High Courts04 Mar 1992
Bhura Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1992) WLN 551
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,803 of 2,241
High Courts04 Mar 1992Allowed
D.C.M. Shriram Consolidated Ltd. Vs Union of India (UOI)
Rajasthan High Court · (1992) 40 ECC 8 : (1992) 59 ELT 260
Central Excises and Salt Act, 1944 — Section 4
High Courts04 Mar 1992
Bheru Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) WLN 61
Constitution of India, 1950 — Article 16
High Courts03 Mar 1992Dismissed
Smt. Mishri and Another Vs Smt. Khaturi and Others
Rajasthan High Court · (1992) 1 RLW 92
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Mar 1992
Raj Kumar Vs Kanhaiya Lal and Others
Rajasthan High Court · (1994) 1 ACC 453
Motor Vehicles Act, 1939 — Section 95(2)(d)
High Courts03 Mar 1992Dismissed
Bhensreadgarh Panchayat Samiti III Grade Teachers Association Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 1 RLW 700 : (1992) 1 WLN 289
Constitution of India, 1950 — Article 14, 141, 21Government of India Act, 1935 — Section 212
High Courts02 Mar 1992Allowed
Hemraj Gurjar and Others Vs State of Rajasthan
Rajasthan High Court · (1993) 2 LLJ 167 : (1992) 1 WLC 622
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts28 Feb 1992
Commissioner of Wealth-tax Vs R.K. Golecha (HUF)
Rajasthan High Court · (1992) 197 ITR 174
Wealth Tax Act, 1957 — Section 18(1), 27
High Courts27 Feb 1992Dismissed
Kesrilal Lalchand and Another Vs Authority u/Shops Act and Others
Rajasthan High Court · (1994) 1 RLW 350 : (1993) 3 WLC 441 : (1992) WLN 15
Constitution of India, 1950 — Article 226, 227
High Courts27 Feb 1992Dismissed
Kailash Chand Agarwal Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1992 Raj 129 : (1992) 1 RLW 394 : (1992) 2 WLC 458
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 29, 29(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 30
High Courts26 Feb 1992Allowed
Smasth Panch Jain Swetambar Sthankwasi (Bais Sampradaya) Bhadsoda's Representatives Mohanlal and Bhanwarlal Vs Shri Motilal
Rajasthan High Court · (1992) 1 RLW 405 : (1992) 2 WLC 10 : (1992) 1 WLN 236
Civil Procedure Code, 1908 (CPC) — Section 100, 11Transfer of Property Act, 1882 — Section 60
High Courts26 Feb 1992Allowed
Girjesh Kumari Vs Life Insurance Corporation of India and Others
Rajasthan High Court · (1994) ACJ 1237 : (1992) 2 WLC 192
LIFE INSURANCE CORPORATION ACT, 1956 — Section 39, 45
High Courts25 Feb 1992Allowed
Chandra Narain Verma Vs State of Raj. and Another
Rajasthan High Court · (1992) 1 WLN 281
High Courts25 Feb 1992Dismissed
Kishore Sharan and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1992) WLN 491
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 21, 22, 226, 32Customs Act, 1962 — Section 108, 123, 124
High Courts25 Feb 1992Allowed
Madan Singh Parihar Vs State of Raj. and Others
Rajasthan High Court · (1992) 1 WLN 295
Constitution of India, 1950 — Article 14
High Courts25 Feb 1992Allowed
Shanti Gopal Purohit Vs State of Raj. and Others
Rajasthan High Court · (1992) 1 WLN 360
Constitution of India, 1950 — Article 14
High Courts24 Feb 1992
A.C.T.O. Ward-IV Vs L. Rs. of Deceased Chhogalal Akodia
Rajasthan High Court · (1992) 1 RLW 489 : (1992) 2 WLC 510 : (1992) WLN 31
Rajasthan Sales Tax Act, 1954 — Section 2(k)
High Courts20 Feb 1992
Anand Gum Industries Vs Union of India (UOI) and Others
Rajasthan High Court · (1992) 02 RAJ CK 0068
Constitution of India, 1950 — Article 226Telegraph Rules, 1951 — Rule 193
High Courts20 Feb 1992Allowed
Raj Singh and Others Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 328
Criminal Procedure Code, 1973 (CrPC) — Section 110, 161, 228Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts20 Feb 1992
Babu Lal alias Babu Ram Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 308
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 380