High Courts23 Mar 1982Dismissed
Union of India (UOI) Vs Ram Prasad Prahladrai
Rajasthan High Court · AIR 1982 Raj 253 : (1982) RLW 213 : (1982) WLN 88
Evidence Act, 1872 — Section 101, 102, 103, 104Railways Act, 1890 — Section 56, 74, 74(3), 76
COURT ARCHIVE
Rajasthan High Court judgments, 1982
273 judgments · page 11 of 14
High Courts22 Mar 1982Allowed
Sita Ram and Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1982 Raj 256 : (1982) WLN 234
Rajasthan Land Acquisition Act, 1953 — Section 17(4), 4(1), 4(5), 5A, 6
High Courts22 Mar 1982Allowed
Smt. Dhanni and Others etc. Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1983 Raj 62 : (1982) WLN 790
Land Acquisition Act, 1894 — Section 4, 5ARajasthan Land Acquisition Act, 1953 — Section 17(1), 17(2), 17(4), 4, 4(5)
High Courts18 Mar 1982Allowed
Balu and Others Vs Birda and Others
Rajasthan High Court · AIR 1983 Raj 13 : (1982) RLW 391 : (1982) WLN 258
Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Tenancy Act, 1955 — Section 42
High Courts18 Mar 1982Allowed
Dhudaram Vs The State and Others
Rajasthan High Court · AIR 1983 Raj 29 : (1982) RLW 304 : (1982) WLN 201
Constitution of India, 1950 — Article 14, 226Rajasthan Co-operative Societies Act, 1965 — Section 36(1)(a)
High Courts17 Mar 1982Dismissed
Mazid Khan Vs The State and Others
Rajasthan High Court · AIR 1983 Raj 180 : (1982) WLN 660
Rajasthan Fisheries Rules, 1958 — Rule 5(1)
High Courts16 Mar 1982Allowed
Sawai Singh Vs The State of Rajasthan
Rajasthan High Court · (1982) RLW 472 : (1982) WLN 280
Constitution of India, 1950 — Article 226, 311
High Courts15 Mar 1982Dismissed
Prakash Chandra Vs The High Court of Judicature for Rajasthan and Another
Rajasthan High Court · (1982) RLW 312 : (1982) WLN 508
Constitution of India, 1950 — Article 226
High Courts15 Mar 1982Dismissed
Prakash Chandra Vs The High Court of Judicature for Rajasthan at Jodhpur
Rajasthan High Court · (1982) WLN 504
Constitution of India, 1950 — Article 226, 235, 311
High Courts15 Mar 1982Dismissed
Dr. Saligram Vs Sagar Chand
Rajasthan High Court · AIR 1983 Raj 176 : (1983) RLW 101
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 14, 14(2), 22
High Courts12 Mar 1982Dismissed
Nahar Singh and Others Vs Preetam Singh and Others
Rajasthan High Court · (1982) RLW 196 : (1982) WLN 70
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146, 2, 465General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 307, 447
High Courts04 Mar 1982Allowed
Ratanlal Vs Ramkumar and Others
Rajasthan High Court · AIR 1983 Raj 35 : (1982) RLW 531 : (1982) WLN 538
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14
High Courts03 Mar 1982Dismissed
Urban Improvement Trust and Others Vs Maharana Pratap Smarak Samiti
Rajasthan High Court · (1982) WLN 119
Government Grants Act, 1895 — Section 3
High Courts03 Mar 1982Dismissed
Badri Narain Tak Vs Shyam Narain
Rajasthan High Court · AIR 1982 Raj 287
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts03 Mar 1982Allowed
Mst. Parwati Vs Bhanwarlal
Rajasthan High Court · (1982) WLN 336
Penal Code, 1860 (IPC) — Section 107, 307, 324, 326, 345
High Courts02 Mar 1982
Bhagwan Singh Vs The Stale of Rajasthan and Others
Rajasthan High Court · (1983) CriLJ 477 : (1982) RLW 428 : (1982) WLN 520
High Courts01 Mar 1982
Nane Shah Vs Manohar Singh
Rajasthan High Court · (1982) WLN 152
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts01 Mar 1982Allowed
Brij Mohan Sharma Vs The State of Rajasthan and Another
Rajasthan High Court · (1982) WLN 181
Constitution of India, 1950 — Article 226
High Courts01 Mar 1982
State of Rajasthan Vs Dr. J.P. Sharma and Others
Rajasthan High Court · (1983) CriLJ 858 : (1982) RLW 203 : (1982) WLN 60
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 105, 120, 161, 162, 163
High Courts01 Mar 1982Allowed
Jagdish Kishore Vs The State of Rajasthan and Another
Rajasthan High Court · (1982) WLN 14
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 161