Tata Consultancy Services Limited Vs Cyrus Investments Pvt Ltd And Ors.
.... and (v) the acquisition of Corus reached finality. 16.9 The findings recorded by NCLAT for the grant of reliefs, revolved primarily around the removal of CPM, the affirmative voting rights, interference by nominee Directors and the conversion of Tata Sons into a private company. In ...
Supreme Court Of India
M/s. Sonali Power Equipment And Other Vs Chairman, Maharashtra State Electricity Board, Mumbai
.... eing referred to the arbitration is received by the respondent. SubÂsection [3] thereof speaks of arbitration agreement to submit future dispute to arbitration and contemplates cases in which a time limit is prescribed in agreement between the parties. That subÂsection empowers the Court to waiv ...
Bombay High Court (Nagpur Bench)
Darshan Singh And Others Vs Nasib Kaur And Others
.... sence and by his direction; (b) that the signature or mark of the testator, or the signature of the person signing at his direction, has to appear at a place from which it could appear that by that mark or signature the document is intended to have effect as a will; (c) the most important point ...
High Court Of Punjab And Haryana At Chandigarh
S.E. Investments Ltd. Vs Union of India (UOI) and Others
.... l. (b) Where the company has 0.15 per cent of such nominal nominal share capital or increased or increased share capital share capital. subject to a minimum of one ...
Delhi High Court
Rajnishkumar Tuli Proprietor and Another Vs State of Gujarat and Another
.... shall be deemed to be a judicial proceeding within the meaning of Section 193 & 228 of the Indian Penal Code. 17. Mr. Raval further submitted that the Hon''ble Supreme Court in the case of K.I. Pavunny Vs. Assistant Collector (HQ), Central Excise Collectorate, Cochin, , held that the obje ...
Gujarat High Court
Firdous Ahmad Tanki and Others Vs J and K Bank Ltd. and State of Jammu & Kashmir
.... cannot be said to be a public duty. Besides ICRISAT has a role which extends beyond the territorial boundaries of India and its activities are designed to benefit people from all over the world. While the Indian public may be the beneficiary of the activities of the Institute, it certainly cannot be ...
Jammu & Kashmir High Court
Associated Timber Industries and Others Vs Central Bank of India and Another
.... eing increased by reason of any default in the payment of sums due under the contract. 28. Section 6 provides that every money lender shall regularly maintain an account for each borrower separately of all transactions with dates and places of such transaction in respect of any loan advanced to t ...
Supreme Court of India
Rajendra Prasad Bagaria Vs Bhubaneswar Stock Exchange Association Ltd. and Others
.... No. 4 responded to the said auction notice and participated in the auction conducted by opposite party No. 1. Opposite party No, 4 was declared to be the successful bidder and as such purchased the membership card from opposite party No. 1 for a total price of Rs. 17,10,000. It is submitted that opp ...
Orissa High Court
Vardhaman Publishers Limited, Dharmayug Investments Limited and Madhava Das Nalapat and Others Vs Mathrubhumi Printing and Publishing Co. Ltd. and Others
.... hares. The minutes of the extraordinary general meeting (annexure R-l(e) to the counter-affidavit on behalf of the first respondent in C. P. No. 29 of 1989, dated November 9, 1989) shows that the alteration as proposed in the notice was proposed, duly seconded and the chairman said that the formal s ...
High Court Of Kerala
In Re: Aryodaya Spinning and Weaving Co. Ltd. <BR> In Re: Simka Engineering Co. Vs
.... tances, since the directors of the company regarded it as essential for the continued well being of the company'' business that it should continue to receive adequate finance on satisfactory terms to maintain its stock of care, they investigated the possibility of obtaining that finance from sources ...
Gujarat High Court
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