REGENT COMPUTRONICS PVT. LTD.

BRIJ GOPAL DENGA Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

KINGSLEY PICTURES CORPORATION V. REGENTS [REFERRED TO]
STATE OF BOMBAY VS. F N BALSARA [REFERRED TO]
GHERULAL PARAKH VS. MAHADEODAS MAIYA [REFERRED TO]
KAVALAPPARA KOTTARATHIL KOCHUNI MOOPIL NAYAR RAVUNNIARATH UNNIMALU AMMA DEVAKI AMMA RAVUNNIARATH RAJAN MENON RAVUNNIARATH RAJAN MENON RAVUNNIARATH RAJAN MENON K C GOPALAN UNNI THATHUNNI NAIR MANNARGHAT MOOPIL NAIR VS. STATES OF MADRAS AND KERALA:STATES OF MADRAS AND KERALA:STATES OF MADRAS AND KERALA:STATES OF MADRAS AND KERALA:STATE OF MADRAS:STATE OF MADRAS [REFERRED TO]
ALL INDIA BANK EMPLOYEES ASSOCIATION THE STATE BANK OF INDIA STAFF UNION PETITIONERS ATTORNEY GENERAL FOR INDIA THE PUNJAB NATIONAL BANK EMPLOYEES ASSOCIATION ALL INDIA STATE BANK STAFF FEDERATION VS. NATIONAL INDUSTRIAL TRIBUNAL:NATIONAL INDUSTRIAL TRIBUNAL BANK DISPUTES :NATIONAL INDUSTRIAL TRIBUNAL BANK DISPUTES [REFERRED TO]
RAGHUBAR DAYAL JAI PARKASH CHITTARMAL RAMDAYAL NATHUMALL HARIKISHAN DASS DASWANDI RAM BANARSI DASS VS. UNION OF INDIA [REFERRED TO]
O K GHOSH VS. E X JOSEPH [REFERRED TO]
RANJIT D UDESHI VS. STATE OF MAHARASHTRA [REFERRED TO]
DAMYANTI NARANGA THE HINDI SAHITYA SAMMELAN VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
KAMTA PRASAD VS. REGISTRAR CO-OPERATIVE SOCIETIES [REFERRED TO]
FRAM NUSSERVANJI BALSARA VS. STATE OF BOMBAY [REFERRED TO]

JUDGEMENT

(1.) This order shall also dispose of Misc, Petition No. 396 of 1977.

(2.) The petitioners in both these petitions which are filed under Article 226 of the Constitution, challenged the constitutional validity of Sub-sections (2) and (3) of Section 19-C of the Madhya Pradesh Co-operative Societies Act, 19.60, hereinafter referred to as the Act.

(3.) Petitioner No. 1 in Misc. Petition No. 342 of 1977 is a citizen of India. Petitioners 2 and 3 in this petition are co-operative societies registered under the provisions of the Act. Petitioner No. 1 is a member of these societies. He is also a member of some other cooperative societies of Chhatarpur District. By order dated 23rd June 1977, passed under Sub-sections (2) and (3) of Section 19-C of the Act, the Registrar, Co-operative Societies, expelled the petitioner No. 1 from all the societies of which he was a member for a period of five years.

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BRIJ GOPAL DENGA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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