REGENT COMPUTRONICS PVT. LTD.

Shantidevi Pratapsinh Gaekwad And Others Appellant

V/S

Sangramsinh P. Gaekwad And Others Respondents

Referred Judgements :-

LOCH V. JOHN BLACKWOOD LTD. [REFERRED TO]
BAIRD V. LEES [REFERRED TO]
ELDER V. ELDER AND WATSON [REFERRED TO]
P. S. OFFSHORE INTER LAND SERVICES (P) LTD. V. BOMBAY OFFSHORE SUPPLIERS AND SERVICES LTD. [REFERRED TO]
PALGHAT EXPORTS (P) LTD. V. T.V. CHANDRAN [REFERRED TO]
SHAILESH HARILAL SHAH V. MATUSHREE TEXTILES LTD. [REFERRED TO]
NANALAL ZAVER VS. BOMBAY LIFE ASSURANCE CO LIMITED [REFERRED TO]
R MATHALONE VS. BOMBAY LIFE ASSURANCE COMPANY LIMITED [REFERRED TO]
PATEL GORDHANDAS HARGOVINDAS VS. MUNICIPAL COMMISSIONER AHMEDABAD [REFERRED TO]
KUNJU KESAVAN VS. M M PHILIP [REFERRED TO]
SHANTI PRASAD JAIN VS. KALINGA TUBES LTD [REFERRED TO]
LA SUBRAMANIA DESIKA GNANASAM BANDA PANDARASANNIDI VS. STATE OF MADRAS [REFERRED TO]
HIND OVERSEAS PRIVATE LIMITED VS. RAGHUNATH PRASAD JHUNJHUNWALLA [REFERRED TO]
COSMOSTEELS PRIVATE LIMITED VS. JAIRAM DAS GUPTA [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
NEEDLE INDUSTRIES INDIA LIMITED VS. NEEDLE INDUSTRIES NEWEY INDIA HOLDING LIMITED [REFERRED TO]
WORLD WIDE AGENCIES PRIVATE LIMITED VS. MARGARAT T DESOR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
CENTURY FLOUR MILLS LIMITED VS. S SUPPIAH [REFERRED TO]
BENNET COLEMAN AND CO VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This is a petition filed by some of the shareholders of respondent No. 6 company seeking reliefs under sections 397 and 398 read with section 402 of the Indian Companies Act, 1956 (hereinafter referred to as 'the said Act').

(2.) Respondents No. 6 company came to be incorporated as a public limited company having name 'Gaekwad Investment Corporation Limited' (GIC for short). In the same year, and probably at about the same time, Baroda Rayon Corporation Limited was also incorporated and was managed by Gaekwad Chinoi and Company (P) Ltd., as managing agents.

(3.) The GIC right from the beginning had 425 shares of which late Shri Fatesinhrao Gaekwad (FRG for short) held 301 shares and, out of that, 300 were made over to or were owned by J.K. Gorpade Trust. However, FRG was shown in the company register to be the holder of the entire lot of 301 shares. Rest of the shares were held by different family members and so far as the contesting respondents are concerned, respondents No. I and 2, at the relevant time, between them, had only six shares. The details of the shareholding are to be found at pages 412 and 413 of the paper book.

Click here to view full judgment.

SHANTIDEVI PRATAPSINH GAEKWAD AND OTHERS Vs. SANGRAMSINH P. GAEKWAD AND OTHERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address