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Rajasthan High Court judgments

44,813 judgments · page 2,048 of 2,241

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High Courts14 Oct 1980Allowed

Suresh Kumar Bagaria Vs University of Rajasthan and Another

Rajasthan High Court · AIR 1981 Raj 188

Constitution of India, 1950 — Article 226Rajasthan University Ordinances, 2009 — Order 152, Order 152(1), Order 152(2)
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High Courts14 Oct 1980Allowed

Western Indian State Motors Vs The Board of Revenue and Others

Rajasthan High Court · (1980) RLW 554 : (1982) 50 STC 89

Constitution of India, 1950 — Article 226
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High Courts09 Oct 1980Dismissed

Shambhu Dayal Girraj Prasad Mahajan Vs The State of Rajasthan and Others

Rajasthan High Court · (1981) WLN 232

Rajasthan Cement (Licensing and Control) Order, 1974 — Clause 6
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High Courts09 Oct 1980Dismissed

Shambu Dayal Girraj Prasad, Mahajan Vs The State of Rajasthan

Rajasthan High Court · (1981) WLN 271

Rajasthan Cement (Licensing and Control) Order, 1974 — Section 6
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High Courts08 Oct 1980

Govind Sharan Vs Commissioner of Income Tax

Rajasthan High Court · (1982) 133 ITR 225

Evidence Act, 1872 — Section 17, 18, 19, 20, 21Income Tax Act, 1961 — Section 256(1)
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High Courts06 Oct 1980Dismissed

Nemi Chand Singhvi and Others Vs D.S. Sandhu and Others

Rajasthan High Court · (1980) WLN 364

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132
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High Courts04 Oct 1980Dismissed

Parmanand Vs Union of India (UOI)

Rajasthan High Court · (1980) WLN 412

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High Courts04 Oct 1980Allowed

Karpal Singh Vs Sardar Lakh Singh

Rajasthan High Court · (1980) WLN 577

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
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High Courts01 Oct 1980Dismissed

Parulal etc. Vs Motilal and Others

Rajasthan High Court · (1980) WLN 574

Constitution of India, 1950 — Article 14Rajasthan Pre-emption Act, 1966 — Section 6(1)(iii)
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High Courts30 Sept 1980Dismissed

Dhan Raj and Others Vs Kishni Devi and Others

Rajasthan High Court · (1980) WLN 542

Criminal Procedure Code, 1973 (CrPC) — Section 125Limitation Act, 1963 — Section 5
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High Courts25 Sept 1980Allowed

Ram Karan and Others Vs The State of Rajasthan and Others

Rajasthan High Court · (1980) WLN 592

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 109, 114, 394, 482, 494
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High Courts25 Sept 1980Dismissed

Associated Cement Companies Ltd. Vs The State of Rajasthan and Another

Rajasthan High Court · AIR 1981 Raj 133 : (1980) RLW 611

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 40Contract Act, 1872 — Section 23
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High Courts25 Sept 1980Dismissed

Delux Roadways and Choudhary Roadways Vs State Transport Appellate Tribunal and Others

Rajasthan High Court · (1980) WLN 635

Limitation Act, 1963 — Section 5
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High Courts24 Sept 1980

Gheesa Lal and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1981 Raj 65 : (1980) RLW 450

Constitution of India, 1950 — Article 226(1), 226(3)
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High Courts24 Sept 1980Dismissed

Syed Gulam Hussain Vs RTA and Others

Rajasthan High Court · (1980) WLN 500

Motor Vehicles Act, 1988 — Section 68D(3), 68F(1A), 68F(1D)
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High Courts22 Sept 1980Dismissed

Heera Lal and Others Vs The State of Rajasthan and Another

Rajasthan High Court · (1981) RLW 538 : (1981) WLN 260

Criminal Procedure Code, 1973 (CrPC) — Section 133, 142, 397, 482
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High Courts19 Sept 1980Allowed

Babulal Vs The State Rajasthan and Another

Rajasthan High Court · (1980) WLN 562

Constitution of India, 1950 — Article 226, 229
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High Courts18 Sept 1980

Birla Jute Manufacturing Co. Ltd. Vs The Regional Transport Officer and Taxation Officer and Another

Rajasthan High Court · (1980) WLN 375

Motor Vehicles Act, 1988 — Section 2(18), 22
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High Courts16 Sept 1980

Ramchandra Sharma Vs Union of India (UOI) and Others

Rajasthan High Court · (1980) WLN 507

Constitution of India, 1950 — Article 19, 226, 32
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High Courts15 Sept 1980Dismissed

Narendra Singh Shekhawat Vs S.T.A.T., Jaipur and Others

Rajasthan High Court · AIR 1981 Raj 93 : (1980) RLW 640

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 64A
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