Kerala High Court
M/S Intimateslive Nidhi Ltd vs Union Of India on 15 December, 2025
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 1
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 1849 OF 2024
PETITIONER:
THURAVUR GRAMA SAHAKAARI NIDHI LIMITED
REP BY ITS DIRECTOR NELLICKAL JOHN LENIN,
CHUNDANAYI HOUSE, THURAVOOR P.O., ANGAMALY,
ERNAKULAM, KERALA, PIN - 683572
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.S.SOORYA GAYATHRY
SMT.SUBHAJA P.
SMT.BINI KRISHNA
SHRI.HARI R.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS, COMPANY LAW BHAVAN,
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 2
2025:KER:96481
BMC ROAD, THRIKKAKARA, KOCHI, PIN - 682021
BY ADV SHRI.P.R.AJITH KUMAR, CGC
DSGI SMT.O.M.SHALINA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 3
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 5277 OF 2024
PETITIONER:
M/S MUPPATHADAM SAHAKARANA NIDHI LTD
REP BY ITS DIRECTOR MP RADHAKRISHNAN JAMMADY,
17/174, NEAR MUPPATHADAM TEMPLE MUPPATHADAM (PO),
ALUVA, ERNAKULAM, KERALA, PIN - 683110
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.SUBHAJA P.
SMT.BINI KRISHNA
SHRI.HARI R.
SMT.S.SOORYA GAYATHRY
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN,RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS,CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION,MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26, HADDOWS ROAD,
CHENNAI, PIN - 600006
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 4
2025:KER:96481
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD,
THRIKKAKARA, KOCHI, PIN - 682021
BY ADV SHRI.K.K.SETHUKUMAR, CGC
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 5
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 6719 OF 2024
PETITIONER:
M/S SREE PADMAM INDUS NIDHI LTD
REP BY ITS DIRECTOR PREETHA NARAYANAN NAIR
33/644(A) FIRST FLOOR RAIBAN SHOPPING ,
WEST HOSPITAL JUNCTION, ALAPPUZHA,
KERALA, PIN - 688009
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.S.SOORYA GAYATHRY
SMT.SUBHAJA P.
SHRI.HARI R.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS,CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION,MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 6
2025:KER:96481
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 7
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 6774 OF 2024
PETITIONER:
SREE VAIKUNDAM NIDHI LIMITED
REPRESENTED BY ITS DIRECTOR SREEDHARAN,
AGED 61 YEARS, S/O VELAYUDHAN , SAROJ BUILDING,
KAIRALI ROAD, BALUSSERY P.O., KOZHIKODE,
BALUSSERY, KERALA, INDIA,, PIN - 673612
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.SUBHAJA P.
SMT.BINI KRISHNA
SMT.S.SOORYA GAYATHRY
SHRI.HARI R.
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS,CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION,MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 8
2025:KER:96481
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 9
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 10831 OF 2024
PETITIONER:
M/S NEDUMKUNNAM URBAN JANA NIDHI LTD
REP BY ANEESH KUMAR R, MANAGING DIRECTOR,
M/S NEDUMKUNNAM URBAN JANA NIDHI LTD,
29CHERUVALLIKUNNEL BUILDING, NEDUMKUNNAM PO,
KOTTAYAM (DISTRICT) KERALA, PIN - 686542
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.S.SOORYA GAYATHRY
SMT.BINI KRISHNA
SHRI.HARI R.
