High Courts19 Mar 1964Allowed
Chiranjilal Sharma Vs Raja Ramsingh
Rajasthan High Court · AIR 1964 Raj 267 : (1964) CriLJ 730
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 405, 406
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,331 of 2,400
High Courts17 Mar 1964Allowed
Baksa Vs Ishwar Singh
Rajasthan High Court · AIR 1964 Raj 242 : (1964) CriLJ 583 : (1964) RLW 288
Criminal Procedure Code, 1898 (CrPC) — Section 252(2)Penal Code, 1860 (IPC) — Section 337Rajasthan Indian Medicine Act, 1953 — Section 36(1), 36(2)
High Courts11 Mar 1964Dismissed
Hari Ram Vs The State
Rajasthan High Court · AIR 1965 Raj 130 : (1965) CriLJ 132 : (1964) RLW 228
Evidence Act, 1872 — Section 32(1)
High Courts10 Mar 1964
Om Prakash and Others Vs State
Rajasthan High Court · AIR 1964 Raj 230 : (1964) CriLJ 579 : (1964) RLW 360
Criminal Procedure Code, 1898 (CrPC) — Section 503
High Courts07 Mar 1964
The Bikaner Textile Merchants Syndicate Ltd. Vs Commissioner of Income Tax, Delhi
Rajasthan High Court · AIR 1964 Raj 255 : (1965) 58 ITR 169 : (1964) RLW 307
Income Tax Act, 1922 — Section 10(1), 2(4), 42(1), 42(3)
High Courts07 Mar 1964Allowed
Anwar Mohammad Vs Managing Officer, cum custodian of Evacuee Property, Jaipur and Others
Rajasthan High Court · AIR 1964 Raj 260 : (1964) RLW 387
Constitution of India, 1950 — Article 226, 226(1A)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 87, 90
High Courts05 Mar 1964
Radha Kishan Vs The State of Rajasthan
Rajasthan High Court · AIR 1964 Raj 216 : (1964) CriLJ 459 : (1964) RLW 223
Criminal Procedure Code, 1898 (CrPC) — Section 247, 249, 403Prevention of Food Adulteration Act, 1954 — Section 7
High Courts03 Mar 1964
State Vs Ram Pratap
Rajasthan High Court · (1966) CriLJ 496 : (1964) RLW 233
Penal Code, 1860 (IPC) — Section 302, 307, 507
High Courts24 Feb 1964Allowed
Anandilal and Others Vs Abdul Hussain
Rajasthan High Court · AIR 1964 Raj 240 : (1964) RLW 380 : (1964) RLW 225
Contract Act, 1872 — Section 39, 74Transfer of Property Act, 1882 — Section 55(1)
High Courts13 Feb 1964Partly Allowed
Virendra Kapur Vs University of Jodhpur and Others
Rajasthan High Court · AIR 1964 Raj 161 : (1964) RLW 328
Constitution of India, 1950 — Article 226, 245General Clauses Act, 1897 — Section 21Jai Narain Vyas University Jodhpur Act, 1962 — Section 12(5), 39, 39(2)
High Courts10 Feb 1964
Gyasiram Vs The State
Rajasthan High Court · AIR 1964 Raj 237 : (1964) CriLJ 581 : (1964) RLW 275
Criminal Procedure Code, 1898 (CrPC) — Section 190Essential Commodities Act, 1955 — Section 3(2), 7(1)
High Courts10 Feb 1964Dismissed
Firm Sukhdeo Atmaram Vs Union of India (UOI)
Rajasthan High Court · AIR 1964 Raj 235 : (1964) RLW 217
Limitation Act, 1908 — Article 31
High Courts07 Feb 1964
Mohan Singh Vs State and Another
Rajasthan High Court · (1966) CriLJ 233 : (1964) RLW 165
Penal Code, 1860 (IPC) — Section 380
High Courts04 Feb 1964
Ram Deo and Others Vs State of Rajasthan
Rajasthan High Court · (1966) CriLJ 240 : (1964) RLW 264
Penal Code, 1860 (IPC) — Section 302, 34, 380, 460
High Courts04 Feb 1964Allowed
Lohare Vs Civil Judge, Bharatpur and Others
Rajasthan High Court · AIR 1964 Raj 196 : (1964) RLW 187
Rajasthan Panchayat Act, 1953 — Section 27(B)(D)
High Courts03 Feb 1964
Sardar Mal Vs Smt. Gayatri Devi
Rajasthan High Court · AIR 1964 Raj 223
Representation of the People Act, 1951 — Section 81(3)
High Courts28 Jan 1964
Jammu Mal and Others Vs State
Rajasthan High Court · (1964) CriLJ 117 : (1964) RLW 193
Penal Code, 1860 (IPC) — Section 109, 405, 406, 411, 420Sales of Goods Act, 1930 — Section 2, 24
High Courts28 Jan 1964
The Commissioner of Income Tax Vs Ramlal and Sons, Barmer
Rajasthan High Court · AIR 1964 Raj 152 : (1965) 57 ITR 742 : (1964) RLW 152
Income Tax Act, 1922 — Section 10(2)Mineral Concession Rules, 1949 — Rule 41(1)
High Courts20 Jan 1964
Nandkishore and Another Vs Shrinath and Others
Rajasthan High Court · AIR 1965 Raj 124 : (1964) RLW 583
Transfer of Property Act, 1882 — Section 54
High Courts20 Jan 1964Allowed
Gopal Singh and Another Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1964 Raj 270 : (1964) RLW 346
Rajasthan Land Acquisition Act, 1953 — Section 17, 4, 4(1), 4(2), 5A