High Courts17 Sept 1956Allowed

Gopaldas Vs Ramdeo

Rajasthan High Court · AIR 1957 Raj 360 : (1958) RLW 73

Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(23), 2(5), 2(55), 35, 36
High Courts11 Sept 1956Allowed

Seth Rajmal Vs Dr. Krishan Swaroop

Rajasthan High Court · AIR 1957 Raj 118 : (1957) RLW 302

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14Transfer of Property Act, 1882 — Section 106, 116
High Courts11 Sept 1956

Nopla and Others Vs Mula and Others

Rajasthan High Court · AIR 1957 Raj 342 : (1957) RLW 277

Civil Procedure Code, 1908 (CPC) — Section 9Rajasthan Revenue Courts (Procedure and Jurisdiction) Act, 1951 — Section 42
High Courts10 Sept 1956

Mst. Bashiran Vs State

Rajasthan High Court · AIR 1957 Raj 348 : (1957) CriLJ 1315 : (1957) RLW 171

Criminal Procedure Code, 1898 (CrPC) — Section 439Passports (Entry into India) Rules, 1950 — Rule 3, 5, 6
High Courts05 Sept 1956Dismissed

Bherulal Vs Ghisulal

Rajasthan High Court · AIR 1957 Raj 387 : (1958) RLW 179

Negotiable Instruments Act, 1881 (NI) — Section 4Stamp Act, 1899 — Section 2(5), 35
High Courts04 Sept 1956Allowed

Anandilal Vs Chief Panchayat Officer and Others

Rajasthan High Court · AIR 1957 Raj 163 : (1957) RLW 306

Constitution of India, 1950 — Article 226Rajasthan Panchayat Act, 1953 — Section 10, 11, 58(4)Rajasthan Panchayat Election Rules, 1954 — Rule 19, 26, 40