CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1969

576 judgments · page 14 of 29

Supreme Court14 Aug 1969Allowed

Ranganatha Reddiar Vs The State of Kerala

Supreme Court Of India · AIR 1970 SC 520 : (1970) CriLJ 599 : (1969) 2 SCC 457 : (1970) 1 SCR 864

Prevention of Food Adulteration Act, 1954 — Section 14, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12A
Read judgment
Supreme Court13 Aug 1969Dismissed

Kabul Singh Vs Kundan Singh & Ors

Supreme Court Of India · AIR 1970 SC 340 : (1969) 2 SCC 452 : (1970) 1 SCR 845

Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18Representation of the People Act, 1951 — Section 23(3), 62, 62(1), 62(3), 62(4)
Read judgment
Supreme Court13 Aug 1969Dismissed

Hira H. Advani Etc. Vs State of Maharashtra

Supreme Court Of India · AIR 1971 SC 44 : (1971) 73 BOMLR 112 : (1971) CriLJ 5 : (1983) 13 ELT 1413 : (1969) 2 SCC 662 : (1970) 1 SCR 821

Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 4(1)Evidence Act, 1872 — Section 1, 114, 132, 2, 3
Read judgment
Supreme Court08 Aug 1969Dismissed

Har Govind Vs Aziz Ahmed & Anr

Supreme Court Of India · AIR 1970 SC 413 : (1969) 2 SCC 524 : (1970) 1 SCR 796

Administration of Evacuee Property Act, 1950 — Section 40Uttar Pradesh Administration of Evacuee Property Ordinance, 1949 — Section 38
Read judgment