High Courts17 May 1988Allowed
Vishan Das Vs Savitri Devi
Rajasthan High Court · (1988) WLN 166
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Rajasthan High Court judgments, 1988
517 judgments · page 18 of 26
High Courts16 May 1988
Ram Singh and Madan Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 477 : (1988) 2 WLN 399
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 326, 34
High Courts16 May 1988
Dalip Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1989) CriLJ 600 : (1989) 2 RCR(Criminal) 23 : (1990) 1 RLW 380 : (1988) 2 RLW 210 : (1989) WLN 194 : (1988) 2 WLN 366
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 169, 173, 190Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34, 364, 447
High Courts16 May 1988
S. Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 233 : (1988) 2 WLN 545
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 29, 428, 436Penal Code, 1860 (IPC) — Section 120, 394, 75
High Courts15 May 1988Allowed
Bharat Lal Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 295
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 380
High Courts13 May 1988
Commissioner of Income Tax Vs Abhay Kumar
Rajasthan High Court · (1988) 70 CTR 193 : (1989) 179 ITR 363 : (1988) 1 RLW 533 : (1988) 2 WLN 40
Income Tax Act, 1961 — Section 2(31), 64(1)
High Courts13 May 1988Allowed
Kishore Vs State of Rajasthan
Rajasthan High Court · (1988) 2 WLN 102
Penal Code, 1860 (IPC) — Section 109, 302
High Courts13 May 1988
Commissioner of Income Tax Vs Bal Mukund
Rajasthan High Court · (1990) 182 ITR 42
Income Tax Act, 1961 — Section 64(1)
High Courts13 May 1988Allowed
R.K. Bordia Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 2 RLW 560 : (1988) 1 WLN 669
Constitution of India, 1950 — Article 47
High Courts13 May 1988Allowed
Ram Niwas Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 292
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 380, 457
High Courts11 May 1988
Commissioner of Income Tax Vs Plastic Dela Footwear
Rajasthan High Court · (1988) 1 RLW 407 : (1988) 2 WLN 43
Income Tax Act, 1961 — Section 256, 80J
High Courts11 May 1988
COMMISSIONER OF Income Tax Vs PLASTIC DELA FOOTWEAR.
Rajasthan High Court · (1988) 70 CTR 171 : (1988) 174 ITR 357 : (1988) 41 TAXMAN 98
Income Tax Act, 1961 — Section 256, 80J
High Courts11 May 1988Allowed
Ramesh Chandra and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 2 RLW 267 : (1988) 2 WLN 396
Constitution of India, 1950 — Article 39
High Courts10 May 1988
COMMISSIONER OF Income Tax Vs KISHANLAL AND BROTHERS.
Rajasthan High Court · (1988) 174 ITR 728
Income Tax Act, 1961 — Section 256, 40
High Courts10 May 1988Dismissed
Miss D.K. Vs State of Rajasthan
Rajasthan High Court · (1988) 2 WLN 624
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439
High Courts10 May 1988
Jaliya and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 473 : (1988) WLN 326
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
High Courts09 May 1988
Sardarilal Vs State of Rajasthan
Rajasthan High Court · (1989) CriLJ 274 : (1988) 1 RLW 400 : (1988) 1 WLN 517
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts09 May 1988Partly Allowed
Tara Chand and Others Vs Chokali and Others
Rajasthan High Court · (1988) 2 ACC 603 : (1990) 1 LLJ 239
Motor Vehicles Act, 1939 — Section 110A, 110BWorkmens Compensation Act, 1923 — Section 4
High Courts06 May 1988
Ganga Ram Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 469
Prevention of Food Adulteration Act, 1954 — Section 16, 20AA, 7
High Courts06 May 1988
GAJANAND POONAM CHAND AND BROTHERS Vs COMMISSIONER OF Income Tax.
Rajasthan High Court · (1988) 73 CTR 255 : (1988) 174 ITR 346 : (1988) 39 TAXMAN 104
Income Tax Act, 1961 — Section 2, 256, 30, 31, 32