High Courts21 Jan 1994
Ishwari Prasad and Others Vs Murari Lal
Rajasthan High Court · (1994) 1 WLN 311(1)
COURT ARCHIVE
Rajasthan High Court judgments, 1994
539 judgments · page 26 of 27
High Courts21 Jan 1994Allowed
Smt. Durga Devi Vs State Transport Appellate Tribunal and Others
Rajasthan High Court · AIR 1994 Raj 238 : (1994) 1 WLN 55
Motor Vehicles Act, 1988 — Section 104
High Courts20 Jan 1994
Kishan Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1994) 2 WLC 235 : (1994) 1 WLN 133
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jan 1994
Man Singh Vs State of Rajasthan
Rajasthan High Court · (1994) 1 RLW 18 : (1994) 1 WLN 13
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts20 Jan 1994Allowed
Kumari Renu Chauhan Vs The Government College and Others
Rajasthan High Court · (1994) 1 RLW 45 : (1994) 1 WLC 411 : (1994) 1 WLN 150
High Courts18 Jan 1994Allowed
Mahipal Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1995 Raj 1 : (1994) 1 WLN 89
Constitution of India, 1950 — Article 226
High Courts18 Jan 1994Dismissed
Goverdan Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 87
Rajasthan Tenancy Act, 1955 — Section 212
High Courts18 Jan 1994Dismissed
Chander Singh Vs Chottulal
Rajasthan High Court · AIR 1994 Raj 186 : (1994) 1 RLW 9 : (1994) 1 WLC 493 : (1994) 1 WLN 31
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 18 Rule 2
High Courts18 Jan 1994
Ramesh General Store Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 85
High Courts18 Jan 1994
Laxman Vs State of Rajasthan
Rajasthan High Court · (1994) 1 WLC 416 : (1994) 1 WLN 552
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 380, 457Penal Code, 1860 (IPC) — Section 380, 457
High Courts18 Jan 1994
Kalawati Devi Vs Sunil Kumar and Another
Rajasthan High Court · (1994) 1 ACC 358
Motor Vehicles Act, 1988 — Section 110D
High Courts18 Jan 1994
G.S. Atwal and Co. and Others Vs Rajasthan State Mineral Development Corporation Ltd.
Rajasthan High Court · (1994) 1 WLN 194
Arbitration Act, 1940 — Section 14, 30, 6COMPANIES ACT, 1956 — Section 617
High Courts18 Jan 1994Allowed
Dr. Prushottam Lal Sharma Vs Union of India (UOI) and Others
Rajasthan High Court · (1994) 1 WLN 142
High Courts17 Jan 1994
Mahabir Prasad Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 147
High Courts17 Jan 1994Dismissed
Bal Ji Vs Addl. Divisional Commissioner and Others
Rajasthan High Court · (1994) 1 WLN 83
Rajasthan Municipalities Act, 1959 — Section 300
High Courts14 Jan 1994Dismissed
Meh Ram Vs State
Rajasthan High Court · (1994) CriLJ 1897 : (1994) 1 RLW 1 : (1994) 1 WLC 499 : (1994) 1 WLN 17
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 84
High Courts13 Jan 1994Dismissed
Mangti Ram Vs Onkar Sahai
Rajasthan High Court · (1994) 1 RLW 55 : (1994) 2 WLC 142 : (1994) 1 WLN 300
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts13 Jan 1994Allowed
Bhimsen Vs Jaipur Development Authority
Rajasthan High Court · (1994) 2 LLJ 1003 : (1994) 1 WLC 654 : (1994) 1 WLN 545
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F
High Courts12 Jan 1994Dismissed
Manish Newton Vs Lachoo College of Science and Technology, Jodhpur and Another
Rajasthan High Court · AIR 1994 Raj 182 : (1994) 1 RLW 52 : (1994) 1 WLC 513 : (1994) 1 WLN 10
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226
High Courts11 Jan 1994Dismissed
Nazir Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 2 LLJ 1059 : (1994) 1 WLC 414 : (1994) 1 WLN 553
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25FRajasthan Work-Charged Employees Service Rules, 1964 — Rule 3(3)