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Supreme Court Of India judgments, 1968

386 judgments · page 5 of 20

Supreme Court18 Oct 1968Dismissed

Romesh Chandra Mehta Vs State of West Bengal

Supreme Court Of India · AIR 1970 SC 940 : (1970) CriLJ 863 : (1985) 5 ECR 2239 : (1999) 110 ELT 324 : (1969) 2 SCR 461

Constitution Of India, 1950 — Article 20(2), 20(3), 22(1)Defence Of India Rules, 1962 — Rule 126P(2)(II), 126P(2)(III)Sea Customs Act, 1878 — Section 167, 167(81), 169, 170, 171A, 172, 173, 182, 188
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Supreme Court17 Oct 1968Allowed

Surja Vs Hardeva and Ors

Supreme Court Of India · AIR 1970 SC 1193 : (1969) 2 SCR 448

Punjab Security of Land Tenures Act, 1953 — Section 18, 18(2), 24, 5, 5B
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Supreme Court16 Oct 1968Dismissed

Bahadur Singh & Anr Vs Muni Subrat Dass & Anr

Supreme Court Of India · (1970) 72 PLR 995 : (1969) 2 SCR 432

Arbitration Act, 1940 — Section 14, 15, 16, 17, 30Civil Procedure Code, 1908 (CPC) — Section 47Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1)
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Supreme Court15 Oct 1968Dismissed

Mahadeo Vs Shantibhai and Ors

Supreme Court Of India · (1970) 18 BLJR 721 : (1969) 2 SCR 422

Madhya Pradesh Town Improvement Trust Act, 1960 — Section 73Representation of the People Act, 1951 — Section 116A
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Supreme Court15 Oct 1968Dismissed

Nani Gopal Mitra Vs The State of Bihar

Supreme Court Of India · AIR 1970 SC 1636 : (1970) 18 BLJR 619 : (1970) CriLJ 1396 : (1969) 2 SCR 411

Criminal Procedure Code, 1898 (CrPC) — Section 225General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 411
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Supreme Court11 Oct 1968Dismissed

Badri Prasad Vs The State of Madhya Pradesh & Anr

Supreme Court Of India · (1968) 10 SC CK 0006

Constitution Of India, 1950 — Article 32Madhya Pradesh Abolition Of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4, 4(a), 5, 6, 8General Clauses Act, 1897 — Section 3(25)
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