LAWS(RAJ)-1956-5-2

KRISHNA MILLS LTD Vs. STATE

Decided On May 21, 1956
KRISHNA MILLS LTD. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THESE are two connected references by the learned Sessions Judge, Shri G. D. Badgel.

(2.) THE Krishna Mills Ltd. , Beawer is a company incorporated under the Indian Companies Act, Shri Man Man Bakliwal is the Manager of the said Mills. Sharva Shri Goverdhan Das Kabra and Achaldas were two of the directors. They were due to retire by rotation, but were re-elected at the annual general meeting of the company held on 22-9-1954. Their names were not notified to the Registrar under Section 87 (2), Indian Companies Act.

(3.) THE case for the prosecution in brief was that by reason of not notifying the change in the directors, the provisions of Section 87 (2), Indian Companies Act were contravened.