COURT ARCHIVE

Supreme Court Of India judgments

59,784 judgments · page 2,708 of 2,990

Supreme Court30 Nov 1970Dismissed

Delhi Administration Vs Mohd. Iqbal

Supreme Court Of India · AIR 1971 SC 472 : (1971) CriLJ 509 : (1970) 3 SCC 498 : (1971) SCC(Cri) 104 : (1971) 3 UJ 91

Constitution of India, 1950 — Article 132, 134, 7Foreigners Act, 1946 — Section 14Foreigners Order, 1948 — Rule 7(2)

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Supreme Court27 Nov 1970Dismissed

State of Bihar & Anr Vs Tata Engineering & Locomotive Co. Ltd.

Supreme Court Of India · AIR 1971 SC 477 : (1970) 3 SCC 697 : (1971) 2 SCR 849 : (1971) 27 STC 127

Bihar Sales Tax Act, 1947 — Section 25(3)Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286(1), 286(2)

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Supreme Court27 Nov 1970

Dr.M.C. Sulkunte Vs State of Mysore

Supreme Court Of India · AIR 1971 SC 508 : (1971) CriLJ 519 : (1970) 3 SCC 513 : (1971) SCC(Cri) 119 : (1971) 3 UJ 83

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2), 5A

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Supreme Court26 Nov 1970Dismissed

Ugamsingh & Mishrimal Vs Kesrimal & Ors

Supreme Court Of India · AIR 1971 SC 2540 : (1970) 3 SCC 831 : (1971) 2 SCR 836 : (1970) 3 WLN 43

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 9Evidence Act, 1872 — Section 110

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Supreme Court24 Nov 1970Dismissed

State of Mysore Vs H. Papanna Gowda & Anr etc.

Supreme Court Of India · AIR 1971 SC 191 : AIR 1970 SC 191 : (1970) 2 LLJ 683 : (1970) 3 SCC 545 : (1971) 2 SCR 831

Constitution of India, 1950 — Article 14, 16, 311University of Agricultural Sciences Act, 1963 — Section 2, 3(2), 6, 7(1), 7(4)

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Supreme Court24 Nov 1970dismissed

Haji Hafiz Tanwar Ahmed Vs Union of India (UOI)

Supreme Court Of India · AIR 1971 SC 512 : AIR 1970 SC 512 : (1970) 3 SCC 284

Arbitration Act, 1940 — Section 20(4)Defence of India Act, 1939 — Section 19

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Supreme Court24 Nov 1970dismissed

A. Lakshmanarao Vs Judicial Magistrate, 1st Class, Parvatipuram & Ors

Supreme Court Of India · AIR 1971 SC 186 : (1971) CriLJ 253 : (1971) 2 MLJ 92 : (1970) 3 SCC 501 : (1971) SCC(Cri) 107 : (1971) 2 SCR 822

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1898 (CrPC) — Section 167, 167(2), 173(1), 196, 344Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122, 123

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Supreme Court23 Nov 1970dismissed

The Check Post Officer & Ors Vs K.P. Abdulla Bros.

Supreme Court Of India · AIR 1971 SC 792 : (1971) 2 MLJ 89 : (1970) 3 SCC 355 : (1971) 2 SCR 817 : (1971) 27 STC 1

Tamil Nadu General Sales Tax Act, 1959 — Section 42(1), 42(2), 42(3)

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Supreme Court19 Nov 1970Dismissed

Estate of Late Rangalal Jajodia Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1971 SC 147 : (1971) 79 ITR 505 : (1971) 2 MLJ 80 : (1970) 3 SCC 371 : (1971) 2 SCR 807

Excess Profits Tax Act, 1940 — Section 30Income Tax Act, 1922 — Section 2(2), 22, 22(3), 22(4), 23

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Supreme Court18 Nov 1970Allowed

State of Mysore & Ors Vs M/s D. Cawasji & Co. and Ors State of Mysore Vs M. Govindappa and Others

Supreme Court Of India · AIR 1971 SC 152 : (1970) 3 SCC 710 : (1971) 2 SCR 799

Constitution of India, 1950 — Article 226, 265, 41Karnataka Compulsory Primary Education Act, 1961 — Section 25Mysore Elementary Education Act, 1941 — Section 9, 9(1)

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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 Court12 Nov 1970Dismissed