Supreme Court25 Nov 1968Allowed
K.M. Viswanatha Pillai Vs K.M. Shanmugam Pillai
Supreme Court Of India · AIR 1969 SC 493 : (1969) 1 SCC 188 : (1969) 2 SCR 896
Income Tax Act, 1922 — Section 26Motor Vehicles Act, 1939 — Section 4(2)(1), 42(1), 60(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1968
386 judgments · page 3 of 20
Supreme Court22 Nov 1968Dismissed
Tilokchand Motichand & Ors Vs H.B. Munshi & Anr
Supreme Court Of India · AIR 1970 SC 898 : (1969) 1 SCC 110 : (1969) 2 SCR 824 : (1970) 25 STC 289
Bombay Sales Tax Act, 1953 — Section 12Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 32
Supreme Court22 Nov 1968Dismissed
Durga Prashad Vs Chief Controller of Imports and Exports & Ors
Supreme Court Of India · AIR 1970 SC 769 : (1969) 1 SCC 185 : (1969) 2 SCR 861
Constitution of India, 1950 — Article 226, 32
Supreme Court22 Nov 1968Dismissed
J.K. (Bombay) P. Ltd. Vs New Kaiser-I-Hind Spg.& Wvg. Co. Ltd.& Ors. Etc.
Supreme Court Of India · AIR 1970 SC 1041 : (1970) 40 CompCas 689 : (1969) 2 SCR 866
Companies Act, 1956 — Section 391, 392(2), 433
Supreme Court21 Nov 1968Allowed
The Purtabpore Co., Ltd. Vs Cane Commissioner of Bihar & Ors
Supreme Court Of India · AIR 1970 SC 1896 : (1969) 1 SCC 308 : (1969) 2 SCR 807
Supreme Court20 Nov 1968Dismissed
B.C. Mohindra Vs The Municipal Board Saharanpur
Supreme Court Of India · AIR 1970 SC 729 : (1969) 1 SCC 56 : (1969) 2 SCR 794
Contract Act, 1872 — Section 65Uttar Pradesh Municipalities Act, 1916 — Section 97
Supreme Court20 Nov 1968dismissed
Bai Radha Vs The State of Gujarat
Supreme Court Of India · AIR 1970 SC 1396 : (1970) CriLJ 1279 : (1970) GLR 623 : (1969) 1 SCC 43 : (1969) 2 SCR 799
Criminal Procedure Code, 1898 (CrPC) — Section 165, 537Penal Code, 1860 (IPC) — Section 353Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15, 15(1), 15(2)
Supreme Court20 Nov 1968Disposed Of
Bhima and Others Vs State of Haryana
Supreme Court Of India · (1969) 1 SCC 64
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 325
Supreme Court19 Nov 1968Dismissed
Perspective Publications (P) Ltd. & Anr Vs State of Maharashtra
Supreme Court Of India · AIR 1971 SC 221 : (1971) 73 BOMLR 57 : (1971) CriLJ 268 : (1973) 18 MPLJ 258 : (1969) 2 SCR 779
Penal Code, 1860 (IPC) — Section 499
Supreme Court19 Nov 1968Allowed
Guruji Shrihari Baliram Jivatode Vs Vithalrao & Ors
Supreme Court Of India · AIR 1970 SC 1841 : (1971) 73 BOMLR 124 : (1969) 1 SCC 82 : (1969) 2 SCR 766
Representation of the People Act, 1951 — Section 123(4)
Supreme Court19 Nov 1968Dismissed
Union of India & Ors Vs Rai Bahadur Shreeram Durga Prasad (P) Ltd. & Ors
Supreme Court Of India · AIR 1970 SC 1597 : (1971) 41 CompCas 864 : (1985) 5 ECR 2260 : (1969) 1 SCC 91 : (1969) 2 SCR 727
Criminal Procedure Code, 1898 (CrPC) — Section 188, 32Foreign Exchange Regulation Act, 1947 — Section 12, 12(1)
Supreme Court19 Nov 1968dismissed
State of Gujarat Vs Dr. R.B. Chandrachud
Supreme Court Of India · AIR 1971 SC 846 : (1969) 1 SCC 300 : (1969) 2 SCR 755
Baroda Land Revenue Code — Section 148Civil Procedure Code, 1908 (CPC) — Section 60(1), 80Transfer of Property Act, 1882 — Section 6
Supreme Court15 Nov 1968Partly Allowed
Management of Fertilizer Corporation of India Vs The Workmen
Supreme Court Of India · AIR 1970 SC 867 : (1971) 21 FLR 73 : (1970) LabIC 743 : (1970) 2 LLJ 25 : (1969) 2 SCR 706
Payment of Bonus Act, 1965 — Section 34(2), 34(3)
Supreme Court15 Nov 1968Disposed Of
Tarapore & Co. Vs V/O Tractors Export, Moscow and Another
Supreme Court Of India · AIR 1970 SC 1168 : (1969) 2 SCR 699
Constitution of India, 1950 — Article 133, 133(1)
Supreme Court13 Nov 1968Allowed
M.C. Verghese Vs T.J. Poonan & Anr
Supreme Court Of India · AIR 1970 SC 1876 : (1970) CriLJ 1651 : (1969) 1 SCC 37 : (1969) 2 SCR 692
Criminal Procedure Code, 1898 (CrPC) — Section 253(2)Divorce Act, 1869 — Section 18, 19Evidence Act, 1872 — Section 122
Supreme Court12 Nov 1968Dismissed
Akhtar Alam Vs The State of Bihar
Supreme Court Of India · (1970) 18 BLJR 977 : (1969) 1 SCC 142 : (1969) 2 SCR 682
Criminal Procedure Code, 1898 (CrPC) — Section 197, 409, 477Electricity (Supply) Act, 1948 — Section 12, 15, 5(1), 81Penal Code, 1860 (IPC) — Section 161, 21, 21(12), 21(9), 409
Supreme Court08 Nov 1968Allowed
Malkiat Singh Vs The State of Punjab
Supreme Court Of India · AIR 1970 SC 713 : (1970) CriLJ 750 : (1969) 2 SCR 663 : (1969) 2 UJ 545
Essential Commodities Act, 1955 — Section 2, 3, 7, 7A, 8
Supreme Court08 Nov 1968Allowed
Security & Finance (P) Ltd. & Anr Vs Dattaraya Ragav Agge & Ors
Supreme Court Of India · AIR 1970 SC 720 : (1970) 72 BOMLR 415 : (1970) CriLJ 756 : (1969) MPLJ 454 : (1969) 1 SCC 181 : (1969) 2 SCR 668
Arbitration Act, 1940 — Section 34, 35
Supreme Court08 Nov 1968Allowed
Malkiat Singh & Anr Vs State of Punjab
Supreme Court Of India · (1969) 2 SCR 662
Essential Commodities Act, 1955 — Section 3, 7
Supreme Court08 Nov 1968Dismissed
In Re: P.C. Sen
Supreme Court Of India · AIR 1970 SC 1821 : (1970) CriLJ 1525 : (1969) 2 SCR 649
Defence of India Rules, 1962 — Rule 125