Pit Stop for Fast Track Mergers: New Notification for Swifter Implementation
by Jahnavi Srivastava* and Samarth Agarwal**
Registrar of Companies
Calcutta High Court | ROC can initiate multiple/ parallel proceedings upon discovery of additional material warranting inquiry under Section 206 of Companies Act
Calcutta High Court | While dismissing a writ petition challenging the capacity of Registrar of Companies (ROC) to initiate multiple/
Tata v. Mistry | NCLAT explains why RoC cannot take advantage of S. 43-A(2-A) of Companies Act, 1956; Clarifies, no aspersion cast on RoC in earlier order
National Company Law Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson, and Justice Bansi Lal Bhat, Member (Judicial), dismissed the interlocutory
MCA | Update on ‘Identification and flagging of Disqualified Directors under S. 164(2)(a) of Companies Act, 2013
Registrar of Companies (ROCs) are in the process of “Identification and flagging of Disqualified Directors under S. 164(2)(a) of Companies Act, 2013” for their
Registrar of Companies Jammu shall have jurisdiction in respect of UT of J&K and UT of Ladakh
S.O.3955(E).— In exercise of the powers conferred by sub-sections (1) and (2) of Section 396 of the Companies Act, 2013 (18 of
Bombay HC order granting relief to the disqualified directors stayed: SC
Supreme Court: Admitting the petition against the order giving relief to the directors of the companies struck off by the Registrar of Companies