REGENT COMPUTRONICS PVT. LTD.

S. Shivkumar Appellant

V/S

Assistant Registrar Co-Operative Society Respondents

Referred Judgements :-

RUIZ TORIJA V. SPAIN [REFERRED TO]
ANYA V. UNIVERSITY OF OXFORD [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
RAZA TEXTILES LIMITED VS. INCOME TAX OFFICER RAMPUR [REFERRED TO]
GURDIAL SINGH FIJJI VS. STATE OF PUNJAB [REFERRED TO]
RAMAVARMABHARATHANTHAMPURAM VS. STATE OF KERALA [REFERRED TO]
H H SHRI SWAMIJI OF SHRI AMAR MUTT BHANDARIKERI MUTT VS. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPART MENT:STATE OF MYSORE [REFERRED TO]
WS STAR ENTERPRISES VS. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED [REFERRED TO]
SHRISHT DHAWAN VS. SHAW BROTHERS [REFERRED TO]
T A AHAMMED KABEER VS. A A AZEEZ [REFERRED TO]
MRS. A. KANTHAMANI VS. MRS. NASREEN AHMED [REFERRED TO]
R. KANDASAMY (SINCE DEAD) VS. T.R.K. SARAWATHY [REFERRED TO]

JUDGEMENT

(1.) The Petitioner is before this Court seeking for the following reliefs;

(2.) The Petitioner claims to be one of the candidates who contested in the election of the Managing Committee of Respondent No.3-Society held on 13/3/2024, wherein the Petitioner was declared as elected from the general category for a term of five years, necessary procedure and formalities having being followed.

(3.) Respondents No.15 to 19 who has also contested in the said election and having lost the election had raised a dispute under Sec. 70 of the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as "KCS Act"), challenging the results of the returning candidates as notified by the Respondent No.2-Returning Officer.

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S. SHIVKUMAR Vs. ASSISTANT REGISTRAR CO-OPERATIVE SOCIETY

Referred Judgements :-

JUDGEMENT

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