High Courts26 Aug 1993
Kishan Lal and Others Vs State of Raj.
Rajasthan High Court · (1993) WLN 249
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,775 of 2,241
High Courts26 Aug 1993Allowed
Shera Ram Vs State of Rajasthan
Rajasthan High Court · (1993) 2 RLW 285 : (1994) 1 WLC 220 : (1993) WLN 396
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401, 482Penal Code, 1860 (IPC) — Section 323, 34, 341
High Courts24 Aug 1993Allowed
State of Rajasthan Vs Sher Singh
Rajasthan High Court · (1994) CriLJ 904
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 307
High Courts20 Aug 1993
Moinuddin Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 236
Constitution of India, 1950 — Article 166
High Courts20 Aug 1993Allowed
Zafar Ali Vs Mst. Khatoobai
Rajasthan High Court · (1993) WLN 250
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts20 Aug 1993Dismissed
Ramdhar Singh Vs Rajasthan Communications Ltd.
Rajasthan High Court · (1994) 2 LLJ 673
Constitution of India, 1950 — Article 14, 16
High Courts19 Aug 1993
Wali Mohammed Vs The State of Rajasthan
Rajasthan High Court · (1993) WLN 75
Arms Act, 1959 — Section 27, 3Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 67
High Courts19 Aug 1993Dismissed
Onkar Dhobi Vs Shri Kundan Lal Maheshwari
Rajasthan High Court · (1993) WLN 336
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts18 Aug 1993Dismissed
Hajari Ram Vs Prema Ram and Others
Rajasthan High Court · AIR 1993 Raj 207
Civil Procedure Code, 1908 (CPC) — Section 115(1)
High Courts17 Aug 1993Dismissed
State of Rajasthan Vs Rikhab Das Jain
Rajasthan High Court · AIR 1994 Raj 114
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 8 Rule 8AEvidence Act, 1872 — Section 114
High Courts17 Aug 1993Dismissed
Gopal Vs Hira Chand and Others
Rajasthan High Court · AIR 1994 Raj 110
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 115
High Courts13 Aug 1993Dismissed
Legal Representatives of Maga Ram and Another Vs Kana Ram and Others
Rajasthan High Court · AIR 1993 Raj 208
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 32, 115Limitation Act, 1963 — Article 136
High Courts13 Aug 1993Dismissed
The Oriental Insurance Company Limited Vs Sardar Sadhu Singh and Others
Rajasthan High Court · (1993) 2 ACC 663 : (1994) ACJ 157 : AIR 1994 Raj 44 : (1993) 1 RLW 581 : (1993) 2 WLC 593
Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2), 2(9)Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 168, 173
High Courts13 Aug 1993
Shyamdas and Another Vs Praveen Kumar and Another
Rajasthan High Court · (1993) 2 RLW 578 : (1994) 1 WLC 383 : (1993) WLN 252
Limitation Act, 1963 — Section 5
High Courts12 Aug 1993Allowed
Manoj Kumar Bansal Vs State of Rajasthan and Another
Rajasthan High Court · (1994) 1 LLJ 1155 : (1993) 2 WLC 751
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Aug 1993
National Insurance Co. Ltd. and Another Vs Paras and Others
Rajasthan High Court · (1994) ACJ 563
Motor Vehicles Act, 1939 — Section 95(1), 95(2)
High Courts04 Aug 1993Dismissed
Gena Ram Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 671 : (1993) 2 RLW 456 : (1993) 2 WLC 636
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
High Courts04 Aug 1993Dismissed
Smt. Ratna Devi and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLC 765 : (1993) WLN 321
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25H
High Courts03 Aug 1993Dismissed
Gurubachan Singh Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 836
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(2A)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 36A(1), 36D, 37, 8