Shree Agencies Vs Borkar Colorpacks Private Limited
.... the CoC that they had no objection to consider Siemens Financials Services Private Limited as a Secured Financial Creditor. j) The Applicant has also filed an application under section 66 of the Code against the Suspended Directors of the Corporate Debtor. k) Later, the PRA visited th ...
National Company Law Tribunal, Mumbai Bench Court II
M/s Area Importers and Exporters Pvt. Ltd Vs Gupta Builders and Promoters Private Limited
.... esent application has been filed for an early hearing of IA No. 2155/2023. The next date of hearing is stated to be 18.03.2024. Keeping in view the facts and circumstances mentioned in the application, IA No. 2155/2023 is preponed to 04.03.2024. Ld. Counsel for the applicant is directed to infor ...
National Company Law Tribunal, Chandigarh Bench
Mr. Surender Singh Gakkhar Vs Hemisphere Properties India Ltd
.... g with the letter of allotment of securities: Provided that where the instrument of transfer has been lost or the instrument of transfer has not been delivered within the prescribed period, the company may register the transfer on such terms as to indemnity as the Board may think fit.]” ...
National Company Law Tribunal, New Delhi Bench Court II
Mr. Divyesh Desai Vs Employees Provident Fund Organisation
.... & MP Act and made default in remittance of PF contribution of employees, however establishment had deducted PF contribution from employees' salary. In this regard during the default period complaints u/s 406/409 of IPC were also filed with police authorities. An order u/s 7A vide no. MH/4328 ...
National Company Law Tribunal, Mumbai Bench Court I
Sunflag Iron and Steel Company Limited Vs Omax Autos Limited
.... ntion, the Applicant has relied on the following documents: i. Demand notice as in Form 4 served on the corporate debtor. ii. Copy of Invoices No. 192722791, 1927227950, 1927227951, 1927227952, 1927227953, 192726580, 192723898, 192723899, 192723946, 192723947, 192723948, 192723949, 1927 ...
National Company Law Tribunal, Chandigarh Bench
Hitachi Astemo Chennai Private Limited Vs
.... ation will result in economies of scale & optimum utilization of idle plant/warehouse capacity. It will also allow consolidation of several functions such as procurement, distribution network, etc, leading to cost and business efficiencies & synergies arising from a better negotiation pow ...
National Company Law Tribunal, Chandigarh Bench
Income Tax officer Vs Registrar of Companies
.... . It is discernible from the provisions contained in Section 252 (3) of the Companies Act, 2013 that if a company or any member or creditor feels aggrieved, they would also be competent to file an ‘Application’ against the order of the Registrar of Companies before the expiry of twenty years fro ...
National Company Law Tribunal, New Delhi Bench Court IV
Seshaasai E Forms Private Limited Vs
.... , 2023 passed in the CA (CAA) No. 209/MB/2023 by this Tribunal and the Petitioner Companies have complied with all the requirements as per the directions of this Tribunal. Moreover, the Petitioner Companies undertake to comply with all statutory requirements, if any, as required under the Compani ...
National Company Law Tribunal, Mumbai Bench Court I
M/s Ananya Infraventures Private Limited Vs M/s Tulsiani Constructions & Developers Private Limited
.... the CD and perused the documents submitted by them. ii.First and foremost, the issue which needs to be determined is whether the Applicant has been able to prove the existence of “Financial Debt”. iii.From perusal of records, we note that there is no formal agreement in place between ...
National Company Law Tribunal, Principal Bench, New Delhi
Sonar Bangla Communication Private Limited Vs Income Tax Officer
.... g against the respondent company and that the respondent company has committed serious violation of provisions of Income Tax Act rendering the entity liable to consequences as per the Income Tax Act. The restoration of the Company to take the pending proceedings to a logical conclusion. 6. ...
National Company Law Tribunal, Kolkata Bench
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