Companies act judgements & Related sections of the act

Securities Appellate Tribunal

Monopolies and Restrictive Trade Practices Commission

Company Law Board

Monopolies and Restrictive Trade Practices Commission

National Consumer Disputes Redressal Commission

Monopolies and Restrictive Trade Practices Commission

Company Law Board

Company Petition No. 51/98 (Date of hearing : 10.4.1999), decided on June 3, 1999.
Section - 397, 398, 283, 299, 284, 169- Companies Act
Section - 45 - The Partnership Act

Company Law Board

Punjab & Haryana

Companies Act - Judgements


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	Court	Title	Details

	Securities Appellate Tribunal	SRG INFOTEC LTD. v. SECURITIES AND EXCHANGE BOARD OF INDIA.	Appeal No. 2 of 1999 and Application No. 4 of 1999, decided on November 5, 1999. Section - 12, 15B, 24- The Securities and Exchange Board of India Act

	Monopolies and Restrictive Trade Practices Commission	DIRECTOR GENERAL (INVESTIGATION & REGISTRATION) v. STATE BANK OF INDIA.	MRTP Enquiry No. 16/97, decided on September 23, 1999. Section - 3, 4 - The Monopolies And Restrictive Trade Practices Act

	Monopolies and Restrictive Trade Practices Commission	URVASHI ENTERPRISES LTD. v. CHAIRMAN, RAJASTHAN STATE ELECTRICITY BOARD	RTP Enquiry No. 13/97, decided on September 27, 1999. Section - 10, 36b- The Monopolies And Restrictive Trade Practices Act Section - 2- Consumer Protection Act

	Gujarat	DHARMESH CHANDRAKANT PATEL v. OFFICIAL LIQUIDATOR, SURAT DAIRY CO. LTD.	OJ Appeal No. 64 of 1998 with CA No. 154 of 1998 and OJCA Nos. 157 and 158 of 1998, decided on September 18, 1998. Section - 448, 457, 536, 397, 398 - Companies Act

	Company Law Board	AZZILFI FINLEASE & INVESTMENTS (P.) LTD. AND ANOTHER v. AMBALAL SARABHAI ENTERPRISES LTD.	Company Appeal Nos. 2 to 11/111A/CLB/WR/99, decided on July 2, 1999. Section - 111A, 111 - Companies Act Section - 22A, 24- Securities Contract (Regulation) Act

	Company Law Board	RAVI CONSTRUCTIONS, ENGINEERS & CONTRACTORS v. REGISTRAR OF COMPANIES AND KARNATAKA TELECOM LTD.	Company Petition No. 364/141/SRB/99, decided on August 18, 1999. Section - 125, 141, 134 - Companies Act

	Supreme Court	ANIL HADA v. INDIAN ACRYLIC LTD.	Criminal Appeal Nos. 1258-63 of 1999, decided on November 26, 1999. Section - 141, 139, 138 - Negotiable Instrument Act Section - 7, 10- Essential Commodities Act Section - 44 - Water Prevention & Pollution Control Act

	Bombay	ICICI LTD. v. ALPINE INDUSTRIES LTD. AND OTHERS.	Suit No. 5501 of 1998, decided on April 5, 1999. Section - 16, 17, 22, 25 - Securities Contract (Regulation ) Act

	Bombay	INDIAN BANK v. DEEPAK FERTILISERS & PETROCHEMICALS CORPN. LTD.	Company Petition No. 120 of 1991, decided on March 10/11, 1999. Section - 155, 111, 205A, 206, 207, 108 - Companies Act Section - 2, 27- Securities Contract (Regulation) Act

	Bombay	VAYAZ INDIAN PESTICIDES (P.) LTD., IN RE.	Company Application No. 594 of 1996 in CP No. 705 of 1996, decided on April 27, 1998.

	Kerala	C. KRISHNAMOORTHY AND ANOTHER v. OFFICIAL LIQUIDATOR, HIGH COURT OF KERALA.	MFA No. 810 of 1998, decided on August 22, 1998. Section - 483, 202 - Companies Act

	Calcutta	INTER SALES v. RELIANCE INDUSTRIES LTD. AND OTHERS.	FMAT No. 232 of 1998, decided on February 27, 1998. Section - 84, 9, 2, 10, 53 - Companies Act

	Patna	GIRISH KUMAR KHARIA v. INDUSTRIAL FORGE & ENGINEERING CO. LTD.	Company Petition No. 1 of 1999, decided on March 30, 1999. Section - 106, 107, 10, 81 - Companies Act Section - 18, 22 - Securities Contract (Regulation) Act

	Company Law Board	ARJUN KUMAR ISRANI v. CIPLA LTD.	Appeal No. 2/111/CLB/WR/95, decided on January 10, 1996. Section - 111 - Companies Act

	Karnataka	SMT. M. V. PARSVARTHAVARDHANA v. M. V. GANESH PRASAD AND ANOTHER.	Original Side Appeal No. 42 of 1995 connected with Original Side Appeal Nos. 16, 18 and 12 of 1995, decided on Section - 582, 583, 585, 425, 433, 434, 439, 590 - Companies Act Section 42, 43, 44, 45,46, 47, 48,49, 53, 50, 52, 55 - The Partnership Act

