High Courts13 Feb 1992Dismissed
Laxman Ram Vs Superintendent of Police and Another
Rajasthan High Court · (1992) 1 WLN 270
Penal Code, 1860 (IPC) — Section 147, 148, 323
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,805 of 2,241
High Courts12 Feb 1992Dismissed
Lakha Singh Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 250
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Feb 1992Allowed
Ghanshyam Lal Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) WLN 22
High Courts12 Feb 1992Dismissed
State Vs Bugga Singh and Another
Rajasthan High Court · (1992) WLN 549
Constitution of India, 1950 — Article 226
High Courts12 Feb 1992Dismissed
Vela Vs State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 230
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 313Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Feb 1992Allowed
Nagar Parishad Karmchari Union Vs The Municipal Council and Another
Rajasthan High Court · (1992) 1 WLN 265
Constitution of India, 1950 — Article 14, 16, 21, 226Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts11 Feb 1992
A.C.T.O. Ward-C Vs Mahaveer Timber Mart
Rajasthan High Court · (1992) 2 WLC 233 : (1992) WLN 36
Rajasthan Sales Tax Act, 1954 — Section 16(1)(b)
High Courts11 Feb 1992Dismissed
Arjun Singh Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 181
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts11 Feb 1992Allowed
Ahmed Khan Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 246
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 101Penal Code, 1860 (IPC) — Section 161
High Courts10 Feb 1992Allowed
Alka Dabi and Others Vs Prem Prakash Dabi and Another
Rajasthan High Court · (1992) 1 WLN 128
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Feb 1992Allowed
Kanhaiya Lal Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 RLW 75 : (1991) 2 WLC 713 : (1992) 1 WLN 120
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 391, 394
High Courts10 Feb 1992Allowed
Swaroopa Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLN 205
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2, 25FPenal Code, 1860 (IPC) — Section 342, 37
High Courts10 Feb 1992
Atteque Ali Vs Zubberiya Tibbiya College and Others
Rajasthan High Court · (1992) 1 WLN 211
Constitution of India, 1950 — Article 220, 311
High Courts10 Feb 1992Dismissed
Smt. Puspha Vs Mahendra
Rajasthan High Court · (1992) 1 WLN 130
Civil Procedure Code, 1908 (CPC) — Section 94Criminal Procedure Code, 1973 (CrPC) — Section 125, 300Hindu Adoptions and Maintenance Act, 1956 — Section 2, 20
High Courts07 Feb 1992Dismissed
Masra Vs State of Rajasthan
Rajasthan High Court · (1992) 1 RLW 71 : (1992) 1 WLN 125
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts07 Feb 1992
Vasudeo Vs Lal Singh and Others
Rajasthan High Court · AIR 1992 Raj 133 : (1992) 1 RLW 402 : (1992) 1 WLC 684 : (1992) 1 WLN 178
High Courts07 Feb 1992
Chairman, Marwar Gramin Bank Vs General Secretary, Gramin Bank Employees Union and Another
Rajasthan High Court · (1992) 1 WLN 207
Constitution of India, 1950 — Article 226
High Courts06 Feb 1992Dismissed
Ramesh Chandra Sankhla Vs Smt. Sunita
Rajasthan High Court · (1992) 1 RLW 56 : (1992) 1 WLN 105
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24, 25
High Courts06 Feb 1992Allowed
Sariya Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 107
Criminal Procedure Code, 1973 (CrPC) — Section 313