Kerala State Co-Operative Agricultural And Rural Development Bank Ltd. KSCARDB Vs Assessing Officer, Trivandrum And Ors.
.... the “Kerala State Co-operative Agricultural and Rural Development Bank Limited”; X X X (ka) “Kerala State Co-operative Bank” means an apex society having Primary Agricultural Credit Societies and Urban Co-operative Banks as its members including nominal or associate members of the Di ...
Supreme Court Of India
Mavilayi Service Cooperative Bank Ltd. & Ors Vs Commissioner Of Income Tax, Calicut & Anr
.... there is no difference between a cooperative society or any other business organisation and so will not be entitled to exemption. The exemption is intended to cover all cases where a cooperative society is engaged in marketing agricultural produce of its members. Section 80-P(2)(a)(iii) does not ...
Supreme Court Of India
Pandurang Ganpati Chaugule Vs Vishwasrao Patil Murgud Sahakari Bank Limited
.... as evolved the doctrine of pith and substance. If in pith and substance, the legislation falls within one entry or the other but some portion of the subject-matter of the legislation incidentally trenches upon and might enter a field under another List, then it must be held to be valid in its en ...
Supreme Court Of India
Haresh Tekchand Raisinghani And Ors Vs Union Of India And Ors
.... to ‘O’ to this petition. The first exhibit reads as under:- “September 24, 2019 Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) – Punjab and Maharashtra Cooperative Bank Limited, Mumbai, Maharashtra The Reserve Bank of India (vide Directive dated September ...
Bombay High Court
Pattambi Service Co-Operative Bank Ltd. and Others Vs Union of India and Others
.... the apex Court on many an occasion. Data collection is an elementary step/course to be completed before proceeding against anybody and such a step will be necessitated only in the case of a person who is not prepared to abide by the provisions of law. 20. The contention of the petitioners that t ...
High Court Of Kerala
Prabhakar Dattatraya Gune Vs Vishnukant Bapurao Urankar and Others <BR> Sanjay Chandrakant Kirloskar
.... ribed therein. The authorities are empowered to hold an inquiry into affairs of the Non Banking Financial Company. Thus, the area and field is covered by the Reserve Bank of India Act, 1934. Our attention has been invited to Chapter-V of the Reserve Bank of India Act, 1934 entitled "penalties". Once ...
Bombay High Court
Krishna Trading Company and Others Vs Vyavisayik Evam Audhyogik Sahakari Bank Ltd. and Others
.... perative society engaged in Banking" and in Act 23 of 1965, while amending the BR Act, it did not change the definition in Section 5(c) or even in Section 5(d) to include Cooperative Banks; on the other hand, it added a separate definition of "Cooperative Bank" in Section 5(cci) and "Primary Coopera ...
Madhya Pradesh High Court
K. Raja Rao Vs A.P. Industrial Development Corporation Ltd. and Another
.... letters issued by the 1st respondent Corporation with regard to the amount due from the Company and therefore, it cannot be said that the amount due from the Company has been specified. He would also submit that the personal guarantee bond executed by Dr. A.K. Chatterjee was not revoked till 15.11. ...
Andhra Pradesh High Court
Raj Kumar Khemka Vs Union of India (UOI) and Janata Sahakari Bank Ltd. <BR>NEPC Agro Foods Limited
.... siness of banking in India; Subsequently, instead of amending the original Clause (c) of Section 5 of the B.R. Act, a separate Clause (cci) was added in Section 5 to cover the Co-operative Bank, to mean "a State co-operative bank, a Central co-operative bank and a primary co-operative bank". In t ...
Madras High Court
Greater Bombay Co-operative Bank Limited Vs United Yarn Tex. Pvt. Ltd. and Others
.... any case, not covered by the provisions of the R.D.B. Act by invoking the doctrine of incorporation. He next submitted that the State''s power under List II, Entry 32 of Seventh Schedule of the Constitution is not subject to or subordinate to the power of the Union List I, Entry 45. 43. Dr. Rajee ...
Supreme Court of India
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