Supreme Court26 Nov 1968Allowed

K. Brahma Suriah & Anr Vs Lakshminarayana

Supreme Court Of India · AIR 1970 SC 816 : (1970) CriLJ 845 : (1969) 1 SCC 138 : (1969) 2 SCR 933

Criminal Procedure Code, 1898 (CrPC) — Section 173, 4(F)Mysore Panchayat Secretaries Powers and Duties Rules, 1961 — Rule 16Mysore Village Panchayats and Local Boards Act, 1959 — Section 220
Supreme Court22 Nov 1968Dismissed

Tilokchand Motichand & Ors Vs H.B. Munshi & Anr

Supreme Court Of India · AIR 1970 SC 898 : (1969) 1 SCC 110 : (1969) 2 SCR 824 : (1970) 25 STC 289

Bombay Sales Tax Act, 1953 — Section 12Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 32
Supreme Court20 Nov 1968dismissed

Bai Radha Vs The State of Gujarat

Supreme Court Of India · AIR 1970 SC 1396 : (1970) CriLJ 1279 : (1970) GLR 623 : (1969) 1 SCC 43 : (1969) 2 SCR 799

Criminal Procedure Code, 1898 (CrPC) — Section 165, 537Penal Code, 1860 (IPC) — Section 353Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15, 15(1), 15(2)
Supreme Court19 Nov 1968dismissed

State of Gujarat Vs Dr. R.B. Chandrachud

Supreme Court Of India · AIR 1971 SC 846 : (1969) 1 SCC 300 : (1969) 2 SCR 755

Baroda Land Revenue Code — Section 148Civil Procedure Code, 1908 (CPC) — Section 60(1), 80Transfer of Property Act, 1882 — Section 6
Supreme Court13 Nov 1968Allowed

M.C. Verghese Vs T.J. Poonan & Anr

Supreme Court Of India · AIR 1970 SC 1876 : (1970) CriLJ 1651 : (1969) 1 SCC 37 : (1969) 2 SCR 692

Criminal Procedure Code, 1898 (CrPC) — Section 253(2)Divorce Act, 1869 — Section 18, 19Evidence Act, 1872 — Section 122