Syed Mohd.Naseeruddin Jilani Vs State Of Telangana
.... essor mutawalli or the committee, as the case may be, within such time as may be specified in the order. (3) Where the removed mutawalli or any member of the removed committee, omits or fails to deliver charge and possession of the records, accounts and properties (including cash) within th ...
High Court For The State Of Telangana:: At Hyderabad
Janab Malang Nisar Ahmed Vs P. Hafeezan Rahman
.... v. Sree Aravindh Steels Ltd. (supra), the Division Bench of the Madurai Bench held that so far as the Wakf Act is concerned, the term "Magistrate" as employed in Section 68 of the Act means only Executive Magistrate and not Judicial Magistrate. But, so far as Section 14 of the SARFAESI Act is concer ...
Madras High Court
A.K. Kalifullah Vs M. Abdul Khader and Another
.... , when such a term occurred u/s 101 of the Tamil Nadu Hindu Religious & Charitable Endowments Act, 1959, in the above extracted portion of the said judgment as per the finding of this Court, it relates only to Judicial Magistrate. 7. The stand taken by the learned Counsel for the Wakf Board i ...
Madras High Court (Madurai Bench)
Syed Murtaza Basha Vs State of Tamilnadu and Others
.... n who is having political influence and with the help of police officials had threatened me to give an undertaking before the Police authorities and obtained an undertaking before the police authorities by threat and coercion and hence the same has no legal validity before the eyes of law. I further ...
Madras High Court
Jalil Khan Vs Sadar Mutaballi
.... y in the sense of provisions of the Act. Section 90 of the Act reads as follows: Notice by suits, etc., by Courts.-(1) In every suit or proceeding relating to a title to or possession of a wakf property or the right of a mutawalli or beneficiary, the Court or Tribunal shall issue notice to the Bo ...
Madhya Pradesh High Court (Gwalior Bench)
Abdul Saleem and Another Vs The Chairman, Rajasthan Wakf Board and Others
.... e orders passed under the Act are subject to appeal etc. Therefore, alternative remedy was applicable in the present matter. Section 18 of the Act reads thus: Committees of the Board- (1) The Board may, whenever it considers necessary, establish either generally or for a particular purpose or for ...
Rajasthan High Court (Jaipur Bench)
M. Liakath Ali and Others Vs The Tamil Nadu Wakf Board and Others
.... not applicable to the facts of the present case. As rightly pointed out by the learned Counsel for the Wakf Board, no order superseding the Committee has been passed in terms of Section 67 of the Act. The order under challenge cannot be construed to have been issued u/s 67 of the Act. The impugned o ...
Madras High Court (Madurai Bench)
A.K. Kalifulla, Ex-Managing Trustee of the Wakf Vs M. Abdul Khader, Managing Trustee, Hazrath Nabi Sallalahu Alaihi, Vasallam Fathiha Wakf
.... awalli or a committee to deliver possession of records, etc. Of course, the language used is only a Magistrate of the First Class. The word "judicial" is not prefixed. Therefore, Section 3 Cr.P.C. is the right provision to refer for the construction of such references. Clause (4) of Section 3 Cr.P.C ...
Madras High Court (Madurai Bench)
Smt. Razia Sultana Vs Punjab Wakf Board and Others
.... d as none of the other members attended the same. Thereafter by letter dated 9.2.2005 the respondents Nos. 4 to 7, the other members, called a meeting on 11.2.2005. Immediately on receipt of this communication the petitioner addressed letter dated 10.2.2005 to the said four respondents bringing to t ...
High Court Of Punjab And Haryana At Chandigarh
J.M. Mohammed Shafiulla Vs M. Abdul Zahir
.... of charge of the office of Mutawalli and custody of the properties to the successor Mutawalli and if such order is not obeyed by the removed Mutawalli. He submits that in the present case this aspect has not been taken into consideration by the learned Magistrate. 3. A perusal of Section 68(1) of ...
Karnataka High Court
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