High Courts11 Jul 1972Dismissed
Smt. Anandi Devi Vs Raja Ram
Rajasthan High Court · AIR 1973 Raj 94 : (1972) RLW 527 : (1972) WLN 525
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 6 Rule 2Hindu Marriage Act, 1955 — Section 13, 29(2), 9
COURT ARCHIVE
Rajasthan High Court judgments, 1972
224 judgments · page 7 of 12
High Courts10 Jul 1972Allowed
Chhogalal Vs State of Rajasthan and Another
Rajasthan High Court · (1972) RLW 627 : (1972) WLN 437
Motor Vehicles Act, 1988 — Section 76Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 134
High Courts06 Jul 1972
Ayodhya Singh Vs State
Rajasthan High Court · (1973) CriLJ 768 : (1972) WLN 436
Penal Code, 1860 (IPC) — Section 380, 457
High Courts05 Jul 1972Dismissed
Budh Singh Bapna Vs The State of Rajasthan and Others
Rajasthan High Court · (1973) 6 WLN 346
Civil Procedure Code, 1908 (CPC) — Section 11COMPANIES ACT, 1956 — Section 424, 425, 522, 524, 528Constitution of India, 1950 — Article 226, 311, 32
High Courts03 Jul 1972Allowed
Jug Mander Das Jain Vs University of Jodhpur and Others
Rajasthan High Court · (1972) WLN 460
Constitution of India, 1950 — Article 226
High Courts31 May 1972Dismissed
Abdul Gani Vs Administrator, Municipal Board, Barmer and Another
Rajasthan High Court · AIR 1972 Raj 300 : (1972) WLN 413
Rajasthan Municipalities Act, 1959 — Section 235, 90
High Courts12 May 1972
Rajendra Singh and Brothers Vs The Regional Transport Authority, Udaipur Region and Others
Rajasthan High Court · (1972) WLN 585
Motor Vehicles Act, 1988 — Section 68F(1C), 68F(1D)
High Courts12 May 1972
State of Rajasthan and Another Vs Poonam Singh and Another
Rajasthan High Court · (1972) RLW 378 : (1972) WLN 366
Penal Code, 1860 (IPC) — Section 302, 392, 394
High Courts12 May 1972Dismissed
Shivcharan Lal Vs The State
Rajasthan High Court · AIR 1973 Raj 167 : (1972) RLW 415 : (1972) WLN 422
Probation of Offenders Act, 1958 — Section 11, 11(2), 11(3), 12, 3
High Courts10 May 1972
The State of Rajasthan Vs Mohammad Habib
Rajasthan High Court · (1973) CriLJ 703 : (1972) WLN 350
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161, 165
High Courts09 May 1972Dismissed
Devi Singh Vs Smt. Sushila Devi
Rajasthan High Court · AIR 1972 Raj 303 : (1972) RLW 447 : (1972) WLN 296
Hindu Marriage Act, 1955 — Section 10
High Courts09 May 1972Dismissed
Achal Chand and Others Vs Hukam Kanwar and Others
Rajasthan High Court · AIR 1972 Raj 308 : (1972) RLW 444 : (1972) WLN 291
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(5), 13(6)
High Courts05 May 1972Allowed
Ghanshyam Lal Choudhary Vs The State of Rajasthan
Rajasthan High Court · (1972) RLW 384 : (1972) WLN 375
Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 168, 420, 468
High Courts28 Apr 1972Dismissed
State of Rajasthan Vs Manna Lall
Rajasthan High Court · AIR 1972 Raj 257 : (1972) RLW 340 : (1972) WLN 327
Rajasthan Forest Act, 1953 — Section 43, 83, 83(3)
High Courts27 Apr 1972Allowed
Ganpat Singh Vs The State of Rajasthan
Rajasthan High Court · (1972) WLN 407
Penal Code, 1860 (IPC) — Section 363, 366
High Courts26 Apr 1972
R.P. Reddy Vs Chand Mohd. and Others
Rajasthan High Court · (1973) CriLJ 1082 : (1972) WLN 637
Penal Code, 1860 (IPC) — Section 420, 436, 486Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts26 Apr 1972Dismissed
Smt. Kaushaliya Vs Lal Chand
Rajasthan High Court · AIR 1972 Raj 253 : (1972) RLW 568
Hindu Marriage Act, 1955 — Section 20, 20(2), 9(1)
High Courts26 Apr 1972Dismissed
Smt. Gheesi Vs Shri Rama
Rajasthan High Court · AIR 1972 Raj 256 : (1972) RLW 618 : (1972) WLN 315
Hindu Marriage Act, 1955 — Section 26Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts25 Apr 1972
Smt. Bhanwari Bai Vs Bheroon Lal
Rajasthan High Court · (1973) CriLJ 804 : (1972) RLW 345 : (1972) WLN 373
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts25 Apr 1972Allowed
Smt. Pushpa Devi Vs Radhey Shyam
Rajasthan High Court · AIR 1972 Raj 260 : (1972) RLW 561 : (1972) WLN 305
Hindu Marriage Act, 1955 — Section 13(1), 19, 3Rajasthan Civil Courts Ordinance, 1950 — Section 10(3)