COURT ARCHIVE

Supreme Court Of India judgments, 1967

394 judgments · page 6 of 20

Supreme Court28 Sept 1967dismissed

Lt. Commander Pascal Fernandes Vs The State of Maharashtra & Others

Supreme Court Of India · AIR 1968 SC 594 : (1968) CriLJ 550 : (1969) MhLj 865 : (1968) 1 SCR 695

Criminal Procedure Code, 1898 (CrPC) — Section 162(161), 173, 337, 337(1), 337(2)Penal Code, 1860 (IPC) — Section 161, 165, 165

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Supreme Court28 Sept 1967Dismissed

Municipality of Taloda Vs The Charity Commissioner & Ors

Supreme Court Of India · AIR 1968 SC 418 : (1968) 70 BOMLR 332 : (1968) MhLj 435 : (1968) MPLJ 318 : (1968) 1 SCR 652

Bombay Public Trusts Act, 1950 — Section 17, 19, 72(4)

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Supreme Court28 Sept 1967Allowed

Banarsi Das Ahluwalia Vs The Chief Controlling Revenue Authority, Delhi

Supreme Court Of India · AIR 1968 SC 497 : (1968) 1 SCR 685

Constitution of India, 1950 — Article 40Government of India Act, 1935 — Section 226Income Tax Act, 1918 — Section 51

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Supreme Court26 Sept 1967dismissed

Lakshmi Narain Agarwal Vs State Transport Authority, U.P. & Anr

Supreme Court Of India · AIR 1968 SC 410 : (1968) 16 BLJR 237 : (1968) 1 SCR 635

Motor Vehicles Act, 1939 — Section 47(1), 47(3), 48, 57, 64

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Supreme Court26 Sept 1967Dismissed

Mahant Ramswarup Guru Chhote Balakdas Vs Motiram Khandu Patil & Ors

Supreme Court Of India · AIR 1968 SC 422 : (1968) 70 BOMLR 324 : (1968) MhLj 363 : (1968) 1 SCR 641

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27

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Supreme Court26 Sept 1967Disposed Of

State of Uttar Pradesh Vs Ramkrishan Burman (Dead) by L. Rs. and Others

Supreme Court Of India · AIR 1971 SC 87 : AIR 1969 SC 87 : (1970) 1 SCC 80 : (1970) 2 SCR 588

Uttar Pradesh Court Fees Act, 1870 — Section 7

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Supreme Court26 Sept 1967Dismissed

Vidya Vati Vs The State of Punjab & Ors

Supreme Court Of India · AIR 1968 SC 519 : (1968) 1 SCR 646

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 5

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Supreme Court25 Sept 1967Allowed

Workmen of Brahmputra Tea Estate, represented by Assam Chah Vs The Incoming Management of Brahmputra Tea Estate & Ors

Supreme Court Of India · AIR 1968 SC 514 : (1967) 15 FLR 390 : (1969) 2 LLJ 685 : (1968) 1 SCR 626

Industrial Disputes Act, 1947 — Section 18, 25FF

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Supreme Court21 Sept 1967dismissed

Sonawati & Ors Vs Sri Ram & Anr

Supreme Court Of India · AIR 1968 SC 466 : (1968) RD 151 : (1968) 1 SCR 617

Criminal Procedure Code, 1898 (CrPC) — Section 145

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Supreme Court20 Sept 1967Dismissed

Sunderlal & Son Vs Bharat Handicrafts (P.) Ltd.

Supreme Court Of India · AIR 1968 SC 406 : (1968) 1 SCR 608

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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Supreme Court20 Sept 1967Dismissed

Abdul Husein Tayabali & Ors Vs State of Gujarat & Ors

Supreme Court Of India · AIR 1968 SC 432 : (1968) GLR 243 : (1968) 1 SCR 597

General Clauses Act, 1897 — Section 15, 20Land Acquisition (Companies) Rules, 1963 — Rule 4Land Acquisition Act, 1894 — Section 3, 39, 4, 40, 40(1)

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Supreme Court18 Sept 1967Allowed

Management of Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs The Workmen & Anr

Supreme Court Of India · AIR 1968 SC 585 : (1968) 16 FLR 242 : (1968) 1 LLJ 555 : (1968) 1 SCR 581

Industrial Disputes Act, 1947 — Section 10, 10(1), 17A(1), 19(2), 19(3)Industrial Employment (Standing Orders) Act, 1946 — Section 13A

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Supreme Court15 Sept 1967Dismissed

Deputy Commissioner and Collector, Kamrup & Ors Vs Durga Nath Sarma

Supreme Court Of India · AIR 1968 SC 394 : (1968) 1 SCR 561

Assam Acquisition of Land for Flood Control and Prevention of Erosion Ordinance, 1955 — Section 17, 2, 4, 4(1), 5Constitution of India, 1950 — Article 14, 19(1), 19(2), 254(2), 301

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Supreme Court15 Sept 1967Allowed

Munni Lal Vs Bishwanath Prasad & Ors

Supreme Court Of India · AIR 1968 SC 450 : (1968) 16 BLJR 203 : (1968) 1 SCR 554

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Supreme Court15 Sept 1967Dismissed

Motichand Hirachand & Ors Vs Bombay Municipal Corporation

Supreme Court Of India · AIR 1968 SC 441 : (1968) 70 BOMLR 327 : (1968) MhLj 418 : (1968) MPLJ 366 : (1968) 1 SCR 546

Bombay Municipal Corporation Act, 1888 — Section 154, 154(1), 163(2), 167Constitution of India, 1950 — Article 133(1)

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Supreme Court14 Sept 1967Allowed

S. Sanyal Vs Gian Chand

Supreme Court Of India · AIR 1968 SC 438 : (1968) 1 SCR 536

Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1), 2

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Supreme Court14 Sept 1967dismissed

Vithal Vasudeo Kulkarni & Ors Vs Maruti Rama Nagane & Ors

Supreme Court Of India · AIR 1968 SC 461 : (1968) 70 BOMLR 314 : (1968) MhLj 280 : (1968) 1 SCR 541

Transfer of Property Act, 1882 — Section 114

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Supreme Court13 Sept 1967Dismissed

Municipal Corporation of Greater Bombay Vs Royal Western India Turf Club

Supreme Court Of India · AIR 1968 SC 425 : (1968) 70 BOMLR 810 : (1968) 1 SCR 525

Transfer of Property Act, 1882 — Section 108

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Supreme Court13 Sept 1967Allowed

The Sindhu Resettlement Corporation Ltd. Vs The Industrial Tribunal of Gujarat & Ors

Supreme Court Of India · AIR 1968 SC 529 : (1968) 16 FLR 307 : (1968) 1 LLJ 834 : (1968) 1 SCR 515

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Supreme Court12 Sept 1967Dismissed

N.S. Gujral Vs Custodian of Evacuee Property & Anr

Supreme Court Of India · AIR 1968 SC 457 : (1968) 70 PLR 603 : (1968) 1 SCR 497

Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2)Constitution of India, 1950 — Article 14, 19, 228Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12

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