GREAT INDIAN STEAM NAVIGATION CO LTD Vs. STATE

JUDGEMENT

(1.) The eighteen cases out of which the eighteen revision cases arise were tried together by the learned Magistrate as the same questions of fact and law are involved in all of them. The eighteen revision cases were also taken up and heard together for the same reasons and as they all arise out of the same judgment passed by the learned Magistrate.

(2.) Criminal Revision Cases Nos. 305 to 310 of 1965 arise out of six cases wherein the petitioner, The Great Indian Steam Navigation Company Limited, was prosecuted under Section 220(3) of the Indian Companies Act for violation of the requirements of Section 220(1) of the Act in the matter of filing the balance-sheet and profit and loss account of the company with the Registrar during the years 1956-1961.

(3.) Criminal Revision Cases Nos. 311 to 316 of 1965 arise out of six cases filed against the three directors of the above company for an offence under Section 220(3) of the Indian Companies Act committed by them during the years 1956 to 1961 by failing to file with the Registrar the balance-sheet and profit and loss account of the company during the period.