High Courts12 Jul 1994Dismissed
Kalu and Others Vs Board of Revenue and Others
Rajasthan High Court · (1994) 2 RLW 360 : (1994) 2 WLN 85
Rajasthan Municipalities Act, 1959 — Section 300
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,753 of 2,241
High Courts12 Jul 1994
Union of India (UOI) Vs Adarsh Metals Corporation
Rajasthan High Court · (1994) 74 ELT 821 : (1994) 2 RLW 359 : (1994) 2 WLC 707 : (1994) 2 WLN 78
Central Excises and Salt Act, 1944 — Section 11B, 12
High Courts12 Jul 1994Dismissed
Raja Ram Vs Board of Revenue and Others
Rajasthan High Court · (1994) 2 RLW 719 : (1995) 1 WLC 213 : (1994) 2 WLN 393
Constitution of India, 1950 — Article 227
High Courts12 Jul 1994Dismissed
Teerth Ram Vs Smt. Parvati Devi
Rajasthan High Court · AIR 1995 Raj 86 : (1995) 1 DMC 414 : (1995) 1 WLC 296 : (1994) 2 WLN 319
Hindu Marriage Act, 1955 — Section 13
High Courts11 Jul 1994Allowed
Sayal Mal Bhansali Vs Judge, Labour Courts and Another
Rajasthan High Court · (1995) 71 FLR 593 : (1995) 1 LLJ 914 : (1994) 2 RLW 355 : (1994) 2 WLC 735 : (1994) 2 WLN 79 : (1994) 2 WLN 202
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Jul 1994
Lakshmi Cement Vs State and Another
Rajasthan High Court · (1994) CriLJ 3649 : (1994) 2 RLW 308 : (1994) 2 WLN 390
Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 21(5), 22, 37, 39Criminal Procedure Code, 1973 (CrPC) — Section 133, 482Penal Code, 1860 (IPC) — Section 268, 269, 270, 271, 272
High Courts08 Jul 1994
Mohan Vs State of Rajasthan
Rajasthan High Court · (1994) 2 RLW 287 : (1995) 2 WLC 266 : (1994) 2 WLN 386
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Jul 1994
Smt. Lata and Another Vs Union of India (UOI) and Others
Rajasthan High Court · (1994) 3 WLC 56 : (1994) 2 WLN 321
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Jul 1994
B.S.F. Vs State and Others
Rajasthan High Court · (1994) 2 RLW 320 : (1995) 1 WLC 48 : (1994) 2 WLN 74
Land Acquisition Act, 1894 — Section 18, 2, 54
High Courts07 Jul 1994
Babu Lal Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 3531 : (1995) 1 WLC 734
Arms Act, 1959 — Section 25, 27, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 148, 149, 395, 397, 460
High Courts06 Jul 1994
Vatan Singh Vs State of Rajasthan
Rajasthan High Court · (1994) 2 RLW 290 : (1994) 2 WLC 611 : (1994) 2 WLN 71
High Courts06 Jul 1994Allowed
Ravindra Nath @ Virendranath Vs State of Rajasthan
Rajasthan High Court · (1994) 2 RLW 294 : (1995) 2 WLC 273 : (1994) 2 WLN 381
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420, 467
High Courts06 Jul 1994
Hari Prakash Mishra Vs Smt. Shakuntala Mishra
Rajasthan High Court · (1995) 2 DMC 202
Hindu Marriage Act, 1955 — Section 13B
High Courts05 Jul 1994Dismissed
Sheo Narain alis Saon Vs Janki Prasad (dead) through L.Rs. Radhey Shyam and Others
Rajasthan High Court · AIR 1995 Raj 87 : (1994) 2 RLW 427 : (1994) 2 WLC 723 : (1994) 2 WLN 363
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13Transfer of Property Act, 1882 — Section 111
High Courts05 Jul 1994Dismissed
John Dolly Elizabeth Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1994 Raj 282 : (1994) 2 RLW 158 : (1994) 3 WLC 703 : (1994) 2 WLN 66
Constitution of India, 1950 — Article 14, 226
High Courts05 Jul 1994Dismissed
Bhanwar Lal Jain Vs Regional Transport Authority, Udaipur and Others
Rajasthan High Court · AIR 1995 Raj 48
Motor Vehicles Act, 1939 — Section 68C
High Courts05 Jul 1994Dismissed
Dr. Subodh Kumar Vs The State of Rajasthan and Others
Rajasthan High Court · (1995) 2 RLW 440 : (1994) 2 WLN 366
Constitution of India, 1950 — Article 14, 16, 226, 311, 32Government of India Act, 1935 — Section 266
High Courts04 Jul 1994Allowed
Kavita Gupta Vs Vinod Kumar Gupta
Rajasthan High Court · (1994) 2 DMC 457
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Jul 1994Dismissed
Askaran Vs Madan Lal
Rajasthan High Court · AIR 1995 Raj 130
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 58
High Courts04 Jul 1994Allowed
Rajasthan State Electricity Board, Jaipur and Others Vs Karan Steels Pvt. Ltd.
Rajasthan High Court · AIR 1994 Raj 211 : (1994) 2 WLC 549
Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 22