COURT ARCHIVE

Rajasthan High Court judgments, 1985

713 judgments · page 36 of 36

High Courts07 Jan 1985

Gram Panchayat Baral II, Tehsil Beawar Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1986 Raj 70 : (1985) RLW 218

Rajasthan Municipalities Act, 1959 — Section 4, 6Rajasthan Panchayat Act, 1953 — Section 86Rajasthan Panchayat Rules, 1954 — Rule 342, 345

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High Courts04 Jan 1985Dismissed

Modiya Vs The State of Rajasthan

Rajasthan High Court · (1985) WLN 11

Constitution of India, 1950 — Article 14, 4Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 61Penal Code, 1860 (IPC) — Section 302

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High Courts04 Jan 1985Dismissed

Roop Singh Vs Chhoga Lal and Another

Rajasthan High Court · (1985) WLN 161

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High Courts04 Jan 1985Dismissed

Maharaja Gaj Singh Vs State of Rajasthan and Another

Rajasthan High Court · (1985) RLW 518 : (1985) 1 WLN 656

Criminal Procedure Code, 1973 (CrPC) — Section 437

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High Courts03 Jan 1985

Moti Trust Vs Commissioner of Income Tax

Rajasthan High Court · (1985) 46 CTR 264 : (1987) 165 ITR 367 : (1985) RLW 144 : (1985) 1 WLN 349

Income Tax Act, 1961 — Section 161, 164

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High Courts03 Jan 1985

Sukh Pal Vs State of Rajasthan and Others

Rajasthan High Court · (1985) 2 WLN 603

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 391, 394, 395, 396

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High Courts03 Jan 1985Allowed

Gurudeo Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1985) WLN 198

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High Courts02 Jan 1985Dismissed

Bhajan Singh Vs The State of Rajasthan

Rajasthan High Court · (1985) WLN 75

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 380, 408, 409

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High Courts02 Jan 1985Allowed

State of Rajasthan Vs Sarajjuddin and Another

Rajasthan High Court · (1985) RLW 236 : (1985) 1 WLN 624

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High Courts01 Jan 1985Dismissed

Virendra Kumar and Others Vs State of Rajasthan and Another

Rajasthan High Court · (1985) 1 WLN 526

Constitution of India, 1950 — Article 14, 19Essential Commodities Act, 1955 — Section 3Road Transport Corporations Act, 1950 — Section 18, 19

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High Courts01 Jan 1985Allowed

Hardayal Vs Jaya Singh

Rajasthan High Court · (1985) WLN 44

Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 31

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High Courts01 Jan 1985

Badri Narain and Others Vs Chotu Ram and Others

Rajasthan High Court · (1985) 01 RAJ CK 0017

Central Motor Vehicles Rules, 1989 — Rule 133Motor Vehicles Act, 1939 — Section 110D, 95, 95(1), 95(2)

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High Courts01 Jan 1985Allowed

Har Swaroop Vs State of Rajasthan

Rajasthan High Court · (1986) WLN 143

Criminal Procedure Code, 1973 (CrPC) — Section 21, 212, 218, 219, 220Penal Code, 1860 (IPC) — Section 420, 468, 471, 71

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