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Rajasthan High Court judgments, 1969

173 judgments · page 4 of 9

High Courts14 Aug 1969Allowed

Dr. Harumal and Others Vs Smt. Sahjadi Bibi

Rajasthan High Court · (1970) RLW 193 : (1969) WLN 429

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(2), 14(4)Administration of Evacuee Property Act, 1950 — Section 12, 4(2), 56(2), 9Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts29 Jul 1969Allowed

Kanhaiya Lal Vs Dulhi Chand

Rajasthan High Court · (1970) RLW 332 : (1969) WLN 319

General Clauses Act, 1897 — Section 13Negotiable Instruments Act, 1881 (NI) — Section 19, 5, 6Stamp Act, 1899 — Section 2
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High Courts28 Jul 1969

Jodhraj Vs Suleman

Rajasthan High Court · (1970) RLW 170 : (1969) WLN 355

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(6)
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