High Courts05 Nov 1965Dismissed
Bhupendra Singh Vs Thakur Gulab Singh
Rajasthan High Court · AIR 1966 Raj 92 : (1966) RLW 151
Jaipur Court of Wards Act, 1925 — Section 18Limitation Act, 1908 — Section 14, 19Limitation Act, 1963 — Section 14
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,174 of 2,241
High Courts01 Nov 1965
Ratan Lal Vs The Municipal Council
Rajasthan High Court · AIR 1967 Raj 231 : (1967) CriLJ 1372 : (1966) RLW 403
Criminal Procedure Code, 1898 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 13, 13(3), 13(5)
High Courts21 Oct 1965Partly Allowed
Ramdutt and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1966) CriLJ 584
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1898 (CrPC) — Section 197Rajasthan Panchayat Act, 1953 — Section 17(4)
High Courts19 Oct 1965
State of Rajasthan Vs Mst. Parwati Devi
Rajasthan High Court · (1966) RLW 111
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Fatal Accidents Act, 1855 — Section 1A
High Courts18 Oct 1965
Bhoori Lal Vs Gehri Lal
Rajasthan High Court · AIR 1967 Raj 22
Transfer of Property Act, 1882 — Section 111
High Courts18 Oct 1965Allowed
Ganpat Singh Vs The State
Rajasthan High Court · AIR 1967 Raj 10 : (1967) CriLJ 121 : (1966) RLW 163
Evidence Act, 1872 — Section 5Penal Code, 1860 (IPC) — Section 161
High Courts15 Oct 1965
Durga Prasad Vs Gauri Shankar
Rajasthan High Court · AIR 1966 Raj 258 : (1966) RLW 201
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(1), Order 21 Rule 11(2), 141
High Courts14 Oct 1965
Krantichand Vs State
Rajasthan High Court · (1967) CriLJ 595
Essential Commodities Act, 1955 — Section 12A, 3, 7General Clauses Act, 1897 — Section 6
High Courts14 Oct 1965Dismissed
Vijay Raj and Another Vs Lal Chand and Another
Rajasthan High Court · (1965) 10 RAJ CK 0004
Civil Procedure Code, 1908 (CPC) — Section 145, 2(10), 73
High Courts11 Oct 1965Dismissed
Mubarak Hussain Vs State of Rajasthan
Rajasthan High Court · AIR 1967 Raj 14 : (1966) RLW 181
Contract Act, 1872 — Section 65Limitation Act, 1908 — Article 62, 96
High Courts07 Oct 1965Allowed
Ibrahim Vs Lakshmidhar
Rajasthan High Court · AIR 1966 Raj 272 : (1966) RLW 200
Rajasthan Small Cause Courts Ordinance, 1950 — Article 8
High Courts30 Sept 1965Allowed
Badrilal and Others Vs The Transport Appellate Tribunal and Others
Rajasthan High Court · AIR 1966 Raj 271
Motor Vehicles Act, 1939 — Section 57(4), 64
High Courts23 Sept 1965Allowed
Bherulal Vs Mohan Singh and Others
Rajasthan High Court · AIR 1966 Raj 123 : (1966) RLW 497
Easements Act, 1882 — Section 15, 4
High Courts21 Sept 1965
Govind Narain Vs Smt. Chhoti Devi
Rajasthan High Court · AIR 1966 Raj 170 : (1966) RLW 77
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 4, Order 3 Rule 4(1), Order 3 Rule 4(5)
High Courts21 Sept 1965Partly Allowed
Partap and Others Vs State of Rajasthan
Rajasthan High Court · (1966) CriLJ 1052
Criminal Procedure Code, 1898 (CrPC) — Section 251A(6), 497, 497(3A), 498Penal Code, 1860 (IPC) — Section 326
High Courts17 Sept 1965Dismissed
Sukha Vs Ninni
Rajasthan High Court · (1966) RLW 195
Contract Act, 1872 — Section 2, 23Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts15 Sept 1965Allowed
Union of India (UOI) Vs Mahadeo Prashad and Others
Rajasthan High Court · (1965) RLW 455
Civil Procedure Code, 1908 (CPC) — Section 151Income Tax Act, 1922 — Section 46(2)
High Courts15 Sept 1965Allowed
Dr. S.N. Vyas Vs State of Rajasthan
Rajasthan High Court · (1966) CriLJ 798 : (1966) RLW 215
Criminal Procedure Code, 1898 (CrPC) — Section 367, 561A
High Courts09 Sept 1965Allowed
Balaram Vs Transport Appellate Tribunal and Others
Rajasthan High Court · AIR 1966 Raj 185 : (1966) RLW 272
Motor Vehicles Act, 1939 — Section 64, 68G(1), 68G(2)Rajasthan State Road Transport Services (Development) Rules, 1960 — Rule 9
High Courts07 Sept 1965Allowed
Jagdish Flour and Oil Mills and Others Vs Shri Ram Laduram
Rajasthan High Court · AIR 1966 Raj 177 : (1965) RLW 465
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Provincial Small Cause Courts Act, 1887 — Section 15