Citation Codes Equivalent Citations citation codes Case Number 13,14,15,16/111,2009 and 19,20,21,22/111/2010 Attorney(S) Acts section 372 (e), (0 of 'o 40 the Indian sucession Act. Referring to section 3g3 of the Indian succession Act section 111 was section 155 of the companies Act. section 155 and suF section (4) of section SECTION 111 A COMPANIES ACT 1956 Sections 373,.381, 383 and other provisions of the Indian Succession Act provisions of Order )C{III, Rule 1, of the Code of Cvil Procedure Sections 222, 223, 228, 232, 233, 234, 235 of he Succession Act section 155 read with section 2(11) and section 10, section 2 (h), sections 74 to tLl, sections 82 to 88 Order 41 Rule 5 of the Code of Civil Procedure sections 69,72,73 of the Indian succession Act section 370 of the Indian succession Act, 1925, section. 39 (d) Sucession Act (1925), Ss.381, 383(d) Section 370 of the Indian Sucession Act, 1925 provisions of sub-section (7) of Section 111, Sections 397, 398, 402,403 237(b) ot the Act Section 370 of the Indian Succession Act. Section 325 of the Indian Succession Act S.11, Bombay Revenue Jurisdiction Act. Section 370 of Indian Succession Act Section 381 of the Indian Succession FOREIGN EXCHANGE MANAGEMENT ACT SECTION 155 CIVIL PROCEDURE CODE section 155(3) of the companies Act, S. 63 of the Indian Surcession Act. section 381 of tie succession Act SECTION 155 COMPANIES ACT Regulations to companies Act' 1956, SECTION 111 COMPANIES ACT provisions in Order )frIII, Rule 1, SECTION 88 SUCCESSION ACT section 155 ofthe companies Act SECTION 6 COMPANIES ACT sub-section (4) of section 111 provisions of section 111(4) Section 76 cf Act Y of 1981. (a) Suaession Act (1925), s.372 Art. 14, Limitation Act, Indian succession Act. COMPANIES ACT 1956 section 6(c) See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Jas Rant Kaur v. Amrit Kaur