Supreme Court05 Sept 1969Allowed
Kedar Nath Lal & Anr. Vs Ganesh Ram & Ors
Supreme Court Of India · AIR 1970 SC 1717 : (1969) 2 SCC 787 : (1970) 2 SCR 204
Transfer of Property Act, 1882 — Section 52
COURT ARCHIVE
Supreme Court Of India judgments
59,782 judgments · page 2,741 of 2,990
Supreme Court05 Sept 1969Allowed
Sarmukh Singh and Another Vs Karam Singh and Others
Supreme Court Of India · (1969) 2 UJ 621
Limitation Act, 1963 — Article 10
Supreme Court03 Sept 1969Allowed
Md Hanif Vs The State of Assam
Supreme Court Of India · (1969) 2 SCC 782 : (1970) 2 SCR 197
Constitution of India, 1950 — Article 226
Supreme Court03 Sept 1969Dismissed
Jalgaon District Central Co-operative Bank Ltd. Vs Pandalikrao Laxmanrao Suryawanshi & Ors
Supreme Court Of India · AIR 1970 SC 1966 : (1969) 2 SCC 713 : (1970) 2 SCR 192
Supreme Court02 Sept 1969Dismissed
Rampur Distillery and Chemical Co. Ltd. and Another Vs Company Law Board and Another
Supreme Court Of India · AIR 1970 SC 1789 : (1969) 2 SCC 774 : (1970) 2 SCR 177
Companies Act, 1956 — Section 10, 326, 326(2), 330
Supreme Court02 Sept 1969Allowed
Kashmiri Lal Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1970 SC 1868 : (1970) CriLJ 1647 : (1969) 2 SCC 706 : (1970) 2 SCR 187
Railway Stores (Unlawful Possession) Act, 1955 — Section 2, 3
Supreme Court02 Sept 1969Dismissed
Prem Krishna and Another Vs Krishinchand Chellaram and Another
Supreme Court Of India · (1969) 2 UJ 607
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90
Supreme Court02 Sept 1969Allowed
In the Matter of Durga Show and Others
Supreme Court Of India · (1970) 72 PLR 910 : (1970) 3 SCC 696
Constitution of India, 1950 — Article 22(5), 32
Supreme Court02 Sept 1969Dismissed
Rampur Distillery Co. Ltd. Vs Company Law Board & Anr
Supreme Court Of India · (1969) 09 SC CK 0017
Companies Act, 1956 — Section 10E, 237, 324, 326, 326(1), 326(2)(b)
Supreme Court01 Sept 1969Allowed
Union of India Vs A.V. Narasimhalu
Supreme Court Of India · (1983) 13 ELT 1534 : (1969) 2 SCC 658 : (1970) 2 SCR 145
Sea Customs Act, 1878 — Section 188, 191
Supreme Court01 Sept 1969Dismissed
State of Madhya Pradesh Vs Brijmohandas and Others
Supreme Court Of India · (1969) 2 UJ 627
Supreme Court01 Sept 1969Allowed
State of Mysore Vs S.V.G. Iyengar
Supreme Court Of India · (1969) 2 SCC 703 : (1970) 2 SCR 159
Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955 — Rule 38Karnataka Civil Services Rules, 1958 — Rule 52
Supreme Court01 Sept 1969Dismissed
Nilkanth and Another Vs The State of Maharashtra
Supreme Court Of India · (1969) 2 UJ 604
Bombay Village Panchayats Act, 1959 — Section 51Penal Code, 1860 (IPC) — Section 426, 447
Supreme Court01 Sept 1969Dismissed
The District Board of Muzaffarnagar, U.P. Vs Sri Hans Raj Gupta and Co. Pvt. Ltd.
Supreme Court Of India · (1969) 2 UJ 624
Uttar Pradesh District Boards Act, 1922 — Section 174(1)
Supreme Court01 Sept 1969Dismissed
Mangat Rai Vs State of Madhya Pradesh
Supreme Court Of India · (1970) MPLJ 602 : (1969) 2 SCC 697 : (1970) 2 SCR 151 : (1970) 26 STC 1
Criminal Procedure Code, 1898 (CrPC) — Section 417Madhya Pradesh General Sales Tax Act, 1958 — Section 29, 29(2), 29(3), 29(4), 46Penal Code, 1860 (IPC) — Section 353, 506(1)
Supreme Court01 Sept 1969Allowed
Raja Bahdur Kamakhya Narain Singh Vs Commissioner of Income Tax, Bihar and Orissa
Supreme Court Of India · AIR 1971 SC 794 : (1970) 77 ITR 253 : (1969) 3 SCC 791 : (1970) 2 SCR 163
Supreme Court29 Aug 1969Dismissed
R. Kempraj Vs M/s Barton Son & Co.
Supreme Court Of India · AIR 1970 SC 1872 : (1969) 2 SCC 594 : (1970) 2 SCR 140
Transfer of Property Act, 1882 — Section 14, 40
Supreme Court29 Aug 1969dismissed
Parasramka Commercial Company Vs Union of India
Supreme Court Of India · AIR 1970 SC 1654 : (1969) 2 SCC 694 : (1970) 2 SCR 136
Arbitration Act, 1940 — Section 14(1)
Supreme Court29 Aug 1969Disposed Of
Lalai and Others Vs The State of Uttar Pradesh and Others
Supreme Court Of India · (1969) 2 UJ 601
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 20
Supreme Court29 Aug 1969Partly Allowed
Jani Gulab Shaikh Vs The State of Maharashtra
Supreme Court Of India · (1970) 1 SCC(Cri) 532 : (1969) 2 UJ 598
Penal Code, 1860 (IPC) — Section 304, 323, 325