High Courts14 May 1965Allowed
Mohan Lal Vs State and Others
Rajasthan High Court · AIR 1966 Raj 1 : (1968) 1 LLJ 248 : (1965) RLW 388
Constitution of India, 1950 — Article 12, 16Electricity (Supply) Act, 1948 — Section 5, 60
COURT ARCHIVE
Rajasthan High Court judgments, 1965
99 judgments · page 4 of 5
High Courts13 May 1965
Man Industrial Corporation Ltd. Vs The State and Another
Rajasthan High Court · AIR 1965 Raj 234 : (1965) RLW 237 : (1966) 17 STC 152
Rajasthan Sales Tax Act, 1954 — Section 2
High Courts07 May 1965
Sohanlal and Others Vs Gulab Chand
Rajasthan High Court · (1965) RLW 523 : (1965) RLW 346
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 18, 34
High Courts06 May 1965Allowed
Ghamandi Ram and Another Vs Shanker Lal and Another
Rajasthan High Court · AIR 1966 Raj 19
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 3
High Courts03 May 1965
Vidya Ratan Vs Kota Transport Co. Ltd.
Rajasthan High Court · AIR 1965 Raj 200 : (1965) RLW 247
Carriers Act, 1865 — Section 5, 6, 8, 9Kotah State Civil Courts Act, 1945 — Section 21
High Courts30 Apr 1965Allowed
Hemdan Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1966 Raj 5 : (1966) CriLJ 60 : (1965) RLW 222
Criminal Procedure Code, 1898 (CrPC) — Section 145, 510A, 539, 539A, 539AAOaths Act, 1873 — Section 4
High Courts30 Apr 1965Allowed
The State Vs Birda
Rajasthan High Court · (1966) CriLJ 166 : (1965) RLW 279
Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 403(1), 403(4)Penal Code, 1860 (IPC) — Section 182
High Courts23 Apr 1965Dismissed
Kotah Transport Ltd. Vs State of Rajasthan
Rajasthan High Court · AIR 1966 Raj 136 : (1967) 37 CompCas 288 : (1966) RLW 37
Companies Act, 1956 — Section 155Limitation Act, 1908 — Article 181
High Courts23 Apr 1965Allowed
Ramchandra Singh Vs Partapsingh and Others
Rajasthan High Court · AIR 1965 Raj 217 : (1965) RLW 242
Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 13, 32(4), 43, 48
High Courts21 Apr 1965Allowed
Mrs. Leela Jain Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1966 Raj 50 : (1966) RLW 312
Constitution of India, 1950 — Article 166, 226
High Courts20 Apr 1965Dismissed
Jaipur Udyog Ltd. and Another Vs The Commissioner of Income Tax and Another
Rajasthan High Court · AIR 1966 Raj 45
Income Tax Act, 1961 — Section 139, 141, 4, 72, 80
High Courts20 Apr 1965
JAIPUR UDHYOG LTD. AND ANOTHER Vs COMMISSIONER OF Income Tax, DELHI AND RAJASTHAN AND ANOTHER. (AND CONNECTED CASES).
Rajasthan High Court · (1965) 58 ITR 118 : (1965) RLW 267
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 141, 143, 264, 32
High Courts16 Apr 1965Partly Allowed
Anand Swaroop Bhatnagar Vs State
Rajasthan High Court · AIR 1966 Raj 8 : (1967) 1 LLJ 279 : (1965) RLW 272
Constitution of India, 1950 — Article 16, 311Rajasthan Forest Service Rules, 1962 — Rule 7
High Courts12 Apr 1965Partly Allowed
Shri Bijay Cotton Mills Ltd. Vs The Rastriya Mill Mazdoor Sangh and Others
Rajasthan High Court · AIR 1965 Raj 213 : (1965) 2 LLJ 83 : (1965) RLW 321
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 25B, 25F, 25FF, 25FFF
High Courts08 Apr 1965Dismissed
Bankidass Moolraj and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1966 Raj 105 : (1965) RLW 498
Constitution of India, 1950 — Article 14, 19, 245, 246, 302Essential Commodities Act, 1955 — Section 3(1), 3(2), 5
High Courts06 Apr 1965
Nandan Bhargava Vs State of Rajasthan and Others
Rajasthan High Court · (1967) 2 LLJ 327
Constitution of India, 1950 — Article 164, 309, 310, 311, 313Government of India Act, 1935 — Section 243
High Courts31 Mar 1965
State of Rajasthan Vs Pukh Raj
Rajasthan High Court · AIR 1965 Raj 196 : (1965) CriLJ 677 : (1965) RLW 311
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1898 (CrPC) — Section 251A, 4(1), 417, 417(1), 492
High Courts31 Mar 1965Allowed
Smt. Savitri Devi Vs Laxmi Narain and Others
Rajasthan High Court · (1965) RLW 479
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, Order 48 Rule 3
High Courts25 Mar 1965Allowed
Kunnesingh Bhanwarlal Vs Navia
Rajasthan High Court · AIR 1966 Raj 36 : (1965) RLW 214
Workmens Compensation Act, 1923 — Section 2, 3
High Courts22 Mar 1965Dismissed
State of Rajasthan Vs Rikhabchand and Another
Rajasthan High Court · (1966) CriLJ 1062 : (1965) RLW 201
Criminal Procedure Code, 1898 (CrPC) — Section 417Limitation Act, 1963 — Article 114, 5