High Courts02 Dec 1952
Subedar Anoop Chand Vs Bhonrilal
Rajasthan High Court · AIR 1955 Raj 78
Civil Procedure Code, 1908 (CPC) — Section 151, 153Court Fees Act, 1870 — Section 7
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,386 of 2,400
High Courts02 Dec 1952Dismissed
Rodu Vs Board of Revenue and Others
Rajasthan High Court · AIR 1953 Raj 155 : (1953) RLW 411
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115Constitution of India, 1950 — Article 226(1)Rajasthan (Protection of Tenants) Ordinance, 1949 — Section 7
High Courts26 Nov 1952Allowed
Durg Singh Vs The State
Rajasthan High Court · AIR 1953 Raj 177 : (1953) RLW 343
Constitution of India, 1950 — Article 22(5)Preventive Detention Act, 1950 — Section 3
High Courts25 Nov 1952Dismissed
Sukhai Vs Union of India (UOI), General Manager, Western Railway, Bombay and Another
Rajasthan High Court · AIR 1953 Raj 199 : (1953) RLW 390
Constitution of India, 1950 — Article 226
High Courts24 Nov 1952
Maharaja Kishangarh Mills Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1953 Raj 145 : (1953) RLW 381
Central Excises and Salt Act, 1944 — Section 1Constitution of India, 1950 — Article 277, 278, 278(1), 295, 295(1)Evidence Act, 1872 — Section 78
High Courts18 Nov 1952Dismissed
Ramprasad Vs Pannalal
Rajasthan High Court · AIR 1954 Raj 36
Registration Act, 1908 — Section 32
High Courts18 Nov 1952Partly Allowed
Bhajandas Vs Nanuram and Another
Rajasthan High Court · AIR 1954 Raj 17 : (1953) RLW 92
High Courts10 Nov 1952Allowed
Bhanwarlal Vs Rajasthan State and Others
Rajasthan High Court · AIR 1953 Raj 180 : (1953) RLW 335
Constitution of India, 1950 — Article 226, 265
High Courts04 Nov 1952Allowed
Hans Raj Vs Gappulal and Another
Rajasthan High Court · AIR 1953 Raj 88 : (1953) RLW 419
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3, 7
High Courts27 Oct 1952Allowed
Atmaram Vs Madanlal Rathi and Others
Rajasthan High Court · AIR 1953 Raj 123 : (1953) RLW 181
General Clauses Act, 1897 — Section 5India (Adaptation of Existing Indian Laws) Order, 1947 — Section 5(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 2, 27(2), 30, 4
High Courts27 Oct 1952
The State Vs Magga and Another
Rajasthan High Court · AIR 1953 Raj 105
Criminal Procedure Code, 1898 (CrPC) — Section 276, 278, 284, 285, 285(1)Penal Code, 1860 (IPC) — Section 300
High Courts27 Oct 1952Allowed
Dholpur Co-operative Transport and Multipurposes Union Ltd. Vs The Appellate Authority (Transport), Rajasthan, Jaipur and Others
Rajasthan High Court · AIR 1953 Raj 193 : (1953) RLW 324
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44, 64Part B States (Laws) Act, 1951 — Section 6
High Courts22 Oct 1952Dismissed
Bansidhar Vs Pribhu Dayal
Rajasthan High Court · AIR 1954 Raj 1 : (1953) RLW 370
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 51
High Courts22 Oct 1952Allowed
Madanlal Kapur Vs The State of Rajasthan
Rajasthan High Court · AIR 1953 Raj 162 : (1953) RLW 311
Constitution of India, 1950 — Article 19(1), 19(6)Rajasthan Dramatic Performances and Entertainments Ordinance, 1949 — Section 11, 3, 4, 6, 8
High Courts07 Oct 1952
Inder Nath Modi Vs Nandram and Others
Rajasthan High Court · AIR 1953 Raj 59 : (1953) RLW 64
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3), Order 8 Rule 2Limitation Act, 1908 — Article 142
High Courts06 Oct 1952Allowed
The State Vs Gajraj
Rajasthan High Court · AIR 1953 Raj 66 : (1953) RLW 123
Criminal Procedure Code, 1898 (CrPC) — Section 154, 252, 256, 286Evidence Act, 1872 — Section 33
High Courts26 Sept 1952Allowed
Pukhraj Surana Vs Jawerchand and Others
Rajasthan High Court · AIR 1957 Raj 47
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Evidence Act, 1872 — Section 115, 58, 91Marwar Stamp Act, 1947 — Section 35
High Courts25 Sept 1952Allowed
Chiranji Lal and Others Vs Ramnath and Others
Rajasthan High Court · AIR 1953 Raj 211
Stamp Act, 1899 — Article 5, 2(22), 35
High Courts24 Sept 1952Allowed
Nand Kishore Vs Lachmi Narain
Rajasthan High Court · AIR 1954 Raj 24
Contract Act, 1872 — Section 30
High Courts19 Sept 1952Allowed
Maharaj Amarsinghji Vs Utsav Lal
Rajasthan High Court · AIR 1953 Raj 57 : (1953) RLW 135
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115, 133General Clauses Act, 1897 — Section 3(39)Marwar Civil Procedure Code, 1949 — Section 133