High Courts21 Dec 1951Dismissed
Kaboolchand Vs Deputy Custodian, Alwar
Rajasthan High Court · AIR 1952 Raj 146 : (1952) RLW 160
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 1951
92 judgments · page 1 of 5
High Courts20 Dec 1951Dismissed
Ram Pratap Vs Revenue Minister to the State of Rajasthan
Rajasthan High Court · AIR 1953 Raj 111 : (1952) RLW 364
Constitution of India, 1950 — Article 226Jaipur Land Acquisition Act, 1943 — Section 18, 18(1), 30Land Acquisition Act, 1894 — Section 18, 30, 30(1)
High Courts18 Dec 1951Allowed
Ram Balabh Vs Gopi Ram
Rajasthan High Court · AIR 1952 Raj 157 : (1952) RLW 126
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts17 Dec 1951Dismissed
Ratanlal Vs Kishanlal and Others
Rajasthan High Court · AIR 1952 Raj 141 : (1952) RLW 414
Transfer of Property Act, 1882 — Section 53A
High Courts11 Dec 1951Allowed
Manohar Singh Ji Vs State of Rajasthan
Rajasthan High Court · AIR 1953 Raj 22 : (1952) RLW 81
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 13(1), 14, 19(1), 226, 31(1)Rajasthan Ordinance, 1948 — Section 8A
High Courts10 Dec 1951
Balmukan and Others Vs State
Rajasthan High Court · AIR 1952 Raj 123 : (1952) RLW 95
Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 238, 288Evidence Act, 1872 — Section 133, 24Penal Code, 1860 (IPC) — Section 109, 361, 362, 366, 366A
High Courts10 Dec 1951
Chandar Das Vs Malla and Others
Rajasthan High Court · AIR 1952 Raj 136 : (1952) RLW 78
Criminal Procedure Code, 1898 (CrPC) — Section 247, 438, 439
High Courts06 Dec 1951Allowed
Sewaram Vs Government of Rajasthan
Rajasthan High Court · AIR 1952 Raj 109
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 22, 22(2), 22(3), 27, 27(2)
High Courts03 Dec 1951Allowed
Jeewan Ram Vs United State of Rajasthan and Another
Rajasthan High Court · AIR 1952 Raj 137
Constitution of India, 1950 — Article 19(1), 19(5), 226, 226(1), 31(2)Rajasthan Premises (Requisition and Eviction) Ordinance, 1949 — Section 1, 3(3), 3(4), 5
High Courts30 Nov 1951Dismissed
State Vs Nathmal
Rajasthan High Court · AIR 1952 Raj 156
Criminal Procedure Code, 1898 (CrPC) — Section 497
High Courts28 Nov 1951Dismissed
Beeramdas Vs Board of Revenue, Rajasthan
Rajasthan High Court · AIR 1954 Raj 40 : (1952) RLW 374
Constitution of India, 1950 — Article 226Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 7
High Courts28 Nov 1951Dismissed
Pusaram and Others Vs Manmal and Others
Rajasthan High Court · AIR 1952 Raj 102 : (1952) RLW 79
Evidence Act, 1872 — Section 47
High Courts23 Nov 1951Allowed
Jagannath Vs State
Rajasthan High Court · AIR 1952 Raj 153 : (1952) RLW 128
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376
High Courts19 Nov 1951Allowed
Nathu Lal Vs Durga Prasad
Rajasthan High Court · AIR 1953 Raj 36 : (1952) RLW 359
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133
High Courts19 Nov 1951Dismissed
Budh Mal Vs Gulab Singh and Others
Rajasthan High Court · AIR 1952 Raj 151 : (1952) RLW 66
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts16 Nov 1951Allowed
Hafiz Abdul Rahim Vs Deputy Custodian
Rajasthan High Court · AIR 1952 Raj 162
Administration of Evacuee Property Act, 1950 — Section 7Administration of Evacuee Property Ordinance, 1949 — Section 7Constitution of India, 1950 — Article 226
High Courts12 Nov 1951Allowed
Pheli Vs State
Rajasthan High Court · AIR 1952 Raj 158 : (1952) RLW 136
Penal Code, 1860 (IPC) — Section 100, 102, 97, 99
High Courts06 Nov 1951Dismissed
Ghamandi and Another Vs Parshadi and Others
Rajasthan High Court · AIR 1953 Raj 53 : (1952) RLW 163
Constitution of India, 1950 — Article 14, 19, 19(1)(F), 31Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 7
High Courts26 Oct 1951
Uda Vs Balu Lal and Others
Rajasthan High Court · AIR 1952 Raj 169 : (1952) RLW 45
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92
High Courts24 Oct 1951
Kanji Vs State
Rajasthan High Court · AIR 1953 Raj 40 : (1952) RLW 145
Penal Code, 1860 (IPC) — Section 300, 302, 86