High Courts18 Feb 1969Dismissed
Shivram Singh Vs State of Rajasthan
Rajasthan High Court · AIR 1970 Raj 89 : (1969) RLW 443
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 1969
173 judgments · page 8 of 9
High Courts17 Feb 1969
Ramrakh and Others Vs Creditors, Rani Co-operative Society
Rajasthan High Court · (1970) RLW 309 : (1969) WLN 193
Civil Procedure Code, 1908 (CPC) — Section 113, 3Constitution of India, 1950 — Article 14, 228
High Courts14 Feb 1969Dismissed
State of Rajasthan Vs Bundi Electric Supply Co. Ltd., Bundi
Rajasthan High Court · AIR 1970 Raj 36 : (1969) RLW 473
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 41 Rule 1, Order 6 Rule 2Companies Act, 1956 — Section 84Constitution of India, 1950 — Article 13(3)
High Courts10 Feb 1969Allowed
Manglaram Vs State of Rajasthan
Rajasthan High Court · AIR 1970 Raj 32 : (1970) CriLJ 300 : (1969) RLW 455 : (1969) WLN 71
Rajasthan Armed Constabulary Act, 1950 — Section 4, 6
High Courts10 Feb 1969
Shrinarain and Others Vs Lachhiram and Others
Rajasthan High Court · AIR 1971 Raj 38
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 7(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13Transfer of Property Act, 1882 — Section 111
High Courts05 Feb 1969Dismissed
Firm Alwar Iron Syndicate Vs Union of India (UOI)
Rajasthan High Court · AIR 1970 Raj 86 : (1969) RLW 555 : (1969) WLN 102
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3Partnership Act, 1932 — Section 69(2), 69(4)
High Courts03 Feb 1969Dismissed
Kotah Match Factory Kotah Vs State of Rajasthan
Rajasthan High Court · AIR 1970 Raj 118 : (1969) WLN 75
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 295, 299, 299(1)Contract Act, 1872 — Section 2, 70
High Courts01 Feb 1969Allowed
Roshan Bux Vs The Regional Transport Authority and Others
Rajasthan High Court · AIR 1970 Raj 216
Motor Vehicles Act, 1939 — Section 24, 48Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 86
High Courts01 Feb 1969
Lajpat Rai Agarwal Vs The Arya Samaj Shiksha Sabha
Rajasthan High Court · (1969) WLN 177
Arbitration Act, 1940 — Section 14, 16, 17Specific Relief Act, 1963 — Section 21States Reorganisation Act, 1956 — Section 120, 121
High Courts31 Jan 1969Dismissed
Bhonrilal Vs Mst. Kaushaliya
Rajasthan High Court · AIR 1970 Raj 83 : (1969) RLW 427 : (1969) WLN 55
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2), 115Evidence Act, 1872 — Section 50
High Courts31 Jan 1969Dismissed
Abdul Aziz Vs Manmath Kumar
Rajasthan High Court · (1969) WLN 52
Rajasthan Municipalities Act, 1959 — Section 26(13), 63
High Courts31 Jan 1969
Purshottamdass Bangur Vs Commissioner of Income Tax, Rajasthan, Jaipur
Rajasthan High Court · AIR 1970 Raj 70 : (1969) 74 ITR 378 : (1969) RLW 464 : (1969) WLN 83
Finance Act, 1957 — Section 2(1), 2(3)
High Courts30 Jan 1969
T.P. Basu Vs Ratan Chand and Others
Rajasthan High Court · (1969) RLW 445 : (1969) WLN 163
High Courts29 Jan 1969Allowed
Surajmal and Others Vs Chandmal and Others
Rajasthan High Court · (1969) RLW 423 : (1969) WLN 68
Transfer of Property Act, 1882 — Section 17(2)(v)
High Courts27 Jan 1969Allowed
Umia Shankar Vs Firm Jani Khusalji Jethji
Rajasthan High Court · (1969) RLW 438 : (1969) WLN 69
High Courts23 Jan 1969Dismissed
Mamraj and Another Vs Rameshwar
Rajasthan High Court · (1969) RLW 507 : (1969) WLN 165
Evidence Act, 1872 — Section 115, 50Specific Relief Act, 1963 — Section 42
High Courts23 Jan 1969Allowed
Mahaveer Metal Manufacturing Company Vs Regional Provident Fund Commissioner and Others
Rajasthan High Court · (1969) RLW 439 : (1969) WLN 148
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 3, 5
High Courts21 Jan 1969Allowed
Sita Ram and Others Vs Govind
Rajasthan High Court · AIR 1970 Raj 68 : (1969) RLW 618 : (1969) WLN 108
Limitation Act, 1908 — Article 139Transfer of Property Act, 1882 — Section 116
High Courts20 Jan 1969
Chhela Vs Smt. Sohani
Rajasthan High Court · (1969) CriLJ 1328 : (1969) RLW 386 : (1969) WLN 15
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489, 561A
High Courts17 Jan 1969Allowed
Smt. Daya Bai Vs Badri Narain
Rajasthan High Court · AIR 1970 Raj 67 : (1969) RLW 447 : (1969) WLN 46
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 16, 21, 5(1), 6