| 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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K.
L. VARADARAJAN v. OFFICIAL LIQUIDATOR REPRESENTING AS LIQUIDATOR FOR
MOPEDS INDIA LTD. AND OTHERS.
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Company
Petition Nos. 82 and 83 of 1999 in C.P. No. 48 of 1989, decided on August
31, 1999.
Section - 446, 529A, 4A, 457, 529, 537, 29 - Companies Act |
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Andhra Pradesh
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MITTAL IRON FOUNDRY (P) LTD.
v.
ELEKTRO FLAME LIMITED.
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Company
Petition No. 107 of 1996, decided on August 13, 1999.
Section - 433 - Companies Act |
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Andhra Pradesh
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DECCAN ENTERPRISES (P) LTD.
v.
DECCAN SYNTEX LTD.
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O.S.
Appeal No. 9 of 1999, decided on September 3, 1999. |
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Andhra Pradesh
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C. N. SETTY
v.
HILLOCK HOTELS (P) LTD. AND OTHERS.
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OSA
Nos. 5/96 and 40/99, decided on November 5, 1999.
Section - 397, 398, 402 - Companies Act |
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Andhra Pradesh
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ANDHRA
PRADESH STATE FINANCIAL CORPORATION
v.
EMGEE RUBBER (P) LIMITED. (IN LIQUIDATION) (C.A. NO. 295 OF 1999) AND
EMGEE RUBBER (P) LIMITED (IN LIQUIDATION)
v.
ANDHRA PRADESH STATE FINANCIAL CORPORATION. (C.A. NO. 127 OF 1999 IN C.P.
NO. 58 OF 1998)
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C.A. No.
127, 295 of 1999 and C.P. No. 58 of 1998, decided on October 5, 1999.
Section
- 529A, 446, 529, 456, 457 - Companies Act
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Andhra Pradesh
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SOMESWARA
CEMENTS AND CHEMICALS LTD.
v.
POWER MAK INDUSTRIES AND ANOTHER.
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O.S.A.
Nos. 41 and 45 of 1999, decided on October 8, 1999. |
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Bombay
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ROLTA
INDIA LTD. AND ANOTHER
v.
VENIRE INDUSTRIES LTD. AND OTHERS.
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Appeal
No. 1038 of 1999 in notice of motion No. 2696 in suit No. 5010 of 1999,
decided on October 29, 1999.
Section - 286, 300, 252, 397, 398 - Companies Act |
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Appellate Authority for Industrial & Financial Reconstruction
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VORAS
EXCLUSIVE TOOLS (P) LTD.
v.
BIFR AND OTHERS.
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Appeal No. 27/98 against BIFR's order, dated 2.12.97 in BIFR case No. 11/89,
decided on April 29, 1998.
Section - 3, 17, 18 - Sick Industrial Companies Act |
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Appellate Authority for Industrial & Financial Reconstruction
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KHUSHBIR
SINGH AND ANOTHER (RE PRONTO STEERINGS LTD.)
v.
BIFR AND OTHERS.
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Appeal No. 66/99 against BIFR's order, dated 31.3.99 in BIFR Case No. 175/88
(4/97), decided on August 12, 1999.
Section - 3, 18- Sick Industrial Companies Act |
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Appellate Authority for Industrial & Financial Reconstruction
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ASIATIC
OXYGEN LTD.
v.
BIFR AND OTHERS.
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Appeal No. 47/99 against BIFR's Order dated 3.5.99 in BIFR Case No. 179/89,
decided on August 17, 1999.
Section - 2, 3, 15, 17, 18, 19, 22, 25, 32- Sick Industrial Companies Act |
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Punjab & Haryana
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J.
G. FINANCE LIMITED
v.
HANSAFLON PLASTOCHEM LTD.
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Company Petition No. 113 of 1997, decided on November 14, 1998.
Section - 433, 434 - Companies Act |
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Company Law Board
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ANAND
HEMANT PATEL
v.
ORNATE CLUB (P) LIMITED AND OTHERS.
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Petition Nos. 43 to 49/111/CLB/WR/97, decided on September 15, 1998.
Section - 111, 397, 398, 187C, 108, 370, 214, 317-Companies Act
Section - 4- Benami Act |
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Company Law Board
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AZZILFI
FINLEASE AND INVESTMENTS (P) LTD. AND OTHERS
v.
AMBALAL SARABHAI ENTERPRISES LTD.
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Company Appeals Nos. 2 to 11/111A/CLB/WR/99, decided on July 2, 1999.
