Bharat Coking Coal Limited Vs M/s. AT-Libra BPL (JV)
.... that the deduction is also to be made. 70. The aforesaid deduction based upon the percentile itself suggest that the work schedule is based on making disbursement of an amount as also the deduction if the work has not been performed as per the work schedule otherwise there was no occasion o ...
Jharkhand High Court
R S Infraprojects Pvt Ltd Vs Zamil Infra Pvt Ltd & Ors
.... , the jurisdiction to adjudicate upon any dispute arising from the Purchase Order was conferred on the Courts at Delhi. 40. The above Purchase Order was amended by an email dated 24.02.2014, addressed by the Defendant No.2 to the Plaintiff, which was only confined to change in th ...
Delhi High Court
State Bank Of India Vs Abhijeet Ferrotech Limited
.... asset classification as prior to restructuring and slip into further lower asset classification categories as per extant asset classification norms with reference to the pre-restructuring repayment schedule. 17.2.3 Standard accounts classified as NPA and NPA accounts retained in the same cat ...
Debts Recovery Appellate Tribunal, Kolkata Bench
Baldev Singh Vs Naresh Raina S/O Jagdish Raina And Others
.... on, he has to show that there is a prima facie case in his favour and that withholding the relief of interim injunction would result in irreparable injury to him. The plaintiff has also to show that the balance of convenience lies in his favour and for determining this, the court would have to c ...
High Court Of Jammu And Kashmir And Ladakh At Jammu
Sujeet Jha & Anr Vs Ireo Pvt. Ltd
.... th further extended delayed period of 12 months from the end of grace period. Therefore, period of delivery of possession was 60 months from the date of approval of building plan. The proposed timing for handing over of possession was to be computed from 26.12.2013 which was the date of the appr ...
National Consumer Disputes Redressal Commission
Messrs M.K. Basu & Others Vs Union Of India & Others
.... s have been relied upon by the learned counsel for the petitioners: - (1) Indsil Hydro Power and Manganese Limited v/s. State of Kerala and Others reported in (2020) 16 SCC 276; (2) Popatrao Vyankatrao Patil v/s . State of Maharashtra and Others reported in (2020) 19 SCC 241; (3) ABL Internation ...
Calcutta High Court (Appellete Side)
PTC India Financial Services Limited Vs Venkateswarlu Kari And Another
.... nder sub-section (1-A) of Section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992)] The Depositories Act establishes the depository eco-system and introduces the concepts of a ‘registered owner’ [Section 2(1)(j): “registered owner” means a depository whose name is entered ...
Supreme Court Of India
Geeta Jeena Vs Government Of Nct Of Delhi & Ors
.... i) M/s Apana Logistics Pvt. Ltd. v. Container Corporation of India Ltd. & Anr [W.P.(C) 5840/2019, decided on 24th May, 2019] (ii) State of UP and Others v. Bridge and Roof Company (India) Limited, (1996) 6 SCC 22 (iii) LIC v Escorts Limited and Others, (1986) 1 SCC 264 (iv) ...
Delhi High Court
Sahakar Global Limited And Another Vs State Of West Bengal And Others
.... d down in the judgments of ICOMM Tele Ltd. Vs. Punjab State Water Supply and Sewerage Board, [(2019) 4 SCC 401] and [(2009) 4 SCC 357]. 68. Mahabir Auto Stores (supra) was a case of discontinuance of supply of lubricants to a distributor without reasons, which was held to be blacklisting. T ...
Calcutta High Court (Appellete Side)
Vipul Limited And Others Vs Solitaire Buildmart Pvt. Ltd And Others
.... ether the amount claimed by the Appellant can be construed as a ‘Financial debt’ as defined under Section 5 (8) of the IBC and if the Appellant falls within the ambit of the definition of ‘Financial Creditor’ as defined under Section 5 (7) of the Code. 11. Sections 5 (7) and 5 (8) read as f ...
National Company Law Appellate Tribunal New Delhi
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