![Elections held on a modified membership list dehors the Scheme of Administration are invalid.. The Committee of Management, Nawab Singh Chauhan Gramodaya Inter College and another v. The State of UP and 2 others [WRIT - C No. 13237 of 2025]. Allahabad High Court. LawLens](/stories/thumbnails/elections-held-on-a-modified-membership-list-dehors-the-scheme-of-administration-are-inval-24ded54b97134e94b3d46a33dc88d441.webp)
01
Facts
The dispute involves rival claims to the Committee of Management of Nawab Singh Chauhan Gramodaya Inter College.
Source reference: no citation02
Acts & Sections Cited
4 provisions across 2 statutes referred to in this judgment. Linked provisions open on LawLens.
Act, 19213
Section 16ASection 16BSection 16CCC
Act, 18601
Section 4B
LawLens.Allahabad High Court
Original Court PDF
The Committee of Management, Nawab Singh Chauhan Gramodaya Inter College and another v. The State of UP and 2 others [WRIT - C No. 13237 of 2025]
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Original judgment, available to read, download and summarize on LawLens.in
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