High Courts15 Oct 1975Allowed
Lalita Devi Vs Radha Mohan
Rajasthan High Court · AIR 1976 Raj 1 : (1975) RLW 549 : (1975) WLN 520
Hindu Marriage Act, 1955 — Section 10(1)
COURT ARCHIVE
Rajasthan High Court judgments, 1975
286 judgments · page 4 of 15
High Courts15 Oct 1975Dismissed
Municipal Council Vs Goga Ram
Rajasthan High Court · (1975) WLN 427
Criminal Procedure Code, 1973 (CrPC) — Section 342, 417Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 10, 15, 16, 7
High Courts14 Oct 1975
Kheta and Another Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 211
Penal Code, 1860 (IPC) — Section 302, 323
High Courts09 Oct 1975Dismissed
Mohanlal Vs Rameshwar Dayal and Others
Rajasthan High Court · AIR 1976 Raj 4 : (1975) RLW 554 : (1975) WLN 542
Provincial Insolvency Act, 1920 — Section 9(1)
High Courts08 Oct 1975Dismissed
Dr. Lalit K. Sharma Vs Principal and Controller S.M.S. Medical College attached Hospitals and Others
Rajasthan High Court · AIR 1976 Raj 34 : (1976) RLW 162 : (1975) WLN 577
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 19A, 20, 33
High Courts08 Oct 1975Allowed
Ramkaran Vs Shrikishan and Others
Rajasthan High Court · AIR 1976 Raj 130 : (1975) RLW 505 : (1975) WLN 570
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 47 Rule 1, 151
High Courts08 Oct 1975Dismissed
Bhoorekhan Vs The State of Rajasthan and Others
Rajasthan High Court · (1975) 8 WLN 524
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 10
High Courts01 Oct 1975Allowed
As Mohammad Vs The State
Rajasthan High Court · (1975) WLN 436
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts01 Oct 1975
Mukha Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1976) CriLJ 457 : (1975) RLW 510 : (1975) WLN 555
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts30 Sept 1975Allowed
Lallu and Others Vs The State
Rajasthan High Court · (1975) WLN 395
Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 353, 395
High Courts30 Sept 1975Allowed
State Vs Saddiq
Rajasthan High Court · (1975) WLN 370
Penal Code, 1860 (IPC) — Section 323, 324
High Courts29 Sept 1975Dismissed
Municipal Board, Vanechand Sagarmal and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1975) 8 WLN 530
Constitution of India, 1950 — Article 367, 370General Clauses Act, 1897 — Section 16, 21Industrial Disputes Act, 1947 — Section 10
High Courts25 Sept 1975Dismissed
D.N. Bandopadhyaya Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1976 Raj 83 : (1975) RLW 587 : (1975) WLN 551
High Courts24 Sept 1975Allowed
Janmad and Others Vs The State of Rajasthan
Rajasthan High Court · (1975) WLN 397
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 447
High Courts23 Sept 1975Allowed
Smt. Kalsum Banoo Vs Gautam Asbestos Cement Products and Others
Rajasthan High Court · (1975) WLN 408
Arbitration Act, 1940 — Section 14, 33
High Courts17 Sept 1975
Employees' State Insurance Corporation Vs N.K. Sondhi and Others
Rajasthan High Court · (1976) ACJ 450 : (1976) 2 LLJ 20 : (1975) RLW 607 : (1975) WLN 667
Employees Compensation Act, 1923 — Section 12Employees State Insurance Act, 1948 — Section 51, 66
High Courts16 Sept 1975
Hussain Khan Vs The State of Rajasthan
Rajasthan High Court · (1976) CriLJ 821 : (1975) RLW 374 : (1975) WLN 585
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 302
High Courts11 Sept 1975Allowed
Sita Ram Vs The State
Rajasthan High Court · (1975) WLN 347
Criminal Procedure Code, 1973 (CrPC) — Section 161, 342, 439Penal Code, 1860 (IPC) — Section 279, 304A
High Courts09 Sept 1975Allowed
J.N. Kacker Vs State of Rajasthan and Others
Rajasthan High Court · (1975) RLW 394 : (1975) 8 WLN 472
High Courts08 Sept 1975Dismissed
Moti Lal and Others Vs Sardar Mal and Others
Rajasthan High Court · AIR 1976 Raj 40 : (1976) RLW 14 : (1975) WLN 831
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 21, 100Evidence Act, 1872 — Section 101, 102, 103, 104, 114Hindu Adoptions and Maintenance Act, 1956 — Section 13