COURT ARCHIVE

Supreme Court Of India judgments

59,780 judgments · page 2,784 of 2,989

Supreme Court15 Sept 1967Dismissed

Motichand Hirachand & Ors Vs Bombay Municipal Corporation

Supreme Court Of India · AIR 1968 SC 441 : (1968) 70 BOMLR 327 : (1968) MhLj 418 : (1968) MPLJ 366 : (1968) 1 SCR 546

Bombay Municipal Corporation Act, 1888 — Section 154, 154(1), 163(2), 167Constitution of India, 1950 — Article 133(1)

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Supreme Court14 Sept 1967Allowed

S. Sanyal Vs Gian Chand

Supreme Court Of India · AIR 1968 SC 438 : (1968) 1 SCR 536

Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1), 2

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Supreme Court14 Sept 1967dismissed

Vithal Vasudeo Kulkarni & Ors Vs Maruti Rama Nagane & Ors

Supreme Court Of India · AIR 1968 SC 461 : (1968) 70 BOMLR 314 : (1968) MhLj 280 : (1968) 1 SCR 541

Transfer of Property Act, 1882 — Section 114

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Supreme Court13 Sept 1967Dismissed

Municipal Corporation of Greater Bombay Vs Royal Western India Turf Club

Supreme Court Of India · AIR 1968 SC 425 : (1968) 70 BOMLR 810 : (1968) 1 SCR 525

Transfer of Property Act, 1882 — Section 108

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Supreme Court13 Sept 1967Allowed

The Sindhu Resettlement Corporation Ltd. Vs The Industrial Tribunal of Gujarat & Ors

Supreme Court Of India · AIR 1968 SC 529 : (1968) 16 FLR 307 : (1968) 1 LLJ 834 : (1968) 1 SCR 515

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Supreme Court12 Sept 1967Dismissed

N.S. Gujral Vs Custodian of Evacuee Property & Anr

Supreme Court Of India · AIR 1968 SC 457 : (1968) 70 PLR 603 : (1968) 1 SCR 497

Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2)Constitution of India, 1950 — Article 14, 19, 228Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12

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Supreme Court12 Sept 1967Allowed

Lakshmi Rattan Engineering Works Ltd. Vs Asstt. Commr. Sales Tax, Kanpur & Anr

Supreme Court Of India · AIR 1968 SC 488 : (1968) 1 SCR 505 : (1968) 21 STC 154

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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Supreme Court11 Sept 1967Dismissed

Indian Steel & Wire Products Ltd. Vs State of Madras

Supreme Court Of India · AIR 1968 SC 478 : (1968) 1 SCR 479 : (1968) 21 STC 138

Madras General Sales Tax Act, 1939 — Section 2

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Supreme Court11 Sept 1967Dismissed

Sukh Ram and Another Vs Gauri Shankar and Another

Supreme Court Of India · AIR 1968 SC 365 : (1968) 16 BLJR 50 : (1968) MhLj 52 : (1968) MPLJ 53 : (1968) 1 SCR 476

Hindu Succession Act, 1956 — Section 14, 14(1)Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)

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Supreme Court07 Sept 1967Dismissed

Union of India Vs Kamlabhai Harjiwandas Parekh & Others

Supreme Court Of India · AIR 1968 SC 377 : (1968) 70 BOMLR 316 : (1968) MPLJ 573 : (1968) 1 SCR 463

Constitution of India, 1950 — Article 133(1), 14, 19(1), 31(2)Madras Lignite (Acquisition of Land) Act, 1953 — Section 31(2)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 8, 8(3)

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Supreme Court06 Sept 1967Allowed

State Bank of Bikaner and Jaipur Vs R.L. Khandelwal

Supreme Court Of India · (1968) 38 CompCas 400 : (1968) 16 FLR 315 : (1968) 1 LLJ 589

Industrial Disputes Act, 1947 — Section 10, 33C(2)

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Supreme Court05 Sept 1967Dismissed

Union of India Vs Jubbi and Dunia, etc.

Supreme Court Of India · AIR 1968 SC 360 : (1968) 1 SCR 447

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 15, 27, 54

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Supreme Court05 Sept 1967Allowed

Tribhuvandas Purshottamdas Thakur Vs Ratilal Motilal Patel

Supreme Court Of India · AIR 1968 SC 372 : (1968) 70 BOMLR 73 : (1968) MHLJ 287 : (1968) 1 SCR 455

Bombay Public Trusts Act, 1950 — Section 36, 56BCivil Procedure Code, 1908 (CPC) — Order 21 Rule 89Evidence Act, 1872 — Section 165

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Supreme Court04 Sept 1967Dismissed

Dr. Bool Chand Vs The Chancellor, Kurukshetra University

Supreme Court Of India · AIR 1968 SC 292 : (1968) LabIC 232 : (1968) 2 LLJ 135 : (1968) 1 SCR 434

Kurukshetra University Act, 1956 — Section 14(1), 14(2), 21, 4, 7Punjab General Clauses Act, 1898 — Section 2(46)

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Supreme Court01 Sept 1967Allowed

National Conduits (P) Ltd. Vs S.S. Arora

Supreme Court Of India · AIR 1968 SC 279 : (1967) 37 CompCas 786 : (1968) 1 SCR 430

Companies (Court) Rules, 1959 — Rule 24, 24(2), 9, 96Companies Act, 1956 — Section 397, 398, 433, 439, 443

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Supreme Court31 Aug 1967Dismissed

Anandram Jivraj Gagle Vs Premraj Mukandas & Ors

Supreme Court Of India · AIR 1968 SC 250 : (1968) 70 BOMLR 131 : (1968) MhLj 232 : (1968) MPLJ 140 : (1968) 1 SCR 424

Transfer of Property Act, 1882 — Section 76

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Supreme Court31 Aug 1967Allowed

State of Mysore & Anr Vs P. Narasing Rao

Supreme Court Of India · AIR 1968 SC 349 : (1968) 17 FLR 179 : (1968) LabIC 360 : (1968) 2 LLJ 120 : (1968) 1 SCR 407

Constitution of India, 1950 — Article 14, 16, 16(1), 16(2)States Reorganisation Act, 1956 — Section 115, 115(1), 115(2), 115(3), 115(7)

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Supreme Court31 Aug 1967Allowed

State of Kerala Vs Cochin Coal Co. Ltd., Cochin

Supreme Court Of India · AIR 1968 SC 389 : (1968) 1 SCR 415 : (1968) 21 STC 403

Constitution of India, 1950 — Article 286General Sales Tax Act — Section 26, 26(1)Travancore-Cochin General Sales Tax Act, 1125 — Section 12(2)

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Supreme Court30 Aug 1967Dismissed

State of Madras Vs A. Habibur Rehman Sons (With Connected Appeals)

Supreme Court Of India · (1968) 1 SCR 381 : (1968) 21 STC 51

Constitution of India, 1950 — Article 286(1), 286(2)Sales Tax Laws Validation Act, 1956 — Section 2Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3, 36(3), 38(1)

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Supreme Court30 Aug 1967Allowed

Collector of Akola & Ors Vs Ramchandra & Ors

Supreme Court Of India · AIR 1968 SC 244 : (1968) 70 BOMLR 128 : (1968) MhLj 358 : (1968) 1 SCR 401

Bombay Land Requisition Act, 1948 — Section 15, 4(5), 5(1), 5(2)Constitution of India, 1950 — Article 19(1)

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