High Courts04 May 1994
State and Others Vs Babu Lal Sharma
Rajasthan High Court · (1994) 1 RLW 292 : (1995) 1 WLC 35 : (1994) 2 WLN 569
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,756 of 2,241
High Courts04 May 1994
Jagdish Narayan Sharma and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1995 Raj 155 : (1994) 2 WLN 18
Constitution of India, 1950 — Article 226Rajasthan Municipalities Act, 1959 — Section 63(4)
High Courts03 May 1994
Chhatar Singh Vs Arjun Singh
Rajasthan High Court · AIR 1995 Raj 73 : (1994) 1 RLW 636 : (1994) 2 WLC 533 : (1994) 2 WLN 9
Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 12(3), 16(C)
High Courts29 Apr 1994Allowed
Commissioner of Income Tax Vs Raja Jewellers
Rajasthan High Court · (1995) 82 TAXMAN 561
Income Tax Act, 1961 — Section 256(1), 35B
High Courts29 Apr 1994Dismissed
State of Rajasthan Vs Smt. Anop Devi and Others
Rajasthan High Court · AIR 1994 Raj 245
Motor Vehicles Act, 1939 — Section 110A
High Courts28 Apr 1994
Smt. Kesar and Others Vs Smt. Anshumala
Rajasthan High Court · (1994) 1 RLW 431 : (1995) 2 WLC 547 : (1994) 2 WLN 594
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 205, 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts27 Apr 1994Dismissed
Kastoori Udyog and Others Vs The Union of India (UOI) and Others
Rajasthan High Court · (1994) 48 ECC 68
Constitution of India, 1950 — Article 19, 300A, 47Drugs and Cosmetics Act, 1940 — Section 33, 33EED
High Courts27 Apr 1994Allowed
Rama Shankar Mishra Vs The Union of India (UOI) and Others
Rajasthan High Court · (1994) 2 WLC 266 : (1994) 2 WLN 28
Air Force Act, 1950 — Section 41Army Act, 1950 — Section 153Constitution of India, 1950 — Article 136, 226
High Courts26 Apr 1994Allowed
Bhanwar Singh Vs The State of Rajasthan
Rajasthan High Court · (1995) 2 WLC 595 : (1994) 2 WLN 584
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 307, 341, 352
High Courts25 Apr 1994Dismissed
Smt. Sosar Vs The State of Rajasthan
Rajasthan High Court · (1995) 1 WLC 235 : (1994) 2 WLN 587
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 4, 437, 439Customs Act, 1962 — Section 104
High Courts22 Apr 1994
S.M. Mehta Vs Chief of the Army Staff and Others
Rajasthan High Court · (1994) 1 WLN 491
Army Act, 1950 — Section 121, 123, 153, 52, 63Constitution of India, 1950 — Article 226
High Courts22 Apr 1994
RAJASTHAN PATRIKA LTD. Vs UNION OF INDIA AND OTHERS.
Rajasthan High Court · (1995) 121 CTR 255 : (1995) 213 ITR 443
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 29Income Tax Act, 1961 — Section 230A, 276AB
High Courts22 Apr 1994
Rajasthan Patrika Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (1995) 121 CTR 255 : (1995) 213 ITR 443
Income Tax Act, 1961 — Section 269UA, 269UB, 269UC, 276ABTransfer of Property Act, 1882 — Section 53A
High Courts21 Apr 1994Dismissed
Satya Narain Vs Bajrang Lal
Rajasthan High Court · AIR 1994 Raj 178 : (1994) 2 WLC 353 : (1994) 2 WLN 43
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts21 Apr 1994
Commissioner of Income Tax Vs Hanuman Tubewells Co.
Rajasthan High Court · (1995) 211 ITR 1047
Income Tax Act, 1961 — Section 256, 36
High Courts21 Apr 1994
Bheru Dan and Others Vs Firm Sohanlal Shiv Narain
Rajasthan High Court · (1994) 3 WLC 744 : (1994) 1 WLN 629
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227
High Courts19 Apr 1994Allowed
Khairaj Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 RLW 654 : (1994) 1 WLN 643
Penal Code, 1860 (IPC) — Section 34, 379
High Courts19 Apr 1994Allowed
Ayurved Chikitsaks Welfare Association Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 2 WLC 452 : (1994) 1 WLN 446
Constitution of India, 1950 — Article 14, 16
High Courts19 Apr 1994
Dr. Bajrang Lal Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (1994) 2 RLW 135 : (1994) 2 WLC 1 : (1994) 1 WLN 409
Constitution of India, 1950 — Article 12, 226, 311
High Courts19 Apr 1994Dismissed
Surya Prakash Mathur Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 RLW 624 : (1995) 2 WLC 317 : (1994) 2 WLN 571
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 397Evidence Act, 1872 — Section 123, 162Police Act, 1861 — Section 29, 45, 46