High Courts29 Jul 1992
Dayali Bai and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1993) ACJ 1211 : (1992) 2 WLN 620
COURT ARCHIVE
Rajasthan High Court judgments, 1992
555 judgments · page 12 of 28
High Courts29 Jul 1992
Commissioner of Income Tax Vs Lun Karan Goyal
Rajasthan High Court · (1993) 203 ITR 67 : (1992) 2 RLW 588
Hindu Succession Act, 1956 — Section 4, 4(1), 8
High Courts29 Jul 1992
Commissioner of Income Tax Vs Instrumentation Ltd.
Rajasthan High Court · (1992) 106 CTR 158 : (1993) 201 ITR 117 : (1992) 2 RLW 593 : (1992) WLN 429
Income Tax Act, 1961 — Section 32, 37, 80J
High Courts29 Jul 1992
Commissioner of Income Tax Vs Mannalal Nirmal Kumar
Rajasthan High Court · (1992) 106 CTR 144 : (1992) 198 ITR 556 : (1992) 2 RLW 586 : (1992) WLN 353
Income Tax Act, 1961 — Section 143, 144, 147, 2(40), 217
High Courts29 Jul 1992Allowed
Syed Firozuddin Vs The State of Rajasthan
Rajasthan High Court · (1993) CriLJ 1169 : (1993) 1 DMC 83 : (1993) 2 RLW 33 : (1992) 3 WLC 188
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482
High Courts29 Jul 1992Allowed
Ambalal Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 2 WLN 41
Constitution of India, 1950 — Article 311
High Courts29 Jul 1992Allowed
Hari Narain Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 2 RLW 355 : (1992) WLN 135
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 108
High Courts27 Jul 1992Dismissed
Gyan Chand Vs The State of Rajasthan
Rajasthan High Court · (1993) CriLJ 422
Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 432, 433, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 32A, 33, 36B, 37
High Courts27 Jul 1992Allowed
Saremal and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) WLN 134
Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agriculture Land for Residential and Commercial Purposes in Urban Areas) Rules, 1981 — Rule 13Rajasthan Land Revenue Act, 1956 — Section 90A
High Courts24 Jul 1992Dismissed
Dhara Gram Sewa Sehkari Samiti Limited Vs Indian Farmers Fertilizers Cooperative Limited and Others
Rajasthan High Court · (1992) WLN 442
COMPANIES ACT, 1956 — Section 10, 12, 617, 7, 9Constitution of India, 1950 — Article 12, 19, 21, 226, 298Penal Code, 1860 (IPC) — Section 21, 34
High Courts24 Jul 1992
Bhim Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 2 RLW 183 : (1992) 3 WLC 109 : (1992) 2 WLN 353
Constitution of India, 1950 — Article 297, 309, 310
High Courts23 Jul 1992Dismissed
Rajendra Bahadur Bhandari Vs Rajasthan State Agriculture Marketing Boad and Others
Rajasthan High Court · (1992) WLN 131
High Courts23 Jul 1992Dismissed
Gram Panchayat and Others Vs The State of Rajasthan and Another
Rajasthan High Court · (1992) 2 WLN 37
Rajasthan Municipalities Act, 1959 — Section 4(2)
High Courts23 Jul 1992
The State of Rajasthan Vs Khem Chand Sharma and Another
Rajasthan High Court · (1992) 2 RLW 58 : (1992) 2 WLC 618 : (1992) 2 WLN 185
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 14, 16, 226, 233, 235
High Courts22 Jul 1992
Prithvi Raj and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 2 WLN 35
High Courts22 Jul 1992Dismissed
Surendra Kumar Jaitly Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 2 WLN 33
High Courts21 Jul 1992Allowed
Indira Shiksha Prasar Sansthan Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 1 WLC 494 : (1992) 2 WLN 52
Ajmer University Act, 1987 — Section 24
High Courts21 Jul 1992Allowed
Mangu Ram and Others Vs The State of Rajasthan
Rajasthan High Court · (1993) CriLJ 1972 : (1992) WLN 140
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 473Penal Code, 1860 (IPC) — Section 342, 384
High Courts21 Jul 1992
Hari Ram Vs The State of Rajasthan
Rajasthan High Court · (1992) 2 RLW 381 : (1992) 2 WLC 715 : (1992) 2 WLN 618
Essential Commodities Act, 1955 — Section 6A
High Courts21 Jul 1992Dismissed
Ramu Ram Choudhary Vs The State of Raj. and Others
Rajasthan High Court · (1992) 2 RLW 88 : (1993) 1 WLC 622 : (1992) 2 WLN 513
Constitution of India, 1950 — Article 226