Joby P.Joy Vs Joint Registrar Of Cooperative Societies (General), Wayanad
.... ice Co-operative Bank Ltd. v. Narayana Bhat [2004 (2) KLT 179] a Division Bench of this Court held:- “Since the first respondent has not been removed from the membership either under Rule 16(3) or under Rule 16(4) the bank could not have refused to accept the difference in share value, eve ...
High Court Of Kerala
Mattancherry Sc/St Co-Operative Society Ltd Vs A.P.Thomas @ Tomy Peter
.... Societies Act, the Sub Court has jurisdiction to execute an award passed by the Arbitrator when the same is forwarded under Section 76(a) of the Co-operative Societies Act. 2. The submission appears to be convincing, prima facie. Since there is no representation for the petitioners, no ord ...
High Court Of Kerala
Lekha Varma T.M Vs Annamanada Kaliman Vyavasaya Sahakarana Sangham Ltd
.... eof and may examine such person on oath; and (c) (i) he may, notwithstanding any rule or bye-law specifying the period of notice for a general body meeting of the society, himself call a general body meeting or require the President or Secretary of the society to call a general body meetin ...
High Court Of Kerala
Sarath Babu Vs State Of Kerala
.... to upset the collective will of the members. It was also contended that it was a last minute attempt to induct new persons to satisfy the interest of certain group of persons and to scuttle the election process their favour. The further contention was that the finding regarding A class membershi ...
High Court Of Kerala
T. H.Musthaffa Vs State Of Kerala
.... of Co- operative Societies (General) (2019(3)KLT 627) considered the word “mismanagement” mentioned in the amended Section 68 of the KCS Act. The relevant portion of the judgment is extracted hereunder: xxx xxx ...
High Court Of Kerala
P A Abdurahimankutti Vs Registrar Of Co-Operative Societies Thiruvananthapuram
.... The remedy of the petitioner does not lie under Article 226 but elsewhere ie., under Section 69(h) of the Kerala Co-operative Societies Rules. Keeping in view the situation, the writ petition is disposed of by granting liberty to the petitioner to avail an alternative remedy, in accordance ...
High Court Of Kerala
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!
