High Courts18 Jul 1969Dismissed
Ram Singh and Others Vs Mohanlal and Others
Rajasthan High Court · (1969) WLN 530
COURT ARCHIVE
Rajasthan High Court judgments, 1969
173 judgments · page 5 of 9
High Courts18 Jul 1969
Vijai Raj Vs Bhanwari Devi and Another
Rajasthan High Court · (1969) WLN 287
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Jul 1969Dismissed
Ram Singh and Others Vs Mohan Lal and Others
Rajasthan High Court · (1970) RLW 427 : (1969) WLN 420
High Courts17 Jul 1969Allowed
Bhanwarlal Vs Chandra Kanta and Others
Rajasthan High Court · (1969) WLN 331
Rajasthan Premises (Control of Rent and Eviction) (Amendment) Act, 1965 — Section 13(4)
High Courts16 Jul 1969
Mst. Hardevi and Others Vs Ghanshyam and Another
Rajasthan High Court · (1970) RLW 397 : (1969) WLN 333
High Courts16 Jul 1969Allowed
Baldeo Das and Others Vs Kishanlal and Another
Rajasthan High Court · AIR 1971 Raj 42 : (1969) WLN 282
Civil Procedure Code, 1908 (CPC) — Section 100, 2, 3, 4, 8Partition Act, 1893 — Section 2, 3(1)
High Courts16 Jul 1969Allowed
Tewari Kanhaiya Lal Vs Smt. Lilawati Devi
Rajasthan High Court · (1969) WLN 286
Rajasthan Court of Wards Act, 1951 — Section 15
High Courts16 Jul 1969
Commissioner of Income Tax Vs Amber Corporation
Rajasthan High Court · (1974) 95 ITR 178
Income Tax Act, 1922 — Section 10(2)Partnership Act, 1932 — Section 48
High Courts15 Jul 1969Allowed
Mazhar Hussain Vs Shafi Mohammed and Others
Rajasthan High Court · (1969) WLN 316
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts14 Jul 1969Allowed
Lalchand Vs Mahabir Prasad and Another
Rajasthan High Court · AIR 1970 Raj 236 : (1970) RLW 38 : (1969) WLN 413
Arbitration Act, 1940 — Section 31
High Courts14 Jul 1969Allowed
Bulidan Singh Vs Pitar Emmenual and Others
Rajasthan High Court · (1970) RLW 299 : (1969) WLN 472
Constitution of India, 1950 — Article 226, 227
High Courts11 Jul 1969Dismissed
Shital Dass and Another Vs Deohans
Rajasthan High Court · AIR 1970 Raj 170 : (1969) WLN 308
Limitation Act, 1963 — Section 14, 5Provincial Insolvency Act, 1920 — Section 78, 9
High Courts11 Jul 1969Allowed
Kunjbehari Lal Vs The Regional Assistant Labour Commissioner, Jaipur and Others
Rajasthan High Court · AIR 1970 Raj 265 : (1969) WLN 326
Minimum Wages Act, 1948 — Section 20, 20(1), 3Payment of Wages Act, 1936 — Section 15, 15(2), 2
High Courts10 Jul 1969
Panna Lal Vs Balbir Singh and Others
Rajasthan High Court · (1969) WLN 284
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13A
High Courts09 Jul 1969Dismissed
Ayub and Others Vs Bhanwarchand and Others
Rajasthan High Court · (1969) WLN 288
Evidence Act, 1872 — Section 90
High Courts08 Jul 1969
S.N. Misra Vs State of Rajasthan
Rajasthan High Court · (1970) RLW 287 : (1969) WLN 293
Constitution of India, 1950 — Article 136, 226, 227, 311
High Courts04 Jul 1969Dismissed
Bhagwat Prasad Vs Dwarka Prasad and Another
Rajasthan High Court · (1969) WLN 351
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(e)
High Courts04 Jul 1969Allowed
Dharam Chand Vs Chhaju and Others
Rajasthan High Court · (1969) WLN 281
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts02 Jul 1969Dismissed
Mohan Lal and Another Vs Bhanwar Lal and Others
Rajasthan High Court · (1969) WLN 247
Contract Act, 1872 — Section 141
High Courts06 May 1969
Commissioner of Income Tax, Delhi and Rajasthan Vs Mazdoor Kisan Sahkari Samiti, Village Bhadu
Rajasthan High Court · AIR 1970 Raj 252 : (1970) 75 ITR 253 : (1969) WLN 365
Income Tax Act, 1922 — Section 10(2), 14(3)