Pradeep Vs The Goa State Co-operative Bank Ltd.
.... lakhs paid the entire amount on 11.6.2006. and accordingly sale deed was executed by the bank in his favour. The case is even of the bank that the possession of the property was handed over by the bank to respondent no.8 pursuant to the sale. Though the petitioner is agitating the various issues, th ...
Bombay High Court (Goa Bench)
Ludovico Sagrado Goveia Vs Cirila Rosa Maria Pinto
.... ery of arrears of land revenue: Provided that any application for the recovery of any sum shall be made in such manner- (i) To the Collector and shall be accompanied by a certificate signed by the Central Registrar or by any person authorised by him in writing in this behalf; (ii)Within twe ...
SUPREME COURT OF INDIA
Indistock Financial Services Pvt. Ltd. Vs Liquidator, Petrofils Co-Operative Ltd.
.... es was inclusive of liabilities. Here, reliance is placed on the tender condition that the bidders were to furnish their offers on "As is there is whatever there is basis". 16. Ms. Manisha Ben, learned counsel urges that these facts were within the knowledge of the petitioner. Thereafte ...
DELHI HIGH COURT
Pragatishil Adarsh Sahakari Grih Nirman Samiti Limited and Others Vs The State of Bihar and Others
.... ection 34 , Section 36 or Section 37 , the Registrar is of the opinion that winding-up of the Society is necessary in the interest of members, or (c) If a Society has not commenced working after registration or has ceased working. (d) if the number of the members of the society has been red ...
Patna High Court
Krishak Bharati Coop. Ltd. Vs Commissioner of Income Tax
.... sessing officer was not right in not allowing full claim of deduction u/s 80 I on the total income of this year and excluding an amount of Rs. 91,32,404/-. It must be noted that cess on education has been allowed this year but it pertains to A.Y. 1990-1991 and cannot go in reducing the total income. ...
Delhi High Court
Vikas T. Chudiwala Vs Shamrao Vithal Co-Operative Bank
.... must be borne in mind that the order of the High Court was directing the Co-operative Court to hear the dispute and to hear it expeditiously. That order was in view of the stay granted to the enforcement of the Act. The validity of the Act was challenged before the Court. The spirit of the order was ...
bombay high court
Dhaneshwari Thakur Vs State of H.P.
.... re a statute confers wide powers on an administrative authority coupled with wide discretion, the possibility of its arbitrary use can be controlled or checked by insisting on their being exercised in a manner which can be said to be procedurally fair. Rules of natural justice are, therefore, devise ...
High Court of Himachal Pradesh
Sh. Sanjay Singh Vs M/s. National Co-Operative Consumers Federation of India Ltd. and Another
.... he Multi-State Co-operative Societies Act, 1984 read with Bye-law 4 relate to Membership. It is a long list (a) to (h) and the Government of India or State Government (under the Act) could be its members. That membership extends to various categories listed in Bye-law No. 4 and includes Nafed or oth ...
Delhi High Court
Dnyandeo Mohan Salunke and Popatrao Baburao Jadhav Vs The State of Maharashtra and Others
.... intention nor the letter of the law. The provisions of Section 99 of the Multi-State Cooperative Societies Act are in pari materia with the provisions of Section 157 of the Maharashtra Co-operative Societies Act, as such, ratio laid down in the above noted judgment of the Supreme Court is square ...
bombay high court (aurangabad bench)
The Nashik Merchant''s Co-Op. Bank Ltd. Vs Dhananjay Shriram Daga, Sau. Rajashri dhananjay Daga and Laxmichand M. Lilame
.... application filed by the respondent and declared that respondent was liable to pay amount of Rs. 66,972/- to the appellant bank as on 31st January 2007 as against the claim amount of the appellant at Rs. 92,962/- at the relevant time. 5. The said award dated 10th February, 2007 was challenged by ...
Bombay 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!
