High Courts03 Jan 1979Dismissed
Ram Charanlal and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1980 Raj 96 : (1979) RLW 439
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,070 of 2,241
High Courts03 Jan 1979Allowed
Mohammed Ishaq Vs Smt. Lachhi
Rajasthan High Court · (1979) WLN 27
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jan 1979
Badrilal and Another Vs Moda and Others
Rajasthan High Court · AIR 1979 Raj 142 : (1979) WLN 570
Rajasthan Tenancy Act, 1955 — Section 242, 251, 5(24)
High Courts23 Dec 1978Allowed
Kailash Raj Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 455
Penal Code, 1860 (IPC) — Section 26, 326
High Courts22 Dec 1978
Municipal Council and Another Vs Deshraj
Rajasthan High Court · (1978) WLN 424
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts22 Dec 1978
Rajputana Mining Agencies and Others Vs Income Tax Officer, 'A' Ward
Rajasthan High Court · (1979) 10 CTR 127 : (1979) 118 ITR 585
Income Tax Act, 1922 — Section 16(2), 18(5), 35(9)Income Tax Act, 1961 — Section 154, 154(1A), 297(2), 35
High Courts21 Dec 1978Dismissed
Jainarain Vs Smt. Meena Devi
Rajasthan High Court · (1978) WLN 473
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3), 22
High Courts21 Dec 1978Allowed
Dilip Singh Vs The University of Jodhpur
Rajasthan High Court · (1978) WLN 462
Constitution of India, 1950 — Article 226
High Courts20 Dec 1978Allowed
Budha Ram Vs The State of Rajasthan
Rajasthan High Court · (1978) 11 WLN 624
Criminal Procedure Code, 1973 (CrPC) — Section 389, 482Penal Code, 1860 (IPC) — Section 53
High Courts19 Dec 1978Dismissed
Smt. Indra Devi and Others Vs Raja Ram and Another
Rajasthan High Court · (1978) 11 WLN 525
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439, 57Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 1978Allowed
Kishoremal Mehta Vs State of Rajasthan and Another
Rajasthan High Court · (1978) WLN 481
Constitution of India, 1950 — Article 226, 299
High Courts13 Dec 1978
Kaln Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 446
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts08 Dec 1978
Chauthi and Another Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 427
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts06 Dec 1978Allowed
M.P. Agarwal Vs The State of Rajasthan and Another
Rajasthan High Court · (1978) WLN 383
Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 10
High Courts06 Dec 1978Allowed
Jhuntha and Others Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 447
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts06 Dec 1978Allowed
Gopal Singh and Others Vs Shanker Singh
Rajasthan High Court · (1978) WLN 477
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts05 Dec 1978Allowed
Jassa Singh Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 434
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 325
High Courts05 Dec 1978
Ram Sahal Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 528
Criminal Procedure Code, 1973 (CrPC) — Section 428Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts01 Dec 1978
Mst. Jeet Kaur Vs The State of Rajasthan
Rajasthan High Court · (1978) WLN 453
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 306
High Courts01 Dec 1978
Dwarkalal Vs State of Rajasthan
Rajasthan High Court · (1978) WLN 445
Opium Act, 1878 — Section 4, 9