COURT ARCHIVE

Supreme Court Of India judgments, 1967

394 judgments · page 17 of 20

Supreme Court08 Mar 1967Disposed Of

M/s Haji Esmail Noor Mohammad & Co. and Ors Vs The Competent Officer, Lucknow & Ors

Supreme Court Of India · AIR 1967 SC 1244 : (1967) 3 SCR 134

Uttar Pradesh Administration of Evacuee Property Ordinance, 1949 — Section 2, 7, 7(1)

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Supreme Court08 Mar 1967Dismissed

Mangru Mahto & Ors Vs Shri Thakur Taraknathji Tarakeshwar Math & Ors

Supreme Court Of India · AIR 1967 SC 1390 : (1968) 16 BLJR 322 : (1967) 3 SCR 125

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 62Transfer of Property Act, 1882 — Section 30, 52, 63, 65A, 65A

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Supreme Court07 Mar 1967Dismissed

Smt. Bina Das Gupta and Others Vs Sachindre Mohan Das Gupta and Others

Supreme Court Of India · (1967) 03 SC CK 0023

Land Acquisition Act, 1894 — Section 30Law of landlord and Tenant Act — Section 5, 6, 68, 69, 7West Bengal Security Act, 1950 — Section 29

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Supreme Court07 Mar 1967Allowed

P.L. Lakhanpal Vs The Union of India and Another

Supreme Court Of India · AIR 1967 SC 1507 : (1967) 3 SCR 114

Constitution of India, 1950 — Article 22(5), 32Defence of India Rules, 1962 — Rule 30(1), 30A(9)

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Supreme Court06 Mar 1967Dismissed

Sital Parshad Vs Kishorilal

Supreme Court Of India · AIR 1967 SC 1236 : (1967) 3 SCR 101

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 4, Order 34 Rule 5, Order 34 Rule 5(1), Order 34 Rule 5(3)

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Supreme Court02 Mar 1967Dismissed

Maneklal Chhotalal & Ors Vs M.G. Makwana & Ors

Supreme Court Of India · AIR 1967 SC 1373 : (1968) 9 GLR 436 : (1967) 3 SCR 65

Bombay Town Planning Act, 1954 — Section 22(1)Constitution of India, 1950 — Article 32

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Supreme Court02 Mar 1967Dismissed

Nagpur Electric Lights & Power Co. Ltd. Vs Regional Director Employees State Insurance Corporation, etc.

Supreme Court Of India · AIR 1967 SC 1364 : (1967) 14 FLR 370 : (1967) 2 LLJ 40 : (1967) 3 SCR 92

Employees State Insurance Act, 1948 — Section 2(12), 2(9)

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Supreme Court02 Mar 1967Allowed

Mohammad Khalid Vs The Chief Commissioner, Delhi

Supreme Court Of India · (1967) 03 SC CK 0018

Criminal Procedure Code, 1898 (CrPC) — Section 99A

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Supreme Court02 Mar 1967Dismissed

Mulraj Vs Murti Raghonathji Maharaj

Supreme Court Of India · AIR 1967 SC 1386 : (1967) 15 BLJR 665 : (1967) 3 SCR 84

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151

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Supreme Court01 Mar 1967Dismissed

Krishna Kumar Narula etc. Vs The State of Jammu and Kashmir & Ors

Supreme Court Of India · AIR 1967 SC 1368 : (1967) 3 SCR 50

Constitution of India, 1950 — Article 19(1)Jammu and Kashmir Excise Act, 1958 — Section 20

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Supreme Court01 Mar 1967Dismissed

Bant Singh Gill Vs Shanti Devi & Ors

Supreme Court Of India · AIR 1967 SC 1360 : (1967) 3 SCR 59

Delhi and Ajmer Rent Control Act, 1952 — Section 34Delhi Rent Control Act, 1958 — Section 50(2), 57(2)

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Supreme Court28 Feb 1967Dismissed

State of Andhra Pradesh & Anr Vs Nalla Raja Reddy & Ors

Supreme Court Of India · AIR 1967 SC 1458 : (1967) 3 SCR 28

Andhra Pradesh Land Revenue (Additional Assessment) and Cess Revision Act, 1962 — Section 3, 4, 6, 8Constitution of India, 1950 — Article 14

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Supreme Court28 Feb 1967dismissed

Rajendra Prasad Jain Vs Sheel Bhadra Yajee & Ors

Supreme Court Of India · AIR 1967 SC 1445 : (1967) 15 BLJR 718 : (1967) CriLJ 1218 : (1967) 3 SCR 19

Representation of the People Act, 1951 — Section 123

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Supreme Court28 Feb 1967Disposed Of

Union of India and Others Vs Rai Bahadur Seth Shree Ram Durga Pershad

Supreme Court Of India · (1967) 02 SC CK 0005

Constitution of India, 1950 — Article 132, 226Limitation Act, 1908 — Section 12(2)(3)

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Supreme Court28 Feb 1967Allowed

State of Punjab & Ors Vs M/s Tara Chand Lajpat Rai

Supreme Court Of India · AIR 1967 SC 1408 : (1967) 69 PLR 530 : (1967) 3 SCR 10 : (1967) 19 STC 493

Punjab General Sales Tax Act, 1948 — Section 11(2), 11(4)

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Supreme Court28 Feb 1967Dismissed

Ram Bachan Lal Vs The State of Bihar

Supreme Court Of India · AIR 1967 SC 1404 : (1967) 16 BLJR 962 : (1967) 3 SCR 1

Bihar and Orissa Municipal Act, 1922 — Section 115, 117, 118, 119, 150AConstitution of India, 1950 — Article 14, 19, 31

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Supreme Court28 Feb 1967Allowed

The Moon Mills, Ltd. Vs M.R. Meher, President, Industrial Court, Bombay and Others

Supreme Court Of India · AIR 1967 SC 1450

Bombay Industrial Relations Act, 1946 — Section 114(2), 66, 74(1)Constitution of India, 1950 — Article 226

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Supreme Court28 Feb 1967Allowed

Moon Mills Ltd. Vs Industrial Court, Bombay ( M R Meher) & Ors

Supreme Court Of India · (1967) MhLj 664

Bombay Industrial Relations Act, 1946 — Section 114(2), 66, 74(1)Constitution of India, 1950 — Article 226

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Supreme Court27 Feb 1967Dismissed

I.C. Golak Nath & Ors Vs State of Punjab & Anrs (With Connected Petitions

Supreme Court Of India · AIR 1967 SC 1643 : (1967) 15 BLJR 818 : (1967) 2 SCR 762

Constitution of India, 1950 — Article 13(2), 14, 19, 118, 119, 120, 121, 122, 245, 246Government of India, Act, 1935 — 299(2)

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Supreme Court27 Feb 1967dismissed

Pannalal Vs Murarilal

Supreme Court Of India · AIR 1967 SC 1384 : (1967) 15 BLJR 749 : (1967) 2 SCR 757

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1908 — Article 164

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