COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,795 of 2,241

High Courts27 Jul 1992Dismissed

Gyan Chand Vs The State of Rajasthan

Rajasthan High Court · (1993) CriLJ 422

Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 432, 433, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 32A, 33, 36B, 37

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High Courts27 Jul 1992Allowed

Saremal and Others Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) WLN 134

Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agriculture Land for Residential and Commercial Purposes in Urban Areas) Rules, 1981 — Rule 13Rajasthan Land Revenue Act, 1956 — Section 90A

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High Courts24 Jul 1992Dismissed

Dhara Gram Sewa Sehkari Samiti Limited Vs Indian Farmers Fertilizers Cooperative Limited and Others

Rajasthan High Court · (1992) WLN 442

COMPANIES ACT, 1956 — Section 10, 12, 617, 7, 9Constitution of India, 1950 — Article 12, 19, 21, 226, 298Penal Code, 1860 (IPC) — Section 21, 34

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High Courts23 Jul 1992Dismissed

Rajendra Bahadur Bhandari Vs Rajasthan State Agriculture Marketing Boad and Others

Rajasthan High Court · (1992) WLN 131

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High Courts23 Jul 1992Dismissed

Gram Panchayat and Others Vs The State of Rajasthan and Another

Rajasthan High Court · (1992) 2 WLN 37

Rajasthan Municipalities Act, 1959 — Section 4(2)

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High Courts23 Jul 1992

The State of Rajasthan Vs Khem Chand Sharma and Another

Rajasthan High Court · (1992) 2 RLW 58 : (1992) 2 WLC 618 : (1992) 2 WLN 185

Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 14, 16, 226, 233, 235

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High Courts22 Jul 1992

Prithvi Raj and Another Vs State of Rajasthan and Others

Rajasthan High Court · (1992) 2 WLN 35

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High Courts22 Jul 1992Dismissed

Surendra Kumar Jaitly Vs State of Rajasthan and Others

Rajasthan High Court · (1992) 2 WLN 33

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High Courts21 Jul 1992Allowed

Indira Shiksha Prasar Sansthan Vs State of Rajasthan and Another

Rajasthan High Court · (1992) 1 WLC 494 : (1992) 2 WLN 52

Ajmer University Act, 1987 — Section 24

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High Courts21 Jul 1992Allowed

Mangu Ram and Others Vs The State of Rajasthan

Rajasthan High Court · (1993) CriLJ 1972 : (1992) WLN 140

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2), 473Penal Code, 1860 (IPC) — Section 342, 384

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High Courts21 Jul 1992Dismissed

Ramu Ram Choudhary Vs The State of Raj. and Others

Rajasthan High Court · (1992) 2 RLW 88 : (1993) 1 WLC 622 : (1992) 2 WLN 513

Constitution of India, 1950 — Article 226

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High Courts20 Jul 1992

Anil kumar Vs State

Rajasthan High Court · (1992) WLN 137

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High Courts20 Jul 1992Allowed

Devkinandan Sharma Vs The State of Rajasthan

Rajasthan High Court · (1993) 3 WLC 281 : (1992) WLN 552

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 380, 457

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High Courts20 Jul 1992

T.C. Jain Vs State of Rajasthan and Another

Rajasthan High Court · (1992) 3 WLC 474 : (1992) WLN 539

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13

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High Courts17 Jul 1992Allowed

Salim Vs State of Rajasthan

Rajasthan High Court · (1992) 3 WLC 94 : (1992) WLN 350

Criminal Procedure Code, 1973 (CrPC) — Section 446, 482Penal Code, 1860 (IPC) — Section 307

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High Courts17 Jul 1992

Bhanwarlal and Others Vs State of Rajasthan

Rajasthan High Court · (1992) WLN 139

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High Courts14 Jul 1992

Chhoga Ram Mundoliya Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) 2 WLC 752 : (1992) 2 WLN 586

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 20Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts14 Jul 1992

S.M.B. Secondary School Vs The State of Rajasthan and Others

Rajasthan High Court · (1992) 2 WLC 616 : (1992) 2 WLN 548

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High Courts13 Jul 1992Dismissed

Karan Singh Vs The State of Rajasthan and Others

Rajasthan High Court · (1993) CriLJ 251 : (1992) 2 RLW 11 : (1992) 3 WLC 227 : (1992) 2 WLN 313

Criminal Procedure Code, 1973 (CrPC) — Section 437(5)

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High Courts13 Jul 1992Dismissed

Shiv Raj Singh Vs The State of Rajasthan

Rajasthan High Court · (1992) CriLJ 3925 : (1992) 2 RLW 45 : (1992) 3 WLC 202 : (1992) 2 WLN 79

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397(3), 482Penal Code, 1860 (IPC) — Section 147, 307, 336

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