High Courts15 Dec 1970Allowed
The Municipal Board Shri Madhopur Vs Nand Lal and Another
Rajasthan High Court · AIR 1972 Raj 16 : (1971) RLW 327
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,292 of 2,400
High Courts15 Dec 1970Allowed
The Municipal Board Vs Nand Lal and Another
Rajasthan High Court · (1970) WLN 735
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts09 Dec 1970Dismissed
Municipal Council, Udaipur and Another Vs Kishan Lal and Others
Rajasthan High Court · AIR 1971 Raj 202 : (1970) 3 WLN 697
Rajasthan Municipalities Act, 1959 — Section 271
High Courts09 Dec 1970Allowed
Bhupendra Singh Vs Agricultural Income Tax Officer and Others
Rajasthan High Court · (1970) WLN 778
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 10, 2Income Tax Act, 1961 — Section 22, 24, 30, 34, 54
High Courts08 Dec 1970Dismissed
Pirzada Anwarulhassan Hamzavi Vs Raghubir Singh and Others
Rajasthan High Court · AIR 1971 Raj 234 : (1970) 3 WLN 686
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Article 1Limitation Act, 1963 — Article 130
High Courts04 Dec 1970Dismissed
Ratan Singh Vs The State of Rajasthan
Rajasthan High Court · (1970) WLN 819
Civil Procedure Code, 1908 (CPC) — Section 42Constitution of India, 1950 — Article 134Evidence Act, 1872 — Section 1, 21, 26, 32
High Courts30 Nov 1970
State of Rajasthan Vs Ramdevia
Rajasthan High Court · (1970) WLN 695
Criminal Procedure Code, 1898 (CrPC) — Section 109
High Courts30 Nov 1970
Smt. Mira Bai Vs Jai Singh and Others
Rajasthan High Court · AIR 1971 Raj 303 : (1971) RLW 319 : (1970) 3 WLN 724
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Evidence Act, 1872 — Section 64, 66, 68, 89Registration Act, 1908 — Section 57(5)
High Courts25 Nov 1970Allowed
Sampat Singh Vs State of Rajasthan
Rajasthan High Court · (1970) WLN 739
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 107, 117, 147, 332, 342
High Courts25 Nov 1970Dismissed
M.L. Goyal and Others Vs State of Raj. and Others
Rajasthan High Court · (1972) WLN 469
Constitution of India, 1950 — Article 226, 32
High Courts23 Nov 1970Allowed
Mohammad Subhan Vs Dr. Misbahuddin Ahmad and Others
Rajasthan High Court · AIR 1971 Raj 274 : (1971) RLW 345 : (1970) 3 WLN 706
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 5
High Courts23 Nov 1970Dismissed
Jagjivansingh and Others Vs Ahmed Bux and Others
Rajasthan High Court · AIR 1971 Raj 235 : (1970) 3 WLN 683
Civil Procedure Code, 1908 (CPC) — Section 100, 101Limitation Act, 1908 — Article 149
High Courts20 Nov 1970Allowed
Pannalal Vs Union of India (UOI) and Others
Rajasthan High Court · (1972) WLN 988
Administration of Evacuee Property Act, 1950 — Section 10, 30Constitution of India, 1950 — Article 226
High Courts19 Nov 1970
Vyas Gopichand Vs Mattoo Lal and Others
Rajasthan High Court · AIR 1971 Raj 237 : (1971) RLW 127
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 6 Rule 17, Order 6 Rule 2Easements Act, 1882 — Section 15
High Courts18 Nov 1970Partly Allowed
Smt. Gomti and Others Vs Rameshwardas and Others
Rajasthan High Court · AIR 1971 Raj 211 : (1971) RLW 1 : (1970) 3 WLN 626
Marwar Registration Act, 1934 — Section 32, 36, 60, 87Registration Act, 1908 — Section 32, 36, 58
High Courts17 Nov 1970Allowed
Brijmohan Singh and Others Vs Bhagwatsingh
Rajasthan High Court · AIR 1971 Raj 255 : (1971) RLW 191 : (1970) 3 WLN 622
Limitation Act, 1908 — Article 49
High Courts17 Nov 1970Allowed
Gulab Devi Vs Bhagwan Sahai
Rajasthan High Court · AIR 1971 Raj 240 : (1971) RLW 170 : (1970) 3 WLN 616
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1
High Courts16 Nov 1970Dismissed
Chand Mal and Another Vs State of Rajasthan
Rajasthan High Court · (1970) WLN 658
Evidence Act, 1872 — Section 114, 26, 27Penal Code, 1860 (IPC) — Section 201, 301, 302, 303, 34
High Courts11 Nov 1970Dismissed
Madan Kumar and Others Vs Surendra Kumar and Others
Rajasthan High Court · (1971) RLW 133 : (1970) WLN 617
Payment of Wages Act, 1936 — Section 15, 22
High Courts10 Nov 1970Allowed
Natha Singh Vs Sanwalia and Another
Rajasthan High Court · AIR 1971 Raj 241 : (1971) RLW 169
Specific Relief Act, 1963 — Section 39