AIR 2006 SUPREME COURT 351 ::2005 AIR SCW 5916 ::2005 AIR - Kant. H. C. R. 3099 ::2006 SCFBRC 41 ::(2006) 1 WLC(SC)CVL 312 ::(2006) ILR (Kant) 1 ::2006 (2) Civ LJ 694 ::(2006) 1 All RentCas 13 ::(2006) 1 CivilCourtC 577 ::2006 (1) SCC 141 ::(2005) 8 Scale 762 ::(2006) 2 AllMR 3 (SC) ::2006 (2) All MR 3 NOC ::2006 (2) Cal HN 33 ::2006 (62) All LR 135 ::2006 (1) All WC 307 ::(2005) 4 CurCC 128 ::2006 (1) KantLJ 80 ::(2006) 1 KCCR 385 ::(2006) 1 SCJ 150 ::2005 (8) SLT 891 ::2005 (7) Supreme 492 ::(2006) 37 AllIndCas 540 (SC) ::2006 (37) AllIndCas 540 ::(2005) 10 JT 324 (SC) ::2006 (1) SRJ 581

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): S. N. Variava, Ar. Lakshmanan, S. H. Kapadia , JJJ

(A) Mysore Religious and Charitable Institutions Act (7 of 1927) , S.18, S.40— Civil P.C. (5 of 1908) , S.59— Suit alleging mismanagement of Trust property - Bar of jurisdiction of Civil Court does not apply where serious allegations of fraud/forgery are made - Such serious allegations can never be inquired into, in a summary manner by a Muzrai Officer in type of enquiry contemplated under S. 17 - Section 18(5) does not allow Muzrai Officer to deal with cases where serious allegations of fraud and/or forgery are made - Further an order under S. 18 can only be passed by Muzrai Officer with previous sanction of Govt. - Provisions of S. 18, therefore, are not meant to be a substitute for judicial proceedings. (Para 8 9) (B) Civil P.C. (5 of 1908) , O.7 R.11, S.92— Rejection of plaint - Application for, should be made prior to grant of leave of Court or at time when appellants opposed grant of leave - Once leave is granted question of rejecting plaint under O. 7, R. 11 did not arise. (Para 11) (C) Constitution of India , Art.20— Procedural Laws - Must be applied at date when suit or proceeding comes on for trial or disposal - Court to apply law as it is on date of....