High Courts19 Nov 1969Allowed
The Divisional Personnel Officer, N. Rly. Bikaner Vs Ram Kishore
Rajasthan High Court · AIR 1970 Raj 235 : (1970) RLW 392
Payment of Wages Act, 1936 — Section 15(3)
COURT ARCHIVE
Rajasthan High Court judgments, 1969
173 judgments · page 2 of 9
High Courts18 Nov 1969Dismissed
Bishan Singh Vs Ram Singh
Rajasthan High Court · (1969) WLN 476
Arbitration Act, 1940 — Section 14, 17, 32, 47
High Courts17 Nov 1969Dismissed
Daulat Raj Singhvi Vs State of Rajasthan and Another
Rajasthan High Court · (1970) RLW 214 : (1969) WLN 495
Constitution of India, 1950 — Article 15, 16, 217, 226, 233
High Courts17 Nov 1969Allowed
Smt. Saidan Vs Shamsuddin and Others
Rajasthan High Court · (1970) RLW 245 : (1969) WLN 451
Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 53A, 54
High Courts14 Nov 1969Dismissed
Man Mohan Kaushib and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1971 Raj 60 : (1970) RLW 185
Constitution of India, 1950 — Article 16, 309Rajasthan Police Service Rules, 1954 — Rule 33, 7
High Courts31 Oct 1969Allowed
Vishwa Nath Singh and Others Vs Gopilal
Rajasthan High Court · (1970) RLW 223 : (1970) WLN 466
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(a), 13(4), 13(5), 19A, 19A(1)
High Courts29 Oct 1969Allowed
Brahmanand and Another Vs The State of Rajasthan
Rajasthan High Court · AIR 1970 Raj 220 : (1970) CriLJ 1512 : (1970) RLW 130
Criminal Procedure Code, 1898 (CrPC) — Section 209, 425Penal Code, 1860 (IPC) — Section 307
High Courts29 Oct 1969Allowed
Sohan Raj Taparia Vs Mahendra Singh
Rajasthan High Court · AIR 1970 Raj 204 : (1970) RLW 167 : (1969) WLN 400
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 16, 1(5), 31(2), 48A
High Courts28 Oct 1969Allowed
Bhooramal Vs Govind dev and Others
Rajasthan High Court · (1969) WLN 554
Rajasthan Town Municipalities Act, 1951 — Section 4(18)
High Courts24 Oct 1969Allowed
Shyam Sunder Azad Vs Transport Appellate Tribunal, Rajasthan, Jaipur and Others
Rajasthan High Court · AIR 1971 Raj 97
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47(3), 48, 57, 64
High Courts22 Oct 1969
Commercial Taxes Officer Vs Chhaganmal Bastimal
Rajasthan High Court · (1970) RLW 181 : (1970) 25 STC 341 : (1969) WLN 393
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Oct 1969
Assistant Commercial Taxes Officer Vs Rambilas Bhojnalaya
Rajasthan High Court · (1970) 25 STC 344
Rajasthan Sales Tax Act, 1954 — Section 13, 14
High Courts22 Oct 1969Allowed
Harbans Singh Vs The State of Rajasthan
Rajasthan High Court · (1970) RLW 353
Evidence Act, 1872 — Section 114
High Courts21 Oct 1969Dismissed
Nathulal Vs Smt. Mana Devi
Rajasthan High Court · AIR 1971 Raj 208 : (1970) RLW 369
Hindu Marriage Act, 1955 — Section 25
High Courts15 Oct 1969
Johri Vs The State
Rajasthan High Court · AIR 1970 Raj 203 : (1970) CriLJ 1259 : (1970) RLW 547
Penal Code, 1860 (IPC) — Section 429
High Courts13 Oct 1969
Chandmal and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1971) CriLJ 137
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 454
High Courts10 Oct 1969Dismissed
Dhanna and Another Vs Makhan Das
Rajasthan High Court · AIR 1971 Raj 53
Easements Act, 1882 — Section 17
High Courts29 Sept 1969
Mst. Mooli Devi Vs The Pareek Commercial Bank Ltd. and Another
Rajasthan High Court · AIR 1971 Raj 78 : (1971) 41 CompCas 625
Banking Companies Act, 1949 — Section 45B, 45T, 45UCivil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 58, Order 21 Rule 63, 42, 47Rajasthan High Court of Judicature Rules, 1952 — Rule 729, 732, 736
High Courts26 Sept 1969
Commissioner of Income Tax Vs Rajasthan Industries Ltd.
Rajasthan High Court · (1970) 76 ITR 212
Income Tax Act, 1922 — Section 23, 23A, 23A(1), 34(3)
High Courts25 Sept 1969Dismissed
Murli Singh and Another Vs State Bank, Dholpur
Rajasthan High Court · AIR 1971 Raj 6
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14Rajasthan Administration Ordinance, 1949 — Section 3