Commissioner of State Tax Department Vs Ramchandra Dallaram Chaudhary Liquidator of Anil Ltd
.... ion praying for stay of the operation of the impugned order dated 31.10.2023 and further seeking a direction that I.A. No.501 of 2020 filed by the Liquidator challenging the Attachment Order be stayed. 2. We have already issued notice in the appeal on 11.02.2024 and 06.03.2024 is the next ...
National Company Law Appellate Tribunal New Delhi
GMSRA Infracon Pvt. Ltd Vs Shreebhav Polyweaves Pvt. Ltd. & Ors
.... the provisions of section 79(2) of the Income Tax Act. For this purpose, the applicant or the successful resolution applicant can through a separate application apply before this Adjudicating Authority with a notice to the Principal Chief Commissioner of Income Tax having jurisdiction for allowi ...
National Company Law Appellate Tribunal New Delhi
Arcelormittal Nippon Steel India Ltd Vs Palco Recycle Industries Ltd. & Ors
.... al offensive sought to be deployed by the Counsel representing the Contesting Respondents in order to put pressure on the Ld. Members to get them to somehow to recuse themselves from the matter. The Impugned Order, followed by the consequential directions dated 17.01.2024 by Hon'ble President, NC ...
National Company Law Appellate Tribunal New Delhi
Vinsari Fruitech Limited Vs Effort Bpo Private Limited
.... etition (C) No. 704 of 2021 in C.A. No. 1599 of 2020 where Judgment of N.N. Global Mercantile Pvt. Ltd. has been overruled by the seven judge bench of Hon’ble Supreme Court dated 13.12.2023. It is further submitted that apart from the agreement, there were other materials to prove financial debt ...
National Company Law Appellate Tribunal New Delhi
Saguna Chaturvedi & Anr Vs Spaze Towers Pvt. Ltd
.... en e-filed on 16 th November, 2023. 3. Learned Counsel for the Appellant submits that Appellants were senior citizens and due to their ill-health they could not file the Appeal since important documents were to be searched. 4. Our jurisdiction to condone the delay is limited to 15 da ...
National Company Law Appellate Tribunal New Delhi
Ranju Kumari & Anr Vs Value Infracon India Private Limited & Ors
.... Appellants have filed their claim belatedly. In paragraph 21 of the Appeal, the Appellants themselves have pleaded that they could know about the CIRP and approval of the Plan in May 2022 and could file the claim only on 09.06.2022. Paragraph 21 and 22 of the Appeal are as follows: “21. Th ...
National Company Law Appellate Tribunal New Delhi
Capri Gloal Capital Limited Vs Value Infracon Buyers Association & Anr
.... er requirements as may be specified by the Board. Explanation. — For the purposes of clause (e), if any approval of shareholders is required under the Companies Act, 2013(18 of 2013) or any other law for the time being in force for the implementation of actions under the resolution plan, suc ...
National Company Law Appellate Tribunal New Delhi
GP Global Energy Pvt. Ltd. (Now Known as Nivaya Resources Pvt. Ltd.) Vs Anil Kohli & Anr
.... Law Tribunal, Principal Bench, New Delhi is requested to dispose of C.A. No. 01 of 2018 within a period of three months from the date when copy of this Judgement is produced for the reasons as noted above. iv. The Resolution Professional after decision of C.A. No. 01 of 2018 may invite ...
National Company Law Appellate Tribunal New Delhi
Atul Kr. Kansal RP for Universal Buildwell Pvt. Ltd Vs HDFC Bank Ltd
.... The Impugned Order on I.A. No. 3778 of 2022 is as follows: “List on 04.12.2023 along with I.A. No. 1732 of 2023” 2. On the I.A. No. 3778 of 2022, only order was passed for listing it along with another I.A. We are unable to entertain this Appeal since I.A. No. 13778 of 2022 is still p ...
National Company Law Appellate Tribunal New Delhi
M/s AKL Enterprise Private Limited Vs Registrar Of Companies Odisha
.... ts and to consider the revival of the Company. 33. According to the Petitioner/Appellant, the Respondent / ROC had initiated proceedings u/s 248 of the Companies Act, 2013, for the purpose of striking off the name of the Company from the Register maintained by the Respondent. 34. It i ...
National Company Law Appellate Tribunal New Delhi
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!