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Rajasthan High Court judgments, 1973

171 judgments · page 8 of 9

High Courts15 Feb 1973Allowed

Narayan Singh Vs Chhatarsingh and Another

Rajasthan High Court · AIR 1973 Raj 347 : (1973) RLW 330 : (1973) WLN 128

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29Contract Act, 1872 — Section 128Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 6
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High Courts13 Feb 1973Partly Allowed

The State of Rajasthan Vs Motiram

Rajasthan High Court · AIR 1973 Raj 223 : (1973) RLW 339 : (1973) WLN 132

Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 56, 73Evidence Act, 1872 — Section 115
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High Courts07 Feb 1973

Lakhpat Raj Vs Abdul Karim

Rajasthan High Court · (1973) CriLJ 1447 : (1973) RLW 300 : (1973) WLN 160

Criminal Procedure Code, 1898 (CrPC) — Section 197, 270Government of India Act, 1935 — Section 197, 270Penal Code, 1860 (IPC) — Section 120B, 161, 202, 409, 466
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High Courts02 Feb 1973

Deoki Nandan Vs Baij Nath

Rajasthan High Court · (1973) CriLJ 1636 : (1973) RLW 321 : (1973) WLN 150

Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 145
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High Courts01 Feb 1973

Ramu Ram Vs Lumba Ram

Rajasthan High Court · (1973) CriLJ 1732 : (1973) RLW 285 : (1973) WLN 33

Criminal Procedure Code, 1898 (CrPC) — Section 133, 134, 135, 137, 139
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High Courts31 Jan 1973Dismissed

Jhuma Ram Vs Prami Bai

Rajasthan High Court · AIR 1973 Raj 234 : (1973) RLW 279 : (1973) WLN 147

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 9
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High Courts20 Jan 1973Partly Allowed

Jugal Kishore Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1973 Raj 244 : (1973) RLW 250 : (1973) WLN 52

Constitution of India, 1950 — Article 14, 19(1), 31(3), 31A(1), 31BRajasthan Colonisation Act, 1954 — Section 22Rajasthan Tenancy Act, 1955 — Section 15A
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