COURT ARCHIVE

Rajasthan High Court judgments, 1979

276 judgments · page 3 of 14

High Courts19 Oct 1979

Mehtab Chand Golcha Vs Official Liquidator, Golcha Properties (P.) Ltd. (In Liquidation) and Another

Rajasthan High Court · (1979) 10 RAJ CK 0011

Companies (Court) Rules, 1959 — Rule 179, 86, 87Companies Act, 1956 — Section 153, 208(6), 391, 391A, 392

High Courts18 Oct 1979Allowed

Dhanji Vs The State of Rajasthan

Rajasthan High Court · (1979) WLN 661

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302

High Courts17 Oct 1979Dismissed

Shambhu Narain and Another Vs Shanti Lal

Rajasthan High Court · (1979) WLN 332

High Courts17 Oct 1979Allowed

Om Prakash Vs Smt. Shakuntla and Another

Rajasthan High Court · (1980) RLW 388 : (1979) WLN 719

Hindu Marriage Act, 1955 — Section 10, 13, 13A, 23, 25

High Courts16 Oct 1979

Commercial Taxes Officer, Survey and Investigation Vs The Divisional Superintendent, Northern Railway

Rajasthan High Court · (1980) 45 STC 18 : (1979) WLN 658

Rajasthan Sales Tax Act, 1954 — Section 15(2), 2(f)

High Courts16 Oct 1979

Hansraj and Champalal Vs Ram Kripal and The State

Rajasthan High Court · (1979) WLN 384

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 417, 482Penal Code, 1860 (IPC) — Section 417, 420, 500

High Courts16 Oct 1979Allowed

Kishoresingh Vs The State of Rajasthan

Rajasthan High Court · (1979) WLN 434

Penal Code, 1860 (IPC) — Section 136, 436

High Courts15 Oct 1979

Khema and Others Vs The Board of Revenue for Rajasthan and Another

Rajasthan High Court · (1980) RLW 270 : (1979) WLN 667

Constitution of India, 1950 — Article 226

High Courts15 Oct 1979Allowed

Lal Das and Another Vs Pokardas and Others

Rajasthan High Court · (1980) RLW 251 : (1979) WLN 656

Constitution of India, 1950 — Article 226

High Courts11 Oct 1979Dismissed

Jaishree Luxury House, Kota and Another Vs Kathotia Sons, Registered Partnership Firm, Delhi

Rajasthan High Court · AIR 1980 Raj 42

Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28

High Courts10 Oct 1979

Commissioner of Income Tax Vs Jai Drinks (P.) Ltd.

Rajasthan High Court · (1980) 125 ITR 662

Income Tax Act, 1961 — Section 256(2), 32, 43(3)

High Courts10 Oct 1979Dismissed

Commissioner of Income Tax Vs Sah Swaroop Narain

Rajasthan High Court · (1980) 3 TAXMAN 285

Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)(c)

High Courts09 Oct 1979Dismissed

Gagan Raj Singh Nagori Vs Union of India (UOI) and Others

Rajasthan High Court · (1979) WLN 634

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376

High Courts06 Oct 1979Allowed

Jagtar Singh and Another Vs State of Rajasthan and Others

Rajasthan High Court · (1979) WLN 516

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts06 Oct 1979Allowed

Suraj Prasad Chaturvedi Vs The State of Rajasthan and Others

Rajasthan High Court · (1979) WLN 582

Constitution of India, 1950 — Article 226, 309, 37, 41, 47

High Courts04 Oct 1979Allowed

Nasirabad Urban Co-operative Bank Ltd. Vs Gyan Chand and Others

Rajasthan High Court · AIR 1980 Raj 73

High Courts03 Oct 1979

State of Rajasthan Vs Govind Singh

Rajasthan High Court · (1979) WLN 396

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 409

High Courts29 Sept 1979Dismissed

Chota Lal Mehta Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1980 Raj 123

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68D, 68IRajasthan State Road Transport Services (Development) Rules, 1965 — Rule 6(2)

High Courts28 Sept 1979Allowed

Ramesh Chandra Vs Mukhtyar Singh and Others

Rajasthan High Court · AIR 1980 Raj 21

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts27 Sept 1979Allowed

Ram Niwas Vs Sardar Singh and Another

Rajasthan High Court · AIR 1980 Raj 49

Evidence Act, 1872 — Section 57Rajasthan Panchayat and Nyaya Panchayat Election Rules, 1960 — Rule 38(6), 80, 84Representation of the People Act, 1951 — Section 83, 97