COURT ARCHIVE

Supreme Court Of India judgments, 1969

576 judgments · page 10 of 29

Supreme Court11 Sept 1969Dismissed

State of U P Vs Rajkumar Rukmini Raman Brahma

Supreme Court Of India · AIR 1971 SC 1687 : (1969) RD 469 : (1969) 2 SCC 818 : (1970) 2 SCR 355

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 23, 23(1)

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Supreme Court11 Sept 1969Allowed

Jaffar Hussain Dastagir Vs State of Maharashtra

Supreme Court Of India · AIR 1970 SC 1934 : (1971) 73 BOMLR 26 : (1970) CriLJ 1659 : (1969) 2 SCC 872 : (1970) 2 SCR 332

Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 34, 379, 380, 411, 457

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Supreme Court11 Sept 1969Dismissed

Maganlal Bhikamchand Mehar Vs Mulchand Jawarmal Nahar (dead) by l.rs. and Others

Supreme Court Of India · (1969) 1 UJ 654

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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Supreme Court11 Sept 1969Dismissed

Delhi Cloth & General Mills Co. Ltd. Vs The Chief Commissioner, Delhi & Ors

Supreme Court Of India · AIR 1971 SC 344 : (1970) 20 FLR 33 : (1969) 3 SCC 925 : (1970) 2 SCR 348

Constitution of India, 1950 — Article 226, 227Delhi Factories Rules, 1950 — Rule 5, 65(3), 7Factories Act, 1948 — Section 112, 2

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Supreme Court11 Sept 1969Dismissed

Pandit Sadayatan Pandey Vs Motilal Bandhu Sahu and Another

Supreme Court Of India · (1969) 1 UJ 663

Uttar Pradesh Encumbered Estates Act, 1934 — Section 9(5)

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Supreme Court11 Sept 1969Dismissed

Dandu Kallappa Patil & Ors Vs Balgonda Sultangouda Patil

Supreme Court Of India · (1969) 2 SCC 813 : (1970) 2 SCR 342

Kolhapur Revenue Jurisdiction Act — Section 3

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Supreme Court10 Sept 1969Disposed Of

Commissioner of Income Tax (Central), Calcutta Vs Daulatram Rawatmall

Supreme Court Of India · (1970) 78 ITR 318

Income Tax Act, 1922 — Section 66(2)

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Supreme Court10 Sept 1969Dismissed

Mahal Chand Sethia Vs State West of Bengal

Supreme Court Of India · (1969) 2 UJ 616

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Supreme Court10 Sept 1969Allowed

Vizagapatam Dock Labour Board Vs Stevedores Association, Vishakhapatnam and Others

Supreme Court Of India · AIR 1970 SC 1626 : (1970) 20 FLR 215 : (1970) 1 LLJ 46 : (1971) 2 MLJ 9 : (1969) 2 SCC 801 : (1970) 2 SCR 303

Dock Workers (Regulation of Employment) Act, 1948 — Section 2, 3, 4

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Supreme Court10 Sept 1969

Maharashtra State Road Transport Corporation Vs Babu Goverdhan Regular Motor Service and Others

Supreme Court Of India · AIR 1970 SC 1926 : (1971) 73 BOMLR 85 : (1969) 2 SCC 746 : (1970) 2 SCR 319

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 46

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Supreme Court09 Sept 1969Disposed Of

Dharni Dhar Bhalla Vs The District Co-operative Bank Ltd.

Supreme Court Of India · (1969) 3 SCC 694

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Supreme Court09 Sept 1969Dismissed

Satya Charan Dutta Vs Urmilla Sundari Dassi & Ors

Supreme Court Of India · AIR 1970 SC 1714 : (1969) 2 SCC 868 : (1970) 2 SCR 294

Hindu Succession Act, 1956 — Section 8

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Supreme Court09 Sept 1969Dismissed

N.S. Rajabathar Mudaliar Vs M.S. Vadivelu Mudaliar & Ors

Supreme Court Of India · AIR 1970 SC 1839 : (1970) 2 AnWR 17 : (1970) 1 SCC 12 : (1970) 2 SCR 299

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Supreme Court09 Sept 1969Allowed

Ruston and Hornsby Ltd. Vs The Zamindara Engineering Co.

Supreme Court Of India · AIR 1970 SC 1649 : (1969) 2 SCC 727 : (1970) 2 SCR 222

Trade Marks Act, 1940 — Section 21

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Supreme Court09 Sept 1969Dismissed

Goswami Shri Mahalaxmi Vahuji Vs Ranchhoddas Kalidas and Ors

Supreme Court Of India · AIR 1970 SC 2025 : (1971) 73 BOMLR 53 : (1969) 2 SCC 853 : (1970) 2 SCR 275

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Supreme Court09 Sept 1969Partly Allowed

Mangi Lal Vs State of Maharashtra

Supreme Court Of India · AIR 1970 SC 1829 : (1970) CriLJ 1644 : (1969) 2 SCC 731 : (1970) 2 SCR 270

Defence of India Act, 1872 — Section 3, 3(1), 43Defence of India Rules, 1962 — Rule 141(2)Evidence Act, 1872 — Section 114

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Supreme Court08 Sept 1969Allowed

Shankar Kerba Jadhav & Ors Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 840 : (1971) 73 BOMLR 66 : (1971) CriLJ 693 : (1969) 2 SCC 793 : (1970) 2 SCR 227

Criminal Procedure Code, 1898 (CrPC) — Section 106(3), 31(1), 338, 404, 405Penal Code, 1860 (IPC) — Section 147, 149, 324, 325, 447

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Supreme Court08 Sept 1969Allowed

Executive Committee, U.P. Warehousing Corporation Vs Chandra Kiran Tyagi

Supreme Court Of India · AIR 1970 SC 1244 : (1970) 20 FLR 17 : (1970) 1 LLJ 32 : (1969) 2 SCC 838 : (1970) 2 SCR 250

Constitution of India, 1950 — Article 311Specific Relief Act, 1877 — Section 21

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Supreme Court08 Sept 1969Allowed

Krishan Pal Singh and Others Vs Babulal and Others

Supreme Court Of India · (1969) 2 UJ 629

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154

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Supreme Court08 Sept 1969Dismissed

F. Hoffmann-la Roche & Co. Ltd. Vs Geoffrey Manner & Co. Pvt. Ltd.

Supreme Court Of India · AIR 1970 SC 2062 : (1971) 73 BOMLR 119 : (1971) MhLj 354 : (1969) 2 SCC 716 : (1970) 2 SCR 213

Trade and Merchandise Marks Act, 1958 — Section 11, 12(1), 136(3), 2(1), 56(1)

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