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Supreme Court Of India judgments

59,780 judgments · page 2,786 of 2,989

Supreme Court17 Aug 1967Allowed

Smt. Kalawati Vs Bisheshwar

Supreme Court Of India · AIR 1968 SC 261 : (1968) RD 231 : (1968) 1 SCR 223

Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1954 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1956 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Ac

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Supreme Court16 Aug 1967Dismissed

Management of the Indian Overseas Bank Ltd. Vs Their Workmen

Supreme Court Of India · (1968) 38 CompCas 395 : (1969) 18 FLR 108

Industrial Disputes (Central) Rules, 1957 — Rule 34Industrial Disputes Act, 1947 — Section 9A

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Supreme Court16 Aug 1967dismissed

Shri A.C. Aggarwal, Sub-divisional Magistrate, Delhi & Anr Vs Mst. Ram Kali, etc.

Supreme Court Of India · AIR 1968 SC 1 : (1968) CriLJ 82 : (1968) 70 PLR 261 : (1968) 1 SCR 205

Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 432

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Supreme Court14 Aug 1967Allowed

Jagdev Singh Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1968 SC 327 : (1968) CriLJ 387 : (1968) 1 SCR 197

Constitution of India, 1950 — Article 32Defence of India Rules, 1962 — Rule 30(1), 30A, 30A(9)

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Supreme Court14 Aug 1967Allowed

Malwa Co-operative Milk Union Ltd. Indore and Others Vs Biharilal and Another

Supreme Court Of India · (1968) JLJ 213

Criminal Procedure Code, 1898 (CrPC) — Section 248Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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Supreme Court14 Aug 1967Allowed

Roshan Lal Tandon Vs Union of India

Supreme Court Of India · AIR 1967 SC 1889 : (1968) 1 LLJ 576 : (1968) 1 SCR 185

Constitution of India, 1950 — Article 32

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Supreme Court11 Aug 1967Dismissed

Gopi Kanta Sen Vs Abdul Gaffur & Ors

Supreme Court Of India · (1968) 1 SCR 170

Transfer of Property Act, 1882 — Section 106, 108

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Supreme Court11 Aug 1967Disposed Of

The Remington Rand of India Ltd. Vs The Workmen

Supreme Court Of India · AIR 1968 SC 224 : (1967) 15 FLR 251 : (1968) 1 LLJ 542 : (1967) 2 LLJ 866 : (1968) 1 SCR 164

Industrial Disputes Act, 1947 — Section 17(1)

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Supreme Court09 Aug 1967Dismissed

Commissioner of Commercial Taxes and Others Vs Ramkishan Shrikishan Jhaver and Others

Supreme Court Of India · AIR 1968 SC 59(1) : (1968) 1 AnWR 43 : (1967) 66 ITR 664 : (1967) 20 STC 453

Constitution of India, 1950 — Article 19(1), 19(5), 19(6)Criminal Procedure Code, 1898 (CrPC) — Section 165Tamil Nadu General Sales Tax Act, 1959 — Section 41

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Supreme Court08 Aug 1967Dismissed

Chief Mining Engineer East India Coal Co. Ltd. Vs Rameswar and Ors

Supreme Court Of India · AIR 1968 SC 218 : (1967) 15 FLR 457 : (1968) LabIC 197 : (1968) 1 LLJ 6 : (1968) 1 SCR 140

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20Industrial Disputes Act, 1947 — Section 10(1), 33C, 33C(1), 33C(2)

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Supreme Court07 Aug 1967Dismissed

Nagendra Prasad Vs Kempananjamma

Supreme Court Of India · AIR 1968 SC 209 : (1968) 1 SCR 124

Hindu Law Womens Rights Act, 1933 — Section 2(2), 8, 8(1), 8(2), 8(3)

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Supreme Court07 Aug 1967Dismissed

Sant Ram Sharma Vs State of Rajasthan & Anr

Supreme Court Of India · AIR 1967 SC 1910 : (1968) 2 LLJ 830 : (1968) 1 SCR 111

Constitution of India, 1950 — Article 32

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Supreme Court04 Aug 1967Allowed

Ravindra Nath Vs Raghbir Singh & Anr

Supreme Court Of India · AIR 1968 SC 300 : (1967) 69 PLR 1031 : (1968) 1 SCR 104

Constitution of India, 1950 — Article 227Representation of the People (Amendment) Act, 1966 — Section 97Representation of the People Act, 1951 — Section 100, 101, 117, 118, 83

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Supreme Court03 Aug 1967Dismissed

Treogi Nath Vs The Indian Iron and Steel Co. Ltd.

Supreme Court Of India · AIR 1968 SC 205 : (1968) 1 LLJ 1 : (1968) 1 SCR 97

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13(1), 13(2)Industrial Disputes Act, 1947 — Section 10(1), 33C(2), 39, 7(1)

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Supreme Court01 Aug 1967Allowed

Municipal Council, Raichur Vs Amar Chand Prasanna etc.

Supreme Court Of India · AIR 1968 SC 255 : (1968) 1 SCR 87

Mysore Municipalities Act, 1964 — Section 123, 124, 125, 126, 127Mysore Municipalities Taxation Rules, 1965 — Rule 25, 26, 27, 28, 29

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Supreme Court27 Jul 1967Dismissed

Collector of Customs and Excise, Cochin & Ors Vs A.S. Bava

Supreme Court Of India · AIR 1968 SC 13 : (1978) 2 ELT 333 : (1967) KLT 935 : (1968) 1 SCR 82

Central Excise Rules, 1944 — Rule 40Central Excises and Salt Act, 1944 — Section 12, 36Constitution of India, 1950 — Article 226

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Supreme Court26 Jul 1967dismissed

M.M. Ipoh & Ors Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1968 SC 317 : (1968) 67 ITR 106 : (1968) 1 SCR 65

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1922 — Section 22(2), 3, 34(1), 66, 66(1)

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Supreme Court26 Jul 1967dismissed

Dabur (Dr. S.K. Burman) Private Ltd. Deoghar, Bihar Vs The Workmen

Supreme Court Of India · AIR 1968 SC 17 : (1968) 16 BLJR 592 : (1968) 16 FLR 36 : (1967) 2 LLJ 863 : (1968) 1 SCR 61

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)

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Supreme Court25 Jul 1967Allowed

National Engineering Industries Ltd. Vs Hanuman

Supreme Court Of India · AIR 1968 SC 33 : (1967) 15 FLR 259 : (1967) 2 LLJ 883 : (1968) 1 SCR 54

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 23Industrial Disputes Act, 1947 — Section 33

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Supreme Court21 Jul 1967Allowed

Commissioner of Income Tax, Bombay City & Suburban District Vs Hukumchand Mills Ltd.

Supreme Court Of India · AIR 1967 SC 1907 : (1968) 67 ITR 79 : (1968) 1 SCR 47

Income Tax Act, 1922 — Section 4

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