High Courts18 Aug 1955
Sat Behwaric and Co., Jaipur Vs Commissioner of Income Tax, Delhi
Rajasthan High Court · AIR 1956 Raj 76 : (1956) 30 ITR 151
Income Tax Act, 1922 — Section 4(1)
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,374 of 2,400
High Courts17 Aug 1955Partly Allowed
Chotteylal Vs Hari Kishen
Rajasthan High Court · AIR 1956 Raj 45 : (1955) RLW 430
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(3), Order 41 Rule 33
High Courts16 Aug 1955Dismissed
Laxminarain Vs The State
Rajasthan High Court · AIR 1956 Raj 34 : (1956) CriLJ 266 : (1956) RLW 229
Criminal Procedure Code, 1898 (CrPC) — Section 164, 208, 556Penal Code, 1860 (IPC) — Section 302
High Courts16 Aug 1955Allowed
Indernath Modi Vs Nandram and Others
Rajasthan High Court · AIR 1957 Raj 231
Evidence Act, 1872 — Section 67Registration Act, 1908 — Section 60(2)
High Courts16 Aug 1955Allowed
Purshotam Singh Vs Narain Singh and State of Rajasthan
Rajasthan High Court · AIR 1955 Raj 203
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 154, 226General Clauses Act, 1897 — Section 6, 6(e)
High Courts12 Aug 1955Dismissed
Daulat Singh Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1956 Raj 33 : (1955) RLW 411
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 52Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 22
High Courts08 Aug 1955
Dayachand and Others Vs Sanwalchand and Others
Rajasthan High Court · AIR 1956 Raj 6 : (1955) RLW 413
Limitation Act, 1908 — Section 25Rajasthan Limitation (Adaptation) Ordinance, 1950 — Section 9
High Courts08 Aug 1955Allowed
The State Vs Mithalal
Rajasthan High Court · AIR 1956 Raj 20 : (1956) CriLJ 107
Penal Code, 1860 (IPC) — Section 405, 406
High Courts05 Aug 1955
In Re: General Assurance Society Ltd., Ajmer and Others
Rajasthan High Court · AIR 1956 Raj 61 : (1955) RLW 401
Companies Act, 1913 — Section 3, 3(3)Rajasthan High Court Ordinance, 1949 — Section 17Rajasthan States (Laws) Act, 1951 — Section 6
High Courts27 Jul 1955
Umed Singh Vs The State
Rajasthan High Court · (1955) CriLJ 1518
Penal Code, 1860 (IPC) — Section 147, 323, 424
High Courts22 Jul 1955
Ratanraj Vs Kripashankar and others
Rajasthan High Court · AIR 1955 Raj 193 : (1955) RLW 466
High Courts22 Jul 1955Allowed
Meghraj and Others Vs State of Rajasthan
Rajasthan High Court · AIR 1956 Raj 28 : (1956) 2 LLJ 366 : (1956) RLW 531
Constitution of India, 1950 — Article 14, 311, 311(2)Government Servants Conduct Rules, 1973 — Rule 21, 22ARajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 15, 16
High Courts15 Jul 1955Allowed
Nand Lal and Another Vs Pooran and Another
Rajasthan High Court · AIR 1956 Raj 9
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 14Provincial Small Cause Courts Act, 1887 — Section 25Rajasthan Small Cause Courts Ordinance, 1950 — Section 30(2)
High Courts11 Jul 1955Allowed
Chimna Vs Chunnilal and another
Rajasthan High Court · AIR 1955 Raj 197 : (1955) RLW 460
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts08 Jun 1955
The State Vs Shri Vishnu
Rajasthan High Court · (1956) CriLJ 167
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(b), 247, 4(1)(f), 4(1)(h)
High Courts12 May 1955Dismissed
Poonamchand Vs Motilal and others
Rajasthan High Court · AIR 1955 Raj 179 : (1955) RLW 434
Evidence Act, 1872 — Section 145, 33, 90
High Courts15 Apr 1955
Mani Ram Vs Beharidas
Rajasthan High Court · AIR 1955 Raj 145 : (1956) RLW 46
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts13 Apr 1955
Narendra Singh Vs The State
Rajasthan High Court · (1957) CriLJ 243 : (1956) RLW 15
Penal Code, 1860 (IPC) — Section 395
High Courts11 Apr 1955
The State Vs Mohanlal and Another
Rajasthan High Court · AIR 1958 Raj 338 : (1958) CriLJ 1540 : (1958) RLW 353
Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 114, 3, 30Penal Code, 1860 (IPC) — Section 201, 300, 302
High Courts07 Apr 1955
Jawrilal and Others Vs The State
Rajasthan High Court · AIR 1955 Raj 185 : (1955) CriLJ 1517 : (1955) RLW 480
Constitution of India, 1950 — Article 220