Report of the RD is still not before us, though a copy has been received by the Ld. Counsel for the Applicant. It is submitted that no objections have been received from the Income Tax Department.
Let an affidavit in respect of the objections received/not received be filed pursuant to the publication as well as annex the copy of the notice serviced on the Income Tax Department.
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
In The Matter Of Bureau Veritas Consumer Product Services (india) Pvt. Ltd. And Another v. Ms. Shweta Bharti
In The Matter Of Bureau Veritas Consumer Product Services (india) Pvt. Ltd. And Another v. Ms. Shweta Bharti
(National Company Law Tribunal)
CA-(CAA)-415(ND)/2017? | 18-01-2018
Advocate List
- For Petitioner : None
Bench
- Deepa Krishan, Member (Technical)
- Ina Malhotra, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/2470
Head Note
Constitution of India — Art. 226 — Interim relief — In absence of report of RD, copy of notice served on Income Tax Department and affidavit in respect of objections received/not received from Income Tax Department directed to be filed
