Supreme Court01 May 1968Dismissed
Shiv Raj Singh Vs Delhi Administration
Supreme Court Of India · AIR 1968 SC 1419 : (1969) CriLJ 1 : (1969) 1 SCR 183
Penal Code, 1860 (IPC) — Section 161, 53Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
COURT ARCHIVE
Supreme Court Of India judgments, 1968
386 judgments · page 13 of 20
Supreme Court01 May 1968Dismissed
Ashiq Miyan and Ors Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1969 SC 4 : (1968) 16 BLJR 965 : (1969) CriLJ 239 : (1969) MHLJ 245 : (1969) MPLJ 200 : (1969) 1 SCR 188
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252Opium Act, 1878 — Section 20G, 9
Supreme Court01 May 1968Allowed
Harcharan Singh Vs S. Mohinder Singh & Ors
Supreme Court Of India · AIR 1968 SC 1500 : (1969) 1 SCR 198
Representation of the People Act, 1951 — Section 33(5), 36(2), 36(4)
Supreme Court30 Apr 1968Allowed
Baidyanath Prasad Srivastava Vs State of Bihar
Supreme Court Of India · AIR 1968 SC 1393 : (1969) 17 BLJR 157 : (1968) CriLJ 1650 : (1969) 1 SCR 172
Criminal Procedure Code, 1898 (CrPC) — Section 342A, 367, 417, 423Evidence Act, 1872 — Section 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 109, 467
Supreme Court30 Apr 1968dismissed
Hydro (Engineers) Pvt. Ltd. Vs The Workmen
Supreme Court Of India · AIR 1969 SC 182 : (1969) 18 FLR 189 : (1969) 1 LLJ 713 : (1969) 1 SCR 156
Industrial Disputes Act, 1947 — Section 17AMinimum Wages Act, 1948 — Section 3, 4, 4(2), 6
Supreme Court30 Apr 1968dismissed
P.V. Jagannath Rao and Others Vs State of Orissa and Others
Supreme Court Of India · AIR 1969 SC 215 : (1968) 3 SCR 789
Commissions of Inquiry Act, 1952 — Section 3, 3(1), 4, 4(2), 4(3)Constitution of India, 1950 — Article 226
Supreme Court30 Apr 1968Dismissed
Jai Lal Vs Delhi Administration
Supreme Court Of India · AIR 1969 SC 15 : (1969) CriLJ 259 : (1969) KLJ 1 : (1969) 1 SCR 140
Penal Code, 1860 (IPC) — Section 84
Supreme Court30 Apr 1968Dismissed
Municipal Committee, Khurai Vs Dhannalal Sethi & Ors
Supreme Court Of India · AIR 1968 SC 1458
Central Provinces and Berar Municipalities Rules — Rule 27, 28, 29, 30, 31
Supreme Court30 Apr 1968Allowed
Sheonath Prasad & Ors Vs State of Bihar
Supreme Court Of India · AIR 1968 SC 1517 : (1968) 16 BLJR 980 : (1969) CriLJ 37 : (1968) 1 PLJR 81 : (1969) 1 SCR 150 : (1968) 22 STC 488
Bihar Sales Tax Act, 1959 — Section 17Criminal Procedure Code, 1898 (CrPC) — Section 103, 165(4)
Supreme Court30 Apr 1968Dismissed
Municipal Committee, Khurai Vs Dhannalal Sethi and others
Supreme Court Of India · (1969) JLJ 129 : (1970) MPLJ 69
Central Provinces and Berar Municipalities Act, 1922 — Section 27
Supreme Court30 Apr 1968Dismissed
Govind Sahai and Another Vs State of U.P. and Another
Supreme Court Of India · AIR 1968 SC 1513 : (1968) CriLJ 1661 : (1969) 1 SCR 176
Contempt of Courts Act, 1971 — Section 1
Supreme Court30 Apr 1968Dismissed
Ajaib Singh Vs Joginder Singh
Supreme Court Of India · AIR 1968 SC 1422 : (1969) CriLJ 4 : (1968) 70 PLR 1131 : (1969) 1 SCR 145
Criminal Procedure (Amendment) Act, 1923 — Section 559Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 476, 479A, 479A(6), 559Penal Code, 1860 (IPC) — Section 120B, 193, 195, 211, 212
Supreme Court26 Apr 1968Allowed
Jang Bahadur Singh Vs Baij Nath Tiwari
Supreme Court Of India · AIR 1969 SC 30 : (1968) 16 BLJR 939 : (1969) CriLJ 267 : (1968) 17 FLR 300 : (1969) 1 LLJ 567 : (1969) 1 SCR 134
Constitution of India, 1950 — Article 311Contempt of Courts Act, 1971 — Section 1Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
Supreme Court26 Apr 1968Allowed
Jotish Chandra Chaudhury Vs State of Bihar
Supreme Court Of India · AIR 1969 SC 7 : (1969) 17 BLJR 159 : (1969) CriLJ 257 : (1968) 1 PLJR 100 : (1969) 1 SCR 130
Penal Code, 1860 (IPC) — Section 199, 200
Supreme Court25 Apr 1968Dismissed
Loonkaran Sethiya Vs State Bank Of Jaipur & Ors
Supreme Court Of India · AIR 1969 SC 73 : (1968) 38 CompCas 760 : (1969) 1 SCR 122
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146Contract Act, 1872 — Section 202
Supreme Court24 Apr 1968Allowed
Bunna Prasad and Ors Vs The State of U.P. & Anr
Supreme Court Of India · AIR 1968 SC 1348 : (1968) CriLJ 1514 : (1969) 1 SCR 115
Contempt of Courts Act, 1971 — Section 1, 3
Supreme Court23 Apr 1968dismissed
Sudhir Chandra Nawn Vs Wealth-tax Officer, Calcutta & Ors
Supreme Court Of India · AIR 1969 SC 59 : (1969) 68 ITR 897 : (1969) 1 SCR 108
Wealth Tax Act, 1957 — Section 7(1)
Supreme Court23 Apr 1968Allowed
R.H. Bhutani Vs Miss Man J. Desai & Ors
Supreme Court Of India · AIR 1968 SC 1444 : (1969) 71 BOMLR 83 : (1969) CriLJ 13 : (1970) MPLJ 137 : (1969) 1 SCR 80
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 439
Supreme Court23 Apr 1968Dismissed
Balammal & Ors etc. Vs State of Madras & Ors etc
Supreme Court Of India · AIR 1968 SC 1425 : (1969) 1 SCR 90
Land Acquisition Act, 1894 — Section 23(1), 23(2)Madras City Improvement Trust Act, 1950 — Section 73
Supreme Court23 Apr 1968Allowed
Triloki Nath & Anr Vs State of Jammu & Kashmir & Ors
Supreme Court Of India · AIR 1969 SC 1 : (1969) 1 SCR 103
Constitution of India, 1950 — Article 16, 16(1), 16(2), 16(4)