Piramal Capital And Housing Finance Limited (Formerly Known As Dewan Housing Finance Corporation Limited) Vs 63 Moons Technologies Limited & Others
.... plan. The opinion so expressed by voting is non-justiciable. Further, in the present cases, there is nothing to indicate as to which other requirements specified by the Board at the relevant time have not been fulfilled by the dissenting financial creditors. As noted earlier, the Board establish ...
Supreme Court Of India
National Housing Bank Vs Bherudan Dugar Housing Finance Ltd. & Ors. Etc
.... ay today affairs of the First Accused Company and they are jointly and severally responsible for the conduct or for omission regarding the conduct of the business of the First Accused Company.” 6. Hence, there were no assertions made that the second to seventh accused, at the time of the co ...
Supreme Court Of India
Rajendrasinh Velubha Jadeja Vs General Manager (Project)
.... mining operations and merely because the workmen are treated similarly to the workmen employed in a mine can they said to be employees engaged in connection with the mining operation. The Patna High Court observed that none of the workmen had any direct contribution to make in respect of a job ...
Gujarat High Court
Vinay Kumar Mittal & Ors Vs Dewan Housing Finance Corporation Ltd. & Ors
.... essional and to complete the insolvency resolution process. 7. To complete the narration of the facts, it is relevant to refer to an order dated 03.12.2019 passed by the High Court on being informed that the Reserve Bank of India had filed an application for initiation of corporate insolven ...
Supreme Court Of India
Authorised Officer, Indian Bank Vs D. Visalakshi And Anr
.... ication moved by the secured creditor under Section 14 of the 2002 Act for taking possession of the secured assets. 27. The Single Judge of High Court of Calcutta in Dinesh Kumar Agarwal (supra), while dealing with the question under consideration relied on his previous decision in Ronit Nir ...
Supreme Court Of India
Institute Of Chartered Accountants Of India And Another Vs State Of Uttar Pradesh And Others
.... section 3 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (47 of 1961), or the Central Warehousing Corporation established under section 3 of the Warehousing Corporations Act, 1962 (58 of 1962), or the Unit Trust of India established under section 3 of the Unit Trust of India ...
Allahabad High Court
State Farm Corporation of India and Others Vs Labour Court, Sri Ganganagar and Others
.... iate Government" means-- (i) in relation to any industrial dispute concerning 4[***] any industry carried on by or under the authority of the Central Government, 5[***] or by a railway company 6 [or concerning any such controlled industry as may be specified in this behalf by the Central Government] ...
Rajasthan High Court
Patnaik Minerals (P) Limited and Others Vs Union of India
.... is quoted as herein below: "appropriate government" means- (i) in relation to an establishment in respect of which the appropriate government under the Industrial Disputes Act, 1947 (14 of 1947), is the Central Government, the Central Government; (ii) in relation to any other establishment, ...
Orissa High Court
Keshavlal Khemchand and Sons Pvt. Ltd. Vs Union of India (UOI)
.... and directions from time to time not only to the banks but to various other financial institutions which are amenable to its jurisdiction. Such instructions given from time to time are consolidated annually and published in the form of "Master Circulars". One of such circular dated 30.08.2001 was ta ...
Supreme Court of India
V.K. Gupta Vs Union of India
.... tioners. 6. We have perused the reliefs claimed by the petitioners and the decision relied upon by learned Counsel for the respondent as well as section 2(a) of the Industrial Disputes Act, 1947, which defines appropriate Government to make reference to the Labour Court/Industrial Tribunal (Cent ...
Allahabad High Court
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