High Courts02 Feb 1994
R.S. Industries Vs Union of India (UOI)
Rajasthan High Court · (1995) 79 ELT 396
COURT ARCHIVE
Rajasthan High Court judgments, 1994
539 judgments · page 25 of 27
High Courts02 Feb 1994Dismissed
Dhula and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 RLW 123 : (1994) 2 WLC 148 : (1994) 1 WLN 287
Constitution of India, 1950 — Article 226
High Courts01 Feb 1994Dismissed
Lakhasingh Vs State
Rajasthan High Court · (1994) CriLJ 2952 : (1994) 1 WLN 348
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 5
High Courts01 Feb 1994Dismissed
Mani Ram and Another Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 3770 : (1994) 1 RLW 109 : (1994) 1 WLN 161
Arms Act, 1959 — Section 25, 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 303, 307, 34, 341
High Courts28 Jan 1994
Jodha Ram Vs The State of Rajasthan
Rajasthan High Court · (1994) CriLJ 1962 : (1994) 1 RLW 80 : (1994) 1 WLC 442 : (1994) 1 WLN 36
Constitution of India, 1950 — Article 20, 21, 215Criminal Procedure Code, 1973 (CrPC) — Section 2, 4, 436, 437, 437(3)Penal Code, 1860 (IPC) — Section 114, 302, 304, 328, 486
High Courts28 Jan 1994Allowed
Balbir Singh Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 2750 : (1994) 1 RLW 490 : (1994) 1 WLC 487 : (1994) 1 WLN 215
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 252, 253, 254, 482, 9Juvenile Justice Act, 1986 — Section 10, 11, 18, 18(1), 18(2)
High Courts28 Jan 1994Dismissed
Budharam Vs Mahavir Prasad
Rajasthan High Court · (1994) 01 RAJ CK 0009
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts27 Jan 1994Allowed
S.K. Chaterji Vs The Union of India (UOI)
Rajasthan High Court · (1994) 2 WLC 54 : (1994) 1 WLN 100
Army Act, 1950 — Section 113, 117, 122, 19, 21Constitution of India, 1950 — Article 14, 19, 226, 311, 33Penal Code, 1860 (IPC) — Section 161
High Courts27 Jan 1994Allowed
New India Insurance Co. Ltd. Vs Indersingh and Others
Rajasthan High Court · (1995) ACJ 179 : AIR 1994 Raj 189
Motor Vehicles Act, 1939 — Section 95(2)
High Courts27 Jan 1994Dismissed
State of Rajasthan Vs Chokha Ram
Rajasthan High Court · (1994) 1 WLN 263
Industrial Disputes Act, 1947 — Section 25C, 25F, 25GPayment of Wages Act, 1936 — Section 15
High Courts25 Jan 1994
Industrial Designs Bureau Vs Falcon Gulf Ceramics Ltd.
Rajasthan High Court · (1996) 86 CompCas 620
Companies Act, 1956 — Section 433, 464(1)
High Courts25 Jan 1994Dismissed
Rajshree Vs Principal Judge, Family Court, Lucknow and Another
Rajasthan High Court · AIR 1994 Raj 167 : (1994) 2 DMC 162 : (1994) 1 WLN 61
Hindu Marriage Act, 1955 — Section 13, 19
High Courts25 Jan 1994Dismissed
Smt. Rukmani Devi Vs Dhanraj
Rajasthan High Court · (1995) 2 RLW 39 : (1994) 1 WLN 248
Civil Procedure Code, 1908 (CPC) — Section 34, 96Interest Act, 1978 — Section 3
High Courts25 Jan 1994Allowed
New India Assurance Co. Ltd. Vs Jagannath Singh and Others
Rajasthan High Court · (1995) ACJ 683
High Courts24 Jan 1994Dismissed
Rajendra Singh Vs The State of Rajasthan
Rajasthan High Court · (1994) 2 WLC 722 : (1994) 1 WLN 262
High Courts24 Jan 1994Dismissed
Laxman Lal Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 RLW 67 : (1994) 2 WLC 168 : (1994) 1 WLN 152
Penal Code, 1860 (IPC) — Section 323, 427, 452
High Courts24 Jan 1994Dismissed
Naresh Kamal Sharma Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 59
High Courts24 Jan 1994Allowed
Hindustan Development Corporation Ltd. Vs Union of India (UOI)
Rajasthan High Court · (1995) 80 ELT 493 : (1994) 1 RLW 57 : (1994) 1 WLC 464 : (1994) 1 WLN 70
Central Excise Rules, 1944 — Rule 8, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 4
High Courts24 Jan 1994Allowed
Rajmata Badheliji Surdarshan Kumariji Vs State of Rajasthan and Others
Rajasthan High Court · (1995) 1 LLJ 292 : (1994) 1 WLN 231
Rajasthan Shops and Commercial Establishments Act, 1958 — Section 2(17), 2(3)
High Courts24 Jan 1994Dismissed
Arvind Textiles Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1994 Raj 195 : (1994) 1 WLN 66
Constitution of India, 1950 — Article 265Rajasthan Municipalities Act, 1959 — Section 104(2)