COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 2,172 of 2,241

High Courts08 Aug 1966Dismissed

Kendriya Sarvodaya Sahkari Sangh Ltd., Jaipur Vs Shri Jawan Singh and Another

Rajasthan High Court · AIR 1968 Raj 33 : (1967) 1 LLJ 270 : (1967) RLW 73

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 36Rajasthan Co-operative Societies Act, 1965 — Section 61

High Courts29 Jul 1966Allowed

Nenuram Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1967 Raj 50 : (1967) RLW 39 : (1967) 20 STC 551

Constitution of India, 1950 — Article 226Rajasthan Sales Tax Act, 1954 — Section 13(1), 14, 15(2)Sales of Goods Act, 1930 — Section 19

High Courts28 Jul 1966Allowed

Nawal Kishore Dubey Vs State of Rajasthan

Rajasthan High Court · AIR 1967 Raj 82 : (1966) RLW 619

Constitution of India, 1950 — Article 3(1)

High Courts21 Jul 1966Partly Allowed

Gopi Shanker and Others Vs State of Rajasthan

Rajasthan High Court · AIR 1967 Raj 159 : (1967) CriLJ 922 : (1967) RLW 326

Criminal Procedure Code, 1898 (CrPC) — Section 164, 32Evidence Act, 1872 — Section 133, 157, 5Penal Code, 1860 (IPC) — Section 375, 376

High Courts19 Jul 1966Dismissed

Mst. Gulkandi and Others Vs Prahlad and Another

Rajasthan High Court · AIR 1968 Raj 51 : (1967) RLW 63

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 9Evidence Act, 1872 — Section 17, 31Hindu Adoptions and Maintenance Act, 1956 — Section 15

High Courts18 Jul 1966Partly Allowed

Laliya and Others Vs State of Rajasthan

Rajasthan High Court · AIR 1967 Raj 134

Penal Code, 1860 (IPC) — Section 396

High Courts06 May 1966Dismissed

Khan Mohamed and Others Vs The State of Rajasthan

Rajasthan High Court · AIR 1967 Raj 37 : (1966) RLW 608

Rajasthan Forest Act, 1953 — Section 39, 47

High Courts04 May 1966Allowed

Radhakishan and Another Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1967 Raj 1 : (1966) RLW 382

Constitution of India, 1950 — Article 226Rajasthan Wakf Rules, 1956 — Rule 1Waqf Act, 1954 — Section 27, 3, 3(4), 36A, 36B

High Courts22 Apr 1966

Longmal and Others Vs Superintendent of Police and Others

Rajasthan High Court · AIR 1967 Raj 214 : (1969) 2 LLJ 266 : (1967) RLW 344

Constitution of India, 1950 — Article 166(3), 20(2), 309Police Act, 1861 — Section 12, 2, 7Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 3(1), 34, 35

High Courts11 Apr 1966

SATYANARAYAN S. MODY Vs CONTROLLER OF ESTATE DUTY, NEW DELHI.

Rajasthan High Court · (1967) 65 ITR 84 : (1967) RLW 317

Estate Duty Act, 1953 — Section 10, 2, 53, 64, 8

High Courts09 Apr 1966Dismissed

Mohan Punamia and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1967 Raj 86 : (1967) CriLJ 590

Defence of India Rules, 1962 — Rule 30(1)

High Courts09 Apr 1966Dismissed

Keshav Prasad Vs State of Rajasthan

Rajasthan High Court · AIR 1967 Raj 24 : (1966) RLW 550

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 295, 300Interest Act, 1839 — Section 1

High Courts23 Mar 1966Allowed

Ratan Chand and Others Vs Panchayat Samiti and Others

Rajasthan High Court · AIR 1967 Raj 142

Constitution of India, 1950 — Article 19(1), 276Rajasthan Panchayat Samitis (Taxation) Rules, 1960 — Rule 10, 12, 13, 14Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 33(2)

High Courts21 Mar 1966Dismissed

Yogendra Nath Handa and Others Vs State and Others

Rajasthan High Court · AIR 1967 Raj 123 : (1966) RLW 511

Constitution of India, 1950 — Article 176, 19, 194(1), 21, 212

High Courts21 Mar 1966Dismissed

State of Rajasthan Vs Gangadhar

Rajasthan High Court · AIR 1967 Raj 199 : (1967) RLW 13

Bikaner State Civil Procedure Code, 1920 — Section 71, 72Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 300

High Courts16 Mar 1966Allowed

Manoranjan Mukherjee and Another Vs The State of Rajasthan and Others

Rajasthan High Court · AIR 1967 Raj 57 : (1967) RLW 492

Defence of India Act, 1962 — Section 3(15), 3(2)Defence of India Rules, 1962 — Rule 30(1), 30A(4), 30A(7)

High Courts16 Mar 1966

Manoranjan Mukherjee and Another Vs The State of Rajsthan

Rajasthan High Court · (1967) CriLJ 405

Constitution of India, 1950 — Article 226

High Courts04 Mar 1966Dismissed

Phoolchand and Others Vs Laxminarain

Rajasthan High Court · AIR 1967 Raj 151

Contract Act, 1872 — Section 211, 213Limitation Act, 1908 — Article 65, 89, 90Limitation Act, 1963 — Article 27, 3, 4

High Courts02 Mar 1966Dismissed

Chauthmal Vs The State of Rajasthan and Others

Rajasthan High Court · AIR 1967 Raj 179

Constitution of India, 1950 — Article 226Land Revenue Act, 1956 — Section 83, 85Rajasthan Municipalities Act, 1959 — Section 104, 285, 67, 78, 80(1)

High Courts02 Mar 1966Dismissed

Sittu Vs State

Rajasthan High Court · AIR 1967 Raj 149 : (1967) CriLJ 920 : (1966) RLW 548

Penal Code, 1860 (IPC) — Section 354, 376, 511