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Rajasthan High Court judgments, 1963

75 judgments · page 3 of 4

High Courts10 May 1963Dismissed

Sunder Lal Chechani Vs Sampat Lal

Rajasthan High Court · AIR 1963 Raj 226 : (1963) RLW 582

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the People Act, 1951 — Section 33, 33(3), 36, 36(4), 7
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High Courts18 Apr 1963Allowed

Govind Ram Vs Abdul Wahab

Rajasthan High Court · AIR 1963 Raj 234

Evidence Act, 1872 — Section 3, 67, 79Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)Registration Act, 1908 — Section 60(2)
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High Courts18 Apr 1963Dismissed

Suraj Bahadur Vs Mahadeo

Rajasthan High Court · AIR 1963 Raj 241 : (1963) RLW 241

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, 100Partnership Act, 1932 — Section 44Registration Act, 1908 — Section 17(1), 2(6), 28, 5
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High Courts16 Apr 1963Allowed

Ramla Vs Gyarsa

Rajasthan High Court · AIR 1964 Raj 69 : (1963) RLW 403

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
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High Courts15 Apr 1963Allowed

Dah Chand Vs Dadamchand

Rajasthan High Court · AIR 1963 Raj 209 : (1963) RLW 355

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85Evidence Act, 1872 — Section 116
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High Courts20 Mar 1963Allowed

Surja Ram Vs The State

Rajasthan High Court · AIR 1963 Raj 202 : (1963) CriLJ 396

Criminal Procedure Code, 1898 (CrPC) — Section 35, 397, 402Penal Code, 1860 (IPC) — Section 302, 307, 309
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High Courts20 Mar 1963

Jaiwant Rao Vs State of Rajasthan

Rajasthan High Court · AIR 1963 Raj 203 : (1963) RLW 374

Constitution of India, 1950 — Article 309, 311Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
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