Supreme Court22 Sept 1975Dismissed
Kamla Devi and Others Vs Pt. Mani Lal Tewari and Others
Supreme Court Of India · AIR 1977 SC 1187 : (1976) 4 SCC 818
Limitation Act, 1963 — Article 116, 19
COURT ARCHIVE
Supreme Court Of India judgments, 1975
534 judgments · page 10 of 27
Supreme Court19 Sept 1975dismissed
Harisingh Pratapsingh Chawda Vs Popatlal Mulshanker Joshi and Others
Supreme Court Of India · AIR 1976 SC 271 : (1976) GLR 486 : (1976) 3 SCC 275 : (1976) 1 SCR 897 : (1975) 7 UJ 945
Representation of the People Act, 1951 — Section 123(1)
Supreme Court19 Sept 1975dismissed
S. Iqbal Singh Vs S. Gurdas Singh and Others
Supreme Court Of India · AIR 1976 SC 27 : (1976) 3 SCC 284 : (1976) 1 SCR 884
Penal Code, 1860 (IPC) — Section 161, 171B, 171E
Supreme Court19 Sept 1975Allowed
State of Kerala and Another Vs N.M. Thomas and Others
Supreme Court Of India · AIR 1976 SC 490 : (1976) LabIC 395 : (1976) 1 LLJ 376 : (1976) 2 SCC 310 : (1976) 1 SCR 906
Constitution of India, 1950 — Article 14, 15(1), 15(4), 16, 16(1)Kerala State and Subordinate Services Rules, 1958 — Rule 13, 13A, 13AA
Supreme Court18 Sept 1975dismissed
Rameshwar and Others Vs Jot Ram and Another Rameshwar and Others Vs Jot Ram and Others
Supreme Court Of India · AIR 1976 SC 49 : (1976) 1 SCC 194 : (1976) 1 SCR 847
Punjab Security of Land Tenures Act, 1953 — Section 18, 18(1), 18(2), 18(4), 2(2)
Supreme Court18 Sept 1975Allowed
Ratnam Chettiar and Others Vs S.M. Kuppuswami Chettiar and Others
Supreme Court Of India · AIR 1976 SC 1 : (1976) 1 SCC 214 : (1976) 1 SCR 863
Supreme Court18 Sept 1975dismissed
Gulam Mustafa and Others Vs The State of Maharashtra and Others
Supreme Court Of India · AIR 1977 SC 448 : (1976) 1 SCC 800 : (1976) 1 SCR 875 : (1975) 7 UJ 934
Hyderabad Land Acquisition Act, 1309 — Section 5(3)Land Acquisition Act, 1923 — Section 6(3)
Supreme Court18 Sept 1975Allowed
The Income Tax Officer, ''A'' Ward, Indore Vs Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd., Birlagram, Nagda
Supreme Court Of India · AIR 1976 SC 43 : (1975) 2 SCC 721
Finance Act, 1965 — Section 154, 155, 156, 250, 254Income Tax Act, 1961 — Section 220, 220(1), 220(2), 220(3)
Supreme Court18 Sept 1975dismissed
Roshan Lal and Another Vs Madan Lal and Others
Supreme Court Of India · AIR 1975 SC 2130 : (1976) JLJ 1 : (1976) MPLJ 1 : (1975) 2 SCC 785 : (1976) 1 SCR 878 : (1975) 7 UJ 936
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
Supreme Court17 Sept 1975Dismissed
V.B. Badami and Others Vs State of Mysore and Others
Supreme Court Of India · AIR 1980 SC 1561 : (1980) LabIC 986 : (1975) 2 LLJ 466 : (1976) 2 SCC 901 : (1976) 1 SCR 815
Mysore Administrative Service (Recruitment) Rules, 1957 — Rule 9
Supreme Court17 Sept 1975Dismissed
Navneet Ram Batra Vs State of Uttar Pradesh and Others
Supreme Court Of India · AIR 1975 SC 2144 : (1975) 2 SCC 727 : (1976) 1 SCR 826 : (1975) 7 UJ 809
Land Acquisition Act, 1962 — Section 17(1), 17(4), 4, 4(1), 5A
Supreme Court17 Sept 1975dismissed
Indian Chamber of Commerce Vs Commissioner of Income Tax , West Bengal II, Calcutta
Supreme Court Of India · AIR 1976 SC 348 : (1975) 101 ITR 796 : (1976) 1 SCC 324 : (1976) 1 SCR 830
Companies Act, 1913 — Section 26Income Tax Act, 1961 — Section 11, 11(1), 2(15), 28
Supreme Court16 Sept 1975Disposed Of
The Newabganj Sugar Mills Co. Ltd. and Others Vs The Union of India (UOI) and Others
Supreme Court Of India · AIR 1976 SC 1152 : (1976) 1 SCC 120 : (1976) 1 SCR 803 : (1975) 7 UJ 824
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
Supreme Court16 Sept 1975Allowed
Nanhoo Mal and Others Vs Hira Mal and Others
Supreme Court Of India · AIR 1975 SC 2140 : (1976) 3 SCC 211 : (1976) 1 SCR 809 : (1975) 7 UJ 805
Constitution of India, 1950 — Article 226, 329Uttar Pradesh Municipalities (Conduct of Elections of Presidents and Election Petitions) Rules, 1964 — Rule 6Uttar Pradesh Municipalities Act, 1916 — Section 28, 43, 43<
Supreme Court15 Sept 1975Allowed
R. RANGACHARI Vs S. SUPPIAH AND OTHERS.
Supreme Court Of India · (1976) 5 CTR 117(3)
COMPANIES ACT, 1956 — Section 169, 186
Supreme Court15 Sept 1975Allowed
Sualal Yadav Vs The State of Rajasthan and Others
Supreme Court Of India · AIR 1977 SC 2050 : (1976) 4 SCC 853
Supreme Court15 Sept 1975Allowed
R. Rangachari Vs S. Suppiah and Others
Supreme Court Of India · AIR 1976 SC 73 : (1975) 45 CompCas 641 : (1975) 2 SCC 605 : (1976) 1 SCR 798 : (1975) 7 UJ 801
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1913 — Section 79(1), 79(2), 79(3)Companies Act, 1956 — Section 169, 186
Supreme Court15 Sept 1975dismissed
The Divisional Personnel Officer, Southern Railway and Another Vs T.R. Chellappan and Others
Supreme Court Of India · AIR 1975 SC 2216 : (1975) LabIC 1598 : (1976) 1 LLJ 68 : (1976) 3 SCC 190 : (1976) 1 SCR 783 : (1975) 2 SLJ 587
Penal Code, 1860 (IPC) — Section 420
Supreme Court12 Sept 1975Allowed
Anwar Ahmad Vs State of U.P.
Supreme Court Of India · AIR 1976 SC 680 : (1976) CriLJ 620 : (1976) 1 SCC 154 : (1976) 1 SCR 779 : (1975) 7 UJ 883
Criminal Procedure Code, 1973 (CrPC) — Section 170(2), 387, 423, 51, 6
Supreme Court12 Sept 1975Dismissed
K. Sreedhara Reddy Vs The Conservator of Forests and Others
Supreme Court Of India · AIR 1976 SC 782 : (1976) 1 SCC 107 : (1976) 1 SCR 770 : (1975) 7 UJ 798
Forest Contract Rules — Rule 29, 29(3), 30, 30(3)