COURT ARCHIVE

Supreme Court Of India judgments, 1970

499 judgments · page 21 of 25

Supreme Court02 Mar 1970Dismissed

Union of India (UOI) Vs Jal Rustomji Modi and Another

Supreme Court Of India · AIR 1970 SC 1490 : (1970) 3 SCC 368

Contract Act, 1872 — Section 72West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 7

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Supreme Court02 Mar 1970Allowed

Patel Narshi Thakershi and Others Vs Shri Pradyumansinghji Arjunsinghji

Supreme Court Of India · AIR 1970 SC 1273 : (1971) 3 SCC 844

Saurashtra Land Reforms Act, 1951 — Section 63(2)

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Supreme Court02 Mar 1970Disposed Of

Tata Engineering and Locomotive Co. Ltd. Vs The Assistant Commissioner of Commercial Taxes and Another

Supreme Court Of India · AIR 1970 SC 1281 : (1971) 19 BLJR 289 : (1970) 1 SCC 622 : (1970) 3 SCR 862 : (1970) 26 STC 354

Central Sales Tax Act, 1956 — Section 2

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Supreme Court27 Feb 1970Dismissed

Hazarimal K. Shah, Proprietor of J. Hazarimal and Co., Since deceased, by Legal representatives and Others Vs Collector of Customs, Madras

Supreme Court Of India · (1971) 3 SCC 840

Sea Customs Act, 1878 — Section 167(8)

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Supreme Court27 Feb 1970Dismissed

Andhra Pradesh State Road Transport Corporation Vs K. Venkataramireddy and Others

Supreme Court Of India · (1971) 3 SCC 803

Motor Vehicles Act, 1988 — Section 62

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Supreme Court27 Feb 1970Dismissed

Bhaiyalal Vs The State of Maharashtra

Supreme Court Of India · (1970) 3 SCC 42 : (1970) 1 SCC(Cri) 397

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Supreme Court27 Feb 1970Allowed

Ramakrishna Ramnath Vs The Presiding Officer, Labour Court, Nagpur and Another

Supreme Court Of India · (1971) 21 FLR 159 : (1973) LabIC 87 : (1970) 2 LLJ 306 : (1970) 3 SCC 67

Industrial Disputes Act, 1947 — Section 2, 25, 25FFF

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Supreme Court27 Feb 1970Allowed

Century Spinning and Manufacturing Company Ltd. and Another Vs The Ulhasnagar Municipal Council and Another

Supreme Court Of India · AIR 1971 SC 1021 : (1971) 73 BOMLR 510 : (1971) MhLj 81 : (1970) 1 SCC 582 : (1970) 3 SCR 854

Constitution of India, 1950 — Article 226

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Supreme Court27 Feb 1970Allowed

Nagar Rice and Flour Mills and Others Vs N. Teekappa Gowda and Bros. and Others

Supreme Court Of India · AIR 1971 SC 246 : (1970) 1 SCC 575 : (1970) 3 SCR 846

Constitution of India, 1950 — Article 19(1), 19(6)Rice Milling Industry (Regulation) Act, 1958 — Section 5(4), 8(3)

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Supreme Court27 Feb 1970Allowed

M.K. Palaniappa Chettiar and Another Vs A. Pennuswami Pillai

Supreme Court Of India · (1970) 2 SCC 290

Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court27 Feb 1970dismissed

Mrs. K.A.A. Brinnand Vs Sh. Bijoyanand Patnaik and Another

Supreme Court Of India · (1971) 3 SCC 943 : (1972) SCC(Cri) 191

Criminal Procedure Code, 1898 (CrPC) — Section 181, 182, 185Penal Code, 1860 (IPC) — Section 120B, 406

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Supreme Court26 Feb 1970Allowed

Mst. Mahli Vs Ranbir Singh and Others

Supreme Court Of India · (1971) 3 SCC 958

Hindu Succession Act, 1956 — Section 8

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Supreme Court26 Feb 1970Dismissed

A. Aruputham Vs A.V. Yagappa by Mother and Guardian Elizabeth Mary Ammal

Supreme Court Of India · (1971) 3 SCC 808

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Supreme Court26 Feb 1970dismissed

Jayvant Rao and Others Vs Chandra Kant Rao and Others

Supreme Court Of India · AIR 1971 SC 910 : (1970) 1 SCC 702 : (1970) 3 SCR 837 : (1970) 3 WLN 11

Constitution of India, 1950 — Article 372

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Supreme Court26 Feb 1970Allowed

Ramji Das and Others Vs Trilok Chand etc.

Supreme Court Of India · AIR 1971 SC 2361 : (1970) 1 SCC 566 : (1970) 3 SCR 815

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(2), 3(3), 3(4), 7

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Supreme Court26 Feb 1970Allowed

Mathura Prasad Bajoo Jaiswal and Others Vs Dossibai N.B. Jeejeebhoy

Supreme Court Of India · AIR 1971 SC 2355 : (1971) 73 BOMLR 492 : (1971) MhLj 37 : (1970) 1 SCC 613 : (1970) 3 SCR 830

Civil Procedure Code, 1908 (CPC) — Section 11

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Supreme Court25 Feb 1970Dismissed

M. Marathachalam Pillai Vs Padmavathi Ammal and Others

Supreme Court Of India · (1971) 3 SCC 878

Civil Procedure Code, 1908 (CPC) — Section 64

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Supreme Court25 Feb 1970Allowed

Kandu and Others Vs Kochi and Others

Supreme Court Of India · (1971) 3 SCC 784

Constitution of India, 1950 — Article 133(1)(a)

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Supreme Court25 Feb 1970dismissed

The Bihar School Examination Board Vs Subhas Chandra Sinha and Others

Supreme Court Of India · AIR 1970 SC 1269 : (1971) 19 BLJR 110 : (1970) 1 SCC 648 : (1970) 3 SCR 963

Bihar School Examination Board Act, 1952 — Section 6(2), 9(3)Constitution of India, 1950 — Article 226

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Supreme Court25 Feb 1970Allowed

Chikkam Koreswara Rao Vs Chikkam SubbaRao and Others

Supreme Court Of India · AIR 1971 SC 1542 : (1970) 2 AnWR 127 : (1970) 1 SCC 558

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