M/s. Ind-Swift Limited Vs Registrar Of Companies (Punjab & Chandigarh) Corporate Bhawan

National Company Law Appellate Tribunal New Delhi 19 Sep 2018 Company Appeal (AT) No. 52, 53 Of 2018 (2018) 09 NCLAT CK 0043
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) No. 52, 53 Of 2018

Hon'ble Bench

A.I.S. Cheema J; Balvinder Singh Member (Technical)

Advocates

U.K. Chaudhary, Manisha Chaudhary, Himanshu Vij, Samridhi Gogia, P.S. Singh, Annu Singh

Final Decision

Dismissed

Acts Referred
  • Companies Act, 1956 - Section 58AA, 58A(9), 58A(10), 274(1)(g)
  • Companies Act, 2013 - Section 73, 74, 74(1), 74(1)(a), 74(1)(b), 74(2), 74(3), 76, 76(2), 76A
  • Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(4)
  • Company Law Board Regulations 1991 - Rule 44
  • Companies (Acceptance Of Deposits) Rules, 1975 - Rule 3A
  • Companies (Acceptance Of Deposits) Rules, 2014 - Rule 19

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 09 NCLAT CK 0043
  • Coram: A.I.S. Cheema J; Balvinder Singh Member (Technical)
  • Bench: Division Bench
  • Advocates: U.K. Chaudhary, Manisha Chaudhary, Himanshu Vij, Samridhi Gogia, P.S. Singh, Annu Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Companies Act, 1956 - Section 58AA, 58A(9), 58A(10), 274(1)(g)
  • Companies Act, 2013 - Section 73, 74, 74(1), 74(1)(a), 74(1)(b), 74(2), 74(3), 76, 76(2), 76A
  • Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(4)
  • Company Law Board Regulations 1991 - Rule 44
  • Companies (Acceptance Of Deposits) Rules, 1975 - Rule 3A
  • Companies (Acceptance Of Deposits) Rules, 2014 - Rule 19
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