High Courts26 Aug 1964Dismissed
Balji Vs Murarka Radheyshyam Ramkumar
Rajasthan High Court · AIR 1965 Raj 23 : (1965) RLW 67
Representation of the People Act, 1951 — Section 33(4), 36(2), 36(4)
COURT ARCHIVE
Rajasthan High Court judgments, 1964
96 judgments · page 3 of 5
High Courts25 Aug 1964Allowed
Lokashan Jain Udyog Mandir Ltd. Vs Kalooram and Another
Rajasthan High Court · AIR 1965 Raj 15
Registration Act, 1908 — Section 17(1), 2(6)Transfer of Property Act, 1882 — Section 3
High Courts24 Aug 1964Allowed
Balmukand Vs The Board of Revenue for Rajasthan and Others
Rajasthan High Court · AIR 1965 Raj 38
Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 29(2), 3
High Courts21 Aug 1964Allowed
Maide Khan and Another Vs State
Rajasthan High Court · AIR 1965 Raj 72 : (1965) CriLJ 476
Penal Code, 1860 (IPC) — Section 378, 97
High Courts19 Aug 1964
Bagh Singh Vs State of Rajasthan
Rajasthan High Court · AIR 1965 Raj 21 : (1965) CriLJ 217
Motor Vehicles Act, 1939 — Section 112, 123, 125, 130, 42
High Courts18 Aug 1964Dismissed
Mst. Dhani Vs State and Another
Rajasthan High Court · AIR 1965 Raj 70 : (1965) CriLJ 338 : (1964) RLW 510
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1908 — Section 29(2), 5
High Courts14 Aug 1964Dismissed
Gayoor Ahmad Khan Vs Hazarimal and Others
Rajasthan High Court · AIR 1965 Raj 41 : (1964) RLW 500
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 24, Order 21 Rule 52, 38
High Courts10 Aug 1964Dismissed
Mst. Kusuma Devi and Another Vs Govind Singh and Another
Rajasthan High Court · AIR 1965 Raj 40 : (1965) CriLJ 224 : (1964) RLW 471
Criminal Procedure Code, 1898 (CrPC) — Section 107, 116, 117, 117(2), 342
High Courts08 Aug 1964Dismissed
Bajrang Singh Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1965 Raj 82 : (1964) RLW 476
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 33, 39
High Courts07 Aug 1964
State Vs Parasram
Rajasthan High Court · AIR 1965 Raj 9 : (1964) RLW 501
Penal Code, 1860 (IPC) — Section 167, 464, 466
High Courts06 Aug 1964Dismissed
Bijai Cotton Mills Ltd. Vs Sub-Divisional Magistrate and Another
Rajasthan High Court · AIR 1965 Raj 11 : (1965) 10 FLR 154 : (1964) RLW 519
Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 2, 5
High Courts04 Aug 1964Partly Allowed
Chiman Lal Vs Amar Chand
Rajasthan High Court · AIR 1965 Raj 3 : (1964) RLW 439
Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 17(1), 17(2), 49
High Courts31 Jul 1964
Nemi Chand and Others Vs Harak Chand and Others
Rajasthan High Court · AIR 1965 Raj 132 : (1964) RLW 428
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 8 Rule 2Contract Act, 1872 — Section 32Limitation Act, 1963 — Section 3
High Courts27 Jul 1964Dismissed
State Vs Laxminarain and Others
Rajasthan High Court · AIR 1965 Raj 5 : (1964) RLW 465
Police Act, 1861 — Section 4Rajasthan Public Gambling Ordinance, 1949 — Section 5, 6
High Courts22 Jul 1964
Nathudan Vs State of Rajasthan
Rajasthan High Court · AIR 1964 Raj 274 : (1964) RLW 437
Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 4
High Courts22 Jul 1964Dismissed
Smt. Bhanwari Devi and Others Vs Sohan Lal
Rajasthan High Court · AIR 1965 Raj 79
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 72, Order 21 Rule 72(1), Order 21 Rule 72(2), Order 21 Rule 84
High Courts22 Jul 1964
Purushottam Vs Kanhaiyalal
Rajasthan High Court · (1964) RLW 412
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Section 10
High Courts16 Jul 1964Allowed
Narayan Dutt and Another Vs Smt. Mohani Devi and Another
Rajasthan High Court · AIR 1964 Raj 279 : (1964) RLW 422
Civil Procedure Code, 1908 (CPC) — Section 26
High Courts07 Jul 1964Allowed
Sumer Chand Vs State of Rajasthan
Rajasthan High Court · AIR 1965 Raj 2 : (1964) RLW 441
High Courts26 May 1964Allowed
Johrilal Vs Ramjilal and Others
Rajasthan High Court · AIR 1965 Raj 19 : (1965) CriLJ 215 : (1964) RLW 418
Criminal Procedure Code, 1898 (CrPC) — Section 247