High Courts16 Nov 1964
DAYA RAM AND ANOTHER Vs ADDITIONAL COLLECTOR, JAIPUR, AND OTHERS.
Rajasthan High Court · (1966) 62 ITR 411
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,328 of 2,400
High Courts16 Nov 1964Dismissed
Daya Ram and Another Vs The Additional Collector and Others
Rajasthan High Court · AIR 1965 Raj 205 : (1965) RLW 530
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 2(2), 29, 44
High Courts11 Nov 1964
Mahant Bhagwandas Vs Suggan and Others
Rajasthan High Court · AIR 1965 Raj 143 : (1965) CriLJ 242 : (1965) RLW 1
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(3), 145(4)
High Courts09 Nov 1964
Bijai Lal Vs State
Rajasthan High Court · AIR 1965 Raj 96 : (1965) CriLJ 597 : (1965) RLW 29
Prevention of Food Adulteration Act, 1954 — Section 20
High Courts02 Nov 1964Dismissed
Kalu and Others Vs The State
Rajasthan High Court · AIR 1965 Raj 74 : (1965) CriLJ 478 : (1965) RLW 60
Penal Code, 1860 (IPC) — Section 326, 34, 96Probation of Offenders Act, 1958 — Section 4
High Courts26 Oct 1964Dismissed
Poonamchand and Another Vs The Municipal Board and Another
Rajasthan High Court · AIR 1965 Raj 98 : (1964) RLW 620
Rajasthan Municipalities Act, 1959 — Section 170(12), 210, 300
High Courts26 Oct 1964Partly Allowed
Kanhaiyalal Vs Badrilal and Another
Rajasthan High Court · AIR 1965 Raj 121 : (1965) RLW 56
Bills of Sale Act, 1854 — Section 1
High Courts26 Oct 1964
Gobaria and Others Vs State
Rajasthan High Court · (1966) CriLJ 235 : (1964) RLW 617
Civil Procedure Code, 1908 (CPC) — Section 60Penal Code, 1860 (IPC) — Section 323, 392
High Courts21 Oct 1964
Muthrilal and Others Vs Bhup Singh
Rajasthan High Court · (1965) CriLJ 836
Child Marriage Restraint Act, 1929 — Section 12, 3, 4, 5, 6
High Courts12 Oct 1964Dismissed
Ishwari Prasad Atri Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1965 Raj 147 : (1965) RLW 7
Constitution of India, 1950 — Article 311(2)Rajasthan Service Rules, 1951 — Rule 23ARajasthan Subordinate Service (Recruitment and other Service Conditions) Rules, 1960 — Rule 19
High Courts09 Oct 1964Allowed
Shyamnarain Sharma Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1965 Raj 87 : (1964) RLW 613
Constitution of India, 1950 — Article 311(2)
High Courts29 Sept 1964Allowed
Harish Chandra Vs The Deputy Director of Education, Bikaner Range
Rajasthan High Court · AIR 1965 Raj 108
Constitution of India, 1950 — Article 311
High Courts28 Sept 1964Allowed
Abdul Shakoor and Others Vs State of Rajasthan
Rajasthan High Court · AIR 1965 Raj 195 : (1965) CriLJ 675 : (1965) RLW 141
Criminal Procedure Code, 1898 (CrPC) — Section 479A(1), 479A(4), 479A(5)
High Courts22 Sept 1964Dismissed
Shyamsingh Vs Deputy Inspector General of Police, Central Reserve Police and Others
Rajasthan High Court · AIR 1965 Raj 140 : (1965) RLW 26
Central Reserve Police Force Act, 1949 — Section 10, 11, 12Central Reserve Police Force Rules, 1955 — Rule 27Evidence Act, 1872 — Section 137, 138
High Courts18 Sept 1964Dismissed
Jhaman Lal Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1965 Raj 86 : (1964) RLW 599
Evidence Act, 1872 — Section 114Rajasthan Municipalities (Appointment of Members Councillors by Co-option) Order, 1959 — Rule 3(1)Rajasthan Municipalities Act, 1959 — Section 38
High Courts18 Sept 1964Dismissed
Ganga Ram Vs Het Ram and Others
Rajasthan High Court · AIR 1965 Raj 47 : (1964) RLW 573
Evidence Act, 1872 — Section 58Limitation Act, 1908 — Article 64Stamp Act, 1899 — Section 35, 36
High Courts18 Sept 1964
Mst. Kistoori Vs State of Rajasthan
Rajasthan High Court · (1967) CriLJ 518 : (1964) RLW 596
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 109, 302, 304, 34
High Courts15 Sept 1964Allowed
Dhanraj Baldeokishan and Another Vs The State
Rajasthan High Court · AIR 1965 Raj 238 : (1965) CriLJ 805
Criminal Procedure Code, 1898 (CrPC) — Section 162, 517Evidence Act, 1872 — Section 25
High Courts14 Sept 1964Dismissed
M.P. Indra and Co. and Another Vs Union of India (UOI) and Another
Rajasthan High Court · AIR 1965 Raj 104
Constitution of India, 1950 — Article 20(1), 226Income Tax Act, 1922 — Section 22(2)Income Tax Act, 1961 — Section 246, 256, 271, 274, 28
High Courts14 Sept 1964
INDRA and CO. Vs UNION OF INDIA AND ANOTHER
Rajasthan High Court · (1967) 64 ITR 664 : (1965) RLW 11
Constitution of India, 1950 — Article 14, 20, 226Income Tax Act, 1961 — Section 139, 148, 22, 246, 256