Kerala High Court
Amway India Enterprises Pvt. Ltd vs State Of Kerala on 28 May, 2024
Author: K. Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.MC NO. 6115 OF 2013
AGAINST THE ORDER/JUDGMENT DATED IN MC NO.3540 OF 2013 OF
HIGH COURT OF KERALA ARISING OUT OF THE ORDER/JUDGMENT
DATED IN CC NO.258 OF 2013 OF CHIEF JUDICIAL
MAGISTRATE ,THRISSUR
PETITIONER/S:
1 AMWAY INDIA ENTERPRISES PVT. LTD
FIRST FLOOR ELEGANCE TOWER, PLOT NO.8, NON
HIERARCHIAL COMMERCIAL CENTRE, JASOLA, NEW
DELHI-11OO25, REPRESENTED BY ITS MANAGING
DIRECTOR, WILLIAM SCOTT PINCKNEY.
2 WILLIAM SCOTT PINCKNEY
K-207, SAINIK FARMS, NEW DELHI-110062.
3 ANSHU BUDHARAJA
HOUSE NO. 10 A, PASCHIM MARG, DLF PHASE NO.1,
GURGAON, HARYANA-122001.
4 PAUL THOMAS
KANICHAI HOUSE, VADAKUMBHAGAM VILLAGE, MALA,
THRISSUR.
BY ADVS.
SRI.ANOOP.V.NAIR
SRI.M.R.JAYAPRASAD
SRI.P.MOHANDAS ERNAKULAM
DR.K.P.SATHEESAN SR.
SRI.S.VIBHEESHANAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-682031.
2 THE SUB INSPECTOR OF POLICE
INRINJALAKUDA POLICE STATION, THRISSUR-680121.
BY PUBLIC PROSECUTOR SRI G SUDHEER
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Crl.M.C.Nos.2770 of 2013 & conn. cases
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Crl.MC.660/2014,
2770/2013 AND CONNECTED CASES, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
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Crl.M.C.Nos.2770 of 2013 & conn. cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.MC NO. 660 OF 2014
CRIME NO.759/2011 OF Valappad Police Station, Thrissur
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.289 OF 2013 OF
CHIEF JUDICIAL MAGISTRATE ,THRISSUR
PETITIONER/S:
1 MADHAVA MENON
MADHAVAM HOUSE, PARINGOTTUKARA DESOM, THANNYAM
VILLAGE, THRISSUR DISTRICT.
2 DASARADHAN MASTER
ERANEZHATH HOUSE, VALAPPAD BEACH DESOM, VALAPPAD
VILLAGE, THRISSUR DISTRICT.
3 DR. A.C.GEORGE
ARIMBOOR HOUSE, THRIPRAYAR DESOM, NATTIKA
VILLAGE, THRISSUR DISTRICT.
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SRI.ANOOP.V.NAIR
SRI.M.R.JAYAPRASAD
SRI.P.MOHANDAS ERNAKULAM
SRI.S.VIBHEESHANAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-682 031.
2 THE SUB INSPECTOR OF POLICE
VALAPPAD POLICE STATION, THRISSUR DISTRICT-680
567.
BY PUBLIC PROSECUTOR SRI G SUDHEER
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Crl.M.C.Nos.2770 of 2013 & conn. cases
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Crl.MC.6115/2013 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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Crl.M.C.Nos.2770 of 2013 & conn. cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.MC NO. 2770 OF 2013
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.1418 OF 2012 OF
CHIEF JUDICIAL MAGISTRATE ,THALASSERY
PETITIONER/S:
1 AMWAY INDIA ENTERPRISES PVT. LTD
9TH FLOOR, EXPRESS TRADE TOWERS, PLOT NO.15,16
SECTOR 16-A, NOIDA, UTTAR PRADESH (NOW HAVING
THE OFFICE AT PLOT NO.84, SECTOR 32, GURGAON,
HARYANA), REPRESENTED BY ITS MANAGING DIRECTOR
WILLIAM SCOTT PINCKNEY.
