High Courts15 Mar 1965
State of Rajasthan Vs Mukhtiar Singh
Rajasthan High Court · (1965) CriLJ 835 : (1965) RLW 165
Penal Code, 1860 (IPC) — Section 279
COURT ARCHIVE
Rajasthan High Court judgments, 1965
99 judgments · page 5 of 5
High Courts15 Mar 1965Dismissed
Brij Mohan Vs N.V. Vakharia and Others
Rajasthan High Court · AIR 1965 Raj 172 : (1965) RLW 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 6Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 84, 85
High Courts12 Mar 1965Allowed
State Vs Khetaram
Rajasthan High Court · AIR 1965 Raj 221 : (1965) CriLJ 683 : (1965) RLW 317
Criminal Procedure Code, 1898 (CrPC) — Section 235, 235(1), 236, 237, 403(1)Motor Vehicles Act, 1988 — Section 112, 126, 3, 89Penal Code, 1860 (IPC) — Section 304A
High Courts11 Mar 1965
Ramniwas and Others Vs Thakur Devisingh and Others
Rajasthan High Court · AIR 1965 Raj 188 : (1965) RLW 160
Ajmer Land and Revenue Regulations, 1877 — Section 29Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 14, 19(1)
High Courts09 Mar 1965Dismissed
Bapulal Vs Laxmi Bharat Trading Co. and Others
Rajasthan High Court · AIR 1966 Raj 14 : (1965) RLW 173
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2Companies Act, 1913 — Section 4Contract Act, 1872 — Section 65, 70
High Courts09 Mar 1965Partly Allowed
Amar Singh Vs State
Rajasthan High Court · AIR 1965 Raj 160 : (1965) CriLJ 408 : (1965) RLW 207
Criminal Procedure Code, 1898 (CrPC) — Section 94, 95
High Courts06 Mar 1965
Badri Vs The State
Rajasthan High Court · AIR 1966 Raj 203 : (1966) CriLJ 1057
Criminal Procedure Code, 1898 (CrPC) — Section 221(7), 342(1)Prevention of Food Adulteration Act, 1954 — Section 16(1), 20(1), 7Rajasthan Municipalities Act, 1959 — Section 67
High Courts05 Mar 1965Partly Allowed
Mohanlal Mithalal Chowdhry Vs Transport Appellate Tribunal and Another
Rajasthan High Court · AIR 1966 Raj 202 : (1965) RLW 380
Motor Vehicles Act, 1939 — Section 47, 48(1)
High Courts02 Mar 1965Dismissed
Rajasthan State Electricity Board Vs Labour Court Rajasthan and Others
Rajasthan High Court · (1966) 1 LLJ 381 : (1966) RLW 98
Industrial Disputes Act, 1947 — Section 10, 2, 25F, 33C
High Courts25 Feb 1965Allowed
State Vs Bhanwaria
Rajasthan High Court · AIR 1965 Raj 191 : (1965) CriLJ 673
Penal Code, 1860 (IPC) — Section 441, 448, 451, 497
High Courts19 Feb 1965
State Vs Nandkishore and Another
Rajasthan High Court · AIR 1967 Raj 228 : (1967) CriLJ 1369 : (1965) RLW 226
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(10), 251A(11), 251A(7), 251A(8)
High Courts11 Feb 1965
Mst. Bhuti Vs Bhanwarlal
Rajasthan High Court · (1965) CriLJ 702 : (1965) RLW 291
Evidence Act, 1872 — Section 114, 18, 21Penal Code, 1860 (IPC) — Section 380, 457
High Courts08 Feb 1965
Lalchand Jalamchand Vs Sales-tax Officer and Others
Rajasthan High Court · AIR 1967 Raj 18 : (1966) 17 STC 235
Rajasthan Sales Tax ACt, 1954 — Section 2, 3, 4(2)
High Courts19 Jan 1965
State Vs Mansharam and Others
Rajasthan High Court · AIR 1965 Raj 168 : (1965) CriLJ 411 : (1965) RLW 146
Payment of Wages Act, 1936 — Section 14, 24
High Courts12 Jan 1965Allowed
Municipal Council Vs Rawat Ram
Rajasthan High Court · AIR 1965 Raj 180 : (1965) CriLJ 535 : (1965) RLW 86
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1908 — Article 157, 5Rajasthan Municipalities Act, 1959 — Section 203(3), 265
High Courts11 Jan 1965Allowed
Dr. Kishansingh Vs State of Rajasthan
Rajasthan High Court · AIR 1966 Raj 55 : (1965) RLW 153
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts11 Jan 1965
Gopichand Vs Dhannalal
Rajasthan High Court · AIR 1965 Raj 169 : (1965) RLW 94
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6, 6(2), 6(3)
High Courts08 Jan 1965Allowed
Rao Bahadur Moolchand Nemichand Vs District Judge and Others
Rajasthan High Court · AIR 1965 Raj 184
Constitution of India, 1950 — Article 226Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 2, 6
High Courts05 Jan 1965Dismissed
Sudarshanlal Bajaj Vs S.P. Agarwala and Others
Rajasthan High Court · AIR 1966 Raj 37 : (1966) 1 LLJ 245 : (1965) RLW 115
Constitution of India, 1950 — Article 311