REGENT COMPUTRONICS PVT. LTD.

SHEIKH YUSUF Appellant

V/S

Haji Mohammad Jamil Respondents

Referred Judgements :-

RAMCHANDRA JAMNADAS KATARIYA V/S. NUTUDDINCHAI S/O MAZHAR ALI AND ORS. [REFERRED TO]
BHAGABAN MAHAPATRA AND ANR. V/S. PALTURAM SINGH AND ANR. [REFERRED TO]
SURAT SINGH DEAD VS. MANOHAR LAL [REFERRED TO]
RAM PASRICHA VS. JAGANNATH [REFERRED TO]
RAJESWARI AMMA VS. JOSEPH [REFERRED TO]
RAM PRASAD RAJAK VS. NAND KLJMAR AND BROS [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SWARUP SAROJ [REFERRED TO]
PAKEERAPPA RAI AND SEETHAMMA HENGSU D VS. UNION OF INDIA [REFERRED TO]
CHRISTOPHER BARLA VS. BASUDEV NAIK [REFERRED TO]
FIRDOUS OMER VS. BANKIM CHANDRA DAW [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
SETU MADHAVRAO VS. FOOD CORPN OF INDIA [REFERRED TO]
ADDEPALLI VENKATA LAXMI VS. AYINAMPUDI NARASIMHA RAO [REFERRED TO]
AMMUKUTTY AMMA VS. MADHAVI AMMA [REFERRED TO]
UKHA CHAMATYA BHIL VS. CHATURSINGH BILJI BHIL [REFERRED TO]
PARAS RAM VS. MAHARAJ EKLING SINGHJI [REFERRED TO]
Y.G. CHAVAN VS. PARVATIBAI [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree passed in M.J.C. No. 42/2009 by District Judge-1, Yavatmal on 17/09/2011.

(2.) The relevant facts of the case are briefly stated as under:

(3.) Dissatisfied with the said order of Assistant Charity Commissioner, the reporting trustee filed an appeal under Section 70 of the BPT Act before the Joint Charity Commissioner, Amravati. Joint Charity Commissioner, after hearing both sides, by his order dated 30/07/2009 allowed the appeal and set aside the order of rejection passed by the Assistant Charity Commissioner.

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SHEIKH YUSUF Vs. HAJI MOHAMMAD JAMIL

Referred Judgements :-

JUDGEMENT

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