High Courts02 Mar 1954Allowed
Jaisingh Vs Tahsildar, Neem-Ka-Thana and Another
Rajasthan High Court · AIR 1954 Raj 200
Government of Jaipur Act, 1944 — Section 28, 42Rajasthan Public Demands Recovery Act, 1952 — Section 6
COURT ARCHIVE
Rajasthan High Court judgments, 1954
78 judgments · page 4 of 4
High Courts01 Mar 1954Dismissed
Badhava Singh and another Vs Charan Singh and another
Rajasthan High Court · AIR 1955 Raj 87 : (1955) RLW 174
Contract Act, 1872 — Section 74
High Courts25 Feb 1954Dismissed
Taj Khan Vs The State
Rajasthan High Court · AIR 1956 Raj 37 : (1956) CriLJ 269
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)Penal Code, 1860 (IPC) — Section 116, 161Prevention of Corruption Act, 1947 — Section 3
High Courts22 Feb 1954
Rewa Chand Vs The State
Rajasthan High Court · AIR 1955 Raj 113 : (1955) CriLJ 1106 : (1954) RLW 529
Penal Code, 1860 (IPC) — Section 161
High Courts19 Feb 1954Dismissed
Ratanlal Vs Bhairondan and Others
Rajasthan High Court · AIR 1954 Raj 127 : (1955) RLW 187
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133
High Courts18 Feb 1954
P.C. Bhattacharya Vs Official Receiver, Ajmer
Rajasthan High Court · (1954) 02 RAJ CK 0012
Ajmer Tenancy and Land Records Act, 1950 — Section 196
High Courts18 Feb 1954Dismissed
Har Prasad Vs Union of India (UOI) and Another
Rajasthan High Court · AIR 1954 Raj 189
Constitution of India, 1950 — Article 226, 311
High Courts15 Feb 1954
State Vs Sukhlal
Rajasthan High Court · AIR 1955 Raj 178 : (1955) CriLJ 1395 : (1954) RLW 511
Criminal Procedure Code, 1898 (CrPC) — Section 581A
High Courts04 Feb 1954Allowed
Mukan Kanwar Vs Seth Umrao Mal
Rajasthan High Court · (1954) 02 RAJ CK 0007
High Courts02 Feb 1954Dismissed
Tej Singh Vs Election Tribunal, Jaipur and Others
Rajasthan High Court · AIR 1954 Raj 204 : (1955) RLW 182
Evidence Act, 1872 — Section 101, 102, 103Representation of the People Act, 1951 — Section 33(3), 36, 36(2), 40, 86
High Courts02 Feb 1954
Ramchandra Vs Pannalal
Rajasthan High Court · AIR 1954 Raj 191 : (1955) RLW 138
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 107(2), 115Rajasthan Civil Courts Ordinance (Amendment) Act, 1951 — Section 21(1)
High Courts29 Jan 1954
Inder Singh and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1954 Raj 185 : (1955) RLW 170
Constitution of India, 1950 — Article 226, 228Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 7
High Courts18 Jan 1954Allowed
Barkatali Vs Custodian General of Evacuee Property of India
Rajasthan High Court · AIR 1954 Raj 214 : (1955) RLW 95
Administration of Evacuee Property Act, 1950 — Section 6, 7Constitution of India, 1950 — Article 226
High Courts18 Jan 1954
Kishen Lal L.R. of Mohanlal Vs Sohanlal and Others
Rajasthan High Court · AIR 1954 Raj 138 : (1954) RLW 398
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, 96Jodhpur Ijlas-i-khas Rules — Rule 17, 19
High Courts18 Jan 1954
Bhagwat Singh Vs State of Rajasthan
Rajasthan High Court · AIR 1954 Raj 131
Constitution of India, 1950 — Article 19(1), 19(5)Rajasthan Court of Wards Act, 1951 — Section 8(1), 8(2), 9(1)
High Courts13 Jan 1954Allowed
Madhosingh and Others Vs State of Rajasthan
Rajasthan High Court · AIR 1954 Raj 197
Constitution of India, 1950 — Article 14Rajasthan Agricultural Rents Control Act, 1952 — Section 1(3)
High Courts13 Jan 1954Allowed
Shiv Kalyan Singh and Another Vs Bhur Singh and Another
Rajasthan High Court · AIR 1954 Raj 182 : (1955) RLW 120
Constitution of India, 1950 — Article 14Jaipur General Clauses Act, 1944 — Section 5(1)Jaipur Hitkarni Committee Rules, 1945 — Rule 1