SMT.SUBHAJA P.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS,CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION,MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 10
2025:KER:96481
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 11
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 12672 OF 2024
PETITIONER:
M/S DHANAMJAI NIDHI LTD REP BY ITS DIRECTOR
NARAYANA PILLAI GOPALAN GIREESAN @ NG GIREESAN
NIRAMALA, C/O S MOHAN, SHOP NO.10/103 (13)
DHANUSH BHAVAN KALLINGAL, NEDUMANGADU,
PO THIRUVANANTHAPURAM KERALA, PIN - 695541
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.S.SOORYA GAYATHRY
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS,CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION,MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 12
2025:KER:96481
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 13
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 17257 OF 2024
PETITIONER:
M/S INTIMATESLIVE NIDHI LTD
REP BY ITS DIRECTOR PUTHIYEDATHU SHYJU KP
8/350A,8/350 B, POONATH KOTTUR,
KOZHIKKODE KERALA, PIN - 673614
BY ADV SRI.C.R.SIVAKUMAR
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS,CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION,MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD,
THRIKKAKARA, KOCHI, PIN - 682021
BY ADV SHRI.VISHNU J., CGC
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 14
2025:KER:96481
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 15
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 20659 OF 2024
PETITIONER:
M/S PALLICKAL GRAMEEN NIDHI LIMITED
BY ITS DIRECTOR A R HARI KUMAR BUILDING NO.9,
WARD NO.20 PUTHENKAVIL SREEHARI,THOTTUVA,
ANAYADI PO, PATHANAMTHITTA DIST, ADOOR,
KERALA, PIN - 690561
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.S.SOORYA GAYATHRY
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 16
2025:KER:96481
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SMT.M.SHAJNA
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 17
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 20742 OF 2024
PETITIONER:
M/S PRANASWARUP NIDHI LTD
BY ITS MANAGING DIRECTOR SABU SAHADEVAN CHAVARAMMACKAL
28/992, CHITHANYA PONNETH TEMPLE ROAD, KADAVANTHRA,
ERANAKULAM, KERALA, PIN - 682020
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.S.SOORYA GAYATHRY
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI,, PIN - 600006
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 18
2025:KER:96481
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SHRI.VISHNU J., CGC
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 19
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 21552 OF 2024
PETITIONER:
M/S THODUPZHA SREE NIDHI LTD
ERATHUVARAYAM HOUSE, THODUPUZHA, IDUKKI,
KERALA, PIN-685584 REP BY ITS CHAIRMAN,
PADMABHOOSHAN S, PIN - 685608
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.S.SOORYA GAYATHRY
RESPONDENTS:
1 UNION OF INDIA,REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS, COMPANY LAW BHAVAN,
BMC ROAD, THRIKKAKARA, KOCHI, PIN - 682021
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 20
2025:KER:96481
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).1849/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 21
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 22138 OF 2024
PETITIONER:
M/S KURUMBRANADU NIDHI LIMITED
REPRESENTED BY ITS DIRECTOR, SREEBASH P P,
BP7/1300M, AB ARCADE, HIGH SCHOOL ROAD ,
BALUSSERY, KOZHIKODE, KERALA, PIN - 673612
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.S.SOORYA GAYATHRY
SMT.BINI KRISHNA
RESPONDENTS:
1 UNION OF INDIA
REPRESESNTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 DEPUTY DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 22
2025:KER:96481
BY ADV SHRI.VISHNU J., CGC
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 23
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 6449 OF 2025
PETITIONERS:
KARUNAGAPPLALLY NIDHI LIMITED
REPRESENTED BY ITS CHAIRMAN/DIRECTOR
MR. BANERGI THYAGARAJAN LALAJI JUNCTION,
PADA SOUTH, KARUNAGAPPLLY, KOLLAM,
KERALA, PIN - 690514
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.ANJALI C.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 DEPUTY DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 24
2025:KER:96481
COMPANY LAW BHAVAN, BMC ROAD,
THRIKKAKARA, KOCHI, PIN - 682021
BY ADVS.
SHRI.V.R.RAKESH, CGC
SRI.J.VISHNU
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 25
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 11535 OF 2025
PETITIONER:
M/S SAHASRA NIDHI LTD
BY ITS MANAGING DIRECTOR SANJUNATH TV,
AGED 34 YEARS S/O PREMAN NAIR D NO 4/25B,
SOBHA ARCADE OPP.BUS STAND KOZHIKKODE ANNASSERY
KERALA, PIN - 673317
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.ANJALI C.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, V FLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
4 DEPUTY DIRECTOR
REGISTRAR OF COMPANIES (KERALA)
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 26
2025:KER:96481
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SHRI.VISHNU J., CGC
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 27
2025:KER:96481
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 24456 OF 2025
PETITIONER:
M/S NEDUMANGAD NIDHI LTD
AGED 47 YEARS
REP BY ITS MANAGING DIRECTOR, RATHEESH VR
MANOOR VEEDU KANICHOODE, KALAMACHAL PO,
VAMANAPURAM, PIN - 695606
BY ADVS.
