High Courts10 Jul 1974Dismissed
Hari Ram Fatan Das and Others Vs Kanhaiya Lal and Others
Rajasthan High Court · AIR 1975 Raj 23 : (1974) RLW 389 : (1974) 7 WLN 463
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3(1)
COURT ARCHIVE
Rajasthan High Court judgments, 1974
242 judgments · page 5 of 13
High Courts10 Jul 1974
Smt. Geeta Kumari Vs Shiva Charan Das
Rajasthan High Court · (1975) CriLJ 137
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts10 Jul 1974
Smt. Geeta Kumari Vs Shiv Charan Das
Rajasthan High Court · (1974) RLW 373 : (1974) WLN 456
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts09 Jul 1974
Manjit Kaur Vs Gurnek Singh and Others
Rajasthan High Court · (1975) CriLJ 195 : (1974) RLW 372 : (1974) 7 WLN 458
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts09 Jul 1974Allowed
Prakash Chand Vs State of Rajasthan and Another
Rajasthan High Court · (1974) RLW 401 : (1974) WLN 635
Rajasthan Municipalities (Subordinate and Ministerial Service) Rules, 1963 — Rule 39, 43
High Courts08 Jul 1974Allowed
Baboo Lal Vs State of Rajasthan
Rajasthan High Court · (1974) RLW 377 : (1974) WLN 466
Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Jul 1974Dismissed
Avinash Swaroop Vs The State and Another
Rajasthan High Court · (1974) RLW 584 : (1974) WLN 647
Constitution of India, 1950 — Article 162, 294, 309, 310, 311
High Courts06 Jul 1974
The State of Rajasthan Vs Badri
Rajasthan High Court · (1974) WLN 736
Criminal Procedure Code, 1973 (CrPC) — Section 161, 354, 367Penal Code, 1860 (IPC) — Section 302, 307, 31, 34
High Courts06 Jul 1974
Om Prakash Vs State of Rajasthan and Another
Rajasthan High Court · (1974) WLN 468
Criminal Procedure Code, 1973 (CrPC) — Section 250, 260Penal Code, 1860 (IPC) — Section 379, 414
High Courts05 Jul 1974
Om Prakash Vs The State of Rajasthan and Another
Rajasthan High Court · (1975) CriLJ 196 : (1974) RLW 378
Criminal Procedure Code, 1973 (CrPC) — Section 250Penal Code, 1860 (IPC) — Section 379, 414
High Courts01 Jul 1974Dismissed
J.P. Mathur Vs Union of India (UOI) and Others
Rajasthan High Court · (1974) WLN 694
Constitution of India, 1950 — Article 14, 16, 19, 226, 309
High Courts01 Jul 1974
Mishrilal and Others Vs Jankinandan
Rajasthan High Court · AIR 1975 Raj 194 : (1974) RLW 387 : (1974) 7 WLN 460
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3
High Courts11 Jun 1974
Niranjan Singh and Others Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1975 Raj 93
Constitution of India, 1950 — Article 14Rajasthan Canal Project Area Rules, 1971 — Rule 13, 15, 3Rajasthan Land Revenue Act, 1956 — Section 101, 2
High Courts22 May 1974
K.C. Jain and Others Vs State of Rajasthan
Rajasthan High Court · (1974) RLW 245 : (1974) WLN 395
Constitution of India, 1950 — Article 226
High Courts17 May 1974Dismissed
Municipal Council and Another Vs Bhura Ahir
Rajasthan High Court · (1974) RLW 285 : (1974) WLN 429
Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 12, 13, 16, 2, 20
High Courts09 May 1974Dismissed
Arun Kumar Modi and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1974) WLN 476
Constitution of India, 1950 — Article 14, 309, 310, 311, 320
High Courts09 May 1974
State of Rajasthan Vs Balmukand
Rajasthan High Court · (1974) WLN 367
Constitution of India, 1950 — Article 18, 19, 226, 245, 246Contract Act, 1872 — Section 23
High Courts09 May 1974Dismissed
Champalal Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1975 Raj 182 : (1977) CriLJ 169 : (1974) RLW 255 : (1974) RLW 330 : (1974) 7 WLN 577 : (1974) 7 WLN 392
Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 30Rajasthan Minor Mineral Concession Rules, 1959 — Rule 18
High Courts07 May 1974
Rewat Dan and Others Vs State of Rajasthan
Rajasthan High Court · (1975) CriLJ 691 : (1974) RLW 267 : (1974) 7 WLN 414
Criminal Procedure Code, 1973 (CrPC) — Section 209, 436, 437, 438, 439Penal Code, 1860 (IPC) — Section 395
High Courts07 May 1974
Commissioner of Income Tax Vs Keshri Singh and Another
Rajasthan High Court · (1977) 106 ITR 184
Income Tax Act, 1922 — Section 4(3)