Supreme Court14 Sept 1970dismissed
Shiv Kirpal Singh Vs Shri V.V. Giri
Supreme Court Of India · AIR 1970 SC 2097 : (1970) 2 SCC 567 : (1971) 2 SCR 197
Contract Act, 1872 — Section 16Penal Code, 1860 (IPC) — Section 171A, 171B, 171C, 171C(1), 171C(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,784 judgments · page 2,713 of 2,990
Supreme Court11 Sept 1970Dismissed
Hatti Vs Sunder Singh
Supreme Court Of India · AIR 1971 SC 2320 : (1970) 2 SCC 841 : (1971) 2 SCR 163
Delhi Land Reforms Act, 1954 — Section 11, 13, 185, 185(1)
Supreme Court11 Sept 1970Allowed
State of Orissa & Another Vs Kalinga Construction Co. (P) Ltd.
Supreme Court Of India · AIR 1971 SC 1646 : (1970) 2 SCC 861 : (1971) 2 SCR 184
Arbitration Act, 1940 — Section 30, 33
Supreme Court11 Sept 1970Dismissed
Ram Jas Vs State of U.P.
Supreme Court Of India · AIR 1974 SC 1811 : (1974) CriLJ 1261 : (1970) 2 SCC 740 : (1970) 1 SCC(Cri) 516 : (1971) 2 SCR 178
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 109, 120, 65
Supreme Court11 Sept 1970Allowed
Bai Chanchal & Ors Vs Syed Jalaluddin & Ors
Supreme Court Of India · AIR 1971 SC 1081 : (1970) 3 SCC 124 : (1971) 2 SCR 171
Bombay Rent Restriction Act, 1939 — Section 11(1), 4(2)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
Supreme Court11 Sept 1970Allowed
Raj Narain Vs Supd. Central Jail, New Delhi
Supreme Court Of India · AIR 1971 SC 178 : (1971) CriLJ 244 : (1970) 2 SCC 750 : (1970) 1 SCC(Cri) 543 : (1971) 2 SCR 147
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117, 167, 167(1)
Supreme Court11 Sept 1970Dismissed
Angnoo and Others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1971 SC 296 : (1971) CriLJ 285 : (1970) 3 SCC 208 : (1971) SCC(Cri) 26
Criminal Procedure Code, 1898 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 148, 149, 302, 363, 454
Supreme Court10 Sept 1970Allowed
Magraj Patodia Vs R.K. Birla and Ors
Supreme Court Of India · AIR 1971 SC 1295 : (1970) 2 SCC 888 : (1970) 2 SCC 880 : (1971) 2 SCR 118 : (1970) 3 WLN 29
Representation of the People Act, 1951 — Section 116, 77
Supreme Court10 Sept 1970Allowed
Jt Family of Mukund Das Raja Bhagwan Das & Sons etc. Vs State Bank of Hyderabad
Supreme Court Of India · AIR 1971 SC 449 : (1970) 2 SCC 766 : (1971) 2 SCR 136
Hyderabad Jagirdars Debt Settlement Act, 1952 — Section 25(1)
Supreme Court10 Sept 1970Dismissed
State of Gujarat and Anr Vs M/s Krishna Cinema and Ors
Supreme Court Of India · AIR 1971 SC 1650 : (1971) 73 BOMLR 896 : (1970) 2 SCC 744 : (1971) 2 SCR 110
Bombay Cinemas (Regulation) Act, 1953 — Section 5, 5(1), 5(2), 5(3), 7Constitution of India, 1950 — Article 19(1)
Supreme Court10 Sept 1970Disposed Of
Madhu Limaye and Anr Vs Ved Murti & Ors
Supreme Court Of India · AIR 1971 SC 2608 : (1971) CriLJ 1715 : (1970) 3 SCC 738 : (1971) 2 SCR 145
Constitution of India, 1950 — Article 348
Supreme Court09 Sept 1970Dismissed
Shiv Lal & Ors Vs Chet Ram & Ors
Supreme Court Of India · AIR 1971 SC 2342 : (1970) 2 SCC 773 : (1971) 2 SCR 104
Punjab Land Revenue Act, 1887 — Section 44Evidence Act, 1872 — Section 90, 114(e)Redemption Of Mortgages (Punjab) Act, 1913 — Section 4, 6, 7, 8, 9, 10, 11, 12
Supreme Court09 Sept 1970Dismissed
Erach F.D. Mehta Vs Minoo F.D. Mehta
Supreme Court Of India · AIR 1971 SC 1653 : (1970) 2 SCC 724 : (1971) 2 SCR 99
Supreme Court09 Sept 1970Allowed
Zora Singh
Supreme Court Of India · AIR 1971 SC 1537 : (1971) 3 SCC 834
Supreme Court08 Sept 1970Dismissed
R.L. Butah Vs Union of India & Ors
Supreme Court Of India · (1970) 2 LLJ 514 : (1970) 2 SCC 876 : (1971) 2 SCR 55
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 309Fundamental Rules — Rule 56
Supreme Court08 Sept 1970Allowed
Shankar Madhoji Nemade Vs Chisuji Janaji Bhadke & Ors
Supreme Court Of India · AIR 1971 SC 281 : (1970) 2 SCC 847 : (1971) 2 SCR 73
Berar Regulation of Agricultural Leases Act, 1951 — Section 9, 9(6)Bombay Tenancy and Agricultural Lands Act, 1958 — Section 52
Supreme Court08 Sept 1970Allowed
New Central Jute Mills Co. Ltd. Vs The Assistant Collector of Central Excise, Allahabad & Ors
Supreme Court Of India · AIR 1971 SC 454 : (1978) 2 ELT 393 : (1970) 2 SCC 820 : (1971) 2 SCR 92
Central Excises and Salt Act, 1944 — Section 12, 3, 35Customs Act, 1962 — Section 105, 105(1), 110General Clauses Act, 1897 — Section 8, 8(1)
Supreme Court07 Sept 1970Dismissed
Union of India Vs Vasant Jayaram Karnik and Others
Supreme Court Of India · AIR 1970 SC 2092 : (1970) 78 ITR 243 : (1970) 3 SCC 658
Constitution of India, 1950 — Article 16, 16(1)
Supreme Court07 Sept 1970Allowed
R.J. Singh Ahuluwalia Vs The State of Delhi
Supreme Court Of India · AIR 1971 SC 1552 : (1970) 3 SCC 451 : (1971) SCC(Cri) 57
Penal Code, 1860 (IPC) — Section 161
Supreme Court04 Sept 1970Dismissed
Chandrakant Madhavrav Dhaibar and Another Vs Patel Parshottamdas Shamalbhai and Others
Supreme Court Of India · AIR 1971 SC 105 : (1970) 3 SCC 909
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32, 32(1), 32F(1)Constitution of India, 1950 — Article 226