High Courts20 Jan 1970
State of Rajasthan Vs Mathura Lal
Rajasthan High Court · (1971) WLN 67
Evidence Act, 1872 — Section 145, 32Penal Code, 1860 (IPC) — Section 323, 324, 326
COURT ARCHIVE
Rajasthan High Court judgments, 1970
171 judgments · page 9 of 9
High Courts20 Jan 1970Dismissed
Kanaiyalal and Jamnadas Vs Gaurishankar and Others
Rajasthan High Court · (1970) WLN 41
High Courts20 Jan 1970Allowed
The State of Rajasthan Vs Shri Guman Singh and Others
Rajasthan High Court · AIR 1971 Raj 191 : (1970) 3 WLN 17
Constitution of India, 1950 — Article 14, 16, 226Rajasthan Administrative Service Rules, 1954 — Rule 28B, 28B(2), 32
High Courts13 Jan 1970Allowed
Rajasthan State Electricity Board, Jaipur and Another Vs Shrikishan and Another
Rajasthan High Court · AIR 1970 Raj 261
Rajasthan Service Rules, 1951 — Rule 141, 17, 18
High Courts13 Jan 1970Allowed
Sita Ram Joshi Vs State of Rajasthan and Another
Rajasthan High Court · (1970) RLW 256 : (1970) WLN 5
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts13 Jan 1970Allowed
Rajasthan State Electricity Board Vs Shrikishan and Others
Rajasthan High Court · (1970) WLN 65
Electricity (Supply) Act, 1948 — Section 78A
High Courts12 Jan 1970Allowed
Pritam Singh and Another Vs The State of Rajasthan
Rajasthan High Court · AIR 1971 Raj 184 : (1971) CriLJ 974 : (1970) 3 WLN 38
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 80, 9Penal Code, 1860 (IPC) — Section 394
High Courts12 Jan 1970Allowed
Satish Chander Sharma Vs The University of Rajasthan and Others
Rajasthan High Court · AIR 1970 Raj 184 : (1970) RLW 403 : (1970) 3 WLN 124
Constitution of India, 1950 — Article 226Rajputana University Act, 1946 — Section 21, 29Rajputana University Ordinance — Ordinance 384B
High Courts08 Jan 1970Dismissed
Girwardhan Singh Vs State of Rajasthan
Rajasthan High Court · (1970) WLN 187
Civil Procedure Code, 1908 (CPC) — Section 80, 9
High Courts07 Jan 1970Allowed
The Union of India (UOI) and Another Vs Laxmilal
Rajasthan High Court · (1970) WLN 33
Constitution of India, 1950 — Article 311
High Courts07 Jan 1970Dismissed
Nyaya Panchayat Nagar District, Bharatpur Vs Munsiff Magistrate, Deeg and Others
Rajasthan High Court · AIR 1971 Raj 121 : (1970) RLW 343 : (1970) 3 WLN 1
Rajasthan Panchayat Act, 1953 — Section 49