High Courts17 Apr 1995Dismissed
Krishan Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1995) 2 RLW 94 : (1995) 2 WLN 18
Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,733 of 2,241
High Courts17 Apr 1995Dismissed
Anil Kumar Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1996 Raj 16 : (1995) 1 RLW 566 : (1997) 1 WLC 482 : (1995) 1 WLN 504
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 72
High Courts14 Apr 1995
Smt. Mukat Rajya Laxmi Vs Commissioner of Wealth Tax
Rajasthan High Court · (1995) 82 TAXMAN 90
Transfer of Property Act, 1882 — Section 53AWealth Tax Act, 1957 — Section 19, 2, 2(e), 2(m), 21
High Courts14 Apr 1995Allowed
Angrej Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLC 123 : (1995) 1 WLN 371
High Courts10 Apr 1995Dismissed
Om Prakash and Others Vs Union of India (UOI) and Others
Rajasthan High Court · (1996) WLC 136 : (1995) 2 WLN 67
Army Act, 1950 — Section 117, 125, 164, 21Border Security Force Act, 1968 — Section 117Constitution of India, 1950 — Article 14, 16, 19, 21, 311
High Courts10 Apr 1995Dismissed
Banney Singh Vs State of Rajasthan
Rajasthan High Court · (1995) 2 RLW 88 : (1996) 1 WLC 547 : (1995) 2 WLN 54
Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 1995Dismissed
Bhaga Ram Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 3354 : (1996) 1 WLC 604
Criminal Procedure Code, 1973 (CrPC) — Section 154, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 1995Dismissed
Kheta Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 3302 : (1995) 1 RLW 513 : (1996) 1 WLC 373 : (1995) 2 WLN 60
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 1995Dismissed
Jeeva and Others Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 3300 : (1995) 1 RLW 399 : (1995) 3 WLC 89
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Apr 1995Dismissed
Brij Mohan and Others Vs The State of Rajasthan and Another
Rajasthan High Court · (1995) 1 RLW 335 : (1995) 3 WLC 30 : (1995) 2 WLN 131
Arms Act, 1959 — Section 25, 27, 3, 7Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 438, 482
High Courts10 Apr 1995Dismissed
Bhaga Ram Vs State of Raj.
Rajasthan High Court · (1995) 1 RLW 510 : (1995) 2 WLN 57
Criminal Procedure Code, 1973 (CrPC) — Section 154, 374Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 1995
State of Rajasthan and Others Vs Dhanraj Sharma and Another
Rajasthan High Court · (1995) 3 WLC 369 : (1995) 2 WLN 162
Constitution of India, 1950 — Article 14, 16, 32
High Courts07 Apr 1995Dismissed
Madan Singh Vs State of Rajasthan
Rajasthan High Court · (1996) 1 WLC 211 : (1995) 2 WLN 122
Criminal Procedure Code, 1973 (CrPC) — Section 161, 172, 2Evidence Act, 1872 — Section 145
High Courts07 Apr 1995Allowed
Maji Khan Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 916
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Apr 1995Allowed
Kailash Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 3111
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Apr 1995
Arjun Ram and Others Vs The State of Rajasthan
Rajasthan High Court · (1996) CriLJ 577 : (1995) 1 RLW 382 : (1995) 3 WLC 748 : (1995) 2 WLN 123
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts07 Apr 1995Allowed
Ram Nath and Another Vs State of Raj.
Rajasthan High Court · (1995) 1 RLW 622 : (1995) 2 RLW 57 : (1995) 3 WLC 365 : (1995) 2 WLN 119
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts07 Apr 1995Allowed
Madan Lal Vs State of Rajasthan
Rajasthan High Court · (1995) 1 RLW 503 : (1995) 1 RLW 402 : (1996) 2 WLC 461 : (1995) 1 WLN 356
Penal Code, 1860 (IPC) — Section 302
High Courts06 Apr 1995Allowed
Mahesh Chandra Mehta Vs State of Rajasthan and Others
Rajasthan High Court · (1995) 1 RLW 406 : (1996) 1 WLC 186 : (1995) 2 WLN 127
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 182, 379, 447
High Courts06 Apr 1995
B.M. Raina Vs The State of Rajasthan and Another
Rajasthan High Court · (1995) 3 WLC 471 : (1995) 2 WLN 174
Constitution of India, 1950 — Article 14, 16, 226, 309, 39