M/s Namahte Hospitality Private Limited Vs Registrar Of Companies
.... IN and ED885304789IN. e. Subsequently, the public notice in the form STK-5 was issued for 9,421 companies containing the name of the appellant company published on the website of Ministry of Corporate Affairs on 23.06.2018. f. Thereafter, the name of the company was struck off as per p ...
National Company Law Tribunal, New Delhi Court VI
Income Tax Officer Ward 24(1) Vs Registrar Of Companies, Delhi
.... 9. It is immediately discernible from the provisions contained in Section 252 (3) of the Companies Act, 2013 that if a company or any member or creditor feels aggrieved, they would also be competent to file an ‘Application’ against the order of the Registrar of Companies before ...
National Company Law Tribunal, New Delhi Court IV
Sandhu Properties Private Limited Vs Registrar Of Companies, Nct Of Delhi & Haryana
.... tion in the Official Gazette of the notice under subsection (5) of section 248 may, if satisfied that the company was, at the time of its name being struck off, carrying on business or in operation or otherwise it is just that the name of the company be restored to the register of companies, ord ...
National Company Law Tribunal, New Delhi Court IV
Pilley Ganesh Kanahaya Vs Registrar of Companies Mumbai Maharashtra
.... s of Rs. 12,90,171 /- for the F.Y 2022-23. 11. As per the Respondent, the Company has failed to comply with the statutory compliances under the Companies Act, 2013 by not filling its statutory returns for a continuous period of more than two years, hence, the Company had been considered for ...
National Company Law Tribunal, Mumbai Bench Court I
Amit Bansal Vs Registrar of Companies NCT of Delhi and Haryana
.... before the Tribunal seeking restoration of name of such company. (Emphasis Supplied) 10. On perusal of the above, it is clear that any person aggrieved by an order of the Registrar (ROC) can challenge the striking off action before this Tribunal within three years from the date ...
National Company Law Tribunal, Chandigarh Bench
Quikroute India Private Limited Vs Registrar of Companies, Mumbai
.... ntention of the RoC to strike off the Company was given to the Company. Further, STK-5 Notice was published on 01.10.2022 and the name of the Company was struck off on 14.11.2022 and was published on the website maintained by MCA and published in the Official Gazette on 17.12.2022 and in leading ...
National Company Law Tribunal, Mumbai Bench Court VI
ZEP Womens Infrastructure Private Limited Vs Registrar Of Companies Pune
.... intentional. 9. The petitioner submits that the company is ready with all the outstanding statutory documents i.e. the Financial statement & annual returns from the financial years from 2016-17, 2017-18, 2018-19, 2019-20, 2020-21 & 2021-22 along with the filing fees and additional f ...
National Company Law Tribunal, Mumbai Bench Court III
Swapnali Logistics Pvt. Ltd Vs Registrar of Companies, Mumbai
.... ed that a public notice vide STK-5 dated 01.10.2022 was published on the website maintained by the Ministry and published in Official Gazette on 23.09.2022 and in leading English Newspaper (Times of India) and a vernacular language newspaper (Maharashtra Times-Marathi) seeking objections against ...
National Company Law Tribunal, Mumbai Bench Court V
Isakkha Pathan Vs Registrar Of Companies Pune
.... The copy of the bank statement is annexed to the petition. 8. The public notice under Form STK-5 was published on MCA Portal on 24.08.2022 (Public Notice No. ROCP/STK-5/S-248(1)(d)/2022/1675. Subsequently, STK-7 was also published on 26.10.2022 (Form STK-7 vide No.ROCP/STK/10-A/488/2022/146 ...
National Company Law Tribunal, Mumbai Bench Court III
M/s. Keotsa Constructions Private Limited Vs Registrar of Companies Mumbai
.... ities. 10. As per the Respondent, the Company has not filed its financial statement and annual returns as per the provision of the Companies Act, 2013 and hence, the Company had been considered for being struck off by the Registrar of Companies, Mumbai, in suo moto action under the provisio ...
National Company Law Tribunal, Mumbai Bench Court II
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