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Supreme Court Of India judgments, 1968

386 judgments · page 18 of 20

Supreme Court19 Feb 1968Dismissed

Ambalal Purshottam etc. Vs Ahmedabad Municipal Corporation & Ors

Supreme Court Of India · AIR 1968 SC 1223 : (1969) 1 ALT 101 : (1968) 70 BOMLR 722 : (1968) 9 GLR 809 : (1969) MhLj 1 : (1968) 3 SCR 207

Bombay Municipal Boroughs Act, 1925 — Section 114(1), 118, 118(3), 123, 143Constitution of India, 1950 — Article 19, 226, 31(2)Land Acquisition (Amendment) Act, 1943 — Section 6
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Supreme Court12 Feb 1968Dismissed

Lachhman Dass & Ors Vs Municipal Committee, Jalalabad & Ors

Supreme Court Of India · AIR 1969 SC 1126 : (1969) 1 SCC 653 : (1969) 3 SCR 645

Administration of Evacuee Property Act, 1950 — Section 27Constitution of India, 1950 — Article 14, 19(1), 31(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20
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Supreme Court07 Feb 1968Dismissed

P.D. Sharma Vs State Bank of India

Supreme Court Of India · AIR 1968 SC 985 : (1968) 17 FLR 153 : (1968) LabIC 1223 : (1969) 1 LLJ 513 : (1968) 3 SCR 91

Bihar Sales Tax Act, 1944 — Section 25(1)Constitution of India, 1950 — Article 132, 132(1), 133, 133(1)(C), 136Industrial Disputes Act, 1947 — Section 33(2), 33(3)
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Supreme Court02 Feb 1968Dismissed

State of Punjab Vs Dharam Singh

Supreme Court Of India · AIR 1968 SC 1210 : (1968) 17 FLR 9 : (1968) LabIC 1409 : (1968) 3 SCR 1

Constitution of India, 1950 — Article 311Punjab Educational Service (Provincialized Cadre) Class III, s, 1961 — Rule 1, 3, 6, 6(1), 6(3)
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Supreme Court02 Feb 1968Allowed

Sahodrabai Rai Vs Ram Singh Aharwar

Supreme Court Of India · AIR 1968 SC 1079 : (1968) 16 BLJR 810 : (1968) JLJ 877 : (1968) MhLj 697 : (1968) MPLJ 713 : (1968) 3 SCR 13

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1
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Supreme Court31 Jan 1968Dismissed

Thakore Sobhag Singh Vs Thakur Jai Singh & Ors

Supreme Court Of India · AIR 1968 SC 1328 : (1968) 2 SCR 848

Constitution Of India, 1950 — Article 136Jaipur Matmi Rules, 1945 — Rule 4(1), 5(4), 6, 7, 8, 9, 10, 11, 13, 14, 22Code Of Civil Procedure, 1908 — Section 12, 92, Order 41 Rule 27
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