COURT ARCHIVE

Rajasthan High Court judgments, 1995

517 judgments · page 12 of 26

High Courts12 May 1995Allowed

Mohd. Sharif Vs Smt. Nasrine

Rajasthan High Court · AIR 1996 Raj 23 : (1995) 2 DMC 607 : (1995) 2 RLW 35 : (1995) 3 WLC 521 : (1995) 2 WLN 277

Dissolution of Muslim Marriages Act, 1939 — Section 2Family Courts Act, 1984 — Section 9

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High Courts12 May 1995Dismissed

Deepak Kumar Goyal Vs State of Rajasthan

Rajasthan High Court · (1996) 1 DMC 212 : (1995) 2 RLW 193 : (1996) 1 WLC 305 : (1995) 1 WLN 690

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2), 482Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts10 May 1995

Kanwar Lal Vs Addl. Commissioner Commercial Taxes and Others

Rajasthan High Court · (1995) 2 WLN 321

Constitution of India, 1950 — Article 226

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High Courts10 May 1995Dismissed

Mohammed Ismail Vs The State of Raj. and Others

Rajasthan High Court · (1995) 2 WLN 491

Constitution of India, 1950 — Article 14, 16, 19, 21, 226Industrial Disputes Act, 1947 — Section 25, 25F, 3

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High Courts10 May 1995Allowed

Santokh Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1995) 2 DMC 292

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 498A

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High Courts10 May 1995Dismissed

Mohammad Ismail Vs State of Rajasthan and Others

Rajasthan High Court · (1997) 3 LLJ 349 : (1995) 2 RLW 698 : (1996) 1 WLC 202

Rajasthan Famine Relief Works Employees (Exemption from Labour Laws) Act, 1964 — Section 3

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High Courts09 May 1995Allowed

Gopal Mathur Vs The State of Rajasthan

Rajasthan High Court · (1995) 2 WLN 682

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High Courts09 May 1995

Rajasthan State Road Transport Corporation and Others Vs Shri Ram Yadav Shri Ram Yadav Vs Rajasthan State Road Transport Corporation and Others

Rajasthan High Court · (1995) 2 RLW 238 : (1995) 3 WLC 16 : (1995) 2 WLN 184

Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 14, 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

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High Courts08 May 1995Allowed

Allauddin Khilji Vs Union of India (UOI) and Another

Rajasthan High Court · (1996) 2 RLW 90 : (1996) WLC 206 : (1995) 1 WLN 701

Army Act, 1950 — Section 20

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High Courts08 May 1995

Modi Engineering Pvt. Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (1996) 218 ITR 50

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 253, 253(6)

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High Courts08 May 1995Dismissed

Arvind Malot Vs State of Rajasthan

Rajasthan High Court · (1995) 2 RLW 109 : (1996) 1 WLC 370 : (1995) 2 WLN 376

Criminal Procedure Code, 1973 (CrPC) — Section 446Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3, 4

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High Courts05 May 1995Dismissed

Banke Bihari Lal Agarwal Vs Union of India (UOI) and Others

Rajasthan High Court · (1997) 226 ITR 498 : (1996) 2 RLW 96 : (1995) 3 WLC 759 : (1995) 2 WLN 560

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 293Income Tax Rules, 1962 — Rule 112

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High Courts05 May 1995

Herdilia Unimers Ltd. Vs Smt. Renu Jain

Rajasthan High Court · (1998) 92 CompCas 841

Companies Act, 1956 — Section 113, 113(3), 5, 53, 61

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High Courts05 May 1995

BANKE BIHARI LAL AGARWAL Vs UNION OF INDIA and Others

Rajasthan High Court · (1997) 143 CTR 125

Income Tax Act, 1961 — Section 132, 293

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High Courts05 May 1995

Dhanna Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1995) 3 WLC 685 : (1995) 2 WLN 252

Criminal Procedure Code, 1973 (CrPC) — Section 110, 200, 202, 210, 313Penal Code, 1860 (IPC) — Section 109, 120, 120B, 147, 302

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High Courts05 May 1995Allowed

Naresh Kumar and Others Vs Pyar Chand

Rajasthan High Court · (1995) 2 RLW 9 : (1995) 2 WLN 389

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 19A, 19D

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High Courts04 May 1995Dismissed

Bhanwarlal Vs State of Rajasthan and Others

Rajasthan High Court · (1996) 1 RLW 223 : (1995) 3 WLC 706 : (1995) 1 WLN 700

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High Courts04 May 1995Dismissed

Rajdhani Express and Transport Co. and Others Vs State of Raj. and Others

Rajasthan High Court · (1996) WLC 517 : (1995) 2 WLN 242

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 193

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High Courts04 May 1995

Dharam Chand Vs State of Rajasthan

Rajasthan High Court · (1995) 2 RLW 221 : (1995) 3 WLC 739 : (1995) 2 WLN 248

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 37

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High Courts04 May 1995Allowed

Sher Singh Vs The State of Rajasthan

Rajasthan High Court · (1995) 1 RLW 519 : (1994) 3 WLC 136 : (1995) 1 WLN 549

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 161, 174, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302

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