High Courts21 Nov 1985Allowed
Jeet Mal Pau Vs State of Rajasthan and Others
Rajasthan High Court · (1985) WLN 533
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,964 of 2,241
High Courts21 Nov 1985
Jhandu Khan and Others Vs State of Rajasthan State of Rajasthan Vs Jhandu Khan and Others
Rajasthan High Court · (1985) WLN 430
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 138, 148, 149, 307, 323
High Courts20 Nov 1985Dismissed
State of Rajasthan Vs Attu alias Attar Chand and Others
Rajasthan High Court · (1985) WLN 494
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Nov 1985Dismissed
Vijai Kumar Vs State of Rajasthan
Rajasthan High Court · (1986) 1 WLN 123
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
High Courts20 Nov 1985
Smt. Sushila Kumari Vs Commissioner of Income Tax
Rajasthan High Court · (1986) 160 ITR 918
Income Tax Act, 1961 — Section 260
High Courts20 Nov 1985
Modu and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 530
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34
High Courts19 Nov 1985
Heera Lal Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 566
Opium Act, 1878 — Section 9
High Courts19 Nov 1985Dismissed
Allah Noor and Another Vs State Transport Appellate Tribunal and Others
Rajasthan High Court · (1986) 1 WLN 176
Partnership Act, 1932 — Section 4
High Courts19 Nov 1985
Vijay Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1985) RLW 707 : (1985) 2 WLN 670
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 147, 148
High Courts19 Nov 1985
Commissioner of Income Tax Vs Pratapsingh and Others
Rajasthan High Court · (1986) 57 CTR 291 : (1987) 164 ITR 431
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 254, 254(1), 254(2)
High Courts19 Nov 1985
Dhokal Ram Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 563
Opium Act, 1878 — Section 9
High Courts19 Nov 1985
Jodha Ram Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 398
Opium Act, 1878 — Section 9
High Courts19 Nov 1985
Utma Ram Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 564
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts19 Nov 1985
Labh Singh Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 421
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 360, 361
High Courts19 Nov 1985Dismissed
Bhanwar Lal Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 567
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts19 Nov 1985
Dalel Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 446
Constitution of India, 1950 — Article 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 303
High Courts19 Nov 1985
Daulat Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 562
Criminal Procedure Code, 1973 (CrPC) — Section 360
High Courts19 Nov 1985
Kana Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 427
Opium Act, 1878 — Section 9
High Courts18 Nov 1985Allowed
Ismail Khan Vs State of Rajasthan and Another
Rajasthan High Court · (1986) RLW 82 : (1986) 1 WLN 59
Constitution of India, 1950 — Article 14, 16
High Courts18 Nov 1985
Madar Union Sanatorium and Hospital Vs M.B. Sathe and Others
Rajasthan High Court · (1986) 2 LLJ 135 : (1986) RLW 139 : (1986) 1 WLN 282
Criminal Procedure Code, 1973 (CrPC) — Section 125Payment of Gratuity Act, 1972 — Section 4, 7, 8