High Courts18 May 1994Allowed
New India Assurance Co. Ltd. Vs Jagdish Prasad and Others
Rajasthan High Court · (1995) ACJ 1059 : (1994) 1 RLW 423 : (1994) 2 WLC 427 : (1994) 2 WLN 241
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)(4)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,755 of 2,241
High Courts18 May 1994Dismissed
Madhudas and Others Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 3595 : (1994) 1 RLW 556 : (1994) 3 WLC 19 : (1994) 2 WLN 119
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 332, 353, 506
High Courts17 May 1994
Sahayak Bhandar Niyantrak, Northern Railway Workshop Vs Commercial Taxes Officer, Anti-Evasion
Rajasthan High Court · (1994) 2 RLW 66 : (1994) 2 WLC 605 : (1994) 2 WLN 6
Rajasthan Sales Tax Act, 1954 — Section 10
High Courts16 May 1994Dismissed
Bherulal Gadari Vs State of Rajasthan and Another
Rajasthan High Court · (1994) 2 RLW 117 : (1995) 1 WLC 408 : (1994) 1 WLN 639
High Courts16 May 1994Allowed
Hazari Ram Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 3758 : (1995) 1 RCR(Criminal) 451
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 306
High Courts13 May 1994
Vijay Pat Saxena Vs Damodar Sharma and Another
Rajasthan High Court · (1994) 1 RLW 646 : (1994) 3 WLC 34 : (1994) 2 WLN 3
Industrial Disputes Act, 1947 — Section 25F
High Courts12 May 1994Dismissed
Ravi Prakash Vs Municipal Board and Others
Rajasthan High Court · (1998) 3 LLJ 694 : (1994) 2 WLC 337
Industrial Disputes Act, 1947 — Section 25FRajasthan Municipalities Act, 1959 — Section 68(4)
High Courts12 May 1994Partly Allowed
Dr. Sumita Mathur Vs Union of India (UOI) and Another
Rajasthan High Court · AIR 1995 Raj 102 : (1994) 1 RLW 312 : (1994) 3 WLC 26 : (1994) 2 WLN 294
Constitution of India, 1950 — Article 226
High Courts12 May 1994Dismissed
Chhotelal Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 2 WLN 250
Constitution of India, 1950 — Article 226, 31Land Acquisition Act, 1894 — Section 11, 23, 4, 5A, 6
High Courts12 May 1994
Smt. Vimla Vs State of Rajasthan and Another
Rajasthan High Court · (1994) 2 WLN 303
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 421
High Courts11 May 1994
Ram Pal Vs Smt. Nisha
Rajasthan High Court · AIR 1994 Raj 204 : (1994) 3 WLC 12
Hindu Marriage Act, 1955 — Section 13, 24
High Courts11 May 1994
Rajasthan State Road Trans. Corporation Vs Hakam Ali Khan and Others
Rajasthan High Court · (1996) ACJ 1018 : (1994) 1 RLW 648 : (1994) 2 WLC 749
Motor Vehicles Act, 1988 — Section 173Provincial Small Cause Courts Act, 1887 — Section 17
High Courts11 May 1994Dismissed
Jaipur Development Authority Vs Shyam Lal Verma
Rajasthan High Court · (1994) 1 RLW 471 : (1994) 2 WLN 267
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts11 May 1994
Rajasthan State Road Transport Corporation Vs Smt. Santosh and Others
Rajasthan High Court · (1996) 1 ACC 73 : (1995) ACJ 721 : AIR 1995 Raj 2 : (1994) 2 RLW 87 : (1994) 2 WLC 726
Motor Vehicles Act, 1988 — Section 173, 173(1)
High Courts10 May 1994Allowed
Herdillia Unimers Ltd. Vs Arun Bansal
Rajasthan High Court · (1999) 96 CompCas 521
Companies Act, 1956 — Section 113, 545, 61, 621, 63
High Courts09 May 1994
Munni Devis Vs New India Assurance Co. Ltd. and Others
Rajasthan High Court · (1994) 2 ACC 416
Motor Vehicles Act, 1988 — Section 173
High Courts09 May 1994Allowed
Devesh Goyal Vs The Rajasthan Housing Board and Others
Rajasthan High Court · (1995) 2 RLW 159 : (1994) 2 WLC 441 : (1994) 2 WLN 273
High Courts09 May 1994Allowed
United India Insurance Co. Ltd. Vs Laxmi Devi and Others
Rajasthan High Court · (1996) ACJ 787
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)
High Courts06 May 1994
Hangrama Vs State of Rajasthan
Rajasthan High Court · (1995) 1 WLC 691 : (1994) 2 WLN 206
Criminal Procedure Code, 1973 (CrPC) — Section 294, 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 5
High Courts06 May 1994Dismissed
Satya Prakash Vs Madan Lal
Rajasthan High Court · AIR 1995 Raj 112
Civil Procedure Code, 1908 (CPC) — Section 115Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)