High Courts12 Oct 1971Dismissed
State of Rajasthan Vs Firm Banwarilal and Others
Rajasthan High Court · (1971) WLN 570
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 25, 5
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,142 of 2,241
High Courts11 Oct 1971Dismissed
Ram Narain Vs Municipal Board and Another
Rajasthan High Court · (1971) WLN 452
High Courts07 Oct 1971Allowed
Gem Cinema and Another Vs B.C. Ojha and Others
Rajasthan High Court · (1972) RLW 161 : (1971) WLN 461
High Courts03 Oct 1971Allowed
Devilal Vs Himat Ram and Others
Rajasthan High Court · AIR 1973 Raj 39
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4Contract Act, 1872 — Section 44Partnership Act, 1932 — Section 47
High Courts27 Sept 1971Dismissed
Pahilaj Rai Vs The Works Manager (Carriage) W. Rly.
Rajasthan High Court · (1971) WLN 530
Payment of Wages Act, 1936 — Section 1, 13, 15
High Courts27 Sept 1971Dismissed
State of Rajasthan Vs Firm Anand Construction Co., Mandi
Rajasthan High Court · AIR 1972 Raj 101 : (1971) 4 WLN 495 : (1971) 4 WLN 481
Limitation Act, 1963 — Article 113, 18, 22, 24, 55
High Courts24 Sept 1971Dismissed
Stoneware Pipe and Sanitary Fitting Manufacturing Co. Ltd., Jaipur Vs The State of Rajasthan and Another
Rajasthan High Court · AIR 1972 Raj 83 : (1972) RLW 103
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Jaipur Registration Act, 1944 — Section 17Jaipur Transfer of Property Act, 1944 — Section 53A, 54
High Courts21 Sept 1971
Jethmal Vs Hiralal and Others
Rajasthan High Court · AIR 1972 Raj 220 : (1972) RLW 40 : (1971) 4 WLN 472
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 1, 100, 101Contract Act, 1872 — Section 62
High Courts21 Sept 1971Dismissed
Firm Pyarelal Satpal and Others Vs Santlal and Others
Rajasthan High Court · (1972) RLW 51 : (1971) 4 WLN 543
Bikaner Municipal Act, 1923 — Section 113, 114, 129, 51Civil Procedure Code, 1908 (CPC) — Section 91(2)General Clauses Act, 1897 — Section 3(44)
High Courts17 Sept 1971
The Abu Road Elect. and Indst. Comp. Ltd. Vs The Comns. of Income Tax
Rajasthan High Court · (1971) WLN 100
Income Tax Act, 1922 — Section 66(1)
High Courts14 Sept 1971Dismissed
Bogaram Vs Mohanaram and Others
Rajasthan High Court · AIR 1972 Raj 116 : (1971) 4 WLN 465
Civil Procedure Code, 1908 (CPC) — Section 101Rajasthan Tenancy Act, 1955 — Section 37, 41, 42, 43
High Courts12 Sept 1971Allowed
Nanda Vs The District Judge, Jaipur Dist., Jaipur and Others
Rajasthan High Court · AIR 1973 Raj 116
Civil Procedure Code, 1908 (CPC) — Section 115Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 17
High Courts10 Sept 1971Dismissed
Fateh Singh Vs Gram Panchayat Ransi Gaon and Others
Rajasthan High Court · AIR 1972 Raj 95
Constitution of India, 1950 — Article 14Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 4
High Courts09 Sept 1971Dismissed
Ramswarup Vs The State of Rajasthan
Rajasthan High Court · AIR 1973 Raj 157 : (1972) RLW 587
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts08 Sept 1971
Bhanwarlal Vs Bhulibai and Others
Rajasthan High Court · AIR 1972 Raj 203 : (1971) 4 WLN 416
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts06 Sept 1971
Popular House Vs State of Rajasthan and Others
Rajasthan High Court · (1972) RLW 144 : (1971) WLN 620
Constitution of India, 1950 — Article 14
High Courts31 Aug 1971Allowed
Hardeo Singh Vs Pramukh, Zila Parishad, Sikar and Another
Rajasthan High Court · AIR 1972 Raj 51 : (1971) 4 WLN 455
Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 19
High Courts31 Aug 1971
Rahimulla Vs Zahur Mohammad and Others
Rajasthan High Court · AIR 1972 Raj 118 : (1971) RLW 586
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
High Courts31 Aug 1971Allowed
Firm Mohanlal Ramchandra Vs The Union of India (UOI)
Rajasthan High Court · AIR 1972 Raj 152 : (1971) RLW 445 : (1971) 4 WLN 298
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 27 Rule 2, Order 3 Rule 4(1), Order 3 Rule 4(2), Order 3 Rule 4(6)
High Courts23 Aug 1971
Phoolchand and Another Vs State of Rajasthan
Rajasthan High Court · (1972) CriLJ 352
Constitution of India, 1950 — Article 134, 136, 145Penal Code, 1860 (IPC) — Section 201, 302, 34