High Courts18 Dec 1964
COMMISSIONER OF Income Tax, DELHI Vs MAHARAJA OF BIKANER.
Rajasthan High Court · (1966) 60 ITR 477 : (1965) RLW 106
Income Tax Act, 1922 — Section 66(1), 66(2)
COURT ARCHIVE
Rajasthan High Court judgments, 1964
79 judgments · page 1 of 4
High Courts14 Dec 1964
Bhagchand Vs Kaluram alias Mool Chand and Others
Rajasthan High Court · AIR 1966 Raj 21 : (1965) RLW 109
Partnership Act, 1932 — Section 13
High Courts05 Dec 1964Dismissed
Mangharam Vs State and Others
Rajasthan High Court · AIR 1965 Raj 210 : (1965) CriLJ 681 : (1966) RLW 524
Criminal Procedure Code, 1898 (CrPC) — Section 197, 202, 526(8)Rajasthan Municipalities Act, 1959 — Section 203
High Courts03 Dec 1964Dismissed
Liladhar Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1965 Raj 193 : (1965) RLW 139
Rajasthan Minor Mineral Concession Rules, 1955 — Rule 25, 25(3), 30, 31, 57(2)
High Courts27 Nov 1964
Prem Nath and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1965) RLW 14
Constitution of India, 1950 — Article 233, 233(2), 235, 236, 309Rajasthan Higher Judicial Service Rules, 1969 — Rule 10, 13, 22, 23, 24
High Courts27 Nov 1964Allowed
Faujmal Vs Nathulal and Another
Rajasthan High Court · AIR 1965 Raj 115 : (1965) RLW 37
Civil Procedure Code, 1908 (CPC) — Section 100, 96Specific Relief Act, 1877 — Section 12, 22
High Courts25 Nov 1964Allowed
Bahadurmal Vs The State
Rajasthan High Court · AIR 1965 Raj 224 : (1965) CriLJ 801 : (1965) RLW 306
Criminal Procedure Code, 1898 (CrPC) — Section 202, 476, 476B, 479ALimitation Act, 1908 — Article 154
High Courts23 Nov 1964Allowed
Sudama Prashad Vs Divisional Supdt. W. Rly. and Others
Rajasthan High Court · AIR 1965 Raj 109 : (1964) RLW 630
Constitution of India, 1950 — Article 16, 16(1), 16(2), 16(4), 311
High Courts23 Nov 1964
Bhagatpura Motor Transport Co-operative Society Ltd. Vs K.S. Jhala and Another
Rajasthan High Court · AIR 1965 Raj 149 : (1965) RLW 49
Central Motor Vehicles Rules, 1989 — Rule 67, 74Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 33, 33(1), 35(2), 64
High Courts17 Nov 1964Dismissed
Anoop Chand Vs Nathmal
Rajasthan High Court · AIR 1965 Raj 114 : (1965) RLW 31
Rajasthan Stamp Rules, 2004 — Rule 14Stamp Act, 1899 — Section 35, 37
High Courts16 Nov 1964
DAYA RAM AND ANOTHER Vs ADDITIONAL COLLECTOR, JAIPUR, AND OTHERS.
Rajasthan High Court · (1966) 62 ITR 411
Constitution of India, 1950 — Article 226
High Courts11 Nov 1964
Mahant Bhagwandas Vs Suggan and Others
Rajasthan High Court · AIR 1965 Raj 143 : (1965) CriLJ 242 : (1965) RLW 1
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(3), 145(4)
High Courts09 Nov 1964
Bijai Lal Vs State
Rajasthan High Court · AIR 1965 Raj 96 : (1965) CriLJ 597 : (1965) RLW 29
Prevention of Food Adulteration Act, 1954 — Section 20
High Courts02 Nov 1964Dismissed
Kalu and Others Vs The State
Rajasthan High Court · AIR 1965 Raj 74 : (1965) CriLJ 478 : (1965) RLW 60
Penal Code, 1860 (IPC) — Section 326, 34, 96Probation of Offenders Act, 1958 — Section 4
High Courts26 Oct 1964Dismissed
Poonamchand and Another Vs The Municipal Board and Another
Rajasthan High Court · AIR 1965 Raj 98 : (1964) RLW 620
Rajasthan Municipalities Act, 1959 — Section 170(12), 210, 300
High Courts26 Oct 1964Partly Allowed
Kanhaiyalal Vs Badrilal and Another
Rajasthan High Court · AIR 1965 Raj 121 : (1965) RLW 56
Bills of Sale Act, 1854 — Section 1
High Courts26 Oct 1964
Gobaria and Others Vs State
Rajasthan High Court · (1966) CriLJ 235 : (1964) RLW 617
Civil Procedure Code, 1908 (CPC) — Section 60Penal Code, 1860 (IPC) — Section 323, 392
High Courts21 Oct 1964
Muthrilal and Others Vs Bhup Singh
Rajasthan High Court · (1965) CriLJ 836
Child Marriage Restraint Act, 1929 — Section 12, 3, 4, 5, 6
High Courts12 Oct 1964Dismissed
Ishwari Prasad Atri Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1965 Raj 147 : (1965) RLW 7
Constitution of India, 1950 — Article 311(2)Rajasthan Service Rules, 1951 — Rule 23ARajasthan Subordinate Service (Recruitment and other Service Conditions) Rules, 1960 — Rule 19
High Courts09 Oct 1964Allowed
Shyamnarain Sharma Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1965 Raj 87 : (1964) RLW 613
Constitution of India, 1950 — Article 311(2)