Supreme Court21 Aug 1969dismissed
Municipal Corporation Vs Sri Niyamatullah S/o Masitulla
Supreme Court Of India · (1970) MPLJ 455 : (1969) 2 SCC 551 : (1970) 2 SCR 47
Indore City Municipal Act, 1909 — Section 13, 135, 135(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,782 judgments · page 2,743 of 2,990
Supreme Court21 Aug 1969Dismissed
Nazeria Motor Service etc. Vs State of Andhra Pradesh & Anr
Supreme Court Of India · AIR 1970 SC 1864 : (1969) 2 SCC 576 : (1970) 2 SCR 52
Constitution of India, 1950 — Article 14, 19(1), 301, 304States Reorganisation Act, 1956 — Section 119
Supreme Court21 Aug 1969Disposed Of
Commissioner of Income Tax, West Bengal II Vs Saila Behari Lal Singha
Supreme Court Of India · AIR 1970 SC 1702 : (1970) 76 ITR 702 : (1969) 2 SCC 478 : (1970) 2 SCR 32
Income Tax Act, 1922 — Section 66
Supreme Court20 Aug 1969dismissed
Ahmed G.H. Ariff & Ors Vs Commissioner of Wealth Tax, Calcutta
Supreme Court Of India · AIR 1971 SC 1691 : (1970) 76 ITR 471 : (1969) 2 SCC 471 : (1970) 2 SCR 19
Civil Procedure Code, 1908 (CPC) — Section 60Transfer of Property Act, 1882 — Section 6
Supreme Court20 Aug 1969Dismissed
Sitabai & Anr Vs Ram Chandra
Supreme Court Of India · AIR 1970 SC 343 : (1969) MhLj 926 : (1969) MPLJ 868 : (1969) 2 SCC 544 : (1970) 2 SCR 1
Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12, 14Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, 1950 — Section 86, 87, 89
Supreme Court20 Aug 1969dismissed
Bhudan Singh & Anr Vs Nabi Bux & Anr
Supreme Court Of India · AIR 1970 SC 1880 : (1969) RD 407 : (1969) 2 SCC 481 : (1970) 2 SCR 10
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 13, 144, 17, 18, 2(1)
Supreme Court20 Aug 1969Dismissed
Kanpur Nagar Mahapalika Vs M/s Narain Das Haribansh
Supreme Court Of India · (1970) 18 BLJR 788 : (1969) 2 SCC 620 : (1970) 2 SCR 28
Arbitration Act, 1940 — Section 34
Supreme Court19 Aug 1969Allowed
Maula Bux Vs Union of India
Supreme Court Of India · AIR 1970 SC 1955 : (1970) 18 BLJR 885 : (1969) 2 SCC 554 : (1970) 1 SCR 928
Contract Act, 1872 — Section 74
Supreme Court19 Aug 1969Dismissed
Kalanka Devi Sansthan Vs Maharashtra Revenue Tribunal, Nagpur & Ors
Supreme Court Of India · AIR 1970 SC 439 : (1970) 72 BOMLR 651 : (1970) MhLj 1 : (1969) 2 SCC 616 : (1970) 1 SCR 936
Bombay Public Trusts Act, 1950 — Section 2(18)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 2(12), 2(22)Constitution of India, 1950 — Article 14, 19, 19(1)
Supreme Court19 Aug 1969Dismissed
Municipal Council, Raipur and Another Vs State of M.P.
Supreme Court Of India · (1970) JLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 242, 417, 439Madhya Pradesh Public Trust Act, 1951 — Section 2(4)Madras Maintenance of Public Order Act, 1949 — Section 9(1A)
Supreme Court18 Aug 1969Dismissed
Keshava Narayan Vs Mandal Co-operative Marketing Society and Others
Supreme Court Of India · (1969) MPLJ 713
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 82, 82(1)(c)Madhya Pradesh Co-operative Societies Rules, 1962 — Rule 29
Supreme Court18 Aug 1969Allowed
K.C. Nambiar Vs THE IV JUDGE OF THE COURT OF SMALL CAUSES,MADRAS & ORS.
Supreme Court Of India · AIR 1970 SC 1656 : (1970) 2 AnWR 24 : (1969) 2 SCC 465 : (1970) 1 SCR 906
Supreme Court18 Aug 1969Dismissed
Tulsipur Sugar Co. Ltd. Vs The State of U.P. and Others
Supreme Court Of India · AIR 1969 SC 70
Civil Procedure Code, 1908 (CPC) — Section 152Industrial Disputes (Central) Rules, 1957 — Rule 28Uttar Pradesh Industrial Disputes Act, 1947 — Section 11B, 4, 4D, 5B, 6
Supreme Court18 Aug 1969dismissed
Municipal Council, Raipur & Anr Vs The State of Madhya Pradesh
Supreme Court Of India · (1970) 18 BLJR 828 : (1970) CriLJ 1656 : (1970) 2 LLJ 40 : (1970) MPLJ 191 : (1969) 2 SCC 582 : (1970) 1 SCR 915
Criminal Procedure Code, 1898 (CrPC) — Section 242, 417, 439Motor Transport Workers Act, 1961 — Section 2, 38, 38(1)
Supreme Court18 Aug 1969dismissed
Ouseph Varghese Vs Joseph Aley & Ors
Supreme Court Of India · (1969) 2 SCC 539 : (1970) 1 SCR 921
Supreme Court14 Aug 1969Allowed
Khetrabasi Samual etc. Vs State of Orissa
Supreme Court Of India · AIR 1970 SC 272 : (1969) 2 SCC 571 : (1970) 1 SCR 880
Criminal Procedure Code, 1898 (CrPC) — Section 239, 252, 417, 417(1), 417(3)Penal Code, 1860 (IPC) — Section 147, 323, 325
Supreme Court14 Aug 1969Allowed
Mackinnon Mackenzie & Co. Pvt. Ltd. Vs Ibrahim Mahmmed Issak
Supreme Court Of India · (1969) ACJ 422 : AIR 1970 SC 1906 : (1971) 73 BOMLR 131 : (1969) 19 FLR 281 : (1970) LabIC 1413 : (1970) 1 LLJ 16 : (1971) MhLj 395 : (1969) 2 SCC 607 : (1970) 1 SCR 869
Workmens Compensation Act, 1923 — Section 3
Supreme Court14 Aug 1969Allowed
Ranganatha Reddiar Vs The State of Kerala
Supreme Court Of India · AIR 1970 SC 520 : (1970) CriLJ 599 : (1969) 2 SCC 457 : (1970) 1 SCR 864
Prevention of Food Adulteration Act, 1954 — Section 14, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12A
Supreme Court14 Aug 1969Allowed
Om Prakash Vs Lalchand and Another
Supreme Court Of India · AIR 1970 SC 1889 : (1969) 2 SCC 533 : (1970) 1 SCR 886
Representation of the People Act, 1951 — Section 123(1), 123(2), 123(4)
Supreme Court14 Aug 1969Dismissed
B.P. Maurya Vs Prakash Vir Shastri & Ors
Supreme Court Of India · AIR 1970 SC 522 : (1969) 2 SCC 634 : (1970) 1 SCR 894
Representation of the People Act, 1951 — Section 123(3A), 123(4)