High Courts31 Oct 1955
Sheonathsingh Vs Dhokalsingh and Others
Rajasthan High Court · AIR 1957 Raj 217 : (1956) RLW 475
Supreme Court Rules, 1950 — Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14, Order 16 Rule 15
COURT ARCHIVE
Rajasthan High Court judgments, 1955
96 judgments · page 2 of 5
High Courts31 Oct 1955
Sensmal Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1957 Raj 211 : (1956) RLW 480
Stamp Act, 1899 — Section 40, 40(1), 42, 42(1), 56
High Courts30 Oct 1955Dismissed
Parsanmal Vs Jeth Singh and Another
Rajasthan High Court · AIR 1957 Raj 253
Civil Procedure Code, 1908 (CPC) — Section 38, 47, 47(3)
High Courts27 Oct 1955
Laxmichand and Others Vs Mst. Tipuri and Others
Rajasthan High Court · AIR 1956 Raj 81 : (1956) RLW 129
Civil Procedure Code, 1908 (CPC) — Section 13Constitution of India, 1950 — Article 261
High Courts20 Oct 1955Partly Allowed
Arjunsingh Vs Teekchand and Others
Rajasthan High Court · AIR 1957 Raj 226 : (1956) RLW 214
Bikaner Municipal Act, 1953 — Section 15Constitution of India, 1950 — Article 277, 301, 304, 372(1)Rajasthan Municipal Boards Extension of Terms Act, 1952 — Section 2
High Courts20 Oct 1955
Deepal and Others Vs Parshwanath Digamber Jain Vidyalaya Maha Mantri Shri Gulabchand
Rajasthan High Court · AIR 1956 Raj 166 : (1956) RLW 247
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 47
High Courts20 Oct 1955Dismissed
Kr. Amarsingh of Sabalpore Vs Madanmohan Lal
Rajasthan High Court · AIR 1956 Raj 58 : (1956) RLW 211
Bar Councils Act, 1926 — Section 10Legal Practitioners Act, 1879 — Section 13
High Courts20 Oct 1955Dismissed
Devichand Vs Rikhab Chand and Another
Rajasthan High Court · AIR 1957 Raj 255
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts18 Oct 1955Dismissed
State Vs Jagannath
Rajasthan High Court · AIR 1956 Raj 63 : (1956) CriLJ 418 : (1956) RLW 416
Arms Act, 1959 — Section 13, 14, 19
High Courts14 Oct 1955
Bhairulal and Others Vs The State
Rajasthan High Court · (1957) CriLJ 237 : (1956) RLW 413
Opium Act, 1878 — Section 3, 9Poisons and Dangerous Drugs Act, 1936 — Section 2
High Courts13 Oct 1955Dismissed
Mst. Gulab Bai Vs Mst. Manphool Bai
Rajasthan High Court · AIR 1956 Raj 98 : (1956) RLW 400
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7, Order 45 Rule 8Rajasthan High Court of Judicature Rules, 1952 — Rule 394Supreme Court Rules, 1950 — Order 12 Rule 3, Order 12 Rule 5
High Courts12 Oct 1955
Dhanna Vs The State and Another
Rajasthan High Court · (1957) CriLJ 238 : (1956) RLW 192
Penal Code, 1860 (IPC) — Section 411
High Courts12 Oct 1955
Hakim Martin De Silva Vs Martin De Silva II and Others
Rajasthan High Court · AIR 1957 Raj 275 : (1956) RLW 478
Court Fees Act, 1870 — Article 17, 8Land Acquisition Act, 1894 — Section 30, 54Rajasthan Land Acquisition Act, 1953 — Section 30, 54
High Courts11 Oct 1955Dismissed
Tolaram and Another Vs Beenjraj and Others
Rajasthan High Court · AIR 1957 Raj 256
Evidence Act, 1872 — Section 114
High Courts03 Oct 1955Allowed
Sainiks Motors and Others Vs State Transport Authority and Others
Rajasthan High Court · AIR 1956 Raj 65 : (1956) RLW 182
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48, 64
High Courts28 Sept 1955
Gondasingh and Others Vs The State
Rajasthan High Court · (1957) CriLJ 240 : (1956) RLW 178
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts23 Sept 1955
Bherumal Vs Motumal and Another
Rajasthan High Court · (1956) CriLJ 1140
General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 109, 420
High Courts14 Sept 1955Allowed
Kanhaiyalal Vs Sansmal and Another
Rajasthan High Court · AIR 1956 Raj 18 : (1956) RLW 351
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84
High Courts13 Sept 1955Dismissed
Ramjiwan Ramnath Vs Roopchand and Others
Rajasthan High Court · AIR 1956 Raj 1
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 37Limitation Act, 1908 — Article 183
High Courts12 Sept 1955Allowed
State Vs Indraj
Rajasthan High Court · AIR 1957 Raj 234 : (1957) CriLJ 907 : (1956) RLW 165
Evidence Act, 1872 — Section 114