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Supreme Court Of India judgments

59,780 judgments · page 2,785 of 2,989

Supreme Court30 Aug 1967dismissed

Electrical Manufacturing Co. Ltd. Vs D.D. Bhargava

Supreme Court Of India · AIR 1968 SC 247 : (1968) CriLJ 236 : (1968) 1 SCR 394

Criminal Procedure Code, 1898 (CrPC) — Section 195, 196Penal Code, 1860 (IPC) — Section 120

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Supreme Court29 Aug 1967Allowed

Collector of Varanasi Vs Gauri Shankar Misra & Ors

Supreme Court Of India · AIR 1968 SC 384 : (1968) 16 BLJR 114 : (1968) 1 SCR 372

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 109, 110

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Supreme Court25 Aug 1967Dismissed

The State of Maharashtra Vs Jamnabai Purshottam Asar.

Supreme Court Of India · (1967) 08 SC CK 0034

Bombay Factories Rules, 1950 — Rule 3, 3A, 3A, 4, 4Bombay Factories Rules, 1960 — Rule 3Criminal Procedure Code, 1898 (CrPC) — Section 431

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Supreme Court25 Aug 1967dismissed

Sunder Lal Vs Paramsukhdas

Supreme Court Of India · AIR 1968 SC 366 : (1968) 70 BOMLR 353 : (1969) MPLJ 598 : (1968) 1 SCR 362

Berar Regulation of Agricultural Leases Act, 1951 — Section 16Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10(2)Land Acquisition Act, 1894 — Section 18, 20, 21, 3, 30

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Supreme Court25 Aug 1967Allowed

State of Madhya Pradesh Vs Poonam Chand Shiv Rattan Maheshwari of Sausar and Another

Supreme Court Of India · (1968) JLJ 116

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 58, 59, 59(1), 59(2)Central Provinces Land Revenue Act, 1917 — Section 104-A

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Supreme Court24 Aug 1967Allowed

M. Gopalkrishna Naidu Vs State of M.P.

Supreme Court Of India · (1968) JLJ 170

Bombay Civil Services Rules, 1959 — Rule 152Constitution of India, 1950 — Article 226, 311Fundamental Rules — Rule 53, 54

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Supreme Court24 Aug 1967Allowed

M. Gopala Krishna Naidu Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1968 SC 240 : (1968) 16 FLR 432 : (1968) LabIC 216 : (1968) 2 LLJ 125 : (1968) MhLj 48 : (1968) MPLJ 49 : (1968) 1 SCR 355

Penal Code, 1860 (IPC) — Section 161

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Supreme Court23 Aug 1967Dismissed

State of Mysore Vs S.R. Jayaram

Supreme Court Of India · AIR 1968 SC 346 : (1968) LabIC 357 : (1968) 1 SCR 349

Constitution of India, 1950 — Article 14, 16, 16(1), 309, 320(3)Mysore Recruitment of Gazetted Probationers Rules, 1959 — Rule 3, 5, 6, 7, 8

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Supreme Court22 Aug 1967Allowed

Employers of Firestone Tyre and Rubber Co. Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1968 SC 236 : (1967) 15 FLR 462 : (1968) LabIC 212 : (1967) 2 LLJ 714 : (1968) 1 SCR 307

Constitution of India, 1950 — Article 311

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Supreme Court22 Aug 1967Partly Allowed

The Punjab State, Chandigarh Vs Sansari Mal Puran Chand

Supreme Court Of India · AIR 1968 SC 331 : (1968) 1 SCR 336 : (1968) 21 STC 91

Constitution of India, 1950 — Article 286(3)East Punjab General Sales Tax Act, 1948 — Section 2, 22(1), 4, 4(1), 4(2)

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Supreme Court22 Aug 1967Allowed

State of Bihar & Ors Vs Subodh Gopal Bose & Anr

Supreme Court Of India · AIR 1968 SC 281 : (1968) 16 BLJR 177 : (1968) 1 SCR 313

Bihar Tenancy Act, 1885 — Section 101, 102

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Supreme Court22 Aug 1967dismissed

Ghatge & Patil Concern''s Employees'' Union Vs Ghatge & Patil (Transports) Private Ltd. & Anr

Supreme Court Of India · AIR 1968 SC 503 : (1968) 16 FLR 302 : (1968) 1 LLJ 566 : (1968) 1 SCR 300

Industrial Disputes Act, 1947 — Section 10(1)

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Supreme Court22 Aug 1967Allowed

Syndicate Bank Ltd. Vs K.R.V. Bhat

Supreme Court Of India · AIR 1968 SC 231 : (1968) 16 FLR 39 : (1968) LabIC 207 : (1967) 2 LLJ 745 : (1968) 1 SCR 327

Industrial Disputes Act, 1947 — Section 33, 33(2), 33A

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Supreme Court21 Aug 1967dismissed

K.L. Gupta and Ors Vs The Bombay Municipal Corporation and Ors

Supreme Court Of India · AIR 1968 SC 303 : (1968) 70 BOMLR 337 : (1968) MhLj 551 : (1968) 1 SCR 274

Bombay Municipal Corporation Act, 1888 — Section 12, 345Bombay Town Planning Act, 1954 — Section 10, 11, 12, 13, 17Constitution of India, 1950 — Article 32

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Supreme Court18 Aug 1967Allowed

Central Bank of India Ltd. Vs Karunamoy Banerjee

Supreme Court Of India · AIR 1968 SC 266 : (1968) 16 BLJR 226 : (1967) 15 FLR 398 : (1967) 2 LLJ 739 : (1968) 1 SCR 251

Industrial Disputes Act, 1947 — Section 33(2), 33(2)(b)

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Supreme Court18 Aug 1967Dismissed

Dhara Singh Vs District Judge, Meerut & Anr

Supreme Court Of India · AIR 1968 SC 227 : (1968) 1 SCR 243

Conduct of Elections Rules, 1961 — Rule 57(1)Representation of the People Act, 1951 — Section 100, 101, 97

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Supreme Court18 Aug 1967Allowed

The Pabbojan Tea Co. Ltd., etc. Vs The Deputy Commissioner, Lakhimpur, etc.

Supreme Court Of India · AIR 1968 SC 271 : (1968) 16 FLR 1 : (1967) 2 LLJ 872 : (1968) 1 SCR 260

Civil Procedure Code, 1908 (CPC) — Section 9

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Supreme Court17 Aug 1967Allowed

Village Panchayat of Kanhan Pipri Vs Standing Committee, Zila Parishad, Nagpur and Ors

Supreme Court Of India · AIR 1968 SC 183 : (1968) 70 BOMLR 154 : (1968) MhLj 41 : (1968) 1 SCR 213

Bombay Village Panchayats Act, 1958 — Section 124(1), 124(5), 176(1), 176(2), 3(13)Maharashtra Village Panchayats Taxes and Fees Rules, 1960 — Rule 21, 22, 23, 24, 25

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Supreme Court17 Aug 1967Allowed

Shri Pragdas Umar Vaishya Vs Union of India (UOI) and Others

Supreme Court Of India · (1967) JLJ 817 : (1967) MhLj 981

Constitution of India, 1950 — Article 136, 226Mineral Concession Rules, 1960 — Rule 22, 54, 54(1), 55, 65

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Supreme Court17 Aug 1967Allowed

Jagdish Pandey Vs The Chancellor University of Bihar & Anr

Supreme Court Of India · AIR 1968 SC 353 : (1968) 1 SCR 231

Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960 — Section 48Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Amendment Act, 1962 — Section 4Constitution of

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