High Courts14 Oct 1986
R.S.R.T.C. Vs Manumati Mahamia and Others
Rajasthan High Court · (1987) 1 ACC 122 : (1988) 1 RLW 206
Motor Vehicles Act, 1988 — Section 110CC
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,936 of 2,241
High Courts14 Oct 1986Allowed
Kishore Singh and Another Vs Bharat Singh and Others
Rajasthan High Court · (1987) ACJ 700 : (1987) 2 WLN 721
Constitution of India, 1950 — Article 14
High Courts14 Oct 1986Dismissed
R.S.R.T.C. Vs Smt. Manumati Mohamia and Others
Rajasthan High Court · (1987) 2 WLN 712
Motor Vehicles Act, 1988 — Section 110(CC)
High Courts01 Oct 1986Dismissed
Jessa Vs State of Rajasthan
Rajasthan High Court · (1986) RLW 736 : (1987) 2 WLN 924
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 369, 392
High Courts01 Oct 1986Dismissed
Oriental Fire and General Insurance Company Limited Vs Lachman Das and Others
Rajasthan High Court · (1986) 2 WLN 585
High Courts01 Oct 1986Dismissed
Gram Panchayat Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 430
Rajasthan Municipalities Act, 1959 — Section 313
High Courts01 Oct 1986Partly Allowed
Narendra Singh Vs Oriental Fire and General Insurance Co. Ltd., Delhi and Others
Rajasthan High Court · (1987) 2 ACC 165 : (1987) ACJ 790 : AIR 1987 Raj 77
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Motor Vehicles Act, 1939 — Section 92A
High Courts01 Oct 1986
Gautam Kapoor Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1987 Raj 174 : (1987) RLW 59 : (1987) 1 WLN 548
Constitution of India, 1950 — Article 14, 226Rajasthan Rules of Admission to Medical Colleges in Rajasthan, 1986 — Rule 3
High Courts30 Sept 1986
Handoo and Others Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 661
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts30 Sept 1986Dismissed
Bachana Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 96
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts30 Sept 1986Dismissed
Shiv Sharan Sharma Vs Umesh Chandra Kasliwal
Rajasthan High Court · (1987) RLW 287 : (1987) 2 WLN 390
Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts30 Sept 1986
Additional Commissioner of Income Tax Vs Dwarkadas Devkinandan
Rajasthan High Court · (1987) 59 CTR 171 : (1987) 167 ITR 277 : (1987) 33 TAXMAN 532
Income Tax Act, 1961 — Section 271(1)
High Courts29 Sept 1986Dismissed
Makhan Lal Vs State of Rajasthan
Rajasthan High Court · (1987) RLW 339 : (1987) WLN 720
Rajasthan Panchayat Samitis and Zila Parishads Service Rules, 1959 — Rule 29(2)Rajasthan Panchayati Raj Act, 1994 — Section 86(9)
High Courts29 Sept 1986
State of Rajasthan and Another Vs Prajapati Garh Nirman Samiti Ltd. and Others
Rajasthan High Court · (1987) WLN 103
Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 — Section 10(2), 2(f)
High Courts29 Sept 1986
COMMISSIONER OF WEALTH-TAX Vs SMT. HOOLAS DEVI (DECEASED).
Rajasthan High Court · (1987) 61 CTR 38 : (1987) 167 ITR 257
Wealth Tax Act, 1957 — Section 27(1)(a), 7(1)
High Courts29 Sept 1986
Commissioner of Wealth-tax Vs Smt. Hoolas Devi (Deceased) (represented by Roopnarain Shah)
Rajasthan High Court · (1987) 61 CTR 38 : (1987) 167 ITR 257
Wealth Tax Act, 1957 — Section 17(1), 2
High Courts29 Sept 1986Allowed
Sagarmal and Others Vs Laxmi Vastra Bhandar
Rajasthan High Court · AIR 1987 Raj 112 : (1987) 1 WLN 103
Constitution of India, 1950 — Article 14, 46Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976 — Section 4
High Courts29 Sept 1986
Surinder Nath Kapoor Vs Union of India (UOI) and Others
Rajasthan High Court · (1988) 172 ITR 56
Constitution of India, 1950 — Article 226Income Tax (Certificate Proceedings) Rules, 1962 — Rule 10Income Tax Act, 1961 — Section 222, 224(2), 226
High Courts29 Sept 1986Allowed
Chandan Mal Nawal Vs State of Rajasthan
Rajasthan High Court · (1987) RLW 34 : (1987) 1 WLN 513
Constitution of India, 1950 — Article 226, 309
High Courts29 Sept 1986Dismissed
Municipal Board Vs R.R. Solanki
Rajasthan High Court · (1986) WLN 528
Constitution of India, 1950 — Article 226