High Courts01 Aug 1967
Ratan Singh and Others Vs The State
Rajasthan High Court · AIR 1968 Raj 148 : (1968) CriLJ 801 : (1968) RLW 160
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)
COURT ARCHIVE
Rajasthan High Court judgments, 1967
61 judgments · page 2 of 4
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
High Courts25 Jul 1967
Kanhailal Vs Kantilal and Others
Rajasthan High Court · AIR 1968 Raj 278 : (1968) RLW 163
Contract Act, 1872 — Section 10, 27Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts19 Jul 1967
Shankar Bus Service Vs The Transport Appellate Tribunal and Others
Rajasthan High Court · (1969) WLN 377
Constitution of India, 1950 — Article 226
High Courts05 Jul 1967Allowed
State Vs Mohan and Others
Rajasthan High Court · AIR 1968 Raj 79 : (1968) CriLJ 545 : (1968) RLW 102
Criminal Procedure Code, 1898 (CrPC) — Section 345, 439Penal Code, 1860 (IPC) — Section 143, 147, 323, 345(7)
High Courts12 May 1967Allowed
Joginder Singh and Others Vs State
Rajasthan High Court · AIR 1968 Raj 63 : (1968) CriLJ 378 : (1968) RLW 35
Criminal Procedure Code, 1898 (CrPC) — Section 439, 561AEvidence Act, 1872 — Section 3
High Courts12 May 1967Partly Allowed
Union of India (UOI) Vs Firm J.P. Sharma and Sons
Rajasthan High Court · AIR 1968 Raj 99 : (1968) RLW 11
Arbitration Act, 1940 — Section 30
High Courts10 May 1967Dismissed
Maganbhai Vs Chetanlal
Rajasthan High Court · AIR 1968 Raj 81 : (1968) RLW 62
Civil Procedure Code, 1908 (CPC) — Section 100, 11Constitution of India, 1950 — Article 374(4)Contract Act, 1872 — Section 231
High Courts10 May 1967Allowed
Chhutanlal Vs State
Rajasthan High Court · AIR 1968 Raj 70 : (1968) CriLJ 385 : (1968) RLW 115
Police Act, 1861 — Section 1, 25, 26
High Courts09 May 1967
State of Rajasthan Vs Anandi Lal
Rajasthan High Court · (1968) CriLJ 275 : (1968) RLW 6
Penal Code, 1860 (IPC) — Section 27
High Courts05 May 1967Dismissed
State of Rajasthan Vs Hon. Mr. Justice B.P. Beri and Others
Rajasthan High Court · AIR 1968 Raj 77
Commissions of Inquiry Act, 1952 — Section 4Constitution of India, 1950 — Article 226
High Courts04 May 1967Dismissed
Kishanlal Vs Nandlal
Rajasthan High Court · AIR 1968 Raj 86 : (1968) CriLJ 547 : (1968) RLW 44
Criminal Procedure Code, 1898 (CrPC) — Section 438, 488, 561A
High Courts28 Apr 1967Allowed
Green Bus (Rajasthan) Private Ltd. and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1968 Raj 169
Motor Vehicles Act, 1939 — Section 68C, 68D, 68IRajasthan State Road Transport Services (Development) Rules, 1960 — Rule 2, 3, 7(1), 8Road Transport Corporations Act, 1950 — Section 3
High Courts28 Apr 1967
Shah (Dr. D.R.) Vs State of Rajasthan and Another
Rajasthan High Court · (1969) 2 LLJ 261 : (1968) RLW 457
Constitution of India, 1950 — Article 226
High Courts28 Apr 1967Allowed
Smt. Narayani Vs Durgalal and Others
Rajasthan High Court · AIR 1968 Raj 94 : (1967) RLW 532
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 11
High Courts25 Apr 1967
Ladu Ram Vs Rameshwar and Others
Rajasthan High Court · (1968) CriLJ 654
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 21, 379, 427
High Courts17 Apr 1967
State of Rajasthan Vs Vijairam
Rajasthan High Court · (1968) CriLJ 270 : (1968) RLW 1
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts17 Apr 1967Allowed
The State Vs Ganesha and Others
Rajasthan High Court · AIR 1968 Raj 116 : (1968) CriLJ 648
Criminal Procedure Code, 1898 (CrPC) — Section 190, 251A, 417, 417(1), 423
High Courts12 Apr 1967
Mithan Lal Vs The State
Rajasthan High Court · (1968) CriLJ 431 : (1968) RLW 54
Penal Code, 1860 (IPC) — Section 161
High Courts11 Apr 1967
Northern Railway Employees' Co-operative Credit Society and Another Vs Labour Court and Others
Rajasthan High Court · (1967) 2 LLJ 708 : (1968) RLW 82
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33, 33C, 36A