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
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
Small Industries Development Bank of India Vs Nirmaan Bharati Samajik and Arthik Vikas Sangathan
.... t and special audit report establishes that respondent company can be revitalized and rehabilitated. It is also contended that the present petition needs to be dismissed as, not only the petitioner bank is a secured creditor holding security in the form of hypothecated book debts and underlying asse ...
Delhi High Court
Labh Singh Vs State of Punjab and Others
.... Corporation, which opined that there was no limitation provided under the said Act for recovery process which naturally included Section 32G. The process u/s 32G being in the nature of execution proceedings, no period of limitation could be read in these proceedings. It was further opined that in ...
High Court Of Punjab And Haryana At Chandigarh
Federal Bank Ltd. Vs Abraham
.... bject or context-- (a)............... (bb) "banking company" means a banking company as defined in section 5 of the Banking Companies Act, 1949 (10 of 1949), having branches or other establishments in more than one State, and includes (the Export-Import Bank of India) (the Industrial Reconstru ...
High Court Of Kerala
Commissioner of Income Tax-3, Mumbai Vs Small Industries Development Bank of India
.... th therein, in computing the income referred to in Section 28. (vii) subject to the provisions of sub-section (2), the amount of (any bad debt 01 part thereof which is written off as irrecoverable in the accounts of the assessee for the previous year]. Provided.......... (2) In making any d ...
Bombay High Court
Abraham Memorial Educational Trust and Others Vs C. Suresh Babu
.... is not by volition of parties nor do they have any common purpose. Each can act in regard to his/her share, on his/her own, without any right or obligation towards the other owners. The legal heirs though co-owners, do not automatically become an ''association of persons/ body of individuals''. When ...
Madras High Court
The Bihar State Co-operative Bank Ltd. Vs The Union of India and Others
.... the Punjab Government was wholly without jurisdiction and could not confer jurisdiction on the Labour Court, Jullundur to adjudicate upon the disputes referred to it. It may be noted that the writ application was filed almost immediately raising the aforesaid objection to the jurisdiction of the Lab ...
Patna High Court
Maxim Lightech Pvt.Ltd. Vs Small Industries Development Bank of India
.... n for promotion and development in the small scale sector. It cannot possibly be doubted or controverted that the small scale sector of the industry constitutes a class by itself and for which class a special legislation can be enacted. Section 2(h) of the SIDBI Act defines an "industrial concern" i ...
Delhi High Court
Creation Decor Pvt. Ltd. And Ors. Vs Small Industries Development Bank Of India
.... 001) BC 611 (SC): 5 (2001) SLT 723: 2001 ISJ (Ban) 750. The learned Counsel also referred to some other judgments reported in Canara Bank v. C.H. Venkairaman and Others, 1 (2004) BC 32 (DRAT--Madras), Woodlands v. Andhra Bank (W.P. No. 4655/2001 and W.M.P. No. 6594/2001 Madras High Court], Veene ...
Debts Recovery Appellate Tribunal, Delhi
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