COURT ARCHIVE

Rajasthan High Court judgments

47,996 judgments · page 2,274 of 2,400

High Courts27 Oct 1972Allowed

Maharana Bhupal Electric Supply Co. Ltd. Vs The State of Rajasthan

Rajasthan High Court · AIR 1973 Raj 132 : (1973) RLW 13 : (1972) WLN 803

Contract Act, 1872 — Section 23Electricity (Supply) Act, 1948 — Section 57Limitation Act, 1908 — Article 120, 52

High Courts25 Oct 1972Allowed

Hazur Singh Vs Jangsingh

Rajasthan High Court · AIR 1973 Raj 82 : (1973) RLW 219

Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34

High Courts24 Oct 1972Dismissed

Pooran Mal Vs Poonam Chand and Others

Rajasthan High Court · (1973) RLW 178 : (1972) WLN 885

Rajasthan Municipalities Election Order, 1960 — Clause 12(2)

High Courts20 Oct 1972Allowed

Fateh Lal and Another Vs Smt. Kalawati and Others

Rajasthan High Court · (1972) WLN 1008

Motor Vehicles Act, 1988 — Section 110A, 110D, 110F

High Courts11 Oct 1972Dismissed

Tejaram Gahlot Vs Pukhraj Kalani and Others

Rajasthan High Court · AIR 1973 Raj 138 : (1972) WLN 798

Representation of the People Act, 1951 — Section 36, 36(8)

High Courts10 Oct 1972

Ram Singh and Another Vs State of Rajasthan

Rajasthan High Court · (1972) WLN 831

Penal Code, 1860 (IPC) — Section 120B, 409, 467, 468, 477APrevention of Corruption Act, 1988 — Section 5

High Courts10 Oct 1972Dismissed

The State of Rajasthan Vs Rao Takhat Singh and Others

Rajasthan High Court · (1973) RLW 23 : (1972) WLN 958

Constitution of India, 1950 — Article 226, 227, 311

High Courts07 Oct 1972

Bishan Singh and Others Vs The State of Rajasthan

Rajasthan High Court · (1973) CriLJ 1079 : (1972) WLN 818

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307

High Courts05 Oct 1972Dismissed

Manchida Vs State

Rajasthan High Court · (1972) WLN 867

Evidence Act, 1872 — Section 159Penal Code, 1860 (IPC) — Section 149, 307, 323, 326

High Courts05 Oct 1972Allowed

Mool Chand Vs Smt. Renuka Devi and Others

Rajasthan High Court · AIR 1973 Raj 63

Contract Act, 1872 — Section 45

High Courts05 Oct 1972Dismissed

Mohanlal Vs Lakhekhan

Rajasthan High Court · (1973) RLW 204 : (1972) WLN 753

Transfer of Property Act, 1882 — Section 106, 111

High Courts03 Oct 1972Allowed

Narain Singh Vs Dalip Singh

Rajasthan High Court · AIR 1973 Raj 45 : (1972) WLN 766

Specific Relief Act, 1877 — Section 12Specific Relief Act, 1963 — Section 10

High Courts29 Sept 1972Dismissed

Harji Vs Bansi and Another

Rajasthan High Court · (1972) WLN 659

Rajasthan Tenancy Act, 1955 — Section 187, 207

High Courts29 Sept 1972Dismissed

Gul Mohammed through L.Rs. Vs Union of India (UOI)

Rajasthan High Court · (1973) RLW 141 : (1972) WLN 811

Constitution of India, 1950 — Article 226, 311, 77

High Courts28 Sept 1972

Shiv Dutt Sharma Vs State of Rajasthan

Rajasthan High Court · (1972) WLN 825

Criminal Procedure Code, 1898 (CrPC) — Section 144, 439

High Courts27 Sept 1972Dismissed

Prof. Bhagwandas Bhargava Vs Durga Prasad Rastogi

Rajasthan High Court · AIR 1973 Raj 69 : (1972) WLN 822

Arbitration Act, 1940 — Section 31Civil Procedure Code, 1908 (CPC) — Section 24Rajasthan Civil Courts Ordinance, 1950 — Section 10(3)

High Courts26 Sept 1972Partly Allowed

State of Rajasthan and Others Vs Ramdhan

Rajasthan High Court · AIR 1973 Raj 71 : (1972) WLN 839

Constitution of India, 1950 — Article 14, 226Rajasthan Colonisation (Rajasthan Central Project Government Land Allotment and Sale) Rules, 1967 — Rule 19, 7

High Courts26 Sept 1972Dismissed

Pratap Narayan Vs The State of Raj. and Others

Rajasthan High Court · (1972) WLN 814

Constitution of India, 1950 — Article 226

High Courts26 Sept 1972Allowed

Smt. Devki Vs Purshotam Kewalia

Rajasthan High Court · AIR 1973 Raj 2 : (1972) WLN 750

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24

High Courts26 Sept 1972Partly Allowed

Purshotam Kewalia Vs Smt. Devki

Rajasthan High Court · AIR 1973 Raj 3 : (1973) RLW 226 : (1972) WLN 654

Hindu Marriage Act, 1955 — Section 10, 25