High Courts29 Jan 1985Allowed
Kailash Vs The State of Rajasthan
Rajasthan High Court · (1985) 1 WLN 338
Prevention of Food Adulteration Act, 1954 — Section 16, 7
COURT ARCHIVE
Rajasthan High Court judgments, 1985
713 judgments · page 33 of 36
High Courts29 Jan 1985
A.C.T.O. Vs Poonam Chand Uttamchand
Rajasthan High Court · (1985) RLW 201 : (1985) 1 WLN 329
Rajasthan Sales Tax Act, 1954 — Section 14(4)(A)Rajasthan Sales Tax Rules, 1955 — Rule 2(b), 34
High Courts29 Jan 1985
Kanti Lal Purshottam and Co. Vs Commissioner of Income Tax
Rajasthan High Court · (1986) 53 CTR 19 : (1985) 155 ITR 519 : (1986) 2 WLN 357
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts29 Jan 1985Dismissed
Santosh Kumari Vs Virendra Kumar
Rajasthan High Court · (1986) 1 WLN 445
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 13B, 27
High Courts29 Jan 1985
Assistant Commercial Taxes Officer Vs Poonam Chand Uttamchand
Rajasthan High Court · (1986) 63 STC 131
Rajasthan Sales Tax Act, 1954 — Section 15
High Courts28 Jan 1985Allowed
Samarath Lal Joshi and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1985) 1 WLN 309
Constitution of India, 1950 — Article 14, 16
High Courts25 Jan 1985Allowed
Satya Prakash Vs The State of Rajasthan
Rajasthan High Court · (1985) 1 WLN 345
Penal Code, 1860 (IPC) — Section 304A
High Courts25 Jan 1985Dismissed
Shri Kishan and Others Vs Khem Chand
Rajasthan High Court · AIR 1986 Raj 184
Constitution of India, 1950 — Article 226
High Courts25 Jan 1985Dismissed
Natha Singh Vs State of Rajasthan
Rajasthan High Court · (1985) RLW 281 : (1985) 2 WLN 615
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307
High Courts25 Jan 1985Allowed
Smt. Kamla Vs Samast Panch Visha Hummad
Rajasthan High Court · (1985) WLN 40
High Courts25 Jan 1985
Satya Prakash Vs State of Rajasthan
Rajasthan High Court · (1986) 2 ACC 15 : (1987) ACJ 267 : (1985) RLW 161
Penal Code, 1860 (IPC) — Section 304A
High Courts24 Jan 1985Dismissed
State of Rajasthan Vs The Maharaja Shree Umaid Mills Ltd.
Rajasthan High Court · (1985) 1 WLN 745
Civil Procedure Code, 1908 (CPC) — Section 34, 80Contract Act, 1872 — Section 62, 65, 66, 68, 69Limitation Act, 1963 — Section 17
High Courts24 Jan 1985
Madniya Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 641
Criminal Procedure Code, 1973 (CrPC) — Section 360, 60
High Courts24 Jan 1985
Commissioner of Wealth-tax Vs Rani Sajjan Kumari
Rajasthan High Court · (1985) 48 CTR 331 : (1985) 155 ITR 438
Wealth Tax Act, 1957 — Section 14, 15, 17, 18, 19
High Courts24 Jan 1985Dismissed
Kana Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1985) RLW 92 : (1985) 1 WLN 516
Constitution of India, 1950 — Article 226
High Courts23 Jan 1985Dismissed
Ganeshlal Vs Maganraj
Rajasthan High Court · (1985) RLW 303 : (1985) 1 WLN 190
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts23 Jan 1985
Mangi Lal Vs Mewar Textile Mills Staff Consumers Co-operative Society Ltd. and Others
Rajasthan High Court · (1985) 2 WLN 336
Constitution of India, 1950 — Article 38, 39Contract Act, 1872 — Section 70
High Courts22 Jan 1985
Narpat Karan Vs Wali Khan
Rajasthan High Court · (1985) 2 WLN 444
Rajasthan Municipalities Act, 1959 — Section 76
High Courts21 Jan 1985Allowed
Sagarmal Bastimal Vs Bhikamchand and Pukhraj
Rajasthan High Court · (1985) WLN 21
Provincial Insolvency Act, 1920 — Section 7