High Courts17 Feb 1992Dismissed
Pawan Kumar and Another Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLN 399
Constitution of India, 1950 — Article 14, 16, 21, 226, 41Industrial Disputes Act, 1947 — Section 2, 33C
COURT ARCHIVE
Rajasthan High Court judgments, 1992
555 judgments · page 23 of 28
High Courts17 Feb 1992Allowed
Rajendra Swaroop Mathur Vs Municipal Board and Others
Rajasthan High Court · (1992) 1 WLN 269
High Courts17 Feb 1992Dismissed
Chiman Singh Vs The State Bank of Bikaner and Jaipur and Another
Rajasthan High Court · (1992) 1 WLN 225
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts17 Feb 1992Dismissed
Suresh Kumar Vs Dungarpur-Banswara Kshetriya Gramin Bank
Rajasthan High Court · (1992) 1 WLN 226
High Courts17 Feb 1992Dismissed
Gulam Rasool Vs Mariyam and Others
Rajasthan High Court · (1992) 1 RLW 483 : (1992) 3 WLC 478 : (1992) WLN 18
Representation of the People Act, 1951 — Section 13, 52Specific Relief Act, 1963 — Section 9
High Courts13 Feb 1992Allowed
Vimla Devi Vs Nand Lal
Rajasthan High Court · (1992) 2 WLC 53 : (1992) 2 WLN 459
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts13 Feb 1992
Bhatu @ Bharat Kumar Vs State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 256
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Feb 1992Allowed
Hari Ram Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLN 259
Constitution of India, 1950 — Article 226
High Courts13 Feb 1992Allowed
Sunil Kumar Vs State
Rajasthan High Court · (1992) 1 WLN 255
Industrial Disputes Act, 1947 — Section 2, 25F, 25G
High Courts13 Feb 1992
Jagdish Prasad Dave Vs State of Rajasthan
Rajasthan High Court · (1992) 1 WLC 1 : (1992) WLN 43
High Courts13 Feb 1992Dismissed
Moola Vs State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 262
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 326
High Courts13 Feb 1992Dismissed
Laxman Ram Vs Superintendent of Police and Another
Rajasthan High Court · (1992) 1 WLN 270
Penal Code, 1860 (IPC) — Section 147, 148, 323
High Courts12 Feb 1992Dismissed
Lakha Singh Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 250
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Feb 1992Allowed
Ghanshyam Lal Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) WLN 22
High Courts12 Feb 1992Dismissed
State Vs Bugga Singh and Another
Rajasthan High Court · (1992) WLN 549
Constitution of India, 1950 — Article 226
High Courts12 Feb 1992Dismissed
Vela Vs State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 230
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Feb 1992Allowed
Nagar Parishad Karmchari Union Vs The Municipal Council and Another
Rajasthan High Court · (1992) 1 WLN 265
Constitution of India, 1950 — Article 14, 16, 21, 226Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts11 Feb 1992
A.C.T.O. Ward-C Vs Mahaveer Timber Mart
Rajasthan High Court · (1992) 2 WLC 233 : (1992) WLN 36
Rajasthan Sales Tax Act, 1954 — Section 16(1)(b)
High Courts11 Feb 1992Dismissed
Arjun Singh Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 181
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34