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COURT ARCHIVE

Supreme Court Of India judgments, 1969

576 judgments · page 4 of 29

Supreme Court28 Oct 1969Allowed

Travancore Rayon Ltd. Vs Union of India

Supreme Court Of India · AIR 1971 SC 862 : (1978) 2 ELT 378 : (1969) 3 SCC 868 : (1970) 3 SCR 40

Central Excise Rules, 1944 — Rule 55Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 136, 227
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Supreme Court28 Oct 1969dismissed

A.K.K. Nambiar Vs Union of India & Anr

Supreme Court Of India · AIR 1970 SC 652 : (1970) LabIC 566 : (1969) 3 SCC 864 : (1970) 3 SCR 121

All India Services (Discipline and Appeal) Rules, 1955 — Rule 7, 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 154
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Supreme Court27 Oct 1969dismissed

Nagaraja Rao Vs C.K. Mamad Keyi

Supreme Court Of India · (1970) KLT 24 : (1970) 3 SCC 707

Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(1), 2(1)
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Supreme Court27 Oct 1969Disposed Of

Ghulam Nabi Zaki Vs State of Jammu and Kashmir

Supreme Court Of India · (1969) 3 SCC 851 : (1970) 3 SCR 35

General Clauses Act, 1897 — Section 3Jammu and Kashmir Preventive Detention Act, 1964 — Section 10, 11, 12, 13(1), 14(1)Preventive Detention Act, 1950 — Section 13(2)
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Supreme Court17 Oct 1969Dismissed

Lala Ram Vs Hari Ram

Supreme Court Of India · AIR 1970 SC 1093 : (1970) CriLJ 1014 : (1969) 3 SCC 173 : (1970) 1 SCC(Cri) 25 : (1970) 2 SCR 898

Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1908 — Section 12(2)Penal Code, 1860 (IPC) — Section 324
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Supreme Court17 Oct 1969Dismissed

Kanaiyalal Maneklal Chinai & Anr Vs State of Gujarat & Ors

Supreme Court Of India · AIR 1970 SC 1188 : (1971) 73 BOMLR 31 : (1970) 11 GLR 722 : (1970) 11 GLR 70 : (1969) 3 SCC 456 : (1970) 2 SCR 908

Bombay Provincial Municipal Corporations Act, 1949 — Section 66(42), 77, 77(1), 78, 78(1)Commissioners of Divisions Act, 1958 — Section 3(4)Land Acquisition Act, 1894 — Section 4, 6
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