High Courts26 Mar 1987Dismissed
Sanwar Mal Vs State of Rajasthan and Another
Rajasthan High Court · (1987) 2 WLN 575
Criminal Procedure Code, 1973 (CrPC) — Section 145, 35, 353, 367, 369
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,916 of 2,241
High Courts26 Mar 1987Allowed
Nanda Vs State of Rajasthan
Rajasthan High Court · (1987) 2 WLN 251
Penal Code, 1860 (IPC) — Section 341, 374, 376
High Courts25 Mar 1987Dismissed
Chhote Lal and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1987) RLW 428 : (1987) 2 WLN 494
Constitution of India, 1950 — Article 136, 32Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20AA, 7
High Courts25 Mar 1987Allowed
State of Rajasthan Vs Manak Chand Manoj Kumar
Rajasthan High Court · (1987) RLW 536 : (1987) 2 WLN 258
Essential Commodities (Special Provisions) Act, 1981 — Section 6A
High Courts24 Mar 1987Dismissed
Ram Karan and Others Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 415
Criminal Procedure Code, 1973 (CrPC) — Section 107, 157, 161, 174, 313Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts24 Mar 1987Allowed
Mahendra Dixit Vs State of Rajasthan
Rajasthan High Court · (1987) RLW 601 : (1987) 2 WLN 583
Criminal Procedure Code, 1973 (CrPC) — Section 156, 401, 482Penal Code, 1860 (IPC) — Section 188, 217, 379Police Act, 1861 — Section 29
High Courts24 Mar 1987Dismissed
Dargah Committee, Ajmer Vs Smt. Hamida Banu and Another
Rajasthan High Court · AIR 1988 Raj 169 : (1988) 1 RLW 252 : (1987) 2 WLN 895
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 19, Order 41 Rule 33, 107
High Courts24 Mar 1987Dismissed
Heera Lal Vs State of Rajasthan
Rajasthan High Court · (1987) RLW 417 : (1987) 2 WLN 472
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts24 Mar 1987Dismissed
Ali Mohammed Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 238
Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 5Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts24 Mar 1987
Sachchida Nand and Another Vs Pooran Mal and Another
Rajasthan High Court · (1988) CriLJ 511 : (1987) RLW 397 : (1987) 2 WLN 479
Criminal Procedure Code, 1973 (CrPC) — Section 205, 313, 317, 342, 364Penal Code, 1860 (IPC) — Section 500, 511
High Courts24 Mar 1987Allowed
Mohd. Zakir Vs State of Rajasthan and Others
Rajasthan High Court · (1987) WLN 290
Constitution of India, 1950 — Article 226
High Courts23 Mar 1987Dismissed
Om Prakash Vs Smt. Phool Kanwar
Rajasthan High Court · (1987) 2 WLN 431
High Courts23 Mar 1987
COMMISSIONER OF INCOME TAX Vs DR. D. R. ANAND.
Rajasthan High Court · (1987) 65 CTR 287
Income Tax Act, 1961 — Section 256, 271
High Courts23 Mar 1987Dismissed
Assistant Commercial Taxes Officer Vs Shrimal Studio
Rajasthan High Court · (1987) 66 STC 231
Rajasthan Sales Tax Act, 1994 — Section 7AA
High Courts23 Mar 1987Dismissed
Commercial Taxes Officer Vs Jeewan Ram Ram Dayal
Rajasthan High Court · (1987) 67 STC 144
Rajasthan Sales Tax Act, 1954 — Section 15
High Courts23 Mar 1987Allowed
Abda and Others Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 411
Penal Code, 1860 (IPC) — Section 302
High Courts23 Mar 1987Allowed
State of Rajasthan Vs Naresh Chand
Rajasthan High Court · (1987) 2 WLN 515
Minimum Wages Act, 1948 — Section 22
High Courts22 Mar 1987
Jaysynth Dyechem and Vs Mewar Textile Mills Ltd.
Rajasthan High Court · AIR 1988 Raj 16 : (1988) 64 CompCas 334 : (1987) 1 WLN 627
Companies Act, 1956 — Section 442, 443Industries (Development and Regulation) Act, 1951 — Section 2Rajasthan Relief Undertakings (Special Provisions) Act, 1961 — Section 4(1)
High Courts20 Mar 1987Dismissed
Gaj Raj Mahajan Vs State of Rajasthan
Rajasthan High Court · (1987) RLW 539 : (1987) 2 WLN 475
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16, 7