COURT ARCHIVE

Rajasthan High Court judgments, 1983

284 judgments · page 14 of 15

High Courts25 Jan 1983Dismissed

Rajasthan Cooperative Dairy Federation Ltd. and Another Vs Manoharlal Sharma

Rajasthan High Court · (1983) WLN 237

Constitution of India, 1950 — Article 12, 14, 16, 226, 32Industrial Employment (Standing Orders) Act, 1946 — Section 15, 2, 3

High Courts24 Jan 1983Dismissed

Jaipur Wool and Namda Association and Another Vs State of Rajasthan and Others

Rajasthan High Court · (1983) RLW 337 : (1984) 55 STC 153 : (1983) WLN 42

Central Sales Tax Act, 1956 — Section 6, 8

High Courts21 Jan 1983

S.P. Wahi and Another Vs Surendra Singh

Rajasthan High Court · (1983) CriLJ 1426 : (1983) WLN 35

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 15, 17, 19, 20

High Courts21 Jan 1983

Bhanwar Lal Vs Smt. Kamla Devi

Rajasthan High Court · AIR 1983 Raj 229 : (1983) WLN 322

Hindu Marriage Act, 1955 — Section 13, 24, 28A

High Courts19 Jan 1983Allowed

Harshamal Shivbux Vs Ramkishan Das Sagarmal and Others

Rajasthan High Court · AIR 1984 Raj 34 : (1983) WLN 26

Civil Procedure Code, 1908 (CPC) — Section 151Presidency Towns Insolvency Act, 1909 — Section 17Provincial Insolvency Act, 1920 — Section 29

High Courts18 Jan 1983Allowed

Kistoora Ram Vs Union of India (UOI) and Another

Rajasthan High Court · (1983) WLN 292

Payment of Gratuity Act, 1972 — Section 1, 2

High Courts18 Jan 1983

Tiwari Jhooma Lal Swarooplal Vs State of Rajasthan

Rajasthan High Court · (1983) WLN 600

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

High Courts17 Jan 1983Allowed

Banshi Lal Another Vs The State of Rajasthan and Others

Rajasthan High Court · (1983) WLN 17

Constitution of India, 1950 — Article 14, 15, 16, 226, 309

High Courts17 Jan 1983Allowed

Union of India (UOI) Vs Mohan Raj

Rajasthan High Court · AIR 1983 Raj 200 : (1983) RLW 541 : (1983) WLN 258

Goods Tariff General Rules — Rule 15Railways Act, 1890 — Section 73

High Courts12 Jan 1983Dismissed

Miss. Niharika Tak Vs The University of Jodhpur

Rajasthan High Court · (1983) WLN 32

Constitution of India, 1950 — Article 15, 226

High Courts12 Jan 1983Dismissed

Shiv Dan Singh Vs State of Rajasthan

Rajasthan High Court · (1983) RLW 265 : (1983) WLN 40

Constitution of India, 1950 — Article 226

High Courts12 Jan 1983Dismissed

Dr. Chandra Bhan Singh Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1983 Raj 149 : (1983) RLW 560 : (1983) WLN 101

Constitution of India, 1950 — Article 165, 165(1), 217(1), 217(2), 319

High Courts07 Jan 1983Dismissed

Mahendra Surana and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1983) RLW 123 : (1983) WLN 165

Constitution of India, 1950 — Article 14, 16, 309

High Courts06 Jan 1983Dismissed

The State of Rajasthan Vs Maharaja Shri Karni Singhji and Others

Rajasthan High Court · AIR 1983 Raj 90 : (1983) WLN 4

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Article 23, 26, 47A, 47A(2), 56

High Courts06 Jan 1983Dismissed

Narain Singh Vs Munsif and Judicial Magistrate, Ist Class, Bundi and Another

Rajasthan High Court · AIR 1985 Raj 164 : (1984) RLW 745

Constitution of India, 1950 — Article 226Rajasthan Panchayat Act, 1953 — Section 11, 11(6)Rajasthan Panchayat and Nyaya Panchayat Election Rules, 1960 — Rule 85(1)

High Courts05 Jan 1983Dismissed

Gopikishan Vs State of Rajasthan and Another

Rajasthan High Court · (1983) WLN 9

Constitution of India, 1950 — Article 226

High Courts05 Jan 1983Allowed

Union of India (UOI) Vs Ram Niwas

Rajasthan High Court · AIR 1984 Raj 42 : (1983) RLW 286 : (1983) WLN 88

Civil Procedure Code, 1908 (CPC) — Section 35B, 35B(1)

High Courts05 Jan 1983

Ratan Singh Vs The State of Rajasthan and Others

Rajasthan High Court · (1983) WLN 1

Constitution of India, 1950 — Article 226

High Courts04 Jan 1983Dismissed

Jamandass Vs Gokuldass

Rajasthan High Court · AIR 1984 Raj 8 : (1983) RLW 565 : (1983) WLN 228

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3, 30, 6, 6(2)

High Courts04 Jan 1983Dismissed

Union of India (UOI) and Others Vs Satya Pal Mehta and Others

Rajasthan High Court · (1983) WLN 91

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 80