Swapnil Bhatt And Others Vs Central Bureau And Others
.... offence and shall be liable to be prosecuted and punished. 26. The learned counsel for CBI further referred to a few e-mails sent from tc.dubai@yahoo.co.in to the mail ID amit99777@yahoo.com and smarty.anurag24@gmail.com and asserted that these emails very well confirm the allegation of fo ...
Madhya Pradesh High Court
State Of Maharashtra Vs 63 Moons Technologies Ltd.
.... .” The expression deposit is defined in Section 2(c) of the MPID Act in the following terms: “(c) “deposit” includes and shall be deemed always to have included any receipt of money or acceptance of any valuable commodity by any Financial Establishment to be returned after a specified ...
Supreme Court Of India
National Spot Exchange Limited Vs Anil Kohli, Resolution Professional For Dunar Foods Limited
.... as applied beyond the prescribed period of limitation, i.e., beyond 30 days. The certified copy of the order was received by the appellant on 11.04.2019 and the appeal before the NCLAT was preferred on 24.06.2019, i.e., after a delay of 44 days. As the Appellate Tribunal can condone the delay up ...
Supreme Court Of India
Deepak Garg Vs State Of Madhya Pradesh
.... trial for offences for which prescribed punishment is up to 7 years or less, with or without fine and the prisoner has been convicted for a lesser number of years than the maximum. It is made clear that we leave it open for the High Powered Committee to determine the category of prisoners ...
Madhya Pradesh High Court (Gwalior Bench)
Indian Commodity Exchange Limited Vs Neptune Overseas Limited & Ors.
.... matter. As such, Respondent No.1 herein was fully aware of the show cause notice and acknowledged the same as one, which had been addressed to the said respondent. Not only that, there was no grievance ever made at the stage of final hearing before the learned Single Judge about the absence of s ...
Supreme Court Of India
Anil Chandanmal Singhvi And Ors Vs Union Of India And Ors. And Ors
.... g malfeasance proceedings under Section 45-H of the Banking Companies Act r/w Section 235 of Companies Act, 1913 against Directors of Supreme Bank of India held: “It is certainly a question of fact, to be determined upon the evidence in each case, whether a Director, alleged to be liable fo ...
National Company Law Appellate Tribunal New Delhi
63 Moons Technologies Ltd. Vs Deputy Director, Directorate Of Enforcement, Mumbai
.... nother company of Jignesh Shah. Proceeds of crime is defined under section 2(1) (u) of the PMLA as under:- “proceeds of crime” means any property derived or obtained, directly or indirectly, by any person as a result of criminal activity relating to a scheduled offence or the value of any s ...
Appellate Tribunal Under Prevention Of Money Laundering Act
63 Moons Technologies Ltd (Formerly Financial Technologies (India) Ltd And Ors Vs State Of Maharashtra And Ors
.... 798000. 00 319.20 319.20 797680.8 0 797680.8 0 1595361. 60 2499.43 OTHER CHARGES, IF ANY; Brokerage has been charged a ...
Bombay High Court
IFCI Factors Limited Vs Ramsarup Industries Limited & Ors
.... he amendment introduced in the CPC, reads as under: “In Order XXXVII, in rule 1, in sub rule (2), in clause (b), after sub clause (iii), the following sub-clause shall be inserted, namely :— "(iv) suit for recovery of receivables instituted by any assignee of a receivable." ...
Delhi High Court
63 Moons Technologies Ltd. (Formerly Known As Financial Technologies India Ltd.) & Ors Vs Union Of India & Ors
.... ajadhiraja Sir Kameshwar Singh of Darbhanga and Ors. , [1952] 3 SCR 889 at pp. 1073-1075]. 46. This is echoed in Manimegalai v. Special Tehsildar (Land Acquisition Officer) Adi Dravidar Welfare , (2018) 13 SCC 491 as follows: “14. Similarly, public purpose is not capable of precise de ...
Supreme Court Of India
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