Citation Codes Equivalent Citations citation codes Case Number CPNo.47/BB/2019cwCPNo.203/BB/2019 Attorney(S) Acts U/s 3,4, 8a 5 of Price Chits and Money circulation Schemes(Banning ) Act, 1978, and Section 66(a]ofInforrnation Technology Act, 2000, Z7 of 39 Companies (Acceptance of Deposits) Rules, 2014. NCLT, Bengaluru Bench C. P No. 47/BB/2019 B4 C.P N0. ZO3/BB/2019 Section 73 r/w Section 76 further r/W Rule 2 (3) [xii] (a) of the Companies (Acceptance of Deposits] Rules, 2014 Section 76A of the companies Act, 2013 for violating Section 7S r/W 74 of the companies Act, 2013. Section 73 R/w 76 and Rule 2(0) [xii(a] of Companies [acceptance of Deposits] Rules, 2014 Sections 272(1) R/w272(3),271(C]& 273(1] ofCompaniesAct, 2013,byintera]ia Rule 2 [0) lxii)[a) of the Companies [Acceptance of Deposits) Rules, 2014. provisions of the Page 13 of as Companies Act, 2013. NCLT, Bengaluru provisions of Section 73 read with section 76 read with Rule 2 (c) COMPANIES ACT 2013 u/s 216 r/W Section 210 (1) [cl of the Companies Act, 2013, Section 271(l|(c| r/w 272 [1) 8r, 13) of Companies Act, 2013 Section 216 R/w 210(l)(c) of the Companies Act, 2013.The Section 271(1)( C) R/w 272(1) 81, ( s) of Companies Act, 2013 SECTION 217 COMPANIES ACT 2013 provisions of the Companies Act, 2013, and the Rules u/s 221, 241, 246 r/w 339 of the Companies Act, 2013 u/s 221, 241, 242, 246 81, 339 of the Companies Act. Section 73 r/W 76 of the Companies Act, 2013 Section 252(3) of the Companies Act, 2013 SECTION 241 COMPANIES ACT 2013 Section 140[5) ofthe Companies Act, 2013 SECTION 248 COMPANIES ACT 2013 SECTION 447 COMPANIES ACT 2013 SECTION 271 COMPANIES ACT 2013 SECTION 221 COMPANIES ACT 2013 provisions of Companies Act and rules sub-section (1), the Central Government INCOME TAX ACT Rule 73 and 76 of the companies Act u/s 233 of the Companies Act, 2013, u/ s. 137 of the Companies Act, 2013, SECTION 143 COMPANIES ACT 2013 provisions of Section 2 l7 of Act Section 73 R/w 76 A Companies Act, SECTION 273 COMPANIES ACT 2013 INCOME TAX ACT U/s 252(3) of Companies Act, 2013, sub-section (2] of section 7 3 Section 221, 241, 242, 246 Rules Rule 2(C](xii)(a) See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Union of India v. Super Royal Holidays India Pvt Ltd