Wayne Burt Petro Chemicals Private Limited And Others Vs Registrar Of Companies And Others

Madras High Court 8 Jan 2020 Writ Petition (SR) No. 162309 Of 2019 (2020) 01 MAD CK 0028
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (SR) No. 162309 Of 2019

Hon'ble Bench

C.V.Karthikeyan, J

Advocates

P.Bagyalakshmi

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 226, 227
  • Mineral Concession Rules, 1960 - Rule 37
  • Minerals (Other Than Atomic And Hydro Carbons Energy Minerals) Rules, 2016 - Rule 24
  • Companies Act, 2013 - Section 160, 161(1)
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 14, 14(1)
  • Mines And Minerals (Development And Regulation) Act, 1957 - Section 8A (6)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
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Case Metadata
  • Ck Citation: (2020) 01 MAD CK 0028
  • Coram: C.V.Karthikeyan, J
  • Bench: Single Bench
  • Advocates: P.Bagyalakshmi
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226, 227
  • Mineral Concession Rules, 1960 - Rule 37
  • Minerals (Other Than Atomic And Hydro Carbons Energy Minerals) Rules, 2016 - Rule 24
  • Companies Act, 2013 - Section 160, 161(1)
  • Insolvency And Bankruptcy Code, 2016 - Section 7, 14, 14(1)
  • Mines And Minerals (Development And Regulation) Act, 1957 - Section 8A (6)
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