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
COURT ARCHIVE
Rajasthan High Court judgments, 1964
96 judgments · page 2 of 5
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)
High Courts29 Sept 1964Allowed
Harish Chandra Vs The Deputy Director of Education, Bikaner Range
Rajasthan High Court · AIR 1965 Raj 108
Constitution of India, 1950 — Article 311
High Courts28 Sept 1964Allowed
Abdul Shakoor and Others Vs State of Rajasthan
Rajasthan High Court · AIR 1965 Raj 195 : (1965) CriLJ 675 : (1965) RLW 141
Criminal Procedure Code, 1898 (CrPC) — Section 479A(1), 479A(4), 479A(5)
High Courts22 Sept 1964Dismissed
Shyamsingh Vs Deputy Inspector General of Police, Central Reserve Police and Others
Rajasthan High Court · AIR 1965 Raj 140 : (1965) RLW 26
Central Reserve Police Force Act, 1949 — Section 10, 11, 12Central Reserve Police Force Rules, 1955 — Rule 27Evidence Act, 1872 — Section 137, 138
High Courts18 Sept 1964Dismissed
Jhaman Lal Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1965 Raj 86 : (1964) RLW 599
Evidence Act, 1872 — Section 114Rajasthan Municipalities (Appointment of Members Councillors by Co-option) Order, 1959 — Rule 3(1)Rajasthan Municipalities Act, 1959 — Section 38
High Courts18 Sept 1964Dismissed
Ganga Ram Vs Het Ram and Others
Rajasthan High Court · AIR 1965 Raj 47 : (1964) RLW 573
Evidence Act, 1872 — Section 58Limitation Act, 1908 — Article 64Stamp Act, 1899 — Section 35, 36
High Courts18 Sept 1964
Mst. Kistoori Vs State of Rajasthan
Rajasthan High Court · (1967) CriLJ 518 : (1964) RLW 596
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 109, 302, 304, 34
High Courts15 Sept 1964Allowed
Dhanraj Baldeokishan and Another Vs The State
Rajasthan High Court · AIR 1965 Raj 238 : (1965) CriLJ 805
Criminal Procedure Code, 1898 (CrPC) — Section 162, 517Evidence Act, 1872 — Section 25
High Courts14 Sept 1964Dismissed
M.P. Indra and Co. and Another Vs Union of India (UOI) and Another
Rajasthan High Court · AIR 1965 Raj 104
Constitution of India, 1950 — Article 20(1), 226Income Tax Act, 1922 — Section 22(2)Income Tax Act, 1961 — Section 246, 256, 271, 274, 28
High Courts14 Sept 1964
INDRA and CO. Vs UNION OF INDIA AND ANOTHER
Rajasthan High Court · (1967) 64 ITR 664 : (1965) RLW 11
Constitution of India, 1950 — Article 14, 20, 226Income Tax Act, 1961 — Section 139, 148, 22, 246, 256
High Courts10 Sept 1964Partly Allowed
Jiwa Ram Vs The State
Rajasthan High Court · AIR 1965 Raj 32 : (1965) CriLJ 219 : (1964) RLW 554
Criminal Procedure Code, 1898 (CrPC) — Section 286Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 Sept 1964Dismissed
The State Vs Babulal
Rajasthan High Court · AIR 1965 Raj 90 : (1965) CriLJ 483 : (1964) RLW 606
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 163, 32(5), 45Penal Code, 1860 (IPC) — Section 361, 363
High Courts02 Sept 1964
Col. Sardar C.S. Angre Vs The State and Another
Rajasthan High Court · AIR 1965 Raj 65 : (1965) CriLJ 333
Factories Act, 1948 — Section 106, 2, 6, 92Rajasthan Factories Rules — Rule 4
High Courts02 Sept 1964Allowed
Bhanwari Lal Vs Shyamlal and Others
Rajasthan High Court · AIR 1965 Raj 42 : (1964) RLW 560
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 90, 11
High Courts31 Aug 1964Allowed
Surajmal Roopchand and Co. Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1967 Raj 104 : (1967) CriLJ 809 : (1965) RLW 429
Constitution of India, 1950 — Article 226, 254(1), 301Defence of India Rules, 1962 — Rule 125, 125(2), 125(3), 141(1), 141(2)
High Courts28 Aug 1964Dismissed
Rewachand and Another Vs Anandsingh Kachhawaha and Others
Rajasthan High Court · AIR 1965 Raj 58 : (1964) RLW 529
Constitution of India, 1950 — Article 225, 329Rajasthan High Court of Judicature Rules, 1952 — Rule 247E, 247HRajasthan High Court Ordinance, 1949 — Section 46
High Courts27 Aug 1964
Dal Chand Vs The State
Rajasthan High Court · (1966) CriLJ 236 : (1964) RLW 524
Penal Code, 1860 (IPC) — Section 147, 323, 341, 380, 441Probation of Offenders Act, 1958 — Section 6
High Courts27 Aug 1964Allowed
Triveni Shyam Sharma Vs Board of Revenue and Others
Rajasthan High Court · AIR 1965 Raj 54 : (1964) RLW 512
Constitution of India, 1950 — Article 19(1), 19(5)Rajasthan Tenancy (Amendment) Act, 1956 — Section 4, 42Rajasthan Tenancy (Amendment) Act, 1964 — Section 3