High Courts21 Nov 1975Allowed
A.K. Garg Vs The State of Rajasthan
Rajasthan High Court · (1975) WLN 533
Constitution of India, 1950 — Article 320States Reorganisation Act, 1956 — Section 115
COURT ARCHIVE
Rajasthan High Court judgments, 1975
286 judgments · page 2 of 15
High Courts21 Nov 1975Allowed
Vidhya Sagar through his Legal Representatives Vs The State Transport Appellate Tribunal and Others
Rajasthan High Court · (1975) WLN 473
Motor Vehicles Act, 1988 — Section 48(3)(xxi), 57(8)
High Courts14 Nov 1975Dismissed
Chiraguddin Vs Luqman and Others
Rajasthan High Court · (1975) WLN 467
Arbitration Act, 1940 — Section 30
High Courts14 Nov 1975
V.N. Soral Vs Mohan Poonamia Jain and Another
Rajasthan High Court · (1976) CriLJ 1228
Criminal Procedure Code, 1973 (CrPC) — Section 242, 243, 244, 247, 417Industrial Disputes Act, 1947 — Section 27, 29
High Courts14 Nov 1975
Municipal Council Vs Sita Ram
Rajasthan High Court · (1976) RLW 358 : (1975) 8 WLN 792
Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6, 7Probation of Offenders Act, 1958 — Section 4
High Courts12 Nov 1975
State of Rajasthan Vs Hansa Ram
Rajasthan High Court · (1976) CriLJ 657 : (1975) RLW 473 : (1975) WLN 662
Criminal Procedure Code, 1973 (CrPC) — Section 103, 342Evidence Act, 1872 — Section 68Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 7
High Courts11 Nov 1975
Mangal Singh Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1976 Raj 123 : (1975) RLW 494 : (1975) WLN 677
Civil Procedure Code, 1908 (CPC) — Section 139Notaries Act, 1952 — Section 8(1)Rajasthan Stamp Law (Adaptation) Act, 1952 — Article 4, 42
High Courts10 Nov 1975Allowed
Mangilal and Another Vs The State
Rajasthan High Court · (1975) WLN 448
Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 34Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts07 Nov 1975Allowed
Prabhashanker Vs Smt. Rukmani and Others
Rajasthan High Court · AIR 1976 Raj 17 : (1976) RLW 3 : (1975) WLN 618
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 14(2)
High Courts07 Nov 1975Allowed
Smt. Gangabai Vs Bherulal
Rajasthan High Court · AIR 1976 Raj 153 : (1975) RLW 460 : (1975) WLN 652
Guardians and Wards Act, 1890 — Section 19, 25, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts07 Nov 1975Dismissed
Mohammed Shafi and Others Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1977 Raj 6
Motor Vehicles Act, 1939 — Section 68(3A), 68C, 68D(3)
High Courts06 Nov 1975Dismissed
Poolchand and Others Vs State of Rajasthan
Rajasthan High Court · (1975) WLN 519
Motor Vehicles Act, 1939 — Section 42(1), 68C
High Courts06 Nov 1975Dismissed
Bhanwarlal Vs The State and Others
Rajasthan High Court · AIR 1976 Raj 125 : (1975) WLN 649
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 113, 13
High Courts06 Nov 1975Allowed
Vishnuavtar and Others Vs Mawasi and Others
Rajasthan High Court · (1975) WLN 443
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Nov 1975Dismissed
Masjid Committee Vs Jhamat Mal and Others
Rajasthan High Court · (1975) WLN 471
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Oct 1975
Peerdan Parakh and Others Vs Commissioner of Income Tax
Rajasthan High Court · (1975) WLN 553
Income Tax Act, 1961 — Section 256, 258
High Courts31 Oct 1975Allowed
Bar Council of Rajasthan Vs Board of Revenue and Others
Rajasthan High Court · AIR 1976 Raj 105 : (1975) RLW 488 : (1975) WLN 644
Advocates Act, 1961 — Section 58(4)Legal Practitioners Act, 1879 — Section 17, 18
High Courts30 Oct 1975Allowed
Sampat Raj Vs The State of Rajasthan
Rajasthan High Court · (1976) RLW 12 : (1975) 8 WLN 697
High Courts30 Oct 1975
Kewal Krishan Vs State of Rajasthan
Rajasthan High Court · (1975) WLN 557
Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts29 Oct 1975Allowed
State of Rajasthan Vs Bhawani Shanker Bus Service and Others
Rajasthan High Court · (1975) WLN 461
Criminal Procedure Code, 1973 (CrPC) — Section 247Minimum Wages Act, 1948 — Section 22, 22B