Bajaj Capital Limited Vs Sunita Tak & 3 Ors
.... osits in the prescribed Form at the Branches of either HDFC Ltd. (wholesale Banking Operations), or at any of the Branch of the Petitioner-Bajaj Capital Limited. The list of several such Branches of the Petitioner located all over India has also been given under the caption “MANAGER TO THE FIXE ...
National Consumer Disputes Redressal Commission
Morepen Laboratories Ltd Vs Regional Director (Northern Region) And Other
.... ave heard the learned counsel for the parties and perused the record. 42. Learned counsel appearing on behalf of the appellant argued that the Scheme of Compromise and Arrangement with FD holders was filed in 2008 before the Hon’ble High Court of Himachal Pradesh and as per directions of the ...
National Company Law Appellate Tribunal New Delhi
Managing Director & Ceo, Ind Swift Ltd Vs A.K. Ganesan
.... com- mencement of the Companies (Amendment) Act, 1974 (41 of 1974 ), in contravention of the rules made under sub- section (1), repayment of such deposit shall be made by the company within thirty days from the date of acceptance of such deposit or within such further time, not exceed thirty day ...
National Consumer Disputes Redressal Commission
M/s. Ind-Swift Limited Vs Registrar Of Companies (Punjab & Chandigarh) Corporate Bhawan
.... ithdrawn 12. The Appellant after such Impugned Order passed on 8th December, 2017, appears to have filed yet another application for modification which the Appellant claims was better proposal but the NCLT was not with the Appellant and the said CA 28/2018 was withdrawn with liberty to avai ...
National Company Law Appellate Tribunal New Delhi
Assambrook Ltd. Vs Manju Devi Singhania and Others
.... e of time, this concept which was originally restricted to appellate decrees on the ground that an appeal is a continuation of the suit, came to be gradually extended to other proceedings like revisions and even to proceedings before quasi-judicial and executive authorities. 10. The ratio of this ...
Calcutta High Court
Dr. Vijay Mallya and Others Vs Union of India (UOI) and Others
.... rightly pointed out by the learned Counsel for eighth Respondent, there is no legal bar or impediment for a depositor to initiate proceedings under the provisions of the Consumer Protection Act, 1986, though, he has got another remedy available alternatively under the Reserve Bank of India Act, 1934 ...
Madras High Court
Ms Shankari Ghosh Vs Company Law Board and Others
.... eing heard to the company and the other persons interested in the matter." 2. From the above provision, it is clear that the Company Law Board either on its own motion or on the application of a party has to come to a satisfaction either way that an order be passed or not be passed under the said ...
Delhi High Court
Al-Faihad Fincom Limited and Another Vs Central Economic Intelligence Bureau and Others
.... ssage of 15-1-1993. cannot be construed as conveying rejection of the offer as that fact occurred on 27-1-1993. We are, therefore, of the opinion that even if the averments in the writ petition are taken as true, it cannot be said that a part of the cause of action arose within the jurisdiction of t ...
Andhra Pradesh High Court
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