High Courts02 Apr 1979
Smt. Jeewan Kumari Vs Union of India (UOI) and Others
Rajasthan High Court · (1979) 118 ITR 573
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127(1)
COURT ARCHIVE
Rajasthan High Court judgments
47,996 judgments · page 2,195 of 2,400
High Courts02 Apr 1979Dismissed
The State Vs Bhabhootmal and Others
Rajasthan High Court · (1979) WLN 176
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 148, 149, 201, 212, 302
High Courts28 Mar 1979Dismissed
Devi Singh Vs Smt. Sushila Devi
Rajasthan High Court · AIR 1980 Raj 48 : (1979) RLW 339 : (1979) WLN 331
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Marriage Act, 1955 — Section 13, 13, 13(1)
High Courts28 Mar 1979
Tolaram and Others Vs State of Rajasthan
Rajasthan High Court · (1979) RLW 267 : (1979) WLN 384
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Mar 1979Dismissed
Hanuman Bhat Vs State of Rajasthan
Rajasthan High Court · (1979) RLW 272 : (1979) WLN 241
Penal Code, 1860 (IPC) — Section 114, 302
High Courts26 Mar 1979
B.D. Charles Vs Smt. Nora Benjamin and Another
Rajasthan High Court · (1979) RLW 248 : (1979) WLN 217
Divorce Act, 1869 — Section 10, 11, 17, 31, 34Evidence Act, 1872 — Section 47Hindu Marriage Act, 1955 — Section 28
High Courts23 Mar 1979Dismissed
Bhalle Chand and Others Vs Tej Raj and Others
Rajasthan High Court · (1979) WLN 705
Transfer of Property Act, 1882 — Section 53
High Courts23 Mar 1979
Abdul Salam Vs State of Rajasthan
Rajasthan High Court · (1979) WLN 134
Penal Code, 1860 (IPC) — Section 302, 307, 452
High Courts22 Mar 1979
Dhankaur and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1979) 120 ITR 158 : (1979) RLW 263 : (1979) WLN 213
Constitution of India, 1950 — Article 226Rajasthan Agricultural Income Tax Act, 1953 — Section 48, 52, 52(2)
High Courts22 Mar 1979
Gotam and Another Vs The State of Rajasthan
Rajasthan High Court · (1979) WLN 114
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts21 Mar 1979Allowed
Madanlal and Anand Prakash Vs The State of Rajasthan and Others
Rajasthan High Court · (1979) WLN 212
Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 177, 179, 406Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts21 Mar 1979Dismissed
Sumer Singh Vs The Munsiff and Judicial Magistrate First Class Khetri and Another
Rajasthan High Court · AIR 1979 Raj 178 : (1979) RLW 395 : (1979) WLN 520
Rajasthan Panchayat and Nyaya Panchayat Election Rules, 1960 — Rule 79(2), 80(2)
High Courts21 Mar 1979Allowed
Brij Lal and Others Vs Rajasthan State Electricity Board
Rajasthan High Court · (1979) WLN 221
Constitution of India, 1950 — Article 11, 14, 16, 31Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity (Supply) Act, 1948 — Section 79
High Courts20 Mar 1979Allowed
Harish Chandra Vs The State of Rajasthan
Rajasthan High Court · (1979) WLN 105
Penal Code, 1860 (IPC) — Section 409, 465, 467, 468, 471
High Courts20 Mar 1979Dismissed
Ganesh Ram Vs Smt. Patasi
Rajasthan High Court · (1979) WLN 120
Criminal Procedure Code, 1973 (CrPC) — Section 488(4), 488(5)
High Courts20 Mar 1979Dismissed
Vali and Others Vs Vali Mohd. and Others
Rajasthan High Court · (1979) RLW 257 : (1979) WLN 120
Criminal Procedure Code, 1973 (CrPC) — Section 156, 169, 170, 173, 190Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 1979Dismissed
Kesardas Vs Harish Chandra Vyas
Rajasthan High Court · (1979) RLW 201 : (1979) WLN 640
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(c)
High Courts16 Mar 1979Dismissed
Padam Chand Vinay Chand Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1980 Raj 89
Constitution of India, 1950 — Article 226(3)Mineral Concession Rules, 1960 — Rule 22, 54, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 30, 5(1)
High Courts16 Mar 1979Dismissed
Kishansingh Vs City Corporation (Now Municipal Council)
Rajasthan High Court · (1979) WLN 130
Udaipur City Municipal Act, 1954 — Section 339(a)
High Courts09 Mar 1979Dismissed
Bhera Ram and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1979) WLN 224
Constitution of India, 1950 — Article 21, 226