SRI.C.R.SIVAKUMAR
SMT.BINI KRISHNA
SMT.S.SOORYA GAYATHRY
SMT.SUBHAJA P.
SMT.ANJALI C.
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF CORPORATE AFFAIRS, 'A' WING,
SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
2 ASSISTANT DIRECTOR
MINISTRY OF CORPORATE AFFAIRS, CL-VII,
'A' WING, SHASTRI BHAVAN, RAJENDRA PRASAD ROAD,
NEW DELHI, PIN - 110001
3 REGIONAL DIRECTOR
SOUTHERN REGION, MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN, BLOCK 1, VFLOOR, 26,
HADDOWS ROAD, CHENNAI, PIN - 600006
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 28
2025:KER:96481
4 REGISTRAR OF COMPANIES (KERALA)
MINISTRY OF CORPORATE AFFAIRS,
COMPANY LAW BHAVAN, BMC ROAD, THRIKKAKARA,
KOCHI, PIN - 682021
BY ADV SHRI.S.VAIDYANATHAN, CGC
BY ADV SHRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.12.2025, ALONG WITH WP(C).21552/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025 29
2025:KER:96481
VIJU ABRAHAM, J.
.................................................................
W.P.(C) Nos.1849 of 2024, 5277 of 2024,
6719 of 2024,6774 of 2024, 10831 of 2024,
12672 of 2024, 17257 of 2024, 20659 of 2024,
20742 of 2024, 21552 of 2024, 22138 of 2024,
6449 of 2025, 11535 of 2025 and 24456 of 2025
.................................................................
Dated this the 15th day of December, 2025
JUDGMENT
The above writ petitions are filed challenging Section 406(1) of the Companies Act, 2013 as amended by Companies (Amendment) Act, 2017 and Rules 3A and 23A of the Nidhi Rules, 2014 as amended by Nidhi (Amendment) Rules, 2019 being violative of Articles 14, 19 and 21 of the Constitution of India. Petitioners have also sought for other consequential reliefs.
2. Respective counsels appearing for the petitioners as well as the learned Central Government Counsel appearing for the respondents submitted that the issues raised in these writ petitions are covered by the judgment of this Court in Annamanada Gramakshemam Nidhi Limited v. Union of India, 2024 (3) KHC 429, wherein this Court has considered the challenge to the amendment made to the Companies Act, 2013 as well as the Nidhi Rules, 2014. After considering the contentions at length, this Court disposed of a batch of writ petitions as W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 30 2025:KER:96481 follows:
"18. Since there is hardly in dispute at the bar, that reasonable restrictions are permissible, if not necessary, I deem it appropriate that these writ petitions be ordered with the following directions;
a) The challenge to the amendments to Section 406 of the Companies Act, 2013, as also to the "Nidhi Rules, 2014" - as impelled in these writ petitions - are left undecided and kept open for future consideration, if it becomes so warranted.
b) Each of the petitioners in these cases will be at liberty to approach the competent Authority, for compounding the offences alleged against them; and if such are made within a period of two months from the date of receipt of a copy of this judgment, they shall be considered by the said Authority with the maximum empathy requisite; thus leading to the imposition of the least sum of penalty, as permissible in law - however, subject to the evaluation and determination of such, on a case-to-case basis by the competent Authority. But, these protections will not apply in a case where criminality is suspected, or found, or in which action under the criminal law is initiated or proposed; in which event, the respective petitioners will be informed to the same appositely.
c) On the offences committed by the petitioner - Nidhi Companies, if any, being compounded in terms of the afore directions, they will be at liberty to apply afresh, in the format prescribed as per the "NDH Form"; and if this is done, it will be considered dispassionately and without being trammeled or influenced by the earlier rejections, and dehors the orders qua the same; and appropriate new orders and necessary action issued and completed thereon, without any avoidable delay, but not later than three months from the date of the receipt of the application.
