COURT ARCHIVE

Rajasthan High Court judgments, 1984

428 judgments · page 7 of 22

High Courts21 Aug 1984Partly Allowed

Ram Singh Vs Ram Singh and Another

Rajasthan High Court · AIR 1985 Raj 148 : (1984) WLN 572

Arbitration Act, 1940 — Section 14, 15, 29, 41Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3

High Courts21 Aug 1984Allowed

The State of Rajasthan Vs Birla Jute and Industries Ltd. and Others

Rajasthan High Court · (1984) WLN 233

Constitution of India, 1950 — Article 226

High Courts21 Aug 1984Dismissed

Shahabuddin Vs Dayala and Another

Rajasthan High Court · (1986) ACJ 394

High Courts21 Aug 1984Dismissed

Mohanlal and Another Vs Shanti Devi and Others

Rajasthan High Court · (1985) ACJ 205

High Courts17 Aug 1984

Bhagwana Vs State of Rajasthan

Rajasthan High Court · (1984) WLN 281

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34

High Courts17 Aug 1984Allowed

Ram Khiladi and Another Vs State of Another

Rajasthan High Court · (1984) WLN 493

Penal Code, 1860 (IPC) — Section 302, 323, 333, 34, 447

High Courts17 Aug 1984

Jodh Singh Vs State of Rajasthan

Rajasthan High Court · (1984) WLN 530

Criminal Procedure Code, 1973 (CrPC) — Section 161, 40Penal Code, 1860 (IPC) — Section 302, 307, 326

High Courts16 Aug 1984Dismissed

Pokarmal Ram Narayan and Another Vs Ram Saran and Another etc.

Rajasthan High Court · (1986) ACJ 122 : AIR 1986 Raj 37

Motor Vehicles Act, 1939 — Section 110C

High Courts16 Aug 1984Dismissed

Dharam Pal Gupta and Another Vs Registrar of Companies and Another

Rajasthan High Court · (1985) 1 WLN 444

COMPANIES ACT, 1956 — Section 159, 165, 166, 210, 220Criminal Procedure Code, 1973 (CrPC) — Section 295, 296

High Courts16 Aug 1984

New India Assurance Co. and Another Vs Gauri Shanker Sharma and Another

Rajasthan High Court · (1987) 62 CompCas 72

Motor Vehicles Act, 1939 — Section 110A, 110A(1), 95, 95(2), 96

High Courts14 Aug 1984Allowed

Mahavir Prasad Sharma Vs Jaswanti Devi and Others

Rajasthan High Court · (1986) ACJ 358

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 4, 151

High Courts14 Aug 1984

Mathura Lal and Birdha Vs The State of Rajasthan

Rajasthan High Court · (1984) WLN 484

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 325, 34

High Courts10 Aug 1984Dismissed

The State of Rajasthan Vs Sewak Ram and Another

Rajasthan High Court · (1984) WLN 265

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 108, 120B, 302

High Courts10 Aug 1984Dismissed

Panna Lal Vs Mohan Lal and Others

Rajasthan High Court · AIR 1985 Raj 178 : (1984) WLN 554

Civil Procedure Code, 1908 (CPC) — Section 21(2)Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 11

High Courts10 Aug 1984Allowed

Dilip Kumar Vs University of Jodhpur and Others

Rajasthan High Court · AIR 1986 Raj 77 : (1985) 1 WLN 5

Constitution of India, 1950 — Article 226

High Courts10 Aug 1984Dismissed

New India Assurance Co. Vs Galku and Others

Rajasthan High Court · (1985) 1 ACC 84 : (1984) ACJ 698 : (1986) 60 CompCas 175

High Courts10 Aug 1984

Addl. Commissioner of Income Tax Vs Raj Kumari Bangur and Chandri Devi Bangur

Rajasthan High Court · (1985) 154 ITR 868

Income Tax Act, 1961 — Section 45, 48

High Courts10 Aug 1984Allowed

Association of Radha Swami Dera Baba Bagga Singhji Vs Pratap Singh and Others

Rajasthan High Court · (1984) WLN 284

Civil Procedure Code, 1908 (CPC) — Section 92

High Courts09 Aug 1984Allowed

Chhuttan Khan and Another Vs Soni Devi and Others

Rajasthan High Court · (1986) ACJ 458

High Courts09 Aug 1984

Ram Prasad Sharma and Sons. Vs State of Rajasthan

Rajasthan High Court · (1985) CriLJ 442 : (1984) WLN 405

Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 200, 204, 262Essential Commodities Act, 1955 — Section 11, 3, 7, 8Penal Code, 1860 (IPC) — Section 21