Marwar Relief of Indebtedness Act, 1941 — Section 5, 6Rajasthan Adaptation of Central Laws Ordinance, 1950 — Section 10Transfer of Property Act, 1882 — Section 58

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High Courts13 Nov 1956Allowed

Kanta Devi and Another Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1957 Raj 134 : (1957) RLW 69

General Clauses Act, 1897 — Section 16, 21Rajasthan Town Municipalities Act, 1951 — Section 14, 18, 9Rajasthan Town Municipalities Rules, 1951 — Rule 45

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High Courts12 Nov 1956

Anoop Singh Vs Cheloo and Another

Rajasthan High Court · AIR 1957 Raj 382 : (1957) CriLJ 1455 : (1957) RLW 189

Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 145(9), 90

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High Courts12 Nov 1956Dismissed

Jairamdas Vs Regional Transport Authority and Others

Rajasthan High Court · AIR 1957 Raj 162 : (1957) RLW 101

Motor Vehicles Act, 1939 — Section 62

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High Courts12 Nov 1956Dismissed

Jairamdas Vs Regional Transport Authority, Jodhpur and Others

Rajasthan High Court · AIR 1957 Raj 114 : (1957) RLW 106

Motor Vehicles Act, 1939 — Section 60(1), 64Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 86

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High Courts07 Nov 1956

Mangilal Vs State

Rajasthan High Court · AIR 1957 Raj 365 : (1957) CriLJ 1318 : (1957) RLW 221

Penal Code, 1860 (IPC) — Section 409

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High Courts07 Nov 1956Allowed

Anokhmal Bhurelal Vs Chief Panchayat Officer, Rajasthan, Jaipur and Others

Rajasthan High Court · AIR 1957 Raj 388 : (1957) RLW 661

General Clauses Act, 1897 — Section 9Rajasthan Panchayat Election Rules, 1954 — Rule 4

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High Courts30 Oct 1956Dismissed

Prithvi Raj and Others Vs Munnalal and Others

Rajasthan High Court · AIR 1957 Raj 112 : (1957) RLW 323

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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High Courts29 Oct 1956Allowed

Sohan Lal and Others Vs Chhagan Lal and Another

Rajasthan High Court · AIR 1957 Raj 355 : (1957) RLW 308

Evidence Act, 1872 — Section 101, 102, 103, 104, 115

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High Courts29 Oct 1956Allowed

Kesari Mal Vs State of Rajasthan

Rajasthan High Court · AIR 1957 Raj 284

Constitution of India, 1950 — Article 226Rajasthan Town Municipalities Act, 1951 — Section 22(10)

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High Courts24 Oct 1956Dismissed

Anraj Vs Bijairaj and Others

Rajasthan High Court · AIR 1957 Raj 131 : (1957) RLW 319

Civil Procedure Code, 1908 (CPC) — Section 38, 47Provincial Insolvency Act, 1920 — Section 44

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High Courts23 Oct 1956Allowed

Amroo Ram, Chairman of Municipal Board, Shri Dungargarh Vs State of Rajasthan and Another

Rajasthan High Court · AIR 1957 Raj 87 : (1957) RLW 65

Constitution of India, 1950 — Article 226Rajasthan Town Municipalities Act, 1951 — Section 15

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High Courts18 Oct 1956Allowed

Rajvi Abhey Singh Vs The State of Rajasthan and Others

Rajasthan High Court · AIR 1958 Raj 12

Constitution of India, 1950 — Article 226Rajasthan Appeals and Petitions (Discontinuance) Ordinance, 1949 — Section 3, 4(1)Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955 — Section 4, 5, 6

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High Courts17 Oct 1956Dismissed