COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,783 of 2,989

Supreme Court03 Oct 1967Dismissed

Secretary, Madras Gymkhana Club Employees'' Union Vs Management of the Gymkhana Club

Supreme Court Of India · AIR 1968 SC 554 : (1967) 15 FLR 411 : (1967) 2 LLJ 720 : (1968) 1 SCR 742

Commonwealth Conciliation and Arbitration Act, 1904 — Section 4Industrial Disputes Act, 1947 — Section 2

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Supreme Court29 Sept 1967dismissed

C.A. Rajendran Vs Union of India & Ors

Supreme Court Of India · AIR 1968 SC 507 : (1968) 17 FLR 350 : (1968) 2 LLJ 407 : (1968) 1 SCR 721

Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(1)

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Supreme Court29 Sept 1967Allowed

Kanti Lal Babulal Vs H.C. Patel

Supreme Court Of India · AIR 1968 SC 445 : (1968) 1 SCR 735 : (1968) 21 STC 174

Bombay Sales Tax Act, 1946 — Section 12A(4)Constitution of India, 1950 — Article 19(1), 226, 286(1)Hyderabad General Sales Tax Act, 1950 — Section 11(2)

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Supreme Court29 Sept 1967Dismissed

Andhra Sugars Ltd.& Anr etc. Vs State of Andhra Pradesh & Ors

Supreme Court Of India · AIR 1968 SC 599 : (1968) 1 SCR 705 : (1968) 21 STC 212

Contract Act, 1872 — Section 10, 13, 14, 15, 2

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Supreme Court28 Sept 1967Dismissed

Madhya Pradesh Industries Vs State of Maharashtra and Others

Supreme Court Of India · (1968) JLJ 1019

Constitution Of India, 1950 — Article 14, 286Central Provinces And Berar Sales Tax Act, 1947 — Section 10(3), 11(2), 11A, 11A(3), 11(4), 11(5), 27A

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Supreme Court28 Sept 1967Dismissed

Anandji Haridas and Co. (P.) Ltd. Vs S.P. Kushare, S.T.O. Nagpur & Ors

Supreme Court Of India · AIR 1968 SC 565 : (1968) 1 SCR 661 : (1968) 21 STC 326

Business Profits Tax Act, 1947 — Section 14Central Provinces and Berar Sales Tax Act, 1947 — Section 10(1), 10(3), 11(4), 11(5), 11AConstitution of India, 1950 — Article 14

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Supreme Court28 Sept 1967dismissed

Lt. Commander Pascal Fernandes Vs The State of Maharashtra & Others

Supreme Court Of India · AIR 1968 SC 594 : (1968) CriLJ 550 : (1969) MhLj 865 : (1968) 1 SCR 695

Criminal Procedure Code, 1898 (CrPC) — Section 162(161), 173, 337, 337(1), 337(2)Penal Code, 1860 (IPC) — Section 161, 165, 165

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Supreme Court28 Sept 1967Dismissed

Municipality of Taloda Vs The Charity Commissioner & Ors

Supreme Court Of India · AIR 1968 SC 418 : (1968) 70 BOMLR 332 : (1968) MhLj 435 : (1968) MPLJ 318 : (1968) 1 SCR 652

Bombay Public Trusts Act, 1950 — Section 17, 19, 72(4)

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Supreme Court28 Sept 1967Allowed

Banarsi Das Ahluwalia Vs The Chief Controlling Revenue Authority, Delhi

Supreme Court Of India · AIR 1968 SC 497 : (1968) 1 SCR 685

Constitution of India, 1950 — Article 40Government of India Act, 1935 — Section 226Income Tax Act, 1918 — Section 51

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Supreme Court26 Sept 1967dismissed

Lakshmi Narain Agarwal Vs State Transport Authority, U.P. & Anr

Supreme Court Of India · AIR 1968 SC 410 : (1968) 16 BLJR 237 : (1968) 1 SCR 635

Motor Vehicles Act, 1939 — Section 47(1), 47(3), 48, 57, 64

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Supreme Court26 Sept 1967Dismissed

Mahant Ramswarup Guru Chhote Balakdas Vs Motiram Khandu Patil & Ors

Supreme Court Of India · AIR 1968 SC 422 : (1968) 70 BOMLR 324 : (1968) MhLj 363 : (1968) 1 SCR 641

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 11, 13, 27

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Supreme Court26 Sept 1967Disposed Of

State of Uttar Pradesh Vs Ramkrishan Burman (Dead) by L. Rs. and Others

Supreme Court Of India · AIR 1971 SC 87 : AIR 1969 SC 87 : (1970) 1 SCC 80 : (1970) 2 SCR 588

Uttar Pradesh Court Fees Act, 1870 — Section 7

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Supreme Court26 Sept 1967Dismissed

Vidya Vati Vs The State of Punjab & Ors

Supreme Court Of India · AIR 1968 SC 519 : (1968) 1 SCR 646

Constitution of India, 1950 — Article 226, 227Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 5

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Supreme Court25 Sept 1967Allowed

Workmen of Brahmputra Tea Estate, represented by Assam Chah Vs The Incoming Management of Brahmputra Tea Estate & Ors

Supreme Court Of India · AIR 1968 SC 514 : (1967) 15 FLR 390 : (1969) 2 LLJ 685 : (1968) 1 SCR 626

Industrial Disputes Act, 1947 — Section 18, 25FF

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Supreme Court21 Sept 1967dismissed

Sonawati & Ors Vs Sri Ram & Anr

Supreme Court Of India · AIR 1968 SC 466 : (1968) RD 151 : (1968) 1 SCR 617

Criminal Procedure Code, 1898 (CrPC) — Section 145

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Supreme Court20 Sept 1967Dismissed

Sunderlal & Son Vs Bharat Handicrafts (P.) Ltd.

Supreme Court Of India · AIR 1968 SC 406 : (1968) 1 SCR 608

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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Supreme Court20 Sept 1967Dismissed

Abdul Husein Tayabali & Ors Vs State of Gujarat & Ors

Supreme Court Of India · AIR 1968 SC 432 : (1968) GLR 243 : (1968) 1 SCR 597

General Clauses Act, 1897 — Section 15, 20Land Acquisition (Companies) Rules, 1963 — Rule 4Land Acquisition Act, 1894 — Section 3, 39, 4, 40, 40(1)

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Supreme Court18 Sept 1967Allowed

Management of Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs The Workmen & Anr

Supreme Court Of India · AIR 1968 SC 585 : (1968) 16 FLR 242 : (1968) 1 LLJ 555 : (1968) 1 SCR 581

Industrial Disputes Act, 1947 — Section 10, 10(1), 17A(1), 19(2), 19(3)Industrial Employment (Standing Orders) Act, 1946 — Section 13A

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Supreme Court15 Sept 1967Dismissed

Deputy Commissioner and Collector, Kamrup & Ors Vs Durga Nath Sarma

Supreme Court Of India · AIR 1968 SC 394 : (1968) 1 SCR 561

Assam Acquisition of Land for Flood Control and Prevention of Erosion Ordinance, 1955 — Section 17, 2, 4, 4(1), 5Constitution of India, 1950 — Article 14, 19(1), 19(2), 254(2), 301

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Supreme Court15 Sept 1967Allowed

Munni Lal Vs Bishwanath Prasad & Ors

Supreme Court Of India · AIR 1968 SC 450 : (1968) 16 BLJR 203 : (1968) 1 SCR 554

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