High Courts06 Jul 1995Dismissed
Lahari Bai Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 682 : (1996) 1 DMC 312 : (1995) 2 RLW 492
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B
COURT ARCHIVE
Rajasthan High Court judgments, 1995
517 judgments · page 10 of 26
High Courts06 Jul 1995Allowed
Rajendra Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 340 : (1995) 2 RLW 79
Criminal Procedure Code, 1973 (CrPC) — Section 294(3), 313, 342Penal Code, 1860 (IPC) — Section 324, 376, 424, 457, 458
High Courts05 Jul 1995Dismissed
Munna Muni Khan Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 831 : (1996) 2 RLW 104 : (1996) 2 RLW 104
Criminal Procedure Code, 1973 (CrPC) — Section 299Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 336
High Courts05 Jul 1995Dismissed
Kasam Dalvi Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1996 Raj 64 : (1995) 2 RLW 487
Constitution of India, 1950 — Article 14, 226
High Courts04 Jul 1995Allowed
Ram Narain Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1996 Raj 92 : (1996) WLC 449
Constitution of India, 1950 — Article 14
High Courts03 Jul 1995Allowed
Beni Dan Vs Laxmichand and Another
Rajasthan High Court · (1996) CriLJ 1191 : (1996) 1 RLW 204 : (1996) WLC 479
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3), 451, 452, 452(1)Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 192, 194, 207
High Courts03 Jul 1995Allowed
Kishan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1996) CriLJ 251 : (1995) 2 RLW 346
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 458
High Courts03 Jul 1995
Deep Chand Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 54 : (1995) 2 RLW 360 : (1996) 1 WLC 572
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 44
High Courts03 Jul 1995Dismissed
Prem Singh Vs Madhu Bala
Rajasthan High Court · (1995) 2 DMC 603 : (1995) 2 RLW 24 : (1996) WLC 309
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Family Courts Act, 1984 — Section 19(4)
High Courts03 Jul 1995
Ami Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 1585 : (1996) 2 RLW 306 : (1996) WLC 173
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389, 46, 50Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 109, 147, 149, 161, 165A
High Courts03 Jul 1995Allowed
Daleep Singh Vs Smt. Magan
Rajasthan High Court · (1996) CriLJ 190 : (1996) WLC 393
Criminal Procedure Code, 1973 (CrPC) — Section 182, 190(1), 200, 202, 203Penal Code, 1860 (IPC) — Section 323, 354, 376, 498A, 509
High Courts03 Jul 1995Dismissed
Satnam Moga and Another Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 2591 : (1996) 1 DMC 359 : (1995) 2 RLW 334 : (1996) 1 WLC 274
Criminal Procedure Code, 1973 (CrPC) — Section 240, 482Evidence Act, 1872 — Section 112Penal Code, 1860 (IPC) — Section 406, 498A
High Courts30 Jun 1995
The R.S.E.B. Accountants Associations Vs The Rajasthan State Electricity Board
Rajasthan High Court · (1995) 2 RLW 495 : (1995) 3 WLC 1 : (1995) 2 WLN 668
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 141, 16, 226, 32
High Courts26 Jun 1995Allowed
Alim Ahuja Vs Union of India (UOI)
Rajasthan High Court · (1996) CriLJ 1920 : (1996) 2 RLW 251 : (1996) WLC 522
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 239, 244, 245
High Courts26 May 1995Dismissed
M.P. Potdar Vs Appellate Authority, NCERT and Another
Rajasthan High Court · (1995) 2 WLN 601
Constitution of India, 1950 — Article 12, 226
High Courts26 May 1995
Ram Sahai Sharma Vs The State of Raj. and Others
Rajasthan High Court · (1995) 3 WLC 563 : (1995) 2 WLN 604
Constitution of India, 1950 — Article 14, 16, 21
High Courts26 May 1995
Rameshwar Prasad Sharma Vs Rajasthan State Text Book Board
Rajasthan High Court · (1996) WLC 489 : (1995) 2 WLN 581
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts26 May 1995Allowed
Dilip S. Dahanukar and Others Vs Padam Kumar Khaitan
Rajasthan High Court · (1996) CriLJ 1569 : (1995) 2 RLW 532 : (1995) 3 WLC 531
Companies Act, 1956 — Section 391, 392, 393, 394, 63Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 409, 416
High Courts25 May 1995Dismissed
Nasir Khan Vs State of Rajasthan and Others
Rajasthan High Court · (1995) 3 WLC 510 : (1995) 1 WLN 695
Constitution of India, 1950 — Article 309
High Courts25 May 1995Allowed
Mata alias Manohar Singh Vs State of Rajasthan
Rajasthan High Court · (1996) 2 RCR(Criminal) 177 : (1995) 2 WLN 438
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice Act, 1986 — Section 18, 20, 21, 22, 23Penal Code, 1860 (IPC) — Section 302