High Courts01 Dec 1978
Mst. Jeet Kaur Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 453
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
Rajasthan High Court judgments, 1978
273 judgments · page 2 of 14
High Courts01 Dec 1978
Dwarkalal Vs State of Rajasthan
Rajasthan High Court · (1978) WLN 445
Opium Act, 1878 — Section 4, 9
High Courts01 Dec 1978Dismissed
Murlidhar Joshi Vs State of Rajasthan and Another
Rajasthan High Court · (1978) WLN 370
Constitution of India, 1950 — Article 226, 227, 244, 309, 319
High Courts01 Dec 1978
State of Rajasthan Vs Bhiwa Ram
Rajasthan High Court · (1978) WLN 458
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354, 366Penal Code, 1860 (IPC) — Section 152, 302, 307, 323, 452
High Courts01 Dec 1978Dismissed
Gyan Chand Vs Sardar Khan
Rajasthan High Court · (1978) WLN 430
Penal Code, 1860 (IPC) — Section 420
High Courts30 Nov 1978Dismissed
State of Rajasthan Vs Astali Khan and Another
Rajasthan High Court · (1978) WLN 421
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 456
High Courts29 Nov 1978Dismissed
Radhey Shyam Vs Mst. Lalli and Others
Rajasthan High Court · AIR 1979 Raj 103 : (1978) RLW 638
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 20 Rule 5, Order 9 Rule 13, Order 9 Rule 7
High Courts29 Nov 1978
Smt. Dr. Snehlata Mathur Vs Mahendra Narain
Rajasthan High Court · AIR 1979 Raj 29 : (1978) RLW 554
Guardians and Wards Act, 1890 — Section 10, 10(1), 17, 19Hindu Minority and Guardianship Act, 1956 — Section 13, 6
High Courts28 Nov 1978Dismissed
Radha Devi Vs Jorawar Singh
Rajasthan High Court · (1978) WLN 441
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Nov 1978Allowed
Deeparam and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1978) WLN 400
Administration of Evacuee Property Act, 1950 — Section 2Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12
High Courts28 Nov 1978
The State of Rajasthan Vs Roop Nath and Others
Rajasthan High Court · (1978) WLN 418
Criminal Procedure Code, 1973 (CrPC) — Section 377Essential Commodities Act, 1955 — Section 3, 7
High Courts28 Nov 1978Dismissed
The State of Rajasthan Vs Ram Karan
Rajasthan High Court · (1978) WLN 408
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 114
High Courts28 Nov 1978Allowed
Dr. B.S. Garud Vs State of Rajasthan
Rajasthan High Court · (1979) RLW 235
Criminal Procedure Code, 1973 (CrPC) — Section 161, 258, 482Penal Code, 1860 (IPC) — Section 304A
High Courts25 Nov 1978
Chhabil Das Vs Gokal Das and Others
Rajasthan High Court · (1978) WLN 412
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30
High Courts24 Nov 1978Dismissed
Damodar Lal Vs Assistant Collector of Central Excise and Customs
Rajasthan High Court · (1979) 4 ELT 142 : (1978) RLW 608
Criminal Procedure Code, 1973 (CrPC) — Section 399Customs Act, 1962 — Section 133A, 135Defence of India Rules, 1962 — Rule 126
High Courts23 Nov 1978Allowed
The Jaipur Udyog Ltd. Vs Inspector, Provident Fund
Rajasthan High Court · (1979) RLW 233 : (1978) WLN 450
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14AEssential Commodities Act, 1955 — Section 10
High Courts22 Nov 1978Allowed
Hanuman Singh Vs Union of India (UOI) and Others
Rajasthan High Court · (1978) WLN 404
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 65
High Courts22 Nov 1978Allowed
Jagdish Narain etc. Vs Dwarka Das and Others
Rajasthan High Court · AIR 1979 Raj 62 : (1978) RLW 540 : (1978) 11 WLN 670
Civil Procedure Code, 1908 (CPC) — Section 115Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14(2)
High Courts21 Nov 1978Dismissed
Tilak Raj Kapoor Vs Smt. Asha Kapoor
Rajasthan High Court · (1978) 11 WLN 543
Guardians and Wards Act, 1890 — Section 25, 4, 47, 9
High Courts18 Nov 1978Dismissed
Shiv Shankar Vs Civil Judge
Rajasthan High Court · (1978) WLN 376
Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 49