High Courts13 Apr 1982Allowed
Kishan Kumar Vs Union of India (UOI) and Others
Rajasthan High Court · (1982) WLN 209
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25F, 25FF, 25FFF
COURT ARCHIVE
Rajasthan High Court judgments, 1982
273 judgments · page 10 of 14
High Courts09 Apr 1982
Mukhi Alias Mukhtiyar Singh Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 46
Arms Act, 1959 — Section 25
High Courts09 Apr 1982Dismissed
Mahaveersingh and Laxmidan Vs Raghunath and Narpat Karan
Rajasthan High Court · (1982) RLW 491 : (1982) WLN 452
Constitution of India, 1950 — Article 226, 329
High Courts08 Apr 1982
Shiv Ram Alias Sawa Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 31
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts08 Apr 1982
Sadul Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 48
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 342
High Courts08 Apr 1982Dismissed
State of Rajesthan Vs Laxmansingh and Others
Rajasthan High Court · (1982) WLN 50
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 100, 302, 34, 379
High Courts08 Apr 1982
Alladin Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 590
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts08 Apr 1982Allowed
Daulat Ram Vs The State of Rajasthan
Rajasthan High Court · (1982) WLN 35
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482
High Courts07 Apr 1982Allowed
Bachaya Khan Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 32
Rajasthan Prohibition Act, 1969 — Section 4(2)
High Courts05 Apr 1982Allowed
Jawaharlal Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 55
Penal Code, 1860 (IPC) — Section 100, 147, 148, 307, 326
High Courts02 Apr 1982
Bhanwar Lal Vs The State of Rajasthan
Rajasthan High Court · (1982) WLN 563
Prevention of Food Adulteration Act, 1954 — Section 16, 7Probation of Offenders Act, 1958 — Section 3, 4
High Courts01 Apr 1982Dismissed
The Municipal Board Phalodi Vs Krishna Gopal Joshi and Others
Rajasthan High Court · (1982) WLN 78
Constitution of India, 1950 — Article 226
High Courts30 Mar 1982
Surta Ram Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 30
Rajasthan Prohibition Act, 1969 — Section 4(1)(e)
High Courts30 Mar 1982Allowed
Gaj Raj Vs Estate Officer (Divisional Superintendent), Western Railways, Ajmer and Others
Rajasthan High Court · AIR 1982 Raj 283 : (1983) RLW 96 : (1982) WLN 223
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 9
High Courts29 Mar 1982Allowed
Shantilal Bafna Vs The Rajasthan State Electricity Board and Others
Rajasthan High Court · (1982) WLN 37
Industrial Disputes Act, 1947 — Section 18, 19
High Courts29 Mar 1982
Geej Raj Vs State of Rajasthan and Another
Rajasthan High Court · (1982) CriLJ 2079 : (1982) RLW 350 : (1982) WLN 91
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 341Penal Code, 1860 (IPC) — Section 193, 211Succession Act, 1925 — Section 282
High Courts29 Mar 1982
Moola Ram Vs State of Rajasthan
Rajasthan High Court · (1982) CriLJ 2333 : (1982) RLW 194 : (1982) WLN 95
Criminal Procedure Code, 1973 (CrPC) — Section 446, 449Penal Code, 1860 (IPC) — Section 324, 364
High Courts24 Mar 1982Allowed
Lal Deen Vs State of Rajasthan
Rajasthan High Court · AIR 1983 Raj 225 : (1983) RLW 683 : (1982) WLN 217
Constitution of India, 1950 — Article 226, 227Rajasthan Land Acquisition Act, 1953 — Section 18, 18(3)
High Courts23 Mar 1982Dismissed
Union of India (UOI) Vs J.P. Sharma and Others
Rajasthan High Court · AIR 1982 Raj 245 : (1982) RLW 216 : (1982) WLN 105
Arbitration Act, 1940 — Section 14, 16, 30
High Courts23 Mar 1982
Murari Lal Vs K.C. Aneja
Rajasthan High Court · (1982) CriLJ 2082 : (1982) RLW 316 : (1982) WLN 254
Army Act, 1950 — Section 125Criminal Procedure Code, 1973 (CrPC) — Section 475, 476Penal Code, 1860 (IPC) — Section 323, 324, 332, 353, 504