High Courts21 Nov 1950Dismissed
Ladu Vs Kalyanmal and others
Rajasthan High Court · (1950) 11 RAJ CK 0003
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,396 of 2,400
High Courts13 Nov 1950Allowed
Dhanna and Another Vs The State
Rajasthan High Court · AIR 1951 Raj 37 : (1950) RLW 357
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 300
High Courts13 Nov 1950Dismissed
Gulam Abbas and Others Vs The State
Rajasthan High Court · AIR 1951 Raj 18 : (1951) RLW 19
Criminal Procedure Code, 1898 (CrPC) — Section 561ADefence of Mewar Rules, 1939 — Rule 81(2)Mewar Control of Supplies Act, 1947 — Section 3, 5
High Courts07 Nov 1950
Rampal Vs Mangia
Rajasthan High Court · AIR 1952 Raj 60 : (1951) RLW 259
Criminal Procedure Code, 1898 (CrPC) — Section 256, 258
High Courts06 Nov 1950Dismissed
Dr. Ram Babu Saksena Vs State
Rajasthan High Court · AIR 1953 Raj 12
Criminal Procedure Code, 1898 (CrPC) — Section 177, 197Extradition Act, 1903 — Section 7Penal Code, 1860 (IPC) — Section 388, 420
High Courts31 Oct 1950Dismissed
Devilal Vs Ganpat
Rajasthan High Court · AIR 1951 Raj 94
Criminal Procedure Code, 1898 (CrPC) — Section 439, 498
High Courts31 Oct 1950Dismissed
Ramachandra Vs Daulatram
Rajasthan High Court · AIR 1952 Raj 59 : (1951) RLW 300
Civil Procedure Code, 1908 (CPC) — Section 115Matsya Premises (Rent Control) Ordinance, 1948 — Section 10, 3
High Courts27 Oct 1950
Kalyan Sahai Vs Firm Lachhminarain Shambhulal
Rajasthan High Court · AIR 1951 Raj 11
Civil Procedure Code, 1908 (CPC) — Section 100, 34Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 61, 65
High Courts25 Oct 1950Dismissed
Kartaram Vs General Manager, Rajasthan Railway
Rajasthan High Court · AIR 1951 Raj 51 : (1950) RLW 351
Constitution of India, 1950 — Article 226Railways Act, 1890 — Section 47
High Courts16 Oct 1950Allowed
The State Vs Rameshwar
Rajasthan High Court · AIR 1951 Raj 30 : (1950) RLW 329
Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376
High Courts16 Oct 1950Dismissed
State Vs Jaigovind
Rajasthan High Court · AIR 1951 Raj 89
Penal Code, 1860 (IPC) — Section 107, 120A, 40, 411
High Courts16 Oct 1950
Nandkishore Vs Mangilal
Rajasthan High Court · AIR 1951 Raj 59
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts14 Oct 1950
Kishen Singh Vs Dungaria and Karinga
Rajasthan High Court · AIR 1952 Raj 166
Rajasthan Ordinance, 1949 — Section 4, 5, 6
High Courts13 Oct 1950
Ramjilal and Another Vs The State
Rajasthan High Court · AIR 1951 Raj 33 : (1950) RLW 340
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 362, 366, 366B
High Courts13 Oct 1950
Abdul Sakoor and Others Vs The State
Rajasthan High Court · AIR 1951 Raj 93
Criminal Procedure Code, 1898 (CrPC) — Section 498Essential Supplies (Temporary Powers) Act, 1946 — Section 13, 13ARajasthan Iron and Steel (Control of Production and Distribution) Order, 1949 — Rule 14, 5
High Courts10 Oct 1950
Amarsingh Vs State
Rajasthan High Court · AIR 1951 Raj 42
Penal Code, 1860 (IPC) — Section 299, 300, 307, 324, 449
High Courts05 Oct 1950Allowed
Madholal Vs Bridhichand
Rajasthan High Court · AIR 1951 Raj 58
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 115, 151Contract Act, 1872 — Section 192, 193
High Courts04 Oct 1950Dismissed
Widow of Harikishan and Another Vs Bheek Singh and Others
Rajasthan High Court · AIR 1952 Raj 58 : (1951) RLW 28
High Courts03 Oct 1950
Kishenlal and Others Vs Bhanwarlal and Another
Rajasthan High Court · AIR 1951 Raj 1
Constitution of India, 1950 — Article 374(4)Rajasthan Appeals and Petitions (Discontinuance) Ordinance, 1949 — Section 4
High Courts03 Oct 1950Dismissed
Keshri Prasad Vs Bodhraj
Rajasthan High Court · AIR 1951 Raj 45 : (1951) RLW 102
Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 24, 6