High Courts01 Dec 1972Allowed
Firm Poonam Nahta Vs Amarchand and Others
Rajasthan High Court · (1972) WLN 1124
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Rajasthan High Court judgments, 1972
224 judgments · page 2 of 12
High Courts28 Nov 1972
Umedram Vs Rameshwar Prasad
Rajasthan High Court · (1972) WLN 873
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(7), 2(e)
High Courts24 Nov 1972Dismissed
Hiranand Vs Umaid Raj
Rajasthan High Court · AIR 1973 Raj 120 : (1973) RLW 32 : (1972) WLN 926
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(4), 13(6)Transfer of Property Act, 1882 — Section 106
High Courts22 Nov 1972Dismissed
Jwala Prasad Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1973 Raj 187 : (1973) RLW 164 : (1972) WLN 1052
Constitution of India, 1950 — Article 166, 226Road Transport Corporations Act, 1950 — Section 36, 37, 38
High Courts21 Nov 1972Dismissed
Roshanlal Vs Kailash Prasad
Rajasthan High Court · AIR 1973 Raj 141 : (1973) RLW 83 : (1972) WLN 931
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13Transfer of Property Act, 1882 — Section 113
High Courts21 Nov 1972Dismissed
Assistant Commercial Taxes Officer Vs Kanak Brothers
Rajasthan High Court · (1973) RLW 11 : (1972) WLN 882
Limitation Act, 1963 — Section 5
High Courts20 Nov 1972Allowed
Pannalal Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1973 Raj 150
Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
High Courts20 Nov 1972
State of Rajasthan Vs Manga and Another
Rajasthan High Court · (1973) CriLJ 1075 : (1973) RLW 58
Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 302, 34, 380, 396, 411
High Courts15 Nov 1972Dismissed
Union of India (UOI) Vs B.S. Misra
Rajasthan High Court · (1973) RLW 99 : (1972) WLN 1081
Constitution of India, 1950 — Article 14, 16, 20, 311
High Courts13 Nov 1972Dismissed
Smt. Chhagani and Another Vs Smt. Tara Kumari and Another
Rajasthan High Court · (1972) WLN 972
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts13 Nov 1972
Additional Commissioner of Income Tax Vs Bhanwarlal Sohanlal
Rajasthan High Court · (1973) 92 ITR 558 : (1973) RLW 124 : (1972) WLN 985
Income Tax Act, 1961 — Section 256(2)
High Courts10 Nov 1972Dismissed
Zoraster and Co. Private Ltd. Vs The Commissioner Income Tax
Rajasthan High Court · (1973) RLW 153 : (1972) WLN 956
Income Tax Act, 1961 — Section 66(5)
High Courts10 Nov 1972Allowed
Roshan Lal Seth Vs The University of Rajasthan
Rajasthan High Court · (1973) RLW 154 : (1972) WLN 874
Rajasthan University Regulations — Regulation 12
High Courts10 Nov 1972Allowed
Bhanwar Lal and Another Vs Dhanraj
Rajasthan High Court · AIR 1973 Raj 212 : (1972) RLW 696 : (1972) WLN 999
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts09 Nov 1972Allowed
The Jaipur Spinning and Weaving Mills Ltd. Vs The State of Rajasthan and Others
Rajasthan High Court · (1973) RLW 183 : (1972) WLN 1097
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Penal Code, 1860 (IPC) — Section 441, 447
High Courts09 Nov 1972
Commissioner of Income Tax Vs Lakshman Swaroop Gupta and Brothers
Rajasthan High Court · (1975) 100 ITR 222 : (1972) WLN 1076
Income Tax Act, 1961 — Section 3(1), 68, 69
High Courts09 Nov 1972Allowed
Suresh Kumar Sharma Vs Idol Laxmanji Maharaj
Rajasthan High Court · (1972) WLN 977
Limitation Act, 1963 — Section 5
High Courts03 Nov 1972
K.K. Pandey Vs Narpat Singh
Rajasthan High Court · (1973) CriLJ 1640 : (1972) WLN 980
Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 30, 477
High Courts02 Nov 1972Dismissed
Om Prakash Vs Smt. Chand Devi
Rajasthan High Court · (1973) RLW 194 : (1972) WLN 878
High Courts02 Nov 1972
Agrawal Engineering and Construction Co. Vs State of Rajasthan
Rajasthan High Court · (1973) RLW 138 : (1973) 31 STC 92 : (1972) WLN 890
Rajasthan Sales Tax Act, 1954 — Section 2(f), 5A