Section - 24, 111A, 111 - Companies Act
Section - 22A - The
ecurities Contract (Regulation) Act |
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Company Law Board
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RAVI
CONSTRUCTIONS, ENGINEERS AND CONTRACTORS
v.
REGISTRAR OF COMPANIES AND ANOTHER.
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Company
Petition No. 354/141/SRB/99, decided on August 18, 1999.
Section - 141, 126, 125, 134 - Companies Act |
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Company Law Board
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A. AKHILANDAM AND SMT. A. NAGALAKSHMI
v.
THE GREAT EASTERN SHIPPING COMPANY LIMITED.
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Company
Petition No. 9/111/CLB/WR/96, decided on February 20, 1998.
Section
- 111, 108 - Companies Act
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Company Law Board
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20TH
CENTURY FINANCE CORPORATION LIMITED
v.
RFB LATEX LIMITED AND OTHERS.
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Company
Petition No. 11 of 1998 with Company Application No. 213 of 1998, decided
on June 29, 1999.
Section - 397, 398, 9, 5, 7- Companies Act
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Kerala
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V. SUGANDHA LAL
v.
ST. MARY'S FINANCE LTD. (COMPANY PETITION NO. 18 OF 1999) AND ST. MARY'S
FINANCE LTD.
v.
R. G. JAYAPRAKASH AND OTHERS. (M.C.A. NO. 6/99)
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Company
Petition No. 18 of 1999 and M. C. A. No. 6/99, decided on September 28,
1999.
Section
- 391, 620A, 393, 391, 450, 457 - Companies Act
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Punjab & Haryana
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ACCUMEASURE
PUNJAB LIMITED (IN LIQUIDATION)
v.
PUNJAB WIRELESS SYSTEM LIMITED, MOHALI AND OTHERS. (COMPANY APPLICATION
NO. 184 OF 1999 AND 133 OF 1998 IN C.P. NO. 207 OF 1997) PUNJAB NATIONAL
BANK
v.
ACCUMEASURE PUNJAB LIMITED. (IN LIQUIDATION) (COMPANY APPLICATION NO.
130 OF 1999 IN EXECUTION 2-L OF 1992)
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(Company
Application No. 184 of 1999 and 133 of 1998 in C.P. No. 207 of 1997),
(Company Application No. 130 of 1999 in Execution 2-L of 1992), decided
on July 20, 1999.
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Punjab & Haryana
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DARSHAN
FORGINGS (P) LTD. (IN LIQUIDATION)
v.
PUNJAB FINANCIAL CORPORATION.
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Company Petition No. 88 of 1999 in C.P. No. 95 of 1996, decided on May 13,
1999.
Section - 529 - Companies Act |
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Punjab & Haryana
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BHAGAT INDUSTRIES
v.
SUPER TEC MACHINERIES PVT. LTD.
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Company Petition No. 217 of 1998, decided on August 3, 1999.
Section - 433, 434, 439 - Companies Act |
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Allahabad
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BANARAS BEADS LIMITED
v.
SHRISHTI CARRIERS (P) LTD.
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C.P. No. 46 of 1996, decided on September 13, 1999.
Section - 434, 108 - Companies Act
Section - 138- Negotiable Instrument Act |
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Allahabad
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DILIP
CHATURVEDI
v.
STAR PAPER MILLS LTD. AND OTHERS.
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Criminal Misc. Application No. 2898 of 1999, decided on September 21, 1999.
Section - 630, 2 - Companies Act |
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Madras
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GUJARAT
HEAVY CHEMICALS LIMITED
v.
TAMIL NADU GLASS WORKS LIMITED. (COMPANY PETITION NO. 41 OF 1991) ICICI
LIMITED
v.
OFFICIAL LIQUIDATOR, TANGLASS LTD. (C.A. NOS. 268 AND 269 OF 1999) ALLAHABAD
BANK
v.
GUJARAT HEAVY CHEMICALS LTD. (C.A. NO. 400 OF 1999) INDIAN BANK
v.
GUJARAT HEAVY CHEMICALS LTD. (C.A. NO. 419 OF 1999)
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Company Petition No. 41 of 1991, C.A. Nos. 268, 269, 400, 419 of 1999, decided
on April 16, 1999.
Section - 529A - 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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Delhi
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CEMENT
CORPORATION OF INDIA
v.
SMT. MANOHAR BHASIN.
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C.R.
No. 21 of 1999, decided on September 9, 1999.
Section - 15, 16, 17, 22, 25 - Sick Industrial Companies Act |
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Delhi
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NATIONAL
RESEARCH DEVELOPMENT CORPORATION
v.
J. K. B. M. LIMITED.
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I.A.
