This content is restricted to site members. If you are an existing user, please log in. New users may register below.
Municipal Areas—Declaration of—The Governor is not free to notify ‘AREAS’in his absolute discretion
Bysclaw
Oct 14, 2018
By sclaw
Related Post
Multi-State Cooperative Societies Act, 2002 — Section 64(d) — Investment of funds by Multi-State Co-operative Society (MSCS) — Permitted investments are in subsidiary institutions or institutions in the same line of business — Amendment aimed at preventing misuse of funds and ensuring financial discipline — “Same line of business” requires substantial or predominant sameness in core business activities, determined by MSCS’s bye-laws — Not to be construed expansively.
Apr 12, 2026
sclaw
Rajasthan Co-operative Societies Act, 2001 — Section 32, Section 8 read with Schedule B — Bye-laws framed by District Milk Producers’ Co-operative Unions — Validity — Election to Management Committee — Eligibility criteria — Held, bye-laws are valid as they operate within the statutory scheme and are traceable to the enabling power under Section 8 read with Schedule B — Provisions of bye-laws regulate eligibility and representation in a manner consistent with the object and scheme of the Act — They neither curtail any fundamental or statutory right nor introduce disqualifications dehors the statute — High Court erred in striking down the bye-laws.
Apr 12, 2026
sclaw
Contitution of India — Articles 14 & 16 — Equality in employment — Denial of promotion on discriminatory grounds — Appellant denied promotion despite long service, experience, and possessing a qualification that was accepted for similarly situated employees — High Court Division Bench erroneously set aside Single Judge’s order granting relief, creating contradiction in reasoning by first stating discretion lies with Board of Directors and then upholding Registrar’s refusal — Supreme Court allowed appeal, finding non-acceptance of promotion unsustainable and a violation of equality principles.
Apr 12, 2026
sclaw
