High Courts07 Sept 1993Dismissed
Thekedar Mazdoor Union Vs Judge, Industrial Tribunal and Another
Rajasthan High Court · (1994) 2 LLJ 670
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Rajasthan High Court judgments, 1993
368 judgments · page 8 of 19
High Courts06 Sept 1993Dismissed
Pala Ram Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 1677
Penal Code, 1860 (IPC) — Section 376
High Courts06 Sept 1993Dismissed
Rajneesh Vs Jai Narain Vyas University, Jodhpur and Others
Rajasthan High Court · AIR 1994 Raj 111
Jai Narain Vyas University Jodhpur Act, 1962 — Section 23Jai Narayan Vyas University Jodhpur Ordinance — Ordinance 211, Ordinance 296
High Courts06 Sept 1993
Vinod Kumar Bharti and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1994 Raj 82 : (1993) 2 WLC 715
Constitution of India, 1950 — Article 226
High Courts02 Sept 1993
Divisional Personnel Officer Western Railway Vs Ashiya Begum
Rajasthan High Court · (1994) 2 ACC 472 : (1993) 2 RLW 490
Employees Compensation Act, 1923 — Section 3
High Courts02 Sept 1993Dismissed
State Bank of Bikaner and Jaipur Vs National Iron and Steel Rolling Corporation and Others
Rajasthan High Court · (1995) 82 CompCas 548 : (1993) 2 RLW 486
Rajasthan Sales Tax Act, 1954 — Section 11AAAA
High Courts02 Sept 1993Dismissed
Dvl. Personnel Officer, Western Rly. and Another Vs Ashiya Begam
Rajasthan High Court · (1995) ACJ 435 : (1994) 2 LLJ 795
Workmens Compensation Act, 1923 — Section 3
High Courts30 Aug 1993
Akhil Raj Rajya Hand Pump Mistries Sanghathan and Another Vs State of Raj. and Others
Rajasthan High Court · (1994) 2 LLJ 631 : (1993) 2 RLW 581 : (1994) 1 WLC 1
Industrial Disputes Act, 1947 — Section 2
High Courts30 Aug 1993Dismissed
Sobhag Mal Vs Shantilal and Another
Rajasthan High Court · (1993) WLN 246
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Aug 1993Allowed
Dr. Kusum Vs Dr. Kailash Choudhary
Rajasthan High Court · AIR 1993 Raj 220
Family Courts Act, 1984 — Section 19
High Courts26 Aug 1993Allowed
Ganga Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 2125 : (1993) 2 RLW 367 : (1994) 2 RLW 367 : (1993) WLN 589
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 322, 482Penal Code, 1860 (IPC) — Section 109, 120B, 408, 420, 467
High Courts26 Aug 1993Dismissed
Mahesh Kumar Vs United Commercial Bank and Others
Rajasthan High Court · (1993) WLN 246(1)
Rajasthan High Court Ordinance, 1949 — Section 18
High Courts26 Aug 1993
Kishan Lal and Others Vs State of Raj.
Rajasthan High Court · (1993) WLN 249
Constitution of India, 1950 — Article 226
High Courts26 Aug 1993Allowed
Shera Ram Vs State of Rajasthan
Rajasthan High Court · (1993) 2 RLW 285 : (1994) 1 WLC 220 : (1993) WLN 396
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401, 482Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts24 Aug 1993Allowed
State of Rajasthan Vs Sher Singh
Rajasthan High Court · (1994) CriLJ 904
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 307
High Courts20 Aug 1993
Moinuddin Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 236
Constitution of India, 1950 — Article 166
High Courts20 Aug 1993Allowed
Zafar Ali Vs Mst. Khatoobai
Rajasthan High Court · (1993) WLN 250
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts20 Aug 1993Dismissed
Ramdhar Singh Vs Rajasthan Communications Ltd.
Rajasthan High Court · (1994) 2 LLJ 673
Constitution of India, 1950 — Article 14, 16
High Courts20 Aug 1993Dismissed
Prabhu Dayal Vs Suwa Lal and Another
Rajasthan High Court · AIR 1994 Raj 149 : (1993) 2 RLW 204 : (1994) 1 WLC 620
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 3, Order 41 Rule 25, 100Hindu Succession Act, 1956 — Section 12Succession Act, 1925 — Section 14, 213, 57
High Courts19 Aug 1993
Wali Mohammed Vs The State of Rajasthan
Rajasthan High Court · (1993) WLN 75
Arms Act, 1959 — Section 27, 3Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 67