REGENT COMPUTRONICS PVT. LTD.

CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED Appellant

V/S

BROJO NATH GANGULY Respondents

Referred Judgements :-

SHANKARS PRASAD SINGH DEO VS. UNION OF INDIA [REFERRED TO]
N SATYANATHAN VS. K SUBRAMANYAN [RELIED ON]
KEDAR NATH MOTANI VS. PRAHLAD RAI [APPROVED]
GURU GOBINDA BASU VS. SANKARI PRASAD GHOSAL [REFERRED TO]
RAJASTHAN STATE ELECTRICITY BOARD JAIPUR VS. MOHAN LAL [RELIED ON]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [DISTINGUISHED]
STATE OF BIHAR VS. UNION OF INDIA [DISTINGUISHED]
S L AGARWAL VS. GENERAL MANAGER HINDUSTAN STEEL LIMITED [DISTINGUISHED]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
SABHAJIT TEWARY VS. UNION OF INDIA [DISTINGUISHED]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [APPLIED]
MANAGING DIRECTOR UTTAR PRADESH WAREHOUSING CORPORATION VS. VIJAY NARAYAN VAJPAYEE [APPLIED]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [APPLIED]
SOM PRAKASH REKHI VS. UNION OF INDIA [RELIED ON]
SWADESHI COTTON MILLS NATIONAL TEXTILE CORPORATION UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
S S DHANOA VS. MUNICIPAL CORPORATION DELHI [REFERRED TO]
B S MINHAS VS. INDIAN STATISTICAL INSTITUTE [RELIED ON]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [RELIED ON]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [RELIED ON]
LINGAPPA POCHANNA APPELWAR KALU GOPYA BANJARI VS. STATE OF MAHARASHTRA [RELIED ON]
WORKMEN OF HINDUSTAN STEEL LIMITED VS. HINDUSTAN STEEL LIMITED [RELIED ON]
MANMOHAN SINGH JAITLA AMIR SINGH VS. COMMISSIONER UNION TERRITORY OF CHANDIGARH:DEPUTY COMMISSIONER [RELIED ON]
WEST BENGAL STATE ELECTRICITY BOARD VS. DESH BANDHU GHOSH [RELIED ON]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [RELIED ON]

JUDGEMENT

(1.) These Appeals by Special Leave granted by this Court raise two questions of considerable importance to Government companies and their employees including their officers. These questions are:

(2.) Although the record of these Appeals is voluminous, the salient facts lie within a narrow compass. The First Appellant in both these Appeals, namely, the Central Inland Water Transport Corporation Limited (hereinafter referred to in short as "the Corporation"), was incorporated on February 22, 1967. The majority of the shares of the Corporation were at all times and still are held by the Union of India which is the Second Respondent in these Appeals, and the remaining shares were and are held by the State of West Bengal and the State of Assam. Section 617 of the, Companies Act, 1956 (Act No. I of 1956) provides as follows:

(3.) Clause III(A) of the Memorandum of Association of the Corporation lists the main objects of the Corporation and clause III(B) of the Memorandum of Association lists the objects incidental or ancillary to the main objects. It is' unnecessary to reproduce all these objects for according to the Petitions filed by the Corporation for obtaining Special Leave in these Appeals, it is currently engaged in carrying out the following activities, namely,

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CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED Vs. BROJO NATH GANGULY / TARUN KANTI SENGUPTA

Referred Judgements :-

JUDGEMENT

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