Rajesh Viren Shah Vs Redington (India) Limited
.... v. State of Gujarat (2004) 7 SCC 15 wherein it was observed that:- “…The primary responsibility is on the complainant to make necessary averments in the complaint so as to make the accused vicariously liable. For fastening the criminal liability, there is no presumption that every partner kn ...
Supreme Court Of India
Neha Himatsingka And Anr Vs State Of Assam And Ors
.... igh Court in exercise of its jurisdiction under Section 482 or for that matter in exercise of revisional jurisdiction under Section 397 of the Code. It is fairly settled now that while exercising inherent jurisdiction under Section 482 or revisional jurisdiction under Section 397 of the Code in ...
Gauhati High Court
Harihar Nath Gandotra Vs State Of Jammu & Kashmir
.... Prem Lata & anr. Vs. State of Rajasthan & anr” reported in 2015 (14) SCC 677 , their Lordships of Hon’ble Supreme Court opined that the Magistrate could not have taken cognizance of the complaint since it was barred by time. The High Court was clearly in error in dismissing the revision p ...
Jammu & Kashmir High Court (Srinagar Bench)
Krishna Pallis Pvt. Ltd. And Ors Vs Haldia Petrochemicals Ltd
.... he offence has been committed with the consent or connivance of, or is attributable to, any neglect on the part of, any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be ...
Jammu & Kashmir High Court
SML Films Limited and Ors Vs Registrar Of Companies (ROC)
.... al claims that the offence occurred at the time of the old Act and penalty as applicable under that Act should have been applied and the fine imposed needs to be reduced. In this Appeal also, the Appeal prays to reduce the fine which was required to be paid by Ishwarlal Jariwala, who has now exp ...
National Company Law Appellate Tribunal New Delhi
Chanakya Bhupen Chakravarti & Anr Vs Mrs Rajeshri Karwa
.... , the company and, therefore, can be proceeded against in terms of Section 141; (iv). Merely because a person is a director of the company is not sufficient to make him liable under Section 141, there being no deeming that by holding such position he is in charge of, or responsible for the ...
Delhi High Court
Frost International Limited Vs Five Star Vanijya Pvt. Ltd.
.... company. The second decision relied on is also a decision of the Delhi High Court in the case of Bright Star Hotels P. Ltd.-vs.-Aircon Engineers P. Ltd., 2008 (106) DRJ 764. A Division Bench of the Delhi High Court referred to the decision in the case of Mediterranean Shipping Company, S. ...
Calcutta High Court
Securities and Exchange Board of India Vs Gaurav Varshney & Another
.... disputed. Neither the company concerned nor the accused, had contested the fact, that they had sponsored or had been carrying on a collective investment scheme, which was initiated after 25.1.1995. Based on the undisputed and clear factual position narrated above, it was asserted, that no one could ...
SUPREME COURT OF INDIA
Baroda Rayon Employees Ekta Union Vs Baroda Rayon Corporation Ltd. and Others
.... No. 14154 of 2010 inter alia stating it was ready to deposit Rs. 25 crores within 15 days from the date of acceptance of his offer which money can be released to the workmen. On 23.12.2010 applicant Union filed an application in SCA No. 15599 of 2008 inter alia praying that the offer of Rahulraj Est ...
Gujarat High Court
Pooja Ravinder Devidasani Vs State of Maharashtra
.... was right in dismissing the writ petitions filed by the Appellant seeking quashing of the criminal proceedings initiated against her by the Respondent No. 2? 16. Before delving into the merits of the case, it would be apt to take note of relevant portions of the complaints filed by Respondent No ...
Supreme Court Of India
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