COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,917 of 2,241

High Courts20 Mar 1987Allowed

Smt. Maya Devi and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1988 Raj 15 : (1987) RLW 142 : (1987) 1 WLN 625

Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959 — Rule 11Rajasthan Land Revenue Act, 1956 — Section 92

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High Courts20 Mar 1987Dismissed

Ram Chandra Vs Jagdish Narain Mathur

Rajasthan High Court · AIR 1988 Raj 204

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts20 Mar 1987Allowed

Prabhu Dayal Vs State of Rajasthan and Another

Rajasthan High Court · (1987) RLW 513 : (1987) 2 WLN 529

Industrial Disputes Act, 1947 — Section 10, 11A, 12, 2, 2A

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High Courts19 Mar 1987

Kishan Lal Vs State of Rajasthan

Rajasthan High Court · (1988) CriLJ 1609 : (1987) RLW 408 : (1987) RLW 408 : (1987) 2 WLN 487

Motor Vehicles Act, 1939 — Section 130(1)

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High Courts19 Mar 1987Allowed

Kumar Rajeev Vs State of Rajasthan

Rajasthan High Court · (1987) 1 WLN 761

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 341, 352, 395, 506

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High Courts18 Mar 1987

Union of India (UOI) Vs Ratan Lal

Rajasthan High Court · (1988) 2 ACC 232 : (1988) ACJ 992

Motor Vehicles Act, 1988 — Section 110F

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High Courts18 Mar 1987

Chand Ali and Others Vs Mahesh Shikshan Sansthan and Others

Rajasthan High Court · (1987) WLN 311

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High Courts18 Mar 1987

Sultan Singh Vs State of Rajasthan

Rajasthan High Court · (1987) 2 WLN 467

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High Courts17 Mar 1987Allowed

Prahlad Prasad Nag Vs Raghunath Prasad and Others

Rajasthan High Court · (1987) 2 WLN 761

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts17 Mar 1987

Munna Lal Vs State of Rajasthan

Rajasthan High Court · (1987) WLN 397

Penal Code, 1860 (IPC) — Section 279

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High Courts15 Mar 1987

COMMISSIONER OF INCOME TAX Vs SRI GANGANAGAR FERTILIZER CORPORATION.

Rajasthan High Court · (1987) 65 CTR 289

Income Tax Act, 1961 — Section 256, 80J

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High Courts15 Mar 1987Dismissed

Madan Vs State of Rajasthan

Rajasthan High Court · (1987) 2 WLN 468

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 323, 324, 326

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High Courts13 Mar 1987

Gawari Vs Pratap Singh and Another

Rajasthan High Court · (1989) 1 ACC 139 : (1988) ACJ 895 : (1988) 1 RLW 29

Civil Procedure Code, 1908 (CPC) — Section 82Employees Compensation Act, 1923 — Section 27

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High Courts13 Mar 1987

Ridmal Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1987) WLN 293

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts13 Mar 1987Dismissed

Baboo Lal Gehlot Vs Urban Improvement Trust and Others

Rajasthan High Court · (1987) WLN 287

Constitution of India, 1950 — Article 226, 227

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High Courts13 Mar 1987Allowed

Laxman Singh Vs State of Rajasthan

Rajasthan High Court · (1987) WLN 662

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 231, 309

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High Courts13 Mar 1987

Pawan Kumar and Co. Vs State of Rajasthan and Others

Rajasthan High Court · (1988) 173 ITR 394 : (1988) 68 STC 194

Constitution of India, 1950 — Article 226

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High Courts13 Mar 1987Allowed

State of Rajasthan Vs Gulab Chand

Rajasthan High Court · (1987) WLN 321

Essential Commodities Act, 1955 — Section 14, 3, 6

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High Courts12 Mar 1987

Dhanna Ram Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 480

Penal Code, 1860 (IPC) — Section 224, 322, 332

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High Courts12 Mar 1987Allowed

State of Rajasthan Vs Kanhaiya Lal and Others

Rajasthan High Court · (1987) 1 WLN 741

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 6A

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