Citation Codes Equivalent Citations citation codes Case Number 60(ND)2008 Attorney(S) Judges Shri Dhan Raj Member. Acts Furthertoabove,ithasalsobeenpleadedthatwhiledecidingthemaintainabilityofthe Petition, Order 7 Rule 11 of CPc Official Receiver' Sub-section {4) of Section 182-A of the Land Revenue Act provisions of Sections 226(ix) and (x) and Sec. 281 of the Income Tax Act, SECTION 17 PRESIDENCY TOWNS INSOLVENCY ACT Income Tax u/s 226(ix) and (x) and sec. 281 of the Income Tax Act, 1961. Sections 222, 226 of the Income Tax Act along with Rule 26(ii) Civil Court. Section 60 of the Code of Civil Procedure, 1908 Section 226(ix) and (x) and Section 2g1 of the lncome Tax Act Section 226(ix) and (x) and Section 281of the Income Tax Act, Rule 6 of the companies (court) Rules,1959, the provisions Rule 76 of Order 21 of the Code of Civil Procedure 1908, Central Government u/s 399(4) of the Companies Act, 1956 Order 7 Rule 11 {a) oi the code of Civil Procedure, 1908 Income Tax Department u/s 226(3) ofthe rncome Tax Act, SECTION 399 COMPANIES ACT 1956 section 28 (2) of the Provincial Insolvency Act' 1920 provisions of sedion 399 of the Companies Act, 1955 Section 399 of the 4s'BD w:t 27 Companies Act, 1956, provlsions ofsection 182-4 ofthe Land Revenue Act Order 7 Rule t1(a) of the Code of Civil Procedure Income Tax u/s 226(3) of the Income Tax Act, 1961 Section 64 of the Code of Civil Procedure, 1908 28.9.1994 u/s 226131of the Income Tax Act, 1961 28.9.1994 u/s 22613]|of the Income Tax Act, 1961 Section 397 and 398 of the Companies Act, 1956 Income Tax u/s 226(3) of the Income Tax Act, Section 64 of the Code of Civil Procedure u/s 397 and 398 of the Companies Act, 1956. Rule 43 of Order 21 of the Code of Civil Section 226(3) of the Income Tax Act Thus' Section 397 and 398 of the Companies Act, Section 397 or 398 of the Companies Act SECTION 159 COMPANIES ACT SECTION 159 COMPANIES ACT 1956 SECTION 164 COMPANIES ACT 1956 u/s 226(3) of the Income Tax Act' 1961 Section 226(ix) and (x) and Section 281 u/s 397 and 3e8 of the companies Act Section 149 of the Land Revenue Act Section 226(3) of the Income Tax Act u/s 399 of the Companies Act' 1956 u/s 399 0f the companies Act, 1956. Section 226(3) of Income Tax Act u/s 226(3) of the Income Tax Act Order 7 Rule 11, the Courts act 399 ofthe Companies Act, 1956 clause (d) of order 40' Rule 1 COMPANIES ACT 1956 7 Rule 11 CPC See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Another Case Of Kurapati Venkata Mallayya Anr v. Thondepu Ramaswami