Supreme Court28 Oct 1969Dismissed
Sudhir Kumar & Ors Vs Baldev Krishna Thapar & Ors
Supreme Court Of India · (1969) 3 SCC 611 : (1970) 3 SCR 114
COURT ARCHIVE
Supreme Court Of India judgments
59,782 judgments · page 2,734 of 2,990
Supreme Court28 Oct 1969Dismissed
Shri Mulchand Odhavji Vs Rajkot Borough Municipality
Supreme Court Of India · AIR 1970 SC 685 : (1971) 3 SCC 53
Bombay Municipal Boroughs Act, 1925 — Section 104, 105, 110, 99
Supreme Court28 Oct 1969Allowed
Rajah Velugoti Kumara Krishna Yachendra Varu & Ors Vs Sri Rajah Velugoti Sarvagna Kumara Krishna Yachendra Varu & Ors
Supreme Court Of India · AIR 1970 SC 1795 : (1971) 2 MLJ 27 : (1969) 3 SCC 281 : (1970) 3 SCR 88
Madras Impartible Estates Act, 1902 — Section 9Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 45, 47, 66
Supreme Court28 Oct 1969dismissed
A.K.K. Nambiar Vs Union of India & Anr
Supreme Court Of India · AIR 1970 SC 652 : (1970) LabIC 566 : (1969) 3 SCC 864 : (1970) 3 SCR 121
All India Services (Discipline and Appeal) Rules, 1955 — Rule 7, 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 154
Supreme Court28 Oct 1969dismissed
Shri Hanuman Cotton Mills & Ors Vs Tata Air Craft Limited
Supreme Court Of India · AIR 1970 SC 1986 : (1970) MPLJ 74 : (1969) 3 SCC 522 : (1970) 3 SCR 127
Contract Act, 1872 — Section 64, 73, 74
Supreme Court27 Oct 1969dismissed
Nagaraja Rao Vs C.K. Mamad Keyi
Supreme Court Of India · (1970) KLT 24 : (1970) 3 SCC 707
Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(4)(1), 2(1)
Supreme Court27 Oct 1969Allowed
Tatanagar Foundry Co. Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1970 SC 1960 : (1971) 19 BLJR 370 : (1970) 20 FLR 115 : (1970) 1 LLJ 348 : (1969) 3 SCC 464 : (1970) 3 SCR 8
Industrial Disputes Act, 1947 — Section 25
Supreme Court27 Oct 1969Dismissed
Munshi Lal Beni Ram Glass Works Vs Sri S.S. Singh, Assistant Labour Commissioner and Others
Supreme Court Of India · (1970) 20 FLR 375 : (1969) 3 SCC 786 : (1970) 3 SCR 27
General Clauses Act, 1897 — Section 6Uttar Pradesh Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 6
Supreme Court27 Oct 1969Dismissed
Navalkha & Sons Vs Ramanuja Das & Ors
Supreme Court Of India · AIR 1970 SC 2037 : (1970) 40 CompCas 936 : (1969) 3 SCC 537 : (1970) 3 SCR 1
Supreme Court27 Oct 1969Allowed
State of Punjab Vs Sardar Sewa Singh Gill & Ors
Supreme Court Of India · (1969) 3 SCC 321 : (1970) 3 SCR 13
Supreme Court27 Oct 1969Allowed
The State of Andhra Pradesh Vs I.B.S. Prasada Rao and Others
Supreme Court Of India · AIR 1970 SC 648 : (1970) CriLJ 733 : (1969) 3 SCC 896 : (1970) 1 SCC(Cri) 151
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120
Supreme Court27 Oct 1969Allowed
Meharban Singh and Others Vs Naresh Singh and Others
Supreme Court Of India · AIR 1971 SC 77 : (1969) 3 SCC 542 : (1970) 3 SCR 18
Madhya Bharat Zamindari Abolition Act, 1951 — Section 2, 3, 4Transfer of Property Act, 1882 — Section 73
Supreme Court27 Oct 1969Disposed Of
Ghulam Nabi Zaki Vs State of Jammu and Kashmir
Supreme Court Of India · (1969) 3 SCC 851 : (1970) 3 SCR 35
General Clauses Act, 1897 — Section 3Jammu and Kashmir Preventive Detention Act, 1964 — Section 10, 11, 12, 13(1), 14(1)Preventive Detention Act, 1950 — Section 13(2)
Supreme Court17 Oct 1969Allowed
State of Assam & Anr Vs Kuseswar Saikia & Ors
Supreme Court Of India · AIR 1970 SC 1616 : (1970) LabIC 1336 : (1969) 3 SCC 505 : (1970) 2 SCR 928
Supreme Court17 Oct 1969dismissed
Deep Chand and Others Vs State of Haryana
Supreme Court Of India · (1970) 72 PLR 336 : (1969) 3 SCC 890 : (1970) 1 SCC(Cri) 146
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
Supreme Court17 Oct 1969Dismissed
Lala Ram Vs Hari Ram
Supreme Court Of India · AIR 1970 SC 1093 : (1970) CriLJ 1014 : (1969) 3 SCC 173 : (1970) 1 SCC(Cri) 25 : (1970) 2 SCR 898
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1908 — Section 12(2)Penal Code, 1860 (IPC) — Section 324
Supreme Court17 Oct 1969Dismissed
Kanaiyalal Maneklal Chinai & Anr Vs State of Gujarat & Ors
Supreme Court Of India · AIR 1970 SC 1188 : (1971) 73 BOMLR 31 : (1970) 11 GLR 722 : (1970) 11 GLR 70 : (1969) 3 SCC 456 : (1970) 2 SCR 908
Bombay Provincial Municipal Corporations Act, 1949 — Section 66(42), 77, 77(1), 78, 78(1)Commissioners of Divisions Act, 1958 — Section 3(4)Land Acquisition Act, 1894 — Section 4, 6
Supreme Court17 Oct 1969Dismissed
Dewan Singh Vs Champat Singh & Ors
Supreme Court Of India · AIR 1970 SC 967 : (1969) 3 SCC 447 : (1970) 2 SCR 903
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court17 Oct 1969Allowed
Dattatrayaya Shankarbhat Ambalgi and Others Vs The Collector of Sholapur and Another
Supreme Court Of India · AIR 1970 SC 850 : (1971) 3 SCC 43
Land Acquisition Act, 1894 — Section 4
Supreme Court17 Oct 1969Disposed Of
Commissioner of Hindu Religious & Charitable Endowments, Mysore Vs U. Krishna Rao & Ors
Supreme Court Of India · AIR 1970 SC 1114 : (1969) 3 SCC 451 : (1970) 2 SCR 917
Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 21, 30(2), 31,55, 56, 63, 64, 65, 66, 67, 68, 69,100, 76(1), 76(2)