High Courts15 Dec 1952Dismissed
Khandari Babu Vs Regional Transport Authority, Udaipur Region, Udaipur and Another
Rajasthan High Court · AIR 1954 Raj 78 : (1953) RLW 440
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62
COURT ARCHIVE
Rajasthan High Court judgments, 1952
108 judgments · page 1 of 6
High Courts11 Dec 1952Dismissed
Jyoti Prasad Vs Government of Rajasthan and Others
Rajasthan High Court · AIR 1953 Raj 151
Constitution of India, 1950 — Article 226
High Courts09 Dec 1952Dismissed
Lalsingh and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1953 Raj 173 : (1953) RLW 75
Constitution of India, 1950 — Article 19(5), 226, 31, 31(2)Marwar Land Revenue Act, 1949 — Section 231, 231(1), 231(2), 231(3), 231(4)Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 12, 3, 4(1)
High Courts08 Dec 1952Allowed
Ranjeet Singh Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1953 Raj 170 : (1953) RLW 15
Constitution of India, 1950 — Article 226Marwar Police Act, 1948 — Section 15(1), 16
High Courts03 Dec 1952Allowed
Kotah Transport Ltd. Vs Regional Transport Authority and Others
Rajasthan High Court · AIR 1954 Raj 33 : (1953) RLW 450
Constitution of India, 1950 — Article 226, 226(1)Motor Vehicles Act, 1939 — Section 62
High Courts02 Dec 1952Dismissed
Jhunta and Another Vs Board of Revenue
Rajasthan High Court · AIR 1954 Raj 30 : (1953) RLW 460
Constitution of India, 1950 — Article 226(1)Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 12
High Courts02 Dec 1952Allowed
Bhanwar Singh and Others Vs S.D.M., Khetri
Rajasthan High Court · AIR 1953 Raj 202 : (1955) RLW 563
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 144(1), 145
High Courts02 Dec 1952
Subedar Anoop Chand Vs Bhonrilal
Rajasthan High Court · AIR 1955 Raj 78
Civil Procedure Code, 1908 (CPC) — Section 151, 153Court Fees Act, 1870 — Section 7
High Courts02 Dec 1952Dismissed
Rodu Vs Board of Revenue and Others
Rajasthan High Court · AIR 1953 Raj 155 : (1953) RLW 411
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115Constitution of India, 1950 — Article 226(1)Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 7
High Courts26 Nov 1952Allowed
Durg Singh Vs The State
Rajasthan High Court · AIR 1953 Raj 177 : (1953) RLW 343
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 3
High Courts25 Nov 1952Dismissed
Sukhai Vs Union of India (UOI), General Manager, Western Railway, Bombay and Another
Rajasthan High Court · AIR 1953 Raj 199 : (1953) RLW 390
Constitution of India, 1950 — Article 226
High Courts24 Nov 1952
Maharaja Kishangarh Mills Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1953 Raj 145 : (1953) RLW 381
Central Excises and Salt Act, 1944 — Section 1Constitution of India, 1950 — Article 277, 278, 278(1), 295, 295(1)Evidence Act, 1872 — Section 78
High Courts18 Nov 1952Dismissed
Ramprasad Vs Pannalal
Rajasthan High Court · AIR 1954 Raj 36
Registration Act, 1908 — Section 32
High Courts18 Nov 1952Partly Allowed
Bhajandas Vs Nanuram and Another
Rajasthan High Court · AIR 1954 Raj 17 : (1953) RLW 92
High Courts10 Nov 1952Allowed
Bhanwarlal Vs Rajasthan State and Others
Rajasthan High Court · AIR 1953 Raj 180 : (1953) RLW 335
Constitution of India, 1950 — Article 226, 265
High Courts04 Nov 1952Allowed
Hans Raj Vs Gappulal and Another
Rajasthan High Court · AIR 1953 Raj 88 : (1953) RLW 419
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3, 7
High Courts27 Oct 1952Allowed
Atmaram Vs Madanlal Rathi and Others
Rajasthan High Court · AIR 1953 Raj 123 : (1953) RLW 181
General Clauses Act, 1897 — Section 5India (Adaptation of Existing Indian Laws) Order, 1947 — Section 5(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 2, 27(2), 30, 4
High Courts27 Oct 1952
The State Vs Magga and Another
Rajasthan High Court · AIR 1953 Raj 105
Criminal Procedure Code, 1898 (CrPC) — Section 276, 278, 284, 285, 285(1)Penal Code, 1860 (IPC) — Section 300
High Courts27 Oct 1952Allowed
Dholpur Co-operative Transport and Multipurposes Union Ltd. Vs The Appellate Authority (Transport), Rajasthan, Jaipur and Others
Rajasthan High Court · AIR 1953 Raj 193 : (1953) RLW 324
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44, 64Part B States (Laws) Act, 1951 — Section 6
High Courts22 Oct 1952Dismissed
Bansidhar Vs Pribhu Dayal
Rajasthan High Court · AIR 1954 Raj 1 : (1953) RLW 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 51