Section 42(1) in The Karnataka Souharda Sahakari Act, 1997
(1)Save as provided in this Act, no civil or labour or revenue court or industrial tribunal shall have any jurisdiction in respect of,-(a)the registration of a Co-operative or Federal Co-operative or bye-laws or amendment of bye-laws;(b)[ removal of a member or disqualification and removal of a director or removal of the board] [Substituted by Act 4 of 2013 w.e.f. 11.02.2013.](c)[any application for surcharge filed before the Registrar under section 37A or] [Inserted by Act 4 of 2013 w.e.f. 11.02.2013.] any dispute required under section 39 to be referred to the Registrar;(d)any matter concerning the winding up and the dissolution of a Co-operative.
