Madurai Ramnad Chit Funds Association Vs Union of India (UOI)
.... that Section 24 of the Act opens with the words "without prejudice to the provisions as the Companies Act, 1956". Therefore, the Chit Fund Companies are entitled to file the balance sheet availing the longer period that is available to them u/s 210 of the Companies Act. That right of the companies i ...
Madras High Court
M/s. Shriram Chits and Investment (P.) Ltd. Vs Union of India and others
.... rew in a pool from a chit fund organisation and where the District Judge had dismissed the suit for want of a licence u/s 9(2) of the Hyderabad Money Lenders Act (Act V of 1349 F.) and on revision, the question that came for consideration was whether the chit fund organisation could be regarded as a ...
Supreme Court of India
Sri Visalarn Chit Fund Ltd. and Another Vs Union of India and Others
.... rn of only 12% and obviously it would not be attractive to the subscriber and that it would only be advantageous to the borrower under the early stages of the chit as he will borrow at a lower rate of 9% interest. Further the subscribers can be expected to take care of the discount when they bid at ...
Karnataka High Court
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