Supreme Court23 Jul 1969Allowed
Mathai Methews Vs The State of Maharashtra
Supreme Court Of India · (1970) 3 SCC 772
Penal Code, 1860 (IPC) — Section 302, 324, 326
COURT ARCHIVE
Supreme Court Of India judgments
59,782 judgments · page 2,746 of 2,990
Supreme Court23 Jul 1969Allowed
Rayala Corporation (P) Ltd. & Ors Vs The Director of Enforcement, New Delhi
Supreme Court Of India · AIR 1969 SC 494
Adjudication Proceedings and Appeal Rules, 1957 — Rule 3(1)Constitution of India, 1950 — Article 132(1), 134(1), 14, 226Criminal Procedure Code, 1898 (CrPC) — Section 188, 191(2), 32, 561A
Supreme Court23 Jul 1969Allowed
M.C. Chacko Vs State Bank of Travancore, Trivandrum
Supreme Court Of India · AIR 1970 SC 504 : (1969) 2 SCC 343 : (1970) 1 SCR 658
Contract Act, 1872 — Section 2
Supreme Court23 Jul 1969Allowed
Royals Corporation (P.) Ltd. and Another Vs The Director of Enforcement New Advocate General Tamil Nadu
Supreme Court Of India · (1970) LW(Cri) 75
Adjudication Proceedings and Appeal Rules, 1957 — Rule 3(1)Criminal Procedure Code, 1898 (CrPC) — Section 188, 561ADefence (General) Regulations, 1939 — Regulation 2A
Supreme Court23 Jul 1969dismissed
Ramchand (Dead) by Legal Representatives Vs Thakur Janki Ballabhji Maharaj and Another
Supreme Court Of India · AIR 1970 SC 532 : (1969) 2 SCC 313 : (1970) 1 SCR 630 : (1969) WLN 35
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 92
Supreme Court18 Jul 1969dismissed
Management and Ghaziabad Engineering Co., (P) Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1970 SC 390 : (1969) 19 FLR 79 : (1970) LabIC 399 : (1969) 2 LLJ 777 : (1969) 2 SCC 319 : (1970) 1 SCR 622
Supreme Court18 Jul 1969dismissed
Jothi Timber Mart & Others Vs Corporation of Calicut & Another
Supreme Court Of India · AIR 1970 SC 264 : (1969) 2 SCC 348 : (1970) 1 SCR 629
Calicut City Municipality Act, 1961 — Section 126, 126(1)Constitution of India, 1950 — Article 246
Supreme Court17 Jul 1969Dismissed
T.G. Venkataraman, etc. Vs State of Madras & Anr
Supreme Court Of India · AIR 1970 SC 508 : (1967) 2 LLJ 246 : (1969) 2 SCC 299 : (1970) 1 SCR 615 : (1970) 25 STC 196
Constitution of India, 1950 — Article 14, 301Tamil Nadu General Sales Tax Act, 1959 — Section 59
Supreme Court16 Jul 1969Dismissed
State of Assam Vs Harisingh
Supreme Court Of India · (1969) 2 UJ 463
Supreme Court15 Jul 1969Disposed Of
Income Tax Officer, Special Investigation Circle-B, Meerut Vs M/s Seth Brothers and Ors.
Supreme Court Of India · AIR 1970 SC 292 : (1969) 74 ITR 836 : (1969) 2 SCC 324 : (1970) 1 SCR 601
Criminal Procedure Code, 1898 (CrPC) — Section 165
Supreme Court15 Jul 1969Allowed
State of Orissa Vs Chandrasekhar Singh Bhoi, etc.
Supreme Court Of India · AIR 1970 SC 398 : (1969) 2 SCC 334 : (1970) 1 SCR 593
Constitution of India, 1950 — Article 31AOrissa Land Reforms (Amendment) Act, 1965 — Section 45Orissa Land Reforms Act, 1960 — Section 1(3)
Supreme Court15 Jul 1969Dismissed
Union of India (UOI) Vs R.V. Sada Siva Murthy
Supreme Court Of India · (1969) 1 UJ 490
Supreme Court15 Jul 1969Allowed
Commissioner of Income Tax (Central), Calcutta Vs Mcleod and Co. Ltd.
Supreme Court Of India · (1970) 78 ITR 22
Income Tax Act, 1922 — Section 66
Supreme Court15 Jul 1969Dismissed
Ayesha Bibi Vs The Commissioner of Wakfs, West Bengal & Ors
Supreme Court Of India · AIR 1970 SC 287 : (1969) 2 SCC 305 : (1970) 1 SCR 585
Bengal Wakf Act, 1934 — Section 70, 70(1)Civil Procedure Code, 1908 (CPC) — Section 115, 80
Supreme Court14 Jul 1969Dismissed
Jamnadas Vs Smt. Radhabai
Supreme Court Of India · (1969) 2 UJ 458
Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 118
Supreme Court14 Jul 1969Dismissed
Sardar Malojirao Narsinghrao Shitole Vs State of M.P.
Supreme Court Of India · (1970) JLJ 5 : (1970) MPLJ 231 : (1969) 2 UJ 455
Supreme Court27 May 1969Allowed
Municipal Corporation of Delhi Vs Jagdish Lal & Anr
Supreme Court Of India · AIR 1970 SC 7 : (1970) CriLJ 1 : (1969) 3 SCC 389 : (1970) 1 SCR 579
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(1), 417(2), 417(3)Delhi Municipal Corporation Act, 1957 — Section 476(1)Prevention of Food Adulteration Act, 1954 — Section 20
Supreme Court20 May 1969Allowed
State of Madras Vs Davar and Company etc.
Supreme Court Of India · AIR 1970 SC 165 : (1970) 1 AnWR 25 : (1985) 5 ECR 2279 : (1969) 3 SCC 406 : (1970) 1 SCR 572 : (1969) 24 STC 481
Central Sales Tax Act, 1956 — Section 5, 5(2)
Supreme Court20 May 1969Dismissed
L Nanak Chand Vs Shri Chandra Kishore Aggarwal and Others
Supreme Court Of India · AIR 1970 SC 446 : (1970) CriLJ 522 : (1970) MhLj 15 : (1969) 3 SCC 802 : (1970) 1 SCC(Cri) 127 : (1970) 1 SCR 565
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 4
Supreme Court02 May 1969Dismissed
Tilak Chand Kureel Vs Bhim Raj
Supreme Court Of India · (1969) 3 SCC 367