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Karnataka High Court judgments, 2012

2,111 judgments · page 77 of 106

High Courts22 Mar 2012Dismissed

M/s. S.M. Kannappa Automobiles Pvt. Ltd. No. 2 New Mental Hospital Road Bangalore - 560027 Vs Bhupinder Rai and Sudharshan Kumar Manchanda Sudarshan Kumar Manchanda Vs Bhupender Rai and S.M. Kannappa Automobiles Pvt. Ltd. Smt. Prema Kumari and Others Vs Sri. Bhupendra Rai, S.M. Kannappa Automobiles Pvt. Ltd. and Sri. Sudarshan Kumar Manchanda

Karnataka High Court · (2012) 110 CLA 156 : (2012) 172 CompCas 106

Companies Act, 1956 — Section 155, 469Company (Issue of Share Certificate) Rules, 1960 — Rule 6Constitution of India, 1950 — Article 136
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High Courts21 Mar 2012Dismissed

Sri S Krishna Murthy and others Retd. ITI Officer Authorised Representative of ITI Retired officers and Allottees of Chaitanya Apartments Creditors to M/s. Hoysala Building Development Co. Pvt. Ltd., (In Liquidation "Sri Krupa Nilaya", No. 28-29 1st Cross, Ward No. 15 Devasandra Main Road, Devasandra K.R. Puram, Bangalore-36 and Others Vs M/s. Hoysala Building Development Company Pvt. Ltd.

Karnataka High Court · (2012) 03 KAR CK 0141

Companies Act, 1956 — Section 391, 392, 393, 394
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