V.Vijayakumar Vs S.N.D.P Yogam, Represented By Its General Secretaryoffice Of S.N.D.P.Yogam, Kollam, Pin 691001
.... ompanies to Registrar.- On the commencement of this Act, the records relating to existing companies in the office of Registrars appointed under the Companies Act, 1956 (Central Act 1 of 1956), shall be transferred to the office of the Registrar referred to in clause (3) of section 2 and shall th ...
High Court Of Kerala
Gujarat Urja Vikas Nigam Limited Vs Amit Gupta & Ors
.... lvency court can scrutinize the validity of a transfer made seven years before the transferor was adjudged as insolvent, when Section 53 of the PIA classified only those transfers as voidable against the receiver, where the transferor was adjudged insolvent on a petition presented within two year ...
Supreme Court Of India
Cobra Beer Partnership Ltd. and Others Vs Superior Industries Ltd. and Others
.... 014 up to 11.05.2024. The submission of the learned counsel for the defendant that the so called deed of assignment by virtue of which plaintiff No. 1 has been assigned these rights have neither been adequately stamped and nor have they have signed by all the parties to the said document (besides th ...
Delhi High Court
M/s. American Express Company and Others Vs M/s. Amex Financial Services Private Ltd. and Others
.... s and amounts to acts of unfair competition. It is submitted that the business of the defendants is identical to the services offered by the plaintiffs and the use of the impugned mark by the defendants in respect of identical services is nothing but an attempt by the defendants to pass off their se ...
Delhi High Court
Kasturi Commodities Pvt. Ltd. Vs K. Shajahan, Proprietor of M/s. Sabah Ship Suppliers and the Owners and Person Interested in the Vessel MT Chemical Arrow
.... f sale of public property, the dominant consideration is to secure the best price for the property to be sold. This can be achieved only when there is maximum public participation in the process of sale and everybody has an opportunity of making an offer. It becomes a legal obligation on the part of ...
Madras High Court
Kotak Mahindra Bank Ltd. Vs Megnostar Telecommunications pvt. Ltd. and Another <BR> Mohan Tractors Pvt Ltd.
.... n the year 1985 and the over-riding provision therein would prevail over the SFC Act of the year 1951 as amended in the year 1956 and notwithstanding Section 46B of the SFC Act. ix) held that as regards distribution of assets, there is no conflict - whether the assets are realized by a secured cr ...
Delhi High Court
Official Liquidator of Kamadhenu Leather Fashions (P.) Ltd. (In Liquidation) Vs M.R. Harish
.... made in the application has been marked as Ex.P2 and the notice and acknowledgment issued to the erstwhile Directors have been marked at Exhs.P3 to P11. The said witness P.W.1 has been extensively cross-examined on behalf of the respondents. At this stage, without making specific reference to the an ...
Karnataka High Court
In Re: U.P. State Cement Corporation Ltd. (In Liq.) Vs
.... nancial institutions and banks by way of terms loans, working capitals loans and debentures. In the objections filed by FIs and Banks, the Court is concerned with only two objections; firstly, the loan is barred by limitation as claimed by the workmen and secondly, if the loans are not barred by lim ...
Allahabad 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
Mysore Sales International Limited Vs United Breweries Limited
.... has been made to instances where MSIL acted as a distributor for many manufacturers but it did not collect any commission/margin from the manufacturer. Reference has also been made to the correspondence exchanged between MSIL and the Company to contend that the former had clearly understood that 5% ...
Karnataka High Court
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