High Courts31 Jul 1956Dismissed
Chiranjilal and Another Vs Gordhan and Another
Rajasthan High Court · AIR 1957 Raj 102 : (1957) RLW 158
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,369 of 2,400
High Courts27 Jul 1956Allowed
State Vs Rawatsingh
Rajasthan High Court · AIR 1957 Raj 26 : (1957) CriLJ 103 : (1957) RLW 139
Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 409Rajasthan Armed Constabulary Act, 1950 — Section 6, 7
High Courts24 Jul 1956Dismissed
Sahiram Vs Rajasthan State and Others
Rajasthan High Court · AIR 1957 Raj 27
Constitution of India, 1950 — Article 226Panchayat Election Rules — Rule 19Rajasthan Panchayat Act, 1953 — Section 11
High Courts13 Jul 1956Allowed
Sattanmal Vishandas Vs The Union of India (UOI)
Rajasthan High Court · AIR 1960 Raj 121
Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 74C(1), 74C(3)
High Courts12 Jul 1956Allowed
Rambul Singh Vs Board of Revenue for Rajasthan and Others
Rajasthan High Court · AIR 1957 Raj 19 : (1957) RLW 129
Constitution of India, 1950 — Article 14, 226Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 15
High Courts07 Jun 1956Dismissed
Hariram Vs B.P. Sood
Rajasthan High Court · AIR 1957 Raj 51 : (1957) CriLJ 227 : (1956) RLW 279
Criminal Procedure Code, 1898 (CrPC) — Section 107, 197
High Courts21 May 1956
Krishna Mills Ltd. Vs State
Rajasthan High Court · (1956) CriLJ 1379
COMPANIES ACT, 1956 — Section 87
High Courts17 May 1956
Mangilal and Another Vs The State
Rajasthan High Court · (1957) CriLJ 158 : (1956) RLW 285
Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 323, 330, 504Police Act, 1861 — Section 23, 24, 42
High Courts10 May 1956Dismissed
Gopal Singh Vs Union of India (UOI)
Rajasthan High Court · AIR 1957 Raj 17 : (1956) RLW 303
Contract Act, 1872 — Section 211
High Courts08 May 1956Partly Allowed
Chandra Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1956 Raj 188 : (1956) RLW 311
Constitution of India, 1950 — Article 226, 23Rajasthan Panchayat Act, 1953 — Section 6Rajasthan Panchayat Election Rules, 1954 — Rule 19, 20
High Courts24 Apr 1956
Rajasthan Bar Council Vs Nathuram and Another
Rajasthan High Court · AIR 1956 Raj 179 : (1956) CriLJ 1350
Contempt of Courts Act, 1971 — Section 3
High Courts09 Apr 1956Dismissed
Dungardas and Another Vs Custodian Rajasthan and Another
Rajasthan High Court · AIR 1956 Raj 163
Constitution of India, 1950 — Article 226
High Courts06 Apr 1956Dismissed
Sohanlal and Another Vs Devachand
Rajasthan High Court · AIR 1957 Raj 11 : (1956) RLW 331
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 4, Order 9 Rule 8, 115, 151
High Courts05 Apr 1956Dismissed
Tekchand Vs Banwarilal and Others
Rajasthan High Court · AIR 1956 Raj 185 : (1956) RLW 297
Constitution of India, 1950 — Article 226Rajasthan Town Municipalities Act, 1951 — Section 19, 19(5)
High Courts04 Apr 1956
Anant Ram and Others Vs District Magistrate, Jodhpur and Another
Rajasthan High Court · AIR 1956 Raj 145 : (1956) RLW 288
Constitution of India, 1950 — Article 309, 372Payment of Wages (Procedure) Rules, 1937 — Rule 7Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 17, 17(1)
High Courts02 Apr 1956Partly Allowed
Shivsingh Vs Harjiram and Another
Rajasthan High Court · AIR 1957 Raj 39 : (1957) RLW 81
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2, Order 7 Rule 7Constitution of India, 1950 — Article 227
High Courts02 Apr 1956Dismissed
Firm Rasulji Buxji Kathawala Vs Income tax Commissioner, Delhi and Another
Rajasthan High Court · AIR 1957 Raj 54 : (1957) 32 ITR 592 : (1958) RLW 183
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 64(3)
High Courts02 Apr 1956Allowed
The State Vs Rama
Rajasthan High Court · AIR 1956 Raj 190 : (1956) CriLJ 1430 : (1956) RLW 490
Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 379
High Courts22 Mar 1956
Ramratan and Others Vs The State
Rajasthan High Court · AIR 1956 Raj 196 : (1956) CriLJ 1432
Criminal Procedure Code, 1898 (CrPC) — Section 154, 367Evidence Act, 1872 — Section 145, 155
High Courts20 Mar 1956
Malik Ram and Another Vs Regional Transport Authority, Jaipur and Others
Rajasthan High Court · AIR 1956 Raj 142 : (1956) RLW 257
Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 47(1)Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 90