Aavishkaar Venture Management Services Private Limited Vs
.... ly to take the benefit of the income tax and there is absence of any commercial aspect for such type of the scheme which is also not following ambit of section 66 of CA, 2013, therefore to protect the interest of the income tax department in such complex nature of reduction of capital & dist ...
National Company Law Tribunal, Mumbai Bench Court I
Canopy Finance Limited Vs
.... ompanies have submitted/undertaken that :- a. The Transferee Company shall pass such accounting entries as may be necessary in connection with the Scheme to comply with other applicable accounting standards such as AS-5 as applicable; b. The Petitioner will comply with the ...
National Company Law Tribunal, Mumbai Bench Court I
M/s. Adept Real Estate Developers Private Limited Vs Registrar of Companies, NCT of Delhi and Haryana
.... on 30.05.2022 (A/c No. 135205001001) in the name of ‘ADEPT REAL ESTATE DEVELOPERS PRIVATE LIMITED IN VOLUNTARY LIQUIDATION’ with ICICI Bank Limited for realization and payment to the contributories. The said bank account has been closed down on 20.02.2023 after the disbursement of the fund to al ...
National Company Law Tribunal, Principal Bench, New Delhi
Adonis Buildprop Private Limited Vs Registrar Of Companies, Nct Delhi & Haryana
.... .......... (3) If a company, or any member or creditor or workmen thereof feels aggrieved by the company having its name struck off from the register of companies, the Tribunal on an application made by the company, member, creditor or workman before the expiry of twenty years from the publ ...
National Company Law Tribunal, New Delhi Bench Court IV
Union of India, MCA Vs Delhi Gymkhana Club
.... of time to pay the cost. Hence, we find no reason for granting an extension as prayed for. Therefore, CA-22/2024 is dismissed. CA-88/2023 and CA-34/2024 Heard, Ld. Counsel Mr. Deepak Khosla for the Applicants/Respondent No. 18 appearing through VC. Col. Ashish Khanna, SM (R ...
National Company Law Tribunal, Principal Bench, New Delhi
M/s BDR Finvest Pvt Ltd Vs M/s Ninex Developers Ltd
.... t as well as the Corporate Debtor and therefore there is no legal flaw in making the ex-management as well as Corporate Debtor party to the settlement/revival proposal. It is further submitted that the objection taken by the financial creditor is hyper technical and not maintainable. xii. ...
National Company Law Tribunal, New Delhi Bench Court VI
IPS Mehtalia Pvt. Ltd. Vs Cosmas Research Lab Ltd
.... tiating the CIRP against the respondent-corporate debtor has been passed by the Court No.I in CP (IB) No.388/2019 titled as “State Bank of India Vs. Cosmas Research Lab Ltd” admitted on 09.02.2024. Therefore, C.P. (IB)/252(CH)2019 stands dismissed being infructuous with liberty to the petition ...
National Company Law Tribunal, Chandigarh Bench
Delta Infosolutions Private Limited Vs
.... hat Scheme enclosed to Company Scheme Petition and Company Application are one and same and there is no discrepancy, or no change is made. ix. the Petitioner Companies had served notices to concerned authorities which are likely to be affected by the Amalgamation. Further, Petitioner Compan ...
National Company Law Tribunal, Mumbai Bench Court III
Manish Gupta Vs Eshan Minerals Pvt. Ltd
.... rporate Debtor i.e. the rights on the said Property. (b) The Applicant stated that the last public auction regarding the sale of rights on the said Property was conducted by the Liquidator in the month of October, 2021. The Applicant, therefore, sent an email dated 23.11.2023 showing its i ...
National Company Law Tribunal, Mumbai Bench Court II
Gajanan Infra Projects Vs Chowgule Lavgan Ship repair Private Limited
.... nitiation of CIRP of the Corporate Debtor. 3. In this Petition, in Part-IV, the principal claim amount is mentioned as Rs.1,03,73,000/- As per the Demand Notice, the principal amount shows Rs.93,72,934/-. The supporting invoices are totalling to Rs.82,21,528/- as indicated in the table at p ...
National Company Law Tribunal, Mumbai Bench Court IV
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!
