Re- M/S Catmoss Retail Pvt. Ltd. Vs ....
.... he averments in the petition and proof thereof. One cannot be oblivious of the fact that the Company is a juristic person and it has its own respectability. If a finding is recorded against it, it would create a concavity in its reputation. There can be situations when the corporate reputation i ...
Delhi High Court
Sandeep Kumar & 3 Ors Vs M/s Media Video Ltd. (Real Estate Division)
.... ed on 06.11.2019. This order was challenged before National Company Law Appellate Tribunal, which vide order dated 07.02.2020, held that as the proceeding of winding up is pending as such a petition under Section 7 of Insolvency and Bankruptcy Code, 2016 was not maintainable. This order has been ...
National Consumer Disputes Redressal Commission
Smt. Shakuntla Devi & 4 Ors Vs M/s MVL Ltd
.... was admitted on 06.11.2019. This order was challenged before National Company Law Appellate Tribunal, which vide order dated 07.02.2020, held that as the proceeding of winding up is pending as such a petition under Section 7 of Insolvency and Bankruptcy Code, 2016 was not maintainable. This order ...
National Consumer Disputes Redressal Commission
State Bank Of India Vs Dharmraj Aluminium Industries Privatelimited
.... oceedings. The Appellant is not entitled for the benefit of Section 14 of the Limitation Act due to pendency and winding up petition in the High Court. 11. The learned Counsel for the Respondent has relied on the judgment of this Tribunal in Company Appeal (AT) (Ins.) No.1066 of ...
National Company Law Appellate Tribunal New Delhi
Union Of India Vs Mahuaa Media Private Limited
.... er defendants to adduce rebutting evidence to meet the case made out by plaintiff. Onus may again shift to plaintiff. Hon’ble Apex Court in State of J& K Vs Hindustan Forest Co. (2006) 12 SCC 198 has propounded that the plaintiff cannot obviously take advantage of the weakness of defendant. T ...
Telecom Disputes Settlement And Appellate Tribunal
Ajay Kumar Radheyshyam Goenka Vs Tourism Finance Corporation Of India Ltd.
.... 8)1 SCC 560] c. Section 138 proceedings are covered by Section 14 of the IBC, 2016.(Para 67) d. Moratorium under Section 14, IBC only applies to the Corporate Debtor and does not apply to natural persons mentioned under Section 141 of NI Act, 1881. The said conclusion is reached after ...
Supreme Court Of India
Nizar Noorali Rangara And Another Vs State Of Maharashtra And Others
.... y a demand notice dated 12th July, 2016. In Complaint No. 893/SS/2017 the cheques were returned un-encashed on 17th January, 2017 and the demand notice was issued on 20th January, 2017. In Complaint No. 897/SS/2017 the cheques were dishonoured on 14th October, 2016 and the demand notic ...
Bombay High Court
Sanjeev Singh And Others Vs State Of Jharkhand And Others
.... e for the removal of any prisoner confined in a prison— (a) under sentence of death, or (b) under, or in lieu of, a sentence of imprisonment or transportation, or (c) in default of payment of a fine, or (d) in default of giving security for keeping the peace or for maintaini ...
Jharkhand High Court
P. Mohanraj & Ors. Vs M/S. Shah Brothers Ispat Pvt. Ltd.
.... tained in Chapter XVII of the Act. For appreciating the issue involved in the present case, it is necessary to refer to the object behind introduction of Chapter XVII containing Sections 138 to 142. This chapter was introduced in the Act by the Banking, Public Financial Institutions and Negotiab ...
Supreme Court Of India
Maj. Surendra Kumar Hooda (Retd.) Vs Kapil Gupta
.... inant had presented the cheque much after winding up of the company whereas in the present case, only publication/citations have been issued which is the first step for liquidation and in fact, till date liquidation has not taken place and rather, revival of the company has been approved by this ...
Delhi High Court
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