2 WILLIAM SCOTT PINCKNEY
9TH FLOOR, EXPRESS TRADE TOWERS, PLOT NO.15,16
SECTOR 16-A, NODA, UTTAR PRADESH (NOW HAVING THE
OFFICE AT PLOT NO.84, SECTOR 32, GURGAON,
HARYANA).
3 ANSHU BUDHRAJA
9TH FLOOR, EXPRESS TRADE TOWERS, PLOT NO.15,16
SECTOR 16-A, NOIDA, UTTAR PRADESH (NOW HAVING
THE OFFICE AT PLOT NO.84, SECTOR 32, GURGAON,
HARYANA)
4 ARVIND KAIRA
9TH FLOOR, EXPRESS TRADE TOWERS, PLOT NO.15,16
SECTOR 16-A, NOIDA, UTTAR PRADESH.
5 SANJAY MALHOTRA
9TH FLOOR, EXPRESS TRADE TOWERS, PLOT NO.15,16
SECTOR 16-A, NOIDA, UTTAR PRADESH (NOW HAVING
THE OFFICE AT PLOT NO.84, SECTOR 32, GURGAON,
HARYANA)
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SRI.ANOOP.V.NAIR
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Crl.M.C.Nos.2770 of 2013 & conn. cases
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-682031.
2 THE DEPUTY SUPERINTENDENT OF POLICE
KANNUR, KANNUR DISTRICT, PIN-670 001.
BY PUBLIC PROSECUTOR SRI G SUDHEER
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Crl.MC.6115/2013 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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Crl.M.C.Nos.2770 of 2013 & conn. cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
CRL.MC NO. 3450 OF 2013
AGAINST THE ORDER/JUDGMENT DATED IN CC NO.270 OF 2012 OF
CHIEF JUDICIAL MAGISTRATE ,THRISSUR
PETITIONER/S:
1 AMWAY INDIA ENTERPRISES PVT. LTD.
FIRST FLOOR ELEGANCE TOWER, PLOT NO.8, NON
HIERARCHIAL COMMERCIAL CENTRE, JASOLA, NEW DELHI
- 110 025, REPRESENTED BY ITS MANAGING DIRECTOR
WILLIAM SCOTT PINCKNEY.
2 WILLIAM SCOTT PINCKNEY
K-207, SAINIK FARMS, NEW DELHI - 110 062.
3 ANSHU BUDHRAJA
HOUSE NO.10 A, PASCHIM MARG, DLF PHASE NO.-1,
GURGAON, HARYANA - 122 001.
4 SYAMALA ARAVIND
KRISHNA HOUSE, ANJALI LINE, PIRAYIRI DESAM,
PIRAYIRI VILLAGE, PALAKKAD.
5 SULOCHANA BABY
PUTHENKUDIYIL VEEDU, KALADY, ERNAKULAM.
6 SUKU O.I
OLLUKKARAN HOUSE, POTTA VILLAGE, THRISSUR.
7 PAUL THOMAS
KANICHAI HOUSE, VADAKUMBAGAM VILLAGE, MALA,
THRISSUR.
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SRI.ANOOP.V.NAIR
SRI.M.R.JAYAPRASAD
SRI.P.MOHANDAS ERNAKULAM
RESPONDENT/S:
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Crl.M.C.Nos.2770 of 2013 & conn. cases
1 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI 682 031.
2 THE DEPUTY SUPERINTENDENT OF POLICE
DCRB, THRISSUR RURAL, CHALAKUDY, THRISSUR
DISTRICT, PIN 680 307.
BY PUBLIC PROSECUTOR SRI G SUDHEER
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 28.05.2024, ALONG WITH Crl.MC.6115/2013 AND
CONNECTED CASES, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
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Crl.M.C.Nos.2770 of 2013 & conn. cases
ORDER
The petitioners seek to quash the Final Reports
and the further proceedings pursuant to them in four
Calendar Cases.
