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Rajasthan High Court judgments, 1952

108 judgments · page 2 of 6

High Courts22 Oct 1952Allowed

Madanlal Kapur Vs The State of Rajasthan

Rajasthan High Court · AIR 1953 Raj 162 : (1953) RLW 311

Constitution of India, 1950 — Article 19(1), 19(6)Rajasthan Dramatic Performances and Entertainments Ordinance, 1949 — Section 11, 3, 4, 6, 8
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High Courts06 Oct 1952Allowed

The State Vs Gajraj

Rajasthan High Court · AIR 1953 Raj 66 : (1953) RLW 123

Criminal Procedure Code, 1898 (CrPC) — Section 154, 252, 256, 286Evidence Act, 1872 — Section 33
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High Courts19 Sept 1952Allowed

Maharaj Amarsinghji Vs Utsav Lal

Rajasthan High Court · AIR 1953 Raj 57 : (1953) RLW 135

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115, 133General Clauses Act, 1897 — Section 3(39)Marwar Civil Procedure Code, 1949 — Section 133
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High Courts12 Sept 1952Dismissed

Jamna Vs Mangya

Rajasthan High Court · AIR 1953 Raj 86

Constitution of India, 1950 — Article 227Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 7
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High Courts09 Sept 1952Dismissed

Lachman Singh Vs Ghisa Bai

Rajasthan High Court · AIR 1953 Raj 84 : (1953) RLW 291

Constitution of India, 1950 — Article 226Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 7
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High Courts09 Sept 1952

Kedarnath Vs Umedilal

Rajasthan High Court · AIR 1953 Raj 77 : (1953) RLW 297

Constitution of India, 1950 — Article 227Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 22(3), 27(2)
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High Courts04 Sept 1952Allowed

Kasimkhan Vs Chandratan

Rajasthan High Court · AIR 1954 Raj 25 : (1952) RLW 425

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)Limitation Act, 1908 — Section 5
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High Courts28 Aug 1952Dismissed

The State Vs Bhawani Shankar

Rajasthan High Court · AIR 1953 Raj 17

Criminal Procedure Code, 1898 (CrPC) — Section 367, 369, 421, 430, 439Penal Code, 1860 (IPC) — Section 302
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