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Supreme Court Of India judgments, 1967

394 judgments · page 20 of 20

Supreme Court18 Jan 1967dismissed

Bejoy Lakshmi Cotton Mills Ltd. Vs State of West Bengal and Ors

Supreme Court Of India · AIR 1967 SC 1145 : (1967) 2 SCR 406

Constitution of India, 1950 — Article 166, 166(2), 226West Bengal Land Development and Planning Act, 1948 — Section 10, 11(1), 14, 14(2), 2West Bengal Land Development and Planning Rules, 1948 — Rule 3(1), 5, 5(2),
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Supreme Court17 Jan 1967Allowed

Ramekbal Tiwary Vs Madan Mohan Tiwary & Anr

Supreme Court Of India · AIR 1967 SC 1156 : (1967) 15 BLJR 646 : (1967) CriLJ 1076 : (1967) 2 SCR 368

Criminal Procedure Code, 1898 (CrPC) — Section 173, 207, 207Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
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Supreme Court16 Jan 1967dismissed

State of Mysore Vs H. Sanjeeviah

Supreme Court Of India · AIR 1967 SC 1189 : (1967) 2 SCR 673

Bihar and Orissa Forest Act, 1915 — Section 27Constitution of India, 1950 — Article 226, 301, 303, 304, 305Karnataka Forest Rules, 1969 — Rule 2
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Supreme Court05 Jan 1967Dismissed

The State of Uttar Pradesh Vs Madan Mohan Nagar

Supreme Court Of India · AIR 1967 SC 1260 : (1967) 14 FLR 262 : (1967) 2 LLJ 63 : (1967) 2 SCR 333

Bombay Civil Services Rules, 1959 — Rule 165Constitution of India, 1950 — Article 16(1), 311, 311(2)Karnataka Civil Services Rules, 1958 — Rule 285
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Supreme Court05 Jan 1967Allowed

D.R. Nim, I.P.S. Vs Union of India

Supreme Court Of India · AIR 1967 SC 1301 : (1968) 1 LLJ 264 : (1967) 2 SCR 325

All India Services Act, 1951 — Section 3(1)Constitution of India, 1950 — Article 14, 226Police Service (Regulation of Seniority) Rules, 1954 — Rule 3, 7, 9
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