High Courts24 Jul 1995Dismissed
Sailesh Kumar Singh Vs Indian Petrochemicals Corp. Limited
Rajasthan High Court · (1995) 2 WLN 103
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 1995
517 judgments · page 9 of 26
High Courts24 Jul 1995Allowed
Hira Chand and Others Vs Gopal
Rajasthan High Court · (1995) 2 RLW 27
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts21 Jul 1995
Ashok Chand Singhvi Vs J.N.V. University and Others
Rajasthan High Court · AIR 1996 Raj 94 : (1996) WLC 412
Constitution of India, 1950 — Article 226
High Courts21 Jul 1995Dismissed
The Oriental Insurance Co. Ltd. Vs Mst. Hansi and Others
Rajasthan High Court · (1997) 1 ACC 134 : (1996) ACJ 571 : AIR 1996 Raj 71 : (1995) 2 RLW 313 : (1996) 1 WLC 327
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 168
High Courts21 Jul 1995
Smt. Pushpa Devi Vs State of Rajasthan and Another
Rajasthan High Court · (1996) 2 RLW 145 : (1996) WLC 515 : (1995) 2 WLN 505
High Courts20 Jul 1995Allowed
Amba Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1995) 2 WLN 349
High Courts20 Jul 1995
Kanaram Vs State of Rajasthan
Rajasthan High Court · (1995) 2 WLN 314
Criminal Procedure Code, 1973 (CrPC) — Section 43
High Courts19 Jul 1995Dismissed
Kesar Devi @ Kanti Devi Vs Union of India (UOI) and Others
Rajasthan High Court · (1995) 51 ECC 66
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 3Constitution of India, 1950 — Article 226, 359Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 17, 2, 3, 6, 7
High Courts19 Jul 1995Allowed
Sankla Ram Vs State of Rajasthan and Another
Rajasthan High Court · (1996) CriLJ 342 : (1996) 1 RLW 502 : (1996) 1 WLC 728
Constitution of India, 1950 — Article 21, 226Rajasthan Control of Goondas Act, 1975 — Section 2, 3
High Courts18 Jul 1995Dismissed
Kailash Chand Verma Vs Panchayat Samiti and Others
Rajasthan High Court · (1998) 3 LLJ 423 : (1996) 1 RLW 619 : (1996) 2 RLW 256 : (1996) 2 WLC 649
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts14 Jul 1995
Brij Mohan Sharma Vs State of Rajasthan
Rajasthan High Court · (1995) 2 WLN 315
High Courts14 Jul 1995Dismissed
Jale Singh Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 1177 : (1996) 1 RLW 145 : (1996) 1 RLW 145 : (1996) 2 WLC 373 : (1995) 2 WLN 692
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts13 Jul 1995Allowed
Bheru Lal Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 845 : (1995) 2 RLW 22 : (1996) WLC 459
Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 25A, 29, 8
High Courts12 Jul 1995Allowed
Surendra alias Suniya Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 917
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 1995Allowed
Smt. Sudarshan Kaur Vs Ripudaman Singh and Others
Rajasthan High Court · AIR 1996 Raj 40 : (1996) 1 CivCC 358 : (1995) 2 RLW 114 : (1996) 1 WLC 36
Succession Act, 1925 — Section 63
High Courts11 Jul 1995Dismissed
Shri Ram Ice Factory Vs Rajasthan State Electricity Board
Rajasthan High Court · (1996) 2 CivCC 250 : (1996) 3 RCR(Civil) 671 : (1996) 2 RLW 142
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26Electricity Rules, 1956 — Rule 19, 29
High Courts11 Jul 1995Allowed
Vishwanath and Others Vs The State
Rajasthan High Court · (1996) CriLJ 1955 : (1996) 2 RLW 261 : (1996) WLC 261
Criminal Procedure Code, 1973 (CrPC) — Section 216, 227, 239, 245, 249Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts11 Jul 1995
Saraf Textile Industries Vs Commissioner of Income Tax
Rajasthan High Court · (1996) 217 ITR 507
Income Tax Act, 1961 — Section 35D, 56, 57
High Courts06 Jul 1995
Raghuvar India and Another Vs State and Others
Rajasthan High Court · AIR 1996 Raj 199 : (1996) 1 RLW 613 : (1996) 1 WLC 67
Rajasthan High Court of Judicature Rules, 1952 — Rule 55(11)