Supreme Court07 Jan 1969Dismissed
Punit Ram Vs The State of Madhya Pradesh
Supreme Court Of India · (1969) 1 UJ 7
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments
59,782 judgments · page 2,759 of 2,990
Supreme Court06 Jan 1969Dismissed
Piara Singh Vs The State of Punjab
Supreme Court Of India · AIR 1969 SC 961 : (1969) CriLJ 1435 : (1969) 1 SCC 379 : (1969) 3 SCR 236
Criminal Procedure Code, 1898 (CrPC) — Section 337, 403, 403(2)Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 109, 302, 326
Supreme Court06 Jan 1969Allowed
Joydeb Dana Vs State of West Bengal
Supreme Court Of India · (1969) 1 UJ 1
Preventive Detention Act, 1950 — Section 3(2), 7
Supreme Court04 Jan 1969Dismissed
Manubhai Nandlal Amorsey Vs Popatlal Manilal Joshi and Others
Supreme Court Of India · AIR 1969 SC 734 : (1969) 1 SCC 372 : (1969) 3 SCR 217
Civil Procedure Code, 1908 (CPC) — Section 105Representation of the People Act, 1951 — Section 116, 116(A), 81(1), 83(1), 85
Supreme Court02 Jan 1969Dismissed
Sampat Singh Vs The State of Rajasthan
Supreme Court Of India · AIR 1969 SC 956 : (1969) CriLJ 1430 : (1969) 1 SCC 367 : (1969) 3 SCR 228 : (1969) WLN 1
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323, 324
Supreme Court20 Dec 1968dismissed
Rama Rao & Anr Vs Narayan & Anr
Supreme Court Of India · AIR 1969 SC 724 : (1969) 71 BOMLR 696 : (1969) CriLJ 1064 : (1969) MhLj 597 : (1969) 1 SCC 167 : (1969) 3 SCR 185
Criminal Procedure Code, 1898 (CrPC) — Section 172, 188, 195(1), 195(2), 196Evidence Act, 1872 — Section 3Maharashtra Co-operative Societies Act, 1960 — Section 93
Supreme Court20 Dec 1968Allowed
Pierce Leslie & Co. Ltd. Vs Violet Ouchterlony Wapshare & Ors
Supreme Court Of India · AIR 1969 SC 843 : (1969) 39 CompCas 808 : (1969) 3 SCR 203
Companies Act, 1913 — Section 209H, 243Limitation Act, 1908 — Article 120
Supreme Court20 Dec 1968Dismissed
Ram Autar Jalan Vs Coal Products P. Ltd.
Supreme Court Of India · (1970) 40 CompCas 715
Companies Act, 1913 — Section 164Mines Act, 1952 — Section 76
Supreme Court19 Dec 1968Dismissed
Kangra Valley Slate Co. Ltd. Vs State of Punjab & Ors
Supreme Court Of India · (1969) 1 SCC 286(1)
Mineral Concession Rules, 1960 — Rule 28, 28(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 13(1), 13(2), 18
Supreme Court19 Dec 1968Dismissed
Workmen of Gujarat Electricity Board, Baroda Vs The Gujarat Electricity Board, Baroda
Supreme Court Of India · AIR 1970 SC 87 : (1969) 18 FLR 308 : (1970) 11 GLR 241 : (1969) 2 LLJ 791 : (1969) 1 SCC 266 : (1969) 3 SCR 174
Supreme Court18 Dec 1968Disposed Of
In the Matter of Madhu Limaye & Ors
Supreme Court Of India · (1970) 18 BLJR 392 : (1969) CriLJ 1440 : (1969) 1 SCC 292 : (1969) 3 SCR 154
Constitution of India, 1950 — Article 22(1), 22(2), 32Criminal Procedure Code, 1898 (CrPC) — Section 107, 107(3), 114, 117, 117(3)Penal Code, 1860 (IPC) — Section 143, 188, 448
Supreme Court17 Dec 1968Allowed
In Re: Sushanta Goswami and Others
Supreme Court Of India · AIR 1969 SC 1004 : (1969) 1 SCC 273 : (1969) 3 SCR 138
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 379, 406Preventive Detention Act, 1950 — Section 3(2)
Supreme Court16 Dec 1968Allowed
Rohtas Industries Ltd Vs S.D. Agarwal & Ors
Supreme Court Of India · AIR 1969 SC 707 : (1969) 39 CompCas 781 : (1969) 1 SCC 325 : (1969) 3 SCR 108
Penal Code, 1860 (IPC) — Section 120
Supreme Court15 Dec 1968Dismissed
Shamsher Singh and Another Vs State of Uttar Pradesh
Supreme Court Of India · (1968) 12 SC CK 0017
Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 325
Supreme Court13 Dec 1968Dismissed
Official Trustee, West Bengal & Ors Vs Sachindra Nath Chatterjee & Anr
Supreme Court Of India · AIR 1969 SC 823 : (1969) 3 SCR 92
Official Trustees Act, 1913 — Section 10(1)Trustees and Mortgagees Powers Act, 1866 — Section 43Trusts Act, 1882 — Section 34
Supreme Court13 Dec 1968Dismissed
Union of India Vs Motilal Padampat Sugar Mills Co., (P) Ltd.
Supreme Court Of India · AIR 1969 SC 630 : (1969) 1 SCC 320 : (1969) 3 SCR 75
Railways Act, 1890 — Section 41(1)
Supreme Court13 Dec 1968Dismissed
Sugra Bibi Vs Hazi Kummu Mia
Supreme Court Of India · AIR 1969 SC 884 : (1969) 3 SCR 83
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
Supreme Court12 Dec 1968Dismissed
T.S. Baliah Vs T.S. Rengachari
Supreme Court Of India · AIR 1969 SC 701 : (1969) 72 ITR 787 : (1969) 3 SCR 65
Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 26, 6Income Tax Act, 1922 — Section 52
Supreme Court11 Dec 1968Allowed
The State of Mysore & Anr Vs D. Achiah Chetty, etc.
Supreme Court Of India · AIR 1969 SC 477 : (1969) 1 SCC 248 : (1969) 3 SCR 55
Constitution of India, 1950 — Article 14, 213(1), 254(1)
Supreme Court09 Dec 1968Allowed
Koteswar Vittal Kamath Vs K. Rangappa Baliga & Co.
Supreme Court Of India · AIR 1969 SC 504 : (1969) 1 SCC 255 : (1969) 3 SCR 40
Constitution of India, 1950 — Article 304