Administration of Evacuee Property Act, 1950 — Section 10(2), 13, 2, 48, 7Constitution of India, 1950 — Article 226Matsya Evacuee (Administration of Property) Ordinance, 1948 — Section 2, 20, 4, 9(2)

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High Courts28 Jan 1953Allowed

Sher Mohammad and another Vs Panchoolal Motilal

Rajasthan High Court · (1953) 01 RAJ CK 0016

Civil Procedure Code, 1908 (CPC) — Section 151, 47, 51, 65

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High Courts22 Jan 1953Dismissed

Kanhiyalal Vs Dr. Gopilal Garg

Rajasthan High Court · (1953) 01 RAJ CK 0003

Civil Procedure Code, 1908 (CPC) — Section 104, 105, 151, 2(2), 47

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High Courts21 Jan 1953Allowed

Shyam Beharilal Vs Mst. Bishen Bai and others

Rajasthan High Court · (1953) 01 RAJ CK 0008

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts14 Jan 1953Dismissed

Nanga and others Vs Durgah Piran Pir

Rajasthan High Court · (1953) 01 RAJ CK 0018

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts09 Jan 1953Allowed

Khem Chand and Others Vs Niranjanlal and Others

Rajasthan High Court · AIR 1954 Raj 15 : (1953) RLW 508

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, 151

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High Courts05 Jan 1953Dismissed

Babulal and Another Vs Mannilal

Rajasthan High Court · AIR 1953 Raj 169 : (1953) RLW 514

Civil Procedure Code, 1908 (CPC) — Section 115, 141Limitation Act, 1908 — Article 176

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High Courts15 Dec 1952Dismissed

Khandari Babu Vs Regional Transport Authority, Udaipur Region, Udaipur and Another

Rajasthan High Court · AIR 1954 Raj 78 : (1953) RLW 440

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62

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High Courts11 Dec 1952Dismissed

Jyoti Prasad Vs Government of Rajasthan and Others

Rajasthan High Court · AIR 1953 Raj 151

Constitution of India, 1950 — Article 226

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High Courts09 Dec 1952Dismissed

Lalsingh and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1953 Raj 173 : (1953) RLW 75

Constitution of India, 1950 — Article 19(5), 226, 31, 31(2)Marwar Land Revenue Act, 1949 — Section 231, 231(1), 231(2), 231(3), 231(4)Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 12, 3, 4(1)

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High Courts08 Dec 1952Allowed

Ranjeet Singh Vs State of Rajasthan and Another

Rajasthan High Court · AIR 1953 Raj 170 : (1953) RLW 15

Constitution of India, 1950 — Article 226Marwar Police Act, 1948 — Section 15(1), 16

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High Courts03 Dec 1952Allowed

Kotah Transport Ltd. Vs Regional Transport Authority and Others

Rajasthan High Court · AIR 1954 Raj 33 : (1953) RLW 450

Constitution of India, 1950 — Article 226, 226(1)Motor Vehicles Act, 1939 — Section 62

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High Courts02 Dec 1952Dismissed

Jhunta and Another Vs Board of Revenue

Rajasthan High Court · AIR 1954 Raj 30 : (1953) RLW 460

Constitution of India, 1950 — Article 226(1)Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 12

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High Courts02 Dec 1952Allowed

Bhanwar Singh and Others Vs S.D.M., Khetri

Rajasthan High Court · AIR 1953 Raj 202 : (1955) RLW 563

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 107, 144, 144(1), 145

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