COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,983 of 2,241

High Courts26 Apr 1985Allowed

Jeewa Ram and Others Vs Madan Lal and Another

Rajasthan High Court · (1985) RLW 433 : (1985) 1 WLN 565

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Easements Act, 1882 — Section 60, 63Penal Code, 1860 (IPC) — Section 166, 24, 34, 378, 379

Read judgment

High Courts26 Apr 1985Allowed

Narendra Gupta Vs University of Rajasthan

Rajasthan High Court · (1986) RLW 244 : (1986) 1 WLN 346

Read judgment

High Courts25 Apr 1985

Commissioner of Income Tax Vs Mewar Sugar Mills Ltd.

Rajasthan High Court · (1986) 157 ITR 444

Income Tax Act, 1961 — Section 37(2B)

Read judgment

High Courts25 Apr 1985Dismissed

Mahendra Singh Vs State of Rajasthan

Rajasthan High Court · (1985) WLN 119

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 450

Read judgment

High Courts25 Apr 1985

Rajasthan Cotton Mills Vs Commissioner of Income Tax

Rajasthan High Court · (1985) 04 RAJ CK 0005

Income Tax Act, 1961 — Section 37(2B)

Read judgment

High Courts24 Apr 1985

Sabia and Another Vs State of Rajasthan

Rajasthan High Court · (1985) WLN 658

Criminal Procedure Code, 1973 (CrPC) — Section 446, 449

Read judgment

High Courts24 Apr 1985

Sabal Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1985) RLW 290 : (1985) 2 WLN 581

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 299, 300

Read judgment

High Courts24 Apr 1985

Commissioner of Income Tax Vs Bhoormal Chittarmal (Cotton)

Rajasthan High Court · (1986) 158 ITR 751 : (1986) 27 TAXMAN 416

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts24 Apr 1985Allowed

Mohanlal Vs State of Rajasthan

Rajasthan High Court · (1985) RLW 319 : (1985) 1 WLN 186

Rajasthan Lands and Buildings Tax Act, 1964 — Section 10, 16

Read judgment

High Courts24 Apr 1985

Devichand Bastimal and Bhanwarlal Manakchand Vs Commissioner of Income Tax

Rajasthan High Court · (1985) 49 CTR 43 : (1985) 156 ITR 166 : (1985) RLW 464 : (1985) 1 WLN 616

Income Tax Act, 1961 — Section 37(2B)

Read judgment

High Courts23 Apr 1985Dismissed

The New India Assurance Company Limited Vs Smt. Indra and Others

Rajasthan High Court · (1985) 1 WLN 372

Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)

Read judgment

High Courts23 Apr 1985

Commissioner of Income Tax Vs United Mercantile Co. (Private) Limited

Rajasthan High Court · (1986) 51 CTR 128 : (1986) 158 ITR 41

Income Tax Act, 1961 — Section 154, 256

Read judgment

High Courts23 Apr 1985

Saiffuddin Vs Commissioner of Income Tax

Rajasthan High Court · (1985) 48 CTR 197 : (1985) 156 ITR 127 : (1985) RLW 596 : (1985) 2 WLN 685

Income Tax Act, 1961 — Section 22

Read judgment

High Courts23 Apr 1985Dismissed

Deepak Khosla Vs State of Rajasthan

Rajasthan High Court · (1985) WLN 143

Criminal Procedure Code, 1973 (CrPC) — Section 304, 482Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts23 Apr 1985Allowed

Hukam Chand Vs Madan Lal

Rajasthan High Court · AIR 1986 Raj 69 : (1985) 2 WLN 60

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(5)

Read judgment

High Courts23 Apr 1985Dismissed

Bahadur Singh and Others Vs Gulab Singh and Others

Rajasthan High Court · (1985) 1 WLN 365

Motor Vehicles Act, 1939 — Section 110D

Read judgment

High Courts23 Apr 1985Dismissed

Samast Panch Kaum Helan Vs Jameel Mohammed and Others

Rajasthan High Court · (1985) 1 WLN 211

Civil Procedure Code, 1908 (CPC) — Section 115, 92

Read judgment

High Courts22 Apr 1985

Yashwant Gauri Shanker Trivedi Vs State of Rajasthan and Others

Rajasthan High Court · (1985) 2 WLN 681

Constitution of India, 1950 — Article 309

Read judgment

High Courts22 Apr 1985

Nisar Mohammed Vs State of Rajasthan

Rajasthan High Court · (1985) WLN 332

Read judgment

High Courts22 Apr 1985Allowed

Nathulal Vs R.S.R.T.C. and Others

Rajasthan High Court · (1985) WLN 78

Constitution of India, 1950 — Article 226

Read judgment