COURT ARCHIVE

Supreme Court Of India judgments, 1968

386 judgments · page 15 of 20

Supreme Court10 Apr 1968Dismissed

State of Maharashtra etc. Vs Madhavrao Damodar Patilchand Ors etc.

Supreme Court Of India · AIR 1968 SC 1395 : (1969) 71 BOMLR 141 : (1969) MhLj 17 : (1968) 3 SCR 712

Constitution of India, 1950 — Article 13(2), 132(1), 14, 19, 226Defence of India Act, 1962 — Section 3(2)(26)Defence of India Rules, 1962 — Rule 125

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Supreme Court10 Apr 1968Dismissed

Jambu Rao Satappa Kocheri Vs Neminath Appayya Hanammannaver

Supreme Court Of India · AIR 1968 SC 1358 : (1969) 71 BOMLR 62 : (1968) MhLj 766 : (1968) 3 SCR 706

Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 84B, 84C

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Supreme Court08 Apr 1968Dismissed

State of Gujarat etc. Vs Vakhtsinghji Sursinghji Vaghela & Ors etc.

Supreme Court Of India · AIR 1968 SC 1481 : (1968) 3 SCR 692

Bombay Land Revenue Code, 1879 — Section 22, 23, 23(1), 42Bombay Taluqdari Tenure Abolition Act, 1949 — Section 12, 14Constitution of India, 1950 — Article 227, 31B, 4

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Supreme Court05 Apr 1968Allowed

Dhulabhai and Others Vs The State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1969 SC 78 : (1969) MPLJ 1 : (1968) 3 SCR 662 : (1968) 22 STC 416

Civil Procedure Code, 1908 (CPC) — Section 80, 9

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Supreme Court05 Apr 1968Dismissed

Chief Settlement Commissioner, Rehabilitation Department , Punjab Vs Om Parkash & Ors, etc.

Supreme Court Of India · AIR 1969 SC 33 : (1968) 70 PLR 1082 : (1968) 3 SCR 655

Colonization of Government Lands Act, 1912 — Section 3East Punjab Displaced Persons (Land Resettlement) Act, 1949 — Section 2East Punjab Evacuees (Administration of Property) Act, 1947 — Section 2, 22(2), 4

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Supreme Court05 Apr 1968Dismissed

Laxman Kalu Nikalje Vs The State of Maharashtra

Supreme Court Of India · AIR 1968 SC 1390 : (1969) 71 BOMLR 244 : (1968) CriLJ 1647 : (1969) MhLj 592 : (1969) MPLJ 529 : (1968) 3 SCR 685

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

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Supreme Court04 Apr 1968Dismissed

Prem Raj Vs D.L.F. Housing & Construction Pvt. Ltd. & Anr

Supreme Court Of India · AIR 1968 SC 1355 : (1968) 3 SCR 648

Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court04 Apr 1968Allowed

Siromani and Another Vs Hemkumar and Others

Supreme Court Of India · AIR 1968 SC 1299 : (1968) 16 BLJR 969 : (1968) MhLj 791 : (1968) MPLJ 792 : (1968) 3 SCR 639

Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1)

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Supreme Court03 Apr 1968Allowed

Rustom Sherior Irani Vs The State of Mharashtra

Supreme Court Of India · (1968) 04 SC CK 0006

Bombay Smoke Nuisance Rules — Rule 30(4)Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 304A, 337, 338

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Supreme Court02 Apr 1968Allowed

S.K. Ghosh and Anr Vs Union of India & Ors

Supreme Court Of India · AIR 1968 SC 1385 : (1968) LabIC 1520 : (1968) 3 SCR 631

Constitution of India, 1950 — Article 16, 32

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Supreme Court02 Apr 1968Dismissed

Statesman (Private) Ltd. Vs H.R. Deb Ors

Supreme Court Of India · AIR 1968 SC 1495 : (1969) 18 FLR 100 : (1968) LabIC 1525 : (1968) 3 SCR 614

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 7, 7(3), 7C, 8, 9

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Supreme Court02 Apr 1968Allowed

Keshavlal Jethalal Shah Vs Mohanlal Bhagwandas & Anr

Supreme Court Of India · AIR 1968 SC 1336 : (1968) GLR 868 : (1968) 3 SCR 623

Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court28 Mar 1968dismissed

Kishanchand Narsinghdas Bhatia Vs State Transport Appellate Authority & Ors

Supreme Court Of India · AIR 1968 SC 1461 : (1968) 16 BLJR 887 : (1969) MPLJ 945 : (1968) 3 SCR 605

Constitution of India, 1950 — Article 136, 226, 227Motor Vehicles Act, 1939 — Section 64

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Supreme Court28 Mar 1968dismissed

Iman Ali & Anr Vs State of Assam

Supreme Court Of India · (1969) CriLJ 23 : (1968) 3 SCR 610

Penal Code, 1860 (IPC) — Section 302, 396, 397

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Supreme Court27 Mar 1968Dismissed

State of Andhra Pradesh & Anr Vs P. Sagar

Supreme Court Of India · AIR 1968 SC 1379 : (1968) 3 SCR 595

Constitution of India, 1950 — Article 15, 15(1), 15(4), 16(4), 29

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Supreme Court27 Mar 1968Allowed

Motilal Jain Vs State of Bihar & Ors

Supreme Court Of India · AIR 1968 SC 1509 : (1969) 17 BLJR 375 : (1969) CriLJ 33 : (1968) 3 SCR 587

Constitution of India, 1950 — Article 22, 22(5), 226Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 3(1), 4

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Supreme Court27 Mar 1968Dismissed