Section 112(1) in The Delhi Co-Operative Societies Act, 2003
(1)Subject to the provisions of section 113, an appeal shall lie under this section against-(a)an order of the Registrar made under sub-section (2) of section 9 refusing to register a co-operative society;(b)an order of the Registrar made under sub-section (4) of section 12 refusing to register an amendment of the bye-laws of a cooperative society;(c)an order of the Registrar made under sub-section (1) of section 17;(d)disputes relating to election under section 35;(e)an order of the Registrar removing the committee of a cooperative society made under section 37;(f)a decision of a co-operative society expelling any of its member under section 40;(g)an order made by the Registrar under section 64 apportioning the cost of an inspection held under section 61 or an inquiry made under section 62;(h)an order of surcharge under sub-section (2) of section 66;(i)any decision made under section 70;(j)any deemed admission of case under sub-section (3) of section 70;(k)any decision or award made under section 71;(l)application for implementation of award for vacating possession of flat or plot under sub-section (7) of section 83;(m)expulsion from the membership under sub-section (3) of section 86;(n)an order made by the co-operative society or the Registrar under section 95 or section 96 or section 97 directing the winding up of a co-operative society;(o)any order made by the liquidator of a co-operative society in exercise of the powers conferred on him by section 101;(p)any order made under section 107; and(q)a decision of a co-operative society refusing to admit any person as a member of the co-operative society who is otherwise duly qualified for membership under the bye-laws of the co-operative society.
