M/S Bhatia Wine Merchants Pvt. Ltd Vs State Of Chhattisgarh
.... he letter-head of Punjab and Sindh Bank addressed to the Appellant wherein it is scribed that on a request made by the appellant vide letter dated 21.8.2018, the interest charged on amount Rs.1,59,30,050/- for the period from 01.02.2012 to 30.06.2018 comes to Rs.2,01,30,196/-. This letter is pro ...
Chhattisgarh High Court
Canara Bank Vs Birbhum Chemicals and Fertilisers Ltd
.... IRP) in respect of the Corporate Debtor by the following Orders: i. The Application filed by the Canara Bank (Financial Creditor), under Section 7 of the Insolvency & Bankruptcy Code, 2016, is hereby, admitted for initiating the Corporate Insolvency Resolution Process in respect of Birbh ...
National Company Law Tribunal, Kolkata Bench
Trinity Globemerchants Pvt Ltd Vs Manganga Sahakari Sakhar Karkhana Ltd
.... 5469 with HDFC Bank Limited, Nehru Place, New Delhi. The aforesaid bank statements have been duly filed along with Certificate under Section 2A of the Banker’s Book Evidence Act, 1891, as Ex. PW 1/4 (Colly). Defendant’s failure to supply sugar as per the contract between the parties: 21 ...
Delhi High Court
K.P. Singh Vs Gourisha Mishra
.... earned trial Court is well merited, which do not call for any interference. 7. We have heard learned counsel appearing for the parties and perused the record. 8. The agreements for both the properties are marked as Ex.P/1. From Ex.P/1 of civil suit No.77-A/2014 it is manifest that the ...
Chhattisgarh High Court
Bornali Dutta Bora Vs State Of Assam
.... rivate Limited through its Directors Vs. State of Maharashtra & Anr.], in respect of non-compliance of Section 102 Cr.P.C. 14. The other point raised by the learned counsel for the petitioner is that the bank accounts of present petitioner were freezed during the investigation of the ca ...
Gauhati High Court
Jammu & Kashmir Bank Ltd Vs Ace Engineering (India) Pvt. Ltd
.... ments 30.03.2013, 11.09.2015 (Annexure P3 and P5), deed of guarantee dated 11.09.2015 loan amount remains to be paid in full. Therefore, the amount which is still pending, amounts to debt and default. The application filed in the prescribed Form No.1 is found to be complete. Reliance has also bee ...
National Company Law Tribunal, Chandigarh Bench
Pitla Satyanarayana, Secbad Vs P.P., Hyd Anothers
.... he habit of keeping few signed blank cheques in his residence for facilitating his family members to meet unforeseen expenditure in his absence. He noticed that two blank signed cheques bearing Nos.D583903 and 583904 were missing and he could not trace them anywhere in his house and requested to ...
High Court For The State Of Telangana:: At Hyderabad
Magnate Industries LLP Vs
.... financial debt merely because the said MOU stipulates payment of interest. (viii) In any event by accepting a cheque towards the said Compensation of Rs. 1,93,97,260/- (Rupees one crore ninety-three lakh ninety-seven thousand two hundred and sixty only) as compensation and thereafter actin ...
National Company Law Tribunal, Mumbai Bench, Court IV
Rajendra Narottamdas Sheth & Anr Vs Chandra Prakash Jain & Anr.
.... he Financial Creditor in the application relates to the financial year 2015-2016 which does not save the period of limitation. He argued that the application ought to have been rejected at the threshold in view of the absence of any pleading or proof that the application was filed within limitat ...
Supreme Court Of India
Vijay Sitaram Dandnaik Vs Punjab National Bank And Anr.
.... winding up would, in no manner, impact the limitation within which the winding-up proceeding is to be filed, by somehow keeping the debt alive for the purpose of the winding-up proceeding.” 11. The Hon’ble Apex Court in ‘Babulal Vardharji Gurjar’ (Supra) has also reproduced the relevant p ...
National Company Law Appellate Tribunal New Delhi
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