High Courts12 Sept 1974
Hiro Badlani Vs State of Rajasthan and Others
Rajasthan High Court · (1974) WLN 673
Constitution of India, 1950 — Article 226, 309
COURT ARCHIVE
Rajasthan High Court judgments, 1974
242 judgments · page 3 of 13
High Courts11 Sept 1974Dismissed
Ram Bux and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1974) WLN 687
Constitution of India, 1950 — Article 14, 19, 226, 31, 358
High Courts07 Sept 1974
Inderdeo Singh Vs State of Rajasthan
Rajasthan High Court · (1974) WLN 660
Arms Act, 1959 — Section 25, 3Central Reserve Police Force Act, 1949 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 190, 403
High Courts05 Sept 1974Dismissed
The Manager, Sasta Sahitya Press Ltd. Vs Rampal and Others
Rajasthan High Court · AIR 1975 Raj 20 : (1974) RLW 492 : (1974) 7 WLN 691
Rajasthan High Court Ordinance, 1949 — Section 18(2)
High Courts05 Sept 1974
Union of India and Others Vs Madharam Verma
Rajasthan High Court · (1975) 2 LLJ 160 : (1974) RLW 500 : (1974) 7 WLN 628
Constitution of India, 1950 — Article 14, 226, 309General Clauses Act, 1897 — Section 3Government of India Act, 1935 — Section 241
High Courts04 Sept 1974Dismissed
Ram Bux and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1975 Raj 58 : (1974) RLW 436
Constitution of India, 1950 — Article 14Rajasthan Municipalities Act, 1959 — Section 297A(1), 297A(2)Rajasthan Municipalities Regulations — Regulation 5(11), 5(6), 5(7), 5(8)
High Courts30 Aug 1974Dismissed
Kapoorchand Vs Lalchand and Others
Rajasthan High Court · AIR 1975 Raj 178 : (1974) RLW 579 : (1974) 7 WLN 955
Easements Act, 1882 — Section 60, 62, 62(2)Evidence Act, 1872 — Section 90
High Courts29 Aug 1974Dismissed
Dr. Ratan Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1974) RLW 573 : (1974) WLN 815
Constitution of India, 1950 — Article 226, 309
High Courts27 Aug 1974Dismissed
Godhu and Another Vs State of Rajasthan
Rajasthan High Court · (1974) WLN 720
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302, 364
High Courts26 Aug 1974Dismissed
Ramjilal Vs Union of India (UOI) and Others
Rajasthan High Court · (1974) RLW 407 : (1974) WLN 726
Constitution of India, 1950 — Article 226, 309
High Courts23 Aug 1974
Dau Dayal and Another Vs Director, Rajasthan Oriental Research Institute and Another
Rajasthan High Court · (1974) RLW 603 : (1974) WLN 706
Rajasthan Oriental Research Institute Service Rules, 1960 — Rule 24, 6(c)
High Courts23 Aug 1974Allowed
Ramchandra Vs State of Rajasthan and Others
Rajasthan High Court · (1974) RLW 461 : (1974) WLN 753
Rajasthan Panchayat Act, 1953 — Section 19(2), 4, 77
High Courts22 Aug 1974Dismissed
Dr. P.L. Jauhar Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1975 Raj 61 : (1974) RLW 403 : (1974) 7 WLN 613
Contempt of Courts Act, 1971 — Section 20Limitation Act, 1963 — Section 30
High Courts22 Aug 1974Dismissed
Mst. Moti Bai Vs Mohammed Shafi and Others
Rajasthan High Court · (1974) WLN 348
Criminal Procedure Code, 1973 (CrPC) — Section 156, 207, 209Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts21 Aug 1974Dismissed
Govindkant Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1974) RLW 450 : (1974) WLN 622
Constitution of India, 1950 — Article 14, 226
High Courts19 Aug 1974
Ram Chandra Purohit Vs State of Rajasthan and Another
Rajasthan High Court · (1974) RLW 494 : (1974) WLN 761
Constitution of India, 1950 — Article 226, 309
High Courts16 Aug 1974Dismissed
State of Rajasthan Vs Radhey Shyam
Rajasthan High Court · (1974) RLW 555 : (1974) WLN 663
Criminal Procedure Code, 1973 (CrPC) — Section 20, 39Essential Commodities Act, 1955 — Section 12A, 3, 7
High Courts13 Aug 1974Dismissed
Gori Shanker Vs State of Rajasthan
Rajasthan High Court · (1974) RLW 489 : (1974) WLN 490
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 16, 20
High Courts13 Aug 1974
Addl. Commissioner of Income Tax Vs Gem Palace
Rajasthan High Court · (1975) 98 ITR 640 : (1974) RLW 466 : (1974) 7 WLN 548
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts09 Aug 1974Dismissed
Kewal Chand Vs Chand Mal
Rajasthan High Court · (1974) RLW 454 : (1974) WLN 618
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 47