High Courts13 Jan 1994Dismissed
Mangti Ram Vs Onkar Sahai
Rajasthan High Court · (1994) 1 RLW 55 : (1994) 2 WLC 142 : (1994) 1 WLN 300
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,767 of 2,241
High Courts13 Jan 1994Allowed
Bhimsen Vs Jaipur Development Authority
Rajasthan High Court · (1994) 2 LLJ 1003 : (1994) 1 WLC 654 : (1994) 1 WLN 545
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F
High Courts12 Jan 1994Dismissed
Manish Newton Vs Lachoo College of Science and Technology, Jodhpur and Another
Rajasthan High Court · AIR 1994 Raj 182 : (1994) 1 RLW 52 : (1994) 1 WLC 513 : (1994) 1 WLN 10
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226
High Courts11 Jan 1994Dismissed
Nazir Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 2 LLJ 1059 : (1994) 1 WLC 414 : (1994) 1 WLN 553
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25FRajasthan Work-Charged Employees Service Rules, 1964 — Rule 3(3)
High Courts11 Jan 1994Dismissed
Arajpatrit Rajya Karmachari Bhawan Nirman Sahkari Samiti Ltd. Vs The Registrar Co-operative Societies and Others
Rajasthan High Court · (1994) 1 RLW 456 : (1994) 1 WLC 461 : (1994) 1 WLN 34
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 11, 17, 2, 21, 3
High Courts11 Jan 1994Allowed
Gharib Ram Sharma Vs Daulat Ram Kashyap and Others
Rajasthan High Court · (1994) 80 CompCas 267
Companies Act, 1956 — Section 10F, 397, 398
High Courts11 Jan 1994Allowed
Ravindra Narayan and Others Vs Registrar of Companies
Rajasthan High Court · (1994) 81 CompCas 925 : (1994) 1 WLN 532
Companies Act, 1956 — Section 220, 220(1), 220(2), 220(3), 5
High Courts07 Jan 1994Allowed
H Husain and Others Vs State
Rajasthan High Court · (1994) 1 WLN 237
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 171, 307, 323, 325
High Courts06 Jan 1994
Aadinath Textiles Vs RIICO and Another
Rajasthan High Court · (1994) 1 WLN 145
High Courts06 Jan 1994
Cachet Pharmuceuticals (Pvt.) Ltd. RIICO Industrial Area Vs The State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 388
Central Excises and Salt Act, 1944 — Section 12, 19, 3, 4Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 34
High Courts06 Jan 1994
Roshan Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 144
High Courts06 Jan 1994Dismissed
Gopikishan Parihar Vs Joint Secretary, COFEPOSA and Others
Rajasthan High Court · (1994) 1 WLN 111
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3, 7Constitution of India, 1950 — Article 14, 19, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts06 Jan 1994Dismissed
Abdul Rehman Vs Rameshwar Dayal Prasadilal
Rajasthan High Court · (1994) 1 RLW 40 : (1994) 2 WLC 260 : (1994) 1 WLN 78
Income Tax Act, 1961 — Section 16Partnership Act, 1932 — Section 42, 47, 69
High Courts05 Jan 1994Dismissed
Jagdish Prasad Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 1 WLN 1
Ajmer University Act, 1987 — Section 6Rajasthan Rules for Payment of Grant-in-Aid to Non Governmental Educational and Cultural Institutions, 1963 — Rule 3(16)
High Courts05 Jan 1994Allowed
Haru ram Vs Vikasadhaikri
Rajasthan High Court · (1994) 1 WLN 126
Industrial Disputes Act, 1947 — Section 25F, 33, 33C
High Courts04 Jan 1994Dismissed
Baijoo Sales Vs Regl. Dir., ESIC and Another
Rajasthan High Court · (1994) 68 FLR 977 : (1994) 2 LLJ 683
Employees State Insurance Act, 1948 — Section 82
High Courts04 Jan 1994Allowed
Hanuman Prasad Meena Vs Rajasthan Housing Board and Another
Rajasthan High Court · AIR 1994 Raj 231 : (1994) 2 RLW 127 : (1994) 1 WLC 255 : (1994) 1 WLN 222
Constitution of India, 1950 — Article 14Rajasthan Housing Board Act, 1970 — Section 54
High Courts04 Jan 1994
Rajasthan State R.T.C. Jaipur Vs The State of Uttar Pradesh and Others
Rajasthan High Court · (1994) 1 ACC 532
Constitution of India, 1950 — Article 162, 293, 298Motor Vehicles Act, 1988 — Section 100, 101, 102, 104, 105
High Courts03 Jan 1994Dismissed
Hanuman Vs The State of Rajasthan
Rajasthan High Court · (1994) 1 WLN 129
Army Act, 1950 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts03 Jan 1994Allowed
Tarsem Chand Vs Smt. Padma Rani and Another
Rajasthan High Court · AIR 1994 Raj 160
Limitation Act, 1963 — Section 5