Supreme Court27 Sept 1968Dismissed
Hardeodas Jagannath Vs State of Assam and Ors
Supreme Court Of India · AIR 1970 SC 724 : (1969) 2 SCR 261 : (1970) 26 STC 10
Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4, 6, 6(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,764 of 2,989
Supreme Court27 Sept 1968
Delhi Cloth and General Mills Co.Ltd. Vs Workmen and Ors etc.
Supreme Court Of India · AIR 1970 SC 919 : (1970) 20 FLR 176 : (1970) LabIC 787 : (1969) 2 LLJ 755 : (1969) 2 SCR 307
Supreme Court27 Sept 1968Dismissed
Workmen of the Indian Leaf Tobacco Development Company Vs The Management of the Indian Leaf Tobacco Development Co. Ltd.
Supreme Court Of India · AIR 1970 SC 860 : (1970) 20 FLR 269 : (1969) 2 SCR 282
Industrial Disputes Act, 1947 — Section 10(1)(d), 25F, 25FF, 25FFF
Supreme Court27 Sept 1968Dismissed
Bhagwan Das Vs Paras Nath
Supreme Court Of India · AIR 1970 SC 971 : (1969) 2 SCR 297
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 3(3), 7(F)
Supreme Court27 Sept 1968Dismissed
Manager Pyarchand Kesarimal Ponwal Bidi Factory Vs Onkar Laxman Thenge & Ors
Supreme Court Of India · AIR 1970 SC 823 : (1973) MhLj 163 : (1973) 18 MPLJ 279
Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 16, 20, 20(1)Companies Act, 1929 — Section 154
Supreme Court27 Sept 1968Allowed
Hansraj Gordhandas Vs H.H. Dave, Assistant Collector of Central Excise
Supreme Court Of India · AIR 1970 SC 755 : (1969) 2 SCR 253
Central Excise Rules, 1944 — Rule 8
Supreme Court26 Sept 1968Dismissed
Caltex (India) Ltd. Vs Bhagwan Devi Marodia
Supreme Court Of India · AIR 1969 SC 405 : (1969) 2 SCR 236
Contract Act, 1872 — Section 55
Supreme Court26 Sept 1968Allowed
Mohd. Usman Military Contractor, Jhansi Vs Union of India , Ministry of Defence
Supreme Court Of India · AIR 1969 SC 474 : (1969) 17 BLJR 385 : (1969) 2 SCR 232
Arbitration Act, 1940 — Section 20, 8General Clauses Act, 1897 — Section 8(1)Limitation Act, 1908 — Article 158, 178, 181
Supreme Court25 Sept 1968Dismissed
Jaimal & Anr Vs Financial Commissioner, Punjab & Ors
Supreme Court Of India · AIR 1969 SC 392 : (1969) 2 SCR 210
Punjab Security of Land Tenures Act, 1953 — Section 18, 18(1), 18(4), 18(5), 2(1)
Supreme Court25 Sept 1968Dismissed
Union of India Vs Salween Timber Construction (India) & Ors
Supreme Court Of India · AIR 1969 SC 488 : (1969) 2 SCR 224
Arbitration Act, 1940 — Section 12(2), 31(3), 32, 33, 5
Supreme Court25 Sept 1968Allowed
State Bank of India Vs Rajendra Kumar Singh and Others
Supreme Court Of India · AIR 1969 SC 401 : (1969) 17 BLJR 388 : (1969) CriLJ 659 : (1969) MhLj 527 : (1969) MPLJ 465 : (1969) 2 SCR 216
Criminal Procedure Code, 1898 (CrPC) — Section 517, 517(1), 520
Supreme Court24 Sept 1968Allowed
M/s Jaipur Udyog Ltd. & Anr Vs Commissioner of Income Tax, Delhi, Rajasthan and Another
Supreme Court Of India · AIR 1969 SC 470 : (1969) 71 ITR 799 : (1969) 2 SCR 193 : (1968) WLN 23
Finance Act, 1963 — Section 32(2), 72(1), 73(2), 74(1)Income Tax Act, 1961 — Section 141, 141(2), 210(3), 72, 80
Supreme Court24 Sept 1968Allowed
Hari Chand Aggarwal Vs Batala Engineering Co. Ltd.
Supreme Court Of India · AIR 1969 SC 483 : (1969) CriLJ 803 : (1969) 2 SCR 201
Constitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Defence of India Act, 1962 — Section 29, 40, 40(1)
Supreme Court20 Sept 1968Dismissed
Som Datt Datta Vs Union of India & Ors
Supreme Court Of India · AIR 1969 SC 414 : (1969) CriLJ 663 : (1969) 2 SCR 177
Army Act, 1950 — Section 121(4), 125, 126, 139(6), 164Army Rules, 1954 — Rule 3, 5Constitution of India, 1950 — Article 32
Supreme Court19 Sept 1968Dismissed
Municipal Corporation of Delhi Vs Kishan Das and Another
Supreme Court Of India · AIR 1969 SC 386 : (1969) 2 SCR 166
Delhi Development Act, 1957 — Section 14, 7Delhi Municipal Corporation Act, 1957 — Section 336, 336(2), 380
Supreme Court19 Sept 1968Dismissed
V. Sanjeevaraya Mudaliar Vs N.A. Raghavachary
Supreme Court Of India · AIR 1969 SC 435 : (1969) 2 SCR 158
Madras City Tenants Protection Act, 1922 — Section 12, 2, 2(1), 2(2), 3
Supreme Court18 Sept 1968Partly Allowed
Management Shahdara (Delhi) Saharanpur Light Railway Co. Ltd. Vs S.S. Railway Workers'' Union
Supreme Court Of India · AIR 1969 SC 513 : (1969) 18 FLR 315 : (1969) 1 LLJ 734 : (1969) 2 SCR 131
Constitution of India, 1950 — Article 136, 311Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10(2), 4, 6
Supreme Court16 Sept 1968Dismissed
Bibhuti Bhusan Das Gupta and Anr Vs State of West Bengal
Supreme Court Of India · AIR 1969 SC 381 : (1969) CriLJ 654 : (1969) 2 SCR 104
Criminal Procedure Code, 1898 (CrPC) — Section 205, 342, 342A, 537, 540A
Supreme Court16 Sept 1968Disposed Of
Bengal Chemical & Pharmaceutical Works Ltd. Vs Its Workmen
Supreme Court Of India · AIR 1969 SC 360 : (1969) 18 FLR 172 : (1969) LabIC 599 : (1969) 1 LLJ 751 : (1969) 2 SCR 113
Supreme Court13 Sept 1968
Vishwanatha Reddy Vs Konappa Rudrappa Nadgouda and Another
Supreme Court Of India · (1968) 09 SC CK 0028
Representation of the People Act, 1951 — Section 101, 53, 84, 9A