COURT ARCHIVE

Rajasthan High Court judgments, 1962

73 judgments · page 3 of 4

High Courts20 Jul 1962Dismissed

Pamandas and Others Vs Mst. Lachhmi Bai and Another

Rajasthan High Court · AIR 1963 Raj 35

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(15)

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High Courts18 Jul 1962

Jassuram and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1963 Raj 72

Bikaner Tenancy Act — Section 7Constitution of India, 1950 — Article 31, 31(2)Rajasthan Tenancy Act, 1955 — Section 15, 15(3), 15A, 16, 180(1)

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High Courts18 Jul 1962Dismissed

Gorulal and Another Vs Gopichand

Rajasthan High Court · AIR 1963 Raj 149 : (1962) RLW 621

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(4), 13(5)

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High Courts24 Apr 1962Dismissed

The State of Rajasthan Vs Shri Riaz Ahmad and Others

Rajasthan High Court · AIR 1963 Raj 152 : (1962) RLW 606

Constitution of India, 1950 — Article 133(1)

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High Courts24 Apr 1962Dismissed

Sohan Lal Vs Rajmal and Others

Rajasthan High Court · AIR 1963 Raj 4 : (1962) RLW 353

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 37

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High Courts23 Apr 1962Dismissed

Mangilal Vs Bhanwarlal and Others

Rajasthan High Court · AIR 1963 Raj 153

Partnership Act, 1932 — Section 29, 39, 40, 41

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High Courts03 Apr 1962Allowed

Mawad Dan and Others Vs State

Rajasthan High Court · AIR 1963 Raj 43 : (1963) CriLJ 228 : (1962) RLW 635

Criminal Procedure Code, 1898 (CrPC) — Section 173(4)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

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High Courts03 Apr 1962Partly Allowed

Gram Panchayat, Godawas Vs Municipal Board, Neemka Thana and Another

Rajasthan High Court · AIR 1963 Raj 42 : (1963) CriLJ 226 : (1962) RLW 644

Criminal Procedure Code, 1898 (CrPC) — Section 145, 147

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High Courts28 Mar 1962Dismissed

Maharana Bhagwat Singhji Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1963 Raj 22 : (1962) 5 FLR 8 : (1962) 1 LLJ 609 : (1962) RLW 669

Civil Procedure Code, 1908 (CPC) — Section 86, 87BConstitution of India, 1950 — Article 245, 246Industrial Disputes Act, 1947 — Section 7

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High Courts27 Mar 1962Partly Allowed

Champalal and Another Vs Roopa and Others

Rajasthan High Court · AIR 1963 Raj 38 : (1962) RLW 429

Transfer of Property Act, 1882 — Section 55(1)

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High Courts27 Mar 1962Allowed

The State Vs Pukhia and Others

Rajasthan High Court · AIR 1963 Raj 48 : (1963) CriLJ 318 : (1962) RLW 539

Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(2), 190, 190(1), 251A

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High Courts19 Mar 1962Allowed

Misri Lal Vs Budhraj

Rajasthan High Court · AIR 1963 Raj 145 : (1962) RLW 371

Limitation Act, 1908 — Article 181, 182(7)

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High Courts15 Mar 1962Dismissed

Chandgi Ram and Others Vs Ramji Lal

Rajasthan High Court · AIR 1963 Raj 161 : (1962) RLW 458

Easements Act, 1882 — Section 12, 13, 15, 18, 22

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High Courts13 Mar 1962Dismissed

State Vs Kamal Jat

Rajasthan High Court · AIR 1963 Raj 9 : (1963) CriLJ 65 : (1962) RLW 364

Criminal Procedure Code, 1898 (CrPC) — Section 251A(7), 251A(9)

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High Courts13 Mar 1962Allowed

Totalal Vs The State

Rajasthan High Court · AIR 1963 Raj 6 : (1962) RLW 366

Companies Act, 1956 — Section 295, 295(1), 295(3)

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High Courts26 Feb 1962Allowed

Firm Bilasrai Mannalal Vs Frim Purshottam Dass Sanwaldass and Another

Rajasthan High Court · AIR 1962 Raj 247 : (1962) RLW 389

Civil Procedure Code, 1908 (CPC) — Section 17, 20

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High Courts19 Feb 1962

The State Vs Padmaram

Rajasthan High Court · (1962) CriLJ 584 : (1962) RLW 492

Constitution of India, 1950 — Article 19

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High Courts19 Feb 1962Dismissed

State Vs Abdullah Khan

Rajasthan High Court · AIR 1963 Raj 11 : (1963) CriLJ 66 : (1962) RLW 399

Constitution of India, 1950 — Article 5, 9

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High Courts14 Feb 1962Allowed

Shri Bijai Cotton Mills Ltd. Vs The Inspector of Payment of Wages Act and Others

Rajasthan High Court · AIR 1963 Raj 147 : (1963) 2 LLJ 51

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Payment of Wages Act, 1936 — Section 15, 17

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High Courts14 Feb 1962Allowed

Pareek Hosiery Products Vs Deputy Commissioner of Sales Tax (Appeals) and Others

Rajasthan High Court · (1962) 13 STC 722

Constitution of India, 1950 — Article 226

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