2. The petitioners in Crl.M.C.No.2770 of 2013
are accused Nos.1, 2, 4, 6 and 7 in C.C.No.1418 of 2012
on the file of the Chief Judicial Magistrate Court,
Thalassery, The petitioners in Crl.M.C.No.3450 of 2013
are accused Nos.1, 2, 4, 8, 12, 15 and 16 in C.C.No.270 of
2012 on the file of the Chief Judicial Magistrate Court,
Thrissur. The petitioners in Crl.M.C.No.6115 of 2013 are
accused Nos.1, 2, 4 & 6 in C.C.No.258 of 2013 on the file
of the Chief Judicial Magistrate Court, Thrissur and the
petitioners in Crl.M.C.No.660 of 2014 are accused Nos.
4, 5 and 6 in C.C.No.289 of 2013 on the file of the Chief
Judicial Magistrate Court, Thrissur.
3. The principal accused in all these cases is
Amway India Enterprises Pvt. Ltd.. The petitioners are
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alleged to have committed offences punishable under
Sections 3, 4, 5(c)(iii), 5(e) and 6 of the Prize Chits and
Money Circulation Schemes (Banning) Act, 1978 (the
PCMC Act). As the subject matter is one and the same,
all the cases are disposed of analogously.
4. The prosecution case is that M/s.Amway
Company and its Directors, in collusion with certain
strangers, are conducting direct selling of certain
products in different parts of Kerala. The business
carried out by them is in violation of Sections 3, 4, 5 and
6 of the PCMC Act.
5. Kannur Town Police registered FIR No.853 of
2011 against the petitioners in Crl.M.C.No.2770 of 2013
and others on 10.07.2011 alleging the aforesaid offences.
The police submitted Final Report before the Chief
Judicial Magistrate Court, Thalassery. The Final Report is
now pending before the Court as C.C.No.1418 of 2012.
6. Chalakudy Police registered FIR No.1475 of
2011 against the petitioners in Crl.M.C.No.3450 of 2013
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Crl.M.C.Nos.2770 of 2013 & conn. cases
on 06.08.2011 alleging the aforesaid offences. The police
submitted Final report before the Chief Judicial
Magistrate Court, Thrissur. The final report is now
pending before the Additional Chief Judicial Magistrate
Court, Thrissur as C.C.No.141 of 2014.
7. Irinjalakuda Police registered FIR No.1276 of
2011 against the petitioners in Crl.M.C.No.6115 of 2013
on 06.08.2011 alleging the aforesaid offences. The police
submitted Final Report before the Chief Judicial
Magistrate Court, Thrissur. The final report is now
pending before the Chief Judicial Magistrate Court,
Thrissur as C.C.No.258 of 2013.
8. Valappad Police registered FIR No.759 of 2011
against the petitioners in Crl.M.C.No.660 of 2014 on
06.08.2011 alleging the aforesaid offences. The police
submitted Final Report before the Chief Judicial
Magistrate Court, Thrissur. The Final Report is now
pending before the Additional Chief Judicial Magistrate
Court, Thrissur as C.C.No.80 of 2014.
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Crl.M.C.Nos.2770 of 2013 & conn. cases
9. I have heard the learned Senior Counsel
Dr.K.P.Satheesan and the learned Public Prosecutor
Sri.G.Sudheer.
10. The learned Senior Counsel submitted that the
various Government Departments have conducted
detailed scrutiny of the nature of business conducted by
Amway India Enterprises Ltd and its subsidiary
companies and approved the nature of business. The
learned Senior Counsel would further submit that the
Central and the State Governments treated the nature of
business conducted by the petitioners as distinct from
other companies which carry out business coming under
penal provisions of the PCMC Act. The learned Senior
Counsel has taken me to the various guidelines issued by
the Government of India and the Government of Kerala
and the notifications approving the business activities
done by the petitioners. Annexure-II is the letter of
approval of the Government of India dated 26.08.1994
giving permission to the Amway Corporation to operate
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Crl.M.C.Nos.2770 of 2013 & conn. cases
the business. Annexure-III is the guidelines issued by the
Government of Kerala as per G.O.(MS) No.190/2011/VYVA
dated 12.09.2011 on direct marketing. Amway India
Enterprises Pvt. Ltd. accepted the guidelines and the
business of the company is now being run in consonance
with the guidelines so issued. Annexure-V is the letter
dated 07.10.2011 from the Additional Chief Secretary to
Government of Kerala to Amway India Enterprises Ltd
informing that they are free to work in Kerala.
