P.Manimaran Vs Joint Registrar/Managing Director And Others
.... set out certain circumstances and situations under which a Writ would lie against a Co-operative Society. Subsequently, a Division Bench of this Court in P.Eswaramoorthy and others vs. R.J.B.Leoraj and others reported in (2008) 5 MLJ 238, held that when the service rules of the Act and the provi ...
Madras High Court (Madurai Bench)
Union Of India Vs Rajendra N Shah & Anr
.... re is a change in an “entrenched Article” which significantly impacts the content of the said Article including constitutional principles contained therein. 55. Likewise, Ramaswamy, J’s minority judgment at pages 943 to 945 expressing similar views again cannot hold water in view of what h ...
Supreme Court Of India
Virendra Singh Pokhariyal Vs State of Uttarakhand and others
.... formation of such postponement shall be given to the District Co-operative Election Officer and the Authority immediately, on which the Authority shall fix the new date for election; Provided further that the election procedure shall be postponed only after narrating the whole sequence of i ...
Uttarakhand High Court
MECON Indraprastha Sahakari Avas Samiti Ltd. and Others Vs State of Uttar Pradesh and Others
.... h of cases before the Supreme Court were held to be neither bodies or institutions of self-government established or constituted under the Constitution or by law made by Parliament, by a law made by the state legislature or by way of a notification issued or made by the appropriate government. Insof ...
Allahabad High Court
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