In Judgment Text:
- Application No.7 of 2001 before the learned
Joint Charity Commissioner under Section 70A of the Gujarat Public - also passed away. The learned
Joint Charity Commissioner vide order dated 23.02.2015 set aside Joint Charity Commissioner . He submits that after the applicant in the Revision Application No.7 of 2001- that the learned
Joint Charity Commissioner had passed the order dated 23.02.2015 without verifying the status
In Headnote:
- by
Joint Charity Commissioner 's order Dt.23.02.2015 - Petitioner who claimed to be legal heir of original
In Judgment Text:
- Application No.7 of 2001 before the learned
Joint Charity Commissioner under Section 70A of the Gujarat Public - also passed away. The learned
Joint Charity Commissioner vide order dated 23.02.2015 set aside Joint Charity Commissioner . He submits that after the applicant in the Revision Application No.7 of 2001- that the learned
Joint Charity Commissioner had passed the order dated 23.02.2015 without verifying the status
In Headnote:
- by
Joint Charity Commissioner 's order Dt.23.02.2015 - Petitioner who claimed to be legal heir of original
In Judgment Text:
- it appears that the fair market value arrived at by the
Joint Charity Commissioner was based on presumptions - similar advantages and disadvantages. In the absence of such sale deeds, the
Joint Charity Commissioner - for permission to sell trust property, the
Joint Charity Commissioner must conclude the following points: i - the
Joint Charity Commissioner need to consider the fair market value of the property by following
In Judgment Text:
- of the impugned order, it appears that the fair market value arrived at by the
Joint Charity Commissioner - deeds, the
Joint Charity Commissioner is not powerless to adjudicate on fair market value by permitting - and expedient to sale the property. On arriving at such conclusions, the
Joint Charity Commissioner need - and Another v.
Joint Charity Commissioner , Maharashtra and Others, reported in 2007 (3) Mh LJ 717:(AIROnline
In Judgment Text:
- petitions challenging the order passed by the respondent No.1 -
Joint Charity Commissioner , Vadodara dated - dated 13.09.2023 passed by the
Joint Charity Commissioner , Vadodara in Scheme Miscellaneous Application - operation and execution of the order dated 13.09.2023 passed by the
Joint Charity Commissioner , Vadodara - the proceeding was approached by the respondent No.1 -
Joint Charity Commissioner , which was sent to the office
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