Telu Vishal Raj Vs Telu Himabindu
.... al constituted under section 410” under Section 2 (90) and (4) of The Companies Act, 2013, respectively. Section 430 is set out below: “430. No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Tribunal or the Appellate Tribunal is em ...
High Court For The State Of Telangana:: At Hyderabad
Anubhav Anilkumar Agarwal Vs Bank Of India
.... ot be said to be an error apparent on the face of the record. It is submitted that reappreciation of evidence for finding out an error would amount to an exercise of Appellate Jurisdiction which is impermissible in law. 5. Rule 11 of the NCLAT Rules, 2016, relevant for the purposes of dispo ...
National Company Law Appellate Tribunal New Delhi
Vijay Pal Garg And Ors. Vs Pooja Bahry (Liquidator In The Matter Of Gee Ispat Private Limited
.... . 0138/2018, registered by the police authorities u/s 435 and 452 of Indian Penal Code and according to the First Information Report the window of the Office was unbroken by removing the ‘Grill’. 29. The Resolution Professional/Applicant recovered from the Corporate Office of the Corporate ...
National Company Law Appellate Tribunal New Delhi
Madras Bar Association Vs Union of India and Others
.... of the Tribunal''. This jurisdiction is not circumscribed by any limitations of any nature whatsoever and the implication thereof is that appeal would lie both on the questions of facts as well as questions of law. Likewise, under Sub-section (4) of Section 421, which provision deals with ''appeal ...
Supreme Court of India
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