company petition Archives

Non-Disclosure of fact that a petition under S. 213 Companies Act is pending before NCLT, would amount to concealment of facts? Dwarka Courts answers

Dwarka Courts, New Delhi: Noting the complaint to be a complete abuse of process of law or in a manner sort of

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLT | Delhi Gymkhana Club’s conduct of affairs is prima facie prejudicial to public interest; Union Govt. directed to form a Special Committee to look into the affairs of the DGC

National Company Law Tribunal (NCLT): While deciding the instant company petition initiated by the Union of India under Section 241 (2) of

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLT | Company Petition fit for Corporate Insolvency Resolution Process if Corporate Debtor fails to deny insolvency charges with proof

National Company Law Tribunal (NCLT): Justice Rajeswara Rao Vittanala (Judicial Member) allowed the Company Petition filed by CloudWalker Streaming Technologies Pvt. Ltd.

Case Briefs Tribunals/Commissions/Regulatory Bodies

No merit in Cyrus Mistry’s petition against removal as Chairman (Tata Sons): NCLT

National Company Law Tribunal (NCLT): The petitioner’s who held over 18% equity shares in Tata Sons Ltd., were propelled to file the