SPACEAGE INDIA PRIVATE LIMITEDActivity: Business Services in Delhi.Active |
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CIN U74899DL1994PTC063469 |
ROC RoC-Delhi |
Incorporation Date 14-12-1994 |
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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 063469 |
Registration Date 14-12-1994 |
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Listing Info |
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Not Listed or Listing Info, not found! |
Compliance |
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Active Compliance ACTIVE Non-Compliant |
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Last AGM Date --- |
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Last Balance Sheet Date --- |
Financials |
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Authorized Capital Rs. 80,00,000 |
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Paid Up Capital Rs. 68,28,400 |
Contact Information |
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E-Mail Address NA |
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Registered Address 112 LAXMI CHAMBERS, D 223 VIKAS MARG, NEW DELHI DL 110092 IN |
TradeMarksTotal 0 marks found. |
Some PAST Judgements / Case Laws similar to SPACEAGE INDIA PRIVATE LIMITEDLast Checked Past / Closed Litigation On 21-05-2022 10:14
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| 06-10-2010 | Spaceage Multi Products Pvt. Ltd. Versus Deemark Health Care Pvt. Ltd. & Others | High Court of Judicature at Calcutta |
| 30-04-2010 | Deemark Healthcare v/s Spaceage Multi Products Private Limited | Copyright Board |
| 09-10-2007 | Spaceage Multiproducts Put. Ltd Versus Commissioner of Customs (Port) | High Court of Judicature at Calcutta |
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.