S.O. 4570(E).—In exercise of the powers conferred by section 435 of the Companies Act, 2013 (18 of 2013) (hereinafter referred to as the said Act), the Central Government, with the concurrence of the Chief Justices of the High Court of Uttarakhand, Nainital and High Court of Jammu and Kashmir, hereby designates the following Courts mentioned in column (2) of the Tables below as Special Courts, namely:-

(a) for the purpose of providing speedy trial of offences punishable with imprisonment of two years or more as per clause (a) of sub-section (2) of section 435 of the said Act, namely:-

Table 1

(b) for the purpose of providing speedy trial of other offences as mentioned in clause (b) of sub-section (2) of section 435 of the said Act, namely:-

Sl. No.

page2image2832712560

Court

page2image2832716272

Jurisdiction as Special Court

(1)

page2image2832725872

(2)

page2image2832725152

page2image2832727728

(3)

page2image2832729760

1

Court of IV Additional District and Session Judge, Dehradun

page2image2832738272

State of Uttarakhand

page2image2832740000

2

Principal Sessions Judge, Leh

page2image2832747600

Union territory of Ladakh

 

Table 2

Sl. No.

page2image2832759120

Court

page2image2832762928

Jurisdiction as Special Court

(1)

page2image2792633136

(2)

page2image2791035824

page2image2792657904

(3)

page2image2792672336

1

Court of II Additional Chief Judicial Magistrate, Dehradun

State of Uttarakhand

2

Sub-Judge/Special Mobile Magistrates, Jammu and Srinagar

Union territory of Jammu and Kashmir

3

Chief Judicial Magistrate, Leh

Union territory of Ladakh

S.O. 4569(E).—In exercise of the powers conferred by sub-section (1) of section 435 of the Companies Act, 2013 (18 of 2013), the Central Government, with the concurrence of the Chief Justice of the High Court of Jammu and Kashmir, hereby makes the following amendments in the notification of the Government of India, Ministry of Corporate Affairs, number S.O. 1796(E), dated, the 18th May, 2016, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii), namely:-

In the said notification, in the Table, for serial number 1 and the entries relating thereto, the following shall be substituted, namely:-

Sl. No.

page1image2832404000

Existing Court

page1image2832416544

Jurisdiction as Special Court

(1)

page1image2832422208

(2)

page1image2832425264

page1image2832427728

(3)

page1image2832428432

“1

Courts of Additional Sessions Judges Anti- corruption, Jammu and Srinagar

page1image2832438128

Union territory of Jammu and Kashmir”.

page1image2832443232


Ministry of Corporate Affairs

[Notification dt. 19-12-2019]

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