ALLIANZ CAPITAL AND MANAGEMENT SERVICE LTD Vs. STATE

JUDGEMENT

(1.) By this petition under Sections 100,101 & 102 of Companies Act, 1956, the petitioner M/s.Allianz Capital & Management Services Ltd. Seeks approval of the Minutes of Transfer of Capital Reserves to Profit and Loss Account as set out in para 12 of petition. Special resolution passed in the extraordinary general meeting of petitioner company held on 29.11.2603. First the Articles of Association of the Company were altered and sub-clause 49-A was added authorizing the company to reduce its Share Capital. In the other Special Resolution passed on the same day the balance in Share Premium Account amounting to Rs.686.92 lacs and debentures forfeited Account to the tune of Rs.146.56 lacs transferred to Profit & Loss Accounts. The resolutions read as under:-

(2.) The Minutes of Transfer of Capital Reserves to Profit and Loss Account, which are sought to be approved are as follows:-

(3.) The registered office of the petitioner company is situated at 514-Shakuntala Apartment, 59-Nehru Place, New Delhi-110019. which is within the territorial jurisdiction of this Court.