Annexure-XI is the guidelines on Direct Selling issued by
the Ministry of Consumer Affairs, Food and Public
Distribution, Government of India on 26.10.2016. As per
Annexure-XII, the Government of India intimated the
petitioner company regarding the Guidelines issued as
per Annexure-XI and the company has accepted the same.
Subsequently, the Government of Kerala as per G.O.(P)
No.8/2018/CAD dated 04.06.2018 issued further
guidelines on Direct Selling.
11. The prosecution essentially alleges that the
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Crl.M.C.Nos.2770 of 2013 & conn. cases
petitioners violated the various provisions of the PCMC
Act. It is evident from the series of documents relied on
by the learned Senior Counsel that the Central and the
State Governments, after conducting a detailed analysis
of the nature of business conducted by the petitioners,
framed necessary guidelines which are being followed by
the petitioner company.
12. The learned Public Prosecutor submitted that
the prosecution could establish the offences alleged as
the offences were allegedly committed prior to the
approval granted by the Central and the State
Governments to the petitioners.
13. This Court had occasion to consider various
crimes registered by the police arraigning the petitioner
company and its Directors as accused alleging offences
under the PCMC Act. In Crl.M.C. No.4896 of 2016, a
petition seeking to quash FIR No.223 of 2011 registered
by Ambalavayal Police Station alleging offences
punishable under Section 420 IPC and Sections 3 and 4 of
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Crl.M.C.Nos.2770 of 2013 & conn. cases
the PCMC Act wherein one of the Directors of the
Company was arrayed as an accused, this Court observed
thus:
"3. The learned Senior Counsel invited my attention to
Annexure III, which is the certificate of incorporation
issued by the Government of India. Subsequently, in
the light of complaints raised against certain multi-
level direct marketing companies alleging that it was
engaged in money chain frauds, the Government re-
visited the entire issue and issued Annexure IV
guidelines for regulating direct market selling.
Consequently, company gave an undertaking in the
form of Annexure VIII undertaking to function in strict
compliance with the regulations incorporated by the
Government. It is further brought to my notice that the
State of Kerala, by its finance bill, a copy of which is
produced as Annexure VII, has defined direct multi-
level marketing as well as multilevel marketing entity
thereby recognising the functioning of multi-level
marketing scheme. According to the learned Senior
Counsel, it laid down the parameters of direct market
selling and clearly distinguished it from a case of an
institution covered by Prize Chits and Money
Circulation (Scheme) Banning Act. It was also brought
to my notice that by Annexure V letter dated
07.10.2011, issued by the Additional Chief Secretary to
Government to the Director General of Police,
Trivandrum, the petitioner was permitted to work in
full confirmity with the guidelines issued as per the GO
(Ms)No.190/2011/ID. Dated, 12.09.2011. In the above
circumstance, it was contented that the functioning of
the company was strictly in accordance with the Rules
and Regulations and consequently no offence was
made out."
14. In Crl.M.C.No.5038 of 2018, following the
principle declared in Crl.M.C.No.4896 of 2016, this Court
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Crl.M.C.Nos.2770 of 2013 & conn. cases
quashed the entire proceedings in Crime No.218 of 2011
of Meppadi Police Station registered alleging offences
under Sections 3 and 4 of the PCMC Act. A similar
question was considered in Crl.M.C.No.8441 of 2018,
wherein the challenge was to quash Crime No.216 of
2011 of Meppadi Police Station. This Court consistently
took the view that the proceedings would not serve any
purpose and quashed the same. In view of the precedents
referred to above and the further fact that the various
documents relied on by the learned Senior Counsel would
show that the Central and the State Governments have
approved the activities of the petitioner and its subsidiary
companies, I am of the view that the prosecution failed to
establish the ingredients to attract the offences alleged.
The resultant conclusion is that the further proceedings
initiated in all the above referred Calender Cases are
liable to be quashed as continuation of the prosecution
will only result in the abuse of process of court.
