High Courts21 Mar 1973Dismissed
Ramchandra Vs Mst. Bhanwari Bai
Rajasthan High Court · AIR 1973 Raj 260 : (1973) RLW 446 : (1973) WLN 206
Contract Act, 1872 — Section 23
COURT ARCHIVE
Rajasthan High Court judgments, 1973
171 judgments · page 7 of 9
High Courts21 Mar 1973Dismissed
Vijay Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1973) RLW 431 : (1973) 6 WLN 385
Constitution of India, 1950 — Article 226
High Courts21 Mar 1973
State Vs Saradara
Rajasthan High Court · (1973) RLW 290 : (1973) 6 WLN 436
Criminal Procedure Code, 1898 (CrPC) — Section 164, 337, 342, 374, 376Evidence Act, 1872 — Section 133, 144Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 367
High Courts20 Mar 1973Dismissed
Mangilal and Others Vs Kedarnath and Others
Rajasthan High Court · AIR 1973 Raj 186 : (1973) RLW 469 : (1973) WLN 231
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts20 Mar 1973Dismissed
The Municipal Council Vs The Nagar Parishad Karamchari Sangh and Others
Rajasthan High Court · (1973) RLW 305 : (1973) 6 WLN 259
Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 175
High Courts16 Mar 1973Dismissed
Nemichand Vs Gram Panchayat, Thanvla
Rajasthan High Court · AIR 1974 Raj 1 : (1973) RLW 313 : (1973) WLN 210
Rajasthan Panchayat Act, 1953 — Section 79(2)
High Courts14 Mar 1973Dismissed
Kalyan Singh Vs Smt. Chhoti and Others
Rajasthan High Court · AIR 1973 Raj 263 : (1973) RLW 473 : (1973) WLN 240
Evidence Act, 1872 — Section 65, 90Registration Act, 1908 — Section 57
High Courts13 Mar 1973
Smt. Kaushalya Rani Vs Vijai Singh Gehlot
Rajasthan High Court · AIR 1973 Raj 269 : (1973) RLW 303 : (1973) WLN 222
Hindu Marriage Act, 1955 — Section 10(1)
High Courts09 Mar 1973
State of Rajasthan Vs Raghunath Singh
Rajasthan High Court · AIR 1974 Raj 4 : (1973) RLW 387 : (1973) WLN 424
Constitution of India, 1950 — Article 299Contract Act, 1872 — Section 70Mineral Concession Rules, 1949 — Rule 4
High Courts09 Mar 1973Dismissed
Mahendra Singh Vs Sohan Raj
Rajasthan High Court · AIR 1973 Raj 219 : (1973) RLW 382 : (1973) WLN 200
Civil Procedure Code, 1908 (CPC) — Section 117, 4Limitation Act, 1963 — Section 29(2)Rajasthan High Court Ordinance, 1949 — Section 18
High Courts06 Mar 1973
Union of India (UOI) Vs Harcharan Singh
Rajasthan High Court · (1973) RLW 356 : (1973) 6 WLN 180
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311Government of India Act, 1935 — Section 240
High Courts05 Mar 1973Allowed
Oriental Engineering Company and Others Vs The Union of India (UOI) and Others
Rajasthan High Court · (1973) RLW 558 : (1974) 33 STC 174 : (1973) WLN 314
Central Sales Tax Act, 1956 — Section 10, 10A, 11, 9Constitution of India, 1950 — Article 14, 226
High Courts02 Mar 1973Allowed
Mangilal and Others Vs Kalyan Singh
Rajasthan High Court · (1973) 6 WLN 267
Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 22, 23, 37
High Courts27 Feb 1973
Mool Chand and Another Vs Ishwarlal and Another
Rajasthan High Court · AIR 1974 Raj 163 : (1973) RLW 333 : (1973) WLN 164
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 28Transfer of Property Act, 1882 — Section 106, 111
High Courts26 Feb 1973
The State Vs Shriniwas and Others
Rajasthan High Court · (1973) RLW 355 : (1973) 6 WLN 174
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Feb 1973
Sarv Shri Samuhik Krashi Sahakari Samiti Ltd. and Others Vs Sajjansingh and Others
Rajasthan High Court · (1974) CriLJ 581 : (1973) RLW 403 : (1973) WLN 322
Civil Procedure Code, 1908 (CPC) — Section 100, 115Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 203, 204, 435
High Courts21 Feb 1973Allowed
Jeewanpuri Vs Union of India (UOI)
Rajasthan High Court · (1973) RLW 350 : (1973) 6 WLN 194
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 154, 309, 310, 311
High Courts21 Feb 1973
Mst. Shankari Vs Girdharilal and Others
Rajasthan High Court · (1973) RLW 326 : (1973) WLN 124
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435
High Courts17 Feb 1973Dismissed
State Vs Hindo Open Sugar Mills and Others
Rajasthan High Court · AIR 1974 Raj 110 : (1973) RLW 633 : (1973) WLN 557
Rajasthan High Court Ordinance, 1949 — Section 18, 18(1)
High Courts16 Feb 1973Dismissed
Thakur Chandra Singhji Istmradar Vs Hamir Singh Raja Janak Singh
Rajasthan High Court · AIR 1973 Raj 261 : (1973) WLN 219
Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 — Section 12, 12(2)(3), 78, 78(1)Civil Procedure Code, 1908 (CPC) — Section 9Hindu Adoptions and Maintenance Act, 1956 — Section 4