M. Vijayakumar and Others Vs The Inspector General of Registration and Others
.... ection was conducted only for three posts viz., President, Vice-President and Trustee of Devasthanam Board. Except for these three posts, election was not conducted for the members of the trustee/Administrative Committee, as well as for the Executive Committee. In fact, the Secretary Asaithambi, who ...
Madras High Court (Madurai Bench)
M. Jeevamani, President, Nehru Educational Society Vs The State of Tamilnadu
.... ransfer, subject to such conditions as it may impose; and (b) communicate its decision to the applicant within a period of three months from the date of such receipt. 18. The reference made to Section 5-A by the petitioner in his communication has no relevance as it applies to the existing hig ...
Madras High Court (Madurai Bench)
P. Pandiveeran Vs The Inspector General of Registration, Santhome, Chennai-600028 and Others
.... Nadu Societies Registration Act, 1975 or under the Tamil Nadu Recognized Private Schools (Regulation) Act, 1973, are not expected to go beyond such taking of Form VII. There is no concept of accepting as many as Form VII are possible as adoption of such a course would obviously result in chaotic co ...
Madras High Court (Madurai Bench)
V. Sobana Kumar Vs The District Registrar, Registrar of Societies and Others
.... y to the earlier authorities and in the epoch-making decision of the House of Lords in Ridge v. Baldwin 1 which marks a turning point in the history of the development of the doctrine of natural justice, Lord Reid pointed out how the gloss of Lord Hewart, C.J., was based on a misunderstanding of the ...
Madras High Court (Madurai Bench)
V. Kasi Vs The Inspector General of Registration and Others
.... ed from the application of Section 15(3) and 15(4) the Registrar decided to accept the Form VII returns filed by Thriumathi.Indirani, the 4th respondent herein. 11. Though the 4th respondent has filed a detailed a counter affidavit dated 26.08.2008 justifying her induction as the Secretary of th ...
Madras High Court (Madurai Bench)
Tirunelveli CMS-Evangelical Church Vs The District Registrar and The District Elementary Educational Officer and Others
.... stered society is required to file with the Registrar under the provisions of the Act and where the Registrar is of the opinion that any information or explanation is necessary with respect to any matter to which such document purports to relate, he may, by order in writing, call on the registered s ...
Madras High Court (Madurai Bench)
P.V. Kadiravan Vs Kallar Kalvi Kazhagam and Others
.... ned in respect of each registered society. The Registrar shall file all documents relating thereto received from time to time in chronological order in the order of the dates on which they are received by the Registrar. 16. Section 34 of the Act deals with the power of the Registrar to call infor ...
Madras High Court (Madurai Bench)
Ramalingam and Others Vs The Inspector General of Registration, Registration Department, The District Registrar (Societies), The Tahsildar and Navaladian Small farmers Lift Irrigation Society
.... cation of a majority of the members of the committee of a registered society or on the application of not less than one-third of the members of that registered society, or, if so moved by the District Collector hold or direct some person authorised by the Registrar by order in writing in his behalf ...
Madras High Court
A. Jeba Singh Prasad and Others Vs The General Manager, Southern Railway and Others <BR>M. Natarajan
.... VII filed was in total violation and the respondents had not taken any steps to safeguard and ensure a free and fair election in accordance with the regulations. He also pointed out to the memebership fee sent by him and the receipt issued to substantiate his plea that he still has his membership in ...
Madras High Court
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