Section 42 in The Karnataka Souharda Sahakari Act, 1997
42. Bar of jurisdiction of courts.
(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.(2)While a Co-operative is being wound up, no suit or other legal proceedings relating to the business of such Co-operative shall be proceeded with or instituted against the Liquidator as such or against the Co-operative or any member thereof, except by leave of the Registrar or the Federal Co-operative and subject to such terms as he or it may impose.(3)Save as provided in this Act, no order or decision or award made under this Act, shall be questioned in any court on any ground whatsoever.
