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
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,032 of 2,241
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 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
High Courts25 Feb 1982Dismissed
Deepla Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 170
Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts25 Feb 1982
Administrator, Municipal Board Vs Om Prakash
Rajasthan High Court · (1982) CriLJ 1398 : (1982) RLW 189 : (1982) WLN 98
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 11, 16, 2, 22, 7
High Courts25 Feb 1982Allowed
Yatayat Nigam, Udaipur Vs Union of India (UOI)
Rajasthan High Court · AIR 1983 Raj 17 : (1982) RLW 484 : (1982) WLN 273
Railways Act, 1890 — Section 13, 7
High Courts25 Feb 1982Dismissed
Shambhu Dayal Kureel Vs Union of India (UOI) and Others
Rajasthan High Court · (1982) WLN 407
Constitution of India, 1950 — Article 14, 16
High Courts25 Feb 1982
State of Rajasthan Vs Taj Mohd.
Rajasthan High Court · (1982) WLN 231
Rajasthan Excise Act, 1950 — Section 54(a)Rajasthan Excise Rules, 1956 — Rule 18
High Courts23 Feb 1982Allowed
Mathuralal and Another Vs Mandattsingh and Others
Rajasthan High Court · (1982) WLN 173
Constitution of India, 1950 — Article 226
High Courts18 Feb 1982Dismissed
Mst. Surjali Vs State of Rajasthan
Rajasthan High Court · (1982) WLN 43
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 309