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SIRAJUL HAQ KHAN & OTHERS vs. THE SUNNI CENTRAL BOARD OF W AQF

SCR Citation:	[1959] 1 S.C.R. 1287
Year/Volume:	1959/ Volume 1
Date of Judgment:	16 September 1958
Petitioner:	SIRAJUL HAQ KHAN & OTHERS
Disposal Nature:	Appeal Dismissed

Neutral Citation:	N/A
Judgment Delivered by:	Hon'ble Mr. Justice P.B. Gajendragadkar
Respondent:	THE SUNNI CENTRAL BOARD OF W AQF
Case Type:	CIVIL APPEAL /121/1955
Order/Judgment:	Judgment

1. Headnote

Waqf - Suit against Central Board - Notice Limitation - United Provinces Muslims Waqf Act (U. P. XIII of 1936). ss. 5, 53 - The Indian Evidence Act (IX of 1908) s. 15

2. Case referred

3. Act

U.P. Muslim Waqfs Act, 1936 (13 of 1936)
Limitation Act, 1908 (9 of 1908)

4. Keyword

Waqf
Suit against Central Board
Notice
Limitation

5. Equivalent citation

Citation(s)

1959 AIR 198 =