High Courts24 Aug 1982Dismissed
Smt. Shanti Devi Vs Govind Singh
Rajasthan High Court · AIR 1983 Raj 211
Hindu Marriage Act, 1955 — Section 13, 23(1)
COURT ARCHIVE
Rajasthan High Court judgments, 1982
273 judgments · page 6 of 14
High Courts23 Aug 1982Dismissed
Laxminarain Vs State and Others
Rajasthan High Court · (1982) WLN 305
Constitution of India, 1950 — Article 226
High Courts23 Aug 1982Dismissed
Shanker Vs Lali and Another
Rajasthan High Court · (1982) WLN 663
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
High Courts23 Aug 1982Allowed
Bachan Singh and Others Vs The State of Rajasthan
Rajasthan High Court · (1983) RLW 68 : (1982) WLN 358
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 452
High Courts19 Aug 1982
Union of India (UOI) Vs State of Rajasthan and Others
Rajasthan High Court · (1983) 13 ELT 895 : (1982) WLN 247
Criminal Procedure Code, 1973 (CrPC) — Section 392, 397, 482Defence of India Rules, 1962 — Rule 124, 127, 128Gold (Control) Act, 1968 — Section 10(2), 110, 110(2), 16, 71
High Courts18 Aug 1982Dismissed
Sohandas Vs Sampat Singh and Others
Rajasthan High Court · (1982) RLW 536 : (1982) WLN 465
Constitution of India, 1950 — Article 226, 311
High Courts18 Aug 1982Dismissed
Babu and Others Vs Smt. Sunder Bai and Others
Rajasthan High Court · (1982) WLN 616
Civil Procedure Code, 1908 (CPC) — Section 44, 47
High Courts18 Aug 1982Dismissed
Bhanwar Lal Vs Bhanwar Lal
Rajasthan High Court · (1982) WLN 245
Criminal Procedure Code, 1973 (CrPC) — Section 200, 210Penal Code, 1860 (IPC) — Section 380, 406, 454
High Courts17 Aug 1982
K.L. Rajpurohit Vs University of Jodhpur
Rajasthan High Court · (1982) WLN 592
Constitution of India, 1950 — Article 226
High Courts15 Aug 1982Allowed
Rama Kishan Vs Umedmal
Rajasthan High Court · (1982) WLN 350
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 19A
High Courts11 Aug 1982Dismissed
Bhilwara Sahkari Upbhokta Wholesale Bhandar Ltd. and Another Vs Prescribed Authority and Another
Rajasthan High Court · (1982) RLW 682 : (1982) WLN 478
Rajasthan Co-operative Societies Act, 1965 — Section 75Rajasthan Shops and Commercial Establishments Act, 1958 — Section 28A
High Courts11 Aug 1982Dismissed
Vichitra Banwarilal Meena Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1982 Raj 297 : (1982) WLN 294
Constitution (Forty-Fifth Amendment) Act, 1980 — Section 2Constitution of India, 1950 — Article 14, 226, 334, 368, 46
High Courts10 Aug 1982
Munilal Vs Sarvaieet
Rajasthan High Court · AIR 1984 Raj 22 : (1983) RLW 278 : (1982) WLN 756
Civil Procedure Code, 1908 (CPC) — Section 19
High Courts06 Aug 1982Dismissed
Shah Nemji Chitarmal Vs Union of India (UOI) and Another
Rajasthan High Court · (1983) RLW 301 : (1982) WLN 441
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73Railways Act, 1989 — Section 77
High Courts05 Aug 1982Dismissed
S.N. Singh Vs Raj Atomic Power Project and Another
Rajasthan High Court · (1982) WLN 417
Army Act, 1950 — Section 164, 165Constitution of India, 1950 — Article 226, 43AIndustrial Disputes Act, 1947 — Section 10, 11, 2, 20, 22
High Courts02 Aug 1982Allowed
Bhagwan Das Vs Goswami Brijesh Kumarji and Others
Rajasthan High Court · AIR 1983 Raj 3 : (1982) WLN 474
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Rajasthan Public Trusts Act, 1959 — Section 38
High Courts30 Jul 1982
Sethi Marble and Stone Industries Vs Regional Provident Fund Commissioner, Rajasthan Jaipur and Another
Rajasthan High Court · (1982) WLN 214
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 3, 7A, 8
High Courts30 Jul 1982Dismissed
R.K. Bhatnagar Vs Union of India (UOI) and Divisional Manager Western Railway
Rajasthan High Court · (1982) RLW 612 : (1982) WLN 721
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 22, 37
High Courts30 Jul 1982
Narayan and Others Vs The State of Rajasthan
Rajasthan High Court · (1982) CriLJ 2319
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 309, 437Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 336
High Courts30 Jul 1982Allowed
Kayhaiya Lal Vs The State of Rajasthan
Rajasthan High Court · (1982) WLN 195
Criminal Procedure Code, 1973 (CrPC) — Section 156, 432, 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420