Vishnupad Bhagwan Vs Bihar State Board Of Religious Trust
.... a religious trust and whether the plaintiffs have been able to prove that the Vishnupad temple is a private temple of Gayawal Brahman.” 32. The first appellate Court on the aforesaid points for determination, has given decision in paragraph 42 of the impugned judgment, which reads as under: ...
Patna High Court
Tej Bahadur Verma, Managing Trustee of Sri Shyam Lal Rashtriya Vidyalaya Trust Board Vs The State of Bihar and Others
.... In question, is a public trust and since the Petitioner, in collusion with others, was misappropriating the properties of the Trust, the Board in proported exercise of its power u/s 33 of the Act has rightly appointed him as Managing Trustee of the Trust, in question. Similarly, a counter- affidavi ...
Patna High Court
M/s. Agrawal Dharamshala and Others Vs Bihar State Board of Religious Trust and Others
.... r serious interference with the management of the property of such trust, the Board may, subject to any order of a competent Court, appoint any person to act as trustee of the said trust. A trustee can be appointed u/s 33 of the Act even if in cases where vacancies have been caused by passing an ord ...
Patna High Court
Ram Chandra Mishra Vs Bihar State Board of Religious Trusts
.... ird point is concerned, we rely on AIR 1940 7 (Privy Council) as well as on the case of The Bihar State Board Religious Trust, Patna Vs. Mahant Sri Biseshwar Das, , and we hold that merely because the public are freely admitted to the temple, the Court should not readily infer therefrom dedicat ...
Patna High Court
Bihar State Board of Religious Trusts Vs Baldeo Gir
.... ries are definite and ascertained individuals or uncertain and fluctuating individuals. If the answer comes to the effect that the beneficiaries are definite and ascertained individuals then it is a private trust. If the beneficiaries are uncertain and general public then it is a public trust, If th ...
Patna High Court
Kamal Das Vs Bihar State Board of Religious Trust
.... ry therein. Therefore, so far as the present dispute is concerned, there was never any occasion ever made for its decision u/s 43(1) of the Act by the authority as contemplated thereunder. In that view of the matter, I think the finding given by the court below that Section 43 of the Act is a bar to ...
Patna High Court
The State of Bihar and Others Vs Charusila Dasi
.... s are to have the right of worship at the shrine, or the general public or any specified portion thereof. In accordance with this theory, it has been held that when property is dedicated for the worship of a family idol, it is a private and not a public endowment, as the persons who are entitled to ...
Supreme Court of India
Baijaynanda Giri and Others Vs State of Bihar and Another
.... not merely to public endowments but also to endowments of private character with the exception of endowments created for worship of family idol in which the public were not interested. The contention of the petitioners was that there was no warrant or justification why the State should exercise any ...
Patna High Court
Sree Sree Bhabapritananda Ojha Vs President of the Bihar State Board of Religious Trusts and Others
.... er the same general presumption that the legislature does not intend to exceed its jurisdiction every statute is to be so interpreted and applied, as far as its language admits, as not to be inconsistent with the comity of nations, or with the established rules of international law. If, therefore, i ...
Patna High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
