High Courts22 Aug 1969Allowed
Shikhar Chand Sethi Vs The Divisional Mechanical Engineer (E), Western Railway, Kota Division, Kota and Others
Rajasthan High Court · AIR 1970 Raj 210
Constitution of India, 1950 — Article 310, 311
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,157 of 2,241
High Courts20 Aug 1969Dismissed
Balkishan and Another Vs Harlal and Others
Rajasthan High Court · AIR 1971 Raj 36 : (1970) RLW 228 : (1969) WLN 408
Specific Relief Act, 1877 — Section 54
High Courts20 Aug 1969Dismissed
Rampal Garg Vs Shrimad Dayanand Orphanage
Rajasthan High Court · (1970) RLW 106 : (1969) WLN 601
Transfer of Property Act, 1882 — Section 106
High Courts19 Aug 1969Dismissed
Nirmal Kumar Vs The Co-operative Bank Ltd. and Others
Rajasthan High Court · (1969) WLN 322
High Courts14 Aug 1969Allowed
Dr. Harumal and Others Vs Smt. Sahjadi Bibi
Rajasthan High Court · (1970) RLW 193 : (1969) WLN 429
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(2), 14(4)Administration of Evacuee Property Act, 1950 — Section 12, 4(2), 56(2), 9Civil Procedure Code, 1908 (CPC) — Section 100
High Courts14 Aug 1969Dismissed
Hakim Ghulam Mohammed Vs Dr. Zahoor Mohammad
Rajasthan High Court · AIR 1970 Raj 171 : (1969) WLN 411
Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17(1)
High Courts14 Aug 1969
State of Rajasthan and Another Vs The Bundi Electric Supply Co. Ltd., Bundi and Another
Rajasthan High Court · AIR 1971 Raj 24 : (1970) RLW 382
Constitution of India, 1950 — Article 295Limitation Act, 1908 — Article 115, 120, 19
High Courts13 Aug 1969Allowed
Prakash Chandra and Others Vs Gumanmal and Others
Rajasthan High Court · (1970) RLW 326 : (1969) WLN 309
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts13 Aug 1969Allowed
Jeewanmal and Others Vs Dr. Dharamchand Khatri and Others
Rajasthan High Court · AIR 1971 Raj 84 : (1969) WLN 519
Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 9
High Courts12 Aug 1969Allowed
Ashiq Ali and Others Vs Phata and Roshan
Rajasthan High Court · (1970) RLW 114 : (1969) WLN 597
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts07 Aug 1969Allowed
Udai Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1969) WLN 596
Constitution of India, 1950 — Article 226
High Courts06 Aug 1969
Sangram Singh Vs Roop Lal and Others
Rajasthan High Court · (1977) WLN 454
Rajasthan Tenancy Act, 1955 — Section 187
High Courts05 Aug 1969Dismissed
Ganesh Vs The State of Rajasthan
Rajasthan High Court · (1970) RLW 373 : (1969) WLN 418
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts02 Aug 1969Allowed
Mohammad Safi Vs The Regional Transport Authority and Others
Rajasthan High Court · (1970) RLW 475 : (1969) WLN 435
Constitution of India, 1950 — Article 226
High Courts01 Aug 1969Allowed
Ganga Ram Vs Jeewan Ram and Others
Rajasthan High Court · (1970) RLW 348 : (1969) WLN 391
Constitution of India, 1950 — Article 226
High Courts31 Jul 1969
Dhannalal and Others Vs State and Others
Rajasthan High Court · (1969) WLN 375
Penal Code, 1860 (IPC) — Section 379
High Courts30 Jul 1969Allowed
Jadulal Vs The State of Rajasthan
Rajasthan High Court · (1969) WLN 398
Penal Code, 1860 (IPC) — Section 120B, 380, 457
High Courts29 Jul 1969Allowed
Kanhaiya Lal Vs Dulhi Chand
Rajasthan High Court · (1970) RLW 332 : (1969) WLN 319
General Clauses Act, 1897 — Section 13Negotiable Instruments Act, 1881 (NI) — Section 19, 5, 6Stamp Act, 1899 — Section 2
High Courts28 Jul 1969
Jodhraj Vs Suleman
Rajasthan High Court · (1970) RLW 170 : (1969) WLN 355
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(6)
High Courts25 Jul 1969Dismissed
Padam Singh and Another Vs The State of Rajasthan and Another
Rajasthan High Court · (1969) WLN 374
Rajasthan Land Acquisition Act, 1953 — Section 18(3), 3(c)