	Monopolies and Restrictive Trade Practices Commission	SMT. PUSHPA RANI SHARMA v. GENERAL MANAGER, DELHI VIDYUT BOARD.	Unfair Trade Practice Enquiry No. 448 of 1997, decided on August 25, 1999. Section - 13, 12b, 36b - The Monopolies And Restrictive Trade Practices Act

	National Consumer Disputes Redressal Commission	BRANCH MANAGER, NEW INDIA ASSURANCE CO. LTD. v. VIMAL THROUGH ITS PROPRIETOR, VIKRAMADITYA PAL.	Revision Petition No. 1318 of 1998, decided on May 27, 1999.

	National Consumer Disputes Redressal Commission	SAKTHI SUGARS LIMITED, ORISSA v. SRIDHAR SAHOO AND OTHERS.	Revision Petition No. 817 of 1996, decided on March 30, 1999.

	Monopolies and Restrictive Trade Practices Commission	GURUDEV SINGH NEGI v. DELHI DEVELOPMENT AUTHORITY.	C.A. No. 110 of 1996 (Review application), decided on August 25, 1999. Section - 13 - The Monopolies And Restrictive Trade Practices Act

	Monopolies and Restrictive Trade Practices Commission	RECKITT AND COLEMAN INDIA LTD. v. JYOTHI LABORATORIES LTD.	Unfair Trade Practice Enquiry No. 113 of 1998, decided on September 15, 1999. Section - 36A, 36B, 12A, 66 - The Monopolies And Restrictive Trade Practices Act

	Monopolies and Restrictive Trade Practices Commission	NATIONAL COUNCIL FOR CIVIL LIBERTIES AND ANOTHER v. DEPARTMENT OF HEALTH AND FAMILY WELFARE AND ANOTHER.	Restrictive Trade Practice Enquiry No. 3 of 1998, decided on September 7, 1999. Section - 10, 36B, 12A, 2 - The Monopolies And Restrictive Trade Practices Act

	Company Law Board	KRISHNA MOHAN KHANNA AND OTHERS v. SOFTWARE MART INDIA LTD. AND OTHERS.	Company Petition No. 23 of 1997 (Date of final hearing : 18.2.1999), decided on May 10, 1999. Section - 397, 398, 299, 169, 283 - Companies Act

	Karnataka	PARAMJIT SINGH v. UNION OF INDIA AND OTHERS.	Writ Petition No. 10363 of 1994, decided on December 18, 1998. Section - 27, 25, - Consumer Protection Act

	Kerala	VISHWABHARTHI HOUSE BUILDING COOPERATIVE SOCIETY LIMITED, BANGALORE v. UNION OF INDIA AND OTHERS.	Writ Petition No. 30149 of 1996 connected with Writ Petition No. 30194 of 1996, decided on December 18, 1998. Section - 13 - Companies Act Section - 25, 27 - Consumer Protection Act

	Delhi	NESTLE INDIA LIMITED AND OTHERS v. STATE AND ANOTHER.	Crl. M. (M) No. 76/1993, decided on July 1, 1999. Section - 113, 53, 56 - Companies Act

	Delhi	IN THE MATTER v. HINDUSTAN COCA COLA BOTTLING SOUTHWEST (P) LTD.	Company Petition No. 154 of 1999, decided on August 13, 1999. Section - 391, 394 - Companies Act

	Delhi	TRAFALGAR HOUSE CONSTRUCTION INDIA LTD. v. WESTERN INDIA SHIPYARD LTD.	Company Petition No. 264 of 1996, decided on September 7, 1999.

	Delhi	TWINKLE EXPORTS v. TARTANS INFOMARK LIMITED.	Company Petition No. 1 of 1998, decided on August 13, 1999. Section - 433, 434, 439 - Companies Act

	Supreme Court	KALPAVRUKSHA CHARITABLE TRUST v. TOSHNIWAL BROTHERS (BOMBAY) (P) LTD. AND ANOTHER.	Interlocutory Application No. 2 in Civil Appeal No. 9737 of 1996 (From the judgment and order dated 26.7.94 of the National Consumer Disputes Redressal Commission, New Delhi, in O.P. No. 96 of 1993), decided on October 12, 1999. Section - 2 - Consumer Protection Act

	Supreme Court	DELHI ELECTRIC SUPPLY UNDERTAKING v. BASANTI DEVI AND ANOTHER.	Civil Appeal No. 6113 of 1995 (From the judgment and order, dated 13.1.95 of the National Consumer Disputes Redressal Commission, New Delhi, in F.A. No. 129 of 1994), decided on September 28, 1999. Section - 35A - Companies Act Section - 18, 3 - Consumer Protection Act Section - 237,182,185 - Indian Contract Act Section - 49, 42 - Life Insurance Corporation Act

	Supreme Court	UNITED COMMERCIAL BANK v. COMMISSIONER OF INCOME-TAX.	Civil Appeal No. 11888 of 1995 (From the judgment and order, dated 25.7.91 of the Calcutta High Court in ITR No. 73 of 1989), decided on September 29, 1999. Section - 256, 263, 145, 119 - Income Tax Act

