INDIA YAMAHA MOTOR PVT LTD Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed under Section 100 of the Companies Act, 1956 (hereinafter referred to as the Act) by India Yamaha Motor Private Limited (hereinafter referred to as the petitioner company) seeking approval of this Court to the proposed reduction of paid up equity share capital of the company as resolved by its special resolution dated 20.7.2012.

(2.) THE registered office of the petitioner company is situated at New Delhi within the jurisdiction of this Court.

(3.) COPIES of the Memorandum and Articles of Association of the petitioner company as well as the last audited balance sheet of the petitioner company for the year ended on 31.12.2011 is also annexed with the petition. The Article 4.1 of the Articles of Association of the company permits the company for reduction of share capital by special resolution in a manner permitted by law.