COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,791 of 2,241

High Courts14 Sept 1992Allowed

Mathura Bai Fatechand Damani Maternity Home Vs The Regional Provident Fund Commissioner and Another

Rajasthan High Court · (1992) WLN 206

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(b), 16, 2, 2A, 4Factories Act, 1948 — Section 7Industrial Disputes Act, 1947 — Section 25E, 25FFF

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High Courts14 Sept 1992Allowed

Paras Mal Vs Executive Officer, Municipal Board and Another

Rajasthan High Court · (1992) WLN 200

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4

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High Courts08 Sept 1992

Smt. Sabeer Kanwar Vs State

Rajasthan High Court · (1992) WLN 562

Industrial Disputes Act, 1947 — Section 33

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High Courts07 Sept 1992

Mohammed Saleem Vs State of Rajasthan

Rajasthan High Court · (1992) WLN 226

Penal Code, 1860 (IPC) — Section 120B, 392, 420, 467, 471

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High Courts07 Sept 1992Dismissed

Ali Aksar Vs Shri Mohanlal Sukhadia University and Another

Rajasthan High Court · (1992) WLN 222

Constitution of India, 1950 — Article 226

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High Courts07 Sept 1992

H.U. Construction Company and Another Vs The State of Raj. and Others

Rajasthan High Court · (1992) 2 RLW 209 : (1993) 1 WLC 280 : (1992) 2 WLN 275

Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 13, 14, 19, 21

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High Courts07 Sept 1992Dismissed

New India Insurance Co. Ltd. Vs Ghisi Bai and Others

Rajasthan High Court · (1994) 80 CompCas 782

Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 144, 147(2)

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High Courts07 Sept 1992

Kailash Lal Mathur Vs Hindustan Zinc Ltd. and Others

Rajasthan High Court · (1992) WLN 179

Constitution of India, 1950 — Article 12

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High Courts07 Sept 1992Dismissed

Phool Chand Mukanchand Dakalia Vs Babu Lal and Others

Rajasthan High Court · (1992) WLN 198

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts07 Sept 1992Dismissed

National Insurance Co. Vs Manju and Others

Rajasthan High Court · (1992) WLN 192

Motor Vehicles Act, 1988 — Section 140, 144, 217

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High Courts04 Sept 1992Allowed

Mehta Construction Co. Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) WLN 195

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High Courts04 Sept 1992

Pema Ram Vs State of Rajasthan

Rajasthan High Court · (1993) CriLJ 252 : (1992) 2 RLW 156 : (1992) 3 WLC 422 : (1992) 2 WLN 339

Essential Commodities Act, 1955 — Section 3, 7

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High Courts04 Sept 1992

Mrs. Dharmi and Others Vs State of Rajasthan

Rajasthan High Court · (1992) WLN 305

Constitution of India, 1950 — Article 226

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High Courts03 Sept 1992Dismissed

State of Rajasthan and Others Vs Prakash Chand Vyas and Others

Rajasthan High Court · (1992) 2 RLW 484 : (1992) 3 WLC 402 : (1992) WLN 527

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High Courts02 Sept 1992

GOYAL AND COMPANY Vs UNION OF INDIA

Rajasthan High Court · (1994) 121 CTR 511 : (1994) 209 ITR 332

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132A

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High Courts02 Sept 1992

Goyal and Company Vs Union of India (UOI)

Rajasthan High Court · (1992) 3 WLC 441 : (1992) WLN 469

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5)

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High Courts31 Aug 1992Dismissed

Nathulal Jain, Advocate and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1994) ACJ 1271 : AIR 1993 Raj 149 : (1992) 2 RLW 608 : (1993) 3 WLC 477

Constitution of India, 1950 — Article 226

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High Courts28 Aug 1992Dismissed

Ram Prasad and Others Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) 3 WLC 108 : (1992) WLN 352

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High Courts28 Aug 1992

Madan Vs State of Rajasthan and Another

Rajasthan High Court · (1993) 1 DMC 413 : (1992) 2 RLW 542 : (1992) 2 RLW 308

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 482Hindu Marriage Act, 1955 — Section 12

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High Courts28 Aug 1992

Madan Vs The State of Rajasthan and Another

Rajasthan High Court · (1993) 1 DMC 71 : (1992) WLN 322

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 482Hindu Marriage Act, 1955 — Section 12

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