Hillcrest Realty Sdn. Bhd Vs Hotel Queen Road Pvt. Ltd. and Others
.... terested to acquire 8.5% redeemable preference shares face value of Rs. 100/- each for a total amount of INR 23.65 crores. For this purpose, we have already remitted 2.5 million US$....". A similarly worded letter for additional preference shares together with consideration for the shares w ...
Company Law Board, (Principal Bench)
Efirst Technologies Private Limited vs Hiperworld Cybertech Limited Vs
.... is no such power specifically recognised in section 111A, and therefore, no public company has the power to refuse registration of transfer as its shares are freely transferable. Even though this contention appears to be sound, yet, a reading of the proviso to sub-section (2) would, indicate that t ...
COMPANY LAW BOARD, (PRINCIPAL BENCH)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
