Vikramjit Singh Oberoi And Others Vs Registrar Of Companies

Madras High Court 13 Jan 2020 Company Petitions No. 10, 11, 12, 13, 14, 15, 16 Of 2017, Company Appeal No. 844, 845, 846, 847, 848, 849, 850 Of 2017, 131, 132, 133, 134, 135, 136, 137 Of 2019 (2020) 01 MAD CK 0054
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Petitions No. 10, 11, 12, 13, 14, 15, 16 Of 2017, Company Appeal No. 844, 845, 846, 847, 848, 849, 850 Of 2017, 131, 132, 133, 134, 135, 136, 137 Of 2019

Hon'ble Bench

Senthilkumar Ramamoorthy, J

Advocates

R.Murari,, Raj Kumar Jhabakh, P.H.Arvind Pandian, T.V.Krishnamachari

Final Decision

Allowed

Acts Referred
  • Companies(Accounts) Rules, 2014 - Rule 8, 18
  • Companies Act, 2013 - Section 77, 129, 134, 134(3)(h), 188, 188(1), 463(2)
  • Companies Act, 1956 - Section 56, 67, 78(2)(c), 81(1A), 81(1)(a), 81(1)(b), 81(1)(c), 125, 211, 211(3A), 297, 297(1)(a), 297(2), 297(2)(b), 299, 633(2)
  • Code Of Criminal Procedure, 1973 - Section 468, 468(2), 468(2)(a), 469, 469(1)(a)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 01 MAD CK 0054
  • Coram: Senthilkumar Ramamoorthy, J
  • Bench: Single Bench
  • Advocates: R.Murari,, Raj Kumar Jhabakh, P.H.Arvind Pandian, T.V.Krishnamachari
  • Result: Allowed
Referenced Acts & Sections
  • Companies(Accounts) Rules, 2014 - Rule 8, 18
  • Companies Act, 2013 - Section 77, 129, 134, 134(3)(h), 188, 188(1), 463(2)
  • Companies Act, 1956 - Section 56, 67, 78(2)(c), 81(1A), 81(1)(a), 81(1)(b), 81(1)(c), 125, 211, 211(3A), 297, 297(1)(a), 297(2), 297(2)(b), 299, 633(2)
  • Code Of Criminal Procedure, 1973 - Section 468, 468(2), 468(2)(a), 469, 469(1)(a)
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