Central Bureau Of Investigation Vs Suresh Kumar Garg & Anr
BD.1/2015/E/0009, CBI, BS & FC, NewDelhi seeking prosecution of the respondents herein (accused persons
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In Re: The Deccan Commercial Bank, Ltd. (in liquidation)
Aga Mahomed Khaleel Shirodi (since deceased) Cyril Gill and Others, Joint Official Liquidators
@mdashThis is an appeal against the order of the Master passed in execution.
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Sri K. Narayan Bhat, Ananth Bhat and Sri K.T. Vijaya Krishna Vs Official Liquidator of M/s. Karnataka Financial Services Ltd. (in Liquidation)
@mdashThis appeal is directed against the order dated 14.3.13 passed by the learned Single Judge on C.A
Indradeo Prasad, Chhatu Yadav and Ranjit Kumar Sahu Vs U.M.I. Special Steel Ltd.
Jitendra Nath Singh Vs The Official Liquidator and Others
appeal an interim order was passed on 24.04.2009 directing that the money shall be disbursed by the Official
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The Official Assignee of Madras (and as such The Assignee of the properties and credits of Arbuthnot and Co.) Vs D. Rajam Ayyar
@mdashThis is a somewhat peculiar case. The Madras Railway Company remitted money to Messrs.
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The Director of Industries and Commerce Vs P.N. Kumar and The Official Liquidator, High Court as Liquidator of Sears Electronics Limited (in liquidation)
Sears Electronics Limited, seeking for a direction to the Official Liquidator to pay a sum of Rs. 2,05,806
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Prabhu Nath Prasad and Others Vs State of U.P., Secretary, Industrial Development, Anubhag-1, U.P. Government Secretary/Secretariat and Official Liquidator High Court
@mdashBrief facts giving rise to the instant writ petition in brief is that petitioners had been performing
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Shri Jaimal Singh Makin, Z-11-12, West Patel Nagar, New Delhi Vs The Official Liquidator of Majestic Financiers (P) Ltd. and others
This order will dispose of all the four appeals as common question of law is involved. 4.
The Official Liquidator, High Court of Kerala Vs Sri. K.R. Unnikrishnan Nair, Sri. Thankappan Pillai (died on 10.8.2001) and Sri. R. Ratheesh Pillai
@mdashThe official Liquidator filed this criminal complaint against three accused, the managing director
The Official Assignee of Madras and as Such The Assignee of The Property and Credits of Arbuthnot and Company Vs D. Rajam Aiyar
@mdashThis case cannot be distinguished on the facts from Official Assignee of Madras v.