4912/99 in A.A. No. 414/98, decided on October 6, 1999.
Section - 16, 17, 22, 25- Sick Industrial Companies Act
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Delhi
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IN
THE MATTER
v.
TECUMSEH PRODUCTS (I) PVT. LTD.
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C.P.
No. 5 of 1999, decided on August 13, 1999.
Section - 391, 392, 393, 394, 4 - Companies Act |
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Supreme Court
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ANIL
HADA
v.
INDIAN ACRYLIC LIMITED.
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Criminal
Appeal Nos. 1258-63 of 1999 arising out of SLP (Criminal) Nos. 21-26 of
1999 (From the judgment and order, dated 24.7.98 of the Punjab and Haryana
High Court in Crl. R. Nos. 514-517/98 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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Supreme Court
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RAVNEET
SINGH BAGGA
v.
KLM ROYAL DUTCH AIRLINES AND ANOTHER.
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Civil
Appeal No. 8701 of 1997 (From the Judgment and order, dated 29.5.1997 of
the National Consumer Disputes Redressal Commission, New Delhi, in OP No.
298 of 1993), decided on November 2, 1999.
Section - 2 - Consumer Protection Act |
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Bombay
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DEUTSCHE
BANK
v.
S. P. KALA AND ANOTHER.
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Civil Suit No. 1 of 1990, decided on July 3, 1998.
Section - 434, 125, 132, 529A, 536 - Companies Act |
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Andhra Pradesh
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Company
Petition No. 109 of 1999 and Company Application No. 263 of 1999, decided
on October 7, 1999.
Section
- 391, 393, 173, 102, 100, 394- Companies Act
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Supreme Court
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Civil
Appeal No. 7054 of 1995 (Appeal from the judgment and order dated December
13, 1994, of the Punjab and Haryana High Court in C.W.P. No.988 of 1994),
decided on July 27, 1999.
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Bombay
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Company
Petition No. 910 of 1987, decided on August 28, 1998.
Section - 45, 530, 529A - Companies Act
Section - 178, 45- Income Tax Act |
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Andhra Pradesh
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Company
Appeals Nos. 5 and 6 of 1995, decided on March 31, 1999.
Section
- 108, 111, 155, 2, 10, 30, 31, 34, 10E - Companies Act
Section - 13, 22- The
ecurities Contract (Regulation) Act
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Supreme Court
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SRIDHAR
M. A.
v.
METALLOY N. STEEL CORPORATION.
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Criminal
Appeal No. 125 of 1998 (Appeal from the judgment and order dated November
5, 1997, in Criminal Appeal No. 798 of 1995. The judgment of the High Court
is reported as Metalloy N. Steel Corporation v. Sridhara [1999] 98 Comp
Cas 198 (Kar)), decided on January 27, 1998.
Section - 138- Negotiable Instrument Act |
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Kerala
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MOHAMMED
RAFEEK
v.
SECURITIES AND EXCHANGE BOARD OF INDIA AND OTHERS.
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O.P. No. 25273 of 1998, decided on February 11, 1999.
Section - 269SS, 40A - Income Tax Act
Section - 12b - The
Monopolies And Restrictive Trade Practices Act |
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Madras
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AGRO
OIL TRADERS AND ANOTHER
v.
SOUTH INDIA VISCOSE LTD.
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Criminal O.P. No. 85 of 1994 and Criminal M.P. Nos. 89 and 90 of 1994, decided
on February 24, 1995.
Section - 138 - Negotiable Instrument Act |
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Delhi
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GABRIEL
INDIA LTD.
v.
APPELLATE AUTHORITY FOR INDUSTRIAL AND FINANCIAL RECONSTRUCTION AND
OTHERS.
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Civil
Writ Petition No. 2866 of 1996, decided on December 20, 1996. |
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Gujarat
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MEHTA
INTEGRATED FINANCE LTD.
v.
BHARAT PARENTERALS LTD.
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Company
Petition No. 282 of 1996, decided on January 28, 1998.
Section - 433, 434 - Companies Act |
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Monopolies and Restrictive Trade Practices Commission
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S.
S. AHUJA
v.
PIZZA EXPRESS.
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Restrictive Trade Practice Enquiry No. 133 of 1999, decided on August 17,
1999.
Section - 10, 12A, 36B- The
Monopolies And Restrictive Trade Practices Act |
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Supreme Court
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PRADEEP
KUMAR JAIN
v.
CITI BANK AND ANOTHER.
