High Courts24 Jan 1995Dismissed
Anoop Chand Jain Vs Praveen Chand Jain and Others
Rajasthan High Court · (1996) 1 CivCC 199 : (1995) 1 RLW 62 : (1995) 2 WLC 727 : (1995) 1 WLN 370
Civil Procedure Code, 1908 (CPC) — Section 115, 151
COURT ARCHIVE
Rajasthan High Court judgments, 1995
517 judgments · page 24 of 26
High Courts24 Jan 1995
Rai Sahib and Vs State of Haryana and Another, etc. etc.
Rajasthan High Court · AIR 1996 Raj 83
General Clauses Act, 1897 — Section 21Motor Vehicles Act, 1988 — Section 80, 86(5), 88(5), 90(2)
High Courts23 Jan 1995Dismissed
Kalia and Another Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 2833
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Jan 1995Dismissed
Bagda Ram Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 2129
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 201, 300, 302, 303
High Courts20 Jan 1995Dismissed
Fazlur Rehman Khan Vs The State of Rajasthan and Others
Rajasthan High Court · (1995) 1 RLW 347 : (1995) 2 WLC 410 : (1995) 1 WLN 423
Rajasthan Evaluation Service Rules, 1979 — Rule 26
High Courts20 Jan 1995
Commissioner of Income Tax Vs Mahindra and Co.
Rajasthan High Court · (1995) 125 CTR 81
Income Tax Act, 1961 — Section 143(3), 144A, 250, 256(1), 263
High Courts20 Jan 1995
Commissioner of Income Tax Vs Mahindra and Company
Rajasthan High Court · (1995) 125 CTR 81
Income Tax Act, 1961 — Section 143, 144A, 250, 47, 52
High Courts20 Jan 1995
S. Zoraster and Company (Supplies) Pvt. Ltd. Vs The State of Rajasthan and Others
Rajasthan High Court · (1995) 2 WLN 428
Central Sales Tax Act, 1956 — Section 12, 14, 9Constitution of India, 1950 — Article 226
High Courts19 Jan 1995Dismissed
Madan Lal and Others Vs Chief Engineer, Public Health and Engineering Department and Others
Rajasthan High Court · (1995) 1 RLW 314 : (1995) 3 WLC 130 : (1995) 1 WLN 400
Industrial Disputes Act, 1947 — Section 33C
High Courts19 Jan 1995Allowed
Keshu Lal Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 740 : (1995) 1 RLW 30 : (1995) 3 WLC 232 : (1995) 1 WLN 261
Criminal Procedure Code, 1973 (CrPC) — Section 102, 109, 116(6), 451, 452Customs Act, 1962 — Section 111Evidence Act, 1872 — Section 110
High Courts19 Jan 1995Allowed
Kishan Singh Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 3947
Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 29, 3, 30Penal Code, 1860 (IPC) — Section 116
High Courts19 Jan 1995Allowed
Man Singh Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 2050 : (1995) 1 RLW 25 : (1995) 1 WLC 713
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 161, 313Penal Code, 1860 (IPC) — Section 342, 354, 366A, 376, 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)
High Courts18 Jan 1995
Associated Stone Industries Kota Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1995) 01 RAJ CK 0042
Income Tax Act, 1961 — Section 32, 37, 43, 43(1)
High Courts18 Jan 1995Dismissed
Govind Narain Sharma Vs Rajasthan High Court of Judicature and Another
Rajasthan High Court · (1995) 1 RLW 306 : (1995) 2 WLC 186 : (1995) 1 WLN 367
Constitution of India, 1950 — Article 14, 16, 226, 32
High Courts18 Jan 1995Dismissed
Ram Ratan Vs State of Rajasthan
Rajasthan High Court · (1995) 3 WLC 718 : (1995) 2 WLN 401
Kerosene (Restriction on Use and fixation of Ceiling Price) Order, 1993 — Section 3
High Courts18 Jan 1995Allowed
L.R. Bairwa Vs The High Court of Rajasthan and Another
Rajasthan High Court · (1995) 1 RLW 68 : (1995) 1 WLN 364
High Courts18 Jan 1995
United India Insurance Co. Ltd Vs Tara Chand and Others
Rajasthan High Court · (1995) 2 ACC 250 : (1995) 1 RLW 23 : (1995) 1 WLC 755
High Courts17 Jan 1995
Tej Shankar Vs The Government of Rajasthan and Another
Rajasthan High Court · (1995) 2 RLW 642 : (1995) 3 WLC 604 : (1995) 1 WLN 575
High Courts17 Jan 1995Dismissed
Iqbal and Others Vs Hakimuddin and Others
Rajasthan High Court · AIR 1995 Raj 123
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts16 Jan 1995Dismissed
Asstt. Engineer (D and M) R.S.E.B. Vs Indira Devi and Another
Rajasthan High Court · (1996) ACJ 277 : (1995) 71 FLR 369 : (1996) 1 LLJ 367
Workmens Compensation Act, 1923 — Section 4A, 4A(3)