WPIL Limited Vs Gammon India Limited
.... o be dismissed on this ground alone. In this regard, the Counsel for the Corporate Debtor has pointed out that the last invoice issued by the Operational Creditor is dated 30.11.2012. The Counsel for the Corporate Debtor has further pointed out the present Company Petition was filed on 09.10.201 ...
National Company Law Tribunal, Mumbai Bench, Court - II
Chaitanya Nandlal Parekh Vs Registrar of Companies Mumbai
.... ection 165- Number of directorships.-(1) “No person, after the commencement of this Act, shall hold office as a director, including any alternate directorship, in more than twenty companies at the same time” Section 165 (6) -If a person accepts an appointment as a director in violation of t ...
National Company Law Tribunal, Mumbai Bench, Court - II
MVS Real Estate Pvt Ltd Vs Registrar of Companies
.... this juncture, it will advantageous to examine the requirement of Section 252(3) of the Companies Act, 2013 insofar as grant of relief to the applicant is concerned. The Section 252 (3) of the Act is reproduced below for better appreciation: “252. Appeal to Tribunal. – (1) ...
National Company Law Tribunal, New Delhi Court IV
Sandhu Apartments Pvt. Ltd. Vs Registrar of Companies NCT of Delhi Haryana
.... eo-conferencing. Learned Counsel for the RoC is also present physically. Perusal of the file shows that on 12.09.2023, no one was appeared on behalf of the appellant. Today, also there is no representation on behalf of the appellant. This conduct of the appellant shows that they are not interes ...
National Company Law Tribunal, New Delhi Court IV
Pasta Lifestyle Solutions Private Limited Vs Pawan Kumar Agrawal
.... g the liquidation process is reproduced hereunder: - xiii. Tha ...
National Company Law Tribunal, New Delhi Court IV
Income Tax Vs GIV Marketing Pvt. Ltd
.... ns 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 from the date of publication of order in ...
National Company Law Tribunal, New Delhi Court IV
IDBI Bank Limited Vs Osian's Connoisseurs of Art Private Limited
.... ent. I.A. 2629/2022 2. Ld. Counsel for the Applicant seeks an adjournment on the ground that the arguing counsel is on his legs before Hon’ble Bombay High Court. Request is considered. I.A. 2645/2022 3. This is an application filed by the Resolution Professional for the ...
National Company Law Tribunal, Mumbai Bench, Court - III
Mr. Joseph Nazareth Vs Registrar Of Companies, Goa, Daman & Diu
.... the Registrar to strike off the name of the Company and requesting them to submit a cause contrary to the said action within thirty days. (d) The notice in Form STK-1 was issued to the company and its directors on the grounds that it was not carrying on any business or operation for a perio ...
National Company Law Tribunal, Mumbai Bench, Court - II
Anshul Gupta & Ors Vs M/s Sare Saamag Realty Private Limited
.... ed at the time of hearing of the matter. As per existing provisions of law, an individual home buyer, unless musters the support of the requisite number of home buyers, a petition under Section 7 of IBC, 2016 cannot be maintained. The Applicant has not yet taken any steps in view of the order pa ...
National Company Law Tribunal, New Delhi Court IV
Sanjay Goel Vs Registrar Of Companies Nct Of Delhi And Haryana
.... ts stakeholders and the economy as well. 6. Vide Proceedings initiated by the office of the RoC, names of several companies were struck off for want of filing Statutory Returns. Appellant Company, which had not filed any Return or Financial Statement, was duly struck off from the Register ...
National Company Law Tribunal, New Delhi Court V
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