d) If, on the contrary, the competent Authority is to find any objection with the applications of the petitioner - "Nidhi Companies" under the "NDH"
Format, they shall not reject it peremptorily, but will notify each of them appropriately through apposite proceedings, intimating them of such and giving them a minimum of one month to rectify the same, to be then resubmitted as per law. Should there be any further defects still found to W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 31 2025:KER:96481 be subsisting, the Authority will then hear the respective applicants and give them such necessary further time as may be fixed, to rectify them, before taking a final decision. Needless to say, until such time as the afore exercise is completed and the resultant order communicated to the petitioners - in case where they comply with direction (a) above and make fresh application in "NDH 4"
format, within the time frame fixed in direction (b) above - the interim order granted by this Court in these matters, will continue to hold field. After I dictated this part of the judgment, some learned counsel appearing for other petitioners submitted that there are cases in these batches where their clients have not filed "NDH 4" forms yet, as also Form No.SH 7. They prayed that the benefit of the afore declaration be made available to them also. The learned Deputy Solicitor General of India did not oppose this and consequently, I order that it is not in the case of those companies where their Forms have been rejected who would get the afore benefit, but also those who want to make application, in terms of law.
19. To be spoken to on 19.03.2024 These matters have been listed today for being spoken to at the request of some of the learned counsel for the petitioners, submitted that, on account of the rigour of the impugned Statutory amendments, the Share of Capital of their clients cannot be raised; and that this puts them in a rather incongruous situation because, without such an enhancement, they cannot achieve the qualifications of 'Nidhi Company' under law; while, when they try to do that, they are interdicted by the requirement of filing Statutory Forms.
20. I am sure that this is a piquant situation for the petitioners because, unless they are able to raise their capital to the level as is statutorily mandated, they would not be able to operate as a 'Nidhi Company', much less obtain any benefit under this judgment.
21. Sri.Ajith Kumar - learned Central Government Counsel, in response, submitted that, if the raising of capital is solely so as to bring the 'Nidhi' W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 32 2025:KER:96481 Companies within the threshold limit of the Statutory prescription, his client will not stand in the way of appropriate orders being issued.
22. In the afore circumstances, in addition to the afore directions, I order that the competent Authorities will permit the petitioners to raise their capital within the threshold limit as per the Statutory requirement; for which purpose, all applications and requirements for such will be acceded to, subject to other mandatory requirements being satisfied.
23. Needless to say, if the petitioners require any clarifications in future, on the working of the afore directions, they will be at liberty to approach this Court through appropriate applications."
The learned counsels appearing on both sides submit that these writ petitions could be disposed of making the directions issued by this Court in Annamanada Gramakshemam Nidhi Limited's cited supra be applicable to these cases also.
Taking into consideration the above facts and circumstances, I am inclined to dispose of these writ petitions ordering that the directions issued in Annamanada Gramakshemam Nidhi Limited's cited supra (the operative portion of which is extracted in this judgment) shall govern and apply to the petitioners in these cases also.
With the abovesaid direction these writ petitions are disposed of.
Sd/-
VIJU ABRAHAM JUDGE cks W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 33 2025:KER:96481 APPENDIX OF WP(C) NO. 1849 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 31/12/2019 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE APPLICATION DATED 25/01/2021 SUBMITTED BY THE PETITIONER IN NDH-4 FORM Exhibit P5 A TRUE COPY OF THE LETTER/ORDER/COMMUNICATION DATED 31/07/2023 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14/09/2023 IN WP(C) NO. 30218/2023 Exhibit P7 A TRUE COPY OF THE ORDER DATED 18/09/2023 IN WP (C) NO. 30602/2023 OF THIS HON'BLE COURT RESPONDENT EXHIBITS EXHIBIT R4(a) True copy of the Letter No.ROCK/RBI/Nidhi/1017/2025 dated 02.06.2025 issued by the 4th respondent to the