Supreme Court08 Nov 1968Dismissed

Agra Electric Supply Co., Ltd. Vs The Labour Court, Meerut & Anr

Supreme Court Of India · AIR 1970 SC 806 : (1970) 20 FLR 147 : (1970) LabIC 769 : (1970) 1 LLJ 1 : (1969) 1 SCC 243 : (1969) 2 SCR 675

Industrial Disputes (Central) Rules, 1957 — Rule 16(1), 16(2)Industrial Disputes Act, 1947 — Section 33Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(2)
Supreme Court07 Nov 1968Dismissed

Pushkar Mukherjee & Ors Vs The State of West Bengal

Supreme Court Of India · AIR 1970 SC 852 : (1970) CriLJ 852 : (1969) 1 SCC 10 : (1969) 2 SCR 635

Constitution of India, 1950 — Article 22, 32Penal Code, 1860 (IPC) — Section 302, 398Preventive Detention Act, 1950 — Section 11(1), 3(1), 3(2)
Supreme Court04 Nov 1968Dismissed

State of Andhra Pradesh Vs Yedla Perraya

Supreme Court Of India · AIR 1970 SC 718 : (1970) 1 AnWR 103 : (1970) CriLJ 753 : (1969) 1 SCC 61 : (1969) 2 SCR 623

Andhra Pradesh Forest Act, 1967 — Section 35, 36, 43Constitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 418, 419, 419, 517, 518
Supreme Court31 Oct 1968Dismissed

Illias Vs Collector of Customs, Madras

Supreme Court Of India · AIR 1970 SC 1065 : (1970) CriLJ 998 : (1985) 5 ECR 2252 : (1983) 13 ELT 1427 : (1969) 2 SCR 613

Criminal Procedure Code, 1898 (CrPC) — Section 160, 161, 173, 190Evidence Act, 1872 — Section 25Sea Customs Act, 1878 — Section 104(3)
Supreme Court29 Oct 1968Dismissed

Shaikh Piru Bux & Ors Vs Kalandi Pati & Ors

Supreme Court Of India · AIR 1970 SC 1885 : (1969) 35 CLT 671 : (1969) 2 SCR 563

Constitution of India, 1950 — Article 19(1)Contract Act, 1872 — Section 187Criminal Procedure Code, 1898 (CrPC) — Section 107
Supreme Court29 Oct 1968Dismissed

Rattan Lal & Co. & Anr Vs The Assessing Authority & Anr

Supreme Court Of India · AIR 1970 SC 1742 : (1969) 2 SCR 544 : (1970) 25 STC 136

Constitution of India, 1950 — Article 30, 304Haryana General Sales Tax (Amendment) Act, 1967 — Section 11AA, 5Punjab General Sales Tax Act, 1948 — Section 5(1), 5(2)
Supreme Court28 Oct 1968Allowed

Hind Trading Company Vs Union of India & Anr

Supreme Court Of India · AIR 1970 SC 1858 : (1969) 2 SCR 533

Foreign Exchange Regulation Act, 1947 — Section 23A, 8(1)Lands Customs Act, 1924 — Section 5(3), 7(1)Sea Customs Act, 1878 — Section 167(8), 19