Niteo Technologies Private Limited Vs Nec Technologies India Private Limited

National Company Law Tribunal New Delhi Bench 8 Jul 2020 Company Petition No. 02 (Nd) 2020, Company Application No. Ca (CAA) No. 169 (Nd) 2019 (2020) 07 NCLT CK 0077
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Petition No. 02 (Nd) 2020, Company Application No. Ca (CAA) No. 169 (Nd) 2019

Hon'ble Bench

P.S.N. Prasad, J; Sumita Purkayastha, Member (Technical)

Advocates

Rajeev Kumar

Final Decision

Disposed Of

Acts Referred
  • Companies Act, 2013 - Section 133, 230, 231, 232

Judgement Text

Translate:

AY,"Demand

payable as

per ACIT

Report

(Rs.)","Actual

Demand

(Refund)

(Rs.)","Forum

(CIT

(A)/

ITAT/

HC/SC)",Submission

2009-

10","13,321",NIL,N.A.,"Demand of Rs. 13,321 already

adjusted while passing intimation order

U/s 143(1) for the AY 2011-12

(Information order ref. No.

CPC/1112/16/11128809 15)

2013

-14","60,32,230",NIL,ITAT,"Demand of Rs. 60,32,300 already paid

on 25/07/2018. Challan No. 80442

(Payment challan enclosed).

2014

-15","2,09,96,256","2,09,96,256",ITAT,Total outstanding demand

,,,,

,,,,

,,,,"of Rs. 26,245,321 out of which 20 %

amounting to Rs. 52,49,064 already

deposited on 03.12.2018. For balance

80 % stay granted by the JCIT.

(Payment challan enclosed).

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