COURT ARCHIVE

Rajasthan High Court judgments, 1956

141 judgments · page 1 of 8

High Courts21 Dec 1956Dismissed

Rawat Jagannath Singh Vs State of Rajasthan

Rajasthan High Court · AIR 1957 Raj 151 : (1957) RLW 657

Constitution of India, 1950 — Article 226, 265, 7Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955 — Section 3

High Courts17 Dec 1956Dismissed

Nand Shankar Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1957 Raj 148 : (1957) RLW 244

Constitution of India, 1950 — Article 311(1), 311(2)Rajasthan Police Regulations, 1948 — Regulation 89

High Courts17 Dec 1956Allowed

Girdhari Vs Jawala and Others

Rajasthan High Court · AIR 1957 Raj 203 : (1957) RLW 220

Constitution of India, 1950 — Article 14, 19(1)

High Courts17 Dec 1956Allowed

Gaddhar Mal Vs Kalooram

Rajasthan High Court · AIR 1957 Raj 250 : (1957) RLW 234

Transfer of Property Act, 1882 — Section 76

High Courts17 Dec 1956

Mst. Takhti Bai Vs The State

Rajasthan High Court · AIR 1957 Raj 125 : (1957) RLW 164

Stamp Act, 1899 — Article 1, 31, 40, 41, 55

High Courts14 Dec 1956Allowed

Kishori Vs Board of Revenue and Others

Rajasthan High Court · AIR 1957 Raj 182

Constitution of India, 1950 — Article 13, 19(1)Jaipur Tenancy Act, 1945 — Section 11(2)

High Courts12 Dec 1956Allowed

Mst. Bajji Vs Bhairon

Rajasthan High Court · AIR 1957 Raj 261 : (1957) RLW 254

Evidence Act, 1872 — Section 101, 102, 103, 104, 21Limitation Act, 1908 — Article 142, 144

High Courts11 Dec 1956Allowed

Gopal Das Vs Ghisalal

Rajasthan High Court · AIR 1957 Raj 264

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 114, 115General Clauses Act, 1897 — Section 3, 3(52)

High Courts07 Dec 1956Allowed

Shankerlal Vs Motilal and Another

Rajasthan High Court · AIR 1957 Raj 267 : (1957) RLW 290

Contract Act, 1872 — Section 43, 44, 69Evidence Act, 1872 — Section 18Limitation Act, 1908 — Article 61

High Courts07 Dec 1956Dismissed

Firm Seth Hiralal Hazarilal Vs Jagan Nath

Rajasthan High Court · AIR 1957 Raj 298 : (1957) RLW 212

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 2Contract Act, 1872 — Section 45Limitation Act, 1908 — Section 22

High Courts05 Dec 1956

Sukha Soniya Mina Vs State

Rajasthan High Court · AIR 1957 Raj 208

Criminal Procedure Code, 1898 (CrPC) — Section 509

High Courts05 Dec 1956Allowed

The Bundi Municipal Board Vs The Bundi Electric Supply Co. Ltd.

Rajasthan High Court · AIR 1957 Raj 278

Arbitration Act, 1940 — Section 2, 21Civil Procedure Code, 1908 (CPC) — Section 107

High Courts04 Dec 1956

Abdul Samad and Others Vs Wasal and Others

Rajasthan High Court · AIR 1957 Raj 302 : (1957) RLW 230

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 3(1)

High Courts04 Dec 1956

Kishan Lal Vs Sheesh Dan and Others

Rajasthan High Court · AIR 1957 Raj 299

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 59

High Courts04 Dec 1956

Mahal Singh, Doolsingh Vs Mahalsingh

Rajasthan High Court · (1957) CriLJ 292

Criminal Procedure Code, 1898 (CrPC) — Section 145

High Courts03 Dec 1956Allowed

Ram Swarup Mangilal Vs Kapoorchand and Others

Rajasthan High Court · AIR 1957 Raj 350 : (1957) RLW 613

Rajasthan Town Municipal Election Rules, 1951 — Rule 15Rajasthan Town Municipalities Act, 1951 — Section 12(1), 19

High Courts30 Nov 1956

Mukanda and Others Vs State

Rajasthan High Court · AIR 1957 Raj 331 : (1957) CriLJ 1187

Criminal Procedure Code, 1898 (CrPC) — Section 174, 239Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 141, 147, 149

High Courts30 Nov 1956Allowed

Mubarak Begam and Another Vs Sushil Kumar and Others

Rajasthan High Court · AIR 1957 Raj 154 : (1957) RLW 195

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 93, 151, 50Evidence Act, 1872 — Section 114Limitation Act, 1908 — Article 166

High Courts30 Nov 1956Dismissed

Shrinarain and Another Vs Chunnilal and Others

Rajasthan High Court · AIR 1957 Raj 159 : (1957) RLW 214

Evidence Act, 1872 — Section 101, 102, 103, 104, 163Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts30 Nov 1956

Mst. Jati Vs Daljit Singh

Rajasthan High Court · AIR 1957 Raj 359 : (1957) CriLJ 1317 : (1957) RLW 103

Child Marriage Restraint Act, 1929 — Section 10, 12, 12(1), 12(2), 6Criminal Procedure Code, 1898 (CrPC) — Section 205