DELHI COURIERS PRIVATE LIMITEDActivity: Transport, storage and Communications in Delhi.Strike Off |
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CIN U64120DL2000PTC105186 |
ROC RoC-Delhi |
Incorporation Date 11-04-2000 |
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Class Private |
Category Company limited by Shares |
Sub-Category Non-govt company |
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Listed Unlisted |
Suspended at Exchange - |
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Registration Number 105186 |
Registration Date 11-04-2000 |
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Listing Info |
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Not Listed or Listing Info, not found! |
Compliance |
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Active Compliance --- |
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Last AGM Date --- |
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Last Balance Sheet Date --- |
Financials |
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Authorized Capital Rs. 1,00,000 |
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Paid Up Capital Rs. 5,000 |
Contact Information |
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E-Mail Address NA |
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Registered Address D-39 (ANNEXE) 1ST FLOORSOUTH EXTENSION PART-II NEW DELHI DL 110049 IN |
TradeMarksTotal 0 marks found. |
Some PAST Judgements / Case Laws similar to DELHI COURIERS PRIVATE LIMITEDLast Checked Past / Closed Litigation On 17-01-2021 23:17
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| 06-10-2020 | Rikhab Jain Versus M/S. Trackon Couriers Private Limited, New Delhi & Others | National Consumer Disputes Redressal Commission NCDRC |
| 23-05-2017 | The Professional Couriers represented by its V.P. Franchisee Sayed Navas Versus Employees Provident Fund Appellate Tribunal Scope Minar, New Delhi & Another | High Court of Kerala |
Directors |
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| DIN | Name | Since |
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The information from Ministry of Corporate affairs is being collated and matched to information sourced from various courts of India, Trademark authority, etc - in order to create a convenience tool for the general public at large. We no claim of ownership or affiliation with any trademark (REGISTERED OR UNREGISTERED) that forms part of any Company/LLP name listed on this page. Please note that the content of these documents are never verified, nor audited at our end and no representation or warranty is made regarding accuracy or reliability of data/content. The above information is provided for general purpose only and Companies Registrar (www.mca.gov.in) should be referred for any definitive information / purpose. All information provided on this website is without warranty of any kind - express or implied.
Our employees, officers or directors and the employees, officers or directors of any of our partners shall not be liable for any damages (direct, indirect, special or consequential) for whatever cause and disclaim any responsibility on account of any implications, decisions or actions taken on the basis of any information provided on or through this website. Please note:- We strive to keep this information correct and up-to-date, at regular intervals. However, please remember that we are not the primary source, and the company registry should always be referred to for definitive information. If you feel information is in fact out of date, you can expedite its updation by clicking on the "Request Latest Update" button on this page. Once again, no guarantees are made in regard to the same.