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Civil Appeal No. 6618 of 1995 (Appeal from the judgment and order dated
May 18, 1995 of the National Consumer Disputes Redressal Commission, New
Delhi in O.P. No. 77 of 1992), decided on August 12, 1999. |
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Company Law Board
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M.
SAMPATH
v.
A. K. M. N. CYLINDERS (P) LTD.
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Company
Application No. 60/186/SRB of 1997, decided on September 11, 1997.
Section - 186, 169, 136, 108, 111 - Companies Act |
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Allahabad
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BANARAS
BEADS LTD.
v.
SHRISTI CARRIERS PVT. LTD.
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Company Petition No. 46 of 1996, decided on September 13, 1999.
Section - 434, 108 - Companies Act
Section -138 - Negotiable Instrument Act |
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Karnataka
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STATE
BANK OF INDIA
v.
AKBAR AND ANOTHER.
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R.S.A.
No. 902 of 1996, decided on October 15, 1998.
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Punjab & Haryana
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BANARSI
DAS AND ANOTHER
v.
MOHINDER KUMAR PAHWA.
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Criminal Miscellaneous No. 9855-M of 1992, decided on November 5, 1993.
Section - 9, 138 - Negotiable Instrument Act |
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Karnataka
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MANGANESE
ORE (INDIA) LTD.
v.
SANDUR MANGANESE AND IRON ORES LTD.
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Company Petition No. 168 of 1998, decided on March 26, 1999.
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Karnataka
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NOORULLA
v.
P. K. PRABHAKAR AND ANOTHER. (M.F.A. NO. 1222 OF 1992) NATIONAL INSURANCE
CO. LTD.
v.
MAHADEV AND ANOTHER. (M.F.A.NO. 206 OF 1991)
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M.F.A. No. 1222 of 1992 and M.F.A. 206 of 1991, decided on March 22, 1999.
Section - 2, 3, 4, 4A, 19- Workmen's Compensation Act |
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Karnataka
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OSWAL
MINERALS
v.
MYSORE CALCIDES AND CHEMICALS PVT. LTD.
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Company Petition No. 91 of 1998, decided on April 9, 1999. |
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Gujarat
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NATVARLAL
A. JANI
v.
N. N. JAIN, CHAIRMAN AND MANAGING DIRECTOR, PRESTIGE FOODS LTD.
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Special Criminal Application No. 316 of 1997, decided on September 3, 1997.
Section - 113, 10A, 10E - Companies Act |
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Supreme Court
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GUJARAT
STEEL TUBE CO. LTD.
v.
VIRCHANDBHAI B. SHAH AND OTHERS.
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Special
Leave Petition (C) No. 14657 of 1999 (Appeal from the judgment and order
dated August 20, 1999, of the Gujarat High Court in C.R.A. No. 1171 of 1999),
decided on October 12, 1999.
Section - 15, 22- Sick Industrial Companies Act |
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Supreme Court
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CENTRAL
BANK OF INDIA AND ANOTHER
v.
SAXONS FARMS AND OTHERS.
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Criminal
Appeals Nos. 1056 and 1057 of 1999 (Appeal from the judgment and order dated
August 7, 1997 of the Madhya Pradesh High Court in Criminal Miscellaneous
Appeals Nos. 636 and 637 of 1997), decided on October 7, 1999.
Section - 138, 142- Negotiable Instrument Act |
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Company Law Board
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GATES
CORPORATION
v.
ANAND GATES (INDIA) PVT. LTD.
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Company
Petition No. 14/167 of 1998-CLB, decided on July 14, 1999.
Section
- 167, 210, 166 - Companies Act
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Supreme Court
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DELHI
ELECTRIC SUPPLY UNDERTAKING
v.
BASANTI DEVI AND ANOTHER.
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Civil
Appeal No. 6113 of 1995 (Appeal from the judgment and order dated January
13, 1995 of the National Consumer Disputes Redressal Commission in F.A.
No. 129 of 1994), decided on September 28, 1999.
Section - 3, 18- Consumer Protection Act
Section - 182, 185, 237- Indian Contract Act
Section - 42, 49- Life Insurance Corporation Act |
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Punjab & Haryana
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OFFICIAL
LIQUIDATOR, RAVINDRA PHARMACEUTICAL (P.) LTD.
v.
HARYANA FINANCIAL CORPORATION.
|
Company
Application No. 19 of 1995 in Company Petition No. 60 of 1994, decided on
August 10, 1999.
Section - 529, 529A, 537, 446 - Companies Act
Section - 14A- Workmen's Compensation Act
Section - 41, 15- LIC 32, 22- Sick Industrial Companies Act
Section - 14A, 25A, 25B, 25C- Delhi Rent Control Act |
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