COURT ARCHIVE

Rajasthan High Court judgments, 1995

517 judgments · page 19 of 26

High Courts13 Mar 1995

Laxman Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 3952 : (1995) 1 RLW 481 : (1995) 3 WLC 304 : (1995) 1 WLN 337

Criminal Procedure Code, 1973 (CrPC) — Section 313, 421, 422Penal Code, 1860 (IPC) — Section 307, 324Probation of Offenders Act, 1958 — Section 3, 4, 4(1), 5, 5(1)

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High Courts09 Mar 1995Allowed

Dr. B.D. Chatterjee Vs The State of Rajasthan and Others

Rajasthan High Court · (1995) 1 RLW 505 : (1995) 2 WLC 744 : (1995) 1 WLN 360

Rajasthan Medical and Health Service (Collegiate Branch) Rules, 1962 — Rule 11, 8A

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High Courts08 Mar 1995Dismissed

Sohan Lal and Others Vs Khetu Lal and Others

Rajasthan High Court · (1995) 1 RLW 486 : (1995) 2 WLC 742 : (1995) 2 WLN 394

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts08 Mar 1995

Magan Lal Vs Chabi Lal

Rajasthan High Court · AIR 1996 Raj 103

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1

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High Courts08 Mar 1995Allowed

The Bundi Chittorgarh Kshetriya Gramin Bank Vs Presiding Officer, Central and Tribunal

Rajasthan High Court · (1996) 3 LLJ 1177 : (1995) 2 RLW 603 : (1995) 3 WLC 458 : (1995) 1 WLN 600

Industrial Disputes Act, 1947 — Section 25F, 25G

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High Courts08 Mar 1995Allowed

Mangi Ram @ Mangi Lal Vs State of Rajasthan

Rajasthan High Court · (1995) 2 RLW 454 : (1995) 3 WLC 423 : (1995) 1 WLN 329

Penal Code, 1860 (IPC) — Section 114, 354, 376

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High Courts08 Mar 1995Dismissed

Union of India (UOI) and Others Vs S.S. Kothiyal and Others

Rajasthan High Court · (1995) 2 WLC 288 : (1995) 1 WLN 351

Constitution of India, 1950 — Article 14, 16

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High Courts07 Mar 1995

Dr. Sudhir Baldwa and Others Vs State of Rajasthan and Another

Rajasthan High Court · (1995) 2 WLC 420 : (1995) 1 WLN 404

Constitution of India, 1950 — Article 14, 141

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High Courts07 Mar 1995Dismissed

Mool Chand Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 4206 : (1996) 2 WLC 60 : (1995) 1 WLN 335

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 452

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High Courts06 Mar 1995Allowed

Bhani Ram and Others Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 3165 : (1995) 2 WLC 309 : (1995) 1 WLN 294

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts05 Mar 1995

Servesh Kumar and Others Vs State of Rajasthan

Rajasthan High Court · (1995) 1 WLN 618

Penal Code, 1860 (IPC) — Section 406, 420

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High Courts02 Mar 1995Dismissed

Nirmal Nahar Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1995 Raj 198 : (1995) 2 WLC 632 : (1995) 1 WLN 320

Constitution of India, 1950 — Article 226Rajasthan Co-operative Societies Act, 1965 — Section 19

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High Courts02 Mar 1995Dismissed

Smt. Abha Devi Vs Rajasthan State Electricity Board and Another

Rajasthan High Court · AIR 1996 Raj 102

Constitution of India, 1950 — Article 226

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High Courts02 Mar 1995

Smt. Gudu Kanwar and Another Vs Nand Lal and Others

Rajasthan High Court · (1996) ACJ 545 : AIR 1995 Raj 236 : (1995) 3 WLC 754

Motor Vehicles Act, 1939 — Section 110B

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High Courts02 Mar 1995Allowed

Papuria @ Rajesh Vs State of Rajasthan

Rajasthan High Court · (1995) 1 RLW 483 : (1995) 3 WLC 164 : (1995) 1 WLN 290

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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High Courts02 Mar 1995Allowed

Devi Chand Vs State of Rajasthan and Others

Rajasthan High Court · (1995) 1 RLW 689 : (1995) 1 WLN 346

Rajasthan Co-operative Societies Act, 2001 — Section 117

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High Courts01 Mar 1995Dismissed

Jhavar Prakash Vs Rajasthan High Court

Rajasthan High Court · (1995) 2 WLC 517 : (1995) 1 WLN 286

Constitution of India, 1950 — Article 236, 309, 312

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High Courts01 Mar 1995Dismissed

Heera Lal Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 3783

Criminal Procedure Code, 1973 (CrPC) — Section 102, 313Penal Code, 1860 (IPC) — Section 302, 394, 397

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High Courts01 Mar 1995

Gopi Lal Teli Vs The State of Rajasthan and Others

Rajasthan High Court · (1995) 71 FLR 551 : (1995) 2 LLJ 1064 : (1995) 1 RLW 1 : (1995) 2 WLC 1 : (1995) 1 WLN 300

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

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High Courts01 Mar 1995Dismissed

Kishan Singh and Others Vs State

Rajasthan High Court · (1995) CriLJ 2027 : (1995) 1 WLC 724 : (1995) 1 WLN 656

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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