COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 2,098 of 2,241

High Courts22 Jul 1976

Dr. Shiv Ray and Another Vs State

Rajasthan High Court · (1977) CriLJ 843 : (1976) RLW 371 : (1976) 9 WLN 330

Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 347, 432, 484Penal Code, 1860 (IPC) — Section 323, 342, 347, 354, 376

High Courts21 Jul 1976Allowed

Govind Singh Vs The State Transport Appellate Tribunal, Rajasthan, Jaipur and Others

Rajasthan High Court · AIR 1977 Raj 108

Motor Vehicles Act, 1939 — Section 43, 68F(2), 68G

High Courts21 Jul 1976

Satyapal Vs Sarad Kumar

Rajasthan High Court · (1976) WLN 244

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(h)

High Courts21 Jul 1976Allowed

Mastana Dudh Utpadak Sahkari Samiti, Pali Vs Board of Revenue for Rajasthan, Ajmer and Others

Rajasthan High Court · AIR 1977 Raj 4 : (1976) RLW 380 : (1976) 9 WLN 349

Rajasthan Land Revenue Act, 1956 — Section 10, 77

High Courts20 Jul 1976Allowed

Man Industrial Corporation Ltd. Vs State of Rajasthan and Others

Rajasthan High Court · (1976) WLN 273

Central Sales Tax Act, 1956 — Section 9

High Courts14 Jul 1976Allowed

Amarjeet Singh Vs The State of Rajasthan

Rajasthan High Court · (1980) WLN 325

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 148, 307, 452

High Courts12 Jul 1976Dismissed

Saremal Ratanchand Vs Juhar Mal Bhabutmal

Rajasthan High Court · AIR 1977 Raj 85 : (1976) RLW 376 : (1976) 9 WLN 332

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)

High Courts08 Jul 1976Allowed

Babulal Vs The State of Rajasthan and Others

Rajasthan High Court · (1976) WLN 221

Constitution of India, 1950 — Article 226

High Courts08 Jul 1976Dismissed

Ved Prakash Vs Anand Prakash

Rajasthan High Court · (1976) WLN 246

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(i)

High Courts05 Jul 1976

Union of India (UOI) Vs Mohan Lal

Rajasthan High Court · (1976) WLN 249

Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 324, 34

High Courts01 Jul 1976Allowed

Nemi Chand Agarwal Vs State of Rajasthan and Others

Rajasthan High Court · (1976) WLN 300

Rajasthan Minor Mineral Concession Rules, 1959 — Rule 11, 18

High Courts01 Jul 1976

Immamudin and Others Vs Mst. Khatoon and Others

Rajasthan High Court · (1976) WLN 774

Fatal Accidents Act, 1855 — Section 1A

High Courts03 Jun 1976Dismissed

Bombay Electric and General Agencies and Another Vs Income Tax Officer and Another

Rajasthan High Court · (1976) WLN 169

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 127, 144B, 153

High Courts27 May 1976Allowed

Bajrang Singh Shekhawat and Another Vs University of Jodhpur and Another

Rajasthan High Court · (1976) RLW 310 : (1976) WLN 148

Constitution of India, 1950 — Article 226

High Courts12 May 1976Allowed

Kaloo Singh Vs Asstt. Mining Engineer (Recovery) Mines and Geological Department and Another

Rajasthan High Court · AIR 1976 Raj 199 : (1976) RLW 245 : (1976) 9 WLN 204

Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 39(2)

High Courts12 May 1976Dismissed

State of Rajasthan Vs Ramnarayan Upadhaya

Rajasthan High Court · (1976) RLW 287 : (1976) WLN 234

Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 134Criminal Procedure Code, 1973 (CrPC) — Section 107, 397, 457, 482

High Courts11 May 1976Allowed

Vishnu Kumar Vs State Bank of Bikaner and Jaipur and Others

Rajasthan High Court · AIR 1976 Raj 195 : (1976) RLW 261 : (1976) 9 WLN 222

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 4

High Courts10 May 1976Dismissed

Tagaram Vs State Transport Appellate Tribunal and Others

Rajasthan High Court · (1976) WLN 181

Motor Vehicles Act, 1988 — Section 64(1)(f)

High Courts10 May 1976

Ram Khilari and Others Vs Union of India (UOI) and Others

Rajasthan High Court · AIR 1976 Raj 219 : (1976) RLW 320 : (1976) 9 WLN 300

Constitution of India, 1950 — Article 16Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10, 11, 12, 13, 14

High Courts07 May 1976Allowed

Pukhraj Vs Mishrimal

Rajasthan High Court · (1976) RLW 243 : (1976) WLN 251

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 74Foreign Exchange Regulation Act, 1973 — Section 2