High Courts29 Mar 1994Allowed
Rajasthan State Road Transport Corporation Vs Kailash Chand Sharma and Another
Rajasthan High Court · (1995) 1 LLJ 268 : (1994) 2 WLC 191 : (1994) 1 WLN 433
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,760 of 2,241
High Courts25 Mar 1994Dismissed
Bharat Singh Vs State of Rajasthan
Rajasthan High Court · (1995) CriLJ 841
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 289, 299, 300, 302, 304
High Courts25 Mar 1994
Abhay Kumar Vs Devi Lal and Others
Rajasthan High Court · (1995) ACJ 1038 : (1994) 2 WLC 137
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts24 Mar 1994Dismissed
Sunder Lal Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 RLW 484 : (1994) 2 WLC 476 : (1994) 2 WLN 287
Constitution of India, 1950 — Article 14, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15
High Courts24 Mar 1994Dismissed
Mohanlal Vs Yamuna Vallabh and Others
Rajasthan High Court · AIR 1994 Raj 267
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13
High Courts24 Mar 1994
Man Chand Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1994 Raj 151
Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 19B
High Courts23 Mar 1994Allowed
Modi Ram Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 WLN 612
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts23 Mar 1994Dismissed
Dilip Singh Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 2439 : (1994) 2 WLC 525 : (1994) 1 WLN 606
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 323, 34
High Courts23 Mar 1994Allowed
Ram Chander and Another Vs Jugal Kishore and Others
Rajasthan High Court · AIR 1994 Raj 193
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Mar 1994Allowed
Nijamuddin and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1994) CriLJ 2344 : (1994) 1 WLN 603
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 341Rajasthan Municipalities Act, 1959 — Section 117, 203, 203(1), 203(15), 203(18)
High Courts23 Mar 1994Dismissed
Samsu Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 WLN 610
Criminal Procedure Code, 1973 (CrPC) — Section 363, 366, 376, 482Penal Code, 1860 (IPC) — Section 341, 354, 363, 366, 376
High Courts23 Mar 1994
Vishwas Surgical Industries Vs Assistant Commercial Taxes Officer Antievasion
Rajasthan High Court · (1994) 2 WLC 459 : (1994) 1 WLN 290
Central Sales Tax Act, 1956 — Section 14Drugs and Cosmetics Act, 1940 — Section 3
High Courts22 Mar 1994
Ravindra Prakash and Another Vs State
Rajasthan High Court · (1994) 2 RLW 682 : (1994) 2 WLC 171 : (1994) 1 WLN 420
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts22 Mar 1994Allowed
Mangtu Ram Vs Ram Lal and Another
Rajasthan High Court · AIR 1994 Raj 181
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Mar 1994Dismissed
Kitply Industries Ltd. Vs Hari Narain and Sons Pvt. Ltd.
Rajasthan High Court · (1998) 91 CompCas 715
Companies Act, 1956 — Section 433
High Courts22 Mar 1994Dismissed
P.H.E.D. Colony Committee, Nagaur Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1994 Raj 258
Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 117
High Courts21 Mar 1994Dismissed
Nathu Ram and Idan Ram Vs State of Rajasthan
Rajasthan High Court · (1994) 1 WLN 689
Criminal Procedure Code, 1973 (CrPC) — Section 2, 4
High Courts21 Mar 1994
COMMISSIONER OF Income Tax Vs SAIFUDDIN AND OTHERS.
Rajasthan High Court · (1995) 128 CTR 15 : (1995) 214 ITR 207
Wealth Tax Act, 1957 — Section 27(1)
High Courts21 Mar 1994
COMMISSIONER OF Income Tax Vs SANTLAL KALYANI AND CO.
Rajasthan High Court · (1995) 127 CTR 149 : (1995) 214 ITR 171 : (1995) 83 TAXMAN 462
Income Tax Act, 1961 — Section 140A, 144, 146, 156, 207
High Courts21 Mar 1994
COMMISSIONER OF Income Tax Vs REHMAT KHAN.
Rajasthan High Court · (1995) 127 CTR 384 : (1995) 213 ITR 134
Income Tax Act, 1961 — Section 2, 256, 4, 5