High Courts06 May 1993
Narendra Kumar Jain Vs Manzula and Others
Rajasthan High Court · (1993) 2 DMC 185
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Rajasthan High Court judgments, 1993
368 judgments · page 12 of 19
High Courts05 May 1993
Harendra alias Hari Singh Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 50 : (1993) 2 WLC 78
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 36A, 37, 37(2), 37(3)
High Courts03 May 1993Dismissed
Phool Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (1993) 2 ALT(Cri) 22 : (1993) CriLJ 3273 : (1993) 1 RLW 402 : (1993) 2 WLC 464
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 2(4), 225, 24, 24(8)Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 1993
Commissioner of Income Tax Vs Instrumentation Ltd.
Rajasthan High Court · (1994) 205 ITR 553
Income Tax Act, 1961 — Section 37
High Courts27 Apr 1993
Controller of Estate Duty Vs Sagarmal Daga (Late)
Rajasthan High Court · (1994) 3 WLC 183
Estate Duty Act, 1953 — Section 2, 2(15), 9
High Courts27 Apr 1993
Raja Man Singh Vs Commissioner of Wealth-tax
Rajasthan High Court · (1994) 205 ITR 518
Wealth Tax Act, 1957 — Section 4(6)
High Courts26 Apr 1993
Minor Anu @ Atul Vs Ratan Lal Sharma
Rajasthan High Court · (1993) 2 DMC 121 : (1993) 1 RLW 445 : (1993) 2 WLC 156
Family Courts Act, 1984 — Section 19, 19(1), 19(4)
High Courts26 Apr 1993Dismissed
Minor Anu Vs Ratan Lal Sharma
Rajasthan High Court · (1994) 2 DMC 338
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19, 19(1), 19(4)
High Courts22 Apr 1993Allowed
Nathu Ram Saini Vs Hindustan Copper Ltd. and Another
Rajasthan High Court · (1995) 1 LLJ 421 : (1993) 2 RLW 179 : (1994) 3 WLC 657
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts20 Apr 1993Dismissed
Smt. Sarla Devi Vs Municipal Council and Others
Rajasthan High Court · (1993) CriLJ 3524
Contempt of Courts Act, 1971 — Section 12
High Courts20 Apr 1993Dismissed
Smt. Harmindra Pal Kaur Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 344
Grant-in-Aid Rules, 1983 — Rule 26
High Courts19 Apr 1993
Mahohar Lal Agrawal Vs Santosh and Others
Rajasthan High Court · (1993) 2 DMC 296 : (1993) WLN 84
Criminal Procedure Code, 1973 (CrPC) — Section 164Family Courts Act, 1984 — Section 14
High Courts19 Apr 1993
Commissioner of Income Tax Vs L.K. Kasliwal
Rajasthan High Court · (1994) 205 ITR 370 : (1994) 76 TAXMAN 209
Income Tax Act, 1961 — Section 210, 212, 212(3A), 273
High Courts17 Apr 1993Allowed
Manohar Lal Agrawal Vs Santosh and Others
Rajasthan High Court · (1993) 2 DMC 202 : (1993) 2 WLC 70
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145Family Courts Act, 1984 — Section 14
High Courts12 Apr 1993Dismissed
Bhagwan Dhan Vs Rajasthan Housing Board, Jaipur and Another
Rajasthan High Court · AIR 1994 Raj 77 : (1993) 3 WLC 644
Constitution of India, 1950 — Article 14Rajasthan Housing Board (Disposal of Property) Regulations, 1970 — Regulation 8
High Courts12 Apr 1993
Nizam and Others Vs Jaipur Development Authority and Others
Rajasthan High Court · AIR 1994 Raj 87 : (1993) 2 WLC 169
Constitution of India, 1950 — Article 14, 226Rajasthan Urban Areas (Sub-Division, Reconstruction and Improvement of Plots) Rules, 1975 — Rule 30(2)Rajasthan Urban Improvement Trust Act, 1959 — Section 73A, 74
High Courts12 Apr 1993Dismissed
Narendra Kumar and Another Vs Vares Hassan Farooqui and Others
Rajasthan High Court · (1993) 2 ACC 100 : (1994) ACJ 205 : (1993) 1 RLW 366 : (1994) 3 WLC 575
Motor Vehicles Act, 1939 — Section 110D
High Courts07 Apr 1993Allowed
Shiv Kumar and Others Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 3596 : (1993) 1 RLW 513 : (1993) 3 WLC 677
Penal Code, 1860 (IPC) — Section 376
High Courts07 Apr 1993Allowed
Shrawan Kumar Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 314
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 450
High Courts06 Apr 1993Allowed
Employees' State Insurance Corporation Vs Jaipur Enterprises
Rajasthan High Court · (1999) 3 LLJ 208
Employees State Insurance Act, 1948 — Section 2(9)