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Rajasthan High Court judgments, 1956

141 judgments · page 3 of 8

High Courts07 Nov 1956

Mangilal Vs State

Rajasthan High Court · AIR 1957 Raj 365 : (1957) CriLJ 1318 : (1957) RLW 221

Penal Code, 1860 (IPC) — Section 409
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High Courts24 Oct 1956Dismissed

Anraj Vs Bijairaj and Others

Rajasthan High Court · AIR 1957 Raj 131 : (1957) RLW 319

Civil Procedure Code, 1908 (CPC) — Section 38, 47Provincial Insolvency Act, 1920 — Section 44
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High Courts18 Oct 1956Allowed

Rajvi Abhey Singh Vs The State of Rajasthan and Others

Rajasthan High Court · AIR 1958 Raj 12

Constitution of India, 1950 — Article 226Rajasthan Appeals and Petitions (Discontinuance) Ordinance, 1949 — Section 3, 4(1)Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955 — Section 4, 5, 6
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High Courts16 Oct 1956Allowed

Surajmal Sharma Vs Pirthisingh and Others

Rajasthan High Court · AIR 1957 Raj 383 : (1957) RLW 285

Constitution of India, 1950 — Article 226Rajasthan Panchayat Act, 1953 — Section 58(2)Rajasthan Panchayat Election Rules, 1954 — Rule 21, 22
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High Courts15 Oct 1956Dismissed

The State Vs Abhey Singh

Rajasthan High Court · AIR 1957 Raj 138 : (1957) CriLJ 541 : (1958) RLW 68

Evidence Act, 1872 — Section 101, 102, 103Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 4(1)
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High Courts01 Oct 1956Allowed

Seth Bhanwarlal Vs State

Rajasthan High Court · AIR 1957 Raj 375 : (1958) RLW 210

Civil Procedure Code, 1908 (CPC) — Section 100, 11Jaipur Tenancy Act, 1945 — Section 96, 98, 99
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High Courts25 Sept 1956Dismissed

Meghraj and Another Vs Mt. Soni

Rajasthan High Court · AIR 1957 Raj 384 : (1958) RLW 77 : (1958) RLW 117

Marwar Succession Act, 1936 — Section 213, 57Succession Act, 1925 — Section 213
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High Courts24 Sept 1956Allowed

Vishwanath and Another Vs The State and Others

Rajasthan High Court · AIR 1957 Raj 75 : (1958) RLW 190

Constitution of India, 1950 — Article 226Rajasthan Town Municipal Boards Chairman Elections Rules — Rule 13Rajasthan Town Municipalities Act, 1951 — Section 12(3), 12(5)
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