CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,782 judgments · page 2,747 of 2,990

Supreme Court30 Apr 1969dismissed

U.P. Electric Supply Co. Ltd. Vs R.K. Shukla and Anr, etc.

Supreme Court Of India · AIR 1970 SC 237 : (1969) 2 LLJ 728 : (1969) 2 SCC 400 : (1970) 1 SCR 507

Constitution of India, 1950 — Article 254(2)Electricity Act, 1910 — Section 57, 57AUttar Pradesh Industrial Disputes Act, 1947 — Section 25FF, 33C(1), 33C(2), 6B(2), 6H(2)
Read judgment
Supreme Court30 Apr 1969Dismissed

Ram Dayal Vs Brijraj Singh and Ors

Supreme Court Of India · AIR 1970 SC 110 : (1970) MPLJ 778 : (1969) 2 SCC 218 : (1970) 1 SCR 530

Representation of the People Act, 1951 — Section 100(1), 123(4), 2, 33(1), 36(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 2(2)
Read judgment
Supreme Court30 Apr 1969Dismissed

Meghraj & Ors Vs Mst. Bayabai & Ors

Supreme Court Of India · AIR 1970 SC 161 : (1969) MhLj 776 : (1969) MPLJ 793 : (1969) 2 SCC 274 : (1970) 1 SCR 523

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1
Read judgment
Supreme Court29 Apr 1969Allowed

A.K. Kraipak & Ors Vs Union of India & Ors

Supreme Court Of India · AIR 1970 SC 150 : (1969) 2 SCC 262 : (1970) 1 SCR 457

All India Services Act, 1951 — Section 2(A), 3(1)Forest Service (Initial Recruitment) Regulations Rules, 1966 — Regulation 3, 5Forest Service (Recruitment) Rules, 1966 — Rule 4(1)
Read judgment
Supreme Court29 Apr 1969Dismissed

Ram Gopal Chaturvedi Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1970 SC 158 : (1970) 1 LLJ 367 : (1969) 2 SCC 240 : (1970) 1 SCR 472

Constitution of India, 1950 — Article 14, 16, 311, 320(3)Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12Municipal Corporations Act, 1882 — Section 191
Read judgment
Supreme Court29 Apr 1969Dismissed

Indu Bhushan Bose Vs Rama Sundari Debi & Anr

Supreme Court Of India · AIR 1970 SC 228 : (1969) 2 SCC 289 : (1970) 1 SCR 443

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 246West Bengal Premises Tenancy Act, 1956 — Section 10
Read judgment
Supreme Court28 Apr 1969Allowed

R.B. Subbaiyya Vs The State of Bihar

Supreme Court Of India · (1970) 1 LLJ 358 : (1970) 3 PLJR 262 : (1969) 3 SCC 758

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2), 5(3)
Read judgment
Supreme Court25 Apr 1969dismissed

Virajlal Manilal and Co. & Ors Vs State of Madhya Pradesh & Ors

Supreme Court Of India · AIR 1970 SC 129 : (1970) MPLJ 518 : (1969) 2 SCC 248 : (1970) 1 SCR 400

Constitution of India, 1950 — Article 19, 19(5), 19(6), 304Madhya Pradesh Kendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 5, 5(2)Madhya Pradesh Kendu Patta (Vyapar Viniyaman) Niyamavali, 1965 — Rule 9
Read judgment