High Courts12 Feb 1971Allowed
Guman Mal Vs Kanwar Lal
Rajasthan High Court · (1971) WLN 56
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Rajasthan High Court judgments, 1971
180 judgments · page 9 of 9
High Courts12 Feb 1971
Uttam Kumar and Another Vs Jaipur Vastra Vyapar Singh Ltd. and Others
Rajasthan High Court · (1971) WLN 9
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Feb 1971Dismissed
Bhanwari Lal and Another Vs Mst. Patasi and Others
Rajasthan High Court · (1971) RLW 481 : (1971) WLN 59
Hindu Succession Act, 1956 — Section 14, 4, 6
High Courts09 Feb 1971Dismissed
Mst. Pushpaben Ors. Vs The Banswara Electric Supply Co.
Rajasthan High Court · (1971) RLW 371 : (1971) WLN 226
High Courts08 Feb 1971Dismissed
State of Rajasthan Vs Ramnath and Others
Rajasthan High Court · AIR 1972 Raj 161 : (1971) RLW 449 : (1971) 4 WLN 137
Limitation Act, 1963 — Section 5
High Courts03 Feb 1971Dismissed
Hanutaram Vs Kumbharam and Others
Rajasthan High Court · AIR 1971 Raj 283 : (1971) 4 WLN 70
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Limitation Act, 1908 — Article 62, 3
High Courts02 Feb 1971
Ramdayal and Others Vs Bhanwarlal and Others
Rajasthan High Court · AIR 1973 Raj 173 : (1972) RLW 310 : (1972) WLN 476
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 35, 61
High Courts30 Jan 1971Dismissed
Tillu Vs State
Rajasthan High Court · (1971) RLW 456 : (1971) WLN 74
Evidence Act, 1872 — Section 114, 133, 27Penal Code, 1860 (IPC) — Section 201, 302, 365
High Courts29 Jan 1971
State of Rajasthan Vs Baijnath Prasad Gulab singh
Rajasthan High Court · (1971) WLN 5
High Courts27 Jan 1971
Shambhoo Narain and Another Vs Motilal
Rajasthan High Court · (1971) CriLJ 1650 : (1971) RLW 528 : (1971) 4 WLN 108
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6, 7
High Courts25 Jan 1971Dismissed
Birjlal Atmaram Vs Krishi Upaj Mandi Samiti and Others
Rajasthan High Court · (1971) WLN 29
Constitution of India, 1950 — Article 226
High Courts23 Jan 1971Dismissed
Union of India (UOI) Vs Durga Prasad Garg
Rajasthan High Court · (1971) WLN 115
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts22 Jan 1971Dismissed
D.P. Rai Ahuja Vs Rameshwar Lal and Others
Rajasthan High Court · AIR 1971 Raj 269 : (1971) 4 WLN 13
Hindu Womens Right to Property Act, 1937 — Section 3
High Courts21 Jan 1971Allowed
Shri Kishen Vs J.C. Chatterjee
Rajasthan High Court · (1971) WLN 1
Transfer of Property Act, 1882 — Section 106
High Courts20 Jan 1971
Mahadeo Vs State
Rajasthan High Court · (1971) CriLJ 1768 : (1971) RLW 135 : (1971) 4 WLN 6
Constitution of India, 1950 — Article 134Prevention of Food Adulteration Act, 1954 — Section 12, 16, 20, 7
High Courts20 Jan 1971
State of Rajasthan Vs Mathura Lal Tara Chand
Rajasthan High Court · (1971) CriLJ 1816 : (1971) RLW 260
Evidence Act, 1872 — Section 145, 32Penal Code, 1860 (IPC) — Section 323, 324, 326
High Courts13 Jan 1971Dismissed
Bhagwan Sahai Vs Hari Narain
Rajasthan High Court · (1971) WLN 3
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 19A
High Courts12 Jan 1971Dismissed
State of Rajasthan Vs Chandra Mohan Chopra
Rajasthan High Court · AIR 1971 Raj 229 : (1971) RLW 194 : (1971) 4 WLN 1
Contract Act, 1872 — Section 74Evidence Act, 1872 — Section 115
High Courts11 Jan 1971Dismissed
State of Rajasthan and Another Vs Chander Singh
Rajasthan High Court · AIR 1971 Raj 299 : (1972) RLW 47 : (1971) 4 WLN 18
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 8, 2(2), 96
High Courts07 Jan 1971
Mangal Singh and Another Vs The State of Rajasthan
Rajasthan High Court · (1971) WLN 23
Penal Code, 1860 (IPC) — Section 326, 335, 34Probation of Offenders Act, 1958 — Section 3, 4, 6