#acquisition of lands #bangalore #bangalore city cooperative housing society ltd. #civil petition #houses built on

0 02 Feb, 2012
Listen in 3:24 mins | Read in 139:00 mins

EN

HI

Bangalore City Cooperative Housing Society Ltd. Vs. State of Karnataka and Others

Supreme Court Of India Civil Appeal/7425-7426/2002

Link copied!

Case Background

These appeals are directed against two sets of judgments and orders passed by the Division Benches of the Karnataka High Court whereby the acquisition of lands by the State Government ...

Bench

Applied Acts & Sections

Section 1 – The Societies Registration Act, 1860
Section 23 – The Indian Contract Act, 1872
Article 32 – The Constitution of India 1950
Article 136 – The Constitution of India 1950
Article 226 – The Constitution of India 1950

Reference cases

Urban Improvement Trust, Udaipur Vs. Bheru Lal and Ors.

mins | 0 | 20 Sep, 2002

H.M.T. House Builidng Co-Op. Society Vs. Syed Khader and Ors.

mins | 0 | 21 Feb, 1995

Bharat Singh & Ors. Vs. State of Haryana & Ors.