Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 23(2), 40ARajasthan Tenancy Act, 1955 — Section 229

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High Courts23 Sept 1959Allowed

Saleh Raj and Others Vs Chandan Mal and Others

Rajasthan High Court · AIR 1960 Raj 47

Transfer of Property Act, 1882 — Section 60

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High Courts14 Sept 1959Dismissed

Brijlal Vs State

Rajasthan High Court · AIR 1960 Raj 90

Rajasthan Public Gambling Ordinance, 1949 — Section 5, 6

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High Courts10 Sept 1959Allowed

Brijmohan and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1960 Raj 118 : (1960) RLW 477

Constitution of India, 1950 — Article 14

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High Courts29 Aug 1959Dismissed

Daulat Ram Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1960 Raj 86 : (1960) RLW 306

Constitution of India, 1950 — Article 226Town Municipal Boards Chairman Election Rules, 1951 — Rule 14

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High Courts28 Aug 1959Allowed

State of Rajasthan Vs Madanswarup and Another

Rajasthan High Court · AIR 1960 Raj 138

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 295, 311, 363Contract Act, 1872 — Section 56

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High Courts27 Aug 1959Dismissed

Raj Mal and Another Vs Mst. Bachan Kanwar

Rajasthan High Court · AIR 1960 Raj 170

Court Fees Act, 1870 — Section 13

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High Courts24 Aug 1959

Associated Cement Companies Ltd. (Lakheri Cement Works) Vs Industrial Tribunal and Another

Rajasthan High Court · (1959) 2 LLJ 810 : (1959) RLW 650

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 22, 23, 3, 31, 33

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High Courts20 Aug 1959

The State Vs Sohan Lal

Rajasthan High Court · AIR 1960 Raj 44 : (1960) CriLJ 278

Criminal Procedure Code, 1898 (CrPC) — Section 227, 228, 229, 258, 494

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High Courts13 Aug 1959Dismissed

Suraj Narain Vs Hari Ram

Rajasthan High Court · AIR 1960 Raj 166

Trusts Act, 1882 — Section 13, 15, 20, 23

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High Courts13 Aug 1959Allowed

Motilal Ram Kalyan and Others Vs Appellate Authority of State Transport Authority, Rajasthan and Others

Rajasthan High Court · AIR 1960 Raj 201

Central Motor Vehicles Rules, 1989 — Rule 108Motor Vehicles Act, 1939 — Section 47, 64

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