High Courts09 Feb 1994
Nar Singh Lal Vs State of Rajasthan
Rajasthan High Court · (1994) 1 RLW 184 : (1994) 1 WLN 64
Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 120B, 408
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,765 of 2,241
High Courts08 Feb 1994Dismissed
Sadiq Ali Vs Sagarmal
Rajasthan High Court · AIR 1994 Raj 203 : (1994) 1 WLC 519 : (1994) 1 WLN 148
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts08 Feb 1994
Jai Narain and Others Vs State of Rajasthan
Rajasthan High Court · (1994) 207 ITR 632 : (1994) 1 WLC 510
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 277, 278
High Courts08 Feb 1994Dismissed
Sharda Devi Vs State of Rajasthan and Another
Rajasthan High Court · (1994) 1 RLW 92 : (1994) 2 WLC 47 : (1994) 1 WLN 96
Criminal Procedure Code, 1973 (CrPC) — Section 156, 420, 467, 468, 471Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts04 Feb 1994Allowed
Ravinder Singh Shekhawat Vs The Nayveli Lignite Corporation Limited and Others
Rajasthan High Court · (1994) 3 WLC 64 : (1994) 2 WLN 186
Constitution of India, 1950 — Article 14, 226, 323A, 323B
High Courts03 Feb 1994
Gokul Prasad Vs State and Another
Rajasthan High Court · AIR 1994 Raj 158 : (1994) 1 RLW 126
Rajasthan Minor Mineral Concession Rules, 1977 — Rule 42(2)
High Courts02 Feb 1994
Ganesh and Others Vs State of Rajasthan
Rajasthan High Court · (1994) 1 WLN 548
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts02 Feb 1994
R.S. Industries Vs Union of India (UOI)
Rajasthan High Court · (1995) 79 ELT 396
High Courts02 Feb 1994Dismissed
Dhula and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 RLW 123 : (1994) 2 WLC 148 : (1994) 1 WLN 287
Constitution of India, 1950 — Article 226
High Courts01 Feb 1994Dismissed
Lakhasingh Vs State
Rajasthan High Court · (1994) CriLJ 2952 : (1994) 1 WLN 348
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 5
High Courts01 Feb 1994Dismissed
Mani Ram and Another Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 3770 : (1994) 1 RLW 109 : (1994) 1 WLN 161
Arms Act, 1959 — Section 25, 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 303, 307, 34, 341
High Courts28 Jan 1994
Jodha Ram Vs The State of Rajasthan
Rajasthan High Court · (1994) CriLJ 1962 : (1994) 1 RLW 80 : (1994) 1 WLC 442 : (1994) 1 WLN 36
Constitution of India, 1950 — Article 20, 21, 215Criminal Procedure Code, 1973 (CrPC) — Section 2, 4, 436, 437, 437(3)Penal Code, 1860 (IPC) — Section 114, 302, 304, 328, 486
High Courts28 Jan 1994Allowed
Balbir Singh Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 2750 : (1994) 1 RLW 490 : (1994) 1 WLC 487 : (1994) 1 WLN 215
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 252, 253, 254, 482, 9Juvenile Justice Act, 1986 — Section 10, 11, 18, 18(1), 18(2)
High Courts28 Jan 1994Dismissed
Budharam Vs Mahavir Prasad
Rajasthan High Court · (1994) 01 RAJ CK 0009
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts27 Jan 1994Allowed
S.K. Chaterji Vs The Union of India (UOI)
Rajasthan High Court · (1994) 2 WLC 54 : (1994) 1 WLN 100
Army Act, 1950 — Section 113, 117, 122, 19, 21Constitution of India, 1950 — Article 14, 19, 226, 311, 33Penal Code, 1860 (IPC) — Section 161
High Courts27 Jan 1994Allowed
New India Insurance Co. Ltd. Vs Indersingh and Others
Rajasthan High Court · (1995) ACJ 179 : AIR 1994 Raj 189
Motor Vehicles Act, 1939 — Section 95(2)
High Courts25 Jan 1994
Industrial Designs Bureau Vs Falcon Gulf Ceramics Ltd.
Rajasthan High Court · (1996) 86 CompCas 620
Companies Act, 1956 — Section 433, 464(1)
High Courts25 Jan 1994Dismissed
Rajshree Vs Principal Judge, Family Court, Lucknow and Another
Rajasthan High Court · AIR 1994 Raj 167 : (1994) 2 DMC 162 : (1994) 1 WLN 61
Hindu Marriage Act, 1955 — Section 13, 19
High Courts25 Jan 1994Allowed
New India Assurance Co. Ltd. Vs Jagannath Singh and Others
Rajasthan High Court · (1995) ACJ 683