REGENT COMPUTRONICS PVT. LTD.

KRISHNARAO KANHAIYA NAIDU Appellant

V/S

JEEVRAJ BHAIRAVLAL AGRAWAL Respondents

Referred Judgements :-

DAMYANTI NARANGA THE HINDI SAHITYA SAMMELAN VS. UNION OF INDIA [REFERRED TO]
GOKARAJURANGARAJU ACHANTI SREENIVASA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RAM JANKIJEE DEITIES VS. STATE OF BIHAR [REFERRED TO]
CHEMBUR TROMBAY EDUCATION SOCIETY VS. D K MARATHE [REFERRED TO]
GANESH MAHADEORAO THAWRE VS. CENTRAL HINDU MILITARY EDUCATION SOCIETY [REFERRED TO]
VIJAY K MEHTA VS. CHARU K MEHTA [REFERRED TO]

JUDGEMENT

(1.) By this Writ Petition the petitioners challenge the orders passed by the Deputy Charity Commissioner and Joint Charity Commissioner whereby Change Report No.984 of 1995 was rejected.

(2.) The facts giving rise to the Writ Petition are as follows :

(3.) The main grounds upon which the change report was rejected were the enrollment of members in breach of the Resolution passed by the trust and the scheme of the trust and illegal meetings dated 14.03.1995 and 26.03.1995.

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KRISHNARAO KANHAIYA NAIDU Vs. JEEVRAJ BHAIRAVLAL AGRAWAL

Referred Judgements :-

JUDGEMENT

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