Supreme Court15 Jan 1969Dismissed
State of Orissa Vs Raghunath Sahu
Supreme Court Of India · (1969) 35 CLT 885 : (1969) 1 UJ 35
Constitution of India, 1950 — Article 133(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1969
576 judgments · page 29 of 29
Supreme Court14 Jan 1969Dismissed
Tufail (Alias) Simmi Vs State of Uttar Pradesh
Supreme Court Of India · (1969) 3 SCC 198 : (1970) 1 SCC(Cri) 55
Penal Code, 1860 (IPC) — Section 34, 394
Supreme Court13 Jan 1969Allowed
State of Gujarat Vs Shantilal Mangaldas & Ors
Supreme Court Of India · AIR 1969 SC 634 : (1970) 72 BOMLR 1 : (1969) GLR 879 : (1969) 1 SCC 509 : (1969) 3 SCR 341
Bombay Town Planning Act, 1954 — Section 53, 67, 71Constitution of India, 1950 — Article 14, 19(1), 31, 31(2)
Supreme Court13 Jan 1969Partly Allowed
Riasat Vs State of U.P.
Supreme Court Of India · (1969) 1 UJ 37
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court12 Jan 1969Dismissed
Vallabbhai Nathabhai Vs Bai jivi and Others
Supreme Court Of India · AIR 1969 SC 1190 : (1969) MhLj 938 : (1969) 1 SCC 392 : (1969) 3 SCR 309
Constitution Of India, 1950 — Article 227Bombay Tenancy And Agricultural Lands Act, 1948 — Section 2(18), 15, 15(1), 29(1), 29(2), 31, 31A, 37, 44, 45, 61, 63, 64, 65, 70(b), 70(n), 74, 84, 84(a), 84(b), 84(c)
Supreme Court10 Jan 1969Dismissed
State of West Bengal Vs Jugal Kishore More & Anr
Supreme Court Of India · AIR 1969 SC 1171 : (1969) CriLJ 1559 : (1969) 1 SCC 440 : (1969) 3 SCR 320
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 439, 82Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 123
Supreme Court09 Jan 1969Dismissed
Maganbhai Ishwarbhai Patel Vs Union of India and Anr Manikant Tiwari etc. Vs Union of India (UOI) and Another etc.
Supreme Court Of India · AIR 1969 SC 783 : (1970) 3 SCC 400 : (1969) 3 SCR 254
Evidence Act, 1872 — Section 113
Supreme Court09 Jan 1969Dismissed
Lalroukung Vs Maokho Lal Thangjom
Supreme Court Of India · (1969) 1 UJ 12
Representation of the People Act, 1951 — Section 123, 123(2), 123(3)
Supreme Court09 Jan 1969Allowed
Wire-Netting Stores and Another Vs Delhi Development Authority and Others
Supreme Court Of India · (1969) 3 SCC 415
Constitution of India, 1950 — Article 226, 32Easements Act, 1882 — Section 60Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 4, 4(3), 5, 7(2)
Supreme Court08 Jan 1969Dismissed
Dahari Rai Vs State of U.P.
Supreme Court Of India · (1969) 1 UJ 10
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court07 Jan 1969Dismissed
Mudi Gowda Gowdappa Sankh Vs Ram Chandra Ravagowda Sankh
Supreme Court Of India · AIR 1969 SC 1076 : (1970) MhLj 392 : (1969) 1 SCC 386 : (1969) 3 SCR 245
Supreme Court07 Jan 1969Dismissed
Punit Ram Vs The State of Madhya Pradesh
Supreme Court Of India · (1969) 1 UJ 7
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
Supreme Court06 Jan 1969Dismissed
Piara Singh Vs The State of Punjab
Supreme Court Of India · AIR 1969 SC 961 : (1969) CriLJ 1435 : (1969) 1 SCC 379 : (1969) 3 SCR 236
Criminal Procedure Code, 1898 (CrPC) — Section 337, 403, 403(2)Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 109, 302, 326
Supreme Court06 Jan 1969Allowed
Joydeb Dana Vs State of West Bengal
Supreme Court Of India · (1969) 1 UJ 1
Preventive Detention Act, 1950 — Section 3(2), 7
Supreme Court04 Jan 1969Dismissed
Manubhai Nandlal Amorsey Vs Popatlal Manilal Joshi and Others
Supreme Court Of India · AIR 1969 SC 734 : (1969) 1 SCC 372 : (1969) 3 SCR 217
Civil Procedure Code, 1908 (CPC) — Section 105Representation of the People Act, 1951 — Section 116, 116(A), 81(1), 83(1), 85
Supreme Court02 Jan 1969Dismissed
Sampat Singh Vs The State of Rajasthan
Supreme Court Of India · AIR 1969 SC 956 : (1969) CriLJ 1430 : (1969) 1 SCC 367 : (1969) 3 SCR 228 : (1969) WLN 1
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323, 324