RBI EXHIBIT R4(b) True copy of the MGT-7 eForm dated 31.07.2021 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 34 2025:KER:96481 APPENDIX OF WP(C) NO. 5277 OF 2024 PETITIONER EXHIBITS Exhibit 1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 19/01/2023 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 20/08/2023 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 23/01/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14/09/2023 IN WP(C) NO. 30218/2023 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE ORDER DATED 18/09/2023 IN WP (C) NO. 30602/2023 OF THIS HON'BLE COURT W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 35 2025:KER:96481 APPENDIX OF WP(C) NO. 6719 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 18/07/2020 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 13/09/2021 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 28/11/2023 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14/09/2023 IN WP(C) NO. 30218/2023 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE ORDER DATED 18/09/2023 IN WP (C) NO. 30602/2023 OF THIS HON'BLE COURT RESPONDENT EXHIBITS EXHIBIT R4(a) True copy of the Letter No.ROCK/RBI/Nidhi/1017/2025 dated 02.06.2025 issued by the 4th respondent to the RBI EXHIBIT R4(b) True copy of the MGT-7 eForm dated 17.10.2024 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 36 2025:KER:96481 APPENDIX OF WP(C) NO. 6774 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 05.08.2021 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 . A TRUE COPY OF THE NDH -4 APPLICATION DATED 03/09/2022 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 07.02.2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14/09/2023 IN WP(C) NO. 30218/2023 Exhibit P7 A TRUE COPY OF THE ORDER DATED 18/09/2023 IN WP (C) NO. 30602/2023 RESPONDENT EXHIBITS EXHIBIT R4(a) True copy of the Letter No.ROCK/RBI/Nidhi/1017/2025 dated 02.06.2025 issued by the 4th respondent to the RBI EXHIBIT R4(b) True copy of the MGT-7 eForm dated 04.09.2023 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 37 2025:KER:96481 APPENDIX OF WP(C) NO. 10831 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 01/07/2021 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit 2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 29/08/2022 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 04/03/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14/09/2023 IN WP(C) NO. 30218/2023 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE ORDER DATED 18/09/2023 IN WP (C) NO. 30602/2023 OF THIS HON'BLE COURT RESPONDENT EXHIBITS EXHIBIT R4(b) True copy of the MGT-7 eForm dated 16.09.2024 EXHIBIT R4(c) True copy of the Form No.NDH-3 dated 26.04.2024 EXHIBIT R4(a) True copy of the Letter No.ROCK/RBI/Nidhi/1017/2025 dated 02.06.2025 issued by the 4th respondent to the RBI W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 38 2025:KER:96481 APPENDIX OF WP(C) NO. 12672 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 02/11/2021 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P2(A) A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 31/12/2022 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 29/02/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14/09/2023 IN WP(C) NO. 30218/2023 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE ORDER DATED 18/09/2023 IN WP (C) NO. 30602/2023 OF THIS HON'BLE COURT RESPONDENT EXHIBITS EXHIBIT R4(a) True copy of the Letter No.ROCK/RBI/Nidhi/1017/2025 dated 02.06.2025 issued by the 4th respondent to the RBI EXHIBIT R4(b) True copy of the MGT-7 eForm dated 09.12.2022 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 39 2025:KER:96481 APPENDIX OF WP(C) NO. 17257 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 01/10/2020 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UN DATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 . A TRUE COPY OF THE NDH-4 APPLICATION DATED 01/12/2021 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 19/04/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 12/04/2024 IN WP(C) NO. 15902/2024 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE JUDGEMENT DATED 19/03/2024 IN WP (C) NO. 4464/2024 OF THIS HON'BLE COURT RESPONDENT EXHIBITS Exhibit R4(b) A copy of the MGT-7 eForm filed by the petitioner dated NIL Exhibit R4(a) A true copy of RBI's letter to ROC, Kerala, dated 06.08.2025 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 40 2025:KER:96481 APPENDIX OF WP(C) NO. 20659 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 19/09/2021 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 14/11/2022 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 22/05/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 