COURT ARCHIVE

Rajasthan High Court judgments, 1979

276 judgments · page 9 of 14

High Courts07 May 1979Dismissed

Om Prakash Vs The State of Rajasthan

Rajasthan High Court · (1979) RLW 435 : (1979) WLN 760

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 437, 439Official Secrets Act, 1923 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 216A, 302

Read judgment

High Courts05 May 1979Allowed

Dal Chand and Others Vs The State of Rajasthan and Another

Rajasthan High Court · (1979) RLW 303 : (1979) WLN 266

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 427, 448

Read judgment

High Courts05 May 1979Allowed

Mangla Vs The State

Rajasthan High Court · (1979) RLW 309 : (1979) WLN 274

Criminal Procedure Code, 1973 (CrPC) — Section 523

Read judgment

High Courts04 May 1979Dismissed

Chain Sukh Ranga Vs The State of Rajasthan

Rajasthan High Court · (1979) RLW 312 : (1979) WLN 275

Penal Code, 1860 (IPC) — Section 409

Read judgment

High Courts04 May 1979Allowed

Bhagwana Vs The State of Rajasthan

Rajasthan High Court · (1979) ACJ 481 : (1979) RLW 310 : (1979) WLN 270

Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts02 May 1979Allowed

Yasin Vs State of Rajasthan

Rajasthan High Court · (1980) ACJ 22 : (1979) WLN 369

Penal Code, 1860 (IPC) — Section 279, 304A

Read judgment

High Courts01 May 1979Dismissed

Laxmi Narayan Vs Gopilal and Others

Rajasthan High Court · (1979) WLN 155

Evidence Act, 1872 — Section 90

Read judgment

High Courts01 May 1979

Roop Singh Vs The State of Rajasthan

Rajasthan High Court · (1979) WLN 324

Criminal Procedure Code, 1973 (CrPC) — Section 164, 364Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 101, 300, 302, 304, 99

Read judgment

High Courts30 Apr 1979

The Rajasthan State Electricity Board Vs The State of Rajasthan

Rajasthan High Court · (1980) 45 STC 201

Central Sales Tax Act, 1956 — Section 10A, 2, 9Electricity (Supply) Act, 1948 — Section 5

Read judgment

High Courts30 Apr 1979Allowed

Rajpal Singh and Others Vs The State of Rajasthan and Others

Rajasthan High Court · (1979) WLN 168

Constitution of India, 1950 — Article 19, 31

Read judgment

High Courts28 Apr 1979Dismissed

Tinsukhia Flour Mills Tinsukhia (Assam) and Another Vs Shiv Prakash and Others

Rajasthan High Court · (1979) WLN 486

Motor Vehicles Act, 1939 — Section 110D

Read judgment

High Courts27 Apr 1979Allowed

Mahendra Mathur Vs University of Udaipur and Others

Rajasthan High Court · (1979) WLN 196

Constitution of India, 1950 — Article 226

Read judgment

High Courts27 Apr 1979Dismissed

R.R.P. Bhatnagar Vs The State of Rajasthan and Others

Rajasthan High Court · (1979) WLN 765

Constitution of India, 1950 — Article 16, 231, 233, 234, 236

Read judgment

High Courts26 Apr 1979Dismissed

Chuhar Mal Sadhu Mal Commission Agent Vs The State of Rajasthan and Another

Rajasthan High Court · (1979) WLN 207

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts26 Apr 1979

Maharaja Shri Umaid Mills Ltd. Vs Commissioner of Income Tax and Others

Rajasthan High Court · (1980) 121 ITR 641

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 40A(7)

Read judgment

High Courts24 Apr 1979

Shri Narain Ors. Vs State of Rajasthan

Rajasthan High Court · (1979) CriLJ 1207 : (1979) RLW 448 : (1979) WLN 307

Penal Code, 1860 (IPC) — Section 302, 323, 325, 34

Read judgment

High Courts23 Apr 1979Dismissed

Tinsukhia Flour Mills, Tinsukhia (Assam) and Another Vs Shiv Prakash and Others

Rajasthan High Court · AIR 1979 Raj 162 : (1979) RLW 519

Motor Vehicles Act, 1939 — Section 110B

Read judgment

High Courts21 Apr 1979Dismissed

Amra Vs The State of Rajasthan

Rajasthan High Court · (1979) WLN 151

Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 302, 34, 379

Read judgment

High Courts21 Apr 1979Allowed

Bagru Ram and Another Vs The State of Rajasthan

Rajasthan High Court · (1979) WLN 159

Criminal Procedure Code, 1973 (CrPC) — Section 87, 88Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 34

Read judgment

High Courts20 Apr 1979

Shiv Kishan Shiv Narain Vs Addl. Commissioner of Income Tax

Rajasthan High Court · (1980) 121 ITR 168

Income Tax Act, 1961 — Section 139(1), 256(2), 271(1)

Read judgment