High Courts15 May 1992Dismissed
Alladin Vs L.Rs. of Mangilal
Rajasthan High Court · (1992) 1 RLW 712 : (1992) 1 WLN 307
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,798 of 2,241
High Courts13 May 1992Allowed
Khangar Singh Vs The State of Raj. and Others
Rajasthan High Court · (1992) 1 WLN 384
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts13 May 1992Partly Allowed
Ram Prasad Vs State of Rajasthan and Others
Rajasthan High Court · (1993) 1 LLJ 766 : (1992) 1 WLN 389
Constitution of India, 1950 — Article 14, 19, 21, 23, 39Industrial Disputes Act, 1947 — Section 2
High Courts13 May 1992Dismissed
Dilip Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 1 RLW 658 : (1992) 2 WLN 597
Cinematograph Act, 1952 — Section 3, 5, 5AConstitution of India, 1950 — Article 226Copyright Act, 1957 — Section 2
High Courts12 May 1992Dismissed
Laxmi Vs Eshwar Maudiyani
Rajasthan High Court · (1992) 2 DMC 59
Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts12 May 1992Dismissed
Jodhpur Cement Industries Pvt. Ltd. Vs State of Raj. and Others
Rajasthan High Court · (1992) 1 RLW 718 : (1992) 1 WLN 374
High Courts11 May 1992
Narendra Kumar Chhangani Vs State and Another
Rajasthan High Court · (1992) 1 RLW 481 : (1992) 3 WLC 116 : (1992) 1 WLN 499
Constitution of India, 1950 — Article 14, 16
High Courts11 May 1992Dismissed
Madulal Vs Sarojini Devi
Rajasthan High Court · (1992) 2 DMC 400 : (1992) WLN 506
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(1)
High Courts11 May 1992Dismissed
Bodu Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 1 RLW 122 : (1992) 2 WLN 31
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts11 May 1992Allowed
Ballu Vs Saether
Rajasthan High Court · (1992) 1 RLW 120 : (1992) 2 WLN 14
Criminal Procedure Code, 1973 (CrPC) — Section 161, 228Penal Code, 1860 (IPC) — Section 147, 149, 307, 308, 323
High Courts08 May 1992Allowed
Rajasthan State Electricity Board and Another Vs Rajesh Kumar
Rajasthan High Court · (1992) 1 RLW 472 : (1992) 3 WLC 58 : (1992) WLN 342
Constitution of India, 1950 — Article 14, 16
High Courts08 May 1992Allowed
Munir Vs Municipal Board
Rajasthan High Court · (1992) 1 RLW 717 : (1992) 1 WLN 353
Industrial Disputes Act, 1947 — Section 25F
High Courts08 May 1992Dismissed
Lokender Singh Vs R.S.E.B.
Rajasthan High Court · (1992) 1 WLN 386
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts08 May 1992
Mahendra Kumar Vs State of Rajasthan
Rajasthan High Court · (1992) 2 WLN 8
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts07 May 1992
Naveen Kumar Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLN 344
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25F
High Courts06 May 1992Dismissed
New India Assurance Co. Ltd. and Others Vs Ramanand and Others
Rajasthan High Court · (1994) ACJ 571 : (1992) 2 WLC 344
Motor Vehicles Act, 1988 — Section 95, 96Penal Code, 1860 (IPC) — Section 120B, 468, 471
High Courts06 May 1992Allowed
Bhoor Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) WLN 94
Constitution of India, 1950 — Article 14, 16, 311
High Courts05 May 1992Allowed
Smt. Bhuri Bai Vs The State of Rajasthan and Another
Rajasthan High Court · (1992) 1 WLN 356
High Courts05 May 1992Dismissed
Geeta Enterprises and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 1 RLW 707 : (1992) 1 WLN 303
Constitution of India, 1950 — Article 265