High Courts24 Feb 1976Allowed
Bheema and Others Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 568
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 182, 200, 202Penal Code, 1860 (IPC) — Section 169, 182, 302, 34, 366
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 2,101 of 2,241
High Courts20 Feb 1976Allowed
Bhanwar Lal Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1976 Raj 136 : (1976) RLW 116 : (1976) 9 WLN 55
Rajasthan Land Revenue Act, 1956 — Section 179
High Courts19 Feb 1976
Hukma and Another Vs State of Rajasthan
Rajasthan High Court · (1976) CriLJ 1480
Criminal Procedure Code, 1973 (CrPC) — Section 164, 342Penal Code, 1860 (IPC) — Section 302, 392, 411
High Courts19 Feb 1976
Hukma and Sobha Vs State of Rajasthan
Rajasthan High Court · (1976) WLN 118
Criminal Procedure Code, 1973 (CrPC) — Section 164, 342Penal Code, 1860 (IPC) — Section 302, 392, 411
High Courts17 Feb 1976
Poosa Ram and Others Vs The State of Rajasthan
Rajasthan High Court · (1976) RLW 129 : (1976) WLN 135
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 307, 326, 34, 352Probation of Offenders Act, 1958 — Section 3
High Courts17 Feb 1976
Madan Lal Vs State of Rajasthan
Rajasthan High Court · (1976) WLN 40
Constitution of India, 1950 — Article 20General Clauses Act, 1897 — Section 26, 28Penal Code, 1860 (IPC) — Section 161, 71
High Courts13 Feb 1976Allowed
Rajasthan Industries and Metal Works and Another Vs State Bank of India and Another
Rajasthan High Court · (1976) WLN 74
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts12 Feb 1976
Madan Lal Vs State of Rajasthan
Rajasthan High Court · (1976) CriLJ 1485 : (1976) RLW 181
Constitution of India, 1950 — Article 20General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 161, 71
High Courts11 Feb 1976Allowed
Kayum Ali Vs Alanoor
Rajasthan High Court · (1976) WLN 97
Civil Procedure Code, 1908 (CPC) — Order 28 Rule 3Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
High Courts04 Feb 1976Dismissed
Bhanwar Lal Vs U.I.T.
Rajasthan High Court · (1976) WLN 45
Constitution of India, 1950 — Article 226
High Courts01 Feb 1976Dismissed
Onkar Vs State of Rajasthan
Rajasthan High Court · (1976) WLN 58
Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts27 Jan 1976Allowed
Bhanwarlal and Others Vs Nathmal
Rajasthan High Court · AIR 1976 Raj 137 : (1976) RLW 59
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14
High Courts27 Jan 1976Allowed
Bhagwandas and Others Vs Kanmal
Rajasthan High Court · (1976) WLN 75
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(h), 14(2)
High Courts22 Jan 1976Dismissed
Bhag Chand Vs State Transport Appellate Tribunal and Another
Rajasthan High Court · (1976) WLN 71
Constitution of India, 1950 — Article 226
High Courts21 Jan 1976Dismissed
Ladu Ram Vs Smt. Rukma Devi and Another
Rajasthan High Court · (1976) RLW 62 : (1976) WLN 32
Criminal Procedure Code, 1973 (CrPC) — Section 125General Clauses Act, 1897 — Section 6
High Courts21 Jan 1976Dismissed
Bhanwarlal Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1976) WLN 43
High Courts21 Jan 1976Allowed
G.N. Bhargava Vs The State of Rajasthan and Others
Rajasthan High Court · (1976) WLN 31
High Courts21 Jan 1976Allowed
Mehta Mansuk Lal Vs Modi Fateh Lal
Rajasthan High Court · (1976) WLN 69
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A, 14(2)
High Courts20 Jan 1976Allowed
Firm Khila Ram Jawahar Lal Vs Smt. Ghisi Bai
Rajasthan High Court · (1976) WLN 68
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A, 14(2)
High Courts17 Jan 1976Allowed
Kishansingh Bhati Vs The State of Rajasthan and Another
Rajasthan High Court · (1976) WLN 62