High Courts25 Feb 1993Allowed
Darshan Singh Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 1973
Criminal Procedure Code, 1973 (CrPC) — Section 438
COURT ARCHIVE
Rajasthan High Court judgments, 1993
368 judgments · page 16 of 19
High Courts22 Feb 1993
Mohd. Bux Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1993 Raj 211 : (1993) 1 RLW 672 : (1993) 2 WLC 11
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Rajasthan Colonisation Act, 1954 — Section 28, 7Rajasthan Minor Mineral Concession Rules, 1977 — Rule 1, 4(3)
High Courts22 Feb 1993
Ashok Kumar and Others Vs State Farm Corpn. of India Ltd. and Another
Rajasthan High Court · (1994) 1 LLJ 1217 : (1993) 1 RLW 350 : (1993) 2 WLC 165
High Courts22 Feb 1993Allowed
Union of India (UOI) and Others Vs Shiv Baboo Singh
Rajasthan High Court · (1994) 2 LLJ 434 : (1993) 1 RLW 193 : (1993) 2 WLC 198
Constitution of India, 1950 — Article 226Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 3, 9
High Courts22 Feb 1993Allowed
Peer Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1993) WLN 107
Criminal Procedure Code, 1973 (CrPC) — Section 174, 397, 401, 482Penal Code, 1860 (IPC) — Section 306, 498, 498A
High Courts22 Feb 1993
Bhagwan Devi and Another Vs Union of India (UOI) and Others
Rajasthan High Court · (1993) 1 RLW 734
Penal Code, 1860 (IPC) — Section 24, 332, 353, 451Telegraph Rules, 1951 — Rule 422
High Courts18 Feb 1993Allowed
Jagrup Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1993 Raj 157 : (1993) 2 WLC 605
Land Acquisition Act, 1894 — Section 11, 11A, 4, 4(1), 6
High Courts18 Feb 1993
Chhatrabhuj Vs Regional Director Insurance Corporation and Another
Rajasthan High Court · (1993) WLN 235
Employees State Insurance Act, 1948 — Section 75
High Courts16 Feb 1993Dismissed
Narendrasingh Bhati Vs Ramnarain Bishnoi
Rajasthan High Court · AIR 1993 Raj 130 : (1993) 1 RLW 189 : (1993) 2 WLC 98
Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956 — Section 4ARepresentation of the People Act, 1951 — Section 100, 112
High Courts16 Feb 1993Dismissed
Mohammed Ayub Vs Mohammed and Sons and Others
Rajasthan High Court · (1995) 1 LLJ 978 : (1994) 1 RLW 134
Payment of Wages Act, 1936 — Section 15, 15(2), 3, 4, 5
High Courts15 Feb 1993Allowed
Gyan Chand Vs The State of Rajasthan
Rajasthan High Court · (1993) CriLJ 3716
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18
High Courts15 Feb 1993Dismissed
Hangami Lal and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 105
Rajasthan Land Revenue Act, 1956 — Section 82
High Courts11 Feb 1993Dismissed
K.P. Misra Vs State of Rajasthan
Rajasthan High Court · (1993) 2 LLJ 1123 : (1993) 1 RLW 742 : (1993) 1 WLC 692
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(12), 74, 75
High Courts10 Feb 1993Allowed
Oriental Power Cables Ltd. and Others Vs Registrar of Companies and Others
Rajasthan High Court · (1995) 83 CompCas 447
Companies Act, 1956 — Section 633(2)
High Courts10 Feb 1993Allowed
State Bank of India Vs Spintex Tubes and Constructions Ltd. and Others
Rajasthan High Court · (1995) 82 CompCas 290 : (1993) 1 RLW 510 : (1993) 2 WLC 236
Companies Act, 1956 — Section 446, 456, 529AState Financial Corporations Act, 1951 — Section 29, 46B
High Courts09 Feb 1993
Ghanshyam Lal Mathur Vs State and Another
Rajasthan High Court · (1993) WLN 102
High Courts09 Feb 1993
Chhinder Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 1616
Penal Code, 1860 (IPC) — Section 201, 302, 34, 363, 366
High Courts09 Feb 1993Allowed
Dr. Jagdish Prasad Singhal Vs State of Rajasthan and Another
Rajasthan High Court · (1994) CriLJ 759 : (1993) 1 RLW 724
Criminal Procedure Code, 1973 (CrPC) — Section 341Penal Code, 1860 (IPC) — Section 193Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts05 Feb 1993
MaganLal and Others Vs State
Rajasthan High Court · (1993) WLN 70
Constitution of India, 1950 — Article 226
High Courts04 Feb 1993Allowed
Smt. Ambica Devi Vs State and Others
Rajasthan High Court · (1993) WLN 101