Supreme Court29 Aug 1969dismissed
Parasramka Commercial Company Vs Union of India
Supreme Court Of India · AIR 1970 SC 1654 : (1969) 2 SCC 694 : (1970) 2 SCR 136
Arbitration Act, 1940 — Section 14(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1969
576 judgments · page 12 of 29
Supreme Court29 Aug 1969Disposed Of
Lalai and Others Vs The State of Uttar Pradesh and Others
Supreme Court Of India · (1969) 2 UJ 601
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 20
Supreme Court29 Aug 1969Partly Allowed
Jani Gulab Shaikh Vs The State of Maharashtra
Supreme Court Of India · (1970) 1 SCC(Cri) 532 : (1969) 2 UJ 598
Penal Code, 1860 (IPC) — Section 304, 323, 325
Supreme Court29 Aug 1969Dismissed
Budge Budge Jute Mills Co. Ltd. Vs The Workmen and Others
Supreme Court Of India · (1969) 19 FLR 345 : (1970) 1 LLJ 222 : (1969) 2 UJ 591
Supreme Court28 Aug 1969Allowed
Baijnath Kadio Vs State of Bihar & Ors
Supreme Court Of India · AIR 1970 SC 1436 : (1971) 19 BLJR 798 : (1969) 3 SCC 838 : (1970) 2 SCR 100
Bihar Land Reforms Act, 1950 — Section 10, 10(2)Bihar Minor Mineral Concession Rules, 1964 — Rule 20, 20(2)Land Reforms Act — Section 10(1)
Supreme Court28 Aug 1969Dismissed
The Zandu Pharmacutical Works Ltd. Vs G.J. Desai
Supreme Court Of India · (1969) 2 UJ 575
Bombay Town Planning (Amendment) Act, 1954 — Section 28, 32, 32(1)Bombay Town Planning Act, 1915 — Section 53, 67Constitution of India, 1950 — Article 31(2)
Supreme Court28 Aug 1969Disposed Of
Shamalbhai Lallubhai Patel etc. Vs Special Land Acquisition Officer
Supreme Court Of India · (1969) 2 UJ 570
Land Acquisition Act, 1894 — Section 25, 4
Supreme Court28 Aug 1969Dismissed
Osman Fakir Mohammed Divecha Vs Ali Akbar Javad Sadakya and Anr
Supreme Court Of India · AIR 1970 SC 1893 : (1971) 73 BOMLR 72 : (1971) MhLj 233 : (1969) 2 SCC 623 : (1970) 2 SCR 118
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 18(1), 5(8), 6(1)
Supreme Court28 Aug 1969Dismissed
The Management of Pradip Lamp Works, Patna City Vs The Workmen of the Pradip Lamp Works, Patna and Another
Supreme Court Of India · (1969) 19 FLR 385 : (1970) 1 LLJ 507 : (1969) 2 UJ 588
Industrial Disputes (Bihar) Rules, 1961 — Rule 13, 14
Supreme Court28 Aug 1969dismissed
Bishan Chand Madan and Chambel Singh Vs State of Punjab
Supreme Court Of India · (1969) 2 UJ 583
Penal Code, 1860 (IPC) — Section 477A
Supreme Court28 Aug 1969Allowed
M.K. Rappai & Ors Vs John and Ors
Supreme Court Of India · (1969) 2 SCC 590 : (1970) 2 SCR 124
Civil Procedure Code, 1908 (CPC) — Section 92Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 34
Supreme Court28 Aug 1969Dismissed
Mula and Others Vs Godhu and Others
Supreme Court Of India · AIR 1971 SC 89 : (1969) 2 SCC 653 : (1970) 2 SCR 129
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14Punjab Pre-emption Act, 1913 — Section 31
Supreme Court27 Aug 1969Allowed
Tulsipur Sugar Co. Ltd. Vs The Workmen and Another
Supreme Court Of India · (1969) 2 UJ 551
Supreme Court27 Aug 1969Allowed
Kuttihaniyil Sankaran Vs The State of Kerala
Supreme Court Of India · (1969) 2 UJ 556
Penal Code, 1860 (IPC) — Section 149, 326
Supreme Court26 Aug 1969Dismissed
Sheopujan Dhar Vs State of Uttar Pradesh
Supreme Court Of India · (1969) 2 UJ 548
Penal Code, 1860 (IPC) — Section 34, 420
Supreme Court26 Aug 1969Dismissed
Badri Prasad Vs Smt. Kanso Devi
Supreme Court Of India · AIR 1970 SC 1963 : (1969) 2 SCC 586 : (1970) 2 SCR 95
Hindu Succession Act, 1956 — Section 14(1), 14(2)Hindu Womens Right to Property Act, 1937 — Section 3
Supreme Court25 Aug 1969Dismissed
Jullunder Rubber Goods Manufacturers'' Association Vs Union of India & Anr
Supreme Court Of India · AIR 1970 SC 1589 : (1969) 2 SCC 644 : (1970) 2 SCR 68
Constitution of India, 1950 — Article 14, 248
Supreme Court25 Aug 1969Allowed
Chandrakant Kalyandas Kakodkar Vs The State of Maharashtra and Ors
Supreme Court Of India · AIR 1970 SC 1390 : (1970) 72 BOMLR 917 : (1970) CriLJ 1273 : (1970) MhLj 46 : (1970) MPLJ 39 : (1969) 2 SCC 687 : (1970) 2 SCR 80
Penal Code, 1860 (IPC) — Section 292
Supreme Court25 Aug 1969Allowed
Lala Mata Din Vs A. Narayanan
Supreme Court Of India · AIR 1970 SC 1953 : (1970) MPLJ 118 : (1969) 2 SCC 770 : (1970) 2 SCR 90
Limitation Act, 1908 — Section 5
Supreme Court22 Aug 1969Disposed Of
G.S. Nagmoti Vs The State of Mysore
Supreme Court Of India · (1969) 3 SCC 325