COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 2,041 of 2,241

High Courts15 May 1981

Vimal Chandra Golecha Vs Income Tax Officer and Others

Rajasthan High Court · (1981) RLW 424 : (1981) WLN 263

Constitution of India, 1950 — Article 14, 19(1), 21Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 — Section 3Income Tax Act, 1961 — Section 142, 142(3), 147, 148, 148(1)

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High Courts12 May 1981Dismissed

Bhopal Mining Works and Another Vs Jai Mica Supply Co. and Others

Rajasthan High Court · (1981) WLN 238

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14Negotiable Instruments Act, 1881 (NI) — Section 18

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High Courts11 May 1981Allowed

Rajasthan Ice and Cold Storage Vs The State of Rajasthan and Others

Rajasthan High Court · (1981) WLN 346

Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226

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High Courts08 May 1981

Gafoor Beg Vs State of Rajasthan

Rajasthan High Court · (1981) WLN 48

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 466, 471

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High Courts08 May 1981Allowed

Om Sharan Vs Banshidhar and Others

Rajasthan High Court · (1981) RLW 306 : (1981) WLN 419

Penal Code, 1860 (IPC) — Section 147, 452Succession Act, 1925 — Section 306

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High Courts06 May 1981Allowed

Hari Prakash Sahni Vs Principal Dr. S.N. Medical College and Others

Rajasthan High Court · (1981) WLN 118

Constitution of India, 1950 — Article 226

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High Courts05 May 1981

Onkar Vs Jagmohan Singh

Rajasthan High Court · AIR 1982 Raj 179 : (1981) WLN 231

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22General Clauses Act, 1897 — Section 3(35), 9

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High Courts04 May 1981

Amar and Others Vs State of Rajasthan

Rajasthan High Court · (1981) WLN 35

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts01 May 1981Dismissed

Khwaja Printing and Processors and Others Vs The Rajasthan State Industrial Development and Investment Corporation Ltd. and Others

Rajasthan High Court · (1981) RLW 267 : (1981) WLN 173

Constitution of India, 1950 — Article 19, 226, 300A

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High Courts01 May 1981Dismissed

Dr. R.N. Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1981) WLN 41

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

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High Courts01 May 1981Allowed

Mrs. Kalpana Kumbhat Vs University of Jodhpur and Another

Rajasthan High Court · (1981) WLN 51

Constitution of India, 1950 — Article 14, 19, 21, 226, 42

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High Courts28 Apr 1981Allowed

State of Rajasthan and Another Vs Chirag Enterprises and Others

Rajasthan High Court · AIR 1982 Raj 169 : (1981) RLW 332 : (1981) WLN 112

Constitution of India, 1950 — Article 14, 226, 299

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High Courts27 Apr 1981Dismissed

The State of Rajasthan and Others Vs Gordhan Prasad and Another

Rajasthan High Court · (1981) WLN 265

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High Courts24 Apr 1981

Radhey Shyam Vs State of Rajasthan

Rajasthan High Court · (1981) WLN 279

Criminal Procedure Code, 1973 (CrPC) — Section 167, 438, 482Evidence Act, 1872 — Section 27

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High Courts23 Apr 1981

Moharsingh Vs Mohanlal and Others

Rajasthan High Court · AIR 1981 Raj 227 : (1981) RLW 291 : (1981) WLN 142

Representation of the People Act, 1951 — Section 100(1), 123(A), 123(B), 98

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High Courts22 Apr 1981Allowed

Kailash Chandra Vs Parasmal and Others

Rajasthan High Court · (1981) RLW 259 : (1981) WLN 506

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457, 482Motor Vehicles Act, 1988 — Section 31Penal Code, 1860 (IPC) — Section 406

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High Courts21 Apr 1981Dismissed

Lumbaram Vs Vardaram and Others

Rajasthan High Court · AIR 1982 Raj 105

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts16 Apr 1981Dismissed

Inder Dev Arya Vs University of Rajasthan and Another

Rajasthan High Court · AIR 1981 Raj 269 : (1981) WLN 354

Constitution of India, 1950 — Article 14, 15(1), 15(4), 226Indian Medical Council Act, 1956 — Section 33Rajasthan Medical Colleges Admission Rules, 1980 — Rule 2

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High Courts15 Apr 1981Partly Allowed

Ummed Mal Vs Kundanmal and Another

Rajasthan High Court · AIR 1981 Raj 202 : (1981) RLW 272

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11, 2(2), 47, 96Stamp Act, 1899 — Section 15(2), 35

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High Courts15 Apr 1981Allowed

Bajrang Lal Vs The State of Rajasthan and Others

Rajasthan High Court · AIR 1981 Raj 298 : (1981) RLW 355 : (1981) WLN 32

Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 106Rajasthan Panchayat Act, 1953 — Section 17, 17(4), 17(4A)

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