High Courts24 Aug 1992
Some Dutt Vs State
Rajasthan High Court · (1992) WLN 145
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 342, 353
COURT ARCHIVE
Rajasthan High Court judgments, 1992
555 judgments · page 10 of 28
High Courts20 Aug 1992Allowed
Vishambhar Lal and Co. Vs State and Others
Rajasthan High Court · (1992) 3 WLC 488 : (1992) WLN 543
Essential Commodities Act, 1955 — Section 6A, 6C
High Courts20 Aug 1992Dismissed
Bhopal Singh Vs State
Rajasthan High Court · (1992) WLN 298
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 427, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts20 Aug 1992
COMMISSIONER OF WEALTH TAX Vs GOPI CHAND RAWAT and Others
Rajasthan High Court · (1992) 107 CTR 249 : (1993) 3 WLC 454
Wealth Tax Act, 1957 — Section 27(3), 5(1)(xxxi)
High Courts20 Aug 1992
Commissioner of Wealth-tax Vs Gopi Chand Rawat and Others
Rajasthan High Court · (1994) 206 ITR 415
Wealth Tax Act, 1957 — Section 2, 27, 5(1), 7, 7(1)Wealth Tax Rules, 1957 — Rule 2B(2)
High Courts20 Aug 1992
Commissioner of Income Tax Vs Jaipur Pharmaceutical Works
Rajasthan High Court · (1993) 203 ITR 299
Income Tax Act, 1961 — Section 32
High Courts20 Aug 1992Dismissed
Asgar Khan Vs Municipal Council
Rajasthan High Court · (1992) WLN 299
Constitution of India, 1950 — Article 19, 21, 226
High Courts20 Aug 1992Allowed
Vishwambhar Lal and Co. Vs State and Others
Rajasthan High Court · (1992) WLN 554
Essential Commodities Act, 1955 — Section 6A, 6C
High Courts20 Aug 1992Allowed
Ramkumar Vs The Secretary, R.T.A., Bikaner and Others
Rajasthan High Court · AIR 1993 Raj 30 : (1992) 2 RLW 27 : (1992) 2 WLN 377
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 71(2), 72, 74, 80(3), 89Rajasthan Motor Vehicles Rules, 1990 — Rule 54(2)
High Courts19 Aug 1992Dismissed
Babu Lal Sharma Vs Urmila Sharma
Rajasthan High Court · (1993) 1 DMC 164
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts19 Aug 1992Dismissed
Satya Narain Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 2 WLC 171 : (1992) 2 WLN 576
Rajasthan Land Acquisition Act, 1953 — Section 4, 6
High Courts19 Aug 1992Dismissed
Gopal Krishan Jindal Vs The Union of India (UOI) and Others
Rajasthan High Court · (1992) 2 WLC 594 : (1992) 2 WLN 544
Cantonments Act, 1924 — Section 18, 44Constitution of India, 1950 — Article 226
High Courts18 Aug 1992Allowed
Richhpal Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 2 WLC 669 : (1992) 2 WLN 566
High Courts17 Aug 1992
Meena Kumari Vs State
Rajasthan High Court · (1992) 1 RLW 680 : (1992) 2 WLC 691 : (1992) 2 WLN 549
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27
High Courts12 Aug 1992Dismissed
Sunil Kumar Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 2 WLN 47
Constitution of India, 1950 — Article 14, 226
High Courts12 Aug 1992
Puran Vs State of Rajasthan
Rajasthan High Court · (1992) WLN 297
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 447
High Courts12 Aug 1992
Shyamji Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 2458
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 325
High Courts12 Aug 1992Allowed
Radhesh Chandra Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1993) 1 DMC 176
Constitution of India, 1950 — Article 226
High Courts12 Aug 1992Allowed
Mst. Noor Bano Vs Mohammed Riaz
Rajasthan High Court · (1992) 2 RLW 110 : (1992) 3 WLC 149 : (1992) 2 WLN 228
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128