High Courts22 Apr 1954Allowed

Siremal and Others Vs Kantilal

Rajasthan High Court · AIR 1954 Raj 195 : (1955) RLW 1

Constitution of India, 1950 — Article 13(1), 14, 19(1), 19(5)Marwar Pre-emption Act, 1922 — Section 3
High Courts22 Apr 1954

Milap Chand Vs Dwarka Das

Rajasthan High Court · AIR 1954 Raj 252 : (1954) RLW 587

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 245, 254(1)Contract Act, 1872 — Section 37
High Courts21 Apr 1954Dismissed

Ram Singh Vs Custodian Rajasthan Alwar

Rajasthan High Court · AIR 1955 Raj 63 : (1955) RLW 20

Administration of Evacuee Property Act, 1950 — Section 26, 58, 7Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 2, 7, 8
High Courts08 Apr 1954

State Vs Gulab Singh

Rajasthan High Court · (1954) CriLJ 1446

General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 161, 165, 171F, 409, 465
High Courts23 Mar 1954Allowed

Sampatraj and others Vs Pokar and others

Rajasthan High Court · AIR 1955 Raj 70 : (1955) RLW 232

Contract Act, 1872 — Section 49, 73Registration Act, 1908 — Section 17, 17(2), 17(2)(5), 49Transfer of Property Act, 1882 — Section 54, 55(b)
High Courts22 Mar 1954Dismissed

State and Another Vs Beejal

Rajasthan High Court · AIR 1954 Raj 283 : (1955) RLW 203

Constitution of India, 1950 — Article 265Marwar Customs Act, 1949 — Section 35Rajasthan Regulation of Customs Duties Ordinance, 1949 — Section 3
High Courts22 Mar 1954Allowed

Kishandas Vs Parasram

Rajasthan High Court · AIR 1955 Raj 81 : (1955) RLW 24

Displaced Persons (Debts Adjustment) Act, 1951 — Section 3, 40, 5, 6, 7
High Courts02 Mar 1954Allowed

Sobhagmal Vs State

Rajasthan High Court · AIR 1954 Raj 207 : (1954) RLW 524

Constitution of India, 1950 — Article 226, 311(1)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 14(2), 16