High Courts03 Jun 1994
Sita Ram Vs Nasiruddin
Rajasthan High Court · (1994) 2 WLN 220
Limitation Act, 1963 — Section 29, 5
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,754 of 2,241
High Courts03 Jun 1994
Purshottam Lal and Others Vs Rajasthan State Electricity Board
Rajasthan High Court · (1994) 1 RLW 320 : (1994) 2 WLC 709 : (1994) 2 WLN 345
Constitution of India, 1950 — Article 226
High Courts03 Jun 1994Allowed
Chand Devi Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 RLW 522 : (1994) 2 WLN 354
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 80Constitution of India, 1950 — Article 21Limitation Act, 1963 — Section 5
High Courts02 Jun 1994Dismissed
Om Prakash Jangid Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 2 DMC 475 : (1994) 2 RLW 101 : (1995) 2 WLC 344 : (1994) 2 WLN 276
Constitution of India, 1950 — Article 216, 226
High Courts27 May 1994Allowed
Randhir Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1995 Raj 44 : (1994) 2 WLN 311
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts26 May 1994
Gopal Lal Vs O.P. Meena and Another
Rajasthan High Court · (1995) CriLJ 766 : (1994) 1 RLW 436 : (1994) 2 WLN 233
Contempt of Courts Act, 1971 — Section 12
High Courts26 May 1994Dismissed
Lal Mohd. Vs Mst. Haroon
Rajasthan High Court · AIR 1995 Raj 42 : (1994) 1 RLW 295 : (1994) 2 WLC 743 : (1994) 2 WLN 315
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts25 May 1994
Davendra Kumar Vs New India Insurance Co. Ltd. and Others
Rajasthan High Court · (1994) 2 WLN 318
Motor Vehicles Act, 1988 — Section 140, 173
High Courts25 May 1994Dismissed
Jagdish Chandra Vyas Vs Rajasthan State Road Transport Corporation and Others
Rajasthan High Court · (1995) 71 FLR 586 : (1995) 2 LLJ 204 : (1994) 1 RLW 652 : (1994) 2 WLN 1
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts25 May 1994Dismissed
Soyab Mohammad Vs Rashida Bano Munni
Rajasthan High Court · (1994) 2 DMC 611
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(1)
High Courts25 May 1994Dismissed
State of Rajasthan Vs Rajesh Agrawal and Others etc.
Rajasthan High Court · (1996) CriLJ 1057 : (1994) 1 RLW 259 : (1994) 2 RLW 95 : (1994) 1 WLN 642
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 326Essential Commodities Act, 1955 — Section 12, 3, 7Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts25 May 1994
Ashok Kumar Vs State of Rajasthan and Another
Rajasthan High Court · (1995) CriLJ 1231 : (1994) 2 RLW 106 : (1995) 3 WLC 704 : (1994) 2 WLN 236
Criminal Procedure Code, 1973 (CrPC) — Section 304(1), 311, 482Penal Code, 1860 (IPC) — Section 498A
High Courts24 May 1994Partly Allowed
Khema and Others Vs Shri Bhagwan and Others
Rajasthan High Court · AIR 1995 Raj 94 : (1994) 1 RLW 547 : (1994) 2 RLW 14 : (1995) 3 WLC 440 : (1994) 2 WLN 322
Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Rajasthan Tenancy Act, 1955 — Section 40, 41, 42Specific Relief Act, 1963 — Section 31
High Courts23 May 1994
Shrawan Kumar and Smt. Manni Devi and Others Vs RSRTC and Others
Rajasthan High Court · (1994) 2 ACC 637
High Courts23 May 1994Dismissed
Radha through State Vs Khajan Singh and Others
Rajasthan High Court · (1995) 1 DMC 341 : (1994) 2 RLW 91 : (1994) 2 WLC 601 : (1994) 2 WLN 114
General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 376, 406, 498AProbation of Offenders Act, 1958 — Section 4
High Courts23 May 1994Allowed
Shrwan Kumar Vs Rajasthan State Road Transport Corporation and Others
Rajasthan High Court · (1995) ACJ 337 : (1994) 1 RLW 530
High Courts20 May 1994Allowed
Mageria Daily Wages Workers Union and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1996) 1 LLJ 389 : (1995) 1 WLC 706
Minimum Wages Act, 1948 — Section 2, 26(2), 3, 4, 5
High Courts19 May 1994Dismissed
Jodhpur Woollen Mills Ltd. and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1995) CriLJ 769 : (1995) 2 RCR(Criminal) 52
Criminal Procedure Code, 1973 (CrPC) — Section 212(2), 218, 218(1), 218(2), 219Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14A
High Courts18 May 1994Dismissed
Vinod Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 3 WLC 59 : (1994) 2 WLN 229
Constitution of India, 1950 — Article 226
High Courts18 May 1994
Chaina Ram Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 RLW 329 : (1995) 2 WLC 612 : (1994) 2 WLN 307
Criminal Procedure Code, 1973 (CrPC) — Section 161Essential Commodities Act, 1955 — Section 3, 7