COURT ARCHIVE

Rajasthan High Court judgments, 1992

555 judgments · page 7 of 28

High Courts07 Oct 1992Dismissed

Dinesh Kumar Vs Union of India (UOI) and Others

Rajasthan High Court · (1992) 2 RLW 188 : (1992) 3 WLC 285 : (1992) 2 WLN 315

Constitution of India, 1950 — Article 14, 30, 41Industrial Disputes Act, 1947 — Section 25F, 25FF, 25FFF, 25G, 25K

High Courts07 Oct 1992Allowed

Vijai Singh Vs Rajasthan State Road Transport Corpn. Ltd.

Rajasthan High Court · (1994) 1 LLJ 1038 : (1993) 1 WLC 577

Constitution of India, 1950 — Article 12, 14, 16, 16(1), 19(1)Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 127

High Courts25 Sept 1992

Birla Cotton Spinning and Weaving Mills Ltd. Vs Income Tax Officer and Others

Rajasthan High Court · (1994) 122 CTR 339 : (1994) 209 ITR 434

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23A, 66, 66(1)

High Courts25 Sept 1992

BIRLA COTTON SPINNING AND WEAVING MILLS. LTD. Vs Income Tax OFFICER.

Rajasthan High Court · (1994) 122 CTR 339 : (1994) 209 ITR 434

Constitution of India, 1950 — Article 226

High Courts25 Sept 1992Dismissed

R.S.R.T.C. Vs R.T.A. and Another

Rajasthan High Court · (1992) 2 RLW 77 : (1992) 2 WLN 157

General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 217

High Courts24 Sept 1992

Khanna Electric Stores Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) 2 RLW 99 : (1992) 3 WLC 354 : (1992) 2 WLN 341

Constitution of India, 1950 — Article 19, 226

High Courts23 Sept 1992Dismissed

Noor Mohammed and Others Vs Gulam Rasool through L.Rs. and Another

Rajasthan High Court · (1992) 2 RLW 91 : (1992) 2 WLN 167

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1963 — Section 5

High Courts23 Sept 1992Dismissed

Miss Neelam Joshi Vs State of Rajasthan and Others

Rajasthan High Court · (1992) 2 RLW 470 : (1992) 3 WLC 47 : (1992) WLN 339

Constitution of India, 1950 — Article 14, 15, 16, 21

High Courts23 Sept 1992Dismissed

State of Rajasthan ans Another Vs Niranjan Singh and Others

Rajasthan High Court · (1992) WLN 556

Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 22(1)Constitution of India, 1950 — Article 148, 149, 150, 283Government of India Act, 1935 — Section 166, 66

High Courts23 Sept 1992Allowed

State of Rajasthan and Another Vs Niranjan Singh and Others

Rajasthan High Court · (1992) 2 WLC 697 : (1992) 2 WLN 560

Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 22Constitution of India, 1950 — Article 148, 149, 150, 283Government of India Act, 1935 — Section 166

High Courts23 Sept 1992Allowed

Lecturers' Forum and Jag Mohan Mathodia and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1994) 1 LLJ 974 : (1993) 1 WLC 654

Constitution of India, 1950 — Article 14, 16, 226

High Courts23 Sept 1992Dismissed

State of Rajasthan Vs Chandra Narain Verma

Rajasthan High Court · (1993) 1 LLJ 1156 : (1992) 2 RLW 47 : (1992) 2 WLN 104

Rajasthan Dying in Harness Service Rules, 1975 — Rule 4

High Courts23 Sept 1992Dismissed

Gautam Industries Vs Regional Director, Employees State Insurance Corporation

Rajasthan High Court · (1992) WLN 204

Employees State Insurance Act, 1948 — Section 45A, 45B, 75

High Courts18 Sept 1992

Cotton Corporation and Others Vs Union of India (UOI) and Others

Rajasthan High Court · (1993) 1 LLJ 1015 : (1992) 2 RLW 124 : (1993) 1 WLC 161 : (1992) 2 WLN 365

Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 5

High Courts18 Sept 1992

Harphool Chand and Others Vs University of Rajasthan and Others

Rajasthan High Court · (1992) 3 WLC 435 : (1992) WLN 473

High Courts17 Sept 1992Dismissed

Rahimbux Nabooji Chhipa Vs The Rgional Director, Employees State Insurance Corporation

Rajasthan High Court · (1992) WLN 202

Civil Procedure Code, 1908 (CPC) — Section 151Employees State Insurance Act, 1948 — Section 45, 75

High Courts16 Sept 1992Dismissed

Prem Bahadur Shrivastava Vs Shri M.L. Mehta and Others

Rajasthan High Court · (1992) 2 RLW 516 : (1992) 3 WLC 418 : (1992) WLN 518

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12

High Courts16 Sept 1992Dismissed

Kalu Ram Om Prakash Mundra Vs Smt. Sohani Devi and Others

Rajasthan High Court · AIR 1993 Raj 70 : (1992) 2 RLW 476 : (1992) WLN 95

Rajasthan Civil Courts Ordinance, 1950 — Section 21, 21(4), 22, 22(1), 22(3)

High Courts16 Sept 1992Dismissed

Angrej Singh Vs State of Rajasthan

Rajasthan High Court · (1992) 2 RLW 205 : (1993) 1 WLC 462 : (1992) WLN 175

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 439Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 25

High Courts16 Sept 1992Dismissed

Bharat General and Seeds Stores and Others Vs Mahendra Singh and Another

Rajasthan High Court · (1992) 2 RLW 15 : (1992) 2 WLN 395

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(4), 13(6)