CBRE South Asia Pvt. Ltd Vs Sapphire Cable and Services Pvt. Ltd
.... rt services. The invoices are for the period from 29.11.2014 to 31.05.2017. As per the various invoices, the amount was to be paid within 7 or 30 days from the date of issuance of invoice. Thus, the period of limitation for each invoice will commence upon the expiry of such 7/30 days (as the cas ...
National Company Law Tribunal, Mumbai Bench Court V
Mega Construction Vs Aquatech Infra Projects Pvt. Ltd
.... c) of the Code. The Corporate Debtor further alleges that by such a conduct of accepting payment directly from SMC Infrastructures Pvt. Ltd., the Operational Creditor has gone against the scheme of “Back to Back Payments” meaning thereby that on receipt of payment from SMC Infrastructures Pvt. L ...
National Company Law Tribunal, Mumbai Bench Court V
Arihant Metals Vs Gurudev Overseas Limited
.... ch amount is at all payable by the Respondent. d) It is submitted that the respondent company is solvent having positive net worth, the turnover of Rs.47 crores for the year ended 31.03.2022. (annexure R-7 of the reply) e) It is submitted that GST registration of the applicant is alrea ...
National Company Law Tribunal, Chandigarh Bench
M/s. J. M. Industries Vs M/s. Eashkrupa Shipping & Logistics (I) Private Limited
.... v) The Applicant has indulged in Forum Shopping to harass the Respondent: I say that in furtherance of his illicit intentions, the Applicant has also indulged in forum shopping by approaching different authorities and judicial Courts against the Respondent, in respect of its bogus claims, ...
National Company Law Tribunal, Mumbai Bench Court I
Liberty Footwear Co Vs Liberty Shoes Limited
.... ount of Mr. Adarsh Gupta and Liberty Footwear Co. maintained with us”. It is submitted by the corporate debtor that the transactions between the parties are governed by terms/conditions contained in the agreement dated 31.03.2003 between the parties, Mr. G.K. Jain is not authorised to file ...
National Company Law Tribunal, Chandigarh Bench
Rajeev Srivastva Vs Ahluwalia Contracts India Limited & Ors
.... nce with the provisions of this Act; (b) any person aggrieved by any decision or order of the Company Law Board made before such date may file an appeal to the High Court within sixty days from the date of communication of the decision or order of the Company Law Board to him on any questio ...
National Company Law Appellate Tribunal New Delhi
Sabarmati Gas Limited Vs Shah Alloys Limited
.... imilar context, the draftsman of the statute intends that the word bears the same meaning throughout the statute (see Bhogilal Chunilal Pandya v. State of Bombay 1959 Supp (1) SCR 310, AIR 1959 SC 356, 1959 Cri LJ 389, Supp SCR at pp. 313- 14). It is thus clear that the expression “default” bear ...
Supreme Court Of India
N.K Realtors Private Limited Vs Mounthill Realty Private Limited
.... tice, as applicable, of the unpaid operational debt, was duly served and delivered upon the Corporate Debtor? (2) Whether there is a pre-existing dispute? (3) Whether there is an existence of debt that is due and payable and which has not been paid and that a default has occurred from ...
National Company Law Tribunal, Kolkata Bench
BMSS Steel Industries Pvt. Ltd. Vs Forge India Private Limited
.... titioner states that from the abovementioned facts it is clear that the liability of the corporate debtor is undisputed. Accordingly, the petitioner proved the debt and the default, which is as per the threshold limit before the Notification S.O.1205(E) dated March 24, 2020. 18. In the prese ...
National Company Law Tribunal, Chandigarh Bench
M/s Marotia Steel Traders Private Limited Vs M/s S.B. Ispat India Private Limited
.... d in the books of the Operational Creditor. Ld. Counsel has further shown us the Bank Statement, Demand Notice dated 1st July, 2019 demanding the outstanding dues from the Corporate Debtor specifically calling upon the Corporate Debtor to bring to the notice of the Operational Creditor the exist ...
National Company Law Tribunal, Kolkata Bench
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