Supreme Court09 Apr 1969Allowed
Cantonment Board, Meerut Vs Naraindas & Ors
Supreme Court Of India · AIR 1970 SC 105 : (1969) 2 SCC 125 : (1970) 1 SCR 240
Cantonments Act, 1924 — Section 185, 185(1), 187, 187(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1969
576 judgments · page 20 of 29
Supreme Court08 Apr 1969Allowed
Raja Bajrang Bahadur Singh Vs Jai Narain
Supreme Court Of India · AIR 1970 SC 30 : (1969) 2 SCC 114 : (1970) 1 SCR 231
Civil Procedure Code, 1908 (CPC) — Section 144, 21
Supreme Court08 Apr 1969Allowed
Debesh Chandra Das Vs Union of India & Ors
Supreme Court Of India · AIR 1970 SC 77 : (1969) 2 SCC 158 : (1970) 1 SCR 220
Constitution of India, 1950 — Article 311(2)
Supreme Court04 Apr 1969Dismissed
Shyam Behari Lal Vs Lalla Jageshwar Prasad
Supreme Court Of India · (1970) 3 SCC 591
Civil Procedure Code, 1908 (CPC) — Section 11
Supreme Court03 Apr 1969Allowed
Commissioner of Income Tax, Central, Calcutta Vs Gold Mohore Investment Co. Ltd.
Supreme Court Of India · (1968) 68 ITR 213(1)
Supreme Court03 Apr 1969Dismissed
Co-operative Central Bank Ltd. & Ors Vs Additional Industrial Tribunal & Ors
Supreme Court Of India · AIR 1970 SC 245 : (1970) 40 CompCas 206 : (1969) 19 FLR 56 : (1970) LabIC 285 : (1969) 2 LLJ 698 : (1969) 2 SCC 43 : (1970) 1 SCR 205
Andhra Pradesh Co-operative Societies Act, 1964 — Section 61Industrial Disputes Act, 1947 — Section 10
Supreme Court03 Apr 1969Disposed Of
S.M. Ram Lal and Co. Vs Secretary to Government of Punjab
Supreme Court Of India · (1969) 2 UJ 373
Punjab Municipal Act, 1911 — Section 61(2)
Supreme Court03 Apr 1969Allowed
Commissioner of Income Tax, Central Calcutta Vs Gold Mohore Investment Company Ltd.
Supreme Court Of India · (1969) 74 ITR 62 : (1969) 2 SCC 460 : (1970) 1 SCR 199
Supreme Court02 Apr 1969Allowed
The Right Rev. Bishop S.K. Patro and Others Vs The State of Bihar and Others
Supreme Court Of India · AIR 1970 SC 259 : (1970) 18 BLJR 241 : (1969) 1 SCC 863 : (1970) 1 SCR 172
Bihar High Schools (Control and Regulation of Administration) Act, 1960 — Section 8Constitution of India, 1950 — Article 29, 30, 30(1)
Supreme Court02 Apr 1969Dismissed
Bennett Coleman and Co. (P) Ltd. Vs Punya Priya Das Gupta
Supreme Court Of India · AIR 1970 SC 426 : (1969) 19 FLR 32 : (1970) LabIC 512 : (1969) 2 LLJ 554 : (1969) 2 SCC 1 : (1970) 1 SCR 181
Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 17, 2, 5Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17(2)
Supreme Court01 Apr 1969Allowed
Union of India Vs Jagjit Singh
Supreme Court Of India · AIR 1970 SC 122 : (1969) 2 SCC 108 : (1970) 1 SCR 163
Punjab Police Rules, 1934 — Rule 16.24, 16.38
Supreme Court01 Apr 1969Dismissed
Mohd Faruk Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 1970 SC 93 : (1969) MhLj 950 : (1969) MPLJ 874 : (1969) 1 SCC 853 : (1970) 1 SCR 156
Constitution of India, 1950 — Article 19(1)
Supreme Court31 Mar 1969Allowed
Mohd. Husain Umar Kochra etc. Vs K.S. Dalipsinghji & Anr etc.
Supreme Court Of India · AIR 1970 SC 45 : (1970) 72 BOMLR 774 : (1970) CriLJ 9 : (1969) 3 SCC 429 : (1970) 1 SCC(Cri) 99 : (1970) 1 SCR 130
Evidence Act, 1872 — Section 114, 124, 133, 142Foreign Exchange Regulation Act, 1947 — Section 8(1)Penal Code, 1860 (IPC) — Section 120
Supreme Court31 Mar 1969dismissed
Sub-divisional Officer, Sadar, Faizabad Vs Shambhoo Narain Singh
Supreme Court Of India · AIR 1970 SC 140 : (1969) RD 375 : (1969) 1 SCC 825 : (1970) 1 SCR 151
Penal Code, 1860 (IPC) — Section 21, 28Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
Supreme Court28 Mar 1969Allowed
A. V. S. Narasimha Rao and Others Vs The State of Andhra Pradesh and Another
Supreme Court Of India · AIR 1970 SC 422 : (1969) 1 SCC 839 : (1970) 1 SCR 115
Andhra Pradesh Employment (Requirement as to Residence) Act, 1957 — Section 3Andhra Pradesh Public Employment (Requirement as to Residence) Rules, 1959 — Rule 3Constitution of India, 1950 — Article 16
Supreme Court28 Mar 1969Allowed
Collector of Customs & Ors Vs Soorajmull Nagarmull & Anr
Supreme Court Of India · (1969) 1 SCC 858(1)
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Income Tax Act, 1922 — Section 46(5A)
Supreme Court26 Mar 1969dismissed
Digyadarsan Rajendra Ramdassjivaru Vs State of Andhra Pradesh & Anr
Supreme Court Of India · AIR 1970 SC 181 : (1969) 1 SCC 844 : (1970) 1 SCR 103
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 46, 47Constitution of India, 1950 — Article 14, 19(1), 25, 26
Supreme Court26 Mar 1969dismissed
Rev. Mons Sebastiao Fransisco Xavier Dos Remedios Monterio Vs State of Goa
Supreme Court Of India · AIR 1970 SC 329 : (1970) CriLJ 499(1) : (1969) 3 SCC 419 : (1970) 1 SCR 87
Citizenship Act, 1955 — Section 7Constitution of India, 1950 — Article 239Foreigners Act, 1946 — Section 14, 3(2)
Supreme Court25 Mar 1969Allowed
Prakash Mahadeo Godse Vs State of Maharashtra
Supreme Court Of India · (1969) 3 SCC 741
Penal Code, 1860 (IPC) — Section 302, 376
Supreme Court24 Mar 1969dismissed
Khem Chand Dayal Ji & Co. Vs Mohammad Bhai Chand Bhai
Supreme Court Of India · AIR 1970 SC 102 : (1970) 11 GLR 3 : (1970) GLR 173 : (1969) 1 SCC 884 : (1970) 1 SCR 80
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 49(2)Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5Presidency Small Cause Courts Act, 1882 — Section 53