High Courts24 Jan 1992
Ashok Kriplani Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLN 272
Constitution of India, 1950 — Article 311
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,807 of 2,241
High Courts24 Jan 1992
Federation of Mining Association of Rajasthan Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLN 104
High Courts24 Jan 1992Allowed
Renu Tandon Vs Union of India (UOI)
Rajasthan High Court · (1993) 66 ELT 375
Central Excise Rules, 1944 — Rule 174, 178Central Excises and Salt Act, 1944 — Section 4(4)Constitution of India, 1950 — Article 226
High Courts24 Jan 1992Allowed
Lalia and Dhaniya Vs The State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 70
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jan 1992Allowed
Randhirmal Lodha Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLN 190
High Courts23 Jan 1992Allowed
Fatehlal Vs State of Rajasthan
Rajasthan High Court · (1992) CriLJ 2233 : (1992) 1 RLW 342 : (1991) 2 RLW 505 : (1992) 1 WLC 378 : (1992) 1 WLN 174
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 26
High Courts23 Jan 1992Partly Allowed
Suja and Others Vs Ram Narain and Others
Rajasthan High Court · AIR 1992 Raj 163 : (1994) 1 RLW 611 : (1992) WLN 536
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4(3)
High Courts22 Jan 1992Allowed
R.S.E.B. Retired Employees Association and Another Vs The Rajasthan State Electricity Board and Others
Rajasthan High Court · (1992) 1 RLW 333 : (1992) 3 WLC 33 : (1992) 1 WLN 166
Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 78A
High Courts22 Jan 1992Dismissed
Kartar Singh Vs Union of India (UOI) and Others
Rajasthan High Court · (1992) 1 WLN 92
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Limitation Act, 1963 — Section 12, 5
High Courts22 Jan 1992Dismissed
Bheru Singh and Others Vs Rajasthan State Electricity Board and Others
Rajasthan High Court · (1992) 1 WLN 68
Constitution of India, 1950 — Article 226
High Courts22 Jan 1992Allowed
Abdul Gafoor Vs Regional Transport Authority and Others
Rajasthan High Court · (1992) 1 WLN 28
Motor Vehicles Act, 1988 — Section 87(2)
High Courts22 Jan 1992Dismissed
Vinay Mertia Vs University of Jodhpur
Rajasthan High Court · (1992) 1 WLN 64
High Courts21 Jan 1992
Rajasthan Prathmik and Madhymik Shishak Sangh Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 1 WLN 90
High Courts21 Jan 1992Dismissed
Sikar Kendriya Sahkari Bank Ltd. Vs Prescribed Authority and Others
Rajasthan High Court · (1993) 2 LLJ 961
Rajasthan Co-operative Societies Rules, 1966 — Rule 41Rajasthan Shops and Commercial Establishments Act, 1958 — Section 2(3), 28A, 3(2)
High Courts20 Jan 1992Allowed
Dr. Kailash Bhandari Vs State
Rajasthan High Court · (1992) 1 WLN 27
Constitution of India, 1950 — Article 14, 16
High Courts18 Jan 1992Dismissed
Alcobex Metals (P) Limited Vs Union of India (UOI) and Others
Rajasthan High Court · (1992) 1 WLN 36
Central Excises and Salt Act, 1944 — Item 26A(3)
High Courts17 Jan 1992Allowed
Smt. Radha Devi Vs The State of Rajasthan and Others
Rajasthan High Court · (1992) 1 RLW 698 : (1992) 1 WLN 21
High Courts17 Jan 1992Allowed
Rama Nand Vs Lalita Sharma and Others
Rajasthan High Court · (1993) ACJ 863
Motor Vehicles Act, 1988 — Section 173, 95, 96
High Courts17 Jan 1992Dismissed
S.N. Singh Vs Rajasthan Atomic Power Project and Another (70)
Rajasthan High Court · (1994) 1 LLJ 274 : (1992) 1 RLW 328 : (1992) 3 WLC 263 : (1992) 1 WLN 24
Industrial Disputes (Central) Rules, 1957 — Rule 9, 9(2)Industrial Disputes Act, 1947 — Section 33
High Courts17 Jan 1992Dismissed
G.M., Lake Palace Hotel and Others Vs Ranjit Singh
Rajasthan High Court · (1993) 2 LLJ 1098 : (1992) 1 RLW 317 : (1992) 3 WLC 96 : (1992) 1 WLN 541
Constitution of India, 1950 — Article 254(2)Industrial Disputes Act, 1947 — Section 2(5)Rajasthan Shops and Commercial Establishments Act, 1958 — Section 2(5), 28A