High Courts27 Jan 1987Allowed
Kalyan and Others Vs State of Rajasthan
Rajasthan High Court · (1987) 2 WLN 89
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
COURT ARCHIVE
Rajasthan High Court judgments, 1987
706 judgments · page 32 of 36
High Courts27 Jan 1987Dismissed
Moola and Others Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 673
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401
High Courts27 Jan 1987Allowed
Mishri Lal Vs Ram Khiladi and Others
Rajasthan High Court · (1987) 1 WLN 765
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34
High Courts27 Jan 1987Dismissed
Chand Ali and Vs Mahesh Shikshan Sansthan and Others
Rajasthan High Court · AIR 1987 Raj 137 : (1987) 1 WLN 315
Constitution of India, 1950 — Article 226
High Courts27 Jan 1987
Golcha Properties (P.) Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1988) 169 ITR 525
Income Tax Act, 1961 — Section 139, 153(1), 215, 246, 32Income Tax Rules, 1962 — Rule 6C(3)
High Courts27 Jan 1987
Beguram Vs Jaipur Udhyog Ltd.
Rajasthan High Court · (1988) CriLJ 1452 : (1989) WLN 502 : (1987) 1 WLN 238
COMPANIES ACT, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 389, 468, 472
High Courts27 Jan 1987Dismissed
Beguram Vs Jaipur Udhyog Limited
Rajasthan High Court · (1987) 61 CompCas 744 : (1987) RLW 56
Companies Act, 1956 — Section 630, 630(1)Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1), 468(2), 472
High Courts23 Jan 1987
Bapu Lal Vs State of Rajasthan
Rajasthan High Court · (1987) 2 WLN 859
Criminal Procedure Code, 1973 (CrPC) — Section 300, 304, 313Penal Code, 1860 (IPC) — Section 115, 116, 302, 34
High Courts23 Jan 1987Allowed
Gopal and Another Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 223
High Courts23 Jan 1987Allowed
Kanhaiya Lal Vs Smt. Anand Kanwar Bai
Rajasthan High Court · (1988) 2 WLN 223
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(a), 13(4), 19A
High Courts23 Jan 1987Dismissed
Chagan Lal Vs Shyam Lal and Others
Rajasthan High Court · (1987) RLW 358 : (1987) 1 WLN 400
Criminal Procedure Code, 1973 (CrPC) — Section 379, 451, 482Penal Code, 1860 (IPC) — Section 341, 379, 420, 467
High Courts22 Jan 1987Dismissed
Ram Naresh Sharma Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (1987) WLN 219
High Courts22 Jan 1987
Hindustan Asbestos Cement Product Vs Commissioner of Income Tax
Rajasthan High Court · (1987) 01 RAJ CK 0062
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts22 Jan 1987Allowed
T.N. Sahmai Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 259 : (1987) 2 WLN 759
High Courts22 Jan 1987Allowed
Harjeet Singh Vs Smt. Guddi
Rajasthan High Court · (1987) RLW 480 : (1987) WLN 225
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 15
High Courts22 Jan 1987Allowed
Uchi alias Gopal and Another Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 531
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 114, 307, 323, 324, 34
High Courts22 Jan 1987Allowed
Mangi Lal Vs Rajasthan State Road Transport Corporation and Another
Rajasthan High Court · (1987) WLN 216
Industrial Disputes Act, 1947 — Section 10, 12
High Courts21 Jan 1987Dismissed
Kesa and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1987 Raj 120 : (1987) RLW 1 : (1989) 2 WLN 446 : (1987) 1 WLN 193
Constitution of India, 1950 — Article 226Rajasthan Tenancy (Fixation of Ceiling of Land) Government Rules, 1963 — Rule 14Rajasthan Tenancy Act, 1955 — Section 257, 30D, 30D(1), 30DD
High Courts20 Jan 1987Dismissed
Associated Iron and Steel Industries Ltd. and Another Vs Union of India (UOI) and Another
Rajasthan High Court · (1987) 67 STC 85
Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 19, 20, 226
High Courts20 Jan 1987
Golcha Properties (P.) Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1987) 166 ITR 259
Income Tax Act, 1961 — Section 153(1), 32(1), 32(1A)