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Supreme Court Of India judgments, 1960

335 judgments · page 9 of 17

Supreme Court29 Aug 1960Allowed

The State of West Bengal and Others Vs Naba Kumar Seal

Supreme Court Of India · AIR 1961 SC 16 : (1961) 1 SCR 368

Constitution of India, 1950 — Article 133(1), 14, 19(1), 226, 31(2)Land Acquisition Act, 1894 — Section 4, 6West Bengal Land Development and Planning Act, 1948 — Section 4, 5, 5(2), 6, 7
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Supreme Court17 Aug 1960dismissed

Madhubhai Amathalal Gandhi Vs The Union of India (UOI)

Supreme Court Of India · AIR 1961 SC 21 : (1960) 30 CompCas 667 : (1961) 1 SCR 191

Constitution of India, 1950 — Article 13(2), 14, 19(1), 32Contracts (Regulation) Act, 1956 — Section 13, 14, 15, 17, 4Securities Contracts (Regulation) Rules, 1957 — Rule 3, 8(1)
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Supreme Court12 Aug 1960Allowed

The State of Madras and Another Vs M.A. Noor Mohammed and Co.

Supreme Court Of India · AIR 1960 SC 1254 : (1961) 1 SCR 148 : (1960) 11 STC 570

Constitution of India, 1950 — Article 14, 226Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 10, 11, 12, 13, 15(1)Madras General Sales Tax Act, 1939 — Section 3, 3(1), 3(3), 5, 6
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Supreme Court08 Aug 1960Dismissed

Babu Barkya Thakur Vs The State of Bombay and Others

Supreme Court Of India · AIR 1960 SC 1203 : (1961) 1 SCR 128

Constitution of India, 1950 — Article 14, 19(1), 31(2), 31(5), 32Land Acquisition (Amendment) Act, 1923 — Section 5ALand Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
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