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Supreme Court Of India judgments, 1961

414 judgments · page 20 of 21

Supreme Court27 Jan 1961dismissed

Ardeshir H. Bhiwandiwala Vs The State of Bombay

Supreme Court Of India · AIR 1962 SC 29 : (1961) 2 FLR 586 : (1961) 2 LLJ 77 : (1961) 3 SCR 592

Factories (Amendment) Act, 1937 — Section 151(7)Factories Act, 1948 — Section 2, 6, 7, 85, 92Factory Acts Extension Act, 1867 — Section 3(7)
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Supreme Court27 Jan 1961dismissed

Vallabhdas and Others Vs Municipal Committee, Akola

Supreme Court Of India · AIR 1967 SC 133 : (1961) MPLJ 641 : (1961) NLJ 163 : (1961) 3 SCR 618

Central Provinces and Berar Municipalities Act, 1922 — Section 66(1), 67, 68(3), 71Constitution of India, 1950 — Article 226, 227
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Supreme Court19 Jan 1961

Natwarlal Shankarlal Mody Vs State of Bombay

Supreme Court Of India · (1964) MhLj 1

Code Of Criminal Procedure, 1973 — Section 162, 207A, 233, 234, 235, 236, 239, 239(d)Indian Penal Code, 1860 — Section 120-A, 120B(1), 409, 477AEvidence Act, 1872 — Section 10
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Supreme Court16 Jan 1961Dismissed

The Central Talkies Ltd., Kanpur Vs Dwarka Prasad

Supreme Court Of India · AIR 1961 SC 606 : (1961) CriLJ 740 : (1961) 3 SCR 495

Constitution of India, 1950 — Article 133(1)Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 10, 10(2)United Provinces (Temporary Control of Rent and Eviction) Act, 1947 — Section 3
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