High Courts04 Nov 1976Dismissed
Chimandas and Others Vs Ehanwarlal
Rajasthan High Court · (1976) WLN 556
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,095 of 2,241
High Courts03 Nov 1976
Moolchand and Another Vs State of Rajasthan
Rajasthan High Court · (1976) WLN 592
Penal Code, 1860 (IPC) — Section 325Probation of Offenders Act, 1958 — Section 3
High Courts02 Nov 1976Dismissed
Umakant and Co. Vs The Commissioner of Income Tax
Rajasthan High Court · (1976) RLW 520 : (1976) WLN 636
Income Tax Act, 1961 — Section 195, 252, 256, 266
High Courts02 Nov 1976Dismissed
Khetri Tamba Shramik Sangh Vs Union of India (UOI) and Others
Rajasthan High Court · (1977) RLW 20 : (1976) WLN 708
COMPANIES ACT, 1956 — Section 617, 619Constitution of India, 1950 — Article 226, 311
High Courts02 Nov 1976Allowed
Sri Ram Vs Ram Swaroop and Another
Rajasthan High Court · (1976) WLN 436
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5
High Courts01 Nov 1976Allowed
Commercial Taxes Officer Vs Assam Roller Flour Mills and Another
Rajasthan High Court · (1976) WLN 438
Rajasthan Sales Tax Act, 1954 — Section 16(3), 2(o)
High Courts26 Oct 1976Dismissed
Devi Singh Vs Authority Under Section 28A(2) of Rajasthan Shop and Commercial Establishment Act and Others
Rajasthan High Court · (1976) WLN 535
Rajasthan Shops and Commercial Establishments Act, 1958 — Section 28A
High Courts26 Oct 1976Allowed
Vijaysingh Kalyansingh Vs R.T.A. and Others
Rajasthan High Court · (1976) WLN 453
Constitution of India, 1950 — Article 226
High Courts25 Oct 1976Allowed
Akhtar Ali Vs State of Rajasthan
Rajasthan High Court · (1976) WLN 574
Criminal Procedure Code, 1973 (CrPC) — Section 313, 391Foreigners Act, 1946 — Section 14, 3, 9Penal Code, 1860 (IPC) — Section 307, 34
High Courts21 Oct 1976Dismissed
Banshidhar and Others Vs State
Rajasthan High Court · AIR 1977 Raj 46 : (1976) RLW 570
Rajasthan General Clauses Act, 1955 — Section 6Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15, 15(2), 40Rajasthan Tenancy Act, 1955 — Section 30E, 30E(1), 30E(2)
High Courts20 Oct 1976
Daulat Ram Vs State of Rajasthan
Rajasthan High Court · (1977) CriLJ 560 : (1976) RLW 539 : (1976) 9 WLN 660
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 169
High Courts19 Oct 1976Allowed
Hans Raj Vs Superintending Engineer, PWD
Rajasthan High Court · (1976) WLN 463
Employees Compensation Act, 1923 — Section 30, 32
High Courts19 Oct 1976
Assistant Commercial Taxes Officer Vs Azad Bakery and Another
Rajasthan High Court · (1976) WLN 539
Rajasthan Sales Tax Act, 1954 — Section 3(1)(a)
High Courts14 Oct 1976
State of Rajasthan and Others Vs V.K. Bhatia and Others
Rajasthan High Court · (1977) 1 LLJ 245 : (1976) RLW 631 : (1976) 9 WLN 488
Constitution of India, 1950 — Article 233, 233A, 309, 318, 320
High Courts13 Oct 1976
Commercial Taxes of Officer and Others Vs Bharat Krishi Yantralaya and Others
Rajasthan High Court · (1976) WLN 632
Rajasthan Sales Tax Act, 1954 — Section 15(2)(b)
High Courts13 Oct 1976
Commercial Taxes Officer Vs Bharat Krishi Yantralaya and Another
Rajasthan High Court · (1976) RLW 628 : (1977) 40 STC 451
Rajasthan Sales Tax Act, 1954 — Section 15(2)(b)Rajasthan Sales Tax Act, 1994 — Item 8(b)
High Courts12 Oct 1976Dismissed
M.H. Shah Vs The State of Rajasthan
Rajasthan High Court · (1976) RLW 620 : (1976) WLN 759
Constitution of India, 1950 — Article 14, 19, 226, 32, 369Contract Act, 1872 — Section 230
High Courts11 Oct 1976Dismissed
Smt. Asha Mishra Vs Dhirendra Kumar
Rajasthan High Court · (1976) WLN 373
Hindu Marriage Act, 1955 — Section 28, 9
High Courts11 Oct 1976
Kodumal Vs The Rajasthan Small Industiries Corporation
Rajasthan High Court · (1976) WLN 477
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Oct 1976Dismissed
Gurdeva Singh Vs Govt. of India
Rajasthan High Court · (1976) WLN 409
Civil Procedure Code, 1908 (CPC) — Section 115Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 22, 24