	Company Law Board	ATMARAM MODI v. ECL AGROTECH LTD. AND OTHERS.	Company Petition No. 51/98 (Date of hearing : 10.4.1999), decided on June 3, 1999. Section - 397, 398, 283, 299, 284, 169- Companies Act Section - 45 - The Partnership Act

	Bombay	J. K. SYNTHETICS LTD. v. INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA AND OTHERS.	Appeal No. 59 of 1999 in Chamber Summons No. 1037 of 1998 in Suit No. 4411 of 1997 along with Appeal No. 54 of 1999 against order dated 11.12.1998 on report of the Court Receiver, dated 19.8.1998 in Suit No. 4411 of 1997, decided on February 22, 23, 1999. Section - 15, 16, 17, 18, 22, 25 - Sick Industrial Companies Act

	Company Law Board	D. RAMAKRISHNA RAO AND 6 OTHERS v. L. R. R. HATCHERIES (P) LTD.	C.P. No. 96 of 1997, decided on April 26, 1999. Section - 397, 398, 169 - Companies Act

	Kerala	IN THE MATTER v. PSI DATA SYSTEMS LIMITED.	Company Petition No. 6 of 1999, decided on May 31, 1999. Section - 391, 392, 80 - Companies Act

	Andhra Pradesh	POWER MAX INDUSTRIES v. SOMESWARA CEMENTS AND CHEMICALS LIMITED.	Company Petition No. 18 of 1998, decided on August 6, 1998. Section - 433, 439, 434 - Companies Act

	Gujarat	INDUSTRIAL FINANCE CORPORATION OF INDIA v. OFFICIAL LIQUIDATOR, AMRUTA MILLS LTD.	Company Application No. 115 of 1992 in C.P. No. 72/91 with Misc. Application No. 6 of 1992 and OJMCA No. 37-38/91 and Company Application No. 201/96, decided on March 12, 1997. Section - 529, 529A, 446- Companies Act

	Supreme Court	INDUSTRIAL CREDIT & INVESTMENT CORPORATION OF INDIA LTD. AND OTHERS v. KARNATAKA BALL BEARINGS CORPORATION LTD. AND OTHERS.	Civil Appeal No. 4853 of 1999 (From the judgment and order dated 11 June, 1998, of the Bombay High Court in A.No. 433 of 1998), decided on August 31, 1999.

	Punjab & Haryana	TALWAR BROTHERS (P) LTD. v. PUNJAB STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD.	Company Petition No. 148 of 1998, decided on May 13, 1999. Section - 433, 434, 439 - Companies Act

	Punjab & Haryana	OSWAL SPINNING AND WEAVING MILLS LTD. v. KANSAL FIBRES LTD. AND OTHERS.	Company Petition No. 330 of 1998, decided on August 10, 1999. Section - 439, 56, 433, 434 - Companies Act

	Punjab & Haryana	OFFICIAL LIQUIDATOR OF RAVINDRA PHARMACEUTICAL (P) LTD. v. HARYANA FINANCIAL CORPORATION, CHANDIGARH.	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, 25A, 25B, 25C - Delhi Rent Control Act

	Punjab & Haryana	ALTOS INDIA LIMITED v. BHARTI TELECOM LIMITED.	Company Appeal No. 1 of 1999, decided on January 8, 1999.

	Punjab & Haryana	PRANEET ENVIROQUIPS PRIVATE LIMITED, CHANDIGARH v. VISHAL PAPERTECH (INDIA) LTD.	Company Petition No. 94 of 1998, decided on July 6, 1999. Section - 433, 439, 434 - Companies Act

	Delhi	B. B. VERMA v. NATIONAL PROJECTS CONSTRUCTION CORPORATION LTD.	FAO (OS) No. 308/96, decided on July 6, 1999.

	Delhi	PENNWALT (I) LTD. AND ANOTHER v. MONOPOLIES AND RESTRICTIVE TRADE PRACTICES COMMISSION AND OTHERS.	CWP Nos. 4121, 4122 and 4387/95, decided on July 10, 1998. Section - 11, 36C, 36A, 12B, 10, 36B, 19, 5, 33, 36, 33, 66 - The Monopolies And Restrictive Trade Practices Act

	Supreme Court	COMMON CAUSE, A REGISTERED SOCIETY v. UNION OF INDIA AND OTHERS.	Review Petition (C) No. 98 of 1997 in Writ Petition No. 26 of 1995, decided on August 3, 1999.

	Supreme Court	UNION BANK OF INDIA v. SEPPO RALLY OY AND ANOTHER.	Civil Appeal No. 11440 of 1996 (From the judgment and order dated 18.6.98 of the National Consumer Disputes Redressal Commission, Delhi, in F.A. No. 434 of 1993), decided on September 23, 1999. Section - 11, 18, 17, 14, 19, 2 - Companies Act Section - 8, 9, 24 - FERA Section - 9 - Consumer Protection Act

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