Sanjay Suchanti Vs Anurag Cinema P Ltd.
.... re the learned Company Judge to the extent that respondent - Company have sold the property at a throw away price including the market rate fixed by the government and without going for liquidation. It is further reiterated that there is violation of Sections 210, 215, 450 of the Act, 1956 read ...
Patna High Court
S.N.D.P.Yogum A Public Limited Company Vs G.Krishnamoorthy (Died) S/O.Gopalan
.... പ റ ക : നതകയ ഗതത അര വ പ റ ന + ന ര യണ ധർമ പര പ ലനകയ ഗ എ കപ ...
High Court Of Kerala
Beltas Merchants Private Limited Vs Indian Fibres Limited And Ors.
.... ery wide range of powers to the Court to pass restitutionary orders to resurrect the company after wrong doing by a group of shareholders. Sections 397, 398, 402 (e), (f) and (g) of the Companies Act, 1956 are set out below:- 397. Application to Tribunal for relief in cases of oppression.- ...
Calcutta High Court
Pahuja Takii Seed Ltd. & Ors And Others Vs Registrar Of Companies, NCT Of Delhi & Haryana And Others
.... llowed while dealing with the application under Section 441 of the Companies Act, 2013 or any other petition under the said provision. 15. Further, in absence of any specific bar of ‘joinder of parties’ or joinder of separate cause of actions in preferring a compounding application, we hold ...
National Company Law Appellate Tribunal New Delhi
M/s. Rajasthan Development Trust Pvt. Ltd. Vs Smt. Rani Surolia & Ors.
.... adjourned for 02/07/2007. After the appellants were directed to provide records for inspection, on 07/08/2007 the appellants appeared before the Company Law Board. It is also stated that a cost of Rs.5000/- for not filing reply was also deposited by the appellants. Thus, it is stated that the ap ...
Rajasthan High Court (Jaipur Bench)
Mr. Ajith Kunimal Venugopal And Ors Vs Oil Tools International Services Private Ltd And Ors
.... ed in order to unlawfully enrich the appellants to the complete detriment of 1st respondent and 1st respondent is at crossroads with an inevitable financial crunch. It is further argued that the 3rd respondent has been removed from the directorship/chairmanship position of 1st respondent by ille ...
National Company Law Appellate Tribunal New Delhi
World Phone India Pvt. Ltd. and Others Vs WPI Group Inc., USA
.... t are also not part of the AoA, can be said to be applicable. All that Section 9 states is that clauses in the agreement that are ''repugnant'' to the Act shall be ''void''. This does not mean that clauses in the agreement which are not repugnant to the Act would be enforceable, notwithstanding that ...
Delhi High Court
M/s. Gharda Chemicals Limited, Keki Hormusji Gharda and Aban Keki Gharda Vs Jer Rutton Kavasmanek alias Jer Jawahar Thadani and Others
.... ely to result in the affairs of the Company being conducted in a manner prejudicial to its interests. In this connection reliance is placed on certain matters which transpired after the application was filed on September 14, 1960. These matters however cannot be taken into account for the applicatio ...
Bombay High Court
In Re: Subhiksha Trading Services Limited and Blue Green Constructions and Investments Limited Vs
.... hout the country had been shut down by July 2008 and defaults in payment of statutory dues had already occurred, Zash was still willing to offer a loan to the transferor, without any kind of due diligence. Therefore, I do not wish to decide the issue of the right of the shareholders and the creditor ...
Madras High Court
Jayalakshmi and Others Vs Nair Service Society and Others
.... ice to the contentions of the parties. 6. Thereafter, apparently, when the matter came up on 18-8-2009, the learned Company Judge has taken the view that the company petition is not maintainable for the reason that vide Ext.R-1(c), as far as the first Respondent is concerned, Section 433 of the C ...
High Court Of Kerala
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!
