High Courts06 Feb 1962Allowed
Hanuman Sahai and Another Vs The State
Rajasthan High Court · AIR 1963 Raj 13 : (1963) CriLJ 69 : (1962) RLW 382
Criminal Procedure Code, 1898 (CrPC) — Section 516A
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,339 of 2,400
High Courts01 Feb 1962
State Vs Hari Ballabh and Others
Rajasthan High Court · AIR 1963 Raj 19 : (1963) CriLJ 223 : (1962) RLW 636
Penal Code, 1860 (IPC) — Section 441
High Courts31 Jan 1962
Tilkayat Govindlalji and Others Vs State and Others
Rajasthan High Court · AIR 1962 Raj 196 : (1962) RLW 317
Constitution of India, 1950 — Article 14, 19(1), 226, 25, 26Evidence Act, 1872 — Section 23Nathdwara Temple Act, 1959 — Section 16, 2, 28, 28(2), 28(3)
High Courts31 Jan 1962Allowed
Anop Chand and Others Vs Hirachand and Others
Rajasthan High Court · AIR 1962 Raj 223 : (1962) RLW 542
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 18(2), Order 21 Rule 29, 49
High Courts31 Jan 1962
Kunj Behari Vs Saligram and Others
Rajasthan High Court · (1962) CriLJ 717 : (1962) RLW 387
Penal Code, 1860 (IPC) — Section 323, 325
High Courts31 Jan 1962Dismissed
The State Vs Banshilal Luhadia and Another
Rajasthan High Court · AIR 1962 Raj 250 : (1962) RLW 307
Constitution of India, 1950 — Article 166Jaipur District Boards Act, 1947 — Section 57Penal Code, 1860 (IPC) — Section 21
High Courts30 Jan 1962Dismissed
State Vs Shrinath
Rajasthan High Court · AIR 1963 Raj 14 : (1963) CriLJ 218 : (1962) RLW 403
Criminal Procedure Code, 1898 (CrPC) — Section 235, 236, 237, 403, 403(1)Penal Code, 1860 (IPC) — Section 409, 477A
High Courts17 Jan 1962
Sohan Vs The State
Rajasthan High Court · AIR 1963 Raj 17 : (1963) CriLJ 221 : (1962) RLW 279
Prevention of Food Adulteration Act, 1954 — Section 11(3), 13, 20, 25(2)
High Courts15 Jan 1962Allowed
Saiyad Afjal Hussain and Others Vs The State
Rajasthan High Court · AIR 1962 Raj 216 : (1962) RLW 266
Constitution of India, 1950 — Article 22(1)
High Courts15 Jan 1962Dismissed
Banshi Dhar Vs Ghisalal and Others
Rajasthan High Court · AIR 1962 Raj 225 : (1962) RLW 236
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts15 Jan 1962Dismissed
Executive Officer, Municipal Board Vs Harka Ram
Rajasthan High Court · AIR 1962 Raj 178 : (1962) RLW 243
Criminal Procedure Code, 1898 (CrPC) — Section 413
High Courts03 Jan 1962
Union of India (UOI) Vs Parmindar Singh
Rajasthan High Court · AIR 1962 Raj 244 : (1962) RLW 296
Constitution of India, 1950 — Article 311, 311(1), 311(2)General Clauses Act, 1897 — Section 16Railway Establishment Code — Rule 148
High Courts22 Dec 1961Allowed
Ramanand Vs Divisional Mechanical Engineer, Northern Railway and Another
Rajasthan High Court · AIR 1962 Raj 265 : (1962) RLW 246
Constitution of India, 1950 — Article 309, 311, 311(2)
High Courts19 Dec 1961Dismissed
Premkumar Vs The State
Rajasthan High Court · AIR 1963 Raj 77 : (1963) CriLJ 321 : (1962) RLW 217
Criminal Procedure Code, 1898 (CrPC) — Section 247, 439
High Courts15 Dec 1961Dismissed
Mohindersingh Vs State of Rajasthan
Rajasthan High Court · AIR 1963 Raj 44 : (1963) CriLJ 229 : (1963) RLW 61
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4), 207A(6), 207A(7)
High Courts08 Dec 1961Allowed
Anandmal and Another Vs State of Rajasthan
Rajasthan High Court · AIR 1962 Raj 218 : (1962) RLW 301
Minimum Wages Act, 1948 — Section 26, 27, 3(1)States Reorganisation Act, 1956 — Section 119, 120, 125, 2
High Courts30 Nov 1961Allowed
Hari Singh Vs The State
Rajasthan High Court · AIR 1963 Raj 80 : (1963) CriLJ 480 : (1962) RLW 299
Criminal Procedure Code, 1898 (CrPC) — Section 386(1)
High Courts24 Nov 1961Allowed
Union of India (UOI) Vs Shivjas Ram and Others
Rajasthan High Court · AIR 1963 Raj 1 : (1962) RLW 220
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts20 Nov 1961Allowed
State Vs Suwa and Others
Rajasthan High Court · AIR 1962 Raj 134 : (1962) RLW 269
Criminal Procedure Code, 1898 (CrPC) — Section 251A(7)
High Courts06 Nov 1961
Union of India (UOI) Vs Lachhi Ram Gurdayalmal
Rajasthan High Court · AIR 1962 Raj 181
Goods Tariff General Rules — Rule 28, 28(2), 31Railways Act, 1890 — Section 47, 47(1), 56, 72