Supreme Court19 Jul 1968Allowed
Konappa Rudrappa Nadgouda Vs Vishwanath Reddy and Another
Supreme Court Of India · AIR 1969 SC 447(1) : (1969) 1 SCR 395
Constitution of India, 1950 — Article 299Representation of the People Act, 1951 — Section 9A
COURT ARCHIVE
Supreme Court Of India judgments
59,780 judgments · page 2,770 of 2,989
Supreme Court18 Jul 1968Dismissed
Krishna Ballabh Sahay and Ors Vs Commission of Inquiry & Ors
Supreme Court Of India · AIR 1969 SC 258 : (1969) 17 BLJR 392 : (1969) CriLJ 520 : (1969) 1 SCR 387
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 136, 153, 155, 156(3), 160
Supreme Court16 Jul 1968Allowed
Sanghvi Jeevraj Ghewar Chand & Ors Vs Secretary, Madras Chillies, Grains Kirana Merchants Indian Telephone Industries Ltd. Vs The Workmen
Supreme Court Of India · AIR 1969 SC 530 : (1969) 1 LLJ 719 : (1969) 1 SCR 366
Industrial Disputes Act, 1947 — Section 7, 7A, 7BPayment of Bonus Act, 1965 — Section 1(3), 2(13), 2(16), 22, 32
Supreme Court15 Jul 1968Allowed
Ram Kristo Mandal and Anr Vs Dhankisto Mandal
Supreme Court Of India · AIR 1969 SC 204 : (1969) 17 BLJR 270 : (1969) 1 SCR 342
Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, 100, 11, 9Evidence Act, 1872 — Section 101, 102, 103, 104General Clauses Act, 1897 — Section 6
Supreme Court15 Jul 1968Dismissed
Suresh Koshy George Vs The University of Kerala & Ors
Supreme Court Of India · AIR 1969 SC 198 : (1969) 1 SCR 317
Constitution of India, 1950 — Article 226, 311Kerala University Act, 1957 — Section 19N, 28
Supreme Court15 Jul 1968Dismissed
Sham Sunder Vs Union of India & Ors
Supreme Court Of India · AIR 1969 SC 212 : (1970) 20 FLR 169 : (1970) 1 LLJ 6 : (1969) 1 SCR 312
Constitution of India, 1950 — Article 16(1)Railway Establishment Code — Rule 157
Supreme Court15 Jul 1968Dismissed
Abdul Rahiman Khan Vs Sadasiva Tripathi
Supreme Court Of India · AIR 1969 SC 302 : (1969) 1 SCR 351
Constitution of India, 1950 — Article 191, 299, 299(1)Representation of the People Act, 1951 — Section 7, 9A
Supreme Court15 Jul 1968Dismissed
Kuchwar Lime and Stone Co. Vs M/s Dehri Rohtas Light Railway Co. Ltd. &Anr
Supreme Court Of India · AIR 1969 SC 193 : (1969) 17 BLJR 315 : (1969) 1 SCR 359
Contract Act, 1872 — Section 149, 186, 2Defence of India Rules, 1962 — Rule 81Railway Coaching Tariff Rules — Rule 108, 108(10), 108(2)
Supreme Court15 Jul 1968Allowed
Hiralal Agrawal etc. Vs Rampadarath Singh & Ors, etc.
Supreme Court Of India · AIR 1969 SC 244 : (1969) 17 BLJR 186 : (1969) 1 SCR 328
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 16(2), 16(3)Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 18, 19Regi
Supreme Court02 Jul 1968Dismissed
Debabrata Bandopadhyay Vs The State of West Bengal & Anr
Supreme Court Of India · AIR 1969 SC 189 : (1969) CriLJ 401 : (1969) 1 SCR 304
Contempt of Courts Act, 1971 — Section 1, 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 10, 517
Supreme Court03 May 1968Allowed
Kalinga Tubes Ltd. Vs Their Workmen
Supreme Court Of India · AIR 1969 SC 90 : (1969) 35 CLT 223 : (1968) 17 FLR 311 : (1969) 1 LLJ 557 : (1969) 1 SCR 287
Industrial Disputes Act, 1947 — Section 25FFF
Supreme Court03 May 1968Dismissed
State of Punjab and Ors Vs Bhai Ardaman Singh and Ors etc.
Supreme Court Of India · AIR 1969 SC 13 : (1969) 71 PLR 44 : (1969) 1 SCR 283
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 43(1)
Supreme Court03 May 1968Dismissed
Amrit Lal Ambalal Patel Vs Himathbhai Gomanbhai Patel and Another
Supreme Court Of India · AIR 1968 SC 1455 : (1969) 1 SCR 277
Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 100(1), 36
Supreme Court03 May 1968Dismissed
S. Rajagopal Vs C.M. Armugam & Ors
Supreme Court Of India · AIR 1969 SC 101 : (1969) 1 SCR 254
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
Supreme Court03 May 1968Dismissed
The State of Punjab and Others Vs Bhai Ardaman Singh and Others etc.
Supreme Court Of India · AIR 1969 SC 13 : (1969) 71 PLR 44 : (1969) 1 SCR 283
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 43(1)
Supreme Court03 May 1968Dismissed
Seth Goverdhan Das and Others Vs Smt. Sitabai
Supreme Court Of India · (1969) JLJ 23 : (1969) MhLj 229
Central Provinces Tenancy Act, 1920 — Section 10, 100, 12, 13, 49
Supreme Court03 May 1968Allowed
Orient Paper Mills Ltd. Vs Union of India
Supreme Court Of India · AIR 1969 SC 48 : (1978) 2 ELT 345 : (1969) 1 SCR 245
Central Excises and Salt Act, 1944 — Section 35
Supreme Court02 May 1968Allowed
Hadibandhu Das Vs District Magistrate & Anr
Supreme Court Of India · AIR 1969 SC 43 : (1969) 35 CLT 1 : (1969) CriLJ 274 : (1969) 1 SCR 227
Constitution of India, 1950 — Article 22(5), 226Preventive Detention Act, 1950 — Section 13(2), 3(1), 7(1)
Supreme Court02 May 1968Dismissed
Laxman Balkrishna Joshi Vs Dr. Trimbak Bapu Godbole and Anr
Supreme Court Of India · (1968) ACJ 183 : AIR 1969 SC 128 : (1969) 71 BOMLR 236 : (1968) KLJ 955 : (1968) MhLj 599 : (1968) MPLJ 607 : (1969) 1 SCR 206
Fatal Accidents Act, 1855 — Section 1A
Supreme Court02 May 1968Allowed
Dr. Devendra M. Surti Vs The State of Gujarat
Supreme Court Of India · AIR 1969 SC 63 : (1969) 71 BOMLR 93 : (1969) CriLJ 285 : (1968) 17 FLR 370 : (1969) 2 LLJ 116 : (1969) MhLj 391 : (1969) 1 SCR 234
Bombay Shops and Establishments Act, 1948 — Section 2(4), 52, 62Bombay Shops and Establishments Rules, 1962 — Rule 23(1)