Income Tax Officer, Ward 27(3) Vs Registrar Of Companies And Ors.
.... gistrar of Companies (ROC) had sought explanation from the company as to why its name should not be struck off from the register of companies, on account of not carrying on any business or operation for a period of two immediately preceding financial years and having not made any application with ...
National Company Law Tribunal New Delhi Bench
KMI Building Solutions Pvt Ltd. Vs Registrar Of Companies And Ors
.... ion of the Companies Act, 2013 in respect to filing of annual returns and financial statement since Financial years 2015-16, 2016-17 & 2017-18, the name of the company was struck off in terms of provision of Section 248(1) of the Companies Act, 2013 read with Rule 7 and Rule 9 of the Compani ...
National Company Law Tribunal New Delhi Bench
M/S Nirvana Technobuilds Private Limited Vs Registrar Of Companies And Ors
.... Item no. Survey No. Extent 1. 2. 3. 4. 5. 6. 7. 8. 9. 10. 11. 105/3 128/2 193/1 665/1 665/3 666/1 668/2 667/1 668/5 670/3 ...
National Company Law Tribunal New Delhi Bench
Gian Finance Limited Vs Puri Constructions Pvt. Ltd.
.... ng the corporate insolvency resolution process against a corporate debtor has been filed by a financial creditor referred to in the first or second provisos and has not been admitted by the Adjudicating Authority before the commencement of the Insolvency and Bankruptcy Code (Amendment) Ordinance ...
National Company Law Tribunal New Delhi Bench
SK. Nazeer Vs Transport Commissioner
.... 018 passed by the 2nd respondent reads as follows: “..Government have examined the appeal with reference to material available on record and observed that the punishment imposed against him is not harsh when compared to the gravity of the charge and vide reference 4th cited, rejected the ap ...
High Court For The State Of Telangana:: At Hyderabad
Thalia Naresh Patvari Naresh Vs State Of Telangana And Others
.... epresented by the learned counsel for the petitioner that the issue raised in this Writ Petition is squarely covered by the orders of this Court dated 18.11.2019 in W.P.No.24990 of 2019, which has been subsequently followed in W.P.No.26758 of 2019, dt.04.12.2019, and same is not disputed by the l ...
High Court For The State Of Telangana:: At Hyderabad
Reliance General Insurance Co. Ltd., Vs Bandaru Chandrakala
.... ome of three years, for the purpose of estimating the loss of dependency; and that the Tribunal erroneously granted a total sum of Rs.85,000/- towards conventional heads instead of Rs.70,000/- as per as per the ratio laid down by the Hon’ble Supreme Court in National Insurance Co. Ltd. Vs. Pran ...
High Court For The State Of Telangana:: At Hyderabad
S Bhasker Vs A RAJU
.... ibunal passed a well reasoned order by taking into consideration all the aspects and seeks to dismiss the appeal. 7. As per Ex.A.3-medico legal record issued by Osmania General Hospital, shows that the appellant sustained three injuries i.e., (i) dressed wound on left hand, (ii) dressed wou ...
High Court For The State Of Telangana:: At Hyderabad
Kundan Singh Vs State Of Uttar Pradesh And Ors
.... oyees' Assn., (2006) 11 SCC 731 (2) : (2007) 1 SCC (L&S) 548 (2)] and Hari Bansh Lal v. Sahodar Prasad Mahto [Hari Bansh Lal v. Sahodar Prasad Mahto, (2010) 9 SCC 655 : (2010) 2 SCC (L&S) 771] , wherein the legal position has been restated that the jurisdiction of the High Court to issue ...
Allahabad High Court (Lucknow Bench)
Ravi Kant Tiwari Vs State Of Uttar Pradesh And Ors
.... from that Office. In other words, the procedure of quo-warranto confers jurisdiction and authority on the judiciary to control executive action in the matter of making appointments to public offices against the relevant statutory provisions; it also protects a citizen from being deprived of publ ...
Allahabad High Court (Lucknow Bench)
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