High Courts22 Apr 1969Dismissed
Mangal Ram and Others Vs Smt. Chandravati Devi
Rajasthan High Court · (1969) RLW 525 : (1969) WLN 257
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(5)
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,306 of 2,400
High Courts22 Apr 1969Dismissed
R.B. Moondra and Co. Vs Mst. Bhanwari and Another
Rajasthan High Court · AIR 1970 Raj 111
Workmens Compensation Act, 1923 — Section 14, 2(1), 3, 3(1)
High Courts21 Apr 1969Allowed
Heera Lal and Another Vs Harivallabh
Rajasthan High Court · (1969) WLN 242
Evidence Act, 1872 — Section 41, 42Transfer of Property Act, 1882 — Section 54
High Courts18 Apr 1969
Jaipur Vastra Vyopar Sangh Ltd. (In liquidation) and Another Vs Shyam Sunder Lal Patodia
Rajasthan High Court · AIR 1970 Raj 91 : (1969) WLN 223
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 9 Rule 9Companies Act, 1956 — Section 295, 325, 34, 543
High Courts18 Apr 1969Dismissed
Suraj Bai and Others Vs Nawab Mohammed Mukarram Ali Khan and Others
Rajasthan High Court · (1969) WLN 209
Contract Act, 1872 — Section 39, 51
High Courts16 Apr 1969Allowed
Daulat Raj Vs Idol Shri Chhaganram Maganlalji Maharaj
Rajasthan High Court · (1969) RLW 502 : (1969) WLN 206
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6(2), 6(2)(b)
High Courts16 Apr 1969
State of Rajasthan Vs Chhuttanlal and Others
Rajasthan High Court · (1970) CriLJ 1206
Evidence Act, 1872 — Section 114, 133, 3, 30Penal Code, 1860 (IPC) — Section 120B, 489A, 489B, 489C, 489D
High Courts09 Apr 1969
Pyarelal and Others Vs Rani Raman Kumari and Others
Rajasthan High Court · AIR 1970 Raj 256 : (1970) RLW 159 : (1969) WLN 403
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 2, 5, 5(1), 5(4), 6
High Courts07 Apr 1969Dismissed
Commercial Taxes Officer Vs M.H. Shah and Co.
Rajasthan High Court · (1973) 30 STC 269
Rajasthan Sales Tax Act, 1954 — Section 2(f)
High Courts02 Apr 1969
Ramchander and Another Vs State of Rajasthan
Rajasthan High Court · (1970) CriLJ 653
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 300, 302, 307, 324, 34
High Courts01 Apr 1969Dismissed
Tarachand and Others Vs Misrimal and Others
Rajasthan High Court · AIR 1970 Raj 53 : (1970) RLW 8
Civil Procedure Code, 1908 (CPC) — Section 11, 16, 38, 39, 39(1)
High Courts15 Mar 1969
Gani Mohammad Vs State of Rajasthan
Rajasthan High Court · (1969) WLN 142
Penal Code, 1860 (IPC) — Section 300, 302, 303, 304
High Courts15 Mar 1969
State Vs Jagdish
Rajasthan High Court · AIR 1970 Raj 110 : (1970) CriLJ 731 : (1969) RLW 567 : (1969) WLN 146
Criminal Procedure Code, 1898 (CrPC) — Section 435, 438, 439, 562Penal Code, 1860 (IPC) — Section 53Probation of Offenders Act, 1958 — Section 11(2), 4(1)
High Courts14 Mar 1969
Rampratap Vs State
Rajasthan High Court · AIR 1970 Raj 250 : (1970) CriLJ 1559 : (1969) RLW 534 : (1969) WLN 190
Criminal Procedure Code, 1898 (CrPC) — Section 177, 180, 235Penal Code, 1860 (IPC) — Section 366, 376
High Courts13 Mar 1969
Yadav Motor Transport Co. and Others Vs Jagdish Prasad Bhimgani Ward, Kota
Rajasthan High Court · AIR 1969 Raj 316 : (1969) RLW 542 : (1969) WLN 134
Motor Vehicles Act, 1939 — Section 110, 110A(3), 110F
High Courts13 Mar 1969
Surendra Kumar Pande (Dr.) Vs State of Rajasthan and Another
Rajasthan High Court · (1970) 1 LLJ 199 : (1969) RLW 568 : (1969) WLN 123
Constitution of India, 1950 — Article 226, 309
High Courts13 Mar 1969Dismissed
Praduman Kumar Vs Girdhari Singh and Others
Rajasthan High Court · AIR 1970 Raj 131 : (1969) RLW 492 : (1969) WLN 139
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts13 Mar 1969Dismissed
Pukhraj Ajayraj Oswal Vs Prabha Vanaji
Rajasthan High Court · AIR 1970 Raj 108 : (1969) WLN 199
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts13 Mar 1969Allowed
Pukh Raj Vs Parbha and Others
Rajasthan High Court · AIR 1970 Raj 109 : (1969) RLW 495 : (1969) RLW 497 : (1969) WLN 189
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72Provincial Insolvency Act, 1920 — Section 52
High Courts12 Mar 1969Dismissed
Mangia alias Mangilal Vs The State of Rajasthan
Rajasthan High Court · (1970) RLW 1 : (1969) WLN 118
Penal Code, 1860 (IPC) — Section 202, 302