High Courts09 Jan 1969Allowed
Gujarmal Vs Sukhpal
Rajasthan High Court · (1970) RLW 27 : (1969) WLN 37
Constitution of India, 1950 — Article 14, 149Limitation Act, 1963 — Section 10, 11, 12, 13, 14
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,309 of 2,400
High Courts07 Jan 1969
Krishanlal Godara and Others Vs State of Rajasthan
Rajasthan High Court · (1969) RLW 579 : (1969) WLN 17
Constitution of India, 1950 — Article 226, 31, 311Police Act, 1861 — Section 4
High Courts07 Jan 1969Allowed
Namamal and Others Vs Radhey Shyam
Rajasthan High Court · AIR 1970 Raj 26 : (1969) RLW 336 : (1969) WLN 1
Constitution of India, 1950 — Article 136Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A
High Courts20 Dec 1968Dismissed
Motilal and Others Vs Jagdish Prasad Sharma and Others
Rajasthan High Court · (1969) RLW 184 : (1968) WLN 206
Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 10, 11
High Courts20 Dec 1968Dismissed
Pabudan Hiralal Vs Shri Mahesh Industries and Others
Rajasthan High Court · AIR 1970 Raj 59 : (1969) RLW 253
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts19 Dec 1968
Ram Niwas and Others Vs Hanuman Sahai
Rajasthan High Court · (1969) RLW 223 : (1968) WLN 179
Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts13 Dec 1968Dismissed
Smt. Hoora and Others Vs Abdul Karim
Rajasthan High Court · (1968) WLN 208
Arbitration Act, 1940 — Section 14, 17, 38, 44
High Courts12 Dec 1968Dismissed
Smt. Hoora and Others Vs Abdul Karim
Rajasthan High Court · AIR 1970 Raj 22 : (1969) RLW 363
Arbitration Act, 1940 — Section 14(2)Limitation Act, 1908 — Article 178
High Courts11 Dec 1968
Prithvi Singh Vs The State
Rajasthan High Court · (1968) WLN 275
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 114, 3Penal Code, 1860 (IPC) — Section 14, 302, 307, 34
High Courts06 Dec 1968
Premraj Vs Smt. Gavribai and Others
Rajasthan High Court · (1969) RLW 389 : (1968) WLN 204
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Dec 1968
Madan Lal Vs Controller of Estate Duty
Rajasthan High Court · (1969) 74 ITR 84
Estate Duty Act, 1953 — Section 44, 46(1)
High Courts03 Dec 1968
M.C. Taneja and Others Vs State and Others
Rajasthan High Court · (1970) CriLJ 945
Constitution of India, 1950 — Article 20Evidence Act, 1872 — Section 10, 132Penal Code, 1860 (IPC) — Section 120A, 120B, 420
High Courts02 Dec 1968Dismissed
Maharaja Bhagwatsingh of Udaipur Vs Maharana Bhopal Electric Supply Co. Ltd. and Another
Rajasthan High Court · AIR 1970 Raj 72
Electricity (Supply) Act, 1948 — Section 23, 57, 57(2)Electricity Act, 1910 — Section 3
High Courts02 Dec 1968Allowed
Rajeshwar Dayal and Another Vs Padam Kumar Kothari and Others
Rajasthan High Court · AIR 1970 Raj 77 : (1969) RLW 546
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 151, 153Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts29 Nov 1968
Deepchand and Others Vs Lachhu and Others
Rajasthan High Court · (1968) WLN 201
Constitution of India, 1950 — Article 226
High Courts29 Nov 1968
Bhonreylal and Others Vs Kunj Beharilal
Rajasthan High Court · AIR 1969 Raj 299(2) : (1969) RLW 1
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1Limitation Act, 1963 — Section 29(2), 5
High Courts21 Nov 1968Allowed
Tejmal Vs Mst. Varju and Another
Rajasthan High Court · (1969) RLW 216 : (1968) WLN 274
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts20 Nov 1968Allowed
G.A.G. Ayyar Vs R.B. Seth Moolchand Nemichand
Rajasthan High Court · (1969) RLW 259 : (1968) WLN 261
Provincial Insolvency Act, 1920 — Section 28, 29
High Courts19 Nov 1968Dismissed
Poonamchand Vs Bastiram Deokishan and Another
Rajasthan High Court · AIR 1969 Raj 313 : (1969) RLW 248
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Article 23, 5, 35, 45
High Courts15 Nov 1968
State Vs Bhola Singh
Rajasthan High Court · AIR 1969 Raj 219 : (1969) CriLJ 1002 : (1968) WLN 159
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 114, 137, 3, 8Penal Code, 1860 (IPC) — Section 302, 40