High Courts10 Jan 1986Allowed
State of Rajasthan Vs Dhania
Rajasthan High Court · (1986) RLW 226 : (1986) 1 WLN 408
Criminal Procedure Code, 1973 (CrPC) — Section 313, 386Penal Code, 1860 (IPC) — Section 354, 376
COURT ARCHIVE
Rajasthan High Court judgments, 1986
710 judgments · page 35 of 36
High Courts10 Jan 1986
State of Rajasthan Vs Mohan Lal
Rajasthan High Court · (1986) 2 WLN 438
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 409
High Courts10 Jan 1986
Moti Lal Bairwa Vs State of Rajasthan
Rajasthan High Court · (1986) RLW 145 : (1986) 1 WLN 287
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 295Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts09 Jan 1986Dismissed
State of Rajasthan Vs Pritam Singh
Rajasthan High Court · (1989) WLN 528
Rajasthan Excise Act, 1950 — Section 54
High Courts09 Jan 1986Allowed
Amolak Chand Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 461
Prevention of Food Adulteration Act, 1954 — Section 14, 16, 19, 7
High Courts09 Jan 1986
Fakrudin Vs Abdul Rahim and Others
Rajasthan High Court · (1986) RLW 389 : (1986) 1 WLN 495
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 302, 397
High Courts09 Jan 1986
Amara Ram Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 515
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 374Penal Code, 1860 (IPC) — Section 302, 304
High Courts09 Jan 1986
State of Rajasthan and Another Vs Narendra Singh Verma and Others
Rajasthan High Court · (1986) RLW 66 : (1986) 1 WLN 1
Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2(f)
High Courts09 Jan 1986Dismissed
State of Rajasthan Vs Saleem
Rajasthan High Court · (1986) 2 WLN 777
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 205, 220, 235Industrial Disputes Act, 1947 — Section 29, 32
High Courts08 Jan 1986Allowed
Chunnilal Vs Revenue Appellate Authority and Others
Rajasthan High Court · (1986) WLN 272
High Courts08 Jan 1986
Prahlad Lal Yadav Vs State of Rajasthan
Rajasthan High Court · (1986) RLW 106 : (1986) 1 WLN 319
Essential Commodities Act, 1955 — Section 10, 3, 7Prevention of Food Adulteration Act, 1954 — Section 14, 17
High Courts08 Jan 1986Dismissed
Udai Singh Vs State of Rajasthan State of Rajasthan Vs Udai Singh
Rajasthan High Court · (1986) WLN 688
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 102, 299, 300, 302
High Courts08 Jan 1986Dismissed
Bhanwar Singh Vs Navrang Singh
Rajasthan High Court · AIR 1987 Raj 63 : (1986) RLW 233 : (1986) 1 WLN 376
Constitution of India, 1950 — Article 225, 329Rajasthan High Court of Judicature Rules, 1952 — Rule 4Rajasthan High Court Ordinance, 1949 — Section 46
High Courts08 Jan 1986Dismissed
Amb Singh and Another Vs Sub-Divisional Officer and Others
Rajasthan High Court · (1986) 1 WLN 418
Rajasthan Tenancy Act, 1955 — Section 30C, 30D
High Courts08 Jan 1986Allowed
State Vs Chhoga Lal
Rajasthan High Court · (1986) WLN 7
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts07 Jan 1986
Bhojya and Another Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 541
High Courts07 Jan 1986
Bal Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1986) 2 WLN 391
Constitution of India, 1950 — Article 14, 31, 311
High Courts07 Jan 1986Partly Allowed
Dalip Singh Vs Rajasthan State Electricity Board, Jaipur and Others
Rajasthan High Court · AIR 1986 Raj 131 : (1986) 1 WLN 23
Electricity (Supply) (Amendment) Act, 1966 — Section 12Electricity (Supply) Act, 1948 — Section 60ARajasthan Government Electrical Undertakings (Dues Recovery) Act, 1960 — Section 3, 4
High Courts07 Jan 1986Dismissed
State Bank of Bikaner and Jaipur and Others Vs Jagdish Chandra Khadawat
Rajasthan High Court · (1986) 2 WLN 364
Constitution of India, 1950 — Article 14, 15, 16, 19, 21Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 10, 2, 25, 25F, 33C
High Courts06 Jan 1986Dismissed
Smt. Rama Devi and Others Vs Sanganer Co-operative Housing Society Limited
Rajasthan High Court · AIR 1987 Raj 143 : (1986) RLW 721 : (1987) 1 WLN 58
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2