Supreme Court02 Apr 1970Disposed Of
Rajindra Kumar Vs Shri Chandra Narain Singh and Others
Supreme Court Of India · (1970) 2 SCC 277
Evidence Act, 1872 — Section 35
COURT ARCHIVE
Supreme Court Of India judgments
59,784 judgments · page 2,722 of 2,990
Supreme Court02 Apr 1970Disposed Of
The Second Gift Tax Officer, Mangalore etc. Vs D.H. Nazareth etc.
Supreme Court Of India · (1970) 76 ITR 713(1) : (1970) 1 SCC 749 : (1971) 1 SCR 195
Constitution of India, 1950 — Article 132(1), 245, 248
Supreme Court02 Apr 1970Dismissed
Nain Singh Vs Koonwarjee and Others
Supreme Court Of India · AIR 1970 SC 997 : (1970) 2 ALT 297 : (1970) JLJ 544 : (1970) MhLj 611 : (1970) MPLJ 568 : (1970) 1 SCC 732 : (1971) 1 SCR 207
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2), 151, 155(2)
Supreme Court02 Apr 1970Dismissed
Vallabh Das Vs Dr. Madan Lal & Ors
Supreme Court Of India · AIR 1970 SC 987 : (1971) 73 BOMLR 906 : (1972) MPLJ 241 : (1970) 1 SCC 761 : (1977) 1 SCR 211
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
Supreme Court02 Apr 1970Allowed
Mahabir Prasad Santosh Kumar Vs State of U P & Ors
Supreme Court Of India · AIR 1970 SC 1302 : (1970) 1 SCC 764 : (1971) 1 SCR 201
Constitution of India, 1950 — Article 136, 227
Supreme Court02 Apr 1970Disposed Of
Thimma alias Thimma Raju Vs State of Mysore
Supreme Court Of India · AIR 1971 SC 1871 : (1971) CriLJ 1314 : (1970) 2 SCC 105 : (1970) 1 SCC(Cri) 320 : (1971) 1 SCR 215
Evidence Act, 1872 — Section 24, 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court02 Apr 1970Dismissed
Bhagwan Das Vs S. Rajdev Singh
Supreme Court Of India · AIR 1970 SC 986 : (1971) 3 SCC 852
Delhi Rent Control Act, 1958 — Section 39(2)
Supreme Court02 Apr 1970Dismissed
Ganga Prasad and Others Vs The State of Bihar
Supreme Court Of India · AIR 1970 SC 989 : (1970) CriLJ 895 : (1970) 3 SCC 92 : (1970) 1 SCC(Cri) 564
Essential Commodities Act, 1955 — Section 3
Supreme Court01 Apr 1970Allowed
Ravi Roadways Vs Asia Bi and Others Asia Bi Vs Ravi Roadways and Others
Supreme Court Of India · AIR 1970 SC 1241 : (1970) 2 SCC 259 : (1970) 1 SCC(Cri) 442
Motor Vehicles Act, 1939 — Section 43A, 59(1), 61, 61(2)Tamil Nadu Motor Vehicles Rules, 1940 — Rule 199A
Supreme Court01 Apr 1970Allowed
Madan Mohan Lal Vs State of Punjab
Supreme Court Of India · AIR 1970 SC 1006 : (1970) CriLJ 898 : (1970) 2 SCC 733 : (1970) 1 SCC(Cri) 509
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 409, 411, 471
Supreme Court01 Apr 1970Allowed
Ballabhadas Mathurdas Lakhani and Others Vs Municipal Committee, Malkapur
Supreme Court Of India · AIR 1970 SC 1002 : (1970) MhLj 561 : (1970) 2 SCC 267
Central Provinces and Berar Municipalities Act, 1922 — Section 48(2), 66(1)Constitution of India, 1950 — Article 276, 276(2)Government of India Act, 1935 — Section 142A, 142A(2)
Supreme Court01 Apr 1970Allowed
The Management of Safdarjung Hospital, New Delhi Vs Kuldip Singh Sethi
Supreme Court Of India · AIR 1970 SC 1407 : (1970) 20 FLR 399 : (1970) 2 LLJ 266 : (1970) 1 SCC 736 : (1970) 1 SCC 735 : (1971) 1 SCR 177
Industrial Disputes Act, 1947 — Section 10(1), 2, 33C(2)
Supreme Court31 Mar 1970Dismissed
Andhra Pradesh Grain and Seed Merchants Association Vs Union of India & Anr
Supreme Court Of India · AIR 1971 SC 2346 : (1971) CriLJ 1556 : (1970) KLT 23 : (1970) 2 SCC 71 : (1971) 1 SCR 166
Constitution of India, 1950 — Article 20(3)Prevention of Food Adulteration Act, 1954 — Section 13, 16, 19, 7
Supreme Court31 Mar 1970Disposed Of
Nookala Setharamaiah Vs Kotaiah Naidu & Ors
Supreme Court Of India · AIR 1970 SC 1354 : (1970) 2 SCC 13 : (1971) 1 SCR 153
Mineral Concession Rules, 1949 — Rule 28, 28(1A), 57, 57(1), 57(2)Mines and Minerals (Regulation and Development) Act, 1948 — Section 5Constitution Of India, 1950 — Article 141, 226
Supreme Court30 Mar 1970Dismissed
Sahadu Gangaram Bhagade Vs Special Deputy Collector, Ahmednagar and Another
Supreme Court Of India · AIR 1971 SC 1887 : (1971) 73 BOMLR 903 : (1970) 1 SCC 685 : (1971) 1 SCR 146
Bombay Court Fees Act, 1959 — Article 1, 3
Supreme Court26 Mar 1970Allowed
Ram Singh and Others Vs State of Haryana
Supreme Court Of India · (1971) 3 SCC 914 : (1972) SCC(Cri) 162
Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34
Supreme Court26 Mar 1970Dismissed
Rama Shankar Lal and Others Vs The State of U.P.
Supreme Court Of India · (1971) 3 SCC 905 : (1972) SCC(Cri) 153
Penal Code, 1860 (IPC) — Section 120B(1), 420, 468, 471
Supreme Court26 Mar 1970Dismissed
Raja Ram Vs State of Haryana
Supreme Court Of India · (1971) 3 SCC 945 : (1972) SCC(Cri) 193
Penal Code, 1860 (IPC) — Section 341, 342
Supreme Court26 Mar 1970Dismissed
Hargun Sunder Das Godeja & Ors Vs The State of Maharashtra
Supreme Court Of India · AIR 1970 SC 1514 : (1970) CriLJ 1391 : (1970) 1 SCC 724 : (1970) 1 SCC(Cri) 284 : (1971) 1 SCR 138
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 342APenal Code, 1860 (IPC) — Section 120B, 34, 409, 477A
Supreme Court25 Mar 1970Dismissed
Mir Muzafaruddin Khan and Others Vs Syed Arifuddin Khan and Others
Supreme Court Of India · (1971) 3 SCC 810