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Supreme Court Of India judgments, 1970

499 judgments · page 3 of 25

Supreme Court18 Nov 1970Dismissed

Khajamian Wakf Estates etc. Vs State of Madras & Anr

Supreme Court Of India · AIR 1971 SC 161 : (1971) 2 MLJ 75 : (1970) 3 SCC 894 : (1971) 2 SCR 790

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 26Madras Enfranchised Inams Act, 1862 — Section 2Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 18, 5
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Supreme Court17 Nov 1970dismissed

The State of West Bengal and Others Vs Bata Krishna Burman

Supreme Court Of India · AIR 1971 SC 156 : (1971) LabIC 23 : (1970) 2 LLJ 698 : (1970) 3 SCC 612 : (1971) 3 UJ 78

Bihar Government Servants Conduct Rules, 1976 — Rule 4(A)Central Civil Services (Conduct) Rules, 1955 — Rule 4(A), 4(B)Constitution of India, 1950 — Article 19(1)
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Supreme Court28 Oct 1970Allowed

Madhu Limaye & Anr Vs Ved Murti & Ors

Supreme Court Of India · AIR 1971 SC 2486 : (1971) CriLJ 1720 : (1970) 3 SCC 746 : (1970) 3 SCC 739 : (1971) 2 SCR 711

Criminal Procedure Code, 1898 (CrPC) — Section 106, 107, 108, 109, 110Penal Code, 1860 (IPC) — Section 188
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Supreme Court27 Oct 1970Disposed Of

Union of India Vs M/s Sohanlal Sampatlal

Supreme Court Of India · AIR 1971 SC 432 : (1971) 41 CompCas 136 : (1972) MhLj 446 : (1972) MPLJ 532 : (1970) 3 SCC 165 : (1971) 2 SCR 706

Post Office Act, 1898 — Section 30, 33, 6
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Supreme Court22 Oct 1970dismissed

Barkat Ali Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1971 SC 217 : (1971) CriLJ 267 : (1970) 3 SCC 213 : (1971) SCC(Cri) 31 : (1971) 3 UJ 63

Foreigners Act, 1946 — Section 3(1)Jammu and Kashmir Preventive Detention Act, 1964 — Section 10, 11(1), 3(1)Ranbir Penal Code, 1989 — Section 224, 232
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