M/s A.B. Creations & Anr Vs M/s Bhan Textiles Pvt. Ltd
.... es Pvt. Ltd. has been struck off the Register of Companies. It is clear that the amount claimed by the petitioner was against an incorporated company, which was a legal entity recognized under the Companies Act, 1956, and the arbitration award in question was also rendered against such a company ...
Delhi High Court
Sarthak Park Consumer Welfare Society Vs M/s Shyama Bhagwati Infrastructure Pvt. Ltd.
.... orate Insolvency Resolution Process against the Corporate Debtor. It is submitted that this application is maintainable and valid even if the Corporate Debtor Corporate Debtor has been struck off, in terms of landmark judgment passed by Hon’ble NCLAT in the matter titled as “ Hemang Phophalia vs. ...
National Company Law Tribunal, Kolkata Bench
Pardeep Singh Deswal Vs M/S Pooja Roller Floor Mills Pvt. Ltd. And Ors.
.... it is presumed that there are no objections to be raised by the said authorities. 9. It is submitted by the Petitioner that the directors of the Company, who are also the shareholders and contributories to the Company in the aforesaid matter have also given unconditional undertaking and/or ...
National Company Law Tribunal New Delhi Bench
Arun K. Agarwal & Associates Vs Allbest Offshore Marine (India) Pvt. Ltd.
.... as a company and the Certificate of Incorporation issued to it shall be deemed to have been cancelled from such date except for the purpose of realizing the amount due to the company and for the payment or discharge of the liabilities or obligations of the company." The Hon’ble Nationa ...
National Company Law Tribunal New Delhi Bench
Registrar Of Companies Vs Goouksheer Farm Fresh Pvt. Ltd.
.... es and Ors.’ reported in (2015) 124 CLA 109(Delhi). 24. At this stage, this Tribunal amply points out that the Hon’ble Supreme Court in the decision ‘Helen C. Rebella’ V. ‘Maharashtra S.R.T.C.’ reported in (1999) 1 SCC at page 90 had observed that the word “just” denotes equitability, fairn ...
National Company Law Appellate Tribunal New Delhi
Elektrans Shipping Pte Ltd. Vs Pierre D’silva And Anr
.... r of Companies. 13. Section 250 of the Companies Act, 2013 relates to effect of Company notified as dissolved and reads as follows: - “250. Effect of company notified as dissolved.—Where a company stands dissolved under section 248, it shall on and from the date mentioned in the notice ...
National Company Law Appellate Tribunal New Delhi
Hemang Phophalia Vs Greater Bombay Co-operative And Anr
.... r officer who was exercising any power of management, and of every member of the company dissolved under sub-section (5) of Section 248, shall continue and may be enforced as if the company had not been dissolved. 12. From sub-section (8) of Section 248, it is clear that Section 248 in no m ...
National Company Law Appellate Tribunal New Delhi
Gautam Ramanbhai Patel Vs
.... and filing of returns. He has taken me through the reply of Mr. Eric Sequeira and the rejoinder filed by the petitioner thereto, in order to submit that the case for winding up is made out. Shri Ramani, the learned Counsel for the petitioner has placed on record a public notice (Form No.STK-5 ...
Bombay High Court (Gao Bench)
Real Time Interactive Media Pvt. Ltd. Vs Metro Mumbai Infradeveloper Pvt. Ltd.
.... he purpose of realising the amount due to the company and for the payment or discharge of the liabilities or obligations of the company. 8. Though it is not clear the reason why the company''s name was struck off, Section 248 (1) empowers the Registrar to remove the name of company from the re ...
BOMBAY HIGH COURT
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