High Courts19 Mar 1956
Jaman Singh and Another Vs State
Rajasthan High Court · (1957) CriLJ 232 : (1956) RLW 305
Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 324
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,370 of 2,400
High Courts19 Mar 1956Allowed
Kishorelal Vs Surajmal
Rajasthan High Court · AIR 1956 Raj 164 : (1957) RLW 24
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, Order 7 Rule 13, 151, 152
High Courts19 Mar 1956Dismissed
Satya Dev Cheema Vs Additional Deputy Custodian, Evacuee Property, Bharatpur
Rajasthan High Court · AIR 1956 Raj 193
General Clauses Act, 1897 — Section 3(12)Administration of Evacuee Property (Amendment) Act, 1954 — Section 7AAdministration of Evacuee Property Act, 1950 — Section 2
High Courts15 Mar 1956Allowed
The State Vs Motilal and Another
Rajasthan High Court · AIR 1957 Raj 63 : (1957) CriLJ 230 : (1956) RLW 301
Motor Vehicles Act, 1939 — Section 123, 42
High Courts14 Mar 1956
Dhoolchand and Another Vs The State
Rajasthan High Court · (1957) CriLJ 233 : (1956) RLW 327
Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
High Courts08 Mar 1956Allowed
Thakur Bhimsingh Vs The State
Rajasthan High Court · AIR 1957 Raj 5 : (1957) CriLJ 100 : (1957) RLW 28
Constitution of India, 1950 — Article 22, 226Preventive Detention Act, 1950 — Section 3(2), 3(3), 3(4)
High Courts06 Mar 1956Allowed
Bherulal Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1956 Raj 161 : (1958) RLW 155
Constitution of India, 1950 — Article 14, 226, 303
High Courts06 Mar 1956Dismissed
Bhagirath Vs Gulabkanwar and Others
Rajasthan High Court · AIR 1956 Raj 174 : (1958) RLW 125
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 3, 82Negotiable Instruments Act, 1881 (NI) — Section 78, 8
High Courts01 Mar 1956
Jaidayal Shanti Kumar and Another Vs Gajadhar and Others
Rajasthan High Court · AIR 1956 Raj 155 : (1956) RLW 261
Rajasthan Stamp Law (Adaptation) Act, 1952 — Section 6Stamp Act, 1899 — Section 26, 37, 40(2), 56(1), 57
High Courts27 Feb 1956
Hemsingh and Others Vs The State
Rajasthan High Court · (1957) CriLJ 156 : (1956) RLW 457
Penal Code, 1860 (IPC) — Section 379, 395, 397
High Courts21 Feb 1956Allowed
Habib and Others Vs Daulatram and Another
Rajasthan High Court · AIR 1956 Raj 121 : (1958) RLW 139
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14Transfer of Property Act, 1882 — Section 99
High Courts17 Feb 1956
State Vs Babulal
Rajasthan High Court · AIR 1957 Raj 28 : (1956) CriLJ 550 : (1957) RLW 52
Constitution of India, 1950 — Article 212A, 246, 372, 372(1), 385Police Act, 1861 — Section 46Rajasthan Adaptation of Central Laws Ordinance, 1950 — Section 4
High Courts14 Feb 1956Allowed
State of Rajasthan Vs L.D. Silva and Others
Rajasthan High Court · AIR 1957 Raj 44 : (1958) RLW 113
Land Acquisition Act, 1894 — Section 19
High Courts10 Feb 1956Partly Allowed
Gokulchand Vs Commissioner of Income Tax
Rajasthan High Court · AIR 1957 Raj 62
Income Tax Act, 1922 — Section 13, 66(2)
High Courts10 Feb 1956
Jairam Vs Mangla and Others
Rajasthan High Court · AIR 1956 Raj 159 : (1956) CriLJ 1230 : (1956) RLW 488
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts06 Feb 1956Allowed
Kanhyalal and Others Vs Ramkumar and Others
Rajasthan High Court · AIR 1956 Raj 129 : (1958) RLW 317
Arbitration Act, 1940 — Section 25, 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 1, 106, 15, 35, 37
High Courts03 Feb 1956
Ramadayal Vs Custodian, Evacuee Property, Rajasthan and Others
Rajasthan High Court · AIR 1957 Raj 57 : (1956) RLW 454
Administration of Evacuee Property Act, 1950 — Section 40, 40(4), 40(5), 40(6), 40(7)
High Courts01 Feb 1956Dismissed
Mansingh Vs Board of Revenue and Others
Rajasthan High Court · AIR 1957 Raj 136 : (1956) RLW 453
Constitution of India, 1950 — Article 226Marwar Land Revenue Act, 1949 — Section 79(1), 79(2), 79(3)
High Courts31 Jan 1956
Badrinarain and Others Vs State
Rajasthan High Court · AIR 1957 Raj 64 : (1957) CriLJ 391 : (1956) RLW 492
Penal Code, 1860 (IPC) — Section 283
High Courts31 Jan 1956
Sawa and Another Vs Naki Mohammad and Another
Rajasthan High Court · AIR 1957 Raj 362
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 9Rajasthan Tenancy Act, 1955 — Section 183, 207Registration Act, 1908 — Section 49