High Courts11 Feb 1976Allowed
Kayum Ali Vs Alanoor
Rajasthan High Court · (1976) WLN 97
Civil Procedure Code, 1908 (CPC) — Order 28 Rule 3Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
COURT ARCHIVE
Rajasthan High Court judgments, 1976
210 judgments · page 10 of 11
High Courts10 Feb 1976Allowed
Prithvi Singh Vs State
Rajasthan High Court · (1976) RLW 77 : (1976) WLN 25
Criminal Procedure Code, 1973 (CrPC) — Section 354, 386, 387, 388, 465Penal Code, 1860 (IPC) — Section 304A, 423
High Courts04 Feb 1976Dismissed
Bhanwar Lal Vs U.I.T.
Rajasthan High Court · (1976) WLN 45
Constitution of India, 1950 — Article 226
High Courts01 Feb 1976Dismissed
Onkar Vs State of Rajasthan
Rajasthan High Court · (1976) WLN 58
Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts27 Jan 1976Allowed
Bhanwarlal and Others Vs Nathmal
Rajasthan High Court · AIR 1976 Raj 137 : (1976) RLW 59
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14
High Courts27 Jan 1976Allowed
Bhagwandas and Others Vs Kanmal
Rajasthan High Court · (1976) WLN 75
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(h), 14(2)
High Courts22 Jan 1976Dismissed
Bhag Chand Vs State Transport Appellate Tribunal and Another
Rajasthan High Court · (1976) WLN 71
Constitution of India, 1950 — Article 226
High Courts21 Jan 1976Dismissed
Ladu Ram Vs Smt. Rukma Devi and Another
Rajasthan High Court · (1976) RLW 62 : (1976) WLN 32
Criminal Procedure Code, 1973 (CrPC) — Section 125General Clauses Act, 1897 — Section 6
High Courts21 Jan 1976Dismissed
Bhanwarlal Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1976) WLN 43
High Courts21 Jan 1976Allowed
Hafiz Mohammad Vs Banshidhar Nandkishore
Rajasthan High Court · AIR 1976 Raj 121 : (1976) RLW 36
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100Rajasthan High Court Ordinance, 1949 — Section 18Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts21 Jan 1976Allowed
G.N. Bhargava Vs The State of Rajasthan and Others
Rajasthan High Court · (1976) WLN 31
High Courts21 Jan 1976Allowed
Mehta Mansuk Lal Vs Modi Fateh Lal
Rajasthan High Court · (1976) WLN 69
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A, 14(2)
High Courts20 Jan 1976Allowed
Firm Khila Ram Jawahar Lal Vs Smt. Ghisi Bai
Rajasthan High Court · (1976) WLN 68
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A, 14(2)
High Courts17 Jan 1976Allowed
Kishansingh Bhati Vs The State of Rajasthan and Another
Rajasthan High Court · (1976) WLN 62
High Courts17 Jan 1976Dismissed
Provident Fund Inspector Vs Sohan Lal Kukkar and sons and Another
Rajasthan High Court · (1976) WLN 20
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16
High Courts16 Jan 1976Dismissed
Bhanwar Lal and Others Vs Husseni Bai and Others
Rajasthan High Court · (1976) WLN 11
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
High Courts15 Jan 1976Dismissed
State of Rajasthan Vs Mahadev and Others
Rajasthan High Court · (1976) WLN 22
Criminal Procedure Code, 1973 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 160Police Act, 1861 — Section 34
High Courts15 Jan 1976Allowed
Municipal Council Vs Nathu
Rajasthan High Court · (1976) WLN 23
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts14 Jan 1976Allowed
Sumersingh Vs The State Transport Appellate Tribunal and Others
Rajasthan High Court · (1976) WLN 91
Constitution of India, 1950 — Article 226