High Courts01 Feb 1993
Sri Ram Vs State
Rajasthan High Court · (1993) 1 RLW 171 : (1993) WLN 57
Criminal Procedure Code, 1973 (CrPC) — Section 167Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 37
COURT ARCHIVE
Rajasthan High Court judgments, 1993
368 judgments · page 17 of 19
High Courts01 Feb 1993Dismissed
Dilip Singh and Others Vs Registrar, Cooperative Societies and Others
Rajasthan High Court · (1993) WLN 40
Multi-State Cooperative Societies Act, 1984 — Section 74, 76
High Courts01 Feb 1993
Govind Ram Vs State of Rajasthan
Rajasthan High Court · (1993) WLN 51
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts01 Feb 1993Dismissed
Sangeeta Vs State
Rajasthan High Court · (1993) 1 DMC 601 : (1993) 1 RLW 88 : (1993) 1 WLC 278
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts29 Jan 1993
Parbat Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 38
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 161, 302, 307, 323, 325
High Courts28 Jan 1993Allowed
Shiker Chand Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 760 : (1994) 2 RCR(Criminal) 337
Essential Commodities Act, 1955 — Section 3, 7
High Courts28 Jan 1993Dismissed
Jai Singh and Another Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1993 Raj 177 : (1993) CriLJ 2705 : (1997) 3 RCR(Criminal) 383 : (1993) 1 RLW 157 : (1993) 2 WLC 1
Constitution of India, 1950 — Article 17, 21, 245, 246, 35Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 4
High Courts28 Jan 1993Allowed
Rajasthan State Road Transport Corporation Vs Habib Khan and Others
Rajasthan High Court · (1993) 2 LLJ 328 : (1993) 1 RLW 341 : (1993) 2 WLC 202
Industrial Disputes Act, 1947 — Section 11A
High Courts28 Jan 1993Dismissed
Municipal Council, Bhilwara Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1994 Raj 142 : (1993) 1 RLW 629 : (1993) 1 WLC 723
Rajasthan Municipalities Act, 1959 — Section 107(5)
High Courts28 Jan 1993Dismissed
Foja Ram Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 2657 : (1993) 1 RLW 168 : (1993) WLN 47
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts28 Jan 1993
Rajasthan Public Service Commission and Others Vs Meetha Nath @ Meethesh Nirmohi
Rajasthan High Court · (1993) WLN 33
Constitution of India, 1950 — Article 162, 226
High Courts25 Jan 1993Allowed
Udai Lal alias Uda Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 509 : (1993) WLN 44
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394, 411
High Courts22 Jan 1993
Neem Dan Vs State of Rajasthan
Rajasthan High Court · (1993) 1 RLW 108 : (1993) WLN 43
Customs Act, 1962 — Section 145
High Courts21 Jan 1993Allowed
Gursharan Kaur Vs State of Rajasthan
Rajasthan High Court · (1993) CriLJ 2076 : (1993) 1 RLW 103
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts21 Jan 1993
Kannaiyalal Vs State and Others
Rajasthan High Court · (1993) WLN 50
Constitution of India, 1950 — Article 226
High Courts21 Jan 1993Dismissed
Peary Lal Rajendra Kumar Private Ltd. and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1993) 1 RLW 104 : (1993) WLN 65
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 141Penal Code, 1860 (IPC) — Section 420
High Courts19 Jan 1993
Rajasthan State Electricity Board Vs Deputy Commissioner of Income Tax (Assessment) and Another
Rajasthan High Court · (1993) 200 ITR 434
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1), 143(1A)
High Courts19 Jan 1993Allowed
Pali Filling Station Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1993 Raj 138 : (1993) 1 RLW 9 : (1993) 2 WLC 111
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3