COURT ARCHIVE

Supreme Court Of India judgments, 1970

499 judgments · page 25 of 25

Supreme Court30 Jan 1970Allowed

Ashoka Marketing Ltd. Vs State of Bihar and Another

Supreme Court Of India · AIR 1971 SC 946 : AIR 1970 SC 946 : (1971) 19 BLJR 78 : (1970) 3 PLJR 255 : (1970) 1 SCC 354 : (1970) 3 SCR 455 : (1970) 26 STC 254

Bihar Sales Tax Act, 1959 — Section 20A(3), 20A(4), 20A(5), 20A(6)

Read judgment

Supreme Court29 Jan 1970Dismissed

Ambalal Chimmanlal Chokshi Vs State of Maharashtra

Supreme Court Of India · (1970) 3 SCC 1 : (1970) 1 SCC(Cri) 135

Customs Act, 1962 — Section 135(b), 135(ii)

Read judgment

Supreme Court29 Jan 1970Dismissed

Jethamal Nihal Chand Jain Vs State of Maharashtra

Supreme Court Of India · (1970) 1 SCC 730 : (1970) 1 SCC(Cri) 290

Constitution of India, 1950 — Article 132(1), 134(1)(c)Customs Act, 1962 — Section 135Representation of the People Act, 1951 — Section 116A, 123

Read judgment

Supreme Court29 Jan 1970Allowed

V.P. Gidroniya Vs The State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1970 SC 1494 : (1971) 21 FLR 251 : (1970) LabIC 1332 : (1970) 2 LLJ 143 : (1971) MhLj 188 : (1970) 1 SCC 362 : (1970) 3 SCR 448

Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12

Read judgment

Supreme Court23 Jan 1970Dismissed

Becker Gray and Co. (1930) Ltd. and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1971 SC 116 : (1971) 41 CompCas 887 : (1970) 1 SCC 352 : (1970) 3 SCR 445

Foreign Exchange Regulation Act, 1947 — Section 12(1), 27Sea Customs Act, 1878 — Section 167(8)

Read judgment

Supreme Court21 Jan 1970Dismissed

Nanak Chand and Another Vs The State of Uttar Pradesh

Supreme Court Of India · (1970) 1 SCC 368 : (1970) 1 SCC(Cri) 179

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

Read judgment

Supreme Court21 Jan 1970dismissed

J. B. Bajaj and Others Vs Arjan Das Dayaram Vachhani and Others

Supreme Court Of India · AIR 1970 SC 1226 : (1971) 73 BOMLR 489 : (1971) MhLj 68 : (1970) 1 SCC 382 : (1970) 3 SCR 440

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 19(3)

Read judgment

Supreme Court21 Jan 1970Dismissed

Karam Chand Vs The State of Jammu and Kashmir

Supreme Court Of India · (1970) 1 SCC 374

Constitution of India, 1950 — Article 22, 35

Read judgment

Supreme Court20 Jan 1970Dismissed

Jamnadas Harakhchand and Others Vs Narayanlal Bansilal and Others

Supreme Court Of India · AIR 1970 SC 1221 : (1970) 3 SCC 854 : (1970) 3 SCC 554

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 20

Read judgment

Supreme Court19 Jan 1970Allowed

Gottipulla Venkatasiva Subbrayanam and Others Vs The State of Andhra Pradesh and Another

Supreme Court Of India · AIR 1970 SC 1079 : (1970) 2 AnWR 87 : (1970) CriLJ 1004 : (1970) 1 SCC 235 : (1970) 1 SCC(Cri) 114 : (1970) 3 SCR 423

Criminal Procedure Code, 1898 (CrPC) — Section 342, 429Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Read judgment

Supreme Court15 Jan 1970Allowed

National Coal Development Corporation Ltd. Vs Manmohan Mathur

Supreme Court Of India · AIR 1970 SC 1223 : (1970) JLJ 230 : (1970) MhLj 551 : (1970) MPLJ 547 : (1970) 1 SCC 208 : (1970) 3 SCR 409

Coal Bearing Areas (Acquisition and Development) (Amendment) Act, 1969 — Section 28(3), 3, 3ACoal Bearing Areas (Acquisition and Development) Act, 1957 — Section 7, 9(1)Land Acquisition Act, 1894 — Section 4(1), 5A<

Read judgment

Supreme Court15 Jan 1970dismissed