High Courts21 Dec 1955
Lumbaram Vs The State
Rajasthan High Court · (1957) CriLJ 231 : (1956) RLW 349
Criminal Procedure Code, 1898 (CrPC) — Section 173
COURT ARCHIVE
Rajasthan High Court judgments, 1955
96 judgments · page 1 of 5
High Courts15 Dec 1955Dismissed
Hanwantchand Vs Principal, Maharaj Kumar College, Jodhpur
Rajasthan High Court · AIR 1956 Raj 158 : (1956) RLW 235
Constitution of India, 1950 — Article 14Rajputana University Act, 1946 — Section 31
High Courts13 Dec 1955
Jethmal Singh and Others Vs Ranjeet Singh and Others
Rajasthan High Court · AIR 1957 Raj 171
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts12 Dec 1955Dismissed
Mangilal Sharma Vs Appellate Tribunal of State Transport Authority, Rajasthan and Others
Rajasthan High Court · AIR 1957 Raj 167 : (1956) RLW 384
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 19Motor Vehicles Act, 1939 — Section 48, 60, 60(1)
High Courts12 Dec 1955Allowed
Baboolal and Others Vs Nathmal and Another
Rajasthan High Court · AIR 1956 Raj 126 : (1956) RLW 241
Evidence Act, 1872 — Section 65Registration Act, 1908 — Section 17
High Courts12 Dec 1955Dismissed
Iftikhar Ahmad and Others Vs Bharat Kumar and Another
Rajasthan High Court · AIR 1957 Raj 165 : (1956) RLW 245
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 47 Rule 1Court Fees Act, 1870 — Article 1, 11, 7
High Courts08 Dec 1955
Karam Singh Vs The State
Rajasthan High Court · (1957) CriLJ 234 : (1956) RLW 234
Penal Code, 1860 (IPC) — Section 107, 109, 120A, 120B, 419
High Courts07 Dec 1955Dismissed
Pabia and Others Vs Badia and Others
Rajasthan High Court · AIR 1957 Raj 175 : (1956) RLW 408
Civil Procedure Code, 1908 (CPC) — Section 100, 101Specific Relief Act, 1877 — Section 54
High Courts05 Dec 1955
Gangaram and Others Vs The State
Rajasthan High Court · (1957) CriLJ 235 : (1956) RLW 459
Penal Code, 1860 (IPC) — Section 148, 379, 395, 447
High Courts30 Nov 1955Dismissed
Deeplal and Others Vs Parshwanath Digambar Jain Vidyalaya Mahamantri Shri Gulabchand
Rajasthan High Court · AIR 1956 Raj 171
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1908 — Article 142, 144
High Courts24 Nov 1955Dismissed
Thakursingh and Others Vs Bhaironlal and Others
Rajasthan High Court · AIR 1956 Raj 113 : (1956) RLW 372
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 3 Rule 4, Order 47 Rule 1, Order 47 Rule 1(1), Order 47 Rule 7Limitation Act, 1908 — Section 5
High Courts23 Nov 1955Dismissed
Jugraj Vs Rajasthan State
Rajasthan High Court · AIR 1956 Raj 107 : (1956) RLW 417
Constitution of India, 1950 — Article 14, 254Marwar Village Panchayats Act, 1945 — Section 93(2)Rajasthan Panchayat (Amendment) Ordinance, 1955 — Section 9
High Courts21 Nov 1955Allowed
The State Vs Babulal and Bherumal
Rajasthan High Court · AIR 1956 Raj 67
Criminal Procedure Code, 1898 (CrPC) — Section 164, 226, 227, 233, 237Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts18 Nov 1955Dismissed
Sher Singh Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1956 Raj 110 : (1956) RLW 466
Constitution of India, 1950 — Article 226, 311
High Courts11 Nov 1955Dismissed
Amsingh Vs Jethmal and Another
Rajasthan High Court · AIR 1957 Raj 173 : (1956) RLW 461
Civil Procedure Code, 1908 (CPC) — Section 109, 2(2)Constitution of India, 1950 — Article 133
High Courts04 Nov 1955
Mukundlal and Others Vs The State
Rajasthan High Court · AIR 1957 Raj 178 : (1957) CriLJ 665 : (1956) RLW 378
Evidence Act, 1872 — Section 105, 106
High Courts04 Nov 1955Dismissed
Bhoor Chand Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1957 Raj 213 : (1956) RLW 513
Central Excises and Salt Act, 1944 — Section 2, 6Marwar Land Revenue Act, 1949 — Section 231
High Courts03 Nov 1955
Uma Kishana and Others Vs State of Ajmer
Rajasthan High Court · (1956) CriLJ 1134
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 381, 457
High Courts02 Nov 1955
Hansraj Vs Satnarain and Others
Rajasthan High Court · AIR 1957 Raj 219 : (1956) RLW 473
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts02 Nov 1955
Mst. Bhonri Vs Suwalal
Rajasthan High Court · AIR 1956 Raj 119 : (1956) RLW 411
Civil Procedure Code, 1908 (CPC) — Section 2(2)Court Fees Act, 1870 — Article 11Succession Act, 1925 — Section 295