COURT ARCHIVE

Rajasthan High Court judgments

47,996 judgments · page 2,307 of 2,400

High Courts10 Mar 1969Allowed

Dharma Ram Vs Ram Karan and The State

Rajasthan High Court · AIR 1970 Raj 129 : (1970) CriLJ 984 : (1969) RLW 564 : (1969) WLN 105

Criminal Procedure Code, 1898 (CrPC) — Section 526A, 528, 528(1C)Penal Code, 1860 (IPC) — Section 354Probation of Offenders Act, 1958 — Section 3, 6

High Courts10 Mar 1969

Devi Sahai Agarwal Vs Transport Appellate Tribunal, Rajasthan, Jaipur and Another

Rajasthan High Court · AIR 1970 Raj 48 : (1969) RLW 528 : (1969) WLN 111

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 60, 64

High Courts07 Mar 1969Dismissed

Firm Jai Dev Jain and Co. Vs Burmah Shell Oil Storage and Distributing Company of India

Rajasthan High Court · (1969) WLN 122

Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 29

High Courts27 Feb 1969Dismissed

Ratanlal Vs The Chairman, Regional Transport Authority, Bikaner Region, Bikaner and Others

Rajasthan High Court · AIR 1970 Raj 125

Motor Vehicles Act, 1939 — Section 44, 44(3), 45, 63

High Courts27 Feb 1969

Dhiria and Others Vs Jainarain and Another

Rajasthan High Court · AIR 1970 Raj 102 : (1970) CriLJ 729 : (1969) RLW 489 : (1969) WLN 99

Criminal Procedure Code, 1898 (CrPC) — Section 203, 252, 4(1), 540A

High Courts26 Feb 1969

Sardar Khan Vs State of Rajasthan

Rajasthan High Court · (1969) CriLJ 1324 : (1969) WLN 87

Constitution of India, 1950 — Article 261

High Courts25 Feb 1969Dismissed

Firm Sitaram Agarwal Vs Harnath and Another

Rajasthan High Court · AIR 1970 Raj 99 : (1969) WLN 91

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)Partnership Act, 1932 — Section 58, 59, 69(2)

High Courts24 Feb 1969Dismissed

Ghisalal Vs Seth Kanhaiyalal

Rajasthan High Court · (1969) RLW 467 : (1969) WLN 95

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66

High Courts24 Feb 1969

Shivram Singh Vs The State of Rajasthan

Rajasthan High Court · (1969) WLN 96

Constitution of India, 1950 — Article 226, 7

High Courts19 Feb 1969Dismissed

Bhanwarlal and Others Vs Raja Babu and Others

Rajasthan High Court · AIR 1970 Raj 104 : (1970) RLW 51 : (1969) WLN 467 : (1969) WLN 201

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11Evidence Act, 1872 — Section 115

High Courts18 Feb 1969Dismissed

Shivram Singh Vs State of Rajasthan

Rajasthan High Court · AIR 1970 Raj 89 : (1969) RLW 443

Constitution of India, 1950 — Article 226

High Courts17 Feb 1969

Ramrakh and Others Vs Creditors, Rani Co-operative Society

Rajasthan High Court · (1970) RLW 309 : (1969) WLN 193

Civil Procedure Code, 1908 (CPC) — Section 113, 3Constitution of India, 1950 — Article 14, 228

High Courts14 Feb 1969Dismissed

State of Rajasthan Vs Bundi Electric Supply Co. Ltd., Bundi

Rajasthan High Court · AIR 1970 Raj 36 : (1969) RLW 473

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 41 Rule 1, Order 6 Rule 2Companies Act, 1956 — Section 84Constitution of India, 1950 — Article 13(3)

High Courts10 Feb 1969Allowed

Manglaram Vs State of Rajasthan

Rajasthan High Court · AIR 1970 Raj 32 : (1970) CriLJ 300 : (1969) RLW 455 : (1969) WLN 71

Rajasthan Armed Constabulary Act, 1950 — Section 4, 6

High Courts10 Feb 1969

Shrinarain and Others Vs Lachhiram and Others

Rajasthan High Court · AIR 1971 Raj 38

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 7(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13Transfer of Property Act, 1882 — Section 111

High Courts05 Feb 1969Dismissed

Firm Alwar Iron Syndicate Vs Union of India (UOI)

Rajasthan High Court · AIR 1970 Raj 86 : (1969) RLW 555 : (1969) WLN 102

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3Partnership Act, 1932 — Section 69(2), 69(4)

High Courts03 Feb 1969Dismissed

Kotah Match Factory Kotah Vs State of Rajasthan

Rajasthan High Court · AIR 1970 Raj 118 : (1969) WLN 75

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 295, 299, 299(1)Contract Act, 1872 — Section 2, 70

High Courts01 Feb 1969Allowed

Roshan Bux Vs The Regional Transport Authority and Others

Rajasthan High Court · AIR 1970 Raj 216

Motor Vehicles Act, 1939 — Section 24, 48Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 86

High Courts01 Feb 1969

Lajpat Rai Agarwal Vs The Arya Samaj Shiksha Sabha

Rajasthan High Court · (1969) WLN 177

Arbitration Act, 1940 — Section 14, 16, 17Specific Relief Act, 1963 — Section 21States Reorganisation Act, 1956 — Section 120, 121

High Courts31 Jan 1969Dismissed

Bhonrilal Vs Mst. Kaushaliya

Rajasthan High Court · AIR 1970 Raj 83 : (1969) RLW 427 : (1969) WLN 55

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2), 115Evidence Act, 1872 — Section 50