THE BOMBAY HIGH COURT (COMPANY MATTERS)

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INDEX
THE HIGH COURT OF JUDICATURE AT BOMBAY
Sr.No.                                    Particulars                                       
 Page
   No.
1. Practice Note No.26 1-2
2. Practice Note No.27 3

WINDING UP MATTERS (Sections 433 & 434)
3. Checklist in respect of Company Petitions
4-5
4. Model Notices u/r 28 of the Company(Court) Rules, 1959.
6
5. Form of Advertisement of the Petition in respect of Admission of Petition
7
6. Form of Advertisement of proposed Withdrawal of Petition.
8
7. Form of Advertisement of proposed Dismissal of Petition.
9
8. COMPANY APPEAL (Section 10F)
Checklist in respect of Company Appeals filed u/s 10F of the Companies Act, 1956.
10
9. SCHEME OF AMALGAMATION/ARRANGEMENT
(Sections 391 to 394 of Companies Act, 1956)
Checklist in respect of Company Applications.
11-12
10. Checklist in respect of Company Petitions. 13-14
11. Specimen of orders passed in Company Applications/ Summons for Direction directing to convene and hold the meetings of shareholders and creditors.
15-16
12. Specimen of orders passed in Company Applications/ Summons for Direction dispensing with the convening and holding the meetings of shareholders and creditors.
17
13. Specimen of orders passed at the time of admission of Company Petition.
18-19
14. Specimen of Notice to be sent to Regional Director.
20-21
15. Specimen of Notice to be sent to Official Liquidator.
22-23
16. REDUCTION OF SHARE CAPITAL
(Sections 100 to 105)
Checklist in respect of Company Applications.
24-25
17. Checklist in respect of Company Petitions. 26-27
18. Specimen of orders passed in Company Applications/ Summons for Direction dispensing with the procedure prescribed u/s 101(2) OF the Act.
28
19. Specimen of orders passed at the time of admission of Company Petition. 29
20. Draft of Praecipe
30


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