High Courts17 Mar 1950Allowed

Birma Vs State

Rajasthan High Court · AIR 1951 Raj 127 : (1950) RLW 105

Constitution of India, 1950 — Article 21, 226, 363, 372Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts20 Jan 1950Allowed

Kastoor Chand Vs Sarkar

Rajasthan High Court · AIR 1950 Raj 40 : (1950) RLW 37

Criminal Procedure Code, 1898 (CrPC) — Section 491Rajasthan Public Security Ordinance, 1949 — Section 3, 5, 64
High Courts16 Dec 1949Dismissed

Kanhiya Lal Vs Jamna Lal and Others

Rajasthan High Court · AIR 1950 Raj 47 : (1950) RLW 199

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 65, 90Transfer of Property Act, 1882 — Section 60
High Courts15 Dec 1949

Sarkar Vs Jalamsingh

Rajasthan High Court · AIR 1950 Raj 28

Criminal Procedure Code, 1898 (CrPC) — Section 439(6), 562(1), 562(3)Penal Code, 1860 (IPC) — Section 307
High Courts24 Nov 1949Allowed

Mt. Motia Vs The Govt.

Rajasthan High Court · AIR 1951 Raj 123

Criminal Procedure Code, 1898 (CrPC) — Section 290Evidence Act, 1872 — Section 101, 102, 103Penal Code, 1860 (IPC) — Section 304, 317
High Courts14 Nov 1949Dismissed

Sefudin and Others Vs K.G. Raj

Rajasthan High Court · AIR 1950 Raj 58 : (1950) RLW 186

Constitution of India, 1950 — Article 226Rajasthan (Administration of Evacuee Property) Ordinance, 1949 — Section 6, 7
High Courts27 Oct 1949Dismissed

Baga Bharti Vs Sarkar

Rajasthan High Court · AIR 1950 Raj 10

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 138, 145Penal Code, 1860 (IPC) — Section 97