COURT ARCHIVE

Supreme Court Of India judgments, 1969

576 judgments · page 13 of 29

Supreme Court22 Aug 1969dismissed

General Manager, North East Frontier Railway Vs Sachindra Nath Sen

Supreme Court Of India · (1970) 20 FLR 415 : (1969) 2 LLJ 708 : (1969) 2 SCC 569 : (1970) 2 SCR 65

Constitution of India, 1950 — Article 14, 311(2)Railway Establishment Code — Rule 148

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Supreme Court22 Aug 1969Dismissed

Surat Singh Vs Kishori Lal & Ors

Supreme Court Of India · (1969) 2 SCC 487 : (1970) 2 SCR 59

Delhi Development Authority (Election of Representative of Delhi Municipal Corporation) Regulations, 1958 — Rule 2, 2(5), 3, 33

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Supreme Court21 Aug 1969Dismissed

KAVALAPPARA KOTTARATHIL KOCHUNNI alias MOOPIL NAIR Vs KAVALAPPARA KOTTARATHIL PARVATHI NETHIARalias VIJAYAM NETH

Supreme Court Of India · (1969) 2 SCC 561 : (1970) 2 SCR 36

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Supreme Court21 Aug 1969dismissed

Municipal Corporation Vs Sri Niyamatullah S/o Masitulla

Supreme Court Of India · (1970) MPLJ 455 : (1969) 2 SCC 551 : (1970) 2 SCR 47

Indore City Municipal Act, 1909 — Section 13, 135, 135(2)

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Supreme Court21 Aug 1969Dismissed

Nazeria Motor Service etc. Vs State of Andhra Pradesh & Anr

Supreme Court Of India · AIR 1970 SC 1864 : (1969) 2 SCC 576 : (1970) 2 SCR 52

Constitution of India, 1950 — Article 14, 19(1), 301, 304States Reorganisation Act, 1956 — Section 119

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Supreme Court21 Aug 1969Disposed Of

Commissioner of Income Tax, West Bengal II Vs Saila Behari Lal Singha

Supreme Court Of India · AIR 1970 SC 1702 : (1970) 76 ITR 702 : (1969) 2 SCC 478 : (1970) 2 SCR 32

Income Tax Act, 1922 — Section 66

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Supreme Court20 Aug 1969dismissed

Ahmed G.H. Ariff & Ors Vs Commissioner of Wealth Tax, Calcutta

Supreme Court Of India · AIR 1971 SC 1691 : (1970) 76 ITR 471 : (1969) 2 SCC 471 : (1970) 2 SCR 19

Civil Procedure Code, 1908 (CPC) — Section 60Transfer of Property Act, 1882 — Section 6

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Supreme Court20 Aug 1969Dismissed

Sitabai & Anr Vs Ram Chandra

Supreme Court Of India · AIR 1970 SC 343 : (1969) MhLj 926 : (1969) MPLJ 868 : (1969) 2 SCC 544 : (1970) 2 SCR 1

Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12, 14Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, 1950 — Section 86, 87, 89

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Supreme Court20 Aug 1969dismissed

Bhudan Singh & Anr Vs Nabi Bux & Anr

Supreme Court Of India · AIR 1970 SC 1880 : (1969) RD 407 : (1969) 2 SCC 481 : (1970) 2 SCR 10

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 13, 144, 17, 18, 2(1)

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Supreme Court20 Aug 1969Dismissed

Kanpur Nagar Mahapalika Vs M/s Narain Das Haribansh

Supreme Court Of India · (1970) 18 BLJR 788 : (1969) 2 SCC 620 : (1970) 2 SCR 28

Arbitration Act, 1940 — Section 34

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Supreme Court19 Aug 1969Allowed

Maula Bux Vs Union of India

Supreme Court Of India · AIR 1970 SC 1955 : (1970) 18 BLJR 885 : (1969) 2 SCC 554 : (1970) 1 SCR 928

Contract Act, 1872 — Section 74

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Supreme Court19 Aug 1969Dismissed

Kalanka Devi Sansthan Vs Maharashtra Revenue Tribunal, Nagpur & Ors

Supreme Court Of India · AIR 1970 SC 439 : (1970) 72 BOMLR 651 : (1970) MhLj 1 : (1969) 2 SCC 616 : (1970) 1 SCR 936

Bombay Public Trusts Act, 1950 — Section 2(18)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(12), 2(22)Constitution of India, 1950 — Article 14, 19, 19(1)

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Supreme Court19 Aug 1969Dismissed

Municipal Council, Raipur and Another Vs State of M.P.

Supreme Court Of India · (1970) JLJ 1

Criminal Procedure Code, 1898 (CrPC) — Section 242, 417, 439Madhya Pradesh Public Trust Act, 1951 — Section 2(4)Madras Maintenance of Public Order Act, 1949 — Section 9(1A)

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Supreme Court18 Aug 1969Dismissed

Keshava Narayan Vs Mandal Co-operative Marketing Society and Others

Supreme Court Of India · (1969) MPLJ 713

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 82, 82(1)(c)Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 29

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Supreme Court18 Aug 1969Allowed

K.C. Nambiar Vs THE IV JUDGE OF THE COURT OF SMALL CAUSES,MADRAS & ORS.

Supreme Court Of India · AIR 1970 SC 1656 : (1970) 2 AnWR 24 : (1969) 2 SCC 465 : (1970) 1 SCR 906

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Supreme Court18 Aug 1969Dismissed

Tulsipur Sugar Co. Ltd. Vs The State of U.P. and Others

Supreme Court Of India · AIR 1969 SC 70

Civil Procedure Code, 1908 (CPC) — Section 152Industrial Disputes (Central) Rules, 1957 — Rule 28Uttar Pradesh Industrial Disputes Act, 1947 — Section 11B, 4, 4D, 5B, 6

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Supreme Court18 Aug 1969dismissed

Municipal Council, Raipur & Anr Vs The State of Madhya Pradesh

Supreme Court Of India · (1970) 18 BLJR 828 : (1970) CriLJ 1656 : (1970) 2 LLJ 40 : (1970) MPLJ 191 : (1969) 2 SCC 582 : (1970) 1 SCR 915

Criminal Procedure Code, 1898 (CrPC) — Section 242, 417, 439Motor Transport Workers Act, 1961 — Section 2, 38, 38(1)

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Supreme Court18 Aug 1969dismissed

Ouseph Varghese Vs Joseph Aley & Ors

Supreme Court Of India · (1969) 2 SCC 539 : (1970) 1 SCR 921

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Supreme Court14 Aug 1969Allowed

Khetrabasi Samual etc. Vs State of Orissa

Supreme Court Of India · AIR 1970 SC 272 : (1969) 2 SCC 571 : (1970) 1 SCR 880

Criminal Procedure Code, 1898 (CrPC) — Section 239, 252, 417, 417(1), 417(3)Penal Code, 1860 (IPC) — Section 147, 323, 325

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Supreme Court14 Aug 1969Allowed

Mackinnon Mackenzie & Co. Pvt. Ltd. Vs Ibrahim Mahmmed Issak

Supreme Court Of India · (1969) ACJ 422 : AIR 1970 SC 1906 : (1971) 73 BOMLR 131 : (1969) 19 FLR 281 : (1970) LabIC 1413 : (1970) 1 LLJ 16 : (1971) MhLj 395 : (1969) 2 SCC 607 : (1970) 1 SCR 869

Workmens Compensation Act, 1923 — Section 3

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