AVTAR SINGH Vs. INDIAN SULPHACID INDUSTRIES LTD

JUDGEMENT

(1.) C.M.No.8807-C-2012 in RSA No.3308 of 2012

(2.) By this common judgment, these 34 appeals are being disposed of as common question of law and almost similar facts are involved. In the considered opinion of this Court, following questions of law arise for determination:-

(3.) A Joint Hindu Family Shambhu Nath Kapoor and Sons was running a industry on a land measuring 29690 Sq. Yads comprised in various khasra numbers given in the plaint. The Joint Hindu Family decided to convert the joint family business into a limited company and for that purpose, Shambhu Nath and Sons Private Limited was got incorporated under the Indian Companies Act, 1913 on 02.03.1933. Vide resolution dated 01.04.1933, the family members appointed Directors and decided that the entire family business including properties shall vest with the company got incorporated.