High Courts23 Dec 1982Allowed
Kesardeo and Others Vs Hariram and Others
Rajasthan High Court · (1982) WLN 730
Limitation Act, 1963 — Section 10
COURT ARCHIVE
Rajasthan High Court judgments, 1982
273 judgments · page 1 of 14
High Courts23 Dec 1982Dismissed
Maharaj Devi Singh Vs H.H. Maharaja Gaj Singh and Others
Rajasthan High Court · (1982) WLN 427
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1
High Courts21 Dec 1982Dismissed
Ram Dayal and Another Vs State Transport Appellate Tribunal and Others
Rajasthan High Court · AIR 1983 Raj 172
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62(1)
High Courts21 Dec 1982
Manohari Vs State of Rajasthan
Rajasthan High Court · (1983) CriLJ 1231 : (1983) RLW 549
Criminal Procedure Code, 1973 (CrPC) — Section 309, 439Penal Code, 1860 (IPC) — Section 395, 396, 397
High Courts20 Dec 1982
Tejiya and Others Vs The State of Rajasthan
Rajasthan High Court · (1982) WLN 365
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 325
High Courts15 Dec 1982Dismissed
Smt. Sayar Bai Vs Smt. Yashoda Bai and Others
Rajasthan High Court · AIR 1983 Raj 161 : (1982) WLN 621
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Limitation Act, 1963 — Article 134, 144Transfer of Property Act, 1882 — Section 52
High Courts14 Dec 1982Dismissed
Pemla Vs The State of Rajasthan
Rajasthan High Court · (1982) WLN 374
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts14 Dec 1982Dismissed
The State of Rajasthan Vs Nawal Kishore and Others
Rajasthan High Court · (1982) WLN 464
Boilers Act, 1923 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts14 Dec 1982Dismissed
Mst. Vidya Devi Vs Basant Kumar and Another
Rajasthan High Court · (1982) WLN 322
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Dec 1982
Cpl. Gokul Ram Vs Union of India (UOI) and Others
Rajasthan High Court · (1983) CriLJ 1223
Air Force Act, 1950 — Section 102, 109, 110, 111, 124Army Act, 1950 — Section 124, 125, 126, 127Constitution of India, 1950 — Article 14, 16, 21, 226, 33
High Courts14 Dec 1982Dismissed
The State of Rajasthan Vs Bajranglal and Others
Rajasthan High Court · (1982) WLN 319
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 129, 394, 406, 420
High Courts13 Dec 1982Dismissed
Gopal Dass and Others Vs Nathulal Baraya
Rajasthan High Court · AIR 1983 Raj 222
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A
High Courts08 Dec 1982
Nasir Mohammed Vs The State of Rajasthan
Rajasthan High Court · (1982) WLN 389
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts08 Dec 1982
Kamla and Others Vs State
Rajasthan High Court · (1982) WLN 397
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Probation of Offenders Act, 1958 — Section 4
High Courts08 Dec 1982
Kapoora and Another Vs The State of Rajasthan
Rajasthan High Court · (1982) WLN 422
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326
High Courts07 Dec 1982
Nanak Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1983) CriLJ 1229 : (1983) RLW 104
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts03 Dec 1982Allowed
Mangturam Vs Palaram and Another
Rajasthan High Court · (1982) WLN 330
Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 1982Dismissed
Shriniwas Vs Keshri Chand and Others
Rajasthan High Court · AIR 1984 Raj 14 : (1982) WLN 740
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Rajasthan Municipalities Act, 1959 — Section 37, 44(3), 66
High Courts02 Dec 1982
State of Rajasthan Vs Bal Singh and Others
Rajasthan High Court · (1983) RLW 78 : (1982) WLN 352
Rajasthan High Court of Judicature Rules, 1952 — Rule 134, 156
High Courts01 Dec 1982
Balvendra Singh Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 409
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302