REGENT COMPUTRONICS PVT. LTD.

KESHAV MILLS COMAPNY LIMITED Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BHARAT KUMAR CHINUBHAI V. UNION OF INDIA [REFERRED]
UNION OF INDIA V. NARAYAN LAL BANI LAL [REFERRED]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED]
STATE OF MADHYA PRADESH VS. CHINTAMAN SADASHIVA WAISHAMPAYAN [REFERRED 5.]
AMBALAL M SHAH VS. HATHISINGH MANUFACTURING COMPANY LIMITED [REFERRED]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED]
STATE OF ORISSA VS. BINAPAIRI DEI [REFERRED 6.]
ABDUL HUSSAIN TAYABALI VS. STATE OF GUJARAT [REFERRED]
SURESH KOSHY GEORGE VS. UNIVERSITY OF KERALA [REFERRED]
STATE OF MAHARASHTRA VS. BHAISHANKAR AVALRAM JOSHI [REFERRED]
A K KRAIPAK VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED 12.]

JUDGEMENT

(1.) The following question of law has been referred to a Full Bench--

(2.) The question relates to a textile mill owned by Keshav Mills Company Limited, Petlad. The company was incorporated in the year 1935 and has over the years been yielding rich dividends and has been paying large sums of money by way of capital refund and bonus payment.

(3.) The petitioners claim that the years 1966, 1957 and 1968 were years of grave crisis for the Textile Industry in India as a whole and out of 500 and odd textile mills nearly 80 of them closed down during those years. About 12 of such textile mills were in the State of Gujarat, one of them being the mill run by the company. During these years the company suffered heavy losses aggregating to Rs. 56,74,985.00 and there was an un-provided depreciation of Rs l5.13,160.00.

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KESHAV MILLS COMPANY LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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