COURT ARCHIVE

Rajasthan High Court judgments, 1971

180 judgments · page 8 of 9

High Courts19 Mar 1971

Achaldas Vs The Municipal Council and Others

Rajasthan High Court · (1971) RLW 559 : (1971) WLN 347

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 13B, 2

High Courts19 Mar 1971

Hem Dutt Mathur Vs The State of Rajasthan and Others

Rajasthan High Court · (1971) 2 LLJ 287

Constitution of India, 1950 — Article 226, 227

High Courts19 Mar 1971

Mohan Lal Kaul Vs The State of Rajasthan and Others

Rajasthan High Court · (1971) 2 LLJ 291

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 13B, 2

High Courts18 Mar 1971

State Vs Jawan Singh

Rajasthan High Court · (1971) CriLJ 1656 : (1971) 4 WLN 241

Evidence Act, 1872 — Section 159, 160, 161, 9Penal Code, 1860 (IPC) — Section 302, 307, 429

High Courts17 Mar 1971Allowed

Karam Singh and Others Vs The State of Rajasthan and Others

Rajasthan High Court · AIR 1971 Raj 265 : (1971) RLW 551 : (1971) 4 WLN 151

Rajasthan Colonisation Act, 1954 — Section 22

High Courts17 Mar 1971Dismissed

Bishandas and Another Vs Durga Prasad and Others

Rajasthan High Court · (1971) RLW 470 : (1971) WLN 392

Limitation Act, 1908 — Article 120, 124

High Courts17 Mar 1971Allowed

Anandilal Vs The State of Rajasthan

Rajasthan High Court · (1971) RLW 569 : (1971) WLN 351

Constitution of India, 1950 — Article 226

High Courts16 Mar 1971Allowed

Panchoolal and Another Vs Kesharimal and Others

Rajasthan High Court · AIR 1972 Raj 293 : (1971) 4 WLN 355

Transfer of Property Act, 1882 — Section 60

High Courts05 Mar 1971

Chand Singh Vs State of Rajasthan

Rajasthan High Court · (1971) CriLJ 1501 : (1971) 4 WLN 218

Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts04 Mar 1971Dismissed

Tej Singh Vs The State of Rajasthan

Rajasthan High Court · (1971) WLN 28

Limitation Act, 1963 — Article 56

High Courts03 Mar 1971

Sagarmal Vs The State of Rajasthan

Rajasthan High Court · (1971) WLN 317

Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 302, 308, 411

High Courts26 Feb 1971

The Union of India (UOI) Vs Smt. Krishna Kumari and Others

Rajasthan High Court · (1971) RLW 581 : (1971) WLN 155

High Courts26 Feb 1971

Jeeta Ram Vs State

Rajasthan High Court · (1971) WLN 147

Penal Code, 1860 (IPC) — Section 420, 465, 467, 468, 471

High Courts25 Feb 1971Dismissed

Chhutan Lal Vs The Punjab National Bank Ltd., Ajmer and Others

Rajasthan High Court · AIR 1972 Raj 159 : (1971) RLW 272 : (1971) 4 WLN 173

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 34 Rule 4, 145, 38Provincial Insolvency Act, 1920 — Section 47Transfer of Property Act, 1882 — Section 58

High Courts17 Feb 1971Dismissed

Smt. Laxmi Devi and Another Vs The State of Rajasthan and Another

Rajasthan High Court · (1971) WLN 11

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5, 6

High Courts16 Feb 1971Dismissed

Dal Chand Vs Ramakant

Rajasthan High Court · (1971) RLW 416 : (1971) WLN 45

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

High Courts16 Feb 1971Dismissed

Nanusam Vs Sitaram

Rajasthan High Court · AIR 1972 Raj 36 : (1971) RLW 466 : (1971) 4 WLN 314

Limitation Act, 1908 — Section 12

High Courts15 Feb 1971Allowed

Murlidhar and Another Vs The Urban Co-operative Bank Ltd. and Another

Rajasthan High Court · AIR 1972 Raj 227 : (1971) 4 WLN 35

Co-operative Societies Act, 1912 — Section 43

High Courts14 Feb 1971Dismissed

Khaju Vs The State

Rajasthan High Court · (1971) WLN 37

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 16, 2, 3, 7

High Courts12 Feb 1971Allowed

Gumanmal Vs Kanwar Lal

Rajasthan High Court · AIR 1971 Raj 273 : (1971) RLW 407

Transfer of Property Act, 1882 — Section 106