Supreme Court14 Oct 1969Allowed
Shivagonda Subraigonda Patil and Ors Vs Rudragonda Bhimagonda Patil and Anr
Supreme Court Of India · AIR 1970 SC 453 : (1971) 73 BOMLR 104 : (1971) MhLj 305 : (1969) 3 SCC 211 : (1970) 2 SCR 787
COURT ARCHIVE
Supreme Court Of India judgments, 1969
576 judgments · page 6 of 29
Supreme Court14 Oct 1969Allowed
C. Mackertich Vs Steuart and Co., Ltd
Supreme Court Of India · AIR 1970 SC 839 : (1970) LabIC 1407 : (1972) 1 LLJ 99 : (1971) 3 SCC 39
Transfer of Property Act, 1882 — Section 106
Supreme Court14 Oct 1969Dismissed
Lennart Schussler and Anr Vs The Director of Enforcement & Anr
Supreme Court Of India · AIR 1970 SC 549 : (1970) CriLJ 707 : (1970) 1 SCC 152 : (1970) 1 SCC(Cri) 73 : (1970) 2 SCR 760
Defence of India Rules, 1962 — Rule 132AForeign Exchange Regulation Act, 1947 — Section 21, 23, 4, 4(3), 5Penal Code, 1860 (IPC) — Section 120A, 120B, 120B(2)
Supreme Court13 Oct 1969dismissed
City Municipal Council, Mangalore & Anr Vs Frederick Pais etc.
Supreme Court Of India · AIR 1970 SC 417 : (1969) 3 SCC 160 : (1970) 2 SCR 751
Mysore Municipalities Act, 1964 — Section 101(2), 382(1)Tamil Nadu District Municipalities Act, 1920 — Section 82(2)
Supreme Court11 Oct 1969Dismissed
Badri Prasad Vs The State of Madhya Pradesh and Another
Supreme Court Of India · AIR 1970 SC 706 : (1971) 3 SCC 23 : (1969) 2 SCR 380
Constitution of India, 1950 — Article 32General Clauses Act, 1897 — Section 3(25)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4, 47, 5
Supreme Court10 Oct 1969Dismissed
Prakash Narayan Moda and Others Vs Durgadutta Moda and Others
Supreme Court Of India · (1970) 3 SCC 290
Supreme Court10 Oct 1969Allowed
Tribhuban Parkash Nayyar Vs The Union of India
Supreme Court Of India · AIR 1970 SC 540 : (1969) 3 SCC 99 : (1970) 2 SCR 732
Displaced Persons (Claims) Supplementary Act, 1954 — Section 5(1)
Supreme Court10 Oct 1969Allowed
Textile Labour Association, Bhadra Ahmedabad Vs Ahmedabad Mill Owners Association, Ahmedabad Baldeobhai Maganlal and Others Vs Aryodaya Spinning Mills Co. Ltd., Ahmedabad
Supreme Court Of India · (1970) 20 FLR 155 : (1970) 3 SCC 890
Bombay Industrial Relations Act, 1946 — Section 27
Supreme Court10 Oct 1969Allowed
Sheikh Abdul Sattar Vs Union of India (UOI)
Supreme Court Of India · AIR 1970 SC 479 : (1970) 3 SCC 845
Civil Procedure Code, 1908 (CPC) — Section 80
Supreme Court10 Oct 1969Allowed
Lachman Dass Vs State of Punjab
Supreme Court Of India · AIR 1970 SC 450 : (1970) CriLJ 526 : (1970) 2 SCC 563 : (1970) 1 SCC(Cri) 505
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
Supreme Court10 Oct 1969Dismissed
Kantilal Chandulal Mehta Vs The State of Maharashtra and Anr
Supreme Court Of India · AIR 1970 SC 359 : (1971) 73 BOMLR 36 : (1970) CriLJ 510 : (1971) MhLj 255 : (1969) 3 SCC 166 : (1970) 1 SCC(Cri) 19 : (1970) 2 SCR 742
Criminal Procedure Code, 1898 (CrPC) — Section 423Penal Code, 1860 (IPC) — Section 406
Supreme Court09 Oct 1969Allowed
Shree Raja Kandregula Srinivasa Jagannatha Rao Pantulu Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1971 SC 71 : (1969) 3 SCC 71 : (1970) 2 SCR 714
Madras Estates Land (Reduction of Rent) Act, 1947 — Section 3(2), 8
Supreme Court09 Oct 1969Dismissed
Works Manager, Central Railway Workshop, Jhansi Vs Vishwanath and Ors
Supreme Court Of India · AIR 1970 SC 488 : (1970) 20 FLR 316 : (1970) 1 LLJ 351 : (1969) 3 SCC 95 : (1970) 2 SCR 726
Civil Procedure Code, 1908 (CPC) — Section 115Factories Act, 1948 — Section 2(1)
Supreme Court09 Oct 1969Dismissed
Rabindra Nath Bose & Ors Vs The Union of India and Ors
Supreme Court Of India · AIR 1970 SC 470 : (1970) LabIC 402 : (1970) 1 SCC 84 : (1970) 2 SCR 697
Constitution of India, 1950 — Article 14, 16, 32
Supreme Court09 Oct 1969Allowed
The Patna Electric Supply Co. Ltd. Vs The Patna Municipal Corporation and Ors
Supreme Court Of India · AIR 1970 SC 491 : (1970) 3 SCC 851
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 51Patna Municipal Corporation Act, 1951 — Section 205, 206, 262
Supreme Court08 Oct 1969Dismissed
A. Vishwanathan Vs The State of Maharashtra
Supreme Court Of India · (1969) 3 SCC 889 : (1970) 1 SCC(Cri) 145
Supreme Court08 Oct 1969Dismissed
Jotiram Laxman Surange Vs State of Maharashtra
Supreme Court Of India · AIR 1970 SC 356 : (1970) CriLJ 507 : (1970) 3 SCC 827
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 161
Supreme Court08 Oct 1969Dismissed
Delhi Transport Undertaking Vs Zamindar Motor Transport Co. (P) and Another
Supreme Court Of India · AIR 1970 SC 466 : (1970) 3 SCC 840
Delhi Motor Vehicles Rules, 1993 — Rule 47Delhi Municipal Corporation Act, 1957 — Section 288, 289Delhi Transport Authority Act, 1950 — Section 288, 292, 3
Supreme Court08 Oct 1969Dismissed
C.K. Subramania Iyer & Ors Vs T. Kunhikuttan Nair & 6 Ors
Supreme Court Of India · AIR 1970 SC 376 : (1969) 3 SCC 64 : (1970) 2 SCR 688
Fatal Accidents Act, 1855 — Section 1A, 2
Supreme Court07 Oct 1969Dismissed
Ram Dayal Vs Municipal Corporation of Delhi and Anr
Supreme Court Of India · AIR 1970 SC 366 : (1970) CriLJ 515 : (1969) 3 SCC 35 : (1979) 2 SCR 682
Criminal Procedure Code, 1898 (CrPC) — Section 257, 342, 510, 510(2)Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(2)