High Courts28 May 1993
Vimal Kumar Vs Bhilwara Wool Tax Ltd.
Rajasthan High Court · (1996) 86 CompCas 286 : (1993) 1 RLW 554 : (1994) 3 WLC 323 : (1993) WLN 231
Companies Act, 1959 — Section 10
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,777 of 2,241
High Courts28 May 1993Allowed
Lalu Khan Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 224
Rajasthan Panchayat Act, 1953 — Section 73(3)(c)(ii)
High Courts27 May 1993Dismissed
Rup Ram and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 219
Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 13ARajasthan Colonisation Act, 1954 — Section 28
High Courts27 May 1993Dismissed
Krishan Gopal Tiwari Vs State of Rajasthan etc.
Rajasthan High Court · (1994) 2 LLJ 400
Constitution of India, 1950 — Article 226
High Courts26 May 1993Allowed
Mahendra Singh Vs Municipal Corporation
Rajasthan High Court · (1994) 1 LLJ 581 : (1993) 2 WLC 356 : (1993) WLN 342
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts26 May 1993
Sidhraj Dhadda Vs State of Rajasthan
Rajasthan High Court · AIR 1994 Raj 68 : (1993) 1 RLW 532 : (1993) 3 WLC 609
Constitution of India, 1950 — Article 226
High Courts21 May 1993
Hanuman Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1993) WLN 501
Rajasthan Colonisation (Allotment and Sale of Government Land to Pong Dam Oustees and their Transferes in the Indira Gandhi Canal Colony Areas) Rules, 1972 — Rule 6A, 8AAA
High Courts21 May 1993Allowed
Sinchai Kamgar Union Vs The State of Rajasthan
Rajasthan High Court · (1993) WLN 90
Industrial Disputes Act, 1947 — Section 25FF
High Courts19 May 1993Allowed
Bhagirath Vs Hardayal
Rajasthan High Court · (1993) WLN 73
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 465, 467, 469, 471
High Courts19 May 1993
Commissioner of Income Tax Vs Mohan Enterprises
Rajasthan High Court · (1993) 1 RLW 474 : (1993) 3 WLC 27
Income Tax Act, 1961 — Section 28, 37
High Courts18 May 1993
Prakash Vs State
Rajasthan High Court · (1993) WLN 89
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts14 May 1993
Imran Khan Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 2
Criminal Procedure Code, 1973 (CrPC) — Section 228(1), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts11 May 1993
Commissioner of Income Tax Vs Bhagwan Broker Agency
Rajasthan High Court · (1993) 1 RLW 610 : (1994) 3 WLC 488
Income Tax Act, 1961 — Section 2, 2(36)
High Courts11 May 1993
Commissioner of Income Tax Vs Shree Textiles
Rajasthan High Court · (1994) 119 CTR 472 : (1994) 206 ITR 345 : (1993) 1 RLW 462 : (1994) 3 WLC 301
Income Tax Act, 1961 — Section 2(13), 28, 43, 43(5)
High Courts10 May 1993
Vijay Singh Meena Vs Jai Narain Vyas University and Others
Rajasthan High Court · (1993) WLN 81
High Courts10 May 1993Allowed
Shiv Cable TV System Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1993 Raj 197 : (1993) 1 RLW 621
Constitution of India, 1950 — Article 14, 19(1)Rajasthan Entertainments and Advertisements Tax Act, 1957 — Section 4, 6Telegraph Act, 1885 — Section 10, 17, 3, 4
High Courts06 May 1993
Narendra Kumar Jain Vs Manzula and Others
Rajasthan High Court · (1993) 2 DMC 185
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 May 1993
Harendra alias Hari Singh Vs State of Rajasthan
Rajasthan High Court · (1994) CriLJ 50 : (1993) 2 WLC 78
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 36A, 37, 37(2), 37(3)
High Courts03 May 1993Dismissed
Phool Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (1993) 2 ALT(Cri) 22 : (1993) CriLJ 3273 : (1993) 1 RLW 402 : (1993) 2 WLC 464
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 2(4), 225, 24, 24(8)Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 1993
Commissioner of Income Tax Vs Instrumentation Ltd.
Rajasthan High Court · (1994) 205 ITR 553
Income Tax Act, 1961 — Section 37