High Courts24 Nov 1992
Sayeed Ansari Vs The State of Raj. and Others
Rajasthan High Court · (1992) 2 WLN 530
Constitution of India, 1950 — Article 14, 21, 226
COURT ARCHIVE
Rajasthan High Court judgments, 1992
555 judgments · page 4 of 28
High Courts24 Nov 1992Allowed
Jaipur Woollen Quality Carpets Vs Union of India (UOI) and Others
Rajasthan High Court · (1992) 2 RLW 262 : (1992) 3 WLC 375 : (1992) 2 WLN 265
Telegraph Act, 1885 — Section 7
High Courts23 Nov 1992Dismissed
The State of Rajasthan Vs Mangi Lal
Rajasthan High Court · (1992) WLN 588
Limitation Act, 1963 — Section 5
High Courts20 Nov 1992Allowed
Durga Devi Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 1723 : (1992) 2 RLW 338
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts18 Nov 1992Dismissed
The State of Rajasthan Vs Mohan Singh
Rajasthan High Court · (1992) WLN 575
Civil Procedure Code, 1908 (CPC) — Section 102, 80
High Courts18 Nov 1992Allowed
Narain Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1993 Raj 64 : (1992) 2 RLW 300 : (1992) 2 WLN 300
Rajasthan Land Revenue (Allotment of Land for Agriculture Purpose) Rules, 1970 — Rule 13(2), 14(4), 17Rajasthan Land Revenue Act, 1956 — Section 261
High Courts18 Nov 1992
The State of Rajasthan Vs Banarshi Lal's Legal Representatives and Others
Rajasthan High Court · (1992) WLN 240
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Nov 1992Dismissed
Manohar Singh Vs Kanti Lal
Rajasthan High Court · (1992) WLN 577
Arbitration Act, 1940 — Section 20
High Courts18 Nov 1992Dismissed
Babu Lal Vs Kishore Lal
Rajasthan High Court · (1992) WLN 580
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Nov 1992Allowed
Legal Representatives of deceased Shivlal Singh Vs Shivlal Singh
Rajasthan High Court · (1993) 3 WLC 588 : (1992) WLN 584
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Rajasthan Relief of Agricultural Indebtedness Act, 1957 — Section 5, 6
High Courts16 Nov 1992
Avashan Mandal Parijat Uch Ayavargh Sangarsh Samiti Vs Rajasthan Housiong Board and Others
Rajasthan High Court · (1993) 3 WLC 391 : (1992) WLN 253
Constitution of India, 1950 — Article 12, 14, 226, 298
High Courts16 Nov 1992Dismissed
Hawa Singh and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 2 RLW 507 : (1992) 3 WLC 393 : (1992) 2 WLN 303
Land Acquisition Act, 1894 — Section 4, 40, 45, 5, 5A
High Courts12 Nov 1992Dismissed
Union of India (UOI) and Others Vs Karansingh and Another
Rajasthan High Court · (1992) 2 RLW 705 : (1992) 2 WLN 296
Administrative Tribunals Act, 1985 — Section 28, 3Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 17, 3
High Courts11 Nov 1992
Surendra Kumar Vyas and Others Vs State and Others
Rajasthan High Court · (1992) 2 RLW 488 : (1993) 1 WLC 634 : (1992) 2 WLN 150
Constitution of India, 1950 — Article 14, 16
High Courts11 Nov 1992Allowed
Gulshan Vs Sushil Kumar
Rajasthan High Court · (1993) 1 DMC 151 : (1992) 2 RLW 468 : (1993) 1 WLC 651 : (1992) 2 WLN 180
Guardians and Wards Act, 1890 — Section 25
High Courts11 Nov 1992
Ram Chandra Swami and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 2 RLW 281 : (1992) 3 WLC 407 : (1992) 2 WLN 419
Constitution of India, 1950 — Article 32
High Courts11 Nov 1992Allowed
Chhoga Lal Vs Legal Representatives of deceased Keshav Lal and Another
Rajasthan High Court · (1992) 2 RLW 240 : (1993) 1 WLC 349 : (1992) 2 WLN 232
Arbitration Act, 1940 — Section 14, 33Registration Act, 1908 — Section 17
High Courts11 Nov 1992
Silver and Art Palace Vs Commissioner of Income Tax
Rajasthan High Court · (1994) 206 ITR 501
Income Tax Act, 1961 — Section 250(4), 251(1)
High Courts09 Nov 1992
Prabhu Ram Choudhary Vs The University of Jodhpur
Rajasthan High Court · (1992) 2 RLW 247 : (1992) 3 WLC 427 : (1992) 2 WLN 331
Jodhpur University Ordinances — Ordinance 94, Ordinance 95