SACHIDANAND CHITALA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Regard being had to the similitude of controversy, these petitions are heard analogously and decided by this common order. For convenience's sake, facts as narrated in MCRC No.36348/2022 are taken into consideration.

(2.) A tabular representation of different petitions with alleged violation by petitioner and their brief particulars is given for ready reference:- <IMG>JUDGEMENT_136_LAWS(MPH)11_2022_1.jpg</IMG>

(3.) Perusal of table indicates violation of different provisions of Act, 1956 as well as Act 2013 and the relevant years.