Rci Industries & Technologies LTD vs. State Of Kerala
Held
The judgment provided is merely an admission order for multiple connected criminal miscellaneous cases. It does not contain any substantive decision or ruling by the Kerala High Court on the merits of the cases, nor does it discuss any GST provisions.
Facts
RCI Industries & Technologies Ltd. and its directors filed multiple criminal miscellaneous cases before the Kerala High Court, challenging criminal complaints initiated by South Indian Bank Ltd. The underlying dispute appears to involve dishonoured instruments and credit facilities obtained through the TReDS platform. The petitioners also faced a GST investigation by DGGI, which was subject to proceedings before the Punjab and Haryana High Court.
Key Issues
The judgment does not detail the specific legal issues addressed by the Kerala High Court, as it is an admission order for connected criminal cases. However, the annexures suggest issues related to cheque dishonour (Negotiable Instruments Act) and a GST investigation.
Sections Cited
None discussed
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V TUESDAY, THE 12TH DAY OF SEPTEMBER 2023 / 21ST BHADRA, 1945 CRL.MC NO. 2555 OF 2022 AGAINST THE ORDER/JUDGMENT INCC 272/2019 OF JUDICIAL MAGISTRATE OF FIRST CLASS -III(MOBILE), ERNAKULAM PETITIONERS: 1 RCI INDUSTRIES & TECHNOLOGIES LTD, HAVING REGISTERED OFFICE AT UNIT NO. 421, 4TH PEARL OMAXE, NETAJI SUBHASH PLACE, PITAMPURA DELHI, PIN - 110034, REPRESENTED BY ITS MANAGING DIRECTOR -MR. RAJEEV GUPTA. 2 RAJEEV GUPTA, AGED 54 YEARS, S/O MR. R.C. GUPTA, MANAGING DIRECTOR, RCI INDUSTRIES & TECHNOLOGIES LTD, UNIT NO. 421, 4TH PEARL OMAXE, NETAJI SUBHASH PLACE, PITAMPURA DELHI, PIN - 110034. 3 MAMTA GUPTA, AGED 54 YEARS, W/O MR. RAJEEV GUPTA, DIRECTOR RCI INDUSTRIES & TECHNOLOGIES LTD, HAVING REGISTERED OFFICE AT UNIT NO. 421, 4TH PEARL OMAXE, NETAJI SUBHASH PLACE, PITAMPURA DELHI-, PIN - 110034. BY ADVS. NANDAGOPAL S.KURUP ABHIRAM T.K. S.SREEKUMAR (SR.)(S-571) RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,ERNAKULAM, PIN - 682031. 2 SOUTH INDIAN BANK LTD., DEPARTMENT OF TRADE FINANCE CENTRALIZED PROCESSING CENTRE, 1ST FLOOR, SIB BUILDING, MARKET ROAD
The judgment continues below.
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