Satori Global Limited Vs Ms Shailja Krishna
.... Krishna was appointed as Director of the said Company, that in fact the said Mr. Ved Krishna was not even present in the India at the relevant time that was present in USA according to his own Affidavit filed before the Court at Idaho USA. • Clause 16 of the Articles of Association of the ...
National Company Law Appellate Tribunal New Delhi
Dove Investments Pvt. Ltd. and Others Vs Gujarat Industrial Inv. Corporation Ltd. and Another
.... reasons are assigned. The time is specified in the aforementioned provisions for filing of such an application in the prescribed form and upon complying with the requirements prescribed therein. 12. Whether a statute would be directory or mandatory will depend upon the scheme thereof. Ordinarily ...
Supreme Court of India
Hindustan Development Corporation Vs Modiluft Limited and Others
.... e Companies (Central Government) General Rules and Forms read as under: 5A(4)-Every application to the Central Government for extension of time under Sub-section (ID) of Section 108 shall be made in Form 7C and shall be accompanied by the instrument of transfer forming the subject-matter of the a ...
Calcutta High Court
Dove Investments Private Ltd. and Others Vs Gujarat Industrial Investment Corporation Ltd. and Others
.... neral rule of law is that where a general obligation is created by statute and statutory remedy is provided for violation, statutory remedy is mandatory. The scope and language of the statute and consideration of policy at times may, however, create exception showing that the legislature did not int ...
Madras High Court
Vishnu Dayal Jhunjhunwalla and Others Vs Union of India (UOI) and Others
.... vision comes into play where, in the opinion of the authority concerned, it is necessary to extend the period prescribed for presentation of the instrument of transfer in order to avoid hardship in any case. If, in the opinion of the authority concerned, non-extension of time would entail hardship t ...
Allahabad High Court
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