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COURT ARCHIVE

Supreme Court Of India judgments, 1968

386 judgments · page 12 of 20

Supreme Court15 Jul 1968Allowed

Ram Kristo Mandal and Anr Vs Dhankisto Mandal

Supreme Court Of India · AIR 1969 SC 204 : (1969) 17 BLJR 270 : (1969) 1 SCR 342

Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, 100, 11, 9Evidence Act, 1872 — Section 101, 102, 103, 104General Clauses Act, 1897 — Section 6
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Supreme Court15 Jul 1968Dismissed

Sham Sunder Vs Union of India & Ors

Supreme Court Of India · AIR 1969 SC 212 : (1970) 20 FLR 169 : (1970) 1 LLJ 6 : (1969) 1 SCR 312

Constitution of India, 1950 — Article 16(1)Railway Establishment Code — Rule 157
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Supreme Court15 Jul 1968Allowed

Hiralal Agrawal etc. Vs Rampadarath Singh & Ors, etc.

Supreme Court Of India · AIR 1969 SC 244 : (1969) 17 BLJR 186 : (1969) 1 SCR 328

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(2), 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 18, 19Regi
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Supreme Court03 May 1968Allowed

Kalinga Tubes Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1969 SC 90 : (1969) 35 CLT 223 : (1968) 17 FLR 311 : (1969) 1 LLJ 557 : (1969) 1 SCR 287

Industrial Disputes Act, 1947 — Section 25FFF
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Supreme Court02 May 1968Allowed

Hadibandhu Das Vs District Magistrate & Anr

Supreme Court Of India · AIR 1969 SC 43 : (1969) 35 CLT 1 : (1969) CriLJ 274 : (1969) 1 SCR 227

Constitution of India, 1950 — Article 22(5), 226Preventive Detention Act, 1950 — Section 13(2), 3(1), 7(1)
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Supreme Court02 May 1968Allowed

Dr. Devendra M. Surti Vs The State of Gujarat

Supreme Court Of India · AIR 1969 SC 63 : (1969) 71 BOMLR 93 : (1969) CriLJ 285 : (1968) 17 FLR 370 : (1969) 2 LLJ 116 : (1969) MhLj 391 : (1969) 1 SCR 234

Bombay Shops and Establishments Act, 1948 — Section 2(4), 52, 62Bombay Shops and Establishments Rules, 1962 — Rule 23(1)
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