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Supreme Court Of India judgments, 1968

386 judgments · page 14 of 20

Supreme Court22 Apr 1968Dismissed

Maganlal Chhotabhai Desai Vs Chandrakant Motilal

Supreme Court Of India · AIR 1969 SC 37 : (1969) 71 BOMLR 89 : (1969) MhLj 370 : (1969) 1 SCR 58

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3), 20Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 17, 115, 115
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Supreme Court19 Apr 1968Allowed

Bashira Vs State of U P

Supreme Court Of India · (1968) 04 SC CK 0029

Code Of Criminal Procedure, 1973 — Section 207, 340, 340(1), 342Code Of Criminal Procedure, 1898 — Section 548General Rules (Criminal), 1957 — Rule 37
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Supreme Court19 Apr 1968Allowed

Ramanlal Gulabchand Shah etc. Vs The State of Gujarat & Ors etc.

Supreme Court Of India · AIR 1969 SC 168 : (1969) 71 BOMLR 148 : (1969) GLR 117 : (1969) 1 SCR 42

Bombay Tenancy and Agricultural Lands (Amendment) Act, 1956 — Section 35, 81Bombay Tenancy and Agricultural Lands Act, 1948 — Section 44, 61, 65, 65(1), 82Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 35<
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Supreme Court18 Apr 1968Dismissed

Raj Kumar Vs Union of India (UOI)

Supreme Court Of India · AIR 1969 SC 180 : (1969) 18 FLR 125 : (1969) LabIC 310 : (1970) 1 LLJ 13 : (1968) 3 SCR 857

Constitution of India, 1950 — Article 309, 311
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Supreme Court18 Apr 1968Disposed Of

State of Bihar, etc. Vs Kapil Singh, etc.

Supreme Court Of India · AIR 1969 SC 53 : (1969) 17 BLJR 90 : (1969) CriLJ 279 : (1968) 3 SCR 810

Criminal Procedure Code, 1898 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 411
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Supreme Court18 Apr 1968Allowed

K.M. Kanavi Vs The State of Mysore

Supreme Court Of India · AIR 1968 SC 1339 : (1969) 71 BOMLR 66 : (1968) CriLJ 1510 : (1968) 3 SCR 821

Bombay Municipal Boroughs Act, 1925 — Section 200, 200(1), 23A(1), 23A(2), 23A(3)
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Supreme Court18 Apr 1968Allowed

State of Madras Vs N.K. Nataraja Mudaliar

Supreme Court Of India · (1968) 3 SCR 829 : (1968) 22 STC 376

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 21Central Sales Tax (Amendment) Act, 1958 — Section 15Central Sales Tax Act, 1956 — Section 10, 11, 12, 13, 14
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Supreme Court11 Apr 1968Dismissed

State of Bihar & Anr Vs Maharaja Pratap Singh Bahadur

Supreme Court Of India · AIR 1969 SC 164 : (1968) 16 BLJR 973 : (1968) 3 SCR 734

Bihar Land Reforms (Amendment) Act, 1953 — Section 2, 24A, 2A, 4Bihar Land Reforms Act, 1950 — Section 2, 23(1), 24A(1), 3, 3(1)Constitution of India, 1950 — Article 226
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