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DEAL DETAILS Maxivision Eye Hospitals Private Limited | Acquisition of significant minority stake by Quadria Capital Investment Advisors Khaitan & Co advised
In terms of Section 2(22)(e) of the Act, treating the loans and advances received by concerns, in which shareholders of the company giving loans and advances had substantial interest, qualified as “deemed dividend”
Allahabad High Court held that the demand notice is illegal, as no CIC charges can be demanded from the petitioner company, if there is merely a change in the name of the original allottee/leasee company and there is no change in the ownership or shareholding of the allottee company
by Varghese George Thekkel†
Securities Appellant Tribunal, Mumbai: The Bench of Tarun Agarwala, J., Presiding Officer, and Meera Swarup, Technical Member, while allowing the appeals held
National Company Law Tribunal, Kochi: Expressing that the management of business affairs in a company is not a sole duty of a
by Mikhail Behl* and Anupam Surve**
Securities and Exchange Board of India (SEBI): S.K. Mohanty, Whole Time Member, passed an order finding the promoters of New Delhi Television