Supreme Court25 Oct 1968Allowed
Lalta and Ors Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1970 SC 1381 : (1970) CriLJ 1270 : (1969) 2 SCR 526
Criminal Procedure Code, 1898 (CrPC) — Section 403
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,763 of 2,989
Supreme Court24 Oct 1968Allowed
Dattaraya Tawalay Vs Shaikh Mahboob Shaikh Ali & Anr
Supreme Court Of India · AIR 1970 SC 750 : (1969) 2 SCR 514
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14
Supreme Court18 Oct 1968dismissed
J.K. Steel Ltd. Vs Union of India
Supreme Court Of India · AIR 1970 SC 1173 : (1978) 2 ELT 355 : (1969) 2 SCR 481
Central Excise Rules, 1944 — Rule 10, 9(2)
Supreme Court18 Oct 1968Allowed
Dhani Devi Vs Sant Bihari & Ors
Supreme Court Of India · AIR 1970 SC 759 : (1970) 18 BLJR 498 : (1969) 2 SCR 507
Motor Vehicles Act, 1939 — Section 45, 57, 61(2), 64A
Supreme Court18 Oct 1968Dismissed
Romesh Chandra Mehta Vs State of West Bengal
Supreme Court Of India · AIR 1970 SC 940 : (1970) CriLJ 863 : (1985) 5 ECR 2239 : (1999) 110 ELT 324 : (1969) 2 SCR 461
Constitution Of India, 1950 — Article 20(2), 20(3), 22(1)Defence Of India Rules, 1962 — Rule 126P(2)(II), 126P(2)(III)Sea Customs Act, 1878 — Section 167, 167(81), 169, 170, 171A, 172, 173, 182, 188
Supreme Court17 Oct 1968Allowed
Mohan Meakin Breweries Ltd. Vs The Commissioner of Excise, Bihar & Ors
Supreme Court Of India · AIR 1970 SC 1171 : (1971) 19 BLJR 444 : (1968) 1 PLJR 115 : (1969) 2 SCR 457
Bihar and Orissa Excise Act, 1915 — Section 28, 90Bihar and Orissa Excise Rules, 1919 — Rule 147
Supreme Court17 Oct 1968Allowed
Surja Vs Hardeva and Ors
Supreme Court Of India · AIR 1970 SC 1193 : (1969) 2 SCR 448
Punjab Security of Land Tenures Act, 1953 — Section 18, 18(2), 24, 5, 5B
Supreme Court16 Oct 1968Dismissed
Assistant Collector of Customs & Anr Vs U. L.R. Malwani and Anr
Supreme Court Of India · AIR 1970 SC 962 : (1970) CriLJ 885 : (1969) 2 SCR 438
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 225, 226, 227Penal Code, 1860 (IPC) — Section 120B
Supreme Court16 Oct 1968Dismissed
Bahadur Singh & Anr Vs Muni Subrat Dass & Anr
Supreme Court Of India · (1970) 72 PLR 995 : (1969) 2 SCR 432
Arbitration Act, 1940 — Section 14, 15, 16, 17, 30Civil Procedure Code, 1908 (CPC) — Section 47Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1)
Supreme Court15 Oct 1968Dismissed
Mahadeo Vs Shantibhai and Ors
Supreme Court Of India · (1970) 18 BLJR 721 : (1969) 2 SCR 422
Madhya Pradesh Town Improvement Trust Act, 1960 — Section 73Representation of the People Act, 1951 — Section 116A
Supreme Court15 Oct 1968Dismissed
Nani Gopal Mitra Vs The State of Bihar
Supreme Court Of India · AIR 1970 SC 1636 : (1970) 18 BLJR 619 : (1970) CriLJ 1396 : (1969) 2 SCR 411
Criminal Procedure Code, 1898 (CrPC) — Section 225General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 411
Supreme Court15 Oct 1968Allowed
State of Maharashtra Vs Himmatbhai Narbheram Rao and Others Municipal Corporation of Greater Bombay and Another Vs Noor Mahomed Mahobatkhan and Another and D.S. Kurlawala and Another
Supreme Court Of India · (1971) 73 BOMLR 75
Bombay Municipal Corporation Act, 1888 — Section 365, 366, 367, 368, 372Constitution of India, 1950 — Article 19(1), 19(5), 31, 31(2), 31(5)
Supreme Court11 Oct 1968Dismissed
Badri Prasad Vs The State of Madhya Pradesh & Anr
Supreme Court Of India · (1968) 10 SC CK 0006
Constitution Of India, 1950 — Article 32Madhya Pradesh Abolition Of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 3, 3(1), 4, 4(a), 5, 6, 8General Clauses Act, 1897 — Section 3(25)
Supreme Court10 Oct 1968Dismissed
Sampat Prakash Vs The State of Jammu & Kashmir & Anr
Supreme Court Of India · AIR 1970 SC 1118 : (1970) LabIC 873 : (1969) 2 SCR 365
Constitution of India, 1950 — Article 35, 367, 368, 370, 370(1)General Clauses Act, 1897 — Section 21
Supreme Court10 Oct 1968Partly Allowed
Rama Shankar Singh & Anr Vs Mst. Shyamlata Devi and Ors
Supreme Court Of India · AIR 1970 SC 716 : (1970) 18 BLJR 556 : (1968) 1 PLJR 118 : (1969) 2 SCR 360
Bihar Tenancy Act, 1885 — Article 2, 184, 193, 67(1)Contract Act, 1872 — Section 43
Supreme Court10 Oct 1968Dismissed
Premier Automobiles Ltd. Vs S.N. Shrivastava & Anr
Supreme Court Of India · AIR 1970 SC 1386 : (1970) 76 ITR 1 : (1969) 2 SCR 353
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 156, 163, 207, 208, 209
Supreme Court08 Oct 1968Allowed
Arjan Singh and Anr Vs The State of Punjab and Ors
Supreme Court Of India · AIR 1970 SC 703 : (1969) 2 SCR 347
Constitution of India, 1950 — Article 226Pepsu Tenancy and Agricultural Lands (Amendment and Validation) Act, 1962 — Section 1(2), 2, 32FF, 32KK, 4
Supreme Court07 Oct 1968Allowed
Union of India & Others Vs K. Rajappa Menon
Supreme Court Of India · AIR 1970 SC 748 : (1970) 20 FLR 341 : (1969) 2 SCR 343
Constitution of India, 1950 — Article 311(2)
Supreme Court27 Sept 1968Dismissed
Harnath Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1970 SC 1619 : (1970) 18 BLJR 417 : (1970) CriLJ 1422 : (1970) MPLJ 616 : (1969) 2 SCR 289
Criminal Procedure Code, 1898 (CrPC) — Section 164
Supreme Court27 Sept 1968Dismissed
Satish Kumar & Ors Vs Surinder Kumar & Ors
Supreme Court Of India · AIR 1970 SC 833 : (1969) 2 SCR 244
Arbitration Act, 1940 — Section 14Registration Act, 1908 — Section 17, 17(1), 49