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Supreme Court Of India judgments, 1969

576 judgments · page 5 of 29

Supreme Court17 Oct 1969Dismissed

Sushila Kashinath Dhonde & Ors Vs Harilal Govindji Bhogani & Ors

Supreme Court Of India · AIR 1971 SC 1495 : (1971) 73 BOMLR 320 : (1969) 3 SCC 223 : (1970) 2 SCR 950

Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5, 5(3)(11), 18, 18(3), 28, 28(1), 28(3)Presidency Small Cause Courts Act, 1882 — Section 19Bankruptcy Act, 1883 — Section 102(1)
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Supreme Court16 Oct 1969Allowed

Kanta Kathuria Vs Manak Chand Surana

Supreme Court Of India · AIR 1970 SC 694 : (1969) 3 SCC 268 : (1970) 2 SCR 835

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4, Order 27 Rule 8, Order 27 Rule 8B, 2Constitution of India, 1950 — Article 191, 191(1)
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Supreme Court16 Oct 1969Allowed

State of Nagaland Vs G. Vasantha

Supreme Court Of India · AIR 1969 SC 537

Central Services (Temporary Services) Rules, 1949 — Rule 2, 3, 3(2), 4Constitution of India, 1950 — Article 311
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Supreme Court16 Oct 1969Dismissed

Nathulal Vs Phoolchand

Supreme Court Of India · AIR 1970 SC 546 : (1970) 18 BLJR 790 : (1970) MhLj 674 : (1970) MPLJ 612 : (1969) 3 SCC 120 : (1970) 2 SCR 854

Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 70, 70(4), 70(8)Transfer of Property Act, 1882 — Section 4, 53
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Supreme Court15 Oct 1969Allowed

Sheo Nath Vs The State of Uttar Pradesh

Supreme Court Of India · AIR 1970 SC 535 : (1970) CriLJ 601 : (1969) 3 SCC 116 : (1970) 1 SCC(Cri) 15 : (1970) 2 SCR 796

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 396, 411, 412
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Supreme Court15 Oct 1969Allowed

Hari Sao and Anr Vs State of Bihar

Supreme Court Of India · AIR 1970 SC 843 : (1970) 18 BLJR 880 : (1969) 3 SCC 107 : (1970) 1 SCC(Cri) 10 : (1970) 2 SCR 823

Penal Code, 1860 (IPC) — Section 120, 34Railways Act, 1989 — Section 73
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