High Courts31 Jan 1969Dismissed
Abdul Aziz Vs Manmath Kumar
Rajasthan High Court · (1969) WLN 52
Rajasthan Municipalities Act, 1959 — Section 26(13), 63
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,308 of 2,400
High Courts31 Jan 1969
Purshottamdass Bangur Vs Commissioner of Income Tax, Rajasthan, Jaipur
Rajasthan High Court · AIR 1970 Raj 70 : (1969) 74 ITR 378 : (1969) RLW 464 : (1969) WLN 83
Finance Act, 1957 — Section 2(1), 2(3)
High Courts30 Jan 1969
T.P. Basu Vs Ratan Chand and Others
Rajasthan High Court · (1969) RLW 445 : (1969) WLN 163
High Courts29 Jan 1969Allowed
Surajmal and Others Vs Chandmal and Others
Rajasthan High Court · (1969) RLW 423 : (1969) WLN 68
Transfer of Property Act, 1882 — Section 17(2)(v)
High Courts27 Jan 1969Allowed
Umia Shankar Vs Firm Jani Khusalji Jethji
Rajasthan High Court · (1969) RLW 438 : (1969) WLN 69
High Courts23 Jan 1969Dismissed
Mamraj and Another Vs Rameshwar
Rajasthan High Court · (1969) RLW 507 : (1969) WLN 165
Evidence Act, 1872 — Section 115, 50Specific Relief Act, 1963 — Section 42
High Courts23 Jan 1969Allowed
Mahaveer Metal Manufacturing Company Vs Regional Provident Fund Commissioner and Others
Rajasthan High Court · (1969) RLW 439 : (1969) WLN 148
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 16, 3, 5
High Courts21 Jan 1969Allowed
Sita Ram and Others Vs Govind
Rajasthan High Court · AIR 1970 Raj 68 : (1969) RLW 618 : (1969) WLN 108
Limitation Act, 1908 — Article 139Transfer of Property Act, 1882 — Section 116
High Courts20 Jan 1969
Chhela Vs Smt. Sohani
Rajasthan High Court · (1969) CriLJ 1328 : (1969) RLW 386 : (1969) WLN 15
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489, 561A
High Courts17 Jan 1969Allowed
Smt. Daya Bai Vs Badri Narain
Rajasthan High Court · AIR 1970 Raj 67 : (1969) RLW 447 : (1969) WLN 46
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 16, 21, 5(1), 6
High Courts17 Jan 1969Allowed
State of Rajasthan Vs Bhagatram and Another
Rajasthan High Court · (1969) WLN 59
Penal Code, 1860 (IPC) — Section 120B, 161, 165A, 218, 317
High Courts17 Jan 1969Allowed
Udaram Vs The Addl. Collector and Others
Rajasthan High Court · (1969) RLW 393 : (1969) WLN 62
Constitution of India, 1950 — Article 226
High Courts17 Jan 1969Allowed
Sobhagmal Vs Ram Gopal
Rajasthan High Court · (1969) RLW 437 : (1969) WLN 51
Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts16 Jan 1969Allowed
Phool Chand Babulal and Others Vs Harish Chander
Rajasthan High Court · (1969) WLN 69(1)
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1963 — Article 125
High Courts15 Jan 1969
Commissioner of Income Tax Vs Industrial Trust Ltd.
Rajasthan High Court · (1969) 74 ITR 385 : (1969) RLW 459 : (1969) WLN 157
Income Tax Act, 1922 — Section 34, 34(1), 34(1A), 42
High Courts13 Jan 1969
Madanlal Vs Ram Narain and Others
Rajasthan High Court · (1969) RLW 391 : (1969) WLN 48
Land Acquisition Act, 1894 — Section 4, 6, 9Limitation Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 68, 73
High Courts11 Jan 1969Allowed
Udaichand Vs Surajmal
Rajasthan High Court · (1969) RLW 468 : (1969) WLN 43
Evidence Act, 1872 — Section 116
High Courts10 Jan 1969
Magh Raj Vs State of Rajasthan
Rajasthan High Court · (1969) WLN 184
Constitution of India, 1950 — Article 226
High Courts10 Jan 1969Allowed
Jagdish Sharan Vs The Revenue Appellate Authority
Rajasthan High Court · (1969) WLN 9
Rajasthan Municipalities Act, 1959 — Section 170(12), 300
High Courts10 Jan 1969
Commissioner of Wealth Tax, Delhi and Rajasthan Vs Ganganagar Sugar Mills Ltd., Jaipur
Rajasthan High Court · AIR 1969 Raj 310 : (1969) 73 ITR 450 : (1969) RLW 469 : (1969) WLN 153
Wealth Tax Act, 1957 — Section 7(2)