JAGDISHSINGH MEHTA Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Order passed in the present miscellaneous criminal case would equally govern the disposal of the connected 16 Miscellaneous Criminal cases and two revision petitions (should have also been registered as miscellaneous criminal cases and not as revisions). AH these petitions are against the Trial Magistrate's order dated October 23, 1980, passed in the respective criminal cases, in practically similar terms, but relating to different periods of half-yearly defaults under Section 421 of the Companies Act, punishable under Section 423 ibid.

(2.) Details of the present petition and the rest, together with the respective criminal cases, out of which they arise, along with the respective periods of defaults to which they relate, are as under: <FRM>JUDGEMENT_63_TLMPH0_1983.htm</FRM>

(3.) The periods of half-yearly defaults run from July 1, 1967, to the period ending December 31, 1976.