Supreme Court04 Mar 1970Dismissed
Nagarmal Tekriwal Vs The State of Bihar
Supreme Court Of India · (1971) 19 BLJR 251 : (1970) 1 SCC 587 : (1970) 1 SCC(Cri) 250 : (1970) 3 SCR 899
Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Supreme Court Of India judgments
59,783 judgments · page 2,726 of 2,990
Supreme Court04 Mar 1970Dismissed
G.R. Baqual Vs State of Jammu and Kashmir
Supreme Court Of India · AIR 1970 SC 1376 : (1970) LabIC 1163 : (1970) 1 SCC 619 : (1970) 3 SCR 878
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
Supreme Court04 Mar 1970Dismissed
Pratap Singh Vs Hardwari Lal
Supreme Court Of India · AIR 1970 SC 1500 : (1971) 3 SCC 69
Representation of the People Act, 1951 — Section 116A, 123(4)
Supreme Court04 Mar 1970Partly Allowed
Management of Advance Insurance Co. Ltd. Vs Gurudasmal and Others
Supreme Court Of India · AIR 1970 SC 1126 : (1970) 1 SCC 633 : (1970) 3 SCR 881
Penal Code, 1860 (IPC) — Section 120B, 409, 477A
Supreme Court04 Mar 1970Allowed
Punithavalli Ammal Vs Minor Ramalingam and Another
Supreme Court Of India · AIR 1970 SC 1730 : (1970) MhLj 892 : (1970) MPLJ 890 : (1970) 1 SCC 570 : (1970) 3 SCR 894
Hindu Succession Act, 1956 — Section 14, 14(1), 4(1)
Supreme Court03 Mar 1970Allowed
Chaju Ram Vs The State of Jammu and Kashmir
Supreme Court Of India · AIR 1971 SC 263 : (1971) CriLJ 281 : (1970) 1 SCC 536 : (1970) 1 SCC(Cri) 227 : (1970) 3 SCR 872
Constitution of India, 1950 — Article 32Jammu and Kashmir Preventive Detention Act, 1964 — Section 3(2), 5
Supreme Court02 Mar 1970Dismissed
Union of India (UOI) Vs Jal Rustomji Modi and Another
Supreme Court Of India · AIR 1970 SC 1490 : (1970) 3 SCC 368
Contract Act, 1872 — Section 72West Bengal Premises Rent Control (Temporary Provisions) Act, 1950 — Section 7
Supreme Court02 Mar 1970Allowed
Patel Narshi Thakershi and Others Vs Shri Pradyumansinghji Arjunsinghji
Supreme Court Of India · AIR 1970 SC 1273 : (1971) 3 SCC 844
Saurashtra Land Reforms Act, 1951 — Section 63(2)
Supreme Court02 Mar 1970Disposed Of
Tata Engineering and Locomotive Co. Ltd. Vs The Assistant Commissioner of Commercial Taxes and Another
Supreme Court Of India · AIR 1970 SC 1281 : (1971) 19 BLJR 289 : (1970) 1 SCC 622 : (1970) 3 SCR 862 : (1970) 26 STC 354
Central Sales Tax Act, 1956 — Section 2
Supreme Court27 Feb 1970Dismissed
Hazarimal K. Shah, Proprietor of J. Hazarimal and Co., Since deceased, by Legal representatives and Others Vs Collector of Customs, Madras
Supreme Court Of India · (1971) 3 SCC 840
Sea Customs Act, 1878 — Section 167(8)
Supreme Court27 Feb 1970Dismissed
Andhra Pradesh State Road Transport Corporation Vs K. Venkataramireddy and Others
Supreme Court Of India · (1971) 3 SCC 803
Motor Vehicles Act, 1988 — Section 62
Supreme Court27 Feb 1970Dismissed
Bhaiyalal Vs The State of Maharashtra
Supreme Court Of India · (1970) 3 SCC 42 : (1970) 1 SCC(Cri) 397
Supreme Court27 Feb 1970Allowed
Ramakrishna Ramnath Vs The Presiding Officer, Labour Court, Nagpur and Another
Supreme Court Of India · (1971) 21 FLR 159 : (1973) LabIC 87 : (1970) 2 LLJ 306 : (1970) 3 SCC 67
Industrial Disputes Act, 1947 — Section 2, 25, 25FFF
Supreme Court27 Feb 1970Allowed
Century Spinning and Manufacturing Company Ltd. and Another Vs The Ulhasnagar Municipal Council and Another
Supreme Court Of India · AIR 1971 SC 1021 : (1971) 73 BOMLR 510 : (1971) MhLj 81 : (1970) 1 SCC 582 : (1970) 3 SCR 854
Constitution of India, 1950 — Article 226
Supreme Court27 Feb 1970Allowed
Nagar Rice and Flour Mills and Others Vs N. Teekappa Gowda and Bros. and Others
Supreme Court Of India · AIR 1971 SC 246 : (1970) 1 SCC 575 : (1970) 3 SCR 846
Constitution of India, 1950 — Article 19(1), 19(6)Rice Milling Industry (Regulation) Act, 1958 — Section 5(4), 8(3)
Supreme Court27 Feb 1970Allowed
M.K. Palaniappa Chettiar and Another Vs A. Pennuswami Pillai
Supreme Court Of India · (1970) 2 SCC 290
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court27 Feb 1970dismissed
Mrs. K.A.A. Brinnand Vs Sh. Bijoyanand Patnaik and Another
Supreme Court Of India · (1971) 3 SCC 943 : (1972) SCC(Cri) 191
Criminal Procedure Code, 1898 (CrPC) — Section 181, 182, 185Penal Code, 1860 (IPC) — Section 120B, 406
Supreme Court26 Feb 1970Allowed
Mst. Mahli Vs Ranbir Singh and Others
Supreme Court Of India · (1971) 3 SCC 958
Hindu Succession Act, 1956 — Section 8
Supreme Court26 Feb 1970Dismissed
A. Aruputham Vs A.V. Yagappa by Mother and Guardian Elizabeth Mary Ammal
Supreme Court Of India · (1971) 3 SCC 808
Supreme Court26 Feb 1970dismissed
Jayvant Rao and Others Vs Chandra Kant Rao and Others
Supreme Court Of India · AIR 1971 SC 910 : (1970) 1 SCC 702 : (1970) 3 SCR 837 : (1970) 3 WLN 11
Constitution of India, 1950 — Article 372