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Supreme Court Of India judgments

59,782 judgments · page 2,733 of 2,990

Supreme Court18 Nov 1969dismissed

Jain Bros. & Others Vs The Union of India & Others

Supreme Court Of India · AIR 1970 SC 778 : (1970) 77 ITR 107 : (1969) 3 SCC 311 : (1970) 3 SCR 253

Finance Act, 1956 — Section 14, 14(1), 14(2), 14(3), 14(4)General Clauses Act, 1897 — Section 3(42)Income Tax Act, 1922 — Section 2(2), 22, 22(2), 23, 23(5)
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Supreme Court13 Nov 1969dismissed

Ram Kirpal Bhagat & Ors Vs The State of Bihar

Supreme Court Of India · AIR 1970 SC 951 : (1971) 19 BLJR 689 : (1970) CriLJ 875 : (1969) 3 SCC 471 : (1970) 1 SCC(Cri) 154 : (1970) 3 SCR 233

Imports and Exports (Control) Act, 1947 — Section 3Penal Code, 1860 (IPC) — Section 147, 149, 225, 332, 333Sea Customs Act, 1878 — Section 173, 178, 6
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Supreme Court05 Nov 1969Allowed

Jayanarayan Sukul Vs State of West Bengal

Supreme Court Of India · AIR 1970 SC 675 : (1970) CriLJ 743 : (1970) 1 SCC 219 : (1970) 1 SCC(Cri) 92 : (1970) 3 SCR 225

Constitution of India, 1950 — Article 32Preventive Detention Act, 1950 — Section 3(4)
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Supreme Court31 Oct 1969Dismissed

Kidar Nath Vs Mangat Rai & Ors

Supreme Court Of India · (1969) 3 SCC 588 : (1970) 3 SCR 213

Punjab Relief of Indebtedness Act, 1934 — Section 30Usurious Loans Act, 1918 — Section 2, 3(2)
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Supreme Court30 Oct 1969Allowed

State of Haryana Vs Mohanlal & Ors

Supreme Court Of India · AIR 1970 SC 1848 : (1969) 3 SCC 484 : (1970) 3 SCR 202

General Clauses Act, 1897 — Section 12, 3, 4Punjab Municipal Act, 1911 — Section 1, 238, 3, 4APunjab Town Improvement Act, 1922 — Section 1, 103, 3, 4A
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Supreme Court29 Oct 1969Dismissed

Narayanibai Vs State of Maharashtra & Ors

Supreme Court Of India · (1971) 73 BOMLR 308 : (1970) MhLj 89 : (1969) 3 SCC 468 : (1970) 3 SCR 172

Constitution of India, 1950 — Article 13, 13(1), 13(2), 14, 19, 19(1)(f), 31, 31A(1)(a), 31B
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Supreme Court29 Oct 1969dismissed

State of Bihar Vs Kamla Kant Misra & Ors

Supreme Court Of India · AIR 1971 SC 1667 : (1969) 3 SCC 337 : (1970) 3 SCR 181

Constitution of India, 1950 — Article 19(1), 19(3), 19(4), 19(5)Criminal Procedure Code, 1898 (CrPC) — Section 134, 144, 144(1), 144(2), 144(3)
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Supreme Court28 Oct 1969Allowed

Travancore Rayon Ltd. Vs Union of India

Supreme Court Of India · AIR 1971 SC 862 : (1978) 2 ELT 378 : (1969) 3 SCC 868 : (1970) 3 SCR 40

Central Excise Rules, 1944 — Rule 55Central Excises and Salt Act, 1944 — Section 36Constitution of India, 1950 — Article 136, 227
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