High Courts18 Oct 1994Allowed
Janwata Ram Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 1863
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 41, 42, 42(1)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,746 of 2,241
High Courts18 Oct 1994Allowed
Bhanwar Lal Vs Gopal
Rajasthan High Court · (1995) 1 RLW 57
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 106, 151
High Courts18 Oct 1994Allowed
Dr. Jal Singh Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 922 : (1995) 1 RLW 373 : (1995) 1 WLC 608 : (1994) 2 WLN 448
Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 148, 149, 193, 195, 307
High Courts18 Oct 1994Allowed
State of Rajasthan Vs Prakash Chandra and Others
Rajasthan High Court · (1995) CriLJ 2295 : (1995) 3 WLC 150
Criminal Procedure Code, 1973 (CrPC) — Section 100, 156, 173(2), 190(1), 262Essential Commodities Act, 1955 — Section 10A, 11, 12AA, 12AA(1), 3Penal Code, 1860 (IPC) — Section 120B, 406, 467, 468
High Courts18 Oct 1994Allowed
State of Rajasthan Vs Harish Chandra
Rajasthan High Court · (1994) 2 RLW 79 : (1995) 1 WLC 425 : (1994) 2 WLN 444
Constitution of India, 1950 — Article 258Criminal Procedure Code, 1973 (CrPC) — Section 207, 482Explosive Substances Act, 1908 — Section 3, 5, 6, 7
High Courts04 Oct 1994Allowed
Mal Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 2279
Arms Act, 1959 — Section 27Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 302, 34, 460
High Courts28 Sept 1994Dismissed
Shriram Yadav Vs Rajasthan State Road Transport Corpn. and Others
Rajasthan High Court · (1996) 3 LLJ 1144 : (1995) 1 RLW 667 : (1995) 3 WLC 462
Industrial Disputes Act, 1947 — Section 10
High Courts27 Sept 1994Allowed
Sunita Sajnani Vs Ratan Kumar
Rajasthan High Court · (1995) 1 DMC 450 : (1995) 1 RLW 665 : (1995) 1 WLC 520
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 32 Rule 15Family Courts Act, 1984 — Section 19
High Courts27 Sept 1994
Surja Ram Vs State of Rajasthan
Rajasthan High Court · (1995) 1 RLW 658 : (1994) 2 WLN 452
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 375Customs Act, 1962 — Section 129
High Courts26 Sept 1994Allowed
Hindustan Ciba Geigy Ltd. and Others etc. Vs State of Rajasthan and Others
Rajasthan High Court · (1995) CriLJ 618 : (1995) 1 WLC 124
Companies Act, 1956 — Section 16, 19, 22, 24, 24(4)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Sept 1994
Oriental Insurance Co. Ltd. and Others Vs Verda Ram and Others
Rajasthan High Court · (1995) ACJ 200 : (1995) 1 RLW 645 : (1995) 3 WLC 313
Motor Vehicles Act, 1988 — Section 95(2)(b)
High Courts20 Sept 1994Allowed
Nathu Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 919 : (1995) 1 RLW 465 : (1994) 2 WLN 440
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(1), 156(3), 173Penal Code, 1860 (IPC) — Section 406, 420
High Courts20 Sept 1994
Om Prakash Vs State of Rajasthan
Rajasthan High Court · (1996) CriLJ 819
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 309, 437(6)General (Criminal) Rules, 1980 — Rule 43
High Courts19 Sept 1994Dismissed
Sharwan Singh Vs Zila Punarwas Adhikari, Sriganganagar and Others
Rajasthan High Court · AIR 1995 Raj 25
Civil Procedure Code, 1908 (CPC) — Section 35Constitution of India, 1950 — Article 226Rajasthan High Court Ordinance, 1949 — Section 18
High Courts19 Sept 1994Dismissed
Mahesh Bhardwaj Vs Smt. Smita Bhardwaj
Rajasthan High Court · AIR 1995 Raj 47
Family Courts Act, 1984 — Section 19Hindu Marriage (Amendment) Act, 1995 — Section 24Limitation Act, 1963 — Section 5
High Courts19 Sept 1994Dismissed
Bhanwarlal Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 625 : (1994) 2 RLW 216
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 380, 411, 414, 457
High Courts19 Sept 1994
Jasu alias Jaswant Singh Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 1160
Criminal Procedure Code, 1973 (CrPC) — Section 235, 299, 309, 313, 354Penal Code, 1860 (IPC) — Section 302, 307, 397, 450
High Courts16 Sept 1994
Kshetriya Khadi Gramodyog Samiti Vs Union of India (UOI) and Others
Rajasthan High Court · (1998) 3 LLJ 1072 : (1995) 1 WLC 450
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 7A
High Courts15 Sept 1994
Maniya @ Mansingh Vs State of Rajasthan
Rajasthan High Court · (1995) 2 WLC 450 : (1994) 2 WLN 523
Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 313, 342Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts15 Sept 1994Dismissed
Bar Association, Sri Ganganagar Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1995 Raj 11 : (1995) 1 WLC 9
Constitution of India, 1950 — Article 14, 21, 226, 38, 39ACriminal Procedure Code, 1973 (CrPC) — Section 10(6)Rajasthan Civil Courts Ordinance, 1950 — Section 16