Meghal Homes (P) Ltd. v. Shree Niwas Girni K.K. Samiti and Ors.

7 SCC 753Reported decision2007#16061 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2020.

Judgments citing Meghal Homes (P) Ltd. v. Shree Niwas Girni K.K. Samiti and Ors.

Pr Commissioner of vs. M/S Syengene

In the result, this writ petition is not only

ITA/185/2016HC Karnataka02 Dec 2020

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar Company Application No. 185 Of 2016 In Company Petition No.182/2014 Between: India Awake For Transparency A Not For Profit Company Incorporated Under Section 25 Of The Companies Act 1956 Having Its Registered Office D - 1, Srishti Cresendo , No 24, Desika Road, Chennai - 600004 Tamilnadu. Represented By Its Authorised Signatory Mr R Subramanian

Section 25

…(xvi) Castron Technologies Limited vs. Castron Mining Limited - 2013 SCC Online Cal 12914; (xvii) S.K.Gupta and Another vs. K.P.Jain and Another - (1979) 3 SCC 54; (xviii) Meghal Homes (P) Ltd., vs. Shree Niwas Girni K.K. Samiti & Others - (2007) 7 SCC 753; (xix) Reliance Natural Resources Limited vs. Reliance Industries Ltd., - (2010) 7 SCC 1. 6. Per contra, learned counsel for the applicant made the following submissions:- a) The legality and validity of the impugned order having been assailed by the applicant on the ground of fraud, the question of locus standi of the applicant is not rel…

Commissioner of Income Tax Delhi vs. M/S Nav Sansar Agra Products

ITA/128/2004HC Delhi16 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 446Section 454Section 481Section 536(2)

…city of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/02/2026 at 12:03:53 21. In Meghal Homes (P) Ltd v. Shree Niwas Girni K.K. Samiti and Ors. (2007) 7 SCC 753, the Supreme Court, inter alia in paragraph 31 thereof, has held as under: “When the affairs of the Company had been completely wound up or the court finds that the Official Liquidator cannot proceed with the winding up of the Company for want of funds or for any other reason, the court can make an order dissolving the Company from the date of…

The Commissioner of Income Tax IV vs. M/s. Prabhat AGri Bio Tech Limited

ITTA/6/2016HC Telangana03 Jun 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

CIT vs. Ultra Modern Exports Pvt Ltd

ITA/262/2012HC Delhi11 Dec 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 454Section 468Section 481

…CO. PET. 262/2012 & CRL. O.(CO.) 16/2012 Page 1 of 6 $~C-1 & 44 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of decision: 21.01.2020 + CO.PET. 262/2012 RANI LEASING & FINANCE PVT. LTD. ..... Petitioner Through: None versus P.R.J. ENTERPRISERS LTD. & ORS. ..... Respondents Through: Ms. Ruchi Sindhwani, Sr. Standing Counsel with Ms. Megha Bharara, Advocate for the Official Liquidator + CRL.O.(CO.) 16/2012 M/S P.R.J ENTERPRISERS LTD ..... Petitioner Through: None versus SH. RAJ K JAIN & ORS. ..... Res…

The Commissioner of Income Tax - IV vs. Nagarjuna Finance Ltd

ITTA/262/2012HC Telangana10 Sept 2012

Bench: GODA RAGHURAM,M.S.RAMACHANDRA RAO

Spice Enfotainment Ltd

ITA/475/2011HC Delhi03 Aug 2011

Bench: CASES OF HMJ MANJU GOEL

Section 454Section 481

…ion, Tax Liability, Professional Fee and Administrative Expenses to the tune of Rs.56,634.59/-, the fund position of the Company (in liqn.) as on date is “Nil”. 13. In the matter of Meghal Homes (P) Ltd v. Shree Niwas Girni K.K. Samiti and Ors., (2007) 7 SCC 753, the Supreme Court, particularly in paragraph 31, thereof, has held as under: “When the affairs of the Company had been completely wound up or the court finds that the Official Liquidator cannot proceed with the winding up of the Company for want of funds or for any other reason, the court can make an order dissolving the Company from the dat…