COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,792 of 2,241

High Courts28 Aug 1992

Naresh Vs State of Rajasthan

Rajasthan High Court · (1992) WLN 170

High Courts28 Aug 1992Allowed

Ashok Dhariwal Vs University of Jodhpur

Rajasthan High Court · (1992) 2 RLW 130 : (1992) 3 WLC 177 : (1992) 2 WLN 135

Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 302

High Courts28 Aug 1992

Ramniwas Vs Munni Devi and Another

Rajasthan High Court · (1992) 2 RLW 552 : (1993) 3 WLC 524 : (1992) WLN 163

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 169, 173, 202Penal Code, 1860 (IPC) — Section 328, 376, 456

High Courts27 Aug 1992

J.S. Sidhu Vs State of Rajasthan and Others

Rajasthan High Court · (1992) 2 RLW 161 : (1992) 3 WLC 135 : (1992) 2 WLN 123

Constitution of India, 1950 — Article 309

High Courts27 Aug 1992Dismissed

A.K. Gupta Vs The Rajasthan Civil Services Appellate Tribunal and Others

Rajasthan High Court · (1992) 2 RLW 20 : (1992) 3 WLC 12 : (1992) 2 WLN 205

Constitution of India, 1950 — Article 226

High Courts27 Aug 1992Dismissed

Chandra Prakash Chaturvedi Vs The Secretery, Seth Motilal College and Others

Rajasthan High Court · (1992) 3 WLC 205 : (1992) WLN 360

Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 12, 14, 16, 19, 226Specific Relief Act, 1963 — Section 21

High Courts27 Aug 1992

Sachhiddanand Sharma Vs Jaipur Development Authority

Rajasthan High Court · (1992) 2 RLW 417 : (1992) 2 WLC 542 : (1992) 2 WLN 415

Jaipur Development Act, 1982 — Section 17(3)

High Courts27 Aug 1992Dismissed

R.L. Goyal and Others Vs The State of Rajasthan and Others

Rajasthan High Court · (1993) 2 ACC 193 : AIR 1993 Raj 38 : (1992) 2 RLW 35 : (1993) 1 WLC 86

Limitation Act, 1963 — Section 15Motor Vehicles Act, 1939 — Section 68C, 68DMotor Vehicles Act, 1988 — Section 100(1), 100(3), 100(4)

High Courts26 Aug 1992Dismissed

Ratan Chand Vs Shanker Lal and Others

Rajasthan High Court · (1992) WLN 147

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97

High Courts26 Aug 1992

K.C. Shukla Vs State of Rajasthan and Another

Rajasthan High Court · (1992) WLN 149

High Courts26 Aug 1992

Gordhan Vs State and Another

Rajasthan High Court · (1992) WLN 154

Criminal Procedure Code, 1973 (CrPC) — Section 451

High Courts25 Aug 1992Dismissed

R.L. Goyal and Others Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) 2 WLN 113

Limitation Act, 1963 — Section 15Motor Vehicles Act, 1988 — Section 100, 217, 97, 98, 99

High Courts25 Aug 1992

Girish Sareen Vs State of Rajasthan and Others

Rajasthan High Court · (1994) 116 CTR 230 : (1993) 203 ITR 207

Income Tax (Certificate Proceedings) Rules, 1962 — Rule 21

High Courts25 Aug 1992Dismissed

Dhan Raj Purohit Vs L.Rs. of Ramswaroop and Others

Rajasthan High Court · (1992) 2 RLW 83 : (1993) 1 WLC 376 : (1992) 2 WLN 98

Civil Procedure Code, 1908 (CPC) — Section 2, 33Limitation Act, 1963 — Section 12

High Courts24 Aug 1992

Surendra Vyas Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) WLN 155

Criminal Procedure Code, 1973 (CrPC) — Section 154, 174Penal Code, 1860 (IPC) — Section 174

High Courts24 Aug 1992

Some Dutt Vs State

Rajasthan High Court · (1992) WLN 145

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 342, 353

High Courts20 Aug 1992Allowed

Vishambhar Lal and Co. Vs State and Others

Rajasthan High Court · (1992) 3 WLC 488 : (1992) WLN 543

Essential Commodities Act, 1955 — Section 6A, 6C

High Courts20 Aug 1992Dismissed

Bhopal Singh Vs State

Rajasthan High Court · (1992) WLN 298

Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 427, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts20 Aug 1992

Smt. Amar Kanwar Vs State

Rajasthan High Court · (1992) WLN 146

High Courts20 Aug 1992

COMMISSIONER OF WEALTH TAX Vs GOPI CHAND RAWAT and Others

Rajasthan High Court · (1992) 107 CTR 249 : (1993) 3 WLC 454

Wealth Tax Act, 1957 — Section 27(3), 5(1)(xxxi)