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Supreme Court Of India judgments, 1969

576 judgments · page 19 of 29

Supreme Court21 Apr 1969Dismissed

State of M.P. Vs Kanhaiyalal

Supreme Court Of India · (1970) MPLJ 973 : (1969) 2 UJ 428

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(2)Madras Buildings (Lease and Rent Control) Act, 1949 — Section 13
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Supreme Court17 Apr 1969Dismissed

Maganti Subramanyam Vs The State of Andhra Pradesh

Supreme Court Of India · AIR 1970 SC 403 : (1970) 1 AnWR 78 : (1969) 2 SCC 96 : (1970) 1 SCR 329

Andhra Pradesh (Andhra Area) Estate Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947 — Section 4(1), 4(3), 4(4)
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Supreme Court17 Apr 1969Dismissed

State of M.P. Vs Mahant Kamal Puri

Supreme Court Of India · (1970) MPLJ 114 : (1969) 2 UJ 390

Gwalior State Places of worship and Religious Endowments Aid and Administration Act, 1930 — Section 30
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Supreme Court16 Apr 1969Allowed

Shankar Ramchandra Abhyankar Vs Krishnaji Dattatreya Bapat

Supreme Court Of India · AIR 1970 SC 1 : (1970) 72 BOMLR 179 : (1970) MPLJ 127 : (1969) 2 SCC 74 : (1970) 1 SCR 322

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 439
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Supreme Court11 Apr 1969Allowed

State of Orissa & Anr Vs B.K. Mohapatra

Supreme Court Of India · AIR 1969 SC 1249 : (1969) 35 CLT 911 : (1969) LabIC 1520 : (1969) 2 SCC 149 : (1970) 1 SCR 255

All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 14Police Service (Regulation of Seniority) Rules, 1954 — Regulation 3, 3(3)
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Supreme Court10 Apr 1969Dismissed

State of Gujarat Vs R.G. Teredesai & Anr

Supreme Court Of India · AIR 1969 SC 1294 : (1969) GLR 982 : (1969) LabIC 1547 : (1969) 2 SCC 128 : (1970) 1 SCR 251

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226
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Supreme Court09 Apr 1969Allowed

Takhatray Shivdatrai Mankad Vs State of Gujarat

Supreme Court Of India · AIR 1970 SC 143 : (1970) GLR 325 : (1969) 2 SCC 120 : (1970) 1 SCR 244

Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 311(2)Saurashtra Covenanting State Servants (Superannuation Age) Rules, 1955 — Rule 3
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Supreme Court09 Apr 1969Partly Allowed

Shrimati Lalithamma Vs Subbanna

Supreme Court Of India · (1969) 2 UJ 383

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10, 3(1), 5
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