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Supreme Court Of India judgments, 1968

386 judgments · page 19 of 20

Supreme Court31 Jan 1968Dismissed

Birendra Pratap Singh and Another Vs Gulwant Singh and Others

Supreme Court Of India · AIR 1968 SC 1068 : (1968) RD 274 : (1968) 2 SCR 870

United Provinces Tenancy Act, 1939 — Section 18(1)(d), 18(2), 26, 44(2), 45, 47, 47(1), 47(4), 55(1), 171, 295AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 19(vii)
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Supreme Court31 Jan 1968Allowed

Union of India Vs Nanak Singh

Supreme Court Of India · AIR 1968 SC 1370 : (1970) 1 LLJ 10 : (1968) 2 SCR 887

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32
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Supreme Court31 Jan 1968Allowed

Gram Sabha, Besahani Vs Ram Raj Singh & Ors

Supreme Court Of India · AIR 1968 SC 1073 : (1968) 2 SCR 856

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 212A(6), 212A(7)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 338
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Supreme Court25 Jan 1968dismissed

Hazari & Ors Vs Neki & Ors

Supreme Court Of India · AIR 1968 SC 1205 : (1968) 70 PLR 823 : (1968) 2 SCR 833

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 11Punjab Pre-emption (Amendment) Act, 1960 — Section 31Punjab Pre-emption Act, 1913 — Section 14, 15(1)
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Supreme Court23 Jan 1968Dismissed

R. Ramakrishna Rao Vs State of Kerala

Supreme Court Of India · AIR 1968 SC 1367 : (1968) CriLJ 1652 : (1969) 19 FLR 246 : (1968) LabIC 1530 : (1969) 2 LLJ 682 : (1968) 2 SCR 819

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 16(1)
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Supreme Court17 Jan 1968Allowed

Ningawwa Vs Byrappa & 3 Ors

Supreme Court Of India · AIR 1968 SC 956 : (1968) 2 SCR 797

Contract Act, 1872 — Section 16(3)Evidence Act, 1872 — Section 111Limitation Act, 1908 — Article 91, 92, 95
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