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Bom HC | Disqualification of Directors: Batch of petitions to be heard in reference to S. 164 (2)(a) of Companies Act, 2013

Bombay High Court: The Division Bench comprising of S.C. Dharmadhikari and G.S. Patel, JJ. has tagged a batch of petitions to be heard in regard to disqualification of directors due to failure in filing of returns.

Anil Singh, learned Additional Solicitor General has agreed to address the Court in these matters and prays for two weeks time.

No interim orders have been passed by the Court, though the Court has granted liberty to the parties to revive their applications for interim relief.

Matter has been listed for 10-07-2019. [Vinodkumar Dulchand Daga v. Registrar of Companies, Mumbai, 2019 SCC OnLine Bom 1127, decided on 19-06-2019]


For reference and understanding of the issue: 

[Recently Karnataka High Court dealt with similar issue in the following case]

Karnataka High Court: Directors of either public companies or private companies or both were all aggrieved by their disqualification as directors as per the list issued by the Ministry of Corporate Affairs under Section 164(2) (a) and Section 167(1)(a).

They were faced with the consequences as stipulated under Section 164(2) and Section 167(1)(a) of the Companies Act, particularly, its proviso as inserted by the Amendment Act, 2017.

The High Court held that: “the directors of the struck off companies under Section 248 of the Act do not per se get disqualified. But, if the said company has also not complied with Section 164(2)(a) of the Act, then the said company being a defaulting company, the directors of such a company get disqualified.”

Further, the Court ordered that:

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