High Courts19 Jul 1984
Umed Club Vs State of Rajasthan
Rajasthan High Court · (1984) WLN 215
Rajasthan Lands and Buildings Tax Act, 1964 — Section 6(e), 6(f)
COURT ARCHIVE
Rajasthan High Court judgments, 1984
428 judgments · page 10 of 22
High Courts18 Jul 1984Dismissed
Damodar Vs Smt. Son Dei and Others
Rajasthan High Court · AIR 1986 Raj 9
Rajasthan Tenancy Act, 1955 — Section 175, 183(1), 42, 46, 46A
High Courts18 Jul 1984
Udai Chand Sharma Vs The State of Rajasthan and Another
Rajasthan High Court · (1984) WLN 171
Constitution of India, 1950 — Article 16
High Courts18 Jul 1984
The Rajasthan State Road Transport Corporation Vs Bardhi and Others
Rajasthan High Court · (1985) 2 ACC 93
Fatal Accidents Act, 1855 — Section 1, 2
High Courts18 Jul 1984Dismissed
Bhagwan Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (1984) RLW 562 : (1984) WLN 551
Constitution of India, 1950 — Article 226
High Courts17 Jul 1984Dismissed
The State of Rajasthan Vs Ramswaroop and Others
Rajasthan High Court · (1984) WLN 255
Penal Code, 1860 (IPC) — Section 100, 102, 103, 104, 147
High Courts17 Jul 1984
Thakur Vikram Singh Vs Controller of Estate Duty
Rajasthan High Court · (1985) 156 ITR 723
Estate Duty Act, 1953 — Section 2, 5, 54, 64
High Courts16 Jul 1984
Shri Ram Agrawal Vs Union of India (UOI)
Rajasthan High Court · (1984) WLN 200
Administration of Evacuee Property Act, 1950 — Section 27, 45, 46, 7Constitution of India, 1950 — Article 220, 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 16, 20A, 33
High Courts16 Jul 1984Dismissed
The Rajasthan State Road Transport Corporation Vs Smt. Sardhi and Others
Rajasthan High Court · (1985) 1 WLN 490
Fatal Accidents Act, 1855 — Section 1, 2
High Courts16 Jul 1984Dismissed
Rajendra Singh Vs Suresh Chandra Agarwal
Rajasthan High Court · (1984) RLW 544 : (1984) WLN 563
High Courts16 Jul 1984Allowed
Rameshwar Lal and Others Vs The State of Rajasthan
Rajasthan High Court · (1984) WLN 399
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 113, 145Evidence Act, 1872 — Section 157, 57
High Courts16 Jul 1984Dismissed
State of Rajasthan Vs Firm Jaimal Singh and Co.
Rajasthan High Court · (1984) WLN 295
Evidence Act, 1872 — Section 114, 16
High Courts16 Jul 1984Allowed
Brij Kumar Bhargava Vs Rajasthan Housing Board and Another
Rajasthan High Court · AIR 1985 Raj 47
Rajasthan Housing Board (Disposal of Property) Regulations, 1970 — Regulation 28, 34, 36Rajasthan Housing Board Act, 1970 — Section 53
High Courts16 Jul 1984Dismissed
Moda Vs The State of Rajasthan
Rajasthan High Court · (1984) WLN 172
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Jul 1984
Kailash Raj Vs State of Rajasthan and Others
Rajasthan High Court · (1984) WLN 175
High Courts12 Jul 1984Allowed
Chhotiya Vs The State of Rajasthan
Rajasthan High Court · (1984) WLN 346
Evidence Act, 1872 — Section 11, 114, 37Penal Code, 1860 (IPC) — Section 380, 457, 80
High Courts12 Jul 1984
Kewal and Others Vs The State of Rajasthan
Rajasthan High Court · (1984) WLN 329
Cattle Trespass Act, 1871 — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 141, 147, 149
High Courts12 Jul 1984Allowed
Punjab National Bank and Others Vs Official Liquidator and Others
Rajasthan High Court · AIR 1986 Raj 40 : (1985) 1 WLN 484
Coal Mines (Nationalisation) Act, 1973 — Section 28Coking Coal Mines (Nationalisation) Act, 1972 — Section 28, 3(1)Companies Act, 1956 — Section 446, 446(2), 446(3)
High Courts11 Jul 1984
Smt. Kiran Kanwar and Smt. Kanchan Kanwar Vs The Union of India (UOI) and Others
Rajasthan High Court · (1985) RLW 76 : (1985) 1 WLN 90
Constitution of India, 1950 — Article 136, 226, 227, 32Wealth Tax Act, 1957 — Section 14(1), 18(2A)
High Courts11 Jul 1984
Narain Lal Nirala and Others Vs State of Rajasthan
Rajasthan High Court · (1984) CriLJ 1495
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 161, 463, 464, 468