High Courts30 Jun 1986Dismissed
Ravindra Nath Vs State of Rajasthan and Others
Rajasthan High Court · (1986) 2 WLN 482
Constitution of India, 1950 — Article 226, 235, 309, 311
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,947 of 2,241
High Courts26 Jun 1986Allowed
Rajasthan Spinning and Weaving Mills Ltd. Vs Commercial Taxes Officer and Another
Rajasthan High Court · (1987) 64 STC 146 : (1986) WLN 347
Central Sales Tax Act, 1956 — Section 7Constitution of India, 1950 — Article 19, 301, 304
High Courts26 Jun 1986Dismissed
Moti Khan Vs Board of Revenue for Rajasthan and Others
Rajasthan High Court · (1986) WLN 331
High Courts16 Jun 1986
Mangi Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1986) WLN 337
High Courts16 Jun 1986Allowed
Mahendra Kumar Khatri Vs Judge, Labour Court and Another
Rajasthan High Court · (1987) 54 FLR 97 : (1993) 3 LLJ 491
Industrial Disputes Act, 1947 — Section 36(2), 36(4)
High Courts16 Jun 1986Dismissed
Rajesh Ahuja and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1986) WLN 338
Constitution of India, 1950 — Article 14
High Courts16 Jun 1986Allowed
Vijay Singh Sankhla Vs State of Rajasthan and Others
Rajasthan High Court · (1986) WLN 129
Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 86(9)(a)Rajasthan Panchayat Samitis and Zila Parishads Service Rules, 1959 — Rule 28
High Courts12 Jun 1986Dismissed
I.J. Kalra Vs State Bank of Bikaner and Jaipur and Others
Rajasthan High Court · (1986) WLN 152
Constitution of India, 1950 — Article 31, 311
High Courts12 Jun 1986Allowed
Nawratan Mal Khamesra Vs Punjab National Bank and Others
Rajasthan High Court · (1986) WLN 126
Constitution of India, 1950 — Article 226
High Courts06 Jun 1986
Fateh Singh alias Banda Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 237
Criminal Procedure Code, 1973 (CrPC) — Section 360Probation of Offenders Act, 1958 — Section 4
High Courts30 May 1986
Arjun Singh Vs State of Rajasthan
Rajasthan High Court · (1987) CriLJ 1236 : (1986) 2 WLN 172
Criminal Procedure Code, 1973 (CrPC) — Section 167, 309, 439, 57Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts22 May 1986Dismissed
State of Rajasthan Vs Amba Lal
Rajasthan High Court · (1986) WLN 133
Penal Code, 1860 (IPC) — Section 323, 332
High Courts22 May 1986Allowed
Mangi Bai Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 183
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts22 May 1986
Surajbhan Singh Vs Smt. Tej Kanwar
Rajasthan High Court · (1986) 2 WLN 405
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482, 62, 64Limitation Act, 1963 — Section 5
High Courts22 May 1986Allowed
Kanhaiya Lal Vs Nemi Chand
Rajasthan High Court · (1986) WLN 156
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 26
High Courts21 May 1986
N.D. Mantri Vs Smt. Krishna Bhatnagar and Another
Rajasthan High Court · (1986) RLW 505 : (1986) 2 WLN 306
High Courts21 May 1986
Chiranji and Dayaram Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 594
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts21 May 1986Allowed
Balak Das Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 634
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts21 May 1986Allowed
Amar Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 320
Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 324Probation of Offenders Act, 1958 — Section 4, 6
High Courts20 May 1986Allowed
Madan Mohan and Others Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 250
Constitution of India, 1950 — Article 19