High Courts19 Oct 1994Allowed
Mahaveer Prasad Vs State
Rajasthan High Court · (1995) 1 WLC 93 : (1994) 2 WLN 538
Constitution of India, 1950 — Article 21Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Rajasthan High Court judgments, 1994
539 judgments · page 3 of 27
High Courts18 Oct 1994Dismissed
Chhotu Ram Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 819
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 42, 50, 55
High Courts18 Oct 1994Dismissed
Pancha Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 1025
Criminal Procedure Code, 1973 (CrPC) — Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 2, 25, 42, 50
High Courts18 Oct 1994Allowed
Janwata Ram Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 1863
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 41, 42, 42(1)
High Courts18 Oct 1994Allowed
Bhanwar Lal Vs Gopal
Rajasthan High Court · (1995) 1 RLW 57
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, 151
High Courts18 Oct 1994Allowed
Dr. Jal Singh Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 922 : (1995) 1 RLW 373 : (1995) 1 WLC 608 : (1994) 2 WLN 448
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 148, 149, 193, 195, 307
High Courts18 Oct 1994Allowed
State of Rajasthan Vs Prakash Chandra and Others
Rajasthan High Court · (1995) CriLJ 2295 : (1995) 3 WLC 150
Criminal Procedure Code, 1973 (CrPC) — Section 100, 156, 173(2), 190(1), 262Essential Commodities Act, 1955 — Section 10A, 11, 12AA, 12AA(1), 3Penal Code, 1860 (IPC) — Section 120B, 406, 467, 468
High Courts18 Oct 1994Allowed
State of Rajasthan Vs Harish Chandra
Rajasthan High Court · (1994) 2 RLW 79 : (1995) 1 WLC 425 : (1994) 2 WLN 444
Constitution of India, 1950 — Article 258Criminal Procedure Code, 1973 (CrPC) — Section 207, 482Explosive Substances Act, 1908 — Section 3, 5, 6, 7
High Courts04 Oct 1994Allowed
Mal Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 2279
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 302, 34, 460
High Courts30 Sept 1994
Jaipur Development Authority Vs Hari Nath Sharma
Rajasthan High Court · (1995) CriLJ 1290 : (1995) 1 RLW 252 : (1995) 1 WLC 110
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 4, 6Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts28 Sept 1994Dismissed
Shriram Yadav Vs Rajasthan State Road Transport Corpn. and Others
Rajasthan High Court · (1996) 3 LLJ 1144 : (1995) 1 RLW 667 : (1995) 3 WLC 462
Industrial Disputes Act, 1947 — Section 10
High Courts27 Sept 1994Allowed
Sunita Sajnani Vs Ratan Kumar
Rajasthan High Court · (1995) 1 DMC 450 : (1995) 1 RLW 665 : (1995) 1 WLC 520
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 32 Rule 15Family Courts Act, 1984 — Section 19
High Courts27 Sept 1994
Surja Ram Vs State of Rajasthan
Rajasthan High Court · (1995) 1 RLW 658 : (1994) 2 WLN 452
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 375Customs Act, 1962 — Section 129
High Courts26 Sept 1994Allowed
Hindustan Ciba Geigy Ltd. and Others etc. Vs State of Rajasthan and Others
Rajasthan High Court · (1995) CriLJ 618 : (1995) 1 WLC 124
Companies Act, 1956 — Section 16, 19, 22, 24, 24(4)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Sept 1994
Oriental Insurance Co. Ltd. and Others Vs Verda Ram and Others
Rajasthan High Court · (1995) ACJ 200 : (1995) 1 RLW 645 : (1995) 3 WLC 313
Motor Vehicles Act, 1988 — Section 95(2)(b)
High Courts20 Sept 1994Allowed
Nathu Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 919 : (1995) 1 RLW 465 : (1994) 2 WLN 440
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 156(3), 173Penal Code, 1860 (IPC) — Section 406, 420
High Courts20 Sept 1994
Om Prakash Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 819
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309, 437(6)General (Criminal) Rules, 1980 — Rule 43
High Courts19 Sept 1994Dismissed
Sharwan Singh Vs Zila Punarwas Adhikari, Sriganganagar and Others
Rajasthan High Court · AIR 1995 Raj 25
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226Rajasthan High Court Ordinance, 1949 — Section 18
High Courts19 Sept 1994
Fateh Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1995 Raj 15
Constitution of India, 1950 — Article 14
High Courts19 Sept 1994Dismissed
Mahesh Bhardwaj Vs Smt. Smita Bhardwaj
Rajasthan High Court · AIR 1995 Raj 47
Family Courts Act, 1984 — Section 19Hindu Marriage (Amendment) Act, 1995 — Section 24Limitation Act, 1963 — Section 5