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Rajasthan High Court judgments, 1955

96 judgments · page 4 of 5

High Courts22 Jul 1955Allowed

Meghraj and Others Vs State of Rajasthan

Rajasthan High Court · AIR 1956 Raj 28 : (1956) 2 LLJ 366 : (1956) RLW 531

Constitution of India, 1950 — Article 14, 311, 311(2)Government Servants Conduct Rules, 1973 — Rule 21, 22ARajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 15, 16
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High Courts15 Jul 1955Allowed

Nand Lal and Another Vs Pooran and Another

Rajasthan High Court · AIR 1956 Raj 9

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 14Provincial Small Cause Courts Act, 1887 — Section 25Rajasthan Small Cause Courts Ordinance, 1950 — Section 30(2)
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High Courts11 Apr 1955

The State Vs Mohanlal and Another

Rajasthan High Court · AIR 1958 Raj 338 : (1958) CriLJ 1540 : (1958) RLW 353

Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 114, 3, 30Penal Code, 1860 (IPC) — Section 201, 300, 302
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High Courts07 Apr 1955

Girjashanker Vs Lalu

Rajasthan High Court · AIR 1955 Raj 151 : (1955) RLW 381

Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 1(3)
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High Courts04 Apr 1955Partly Allowed

Roshan Lal Vs Bhuramal

Rajasthan High Court · AIR 1956 Raj 25 : (1956) RLW 548

Contract Act, 1872 — Section 73, 74Legal Practitioners (Fees) Act, 1926 — Section 4
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High Courts24 Mar 1955Dismissed

Prohit Swaroop Narain Vs Subh Karan Radha Mohan

Rajasthan High Court · AIR 1955 Raj 208

Civil Procedure Code, 1908 (CPC) — Section 105, 109, 109(a), 109(c), 110Constitution of India, 1950 — Article 132, 133, 133(1), 134, 135Government of India Act, 1935 — Section 205, 205(1)
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High Courts24 Mar 1955Dismissed

Madho Singh Vs The State

Rajasthan High Court · AIR 1957 Raj 204 : (1957) CriLJ 797 : (1956) RLW 529

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 369, 421, 424, 430
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