High Courts08 Jan 1986
Prahlad Lal Yadav Vs State of Rajasthan
Rajasthan High Court · (1986) RLW 106 : (1986) 1 WLN 319
Essential Commodities Act, 1955 — Section 10, 3, 7Prevention of Food Adulteration Act, 1954 — Section 14, 17
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,960 of 2,241
High Courts08 Jan 1986Dismissed
Amb Singh and Another Vs Sub-Divisional Officer and Others
Rajasthan High Court · (1986) 1 WLN 418
Rajasthan Tenancy Act, 1955 — Section 30C, 30D
High Courts08 Jan 1986Allowed
State Vs Chhoga Lal
Rajasthan High Court · (1986) WLN 7
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts07 Jan 1986
Bhojya and Another Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 541
High Courts07 Jan 1986
Bal Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1986) 2 WLN 391
Constitution of India, 1950 — Article 14, 31, 311
High Courts07 Jan 1986Partly Allowed
Dalip Singh Vs Rajasthan State Electricity Board, Jaipur and Others
Rajasthan High Court · AIR 1986 Raj 131 : (1986) 1 WLN 23
Electricity (Supply) (Amendment) Act, 1966 — Section 12Electricity (Supply) Act, 1948 — Section 60ARajasthan Government Electrical Undertakings (Dues Recovery) Act, 1960 — Section 3, 4
High Courts07 Jan 1986Dismissed
State Bank of Bikaner and Jaipur and Others Vs Jagdish Chandra Khadawat
Rajasthan High Court · (1986) 2 WLN 364
Constitution of India, 1950 — Article 14, 15, 16, 19, 21Evidence Act, 1872 — Section 115Industrial Disputes Act, 1947 — Section 10, 2, 25, 25F, 33C
High Courts06 Jan 1986Dismissed
Smt. Rama Devi and Others Vs Sanganer Co-operative Housing Society Limited
Rajasthan High Court · AIR 1987 Raj 143 : (1986) RLW 721 : (1987) 1 WLN 58
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts06 Jan 1986
P.R. Neelkantham and Others etc. Vs State of Rajasthan and Others
Rajasthan High Court · (1986) CriLJ 1811 : (1986) 1 RCR(Criminal) 449 : (1986) RLW 70 : (1986) 1 WLN 11
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14A, 16, 17, 20, 20A
High Courts06 Jan 1986
Sita Ram Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 531
Penal Code, 1860 (IPC) — Section 380
High Courts06 Jan 1986
Shaitan Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1986) WLN 22
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts03 Jan 1986
Commissioner of Income Tax Vs Faiz Mohd., Hasim Ali, Taj Mohd., Noor Mohd.
Rajasthan High Court · (1986) 53 CTR 221 : (1986) 160 ITR 396
Income Tax Act, 1961 — Section 144, 185, 185(1), 185(5)
High Courts02 Jan 1986
Commissioner of Income Tax Vs Rajasthan Wool Agencies
Rajasthan High Court · (1986) 54 CTR 392 : (1986) 160 ITR 358
Income Tax Act, 1961 — Section 43, 43(5)
High Courts02 Jan 1986
Vimla Srivastava Vs Smt. Rajnidevi Sharma and Others
Rajasthan High Court · (1988) 64 CompCas 613
Motor Vehicles Act, 1939 — Section 95(2)
High Courts02 Jan 1986
Vimla Srivastava Vs Rajnidevi Sharma and Others
Rajasthan High Court · (1986) 2 ACC 493 : (1986) ACJ 922
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)(4)
High Courts02 Jan 1986
Suraj Mal Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 545
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts01 Jan 1986
Dilip Singh Patni Vs State of Rajasthan and Others
Rajasthan High Court · (1986) 1 WLN 621
High Courts20 Dec 1985Allowed
T.C. Jain Vs State of Rajasthan and Others
Rajasthan High Court · (1986) 1 WLN 703
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 3, 7
High Courts20 Dec 1985
State Bank of Bikaner and Jaipur and Another Vs Vijay Singh Mehta
Rajasthan High Court · (1986) RLW 253 : (1986) 1 WLN 65
Constitution of India, 1950 — Article 226State Bank of India (Subsidiary Banks) Act, 1959 — Section 3, 4
High Courts20 Dec 1985
Commercial Taxes Officer Vs Shiv Narain Ram Narain
Rajasthan High Court · (1987) 66 STC 373
Rajasthan Sales Tax Act, 1994 — Section 16(1)(k), 2(s), 5A