High Courts20 Sept 1995Allowed
Dalpat Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1996) 1 RLW 250 : (1996) 2 WLC 525 : (1995) 2 WLN 598
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Rajasthan High Court judgments, 1995
517 judgments · page 6 of 26
High Courts20 Sept 1995Dismissed
Shri Amar Jain Medical Relief Society Vs Presiding Officer, Labour Court and Another
Rajasthan High Court · (1997) 3 LLJ 712 : (1996) 1 WLC 322
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2, 25G, 25H
High Courts19 Sept 1995
Hashish Sharma Vs Sushma Sharma
Rajasthan High Court · (1996) 1 DMC 303 : (1996) 1 RLW 453
Hindu Marriage Act, 1955 — Section 25
High Courts18 Sept 1995Dismissed
Bhaje Singh Vs State of Rajasthan
Rajasthan High Court · (1995) 2 RLW 644 : (1996) 2 WLC 296 : (1995) 2 WLN 657
Criminal Procedure Code, 1973 (CrPC) — Section 374, 428Penal Code, 1860 (IPC) — Section 302, 8
High Courts18 Sept 1995
Prakash Chandra Jain Vs Smt. Chandrawati Jain
Rajasthan High Court · AIR 1996 Raj 162 : (1996) 2 CivCC 492 : (1996) 1 RLW 330 : (1996) 1 WLC 261
Guardians and Wards Act, 1890 — Section 25
High Courts15 Sept 1995
The State Vs Banwari Lal
Rajasthan High Court · (1996) CriLJ 1078 : (1996) 1 RLW 194 : (1996) WLC 438 : (1995) 2 WLN 609
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357(1), 366, 368Penal Code, 1860 (IPC) — Section 302
High Courts15 Sept 1995Dismissed
Regional Director Vs Green Carrier and Contractors (Delhi) Pvt. Ltd. and Others
Rajasthan High Court · (1995) 2 WLN 116
Employees State Insurance Act, 1948 — Section 2, 75, 82
High Courts14 Sept 1995Dismissed
Smt. Geeta Devi Vs Shri Gopal Krishan Vashistha
Rajasthan High Court · (1997) 3 CivCC 486 : (1996) 1 RLW 460
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts14 Sept 1995Dismissed
Vijay Singh Sankhla Vs R.S.E.B.
Rajasthan High Court · (1997) 3 LLJ 67 : (1996) 1 RLW 493 : (1996) 2 WLC 557
Payment of Wages Act, 1936 — Section 15(2), 15(3), 17
High Courts14 Sept 1995Allowed
Ramswaroop Meena and Others Vs University of Rajasthan and Others
Rajasthan High Court · AIR 1997 Raj 35
Constitution of India, 1950 — Article 14, 254(1)Indian Medicine Central Council (Minimum Standards of Education in Indian Medicine) Regulations, 1986 — Regulation 8.1Indian Medicine Central Council Act, 1970 — Section 36
High Courts14 Sept 1995
Makhan Singh Vs The State of Rajasthan
Rajasthan High Court · (1995) 2 WLN 113
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Sept 1995Dismissed
Satya Prakash Vs Smt. Premlata
Rajasthan High Court · (1996) 1 DMC 657 : (1996) 2 RLW 653 : (1996) 1 WLC 179
Civil Procedure Code, 1908 (CPC) — Section 115Family Courts Act, 1984 — Section 19, 19(1), 19(2), 19(3), 19(4)Hindu Marriage Act, 1955 — Section 13, 24
High Courts13 Sept 1995
State of Rajasthan Vs Mamraj and Others
Rajasthan High Court · (1996) 1 ALT(Cri) 14 : (1996) CriLJ 1823 : (1996) 1 WLC 104
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 302, 307, 34, 460
High Courts13 Sept 1995Dismissed
Somti Devi and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1996) 1 RLW 56 : (1995) 2 WLN 342
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 159Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts06 Sept 1995
Tarachem Laboratories Vs Union of India (UOI) and Others
Rajasthan High Court · (1996) 56 ECC 102
Constitution of India, 1950 — Article 226, 227
High Courts05 Sept 1995Allowed
Om Prakash Raigar Vs State of Rajasthan
Rajasthan High Court · (1997) 3 LLJ 439 : (1996) 3 WLC 429
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Sept 1995
Bhanwar Singh Vs The State of Rajasthan
Rajasthan High Court · (1995) 2 WLN 130
Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Sept 1995
Shabbir Mohammad Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 2015 : (1996) 2 RCR(Criminal) 23 : (1996) 1 RLW 282 : (1996) 1 WLC 413
Criminal Procedure Code, 1973 (CrPC) — Section 272, 273, 274, 275, 276Evidence Act, 1872 — Section 123, 124, 145, 157, 159Penal Code, 1860 (IPC) — Section 120B, 302
High Courts04 Sept 1995
State of Rajasthan and Others Vs Vijay Singh and Others
Rajasthan High Court · (1996) CriLJ 1202 : (1996) 1 RLW 83 : (1995) 2 WLN 623
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 319, 366Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts01 Sept 1995Dismissed
State of Rajasthan Vs Ishwar Dass and Others
Rajasthan High Court · (1996) 1 RLW 116 : (1996) 3 WLC 349 : (1995) 2 WLN 595
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 141