Supreme Court21 Mar 1969Allowed
Mani Mani and Ors Vs Mani Joshua
Supreme Court Of India · AIR 1969 SC 1311 : (1969) 1 SCC 828 : (1970) 1 SCR 71
Succession Act, 1925 — Section 180
COURT ARCHIVE
Supreme Court Of India judgments, 1969
576 judgments · page 21 of 29
Supreme Court21 Mar 1969Allowed
Shri Vidya Prachar Trust Vs Pandit Basant Ram
Supreme Court Of India · AIR 1969 SC 1273 : (1969) 1 SCC 835 : (1970) 1 SCR 66
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)(1)Punjab Relief of Indebtedness Act, 1934 — Section 31
Supreme Court21 Mar 1969Dismissed
Somnath Sahu Vs The State of Orissa and Others
Supreme Court Of India · (1969) 35 CLT 606 : (1969) 19 FLR 135 : (1969) 3 SCC 384
Constitution of India, 1950 — Article 226
Supreme Court20 Mar 1969Allowed
Nageshwar Shri Krishna Choube Vs The State of Maharashtra
Supreme Court Of India · (1973) ACJ 108
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 279, 304A, 338
Supreme Court20 Mar 1969Allowed
Tata Iron and Steel Co. Ltd. Vs State of Bihar
Supreme Court Of India · (1969) 1 UJ 296
Bihar Land Reforms Act, 1950 — Section 4Chotanagpur Tenancy Act, 1908 — Section 89Forest Act, 1927 — Section 29
Supreme Court20 Mar 1969Dismissed
Town Municipal, Council, Athani Vs The Presiding Officer, Labour Courts, Hubli & Ors etc.
Supreme Court Of India · AIR 1969 SC 1335 : (1969) 18 FLR 373 : (1969) 2 LLJ 651 : (1969) 1 SCC 873 : (1970) 1 SCR 51
Civil Procedure Code, 1908 (CPC) — Section 48Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1963 — Article 137
Supreme Court20 Mar 1969Dismissed
Balak Singh Vs Wakf Alee Allah Kayam Karde Ahmad Ullah Khan Saheb
Supreme Court Of India · AIR 1969 SC 1270 : (1969) RD 305 : (1969) 2 SCC 39 : (1970) 1 SCR 46
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 144, 38, 47Uttar Pradesh Tenancy Act, 1939 — Section 168
Supreme Court19 Mar 1969Dismissed
The State of Rajasthan and Another Vs Ghasiram Mangilal etc.
Supreme Court Of India · (1969) 2 SCC 710 : (1969) WLN 21
Rajasthan Sales Tax Act, 1954 — Section 4(2)
Supreme Court19 Mar 1969Dismissed
Muddada Chavannna Vs Sri Sri Sri Kodandrama Swami Varu
Supreme Court Of India · (1969) 2 UJ 345
Evidence Act, 1872 — Section 116Madras Estates Land Act, 1908 — Section 3(5), 6(1)
Supreme Court18 Mar 1969Allowed
Amalendu Mukherjee and Others Vs Ram Kishun Singh and Another
Supreme Court Of India · (1969) 3 SCC 855
Supreme Court17 Mar 1969Dismissed
Ranjit Chandra Chowdhury Vs Mohitosh Mukherjee
Supreme Court Of India · AIR 1969 SC 1187 : (1969) 1 SCC 699 : (1970) 1 SCR 16
Transfer of Property Act, 1882 — Section 113West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 12, 12(1), 14West Bengal Premises Tenancy Act, 1956 — Section 24
Supreme Court17 Mar 1969Allowed
Jai Jai Ram Manohar Lal Vs National Building Material Supply Gurgaon
Supreme Court Of India · AIR 1969 SC 1267 : (1969) 1 SCC 869 : (1970) 1 SCR 22
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153
Supreme Court17 Mar 1969dismissed
S. Jhansi Laxmi Bai & Ors Vs Pothana Apparao & Ors
Supreme Court Of India · AIR 1969 SC 1355 : (1969) 2 SCC 91 : (1970) 1 SCR 28
Succession Act, 1925 — Section 105(1)
Supreme Court14 Mar 1969Disposed Of
Bhutnath Chatterjee Vs State of West Bengal and Others
Supreme Court Of India · (1969) 3 SCC 675
Supreme Court14 Mar 1969dismissed
Kartar Singh Vs Chamanlal & Others
Supreme Court Of India · AIR 1969 SC 1288 : (1969) 1 SCC 760 : (1970) 1 SCR 9
Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)Delhi Rent Control Act, 1958 — Section 14(1), 57, 57(2)
Supreme Court14 Mar 1969dismissed
Netherland Steam Navigation Co. Ltd. Vs The Commissioner of Income Tax, West Bengal
Supreme Court Of India · AIR 1969 SC 1262 : (1969) 74 ITR 72 : (1969) 2 SCC 84 : (1970) 1 SCR 1
Income Tax Act, 1922 — Section 10, 10(2), 4, 4(1)Income Tax Rules, 1922 — Rule 33Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 11
Supreme Court14 Mar 1969Dismissed
Munshi Manzoor Ali Khan Vs Sukhbasi Lal
Supreme Court Of India · AIR 1974 SC 706 : (1974) MPLJ 86 : (1969) 2 UJ 343
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1963 — Article 142, 144, 47
Supreme Court13 Mar 1969Disposed Of
State of Uttar Pradesh & Ors Vs Shah Mohammed & Anr
Supreme Court Of India · AIR 1969 SC 1234 : (1969) 1 SCC 771 : (1969) 3 SCR 1006
Citizenship Act, 1955 — Section 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 11, 21
Supreme Court13 Mar 1969Allowed
Amritsagar Gupta & Ors Vs Sudesh Beharilal & Ors
Supreme Court Of India · AIR 1970 SC 5 : (1969) 1 SCC 810 : (1969) 3 SCR 1002
Supreme Court13 Mar 1969Dismissed
Shaik Mohammed Umar Saheb Vs Kaleskar Hasham Karimsab and Others
Supreme Court Of India · AIR 1970 SC 61 : (1970) MHLJ 289 : (1969) 1 SCC 741 : (1969) 3 SCR 966
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 480, 482