High Courts28 Jan 1986Dismissed
Gopal Ram Bhabhda Vs State of Rajasthan
Rajasthan High Court · (1986) 2 WLN 480
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 397, 401, 73Penal Code, 1860 (IPC) — Section 211, 302, 34
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,958 of 2,241
High Courts27 Jan 1986Allowed
Ananullah Khan Vs State of Rajasthan
Rajasthan High Court · (1986) RLW 214 : (1986) 1 WLN 769
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts24 Jan 1986Dismissed
State of Rajasthan Vs Shanker Lal
Rajasthan High Court · (1986) WLN 698
Essential Commodities Act, 1955 — Section 10C, 2, 3, 7
High Courts24 Jan 1986Dismissed
Subh Machinery Corporation Private Limited Vs Pesticides India
Rajasthan High Court · (1986) RLW 327 : (1986) 1 WLN 427
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts24 Jan 1986
Rakesh Vs State of Rajasthan
Rajasthan High Court · (1987) CriLJ 1342 : (1986) RLW 298 : (1986) RLW 298 : (1986) 1 WLN 715
Criminal Procedure Code, 1973 (CrPC) — Section 201, 322, 346Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 20, 3, 7
High Courts24 Jan 1986Dismissed
State of Rajasthan Vs Kishan Lal
Rajasthan High Court · (1986) WLN 71
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 353
High Courts23 Jan 1986
Pratap Chitrapat Vs Commissioner of Income Tax
Rajasthan High Court · (1987) 60 CTR 83 : (1987) 153 ITR 556
Income Tax Act, 1961 — Section 187, 256, 260, 42
High Courts22 Jan 1986
Panna and Others Vs State of Rajasthan
Rajasthan High Court · (1987) CriLJ 997 : (1986) RLW 527 : (1987) 1 WLN 166 : (1987) WLN 166 : (1986) 2 WLN 238
Penal Code, 1860 (IPC) — Section 149, 343, 366, 368
High Courts22 Jan 1986
Chhota Singh Vs State of Rajasthan
Rajasthan High Court · (1986) RLW 276 : (1986) 2 WLN 20
Penal Code, 1860 (IPC) — Section 103, 104, 307, 326, 97
High Courts22 Jan 1986
Commissioner of Wealth-tax Vs Smt. Vidyawati Devi Rathi, Smt. Premila Devi, Smt. Janak Kumari Rathi, Smt. Krishna Kumari Rathi, Smt. Saroj Devi Dugar, Smt. Ichraj Devi Dugar and Smt. Dhanni Devi Dugar
Rajasthan High Court · (1986) 57 CTR 107 : (1986) 160 ITR 887
Wealth Tax Act, 1957 — Section 5(1)
High Courts22 Jan 1986
COMMISSIONER OF WEALTH-TAX Vs 1. SMT. VIDYAWATI DEVI RATHI 2. SMT. PREMILA DEVI 3. SMT. JANAK KUMARI RATHI 4. SMT. KRISHNA KUMARI RATHI 5. SMT. SAROJ DEVI DUGAR 6. SMT. ICHRAJ DEVI DUGAR 7. SMT. DHANNI DEVI DUGAR.
Rajasthan High Court · (1986) 57 CTR 107 : (1986) 160 ITR 887
Wealth Tax Act, 1957 — Section 27(1), 5(1)(viii)
High Courts22 Jan 1986
State of Rajasthan Vs Lalsingh
Rajasthan High Court · (1987) CriLJ 269 : (1986) RLW 205 : (1986) 1 WLN 424
Criminal Procedure Code, 1973 (CrPC) — Section 441, 482
High Courts22 Jan 1986Dismissed
R.B. Harlalka Vs Union of India (UOI)
Rajasthan High Court · (1986) RLW 359 : (1986) 2 WLN 528
High Courts21 Jan 1986
O.P. Goyal Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 660
Penal Code, 1860 (IPC) — Section 420
High Courts21 Jan 1986Dismissed
State of Rajasthan Vs Shri Laxmi Narain Mishra
Rajasthan High Court · (1986) WLN 9
High Courts20 Jan 1986Dismissed
Ram Gopal Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 10
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 174, 313Evidence Act, 1872 — Section 145, 157, 21, 24, 25
High Courts20 Jan 1986Dismissed
State of Rajasthan Vs Sugra alias Sugar Singh
Rajasthan High Court · (1986) WLN 621
Penal Code, 1860 (IPC) — Section 307
High Courts18 Jan 1986
Kashiram Radhakishan Vs Commissioner of Income Tax
Rajasthan High Court · (1986) 01 RAJ CK 0080
Companies Act, 1956 — Section 2(25), 348, 352, 360Income Tax Act, 1922 — Section 10(2)(xv), 12, 12(2)Income Tax Act, 1961 — Section 10(1), 10(2)(xv), 15(4), 256(1), 260(1)
High Courts18 Jan 1986Allowed
Nihal Chand Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 508
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts18 Jan 1986
Bharosi Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 548
Criminal Procedure Code, 1973 (CrPC) — Section 235, 360Prevention of Food Adulteration Act, 1954 — Section 16, 7