COURT ARCHIVE
Rajasthan High Court judgments, 1992
555 judgments · page 28 of 28
High Courts06 Jan 1992Allowed
Narpat Chand Vs Municipal Board and Others
Rajasthan High Court · (1992) 1 WLN 5
Constitution of India, 1950 — Article 14
High Courts06 Jan 1992
Mewar Marble Industries Pvt. Ltd. Vs Rajasthan State Electricity Board and Others
Rajasthan High Court · (1992) WLN 309
Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23
High Courts06 Jan 1992Dismissed
Jarnel Singh and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1992 Raj 173 : (1992) 1 RLW 362 : (1992) 3 WLC 24 : (1992) WLN 481
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 30ARajasthan Irrigation and Drainage Act, 1954 — Section 20, 31, 60
High Courts06 Jan 1992Dismissed
Fateh Singh Solanki and Others Vs Rastriya Mill Mazdoor Sangh and Others
Rajasthan High Court · (1994) 1 LLJ 294
Civil Procedure Code, 1908 (CPC) — Section 9Trade Unions Act, 1926 — Section 2, 28, 8
High Courts06 Jan 1992
Narayan Singh Vs State of Rajasthan
Rajasthan High Court · (1993) 2 RLW 145 : (1992) 3 WLC 9 : (1992) WLN 327
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts06 Jan 1992
Newar Marble Industries Pvt. Ltd. Vs Rajasthan State Electricity Board and Others
Rajasthan High Court · (1993) CriLJ 1191 : (1992) 3 WLC 126
Cattle Trespass Act, 1871 — Section 20Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 2, 320(2), 320(9)
High Courts03 Jan 1992
Mahal Singh Vs State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts03 Jan 1992Dismissed
Anand Prakash Vs Raghuveer Singh Pareek
Rajasthan High Court · (1992) 3 WLC 84 : (1992) WLN 348
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17
High Courts03 Jan 1992
Narayan Vs The State of Rajasthan
Rajasthan High Court · (1992) WLN 10
Penal Code, 1860 (IPC) — Section 114, 148, 149, 320, 324
High Courts03 Jan 1992
Mohan Singh and Others Vs State
Rajasthan High Court · (1993) CriLJ 3193 : (1993) 3 RCR(Criminal) 736 : (1993) 3 WLC 569
Cattle Trespass Act, 1871 — Section 2, 20Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 345(7)
High Courts03 Jan 1992
Gordhan Singh Vs State of Rajasthan
Rajasthan High Court · (1992) 1 RLW 7 : (1992) WLN 12
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts03 Jan 1992Allowed
Prakash Lal Mathur Vs State of Raj. and Another
Rajasthan High Court · (1992) 1 WLN 185
High Courts03 Jan 1992Allowed
J.C. Calla and Others Vs University of Jodhpur and Others
Rajasthan High Court · (1992) 1 WLN 197
Constitution of India, 1950 — Article 309