In the result, all the Criminal Miscellaneous Cases
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Crl.M.C.Nos.2770 of 2013 & conn. cases
are allowed. The proceedings in C.C.No.1418 of 2012
pending before the Chief Judicial Magistrate Court,
Thalassery, C.C.No.141 of 2014 pending before the
Additional Chief Judicial Magistrate Court, Thrissur,
C.C.No.258 of 2013 pending before the Chief Judicial
Magistrate Court, Thrissur and C.C.No.80 of 2014
pending before the Additional Chief Judicial Magistrate
Court, Thrissur, stand quashed.
Sd/-
K. BABU, JUDGE
kkj
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Crl.M.C.Nos.2770 of 2013 & conn. cases
PETITIONER ANNEXURES
ANNEXURE I : CERTIFIED COPY OF THE FINAL REPORT
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, THRISSUR,
DTD.26.6.2013 IN CC NO.289/2013.
ANNEXURE II: COPY OF THE GUIDELINES PUBLISED BY
THE GOVERNM,ENT AS GO(MS)NO.190/2011/ID
DTD.12.9.2011.
ANNEXURE III: COPY OF THE LETTER
NO.23243/B1/11/ID DTD.7.10.2011.
ANNEXURE IV: COPY OF THE LETTER
NO.24529/B1/H/ID DTD.7.10.2011.
ANNEXURE V: COPY OF THE PRESS RELEASE
DTD.24.7.2012.
ANNEXURE VI: COPY OF THE GUIDELINES ISSUED BY
THE GOVERNMENT OF RAJASTHAN DTD.5.10.2012.
ANNEXURE VII: COPY OF THE ORDER DTD.29.10.2013
IN CRL.MA NO.5441/2013 IN CRL.MC NO.2770/2013.
ANNEXURE VIII: COPY OF THE ORDER DTD.19.12.2013
IN CRL.MA NO.10785/2013 IN CRL.MC NO.6384/2013.
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Crl.M.C.Nos.2770 of 2013 & conn. cases
PETITIONER ANNEXURES
ANNEXURE I: CERTIFIED COPY OF THE FINAL REPORT
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, THRISSUR 9/3/2012.
ANNEXURE II: TRUE COPY OF THE APPLICATION
SUBMITTED BY AMWAY CORPORATION TO GOVERNMENT OF
INDIA DATED 1/6/1994.
ANNEXURE III: TRUE COPY OF THE SIA APPROVAL
LETTER NO.FC II: 471 (94) /594 (94) DATED
26/08/1994.
ANNEXURE IV: TRUE COPY POF THE GUIDELINES
PUBLISHED BY THE GOVERNMENT AS G.O.(MS)
NO.190/2011/ID DATED 12.09.20211
ANNEXURE V: TRUE COPY OF THE LETTER
NO.23243/B1/11/ID DATED 7/10/2011.
ANNEXURE VI: TRUE COPY OF THE PRESS RELEASE
DATED 24.07.2012
ANNEXURE VII: TRUE COPY OF THE GUIDELINES ISSUED
BY THE GOVERNMENT OF RAJASTAN DATED 05.10.2012
ANNEXURE VIII: A BRIEF DESCRIPTION OF THE SALES
AND MARKERING PLAN OF THE PETITIONER COMPANY
ANNEXURE IX: A TABLE PREPARED BY THE PETITIONERS
SHOWING A COMPARISON OF THE BUSINESS MODEL OF
THE FIRST PETITIONER WITH OTHER MONEY
CIRCULATION COMPANIES OF PYRAMID SCHEME
COMPANIES
ANNEXURE X: A COMPARATIVE ANALYSIS BETWEEN THE
AMWAY MODEL AND HINDUSTAN-UNILEVER LIMITED MODEL
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Crl.M.C.Nos.2770 of 2013 & conn. cases
PETITIONER ANNEXURES
ANNEXURE I: CERTIFIED COPY OF THE FINAL REPORT
FILED BY THE 2ND RESPONDENT BEFORE THE CHIEF
JUDICIAL MAGISTRATE'S COURT, THALASSERY
9/12/2011.
