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
Pankaj Rustagi And Ors Vs Pee Aar Exim Pvt. Ltd
.... king capital needs for the year 2019-2020 and 2020-2021 and pay for necessary short-term investments related to safety and IT. 26. Further, the proposed capital increase is necessary for the continuation of the business. The fund is also required to make immediate investment to improve the ...
National Company Law Tribunal New Delhi Bench
Cyrus Investments Pvt. Ltd. And Anr Vs Tata Sons Ltd. And Ors.
.... cord of interventions by Mr. Ratan N. Tata (2nd Respondent) and Mr. N.A. Soonawala (14th Respondent) and collateral correspondence from other Respondents, including the Group Legal Counsel of the ‘Tata Group’ and interactions between Mr. Cyrus Pallonji Mistry- (11th Respondent), Mr. Ratan N. Tat ...
National Company Law Appellate Tribunal New Delhi
Nimish H. Shah And Anr. Vs Securities And Exchange Board Of India
.... h is a private person, being a company incorporated under the Companies Act. Further no such prayer is maintainable as is established law in view of judgments in Praga Tools v. C.A. Immanuel, (1969) 1 SCC 585 at para(s) 6 and 9, Binny Ltd. v. Sadasivan, (2005) 6 SCC 657 at para(s) 9-11, 29; ...
Delhi High Court
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