COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,784 of 2,241

High Courts06 Jan 1993Dismissed

Hindustan Machine Tools Ltd. Vs Industrial Tribunal and Another

Rajasthan High Court · (1993) 1 LLJ 1168 : (1993) 1 WLC 415

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 2(1), 25F

Read judgment

High Courts06 Jan 1993Dismissed

Satya Narain Sharma and Others Vs Rastriya Mill Mazdoor Sangh and Others

Rajasthan High Court · (1993) WLN 1

Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 10, 2, 28, 3, 4

Read judgment

High Courts05 Jan 1993

Prem Sukh Vs State of Rajasthan

Rajasthan High Court · (1993) 2 LLJ 43 : (1993) 1 WLC 402

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13

Read judgment

High Courts04 Jan 1993Allowed

Vishambhar Dayal Munna Lal Basseri Vs Assistant Commercial Taxes Officer

Rajasthan High Court · (1993) 88 STC 547 : (1993) 1 WLC 151

Rajasthan Sales Tax Act, 1954 — Section 5CC

Read judgment

High Courts04 Jan 1993Allowed

Kalu Ram Vs Charan Singh and Another

Rajasthan High Court · AIR 1994 Raj 31

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 11, 2(11)

Read judgment

High Courts02 Jan 1993

Rana Ram Vs The State of Rajasthan

Rajasthan High Court · (1993) WLN 56

Read judgment

High Courts02 Jan 1993

Dhan Singh Vs The State of Rajasthan

Rajasthan High Court · (1993) 1 RLW 155 : (1993) WLN 52

Criminal Procedure Code, 1973 (CrPC) — Section 319, 320Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

Read judgment

High Courts01 Jan 1993Allowed

Delhi Cloth and General Mills Co. Ltd. and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1992) 65 FLR 847 : (1993) 3 LLJ 933

Industrial Disputes Act, 1947 — Section 10

Read judgment

High Courts31 Dec 1992

Union of India (UOI) and Another Vs Surendra Singh Parihar

Rajasthan High Court · (1992) WLN 605

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 34

Read judgment

High Courts18 Dec 1992Partly Allowed

Rajasthan Minerals and Company Vs Authority under Minimum Wages Act and Another

Rajasthan High Court · (1994) 1 LLJ 261

Minimum Wages Act, 1948 — Section 20(2)

Read judgment

High Courts17 Dec 1992Dismissed

Bhim Singh Vs Panchayat Samiti and Others

Rajasthan High Court · (1992) 2 RLW 357 : (1992) 3 WLC 35 : (1992) WLN 394

Industrial Disputes Act, 1947 — Section 25F, 36B

Read judgment

High Courts17 Dec 1992

Darshan Singh Vs Ghewarchand and Others

Rajasthan High Court · (1993) ACJ 534 : AIR 1993 Raj 126 : (1992) 2 RLW 312 : (1993) 1 WLC 342 : (1992) 2 WLN 502

Civil Procedure Code, 1908 (CPC) — Section 115, 24, 3Motor Vehicles Act, 1939 — Section 110A, 110C, 111ARajasthan Motor Vehicles Accidents Claims Tribunal Rules, 1964 — Rule 20

Read judgment

High Courts17 Dec 1992