Sukhiyapuri Vibhag Fal And Sakbhaji Udpadhakoni Kharid And Vechan Karnari Sahakari Mandali Ltd Vs State Of Gujarat
.... , to publish voters list as per Rule 8 of the Rules, has to find out the root fact by conducting summary inquiry. He would further submit that while doing so, the authorized officer found that the petitioners’ inclusion in preparation of the voters list was incorrect and therefore, the petitioner ...
Gujarat High Court
Irfan Mamad Ami Gadhwara Vs State Of Gujarat
.... r hearing on 18.1.2022. Direct service is permitted.” POSITION OF LAW:- 7. The law as regards judicial review in the matters pertaining to election is well settled. (a) The Full Bench of this Court in the case of Daheda Group Seva Sahakari Mandli Limited vs. R. D. Rohit, Au ...
Gujarat High Court
Khorajiya Sharifaben Mamad Vs State Of Gujarat
.... passed by the District Registrar, Co-operative Society, Morbi and whereas till the said order is interfered with by this Court or any competent authority, while the petitioners may not get any right to vote in the ensuing election, at the same time, due to a clear mistake or excessive jurisdict ...
Gujarat High Court
Mohmed Javid Abdulmutlib Pirzada Vs State Of Gujarat
.... sed Officer at no point of time stated that they are undertaking the election process of society and the writ applicants have suppressed material facts before the Authorised Officer and therefore, the writ-applicants are not entitled to such discretionary reliefs under article 226 of the Constit ...
Gujarat High Court
Raghubhai Munjibhai Mungra Vs Jamnagar District Cooperative Bank Ltd.Notice To Be Served Through The Manager & 1 Other(S)
.... ing elected and whether the nomination was in order and complying with the relevant Rules. As the title and language of Rule 23 clearly suggests, it is the scrutiny of nomination papers and, by no stretch, an adjudication of disqualification of the candidate that falls within statutory duty of t ...
Gujarat High Court
Pratapgarh Seva Sahakari Mandali Limited Vs Director, Agricultural Marketing And Rural Finance
.... (ii) only the elected members shall be entitled to be the office-bearers of the managing committee.] (1B) (i) There shall be reserved one seat for the Scheduled Castes or the Scheduled Tribes and two seats for Women in the managing committee of every society consisting of individuals ...
Gujarat High Court
GOVINDRAMBHAI RAJARAMBHAI GAMOT Vs STATE OF GUJARAT & ORS
.... payment to its officer and servants of such salaries, leave, allowances, pensions or gratuit ies as it deems proper, and may contribute to any provident fund which may be established for their benefit ." 5.2 The aforesaid section inter alia provides that a Secretary for every market committee shal ...
Gujarat High Court
Bhesavahi Group Vividh Karyakari Seva Sahakari Mandali Limited Vs State of Gujarat
.... for the learned single Judge to record a finding on the maintainability of the petition at the time of the disposal of the Special Civil Application. It is further submitted that Section 11(1)(i) of the Gujarat Agricultural Produce Market Act was amended and in view of the amended provision, members ...
GUJARAT HIGH COURT
Bhesavahi Group Vividh Karyakari Seva Sahakari Mandali Limited Vs State of Gujarat
.... ugh a petition under Article 226 of the Constitution of India is maintainable though alternative remedy is available, the powers are to be exercised in case of extraordinary or special circumstances such as where the order is ultra vires or nullity and/or ex facie without jurisdiction. The exclusion ...
GUJARAT HIGH COURT
Agricultural Produce Market Committee Vs Biotor Industries Ltd. and Another
.... pany and the same was weighed within the market area. The learned single Judge has rightly rejected the assertion made by the Learned Counsel on behalf of the Company holding that in case of shortfall or loss or damage during transport, the seller could claim damage from the transporter and that wou ...
Supreme Court of India
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!
