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Supreme Court Of India judgments

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Supreme Court06 Feb 1967Allowed

Calcutta Insurance Co. Ltd. Vs Their Workmen

Supreme Court Of India · AIR 1967 SC 1286 : (1967) 14 FLR 345 : (1967) 2 LLJ 1 : (1967) 2 SCR 596

Delhi Shops and Establishments Act, 1954 — Section 22Industrial Disputes Act, 1947 — Section 10(1), 24West Bengal Shops and Establishments Act, 1963 — Section 11
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Supreme Court02 Feb 1967Allowed

The State of Maharashtra & Anr Vs B.K. Takkamore & Ors

Supreme Court Of India · AIR 1967 SC 1353 : (1967) 69 BOMLR 544 : (1967) MhLj 317 : (1967) 2 SCR 583

Central Provinces and Berar Municipalities Act, 1922 — Section 53City of Nagpur Corporation Act, 1948 — Section 408, 408(1), 409, 409(1), 420(2)Madhya Bharat Municipalities Act, 1954 — Section 208
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Supreme Court02 Feb 1967Dismissed

Govinda Menon Vs Union of India & Anr

Supreme Court Of India · AIR 1967 SC 1274 : (1967) 11 KLJ 459 : (1967) KLT 336 : (1967) 2 LLJ 249 : (1967) 2 LLJ 219 : (1967) 2 SCR 566

All India Services (Conduct) Rules, 1968 — Rule 3, 3(2)All India Services (Discipline and Appeal) Rules, 1955 — Rule 1, 2(2), 4, 4(1), 5Constitution of India, 1950 — Article 226
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Supreme Court01 Feb 1967Dismissed

Pritam Singh Chahil Vs State of Punjab and Ors

Supreme Court Of India · AIR 1967 SC 930 : (1967) 69 PLR 405 : (1967) 2 SCR 536

Constitution of India, 1950 — Article 32Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Pepsu Tenancy and Agricultural Lands Rules, 1958 — Rule 28
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Supreme Court30 Jan 1967Allowed

I.N. Saksena Vs State of Madhya Pradesh

Supreme Court Of India · (1967) 2 LLJ 427 : (1967) 69 PLR 85 : (1967) 2 SCR 496

Constitution of India, 1950 — Article 309, 311Madhya Pradesh Judicial Services (Classification, Recruitment and Conditions of Service) Rules, 1955 — Rule 7(2)
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