RAJKOT DISTT. COOPERATIVE BANK LTD. Vs. STATE OF GUJARAT
LAWS(SC)-2014-11-72
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on
November 19,2014
Rajkot Distt. Cooperative Bank Ltd.
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
ZILEY SINGH ARZMAND ALI SHIVANANDAN SHARMA VS. REGISTRAR CANE CO OPERATIVE SOCIETIES:SARSAWA SAHAKARI GANNA SAMITI LTD:THE REGISTRAR CANE CO OPERATIVE SOCIETIES [REFERRED TO]HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
RAMESHWAR PRASAD VS. UNION OF INDIA [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
AMRELI DIST CO OPERATIVE SALE AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
ANTAKAMPA MILK PRODUCERS CO OPERATIVE SOCIETY LIMITED VS. SABARKANTHA DISTRICT CO OPERATIVE MILK PRODUCERS [REFERRED TO]
SODVADAR SEVA SAHKARI MANDALI LIMITED VS. STATE OF GUJARAT [REFERRED TO]
KHANODAR MILK PRODUCERS COOPERATIVE SOCIETY LTD VS. STATE OF GUJARAT [REFERRED TO]
BANASKANTHA DISTRICT CO OP MILK PRODUCERS UNION VS. STATE OF GUJARAT [REFERRED TO]
Cited Judgements :-
MEHSANA DISTRICT CO-OPERATIVE MILK PRODUCERS UNION LTD VS. STATE OF GUJARAT [LAWS(GJH)-2015-4-157] [REFERRED TO]VIPULBHAI NAGINBHAI PATEL & 4 VS. STATE OF GUJARAT & 5 [LAWS(GJH)-2015-6-97] [REFERRED TO]
NIPHAD SAHAKARI SAKHAR KARKHANA LTD. AND ORS. VS. STATE OF MAHARASHTRA AND ORS. [LAWS(BOM)-2015-12-100] [REFERRED TO]
KRUSHNANAGAR (LAKHNI) DUDH UTPADAK SAHAKARI MANDALI LTD & 6 VS. STATE OF GUJARAT & 5 [LAWS(GJH)-2015-8-158] [REFERRED]
KHAREDA MAHILA DUDH UTPADAK SAHAKARI MANDALI LTD VS. DISTRICT COLLECTOR & 3 [LAWS(GJH)-2015-10-349] [REFERRED]
ARANITIMBHA SEVA SAHAKARI MANDALI LTD. VS. STATE OF GUJARAT [LAWS(GJH)-2017-7-133] [REFERRED TO]
PRAVINSINH INDRASINH MAHIDA VS. STATE OF GUJARAT [LAWS(GJH)-2021-8-273] [REFERRED TO]
JUDGEMENT
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(1.)The applications for impleadment filed in the SLP(C) Nos. 29726 of 2013, 29727 of 2013 and 29728 of 2013 are allowed. Leave granted in all the special leave petitions.
(2.)The appellants before this Court have filed these appeals questioning the correctness of the impugned orders dated 15.11.2011, 30.1.2012 (passed by the Division Bench) and common impugned order dated 04.07.2013 (passed by the full Bench) of the High Court of Gujarat at Ahmedabad.
(3.)Since all the appeals are identical in nature, we would refer to the facts of the case arising out of Civil Appeal @ SLP(C) NO. 26017 of 2013 for the sake of convenience and brevity and for examining the rival legal contentions urged in these appeals.
(2.)The appellants before this Court have filed these appeals questioning the correctness of the impugned orders dated 15.11.2011, 30.1.2012 (passed by the Division Bench) and common impugned order dated 04.07.2013 (passed by the full Bench) of the High Court of Gujarat at Ahmedabad.
(3.)Since all the appeals are identical in nature, we would refer to the facts of the case arising out of Civil Appeal @ SLP(C) NO. 26017 of 2013 for the sake of convenience and brevity and for examining the rival legal contentions urged in these appeals.
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