SANJIB BANERJEE,J. - (1.) The petition under Section 633(2) of the Companies Act, 1956 relates to seven charges included by the Registrar in a show-cause notice of April 17, 2009. It appears that the Registrar's office noticed the perceived discrepancies following an inspection under Section 209A of the Act. Prior to the issuance of the show-cause notice, the observations of the officers were made known to the company and the company had furnished an explanation. The show-cause notice was issued upon the company's explanation not being found to be satisfactory.
(2.) Of the several charges levelled in the show-cause notice of April 17, 2009, the present petition is restricted to seven, including three for alleged violation of the provisions of Section 209(3)(b) of the Act, and the other four for violation of the provisions of Section 211 of the Act whether read with Schedule VI to the Act or with the Accounting Standards, adherence to which has become mandatory under the amended provisions of Section 211.
(3.) In respect of the other charges, the petitioner nos.1 to 11 say that appropriate steps have been taken under Section 621A of the Companies Act.;