COURT ARCHIVE

Rajasthan High Court judgments, 1995

517 judgments · page 23 of 26

High Courts02 Feb 1995

Banshilal Vs Mohan Lal

Rajasthan High Court · AIR 1995 Raj 167 : (1995) 1 RLW 179 : (1996) 1 WLC 137 : (1995) 1 WLN 205

Evidence Act, 1872 — Section 114Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)

High Courts02 Feb 1995Dismissed

Gunjan Cement P. Ltd., Siddha Cement Pvt. Ltd. and Chirag Cements Pvt. Ltd. Vs Rajasthan State Industrial Development and Investment Corporation Ltd.

Rajasthan High Court · (1998) 94 CompCas 669 : (1995) 1 RLW 355

High Courts02 Feb 1995Allowed

Jagat Prakash Roy Bhatnagar Vs The State of Rajasthan and Others

Rajasthan High Court · (1995) 3 WLC 348 : (1995) 1 WLN 441

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 16, 21, 226

High Courts02 Feb 1995Allowed

Mukesh Kumar Soni Vs The State of Rajasthan

Rajasthan High Court · (1995) 1 RLW 352 : (1995) 1 WLN 448

Constitution of India, 1950 — Article 14, 16, 226, 311Penal Code, 1860 (IPC) — Section 420

High Courts02 Feb 1995Dismissed

Gunjan Cement Pvt. Ltd. Vs Rajasthan State Industrial Development and Investment Corpn. Ltd.

Rajasthan High Court · AIR 1996 Raj 88 : (1995) 2 WLC 417 : (1995) 1 WLN 435

Contract Act, 1872 — Section 15State Financial Corporations Act, 1951 — Section 31

High Courts01 Feb 1995Allowed

Rajasthan State Electricity Board and Another Vs Narayan Lal Meena

Rajasthan High Court · (1996) 3 LLJ 1152 : (1995) 1 RLW 38 : (1995) 2 WLC 327 : (1995) 1 WLN 202

High Courts01 Feb 1995Dismissed

Straw Products Ltd. and Another Vs Union of India (UOI) and Others

Rajasthan High Court · AIR 1995 Raj 193 : (1995) 1 RLW 42 : (1995) 2 WLC 720 : (1995) 1 WLN 226

General Clauses Act, 1897 — Section 24Railways Act, 1890 — Section 47, 53, 54

High Courts31 Jan 1995Allowed

Iqbal Singh and Others Vs Rajasthan State Electricity Board

Rajasthan High Court · (1995) 1 WLN 672

High Courts31 Jan 1995Dismissed

Balwant Ram and Others Vs State of Rajasthan

Rajasthan High Court · (1995) CriLJ 3856

Penal Code, 1860 (IPC) — Section 302, 32, 323, 325, 34

High Courts31 Jan 1995

Management of Kota Central Co-operative Bank Ltd. Vs Judge, Industrial Tribunal and Another

Rajasthan High Court · (1996) 1 LLJ 361 : (1995) 2 WLC 668

Payment of Bonus Act, 1965 — Section 34

High Courts31 Jan 1995

Management of Kota Central Co.-op. Bank Ltd. Vs Judge, Industrial Tribunal and Another

Rajasthan High Court · (1996) 1 RLW 214 : (1995) 2 WLN 145

Banking Regulation Act, 1949 — Section 2Payment of Bonus Act, 1965 — Section 31A, 34, 4

High Courts31 Jan 1995Dismissed

Umesh Sharma Vs The State of Rajasthan and Others

Rajasthan High Court · (1995) 1 WLN 563

All India Council for Technical Education Act, 1987 — Section 10, 2, 3University Grants Commission Act, 1956 — Section 1, 2, 3

High Courts30 Jan 1995Allowed

Smt. Amina Vs State of Raj. and Others

Rajasthan High Court · (1995) 1 RLW 317 : (1995) 1 WLN 429

Constitution of India, 1950 — Article 14, 148, 21, 226, 309

High Courts30 Jan 1995Dismissed

Bhanwar Singh Vs State of Rajasthan

Rajasthan High Court · AIR 1996 Raj 106 : (1996) 3 WLC 78

Constitution of India, 1950 — Article 14, 226

High Courts30 Jan 1995Dismissed

Nirmal Kumar Jhanwar Vs Food Corporation of India and Others

Rajasthan High Court · AIR 1995 Raj 165

Constitution of India, 1950 — Article 14

High Courts30 Jan 1995Dismissed

Noor Mohammad Wali Bhai Tajwala Vs Union of India (UOI) and Another

Rajasthan High Court · (1995) CriLJ 1720 : (1995) 1 RLW 162 : (1995) 2 WLC 570

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1), 7Constitution of India, 1950 — Article 14, 22(5), 226Customs Act, 1962 — Section 108, 110

High Courts30 Jan 1995Allowed

Dhedhia Traders Vs State of Rajasthan

Rajasthan High Court · (1995) 1 RLW 333 : (1995) 3 WLC 560 : (1995) 1 WLN 372

Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C, 6D

High Courts25 Jan 1995Allowed

Mohandass Vs State of Rajasthan and Another

Rajasthan High Court · (1996) CriLJ 1412

Juvenile Justice Act, 1986 — Section 32Penal Code, 1860 (IPC) — Section 324, 326, 327, 34

High Courts24 Jan 1995Dismissed

Raju alias Rajendra Prasad and Vs State of Rajasthan

Rajasthan High Court · (1996) CriLJ 1951

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 304, 307, 34, 395

High Courts24 Jan 1995Dismissed

Man Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1995 Raj 276 : (1995) 2 RLW 234 : (1995) 2 WLC 17

Constitution of India, 1950 — Article 243KGeneral Clauses Act, 1897 — Section 23Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 5