Chandu Ram & Ors Vs Jaryal Motor Finance Co. Ltd
.... or the authorized representatives i.e. Mr. Parminder Singh Bhullar, Mr. Dharmendra Kumar Bhasin, Mr. Harmanjit Singh. It is stated by IRP that total 78 claims were received by claimants out of those only 63 claims have been admitted and 15 claims are under verification and these are provisionall ...
National Company Law Tribunal, Chandigarh Bench
Asha Chopra Vs Hind Motors India Limited
.... s for Corporate Persons) Regulations, 2016 is extracted here as under: - “Section 12A: Withdrawal of application admitted under Section 7, 9 or 10. 12A. The Adjudicating Authority may allow the withdrawal of application admitted under section 7 or section 9 or section 10, on an applicat ...
National Company Law Tribunal, Chandigarh Bench
Neelkanth Medicare Private Limited Vs Azzurra Pharmaconutrition Private Limited
.... ion) to the statutory demand notice dated 25.08.2021 has referred to the deliberate discussion in July, 2021, some of which may amount to pre-existing dispute between the parties, but have failed to submit the documentary evidence in that regard. Further, in para 2 of its reply to demand notice, ...
National Company Law Tribunal, Chandigarh Bench
M/s Namahte Hospitality Private Limited Vs Registrar Of Companies
.... IN and ED885304789IN. e. Subsequently, the public notice in the form STK-5 was issued for 9,421 companies containing the name of the appellant company published on the website of Ministry of Corporate Affairs on 23.06.2018. f. Thereafter, the name of the company was struck off as per p ...
National Company Law Tribunal, New Delhi Court VI
Korea Trade Insurance Corporation (Ksure) Vs Indo Alusys Industries Limited
.... e Insolvency Resolution Process (‘CIRP’) against Indo Alusys Industries Limited (‘Corporate Debtor’). The Petitioner herein, seeks to initiate Corporate Insolvency Resolution Process against the Corporate Debtor. However, vide order dated 17.05.2024 passed by this Adjudicating Authority, Co ...
National Company Law Tribunal, New Delhi Court V
Mr. Durgesh Kumar Sharma Vs M/s. North Rajasthan Buildwell Pvt. Ltd. And Anr
.... y they have recorded the date of hearing of this matter as 05.07.2024 and therefore sought adjournment. In view of this, list the matter on 05.07.2024. IA/5744/2022 Ld. counsel on behalf of Respondent is present and submitted that inadvertently they have recorded the date of hearing of ...
National Company Law Tribunal, New Delhi Court VI
Income Tax Officer, Ward 8(1) Vs Registrar Of Companies, Delhi & Ors
.... e go hand in hand and so this Tribunal must weigh the requirement of being just from the lens of fairness and justice based on the reasons put forth by the Appellant in the instant appeal. It is to be borne in mind that the presence of the word ‘or otherwise’ signifies that even if the Company wa ...
National Company Law Tribunal, New Delhi Court III
Income Tax Officer, Ward 21(1) Vs Registrar Of Companies, Delhi & Ors
.... a. Considering the facts and circumstances of the case before us and the averments as made by the Appellant, this Tribunal is of the earnest view that fairness and justice go hand in hand and so this Tribunal must weigh the requirement of being just from the lens of fairness and justice based ...
National Company Law Tribunal, New Delhi Court III
M/s. Avani Mining Private Limited Vs
.... ate") of the Company. Copy of the extract of the Extra-Ordinary General meeting held on 4th April 2019 is filed along with the Application. In compliance of Regulation 3(2) of the Regulations, the resolution dated 4th April 2019 was duly notified to the office of the RoC and IBBI. 9. ...
National Company Law Tribunal, New Delhi Court III
Wayfast It Solution Private Limited Vs Registrar Of Companies Nct Delhi & Haryana
.... ments had been filed by the Company to obtain the status of a "Dormant Company" under Section 455 of the Companies Act, 2013. Hence, this office had reasonable cause to believe that the Company was not in operation, and therefore, its name was considered for striking off from the Regist ...
National Company Law Tribunal, Chandigarh 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!