10/05/2024 IN WP(C) NO. 17257/2024 Exhibit P7 A TRUE COPY OF THE JUDGEMENT DATED 19/03/2024 IN WP (C) NO. 4464/2024 OF THIS HON'BLE COURT W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 41 2025:KER:96481 APPENDIX OF WP(C) NO. 20742 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 27/10/2020 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 31/10/2021 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 25/04/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 10/05/2024 IN WP(C) NO. 17257/2024 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE JUDGEMENT DATED 19/03/2024 IN WP (C) NO. 4464/2024 OF THIS HON'BLE COURT RESPONDENT EXHIBITS Exhibit R4(b) A copy of the MGT-7 eForm filed by the petitioner dated NIL Exhibit R4(a) A true copy of RBI's letter to ROC, Kerala, dated 06.08.2025 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 42 2025:KER:96481 APPENDIX OF WP(C) NO. 21552 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 25/10/2021 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 21/12/2022 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 12/06/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 10/05/2024 IN WP(C) NO. 17257/2024 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE JUDGEMENT DATED 19/03/2024 IN WP (C) NO. 4464/2024 OF THIS HON'BLE COURT RESPONDENT EXHIBITS EXHIBIT R4(a) True copy of the Letter No.ROCK/RBI/Nidhi/1017/2025 dated 02.06.2025 issued by the 4th respondent to the RBI EXHIBIT R4(b) True copy of the MGT-7 eForm dated 22.08.2024 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 43 2025:KER:96481 APPENDIX OF WP(C) NO. 22138 OF 2024 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 15/07/2021 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY DATED 14.07.2021 Exhibit P2A A TRUE COPY OF THE ARTICLE OF ASSOCIATION OF THE PETITIONER COMPANY DATED 14.07.2021 Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 19/08/2022 SUBMITTED BY THE PETITIONER IN NDH-4 FORM Exhibit P5 A TRUE COPY OF THE LETTER DATED 14.06.2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14.06.2024 IN WP(C) NO. 21552/2024 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE JUDGEMENT DATED 19.03.2024 IN WP(C) 4464/2024OF THIS HON'BLE COURT RESPONDENT EXHIBITS Exhibit R4(b) A copy of the MGT-7 eForm filed by the petitioner dated NIL Exhibit R4(a) A true copy of RBI's letter to ROC, Kerala, dated 06.08.2025 W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 44 2025:KER:96481 APPENDIX OF WP(C) NO. 6449 OF 2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 02/02/2022 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE FORM NO. NDH-2 FILED BY THE PETITIONER COMPANY 12/06/2023 Exhibit P4 A TRUE COPY OF THE FORM NO. MGT 14 FILED BY THE COMPANY DATED 13/12/2024 Exhibit P5 A TRUE COPY OF THE SCREENSHOT FROM THE PORTAL OF THE FIRST RESPONDENT'S WEBSITE W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 45 2025:KER:96481 APPENDIX OF WP(C) NO. 11535 OF 2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 26/10/2021 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION (E FORM) DATED 31/07/2024 Exhibit P5 A TRUE COPY OF THE LETTER/ ORDER/COMMUNICATION DATED 13/03/3025 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 14/06/2024 IN WP(C) NO. 21552/2024 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE JUDGEMENT DATED 09/07/2024 IN WP (C) NO. 23172/2024 OF THIS HON'BLE COURT RESPONDENT EXHIBITS Exhibit R4(a) A true copy of RBI's letter to ROC, Kerala, dated 06.08.2025 Exhibit R4(b) A copy of the MGT-7 eForm filed by the petitioner dated NIL W.P.(C) Nos.1849 of 2024, 5277 of 2024, 6719 of 2024,6774 of 2024, 10831 of 2024, 12672 of 2024, 17257 of 2024, 20659 of 2024, 20742 of 2024, 21552 of 2024, 22138 of 2024, 6449 of 2025, 11535 of 2025 and 24456 of 2025 46 2025:KER:96481 APPENDIX OF WP(C) NO. 24456 OF 2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE CERTIFICATE OF INCORPORATION OF THE PETITIONER AS A 'NIDHI' DATED 21/12/2018 Exhibit P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P2A A TRUE COPY OF THE ARTICLES OF ASSOCIATION OF THE PETITIONER COMPANY UNDATED Exhibit P3 A TRUE COPY OF THE S.O. 2269 (E) DATED 01.07.2019 ISSUED BY THE 1ST RESPONDENT Exhibit P4 A TRUE COPY OF THE NDH-4 APPLICATION DATED 21/12/2022 Exhibit P5 A TRUE COPY OF THE COMMUNICATION/LETTER DATED 03/05/2024 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE INTERIM ORDER DATED 10/05/2024 IN WP(C) NO. 17257/2024 ON THE FILE OF THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE JUDGEMENT DATED 19/03/2024 IN WP (C) NO. 4464/2024 OF THIS HON'BLE COURT Exhibit P8 THE TRUE COPY OF THE COMPANY INFORMATION PUBLISHED UNDER THE WEBSITE OF THE 1ST RESPONDENT, DATED 29/04/2025