COURT ARCHIVE

Supreme Court Of India judgments, 1970

499 judgments · page 9 of 25

Supreme Court31 Aug 1970dismissed

The Union of India (UOI) and Others Vs Mohanlal Ishwar Dass Panchal and Another

Supreme Court Of India · AIR 1971 SC 139 : (1971) 3 SCC 121

Administration of Evacuee Property (Amendment) Act, 1951 — Section 2(1)Administration of Evacuee Property Act, 1950 — Section 2

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Supreme Court28 Aug 1970Dismissed

Munney Khan Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1971 SC 1491 : (1971) 19 BLJR 1080 : (1970) JLJ 926 : (1970) MhLj 883 : (1970) MPLJ 893 : (1970) 2 SCC 480 : (1970) 1 SCC(Cri) 491 : (1971) 1 SCR 943

Penal Code, 1860 (IPC) — Section 100, 101, 302, 304, 96

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Supreme Court26 Aug 1970Dismissed

Municipal Corporation Vs Misbahul Hassan and Others

Supreme Court Of India · (1973) JLJ 1

Madhya Pradesh General Clauses Act, 1957 — Section 24Madhya Pradesh Municipal Corporation Act, 1956 — Section 427(1C), 432, 432(1), 432(2), 433

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Supreme Court25 Aug 1970Dismissed

Ch. Surat Singh (Dead) and Others Vs Manohar Lal and Others

Supreme Court Of India · AIR 1971 SC 240 : (1971) 3 SCC 889

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Supreme Court21 Aug 1970Allowed

Ramji Lal Vs Ram Babu Maheshwari and Another

Supreme Court Of India · AIR 1970 SC 2075 : (1970) 3 SCC 822

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Supreme Court21 Aug 1970Dismissed

Filmistan Private Ltd., Bombay Vs Bhagwandas Santprakash and Another

Supreme Court Of India · AIR 1971 SC 61 : (1970) 3 SCC 258

Civil Procedure Code, 1908 (CPC) — Section 75, 77

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Supreme Court21 Aug 1970Allowed

Union of India Vs Hindu Undivided Family Business known as Ramlal Mansukhrai,

Supreme Court Of India · AIR 1971 SC 2333 : (1978) 2 ELT 389 : (1970) 2 SCC 472 : (1971) 1 SCR 936

Central Excises and Salt Act, 1944 — Section 2, 3, 3(1)

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Supreme Court21 Aug 1970Allowed

State of Assam Vs Assam Tea Co. Ltd.

Supreme Court Of India · AIR 1971 SC 1358 : (1970) 2 SCC 817 : (1971) 1 SCR 931

Assam General Clauses Act, 1915 — Section 26Assam Municipal (Amendment) Act, 1957 — Section 4, 4(1)Assam Municipal Act, 1923 — Section 4(1)

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Supreme Court21 Aug 1970Disposed Of

State of Assam Vs AMALGAMATED TEA ESTATES CO LTD. And Others

Supreme Court Of India · AIR 1970 SC 2072 : (1970) 3 SCC 819

Assam Municipal Act, 1956 — Section 334, 334(1), 334(4), 335, 336

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Supreme Court21 Aug 1970Allowed

Adi Pherozshah Gandhi Vs H.M. Seervai, Advocate General of Maharashtra, Bombay

Supreme Court Of India · AIR 1971 SC 385 : (1970) 2 SCC 484 : (1971) 1 SCR 863

Advocates Act, 1961 — Section 35, 37, 38Civil Procedure Code, 1908 (CPC) — Section 11, 112, 91, 92Penal Code, 1860 (IPC) — Section 193, 228

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Supreme Court21 Aug 1970Allowed

Gyan Chand and Others Vs State of Haryana and Others

Supreme Court Of India · AIR 1971 SC 333 : AIR 1970 SC 333 : (1970) 3 SCC 270

Punjab Municipal Act, 1911 — Section 238

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Supreme Court20 Aug 1970Dismissed

Ram Sanehi Singh Vs Bihar State Road Transport Corpn. and Others

Supreme Court Of India · (1971) 3 SCC 797

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Supreme Court20 Aug 1970Disposed Of

Nirode Baran Bannerjee Vs Union of India (UOI) and Another

Supreme Court Of India · (1971) 3 SCC 788

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Supreme Court20 Aug 1970Disposed Of

Patel Premji Jiva by Lrs. Vs State of Gujarat and Others

Supreme Court Of India · (1971) 3 SCC 815

Gujarat Agricultural Produce Markets Act, 1963 — Section 10(2)

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Supreme Court20 Aug 1970Allowed

Raghu Nath Vs Competent Officer, Delhi & Ors

Supreme Court Of India · AIR 1971 SC 131 : (1970) 2 SCC 537 : (1971) 1 SCR 851

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(2)Administration of Evacuee Property Act, 1950 — Section 10, 12, 4, 8Evacuee Interest (Separation) Act, 1951 — Section 10, 7, 8

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Supreme Court19 Aug 1970Allowed