ANNEXURE II: TRUE COPY OF THE SIA APPROVAL
LETTER NO.FCII 471(94)/594 (94) DATED 26.08.1994
ANNEXURE III: TRUE COPY OF THE GUIDELINES
PUBLISHED BY THE GOVERNMENT AS G.O.(MS)
NO.190/2011/ID DATED 12.09.2011
ANNEXURE IV: TRUE COPY OF TH LETTER
NO.23243/B1/11/Id DATED 07.10.2011
ANNEXURE V: TRUE COPY OF THE LETTER
NO.24529/B1/H/ID DATED 7/10/2011.
ANNEXURE VI: TRUE COPY OF THE PRESS RELEASE
DATED 24/07/2012
ANNEXURE VII: TRUE COPY OF THE GUIDELINES ISSUED
BY THE GOVERNMENT OF RAJASTHAN DATED 5-10-2012
ANNEXURE VIII: A BRIEF DESCRIPTION OF THE SALES
AND MARKETING PLAN OF THE FIRST PETITIONER
COMPANY.
ANNEXURE IX: A TABLE PREPARED BY THE PETITIONERS
SHOWING A COMPARISON OF THE BUSINESS MODEL OF
THE FIRST PETITIONER WITH OTHER MONEY
CIRCULATION COMPANIES OR PYRAMID SCHEME
COMPANIES.
ANNXEXURE X:A COMPARATIVE ANALYSIS BETWEEN THE
AMWAY MODEL AND HINDUSTAN UNILEVER LIMITED MODEL
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PETITIONER ANNEXURES
ANNEXURE I : CERTIFIED COPY OF THE FINAL REPORT FILED
BY THE 2ND RESPONDENT BEFORE THE CHIEF JUDICIAL
MAGISTRATE COURT, THRISSUR DATED 20.05.2013 IN
ANNEXURE II : TRUE COPY OF THE APPLICATION SUBMITTED
BY AMWAY CRPORATION TO GOVERNMENT OF INDIA DATED
01.06.1994
ANNEXURE III : TRUE COPY OF THE SIA APPROVAL LETTER
NO.FC II 471 (94)/594(94) DATED 26.08.1994
ANNEXURE IV : TRUE COPY OF THE GUIDELINES PUBLISHED
BY THE GOVERNMENT AS G.O.(M.S.)NO.190/2011/D DATED
12.09.2011
ANNEXURE V : TRUE COPY OF THE LETTER NO.
23243/B1/11/ID DATED 07.10.2011
ANNEXURE VI : TRUE COPY OF THE LETTER
NO.24529/B1/H/ID DATED 7.10.2011
ANNEXURE VII : TRUE COPY OF THE PRESS RELEASE DATED
24.07.2012
ANNEXURE VIII : TRUE COPY OF THE GUIDLINESS ISSUED BY
THE GOVERNMENT OF RAJASTHAN DATED 05.10.2012
ANNEXURE IX : A BRIEF DESCRIPTION OF THE SLALES AND
MARKETING PLAN OF THE FIRST PETITION COMPANY
ANNEXURE X : A TABLE PREPARED BY THE PETITIONERS
SHOWING A COMPARISON OF THE BUSINESS MODEL OF THE
FIRST PETITIONER WITH OTHER MONEY CIRCULATION
COMPANIES OF PYRAMID SCHEME COMPANIES
ANNEXURE XI : A COMPARATIVE ANALYSIS BETWEEN THE
AMWAY MODELA AND HINDUSTAN-UNILEVER LIMITED MODEL
ANNEXURE XII : TRUE COPY OF THE INTERIM ORDER DATED
30.07.2013 IN CRL.M.A.NO.5441/2013 IN
ANNEXURE XIII : TRUE COPY OF THE INTERIM ORDER DATED
29.10.2013 IN CRL.M.A.NO.6457/2013 IN
ANNEXURE XIV : TRUE COPY OF THE ORDER DATED
19.08.2013 IN CRL.M.A.NO.6457/2013 IN
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Crl.M.C.Nos.2770 of 2013 & conn. cases
ANNEXURE XV : TRUE COPY OF THE ORDER DATED 19.1.2013
IN CRL.M.A.NO.6457/2013 IN CRL.M.C.NO.3450/2013
