Indiabulls Housing Finance Limited Vs Dilip Goyal
.... whatsoever was led on behalf of the Complainant by way of any deposition in support of the complaint, and much less to the effect that the loan in question was a housing loan. The Ld. District Forum nevertheless accepted this contention raised on behalf of the Complainant by relying on certain ...
National Consumer Disputes Redressal Commission
Manish Kumar Patni & Anr Vs Tata Capital Housing Finance Limited
.... ssociates. o Borrowers shall withdraw all the litigations filed and currently pending against TCHFL before any court, tribunal or commission apart from the above-mentioned cases which is not in the knowledge of TCHFL including the pending criminal proceedings. o &n ...
National Consumer Disputes Redressal Commission
Vipul Kant Upadhyay Vs Standard Chartered Bank
.... on 01.12.2017 and returned with the remarks “Balance Insufficient”. Further, a perusal of Form No. DIR-12, of the accused company, M/s IAP Company Pvt. Ltd. Shows that the petitioner ceased to be a Director at the time of the commission of the offence. In view of Section 141 of the Negotiable In ...
Delhi High Court
Akshay Gupta & Anr Vs ICICI Bank Limited & 2 Ors
.... nk issued notice under Section 138(b) of Negotiable Instruments Act, 1881 along with Section 25 of the Payment and Settlement Systems Act, 2007 to the complainants dated 11.10.2019 and 25.11.2019. The complainants replied these notices on 02.12.2019. The complainants, vide email dated 18.12.2019 ...
National Consumer Disputes Redressal Commission
MB Geeta Education Society Vs Varthana Finance Pvt. Ltd
.... t the provisions of Section 4 of the Act. 11. The Informant has also averred that the OP, owing to its dominant position, has created entry barriers in the education services providers market in Tier-II and Tier-III towns of India by trapping the educational institutions through sanctionin ...
Competition Commission Of India
Mr. Sandeep Garg and Anr Vs M/s DMI Finance Pvt. Ltd. and Anr
.... n No. 4923 of 2013 or by or before 15.04.2017 whichever is earlier and for this purpose, Abloom shall apply for necessary permission to mortgage to the NOIDA Authority and make payment of all its dues to for the IT Land to the NOIDA Authority; (a) First charge by way of equitable mortgage on ...
National Company Law Appellate Tribunal New Delhi
Standard Chartered Bank Vs Ashoka Pulp And Paper Pvt. Ltd
.... cause of action has ever occurred in favour of the Applicant against the Respondent and the Applicant has filed the present application just to harass and to firstly, save the Applicant bank from the suit proceedings initiated against them by the answering respondent, secondly, circumvent the le ...
National Company Law Tribunal New Delhi Bench
Ritu Jain Vs State & Anr
.... ed by this Court on 12th March, 2019. While dismissing Crl.M.C.No.555/2016, this Court imposed a cost of Rs. 50,000/- to be deposited with the Delhi High Court Legal Services Committee within a week and if the same was not deposited, directions were issued to the learned Metropolitan Ma ...
Delhi High Court
Ritu Jain Vs State Through Standing Counsel & Anr
.... all due diligence to prevent such contravention. (2) Notwithstanding anything contained in sub-section (1), where a contravention of any of the provisions of this Act or of any regulation, direction or order made thereunder has been committed by a company and it is proved that the contraven ...
Delhi High Court
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