Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

SHREE CHAMUNDI MOPEDS LTD. vs. CHURCH OF SOUTH INDIA TRUST ASSN. CSI CINOD SECRETARIAT, MADRAS

SCR Citation: [1992] 2 S.C.R. 999
Year/Volume: 1992/ Volume 2
Date of Judgment: 29 April 1992
Petitioner: SHREE CHAMUNDI MOPEDS LTD.
Disposal Nature: Appeals Dismissed
Neutral Citation: 1992 INSC 138
Judgment Delivered by: Hon'ble Mr. Justice S.C. Agrawal
Respondent: CHURCH OF SOUTH INDIA TRUST ASSN. CSI CINOD SECRETARIAT, MADRAS
Case Type: CIVIL APPEAL /2553/1991
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986)
4. Keyword
  • sick industrial
5. Equivalent citation
    Citation(s) 1992 AIR 1439 = 1992 (3) SCC 1 = 1992 (3) Suppl. SCC 1 = 1992 (3) JT 98 = 1992 (3) Suppl. JT 98 = 1992 (1) SCALE 947