High Courts28 May 1993
Vimal Kumar Vs Bhilwara Wool Tax Ltd.
Rajasthan High Court · (1996) 86 CompCas 286 : (1993) 1 RLW 554 : (1994) 3 WLC 323 : (1993) WLN 231
Companies Act, 1959 — Section 10
COURT ARCHIVE
Rajasthan High Court judgments, 1993
368 judgments · page 11 of 19
High Courts28 May 1993Dismissed
Ghulam Mustafa Vs State of Rajasthan and Others
Rajasthan High Court · (1995) CriLJ 266 : (1993) 1 RLW 521 : (1993) 3 WLC 653
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 120B, 307, 323, 324, 34
High Courts28 May 1993Allowed
Lalu Khan Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 224
Rajasthan Panchayat Act, 1953 — Section 73(3)(c)(ii)
High Courts27 May 1993Dismissed
Rup Ram and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 219
Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 13ARajasthan Colonisation Act, 1954 — Section 28
High Courts27 May 1993Dismissed
Krishan Gopal Tiwari Vs State of Rajasthan etc.
Rajasthan High Court · (1994) 2 LLJ 400
Constitution of India, 1950 — Article 226
High Courts26 May 1993Allowed
Mahendra Singh Vs Municipal Corporation
Rajasthan High Court · (1994) 1 LLJ 581 : (1993) 2 WLC 356 : (1993) WLN 342
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts26 May 1993
Sidhraj Dhadda Vs State of Rajasthan
Rajasthan High Court · AIR 1994 Raj 68 : (1993) 1 RLW 532 : (1993) 3 WLC 609
Constitution of India, 1950 — Article 226
High Courts25 May 1993Allowed
Maghraj Calla Vs Kajodi Mal
Rajasthan High Court · AIR 1994 Raj 11
Advocates Act, 1961 — Section 35, 36Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 9 Rule 1, 11, 33Constitution of India, 1950 — Article 226
High Courts21 May 1993
Hanuman Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 501
Rajasthan Colonisation (Allotment and Sale of Government Land to Pong Dam Oustees and their Transferes in the Indira Gandhi Canal Colony Areas) Rules, 1972 — Rule 6A, 8AAA
High Courts21 May 1993Allowed
Sinchai Kamgar Union Vs The State of Rajasthan
Rajasthan High Court · (1993) WLN 90
Industrial Disputes Act, 1947 — Section 25FF
High Courts20 May 1993Allowed
Harjitendra Singh Vs State of Rajasthan
Rajasthan High Court · (1993) WLN 92
High Courts20 May 1993
Bilbar Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 1299
Arms Act, 1959 — Section 25, 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 378, 386, 423Penal Code, 1860 (IPC) — Section 302, 34, 342
High Courts19 May 1993Allowed
Bhagirath Vs Hardayal
Rajasthan High Court · (1993) WLN 73
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 465, 467, 469, 471
High Courts19 May 1993
Commissioner of Income Tax Vs Mohan Enterprises
Rajasthan High Court · (1993) 1 RLW 474 : (1993) 3 WLC 27
Income Tax Act, 1961 — Section 28, 37
High Courts18 May 1993
Prakash Vs State
Rajasthan High Court · (1993) WLN 89
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts14 May 1993
Imran Khan Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 2
Criminal Procedure Code, 1973 (CrPC) — Section 228(1), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts11 May 1993
Commissioner of Income Tax Vs Bhagwan Broker Agency
Rajasthan High Court · (1993) 1 RLW 610 : (1994) 3 WLC 488
Income Tax Act, 1961 — Section 2, 2(36)
High Courts11 May 1993
Commissioner of Income Tax Vs Shree Textiles
Rajasthan High Court · (1994) 119 CTR 472 : (1994) 206 ITR 345 : (1993) 1 RLW 462 : (1994) 3 WLC 301
Income Tax Act, 1961 — Section 2(13), 28, 43, 43(5)
High Courts10 May 1993
Vijay Singh Meena Vs Jai Narain Vyas University and Others
Rajasthan High Court · (1993) WLN 81
High Courts10 May 1993Allowed
Shiv Cable TV System Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1993 Raj 197 : (1993) 1 RLW 621
Constitution of India, 1950 — Article 14, 19(1)Rajasthan Entertainments and Advertisements Tax Act, 1957 — Section 4, 6Telegraph Act, 1885 — Section 10, 17, 3, 4