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COURT ARCHIVE

Rajasthan High Court judgments, 1967

55 judgments · page 1 of 3

High Courts16 Dec 1967Allowed

Mangilal Vs Smt. Durga Devi and Others

Rajasthan High Court · AIR 1968 Raj 314 : (1968) RLW 347

Charitable and Religious Trusts Act, 1920 — Section 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 92Evidence Act, 1872 — Section 101, 102, 103, 104
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High Courts18 Sept 1967

Smt. Kamla Beniwal Vs Dhir Singh and Others

Rajasthan High Court · AIR 1968 Raj 282 : (1968) RLW 205

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Conduct of Elections Rules, 1961 — Rule 94Representation of the People Act, 1951 — Section 83(1)
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High Courts18 Aug 1967Dismissed

Sampat Raj Vs Ladu Ram and Others

Rajasthan High Court · AIR 1968 Raj 179 : (1968) RLW 190

Civil Procedure Code, 1908 (CPC) — Section 114Rajasthan High Court Ordinance, 1949 — Section 18(1), 18(2)
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High Courts01 Aug 1967Dismissed

Ramlal Vs Vishveshwar Nath

Rajasthan High Court · AIR 1968 Raj 249

Constitution of India, 1950 — Article 102(1), 327, 329, 58(2)Delimitation Commission Act, 1962 — Section 10(2), 9Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 46, 48, 49, 52, 58
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