High Courts11 Feb 1965
Mst. Bhuti Vs Bhanwarlal
Rajasthan High Court · (1965) CriLJ 702 : (1965) RLW 291
Evidence Act, 1872 — Section 114, 18, 21Penal Code, 1860 (IPC) — Section 380, 457
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,327 of 2,400
High Courts08 Feb 1965
Lalchand Jalamchand Vs Sales-tax Officer and Others
Rajasthan High Court · AIR 1967 Raj 18 : (1966) 17 STC 235
Rajasthan Sales Tax ACt, 1954 — Section 2, 3, 4(2)
High Courts19 Jan 1965
State Vs Mansharam and Others
Rajasthan High Court · AIR 1965 Raj 168 : (1965) CriLJ 411 : (1965) RLW 146
Payment of Wages Act, 1936 — Section 14, 24
High Courts12 Jan 1965Allowed
Municipal Council Vs Rawat Ram
Rajasthan High Court · AIR 1965 Raj 180 : (1965) CriLJ 535 : (1965) RLW 86
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Limitation Act, 1908 — Article 157, 5Rajasthan Municipalities Act, 1959 — Section 203(3), 265
High Courts11 Jan 1965Allowed
Dr. Kishansingh Vs State of Rajasthan
Rajasthan High Court · AIR 1966 Raj 55 : (1965) RLW 153
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
High Courts11 Jan 1965
Gopichand Vs Dhannalal
Rajasthan High Court · AIR 1965 Raj 169 : (1965) RLW 94
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6, 6(2), 6(3)
High Courts08 Jan 1965Allowed
Rao Bahadur Moolchand Nemichand Vs District Judge and Others
Rajasthan High Court · AIR 1965 Raj 184
Constitution of India, 1950 — Article 226Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 2, 6
High Courts05 Jan 1965Dismissed
Sudarshanlal Bajaj Vs S.P. Agarwala and Others
Rajasthan High Court · AIR 1966 Raj 37 : (1966) 1 LLJ 245 : (1965) RLW 115
Constitution of India, 1950 — Article 311
High Courts18 Dec 1964Partly Allowed
The State Vs Badri
Rajasthan High Court · AIR 1965 Raj 152 : (1965) CriLJ 246 : (1965) RLW 178
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2(1), 7
High Courts18 Dec 1964Allowed
Ghevarchand Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1965 Raj 175 : (1965) RLW 395
Motor Vehicles Act, 1939 — Section 36(1)Rajasthan Motor Vehicles Taxation Act, 1951 — Section 2(27), 35(1), 4(1)
High Courts18 Dec 1964
COMMISSIONER OF Income Tax, DELHI Vs MAHARAJA OF BIKANER.
Rajasthan High Court · (1966) 60 ITR 477 : (1965) RLW 106
Income Tax Act, 1922 — Section 66(1), 66(2)
High Courts14 Dec 1964
Bhagchand Vs Kaluram alias Mool Chand and Others
Rajasthan High Court · AIR 1966 Raj 21 : (1965) RLW 109
Partnership Act, 1932 — Section 13
High Courts05 Dec 1964Dismissed
Mangharam Vs State and Others
Rajasthan High Court · AIR 1965 Raj 210 : (1965) CriLJ 681 : (1966) RLW 524
Criminal Procedure Code, 1898 (CrPC) — Section 197, 202, 526(8)Rajasthan Municipalities Act, 1959 — Section 203
High Courts03 Dec 1964Dismissed
Liladhar Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1965 Raj 193 : (1965) RLW 139
Rajasthan Minor Mineral Concession Rules, 1955 — Rule 25, 25(3), 30, 31, 57(2)
High Courts27 Nov 1964
Prem Nath and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1965) RLW 14
Constitution of India, 1950 — Article 233, 233(2), 235, 236, 309Rajasthan Higher Judicial Service Rules, 1969 — Rule 10, 13, 22, 23, 24
High Courts27 Nov 1964Allowed
Faujmal Vs Nathulal and Another
Rajasthan High Court · AIR 1965 Raj 115 : (1965) RLW 37
Civil Procedure Code, 1908 (CPC) — Section 100, 96Specific Relief Act, 1877 — Section 12, 22
High Courts25 Nov 1964Allowed
Bahadurmal Vs The State
Rajasthan High Court · AIR 1965 Raj 224 : (1965) CriLJ 801 : (1965) RLW 306
Criminal Procedure Code, 1898 (CrPC) — Section 202, 476, 476B, 479ALimitation Act, 1908 — Article 154
High Courts23 Nov 1964Allowed
Sudama Prashad Vs Divisional Supdt. W. Rly. and Others
Rajasthan High Court · AIR 1965 Raj 109 : (1964) RLW 630
Constitution of India, 1950 — Article 16, 16(1), 16(2), 16(4), 311
High Courts23 Nov 1964
Bhagatpura Motor Transport Co-operative Society Ltd. Vs K.S. Jhala and Another
Rajasthan High Court · AIR 1965 Raj 149 : (1965) RLW 49
Central Motor Vehicles Rules, 1989 — Rule 67, 74Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 33, 33(1), 35(2), 64
High Courts17 Nov 1964Dismissed
Anoop Chand Vs Nathmal
Rajasthan High Court · AIR 1965 Raj 114 : (1965) RLW 31
Rajasthan Stamp Rules, 2004 — Rule 14Stamp Act, 1899 — Section 35, 37