S. JAMES FREDRICK AND ANOTHER
v.
MRS. MINNIE R. FREDRICK AND OTHERS.
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Company
Petition No. 18 of 1998, decided on December 16, 1999.
Section - 397, 398, 274, 169, 173, 43A - Companies Act |
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Company Law Board
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SMT. SUDHA M. SINGH
v.
EAGLE CONES (P) LTD. AND OTHERS.
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Company Petition No. 42 of 1999, decided on November 5, 1999.
Section - 397, 398, 257, 255, 188 - Companies Act |
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Kerala
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N. GOPALAKRISHNAN
v.
ASIANET SATELLITE COMMUNICATIONS LIMITED.
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C.P. No. 22 of 1995, decided on February 22, 1999.
Section - 433, 439, 434 - Companies Act |
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Delhi
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RAJINDER
STEELS LTD.
v.
UNION OF INDIA.
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Criminal
Writ. No. 828 of 1998, decided on December 3, 1999.
Section - 138, 139, 140, 141, 142, 4 - Negotiable Instruments Act |
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Madras
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K.
RADHA KRISHNAN
v.
THIRUMANI ASPHALTS AND FELTS (P) LTD.
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Crl. O.P. Nos. 6150 and 9040 of 1998 and Crl. M.P. Nos. 3564, 3014 and 5780
of 1998, decided on May 12, 1999.
Section - 283, 630, 2 - Companies Act |
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Punjab & Haryana
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IN
THE MATTER
v.
HIGHWAY CYCLE INDUSTRIES AND SUNBEAM AUTO LTD.
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Company
Petition No. 136 of 1996 and 12 of 1997, decided on February 10, 1999.
Section - 391, 394 - Companies Act |
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Rajasthan
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PADMA
KHETAN AND ANOTHER
v.
DISTRICT FORUM NO. 1 AND OTHERS.
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S.B. Civil Writ Petition No. 5865 of 1995, decided on September 9, 1999.
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Rajasthan
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NAVAL
KISHORE RATHI
v.
STATE OF RAJASTHAN.
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S.B. Criminal Misc. Petition No. 840 of 1997, decided on December 10, 1997.
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Rajasthan
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HERDILLIA
AND OTHERS
v.
MS. APARAJITA CHAUHAN.
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S.B. Criminal Misc. Petition No. 827 of 1998, decided on May 21, 1999.
Section - 113, 53, 207, 5, 621 - Companies Act |
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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, 116, 73, 621, 621A - Companies Act |
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Madhya Pradesh
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MOHD.
ZAMEEL HUSSAIN
v.
ASST. LABOUR COMMISSIONER, JABALPUR AND OTHERS.
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Writ Petition No. 1218 of 1998, decided on March 31, 1999.
Section - 630 - Companies Act
Section - 33- Industrial Disputes Act |
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Madhya Pradesh
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CHOUDHARY
BUILDERS (P) LTD., INDORE
v.
SANGHI BROTHERS (INDORE) LIMITED.
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Company
Appeal No. 6 of 1995, decided on February 16, 1999.
Section - 10, 125, 141 - Companies Act |
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Madhya Pradesh
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ANANDILAL
MALANI
v.
M. P. CARBIDE AND CHEMICALS LIMITED.
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Misc.
Petition No. 4083 of 1986, decided on September 8, 1998. |
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Madhya Pradesh
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KOWA
SPINNING LIMITED
v.
KHANDWALA SECURITIES LTD. AND OTHERS.
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Company
Appeal No. 3/99, decided on April 8, 1999.
Section
- 407, 397, 10, 403, 398 - Companies Act
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Madhya Pradesh
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IN THE MATTER
v.
MARAL OVERSEAS LIMITED.
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Company
Petition No. 35 of 1998, decided on May 14, 1999.
Section - 391, 394, 394A - Companies Act |
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Madhya Pradesh
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KEDIA DISTILLERIES LIMITED, INDORE
v.
CEAT FINANCIAL SERVICES LTD., BOMBAY.
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Company
Appeal No. 3 of 1998, decided on July 17, 1998.
Section - 22 - Sick Industrial Companies Act |
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