Societies Registration Act Archives

[Societies Registration Act] Defaulting members not entitled to notice for meeting of election, even if their membership was not terminated or ceased: SC

Referring to the ‘doctrine of necessity’, Supreme Court said that had the Working President did not convene the meeting, the elections of the executive body would have been in limbo for an unreasonable amount of time.

Case Briefs High Courts

Clubs allowing members to bring liquor purchased from outside, and drink without FL-2 license. Is it permissible? Madras HC examines, Issues directions

Madras High Court: S.M. Subramaniam, J., considered the question that the consumption of liquor in an Association, Club or in similar places,

Case Briefs High Courts

Writ of Mandamus can be issued to regulate elections/functions of a society governed by Societies Registration Act, 1860 overlooking the provisions of the Act

Allahabad High Court: In a case before the Court where certain questions relating to the issue of the writ of mandamus commanding