M/S A.G. Construction Co. Vs Food Corporation Of India And Others
.... er a particular field of the business of the company form a new company after leaving it. The new company, though having persons with experience in the field, has no experience in its name while the original company having experience in its name lacks persons with experience. The requirement reg ...
High Court Of Punjab And Haryana At Chandigarh
Cyrus Investments Pvt. Ltd. And Anr Vs Tata Sons Ltd. And Ors.
.... cord of interventions by Mr. Ratan N. Tata (2nd Respondent) and Mr. N.A. Soonawala (14th Respondent) and collateral correspondence from other Respondents, including the Group Legal Counsel of the ‘Tata Group’ and interactions between Mr. Cyrus Pallonji Mistry- (11th Respondent), Mr. Ratan N. Tat ...
National Company Law Appellate Tribunal New Delhi
Oswal Greentech Ltd. And Ors Vs Pankaj Oswal And Ors. And Ors
.... 956 held: “24. The Supreme Court referred to its earlier decision in the case of Howrah Trading Co. Ltd. v. CIT [1959] 29 Comp Case 282 and observed that even where the holder of a share whose name is entered in the register of members hands over his share with blank transfer forms duly sig ...
National Company Law Appellate Tribunal New Delhi
Chatterjee Petrochem (I) Pvt. Ltd. Vs Haldia Petrochemicals Ltd. and Others
.... lotment of 150 million shares to IOC, although, the Re-financing Package approved by IDBI on 27th May, 2005, and by the Board of HPL on 28th May, 2005, did not contemplate allotment of shares to IOC. Mr. Tarun Das had on his personal initiatives obtained and circulated an opinion from a senior couns ...
Supreme Court of India
Northern Projects Ltd. Vs Blue Coast Hotels and Resorts Ltd.
.... an in his ordinary life. To give an illustration, if a person says ''this is a pencil'', then he means that it is a pencil; and it is not that when he says that the object is a pencil, he means that it is a horse, donkey or an elephant. In other words, the literal rule of interpretation simply means ...
Bombay High Court
Sangramsinh P. Gaekwad and Others Vs Shantadevi P. Gaekwad (Dead) thr. Lrs. and Others
.... 4 13. Smt. Asharaje Gaekwad 1505 14. Smt. Devyanidevi Gaekwad 1 15. Shri Ajitsinh Gaekwad 1 16. Smt. Mrunalinidevi Puar & Shri R.P. Gaekwad 5 17. Smt. M. Puar ...
Supreme Court of India
K. Mohan Babu Vs Heritage Foods India Ltd., Hyd. and others
.... time that though it might be just and equitable in view of the manner in which the affairs of a company were conducted to wind it up, it was not fair that the company should always be wound up for that reason, particularly when it was otherwise solvent. That is why, Section 210 was introduced in th ...
Andhra Pradesh High Court
Ragunath Prasad Jhunjhunwala and Another Vs Hind Overseas Private Ltd.
.... two partners in a private partnership to have the partnership dissolved. " 39. His Lordship found, on the facts of the case, that the petitioner had been turned out substantially from anything to do with the management of the company and was prevented really from taking part in it, and that he ha ...
Calcutta High Court
Raghunath Prasad Jhunjhunwala and Another Vs Hind Overseas (Private) Ltd.
.... e an application for winding up of Hind Overseas (Private) Limited. The other applications in regard to this company are an application for stay of winding up and an application for the appointment of provisional liquidator and an application for injunction. All the four applications were heard from ...
Calcutta High Court
Ramashankar Prosad and Others Vs Sindri Iron Foundry (P) Ltd. and Others
.... ave been a prior board meeting at which the balance sheet should have been approved and the directors should have resolved to call a general meeting for the purpose. The minute books of the board meetings do not corroborate the respondents'' case. On the other hand the petitioners called upon Rama S ...
Calcutta High Court
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