COURT ARCHIVE

Rajasthan High Court judgments, 1973

171 judgments · page 5 of 9

High Courts03 Jul 1973Allowed

Rampal and Others Vs The Manager, Sasta Sahitya Press Ltd. and Another

Rajasthan High Court · AIR 1974 Raj 43 : (1973) RLW 615 : (1973) WLN 539

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Evidence Act, 1872 — Section 115Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4)

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High Courts03 Jul 1973Dismissed

Rawat Hari Singh and Others Vs Sohanlal and Others

Rajasthan High Court · AIR 1974 Raj 72 : (1973) RLW 598 : (1973) WLN 559

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts11 May 1973Partly Allowed

Shahi Jama Masjid, Merta Vs Kanhaiya Lal Bhagat and Others

Rajasthan High Court · AIR 1973 Raj 322 : (1973) RLW 456 : (1973) WLN 448

Evidence Act, 1872 — Section 101, 104Waqf Act, 1954 — Section 55

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High Courts10 May 1973Allowed

Nathoolal Vs State of Rajasthan

Rajasthan High Court · AIR 1973 Raj 350 : (1973) RLW 444 : (1973) WLN 378

Limitation Act, 1908 — Article 120, 56

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High Courts08 May 1973

Controller of Estate Duty Vs N.K. Sanghi

Rajasthan High Court · (1974) 97 ITR 119 : (1973) WLN 372

Partnership Act, 1932 — Section 14

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High Courts07 May 1973Dismissed

Durgalal Vs Asharafilal (decd.) and Others

Rajasthan High Court · AIR 1973 Raj 332 : (1973) WLN 474

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9

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High Courts07 May 1973Allowed

Thanaram Vs State of Rajasthan and Another

Rajasthan High Court · (1973) RLW 621 : (1973) 6 WLN 587

Constitution of India, 1950 — Article 220

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High Courts07 May 1973Dismissed

Ramji Lal Vs Union of India (UOI)

Rajasthan High Court · AIR 1974 Raj 18 : (1973) RLW 553 : (1973) WLN 382

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts02 May 1973

D.S. Bhandari Vs State of Rajasthan

Rajasthan High Court · (1974) CriLJ 1130

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 420, 468

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High Courts02 May 1973Dismissed

Official Assignee and Another Vs Subhkaran

Rajasthan High Court · AIR 1974 Raj 49 : (1973) WLN 481

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 27, Order 9 Rule 9, 11Limitation Act, 1908 — Article 182(5)Presidency Towns Insolvency Act, 1909 — Section 17, 45, 45(2)

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High Courts01 May 1973