High Courts20 Sept 1968Dismissed
Govind Ram Vs Smt. Lila Devi and Another
Rajasthan High Court · AIR 1969 Raj 253 : (1968) WLN 56
Hindu Marriage Act, 1955 — Section 24, 25, 26, 28
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,312 of 2,400
High Courts19 Sept 1968Allowed
Vijia Vs The State
Rajasthan High Court · (1968) WLN 171
Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 1968
Rameshwarlal and Others Vs The Pareek Commercial Bank Ltd.
Rajasthan High Court · AIR 1970 Raj 12 : (1971) 41 CompCas 635
Banking Companies Act, 1949 — Section 45B, 45TCivil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts18 Sept 1968
Remeshwarlal and Others Vs The Pareek Com. Bank Ltd.
Rajasthan High Court · (1968) WLN 47
Banking Companies Act, 1960 — Section 45B, 45ICivil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts18 Sept 1968Dismissed
State of Rajasthan Vs Kesarsingh
Rajasthan High Court · (1969) RLW 235 : (1968) WLN 35
Penal Code, 1860 (IPC) — Section 408, 438
High Courts17 Sept 1968Dismissed
Kashinath Vs Bal Swarup and Others
Rajasthan High Court · (1969) RLW 250 : (1968) WLN 53
Civil Procedure Code, 1908 (CPC) — Section 11, 146, 47
High Courts16 Sept 1968Dismissed
Mahadeo Vs Hanumanmal and Others
Rajasthan High Court · AIR 1969 Raj 304 : (1969) RLW 241 : (1968) WLN 11
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 4, Order 20 Rule 5, 115, 33Suits Valuation Act, 1887 — Section 11
High Courts13 Sept 1968Allowed
Shiv Dayal Vs The State
Rajasthan High Court · (1968) WLN 1
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 14, 307, 323, 326, 34
High Courts13 Sept 1968Dismissed
Babroo Vs State
Rajasthan High Court · (1968) WLN 6
Essential Commodities Act, 1955 — Section 3, 7
High Courts10 Sept 1968Partly Allowed
Dwarka Das and Sons and Others Vs Regional Transport Authority, Jaipur and Others
Rajasthan High Court · AIR 1969 Raj 173
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 45, 47(1), 48(1), 57(3), 60(1)
High Courts09 Sept 1968Dismissed
Lt. Col. U.G. Menon and Another Vs State of Rajasthan
Rajasthan High Court · AIR 1969 Raj 115
Army Act, 1950 — Section 122, 125, 126Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 549
High Courts30 Aug 1968Dismissed
Vinod Kumar Vs State and Others
Rajasthan High Court · AIR 1969 Raj 266 : (1969) CriLJ 1268
Criminal Procedure Code, 1898 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 406, 411
High Courts26 Aug 1968Allowed
Jeevraj and Another Vs Lalchand and Others
Rajasthan High Court · AIR 1969 Raj 192
Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 19
High Courts24 Aug 1968Allowed
State Vs Parasmal and Others
Rajasthan High Court · AIR 1969 Raj 65 : (1969) CriLJ 437
Penal Code, 1860 (IPC) — Section 511
High Courts21 Aug 1968Dismissed
Walkar Anjaria and Sons Private Ltd. and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1969 Raj 162 : (1969) RLW 227 : (1969) 23 STC 74
Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 286, 286(1), 301Rajasthan Sales Tax Act, 1954 — Section 12, 5A
High Courts20 Aug 1968
Inderjit Singh Vs Sunder Singh
Rajasthan High Court · AIR 1969 Raj 155 : (1969) RLW 377
Contract Act, 1872 — Section 23, 65Motor Vehicles Act, 1939 — Section 59, 59(1)
High Courts12 Aug 1968Partly Allowed
Jaipur Udhyog Ltd. Vs Union of India (UOI) and Another
Rajasthan High Court · AIR 1969 Raj 281
Citizenship Act, 1955 — Section 2Constitution of India, 1950 — Article 14, 19, 19(1), 226, 246Evidence Act, 1872 — Section 115
High Courts06 Aug 1968Dismissed
Harishchander Singh Vs Regional Transport Authority and Others
Rajasthan High Court · AIR 1969 Raj 228 : (1969) RLW 398
Motor Vehicles Act, 1939 — Section 43(3), 47, 47(3), 48, 64
High Courts02 Aug 1968
Ganga Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1969) CriLJ 1461 : (1969) RLW 332
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A
High Courts29 Jul 1968
Dholpur Glass Works Ltd. Vs Commissioner of Income Tax, Delhi and Rajasthan, New Delhi
Rajasthan High Court · AIR 1969 Raj 142
Income Tax Act, 1922 — Section 10(2), 66(1)