High Courts08 Oct 1985Dismissed
Shri Gauri Industries Vs Prathvi Raj
Rajasthan High Court · (1986) WLN 108
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,968 of 2,241
High Courts08 Oct 1985Allowed
B.N.K. Sahakari Wholesale Upbhokta Bhandar Ltd. Vs Prescribed Authority under Rajasthan Shops and Commercial Establishment Act
Rajasthan High Court · (1986) 1 WLN 605
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2
High Courts08 Oct 1985Dismissed
Babu Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 375
Criminal Procedure Code, 1973 (CrPC) — Section 133, 407
High Courts08 Oct 1985
Commissioner of Income Tax Vs Mahendra and Co. Ltd.
Rajasthan High Court · (1986) 51 CTR 14 : (1987) 163 ITR 316
Income Tax Act, 1961 — Section 256(2), 40A(3)
High Courts08 Oct 1985
Commercial Taxes Officer Vs Ahmed Ali Kurbanali
Rajasthan High Court · (1986) 63 STC 428
Income Tax Act, 1961 — Section 271
High Courts08 Oct 1985
Commissioner of Income Tax Vs Sobhagmal Jorawar Mal
Rajasthan High Court · (1986) 162 ITR 720
Income Tax Act, 1961 — Section 256(2), 36(1)
High Courts08 Oct 1985Dismissed
Raj Singh Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 508
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 307
High Courts07 Oct 1985Dismissed
Gurdeo Singh Vs Malla Singh
Rajasthan High Court · (1986) WLN 731
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Oct 1985
Gopi and Others Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 490
Penal Code, 1860 (IPC) — Section 147, 148, 149, 174, 302
High Courts05 Oct 1985Dismissed
Assistant Commercial Taxes Officer Vs Mansarowar Cold Drinks
Rajasthan High Court · (1987) 65 STC 282 : (1985) 2 WLN 733
Rajasthan Sales Tax Act, 1954 — Section 2(o)
High Courts04 Oct 1985
Harji Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 460
Constitution of India, 1950 — Article 7, 8, 9Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 289, 299, 300, 302
High Courts04 Oct 1985
Nandlal Sharma Vs State of Rajasthan
Rajasthan High Court · AIR 1986 Raj 157
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 141, 142, 143, 144
High Courts04 Oct 1985
Commissioner of Income Tax Vs Shree Hari Industries
Rajasthan High Court · (1986) 50 CTR 364 : (1986) 161 ITR 249
High Courts04 Oct 1985
Badri Prasad Om Prakash Vs Commissioner of Income Tax
Rajasthan High Court · (1986) 54 CTR 399 : (1987) 163 ITR 440
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts03 Oct 1985Allowed
Pukh Raj Vs State of Rajasthan
Rajasthan High Court · (1985) WLN 321
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts03 Oct 1985
Bishambar Dayal Sriniwas Vs Commissioner of Income Tax
Rajasthan High Court · (1986) 55 CTR 164 : (1986) 162 ITR 5 : (1986) 2 WLN 209
Income Tax Act, 1961 — Section 184(7), 246
High Courts03 Oct 1985Dismissed
Assistant Commercial Taxes Officer Vs Bisoda Salt Works
Rajasthan High Court · (1986) 62 STC 222
Central Sales Tax Act, 1956 — Section 9
High Courts01 Oct 1985Dismissed
Gopi Chand Vs Komal Khand
Rajasthan High Court · (1987) RLW 277 : (1987) WLN 738
High Courts01 Oct 1985
Rohtas Industries Limited Vs Judge, Labour Court and Others
Rajasthan High Court · (1986) 2 WLN 774
Industrial Disputes Act, 1947 — Section 18, 33C
High Courts01 Oct 1985Allowed
Nachhattar Singh Vs State of Rajasthan
Rajasthan High Court · (1986) RLW 24 : (1986) 1 WLN 625
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34