Supreme Court Of India Judgments 1969

Supreme Court19 Dec 1969Dismissed

Kangra Valley State Co., Ltd. Vs State of Punjab and Others

Supreme Court Of India · (1969) 1 SCC 286 : (1969) 3 SCR 165

Constitution of India, 1950 — Article 136Mines and Minerals (Development and Regulation) Act, 1957 — Section 16, 6Mining Concession Rules, 1960 — Rule 28

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Supreme Court19 Dec 1969Dismissed

S.L. Agarwal Vs The General Manager, Hindustan Steel Ltd.

Supreme Court Of India · AIR 1970 SC 1150 : (1970) 20 FLR 227 : (1970) 2 LLJ 499 : (1970) 1 SCC 177 : (1970) 3 SCR 363

Constitution of India, 1950 — Article 311

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Supreme Court19 Dec 1969Dismissed

Agrawal, Dr. S.L. Vs General Manager, Hindustan Steel Ltd. and Others

Supreme Court Of India · (1973) JLJ 909

Constitution of India, 1950 — Article 226, 227, 311, 311(1)

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Supreme Court18 Dec 1969Dismissed

Chandra Prakash Agarwal Vs Chaturbuj Das Parikh & Ors

Supreme Court Of India · AIR 1970 SC 1061 : (1970) MhLj 934 : (1970) MPLJ 909 : (1970) 1 SCC 182 : (1970) 3 SCR 354

Advocates Act, 1961 — Section 16Constitution of India, 1950 — Article 217(2), 233(2)Government of India Act, 1915 — Section 101(3)

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Supreme Court18 Dec 1969Dismissed

Hari Vishnu Kamath Vs Gopal Swarup Pathak

Supreme Court Of India · AIR 1970 SC 819 : (1970) 1 SCC 143 : (1970) 3 SCR 334

Presidential and Vice-Presidential Election Rules, 1952 — Rule 4

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Supreme Court18 Dec 1969Dismissed

Sudhir Kumar Saha Vs The Commissioner of Police, Calcutta and Another

Supreme Court Of India · AIR 1970 SC 814 : (1970) CriLJ 843 : (1970) 1 SCC 149 : (1970) 1 SCC(Cri) 71 : (1970) 3 SCR 360

Constitution of India, 1950 — Article 32Preventive Detention Act, 1950 — Section 3(2)

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Supreme Court18 Dec 1969Allowed

Hindustan Steels Ltd., Rourkela Vs A.K. Roy & Ors

Supreme Court Of India · AIR 1970 SC 1401 : (1970) 20 FLR 234 : (1970) LabIC 1166 : (1970) 1 LLJ 228 : (1969) 3 SCC 513 : (1970) 3 SCR 343

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Supreme Court16 Dec 1969dismissed

Commissioner of Income Tax, Madhya Pradesh Vs Lady Kanchanbai

Supreme Court Of India · AIR 1970 SC 691 : (1970) 77 ITR 123 : (1971) JLJ 735 : (1971) MhLj 207 : (1970) 1 SCC 140 : (1970) 3 SCR 323

Income Tax Act, 1922 — Section 2(11)

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Supreme Court16 Dec 1969Dismissed

Commissioner of Income Tax, Madhya Pradesh, Vs Binodiram Balchand Indore

Supreme Court Of India · AIR 1970 SC 745 : (1970) 77 ITR 128 : (1972) JLJ 49 : (1970) 1 SCC 135 : (1970) 3 SCR 328

Income Tax Act, 1922 — Section 2(11)

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Supreme Court09 Dec 1969Allowed

Sidramappa Vs Rajashetty and Ors

Supreme Court Of India · AIR 1970 SC 1059 : (1970) 1 SCC 186 : (1970) 3 SCR 319

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 42

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Supreme Court09 Dec 1969Dismissed

Bengal Enamel Works Ltd. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1970 SC 1076 : (1970) 77 ITR 119 : (1970) 1 SCC 112 : (1970) 3 SCR 314

Income Tax Act, 1922 — Section 10(2)

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Supreme Court04 Dec 1969Dismissed

Shauqin Singh and Others Vs Desa Singh and Others

Supreme Court Of India · AIR 1970 SC 672 : (1970) 3 SCC 881

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24(2)

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Supreme Court04 Dec 1969Dismissed

Commissioner of Income Tax, Madras Vs Rn. Ar. Ar. Veerappa Cheitiar

Supreme Court Of India · (1970) 76 ITR 467 : (1970) 1 SCC 174 : (1970) 3 SCR 307

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Supreme Court04 Dec 1969Dismissed

Mohammad Ibrahim Vs The State of Andhra Pradesh and Others

Supreme Court Of India · AIR 1970 SC 1399 : (1970) LabIC 1164 : (1971) 3 SCC 132

Constitution of India, 1950 — Article 311

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Supreme Court04 Dec 1969Allowed

State of Punjab Vs Sant Singh Kanwarjit Singh

Supreme Court Of India · AIR 1970 SC 744 : (1970) 1 SCC 101 : (1970) 3 SCR 311 : (1970) 25 STC 525

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Supreme Court04 Dec 1969Dismissed

Champalal Binani Vs The Commissioner of Income Tax, West Bengal and Others

Supreme Court Of India · AIR 1970 SC 645 : (1970) 76 ITR 692 : (1971) 3 SCC 20

Income Tax Act, 1922 — Section 33

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Supreme Court04 Dec 1969Allowed

Smt. Gunwant Kaur and Others Vs Municipal Committee, Bhatinda and Others

Supreme Court Of India · AIR 1970 SC 802 : (1970) 18 BLJR 252 : (1969) 3 SCC 769

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5

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Supreme Court02 Dec 1969Allowed

State of Madhya Pradesh and Others Vs Shardul Singh

Supreme Court Of India · (1970) 20 FLR 81 : (1970) 1 SCC 108 : (1970) 3 SCR 302

Constitution of India, 1950 — Article 309, 311, 311(1)

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Supreme Court02 Dec 1969Allowed

Pharmed Private Ltd. Vs The Workmen

Supreme Court Of India · (1970) 20 FLR 70 : (1969) 3 SCC 745

Industrial Disputes Act, 1947 — Section 10(2)

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Supreme Court02 Dec 1969Allowed

Sayed Rehmanmiya Mustafamiya & Others Vs The State of Gujarat & Others

Supreme Court Of India · AIR 1970 SC 1072 : (1970) 11 GLR 877 : (1970) 1 SCC 130 : (1970) 3 SCR 293

Bombay Land Revenue Code, 1879 — Section 52Saurashtra Barkhali Abolition Act, 1951 — Section 18, 19Saurashtra Land Revenue Rules — Rule 17

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Supreme Court Of India judgments, 1969