Mr. Tek Chand Narula Vs M/s Vatika Ltd
.... 4/07 dated 19/12/22. (viii) The short written submissions have been filed by Petitioner/Financial Creditor, vide Diary No. 01124/13 dated 24/07/23, wherein it has further been stated that Corporate Debtor has not even mentioned in his reply that he is capable of clearing the dues/ debt that ...
National Company Law Tribunal, Chandigarh Bench
CSJ Infrastructure Private Limited Vs
.... financial position capable of meeting all its outstanding debts. The Net worth certificate issued by the practicing Chartered Accountant has been annexed as Annexure N of the petition, which demonstrates that the company has sufficient liquidity to pay all its outstanding creditors as per comme ...
National Company Law Tribunal, Chandigarh Bench
M/s Kiyansh Creations Private Limited Vs
.... tutory authorities as per the direction given by this Tribunal dated 31.01.2022. 12. This Tribunal vide Order dated 05.02.2024 recorded the submissions of Ld. Counsel for the Income Tax Department which are reproduced below: “Ld. Counsel for the Income Tax Department submitted that the ...
National Company Law Tribunal, New Delhi Court III
Mr. Paritosh Jain & Anr Vs Anand Divine Pvt. Limited
.... o escape the rigors of the aforesaid statutes. Additionally, it is submitted that in terms of Section 35 of the Indian Stamp Act, 1899 (Haryana), the concerned MOUs ought not to be considered as evidence by this Ld. Adjudicating Authority until the same is duly stamped. xiii. It is submitte ...
National Company Law Tribunal, Principal Bench, New Delhi
Ashwa Agri Properties Private Limited Vs
.... ompliance with the provisions of Section 2(1B) of the Income Tax Act, 1961. In this regard, the Transferor companies 1, 2, 3, 4, 5, 6 and Transferee company shall ensure compliance of all the provisions of Income Tax Act and Rules thereunder. As far as the observation ...
National Company Law Tribunal, Mumbai Bench Court III
Srei Equipment Finance Limited Vs M/s. Muktar Infrastructure India Pvt Ltd
.... an order allowing extension of time by a period of 180 days to complete the liquidation proceedings in respect of the Corporate Debtor ending the Liquidation period on 19 th March, 2024. In view of the submissions made by the Ld. Counsel, we deem it appropriate to grant prayer ...
National Company Law Tribunal, Mumbai Bench Court V
M/s. National Asset Reconstruction Company Ltd Vs M/s. SPML Infra Ltd
.... on record the settlement agreement and seeking disposal of the present application filed under Section 7 of the IBC, 2016 in terms of the settlement. Having heard the submissions made by the Learned Counsel appearing for both the parties and in view of the settlement arrived at between the ...
National Company Law Tribunal, New Delhi Court III
Inox Wind Limited Vs Barkat Cranes & Equipments Private Limited
.... ing considered the Settlement Agreement and heard both the Counsel for OC and CD, the C.P. is allowed to be withdrawn with liberty to the OC to revive the C.P. by filing an affidavit, in the event of failure of any of the conditions as set out in the settlement agreement, more particularly, Para ...
National Company Law Tribunal, Mumbai Bench Court VI
Dinesh Jain Developer Company Privatelimited Vs Registrar of Companies Mumbai
.... mply with the relevant provision of Companies Act,1956 read with Companies Act 2013, Further the Company is willing to file the necessary Documents and pending Annual Reports in compliance with the provisions of the Companies Act,2013 before the ROC Mumbai. Submissions from the Respondent/R ...
National Company Law Tribunal, Mumbai Bench Court V
ZEP Womens Infrastructure Private Limited Vs Registrar Of Companies Pune
.... intentional. 9. The petitioner submits that the company is ready with all the outstanding statutory documents i.e. the Financial statement & annual returns from the financial years from 2016-17, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 along with the filing fees and additional f ...
National Company Law Tribunal, Mumbai Bench Court III
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