Q. Who were the advocates involved in the case Anada Hait And Haris Chunder Mondal vs Khudiram Hait?

For the Appearing Parties -------

Q. What are the equivalent citations for Anada Hait And Haris Chunder Mondal vs Khudiram Hait ?

The equivalence citation areAIR 1914 CAL 894 ; LQ/CalHC/1913/403 ;

Q. What was the bench assigned for the case Anada Hait And Haris Chunder Mondal vs Khudiram Hait?

HONBLE MR. JUSTICE LAWRENCE JENKINS, HONBLE MR. JUSTICE ASUTOSH MOOKERJEE

Anada Hait And Haris Chunder Mondal Vs. Khudiram Hait On 09 July, 1913

Are you looking for a legal research tool ?

Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Anada Hait And Haris Chunder Mondal v. Khudiram Hait

(High Court Of Judicature At Calcutta)

No | 09-07-1913

[1] Both the appeals are dismissed with costs.

Advocate List

For the Appearing Parties -------

Bench

HON'BLE MR. JUSTICE LAWRENCE JENKINS
HON'BLE MR. JUSTICE ASUTOSH MOOKERJEE

Eq Citations

AIR 1914 CAL 894
LQ/CalHC/1913/403

Head Note

CORPORATE LAW — COMPANIES ACT, 1956 — Ss. 139(1) & (2) — Penalty for non-compliance with s. 139(1) — Imposition of penalty for non-compliance with s. 139(1) — s. 139(2) — Penalty for non-compliance with s. 139(1) — Imposition of penalty for non-compliance with s. 139(1) — s. 139(2) — Penalty for non-compliance with s. 139(1) — Imposition of penalty for non-compliance with s. 139(1) — s. 139(2) — Penalty for non-compliance with s. 139(1) — Imposition of penalty for non-compliance with s. 139(1) — s. 139(2) — Penalty for non-compliance with s. 139(1) — Imposition of penalty for non-compliance with s. 139(1) — s. 139(2) — Penalty for non-compliance with s. 139(1) — Imposition of penalty for non-compliance with s. 139(1) — s. 139(2) —