High Courts12 Aug 1952Allowed
Abdul Shakoor Vs The State
Rajasthan High Court · AIR 1953 Raj 115 : (1952) RLW 427
Penal Code, 1860 (IPC) — Section 211
COURT ARCHIVE
Rajasthan High Court judgments, 1952
108 judgments · page 3 of 6
High Courts08 Aug 1952Dismissed
The State Vs Pyarelal
Rajasthan High Court · AIR 1953 Raj 104 : (1952) RLW 390
Rajasthan Public Gambling Ordinance, 1949 — Section 13
High Courts06 Aug 1952
Moolchand Vs The Collector, Sawai Jaipur and Others
Rajasthan High Court · (1952) 08 RAJ CK 0001
Jaipur Rent Control Order, 1947 — Section 7ARajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 12
High Courts29 Jul 1952Allowed
Kishoresingh Vs Revenue Board, Rajasthan and Another
Rajasthan High Court · AIR 1953 Raj 37
General Clauses Act, 1897 — Section 22Rajasthan Board of Revenue Ordinance, 1949 — Section 19Rajasthan Revenue Courts (Procedure and Jurisdiction) Act, 1951 — Section 26
High Courts24 Jul 1952Dismissed
Ajit Singh and Another Vs Yamuna Devi and Another
Rajasthan High Court · AIR 1953 Raj 121 : (1952) RLW 384
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1
High Courts22 Jul 1952Dismissed
Bhairon Lal Vs The State
Rajasthan High Court · AIR 1953 Raj 131 : (1952) RLW 376
Evidence Act, 1872 — Section 133, 24, 30Penal Code, 1860 (IPC) — Section 300, 302
High Courts18 Jul 1952Dismissed
Pyarchand and Others Vs Dungar Singh
Rajasthan High Court · AIR 1953 Raj 90
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Jul 1952Allowed
Laloo Vs The State
Rajasthan High Court · AIR 1953 Raj 214 : (1952) RLW 312
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 24
High Courts14 Jul 1952Dismissed
Ramdayal Vs Ram Narayan
Rajasthan High Court · AIR 1953 Raj 125 : (1952) RLW 315
Marwar House Rent Control Act, 1949 — Section 11Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
High Courts11 Jun 1952Allowed
Devi Singh Vs State of Rajasthan
Rajasthan High Court · AIR 1952 Raj 171
Constitution of India, 1950 — Article 22Preventive Detention Act, 1950 — Section 3, 7
High Courts28 May 1952
Hardeva Vs Lachmminarain
Rajasthan High Court · (1954) CriLJ 1005 : (1953) RLW 199
Penal Code, 1860 (IPC) — Section 341
High Courts28 May 1952
Mustafa Khan Vs The State
Rajasthan High Court · (1954) CriLJ 1008 : (1953) RLW 200
Penal Code, 1860 (IPC) — Section 228, 288
High Courts21 May 1952
Kanji Vs The State
Rajasthan High Court · (1953) RLW 215
Penal Code, 1860 (IPC) — Section 193, 302
High Courts14 May 1952
Mohanlal Vs The State
Rajasthan High Court · AIR 1954 Raj 64
Criminal Procedure Code, 1898 (CrPC) — Section 350(1)
High Courts13 May 1952
Rajasthan State Vs Nathmal and Another
Rajasthan High Court · AIR 1952 Raj 180 : (1952) RLW 511
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 4Constitution of India, 1950 — Article 132, 133, 226Limitation Act, 1908 — Section 12(2)
High Courts07 May 1952Dismissed
Gordhan Singh Vs Custodian, Evacuee Property
Rajasthan High Court · AIR 1954 Raj 77 : (1953) RLW 113
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 46, 47Constitution of India, 1950 — Article 226
High Courts06 May 1952
Daudas Vs Punamchand
Rajasthan High Court · AIR 1954 Raj 47 : (1952) RLW 508
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Evidence Act, 1872 — Section 90
High Courts05 May 1952Allowed
Bhaironlal Vs Rampershad
Rajasthan High Court · AIR 1954 Raj 49 : (1952) RLW 431
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 60
High Courts05 May 1952Dismissed
Aksingh and Another Vs Durjansingh and Others
Rajasthan High Court · AIR 1953 Raj 153 : (1952) RLW 396
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 47 Rule 7, 115, 96
High Courts05 May 1952Dismissed
Chandanmal Vs Phool Chand
Rajasthan High Court · AIR 1952 Raj 181 : (1952) RLW 212
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 41 Rule 2Court Fees Act, 1870 — Section 10