High Courts28 Jul 1966Allowed
Nawal Kishore Dubey Vs State of Rajasthan
Rajasthan High Court · AIR 1967 Raj 82 : (1966) RLW 619
Constitution of India, 1950 — Article 3(1)
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,321 of 2,400
High Courts26 Jul 1966Dismissed
Ahmed and Another Vs The State
Rajasthan High Court · AIR 1967 Raj 190 : (1967) CriLJ 1053 : (1967) RLW 54
Criminal Procedure Code, 1898 (CrPC) — Section 210, 222, 225, 342Penal Code, 1860 (IPC) — Section 24, 295, 378, 379, 380Probation of Offenders Act, 1958 — Section 3
High Courts21 Jul 1966Partly Allowed
Gopi Shanker and Others Vs State of Rajasthan
Rajasthan High Court · AIR 1967 Raj 159 : (1967) CriLJ 922 : (1967) RLW 326
Criminal Procedure Code, 1898 (CrPC) — Section 164, 32Evidence Act, 1872 — Section 133, 157, 5Penal Code, 1860 (IPC) — Section 375, 376
High Courts19 Jul 1966Dismissed
Mst. Gulkandi and Others Vs Prahlad and Another
Rajasthan High Court · AIR 1968 Raj 51 : (1967) RLW 63
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 9Evidence Act, 1872 — Section 17, 31Hindu Adoptions and Maintenance Act, 1956 — Section 15
High Courts18 Jul 1966Partly Allowed
Laliya and Others Vs State of Rajasthan
Rajasthan High Court · AIR 1967 Raj 134
Penal Code, 1860 (IPC) — Section 396
High Courts17 May 1966Dismissed
Chiranjilal Shrilal Goenka Vs R. Prasad and Others
Rajasthan High Court · AIR 1967 Raj 61 : (1967) RLW 415
Constitution of India, 1950 — Article 14, 226Defence of India Act, 1962 — Section 3, 43Defence of India Rules, 1962 — Rule 126, 126L, 126U, 126W
High Courts06 May 1966Dismissed
Khan Mohamed and Others Vs The State of Rajasthan
Rajasthan High Court · AIR 1967 Raj 37 : (1966) RLW 608
Rajasthan Forest Act, 1953 — Section 39, 47
High Courts04 May 1966Allowed
Radhakishan and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1967 Raj 1 : (1966) RLW 382
Constitution of India, 1950 — Article 226Rajasthan Wakf Rules, 1956 — Rule 1Waqf Act, 1954 — Section 27, 3, 3(4), 36A, 36B
High Courts22 Apr 1966
Longmal and Others Vs Superintendent of Police and Others
Rajasthan High Court · AIR 1967 Raj 214 : (1969) 2 LLJ 266 : (1967) RLW 344
Constitution of India, 1950 — Article 166(3), 20(2), 309Police Act, 1861 — Section 12, 2, 7Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 3(1), 34, 35
High Courts11 Apr 1966
SATYANARAYAN S. MODY Vs CONTROLLER OF ESTATE DUTY, NEW DELHI.
Rajasthan High Court · (1967) 65 ITR 84 : (1967) RLW 317
Estate Duty Act, 1953 — Section 10, 2, 53, 64, 8
High Courts09 Apr 1966Dismissed
Mohan Punamia and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1967 Raj 86 : (1967) CriLJ 590
Defence of India Rules, 1962 — Rule 30(1)
High Courts09 Apr 1966Dismissed
Keshav Prasad Vs State of Rajasthan
Rajasthan High Court · AIR 1967 Raj 24 : (1966) RLW 550
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 295, 300Interest Act, 1839 — Section 1
High Courts23 Mar 1966Allowed
Ratan Chand and Others Vs Panchayat Samiti and Others
Rajasthan High Court · AIR 1967 Raj 142
Constitution of India, 1950 — Article 19(1), 276Rajasthan Panchayat Samitis (Taxation) Rules, 1960 — Rule 10, 12, 13, 14Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 33(2)
High Courts21 Mar 1966Dismissed
Yogendra Nath Handa and Others Vs State and Others
Rajasthan High Court · AIR 1967 Raj 123 : (1966) RLW 511
Constitution of India, 1950 — Article 176, 19, 194(1), 21, 212
High Courts21 Mar 1966Dismissed
State of Rajasthan Vs Gangadhar
Rajasthan High Court · AIR 1967 Raj 199 : (1967) RLW 13
Bikaner State Civil Procedure Code, 1920 — Section 71, 72Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 300
High Courts18 Mar 1966Partly Allowed
New National Chemical and Pharmaceutical Works Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1967 Raj 42 : (1966) RLW 533
Constitution of India, 1950 — Article 14, 226Medicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 19, 2, 21, 3Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 11, 12, 127, 38, 59
High Courts17 Mar 1966
Ganga Ram Vs State
Rajasthan High Court · (1968) CriLJ 134
Penal Code, 1860 (IPC) — Section 300, 307, 324, 326
High Courts16 Mar 1966Allowed
Manoranjan Mukherjee and Another Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1967 Raj 57 : (1967) RLW 492
Defence of India Act, 1962 — Section 3(15), 3(2)Defence of India Rules, 1962 — Rule 30(1), 30A(4), 30A(7)
High Courts16 Mar 1966
Manoranjan Mukherjee and Another Vs The State of Rajsthan
Rajasthan High Court · (1967) CriLJ 405
Constitution of India, 1950 — Article 226
High Courts11 Mar 1966
Balbir Singh Vs State of Rajasthan
Rajasthan High Court · (1969) 1 LLJ 399 : (1967) RLW 24
Constitution of India, 1950 — Article 228, 311