Institute Of Chartered Accountants Of India Vs Manakchand Laxman Baheti
.... inary Committee. (3) The Council shall, on the consideration of the report and the further report, if any, record its findings. (4) If the finding is that there is no case for passing one of the orders specified in clauses (a) or (b) of sub-section (4) of section, the complainant and ...
Bombay High Court
Institute Of Chartered Accountants Of India Vs Manakchand Laxman Baheti
.... ry Committee. (3) The Council shall, on the consideration of the report and the further report, if any, record its findings. (4) If the finding is that there is no case for passing one of the orders specified in clauses (a) or (b) of sub-section (4) of section, the complainant and the ...
Bombay High Court
Institute Of Chartered Accountants Of India Vs Manakchand Laxman Baheti
.... inary Committee. (3) The Council shall, on the consideration of the report and the further report, if any, record its findings. (4) If the finding is that there is no case for passing one of the orders specified in clauses (a) or (b) of sub-section (4) of section, the complainant and ...
Bombay High Court
D.K. Agrawal Vs Council Of The Institute Of Chartered Accountants Of India
.... made by the Council under subsection (2) or subsection (4) of section 21 and may (a) confirm, modify or set aside the order; (b) impose any penalty or set aside, reduce, con firm, or enhance the penalty imposed by the order; (c) remit the case to the council for such further inq ...
Supreme Court Of India
Yogendra Dashrathlal Shah Vs State of Gujarat
.... n opportunity to the learned Advocate for the appellant to give a satisfactory explanation with regard to the show-cause notice issued to the appellant u/s 344 Cr.P.C. by the Court below. We also placed a suggestion to the learned Advocate that if the appellant personally desires to remain present b ...
Gujarat High Court
Dinesh R. Shah Vs Institute of Chartered Accounts of India
.... imand or remove his name from the Register for such a period not exceeding five years. Proviso to sub-section (4) of Section 21 stipulates that if the Council is of the opinion that the case is one in which name of the member ought to be removed from the Register for a period exceeding five years or ...
Gujarat High Court
Sayed Haidar Ali Naqvi Vs State of U.P. and Others
.... elied upon the following cases : (1) Institute of Chartered Accountants of India Vs. L.K. Ratna and Others, (2) Leary v. National Union of Vehicle Builders (In the Chancery Division). 1971 (II) LLJ 86. (3) Board of Trustees of the Port of Bombay Vs. Dilipkumar Raghavendranath Nadkarni ...
Allahabad High Court
The Council of the Institute of Chartered Accountants of India Vs T.S. Ranganathan
.... or documents were required to be called for from parties prior to placing papers before the Council as required under Regulation 11(8). President decided that respondent should be requested to send copies of Profit and Loss Account, etc. Respondent forwarded photo copies of the Estate Account with ...
High Court Of Kerala
Council of the Institute of Chartered Accountants of India Vs V.I. Oommen and others
.... Schedule provides that "a Chartered Accountant in practice shall be deemed to be guilty of professional misconduct, if he -- xxx xxx (5) fails to disclose a material fact known to him which is not disclosed in a financial statement, but disclosure of which is necessary to make the financial stat ...
Andhra Pradesh High Court
A.N. Ananda Kumar Vs Institute of Chartered Accountants of India
.... ter by the petitioner to respondent-2 stating that an amount of Rs. 7,200/- is due to him by the latter and requesting him to settle it. Annexure-B is the receipt issued by the petitioner for having received Rs.2,080/-being salary for the period from 1.7.1977 to 31.7.1978 (13 months) at Rs. 160/- pe ...
Karnataka High Court
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