High Courts16 Jul 1973
Garg Book Co. Vs The State of Rajasthan
Rajasthan High Court · (1973) 6 WLN 609
Rajasthan Sales Tax Act, 1954 — Section 4
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,267 of 2,400
High Courts12 Jul 1973Dismissed
Alimuddin Vs Mohammad Ishak
Rajasthan High Court · AIR 1974 Raj 170 : (1973) WLN 764
Provincial Small Cause Courts Act, 1887 — Section 23
High Courts07 Jul 1973Dismissed
Khuma Vs Jin Rai and Others
Rajasthan High Court · AIR 1974 Raj 28 : (1973) RLW 631 : (1973) WLN 535
Contract Act, 1872 — Section 65
High Courts05 Jul 1973Allowed
Shantilal Agarwal Vs Smt. Ramabai and Others
Rajasthan High Court · AIR 1974 Raj 69 : (1973) WLN 561
Court Fees Act, 1870 — Article 17Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 24, 38
High Courts03 Jul 1973Allowed
Rampal and Others Vs The Manager, Sasta Sahitya Press Ltd. and Another
Rajasthan High Court · AIR 1974 Raj 43 : (1973) RLW 615 : (1973) WLN 539
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Evidence Act, 1872 — Section 115Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4)
High Courts03 Jul 1973Dismissed
Rawat Hari Singh and Others Vs Sohanlal and Others
Rajasthan High Court · AIR 1974 Raj 72 : (1973) RLW 598 : (1973) WLN 559
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts11 May 1973Partly Allowed
Shahi Jama Masjid, Merta Vs Kanhaiya Lal Bhagat and Others
Rajasthan High Court · AIR 1973 Raj 322 : (1973) RLW 456 : (1973) WLN 448
Evidence Act, 1872 — Section 101, 104Waqf Act, 1954 — Section 55
High Courts10 May 1973Allowed
Nathoolal Vs State of Rajasthan
Rajasthan High Court · AIR 1973 Raj 350 : (1973) RLW 444 : (1973) WLN 378
Limitation Act, 1908 — Article 120, 56
High Courts08 May 1973
Controller of Estate Duty Vs N.K. Sanghi
Rajasthan High Court · (1974) 97 ITR 119 : (1973) WLN 372
Partnership Act, 1932 — Section 14
High Courts07 May 1973Dismissed
Durgalal Vs Asharafilal (decd.) and Others
Rajasthan High Court · AIR 1973 Raj 332 : (1973) WLN 474
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9
High Courts07 May 1973Allowed
Thanaram Vs State of Rajasthan and Another
Rajasthan High Court · (1973) RLW 621 : (1973) 6 WLN 587
Constitution of India, 1950 — Article 220
High Courts07 May 1973Dismissed
Ramji Lal Vs Union of India (UOI)
Rajasthan High Court · AIR 1974 Raj 18 : (1973) RLW 553 : (1973) WLN 382
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts02 May 1973
D.S. Bhandari Vs State of Rajasthan
Rajasthan High Court · (1974) CriLJ 1130
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 420, 468
High Courts02 May 1973Dismissed
Official Assignee and Another Vs Subhkaran
Rajasthan High Court · AIR 1974 Raj 49 : (1973) WLN 481
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 27, Order 9 Rule 9, 11Limitation Act, 1908 — Article 182(5)Presidency Towns Insolvency Act, 1909 — Section 17, 45, 45(2)
High Courts01 May 1973
Murari Lal Vs Ram Swaroop and Others
Rajasthan High Court · (1974) CriLJ 120 : (1973) RLW 576 : (1973) WLN 381
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137
High Courts27 Apr 1973Partly Allowed
Municipal Board, Bharatpur Vs Ramji Lal
Rajasthan High Court · AIR 1973 Raj 343 : (1973) RLW 470 : (1973) WLN 416
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts26 Apr 1973Allowed
Kusum Chand and Another Vs Kanhaiyalal and Another
Rajasthan High Court · AIR 1974 Raj 73 : (1973) WLN 408
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Contract Act, 1872 — Section 23Limitation Act, 1963 — Section 5
High Courts26 Apr 1973Dismissed
Ganpatia Vs Smt. Chhoti and Another
Rajasthan High Court · AIR 1974 Raj 77 : (1973) WLN 413
Transfer of Property Act, 1882 — Section 60
High Courts24 Apr 1973
ADDITIONAL COMMISSIONER OF Income Tax, RAJASTHAN Vs NOOR MOHD and CO. AND OTHERS.
Rajasthan High Court · (1974) 97 ITR 705 : (1973) RLW 741 : (1973) WLN 669
Income Tax Act, 1961 — Section 143, 144, 145, 147, 256
High Courts24 Apr 1973Dismissed
Kishna Ram Vs Union of India (UOI) and Others
Rajasthan High Court · (1973) 6 WLN 303
Constitution of India, 1950 — Article 14, 16, 311Industrial Disputes Act, 1947 — Section 2, 25G