Citation Codes Equivalent Citations citation codes Case Number Miscellaneous First Appeal Nos. 2385 and 2386 of 1992 Attorney(S) For the Appellant: RAMADAS BHADRI RAJU, S.SHAKAR SETTY, SUNDARSWAMY RAMDAS, Advocates. Judges A.B Murgod, J. Acts SECTION 284 COMPANIES ACT 1956 Order 39, Rules 1 and 2 read with Section 151 of the Code of Civil Procedure.2. Order 39, Rules 1 and 2 read with Section 151 of the Code of Civil Procedure Section 188 of the Companies Act. Under Section 190 of the Companies Act, Article 28 subject to provisions of Section 188 of the Companies Act, Companies Act in Sections 188 and 190 of the Companies Act, SECTION 190 COMPANIES ACT 1956 Order 39, Rules 1 and 2 read with Section 151 of CPC. SECTION 188 COMPANIES ACT provisions of Sections 188 of the Companies Act SECTION 195 COMPANIES ACT provisions contained in Order 43, Rule 1(r), CPC. Sections 193, 194 and 195 of the Companies Act SECTION 284 COMPANIES ACT Sections 165 and 166 of the Companies Act. SECTION 184 COMPANIES ACT Sections 284 of the Companies Act, 1956 Section 53(2)(b)(i) of the Companies Act provisions of Order 43, Rule 1(r), CPC Section 173(2) of the Companies Act, Section 190(2) of the Companies Act, Section 172(1) of the Companies Act Section 171(1) of the Companies Act Section 190(1) of the Companies Act SECTION 9 COMPANIES ACT Companies Act, 1956 in Section 284. SECTION 188 COMPANIES ACT SECTION 166 COMPANIES ACT SECTION 258 COMPANIES ACT SECTION 31 COMPANIES ACT Section 190 (English Section 142) Section 188 (English Section 140). sub-section (4) of Section 284 provisions in Section 188(2) Order 39, Rules 1 and 2, CPC Order 43, Rule 1(r) of CPC Order 39, Rule 2-A, CPC Order 43, Rule 1(r), CPC COMPANIES ACT 1956 See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account