Krishan Singh Vs Union Of India And Others
.... etirement to a full-time or a part-time employee, provided they have completed a minimum service of ten years. Regulation No. 11, provides that qualifying service of an employee shall commence from the date he takes charge of the post to which he is first appointed either substantively or in an ...
High Court Of Jammu And Kashmir And Ladakh At Jammu
Kerala State Co-Operative Agricultural And Rural Development Bank Ltd. KSCARDB Vs Assessing Officer, Trivandrum And Ors.
.... the “Kerala State Co-operative Agricultural and Rural Development Bank Limited”; X X X (ka) “Kerala State Co-operative Bank” means an apex society having Primary Agricultural Credit Societies and Urban Co-operative Banks as its members including nominal or associate members of the Di ...
Supreme Court Of India
Pandurang Ganpati Chaugule Vs Vishwasrao Patil Murgud Sahakari Bank Limited
.... as evolved the doctrine of pith and substance. If in pith and substance, the legislation falls within one entry or the other but some portion of the subject-matter of the legislation incidentally trenches upon and might enter a field under another List, then it must be held to be valid in its en ...
Supreme Court Of India
Gujarat State Co-operative Agriculture and Rural Development Bank and Others Vs State of Gujarat and Others
.... two months from the date of such declaration: Provided further that, the Tribunal may admit any petition after the expiry of that period. If the petitioner satisfies the Tribunal that he had sufficient cause for not preferring the petition within the said period. (3) In exercising the function ...
Gujarat High Court
Surat District Cooperative Bank Limited and Another Vs State of Gujarat and Others
.... ate under the regime of the extant CSAs, with hardly any effort to enable or encourage existing societies to come under the new law. Part of the reason is the absence of provisions in the pre-existing law to permit and enable existing societies to come under the new law. A stronger reason is, perhap ...
Gujarat High Court
Goodricke Group Ltd. Vs Commissioner of Income Tax-II
.... "Profits and gains of business or profession" of any one previous year: (d) any new machinery or plant to be installed in an industrial under taking for the purposes of business of construction, manufacture or production of any article or thing specified in the list in the Eleventh Schedule. ...
Calcutta High Court
Gujarat State Co-operative Bank Ltd. Vs State of Gujarat and Others
.... i) When loans are obtained by Co-operative Institutions like Gujarat State Co-operative Bank from the Reserve Bank of India, the Reserve Bank insists that the repayment of loan should be guaranteed by the State Government. Similarly, when loans are obtained by bodies like the Gujarat State Co-operat ...
Gujarat High Court
National Bank for Agriculture and Rural Development Vs The State of Bihar
.... attention of this Court to a judgment dated 31.03.2010 rendered by a Bench of this Court in CWJC No. 14365 of 2002 (The Dream Co-operative House-Construction Society Ltd. v. The Registrar, Co-operative Societies, Bihar, Patna and Ors.) wherein, in context of definition of ''member'' and ''associate ...
Patna High Court
Kalyan Kumar Roy and Others Vs Tripura Gramin Bank and Others
.... ---------------------------- 17. Sri Uma Datta G/72 150 23.4.1980 J.C.C. 1.1.1983 1235 2220 2340 2340 2340 Chowdhury ---------------------------------------------------------------------------------------------------------------------- ...
Gauhati High Court (Agartala Bench)
Sushim Amitav Das Vs Union of India (UOI) and Others
.... ism displayed by these candidates, the Subcommittee observed that none of them possessed the leadership qualities and perspective meriting appointment as Chairman, NABARD. The Sub-Committee, therefore, decided not to recommend any of the candidates suggested by the RBI for appointment to the post of ...
Uttarakhand High Court
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