High Courts03 May 1961Dismissed
Devi Lal Vs (Goswami Maharaj) Govind Lal
Rajasthan High Court · AIR 1961 Raj 283 : (1961) RLW 524
Sales of Goods Act, 1930 — Section 35, 38(1), 60
COURT ARCHIVE
Rajasthan High Court judgments, 1961
68 judgments · page 3 of 4
High Courts28 Apr 1961
Behari Lal Vs Moola
Rajasthan High Court · (1962) CriLJ 192 : (1962) RLW 148
Penal Code, 1860 (IPC) — Section 21, 323
High Courts28 Apr 1961Allowed
State of Rajasthan Vs Mahmood Ghasi Musalman and Another
Rajasthan High Court · AIR 1962 Raj 1 : (1961) RLW 498
Criminal Procedure Code, 1898 (CrPC) — Section 155, 173, 247, 4(1)Police Act, 1861 — Section 24
High Courts27 Apr 1961Partly Allowed
Mst. Chandani Vs Rajasthan State and Others
Rajasthan High Court · AIR 1962 Raj 36 : (1962) RLW 49
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 1, Order 7 Rule 11Constitution of India, 1950 — Article 300
High Courts26 Apr 1961Allowed
Shantilal Vs Farid Khan and Others
Rajasthan High Court · AIR 1962 Raj 99
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts21 Apr 1961Allowed
Karam Chand Thapper and Bros. (Coal Sales) Ltd., Jaipur Vs Sales Tax Officer, City Circle 'A' , Jaipur and Another
Rajasthan High Court · AIR 1963 Raj 51 : (1961) RLW 420
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72Rajasthan Sales Tax Act, 1954 — Section 2
High Courts16 Apr 1961Dismissed
Triloki Nath Sinha Vs State
Rajasthan High Court · AIR 1962 Raj 94
Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 173, 190(1), 200, 529Railways Act, 1890 — Section 110
High Courts03 Apr 1961Dismissed
Babulal Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1962 Raj 103 : (1961) RLW 406
Constitution of India, 1950 — Article 226, 311(2)
High Courts03 Apr 1961
COMMISSIONER OF Income Tax, NEW DELHI Vs BAKSHI BHAGCHAND.
Rajasthan High Court · (1961) 42 ITR 657
Income Tax Act, 1961 — Section 66
High Courts22 Mar 1961Dismissed
Dr. Ram Kumar Vs Mahadeo Lal and Another
Rajasthan High Court · AIR 1962 Raj 54
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 148, 151, 152, 38
High Courts17 Mar 1961
State Vs Moti Singh
Rajasthan High Court · AIR 1962 Raj 35 : (1961) RLW 391
Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 234Penal Code, 1860 (IPC) — Section 409, 468, 477A
High Courts17 Mar 1961
COMMISSIONER OF Income Tax, NEW DELHI Vs BRAHAM DUTT BHARGAVA.
Rajasthan High Court · (1962) 46 ITR 387
Income Tax Act, 1961 — Section 16, 33, 66
High Courts17 Mar 1961Dismissed
Champalal Vs Saligram
Rajasthan High Court · AIR 1961 Raj 235 : (1962) RLW 513
Civil Procedure Code, 1908 (CPC) — Section 21Limitation Act, 1908 — Section 19Stamp Act, 1899 — Section 35
High Courts13 Mar 1961
Gulab Rai Vs Rajasthan State and Others
Rajasthan High Court · (1962) CriLJ 666 : (1961) RLW 376
Constitution of India, 1950 — Article 20, 226
High Courts09 Mar 1961
Jagdish Vs The State and Others
Rajasthan High Court · (1963) CriLJ 233
Penal Code, 1860 (IPC) — Section 147, 307, 323, 427, 440
High Courts22 Feb 1961Dismissed
Durga Prasad and Others Vs State
Rajasthan High Court · AIR 1962 Raj 92 : (1961) RLW 392
Railways Act, 1890 — Section 100, 101, 102, 103, 104
High Courts16 Feb 1961Allowed
Gappulal Gordhandas and Others Vs Chunilal Shyam Lal and Others
Rajasthan High Court · AIR 1961 Raj 286 : (1961) RLW 215
Partnership Act, 1932 — Section 69, 69(3)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6
High Courts15 Feb 1961
Pali Electricity Company Ltd. Vs Industrial Tribunal and Others
Rajasthan High Court · (1961) 2 LLJ 240 : (1962) RLW 111
COMPANIES ACT, 1956 — Section 27Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 3
High Courts10 Feb 1961Dismissed
Firm Narsingh Das Ladu Mal Vs Trilokchand Paddiwal and Another
Rajasthan High Court · AIR 1961 Raj 247 : (1961) RLW 290
Contract Act, 1872 — Section 128
High Courts08 Feb 1961Allowed
Bhagwandas and Another Vs State of Rajasthan
Rajasthan High Court · AIR 1961 Raj 287 : (1961) RLW 208
Civil Procedure Code, 1908 (CPC) — Section 21States Reorganisation Act, 1956 — Section 125