High Courts08 Jan 1992
Avichal Garge Vs Jagdish Lal and Others
Rajasthan High Court · (1993) 1 ACC 1
Motor Vehicles Act, 1939 — Section 92A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,809 of 2,241
High Courts08 Jan 1992Dismissed
Life Insurance Corporation of India and Others Vs Jasvinder Kaur and Another
Rajasthan High Court · (1992) 2 WLC 56 : (1992) 2 WLN 461
Contract Act, 1872 — Section 19LIFE INSURANCE CORPORATION ACT, 1956 — Section 45
High Courts07 Jan 1992Allowed
United Commercial Bank and Another Vs Bhagwan Sahai Sharma
Rajasthan High Court · (1993) 1 LLJ 1005 : (1992) 1 WLC 500
Constitution of India, 1950 — Article 226
High Courts06 Jan 1992Allowed
Narpat Chand Vs Municipal Board and Others
Rajasthan High Court · (1992) 1 WLN 5
Constitution of India, 1950 — Article 14
High Courts06 Jan 1992Dismissed
Jarnel Singh and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1992 Raj 173 : (1992) 1 RLW 362 : (1992) 3 WLC 24 : (1992) WLN 481
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 30ARajasthan Irrigation and Drainage Act, 1954 — Section 20, 31, 60
High Courts06 Jan 1992Dismissed
Fateh Singh Solanki and Others Vs Rastriya Mill Mazdoor Sangh and Others
Rajasthan High Court · (1994) 1 LLJ 294
Civil Procedure Code, 1908 (CPC) — Section 9Trade Unions Act, 1926 — Section 2, 28, 8
High Courts06 Jan 1992
Narayan Singh Vs State of Rajasthan
Rajasthan High Court · (1993) 2 RLW 145 : (1992) 3 WLC 9 : (1992) WLN 327
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts06 Jan 1992
Newar Marble Industries Pvt. Ltd. Vs Rajasthan State Electricity Board and Others
Rajasthan High Court · (1993) CriLJ 1191 : (1992) 3 WLC 126
Cattle Trespass Act, 1871 — Section 20Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 2, 320(2), 320(9)
High Courts03 Jan 1992
Mahal Singh Vs State of Rajasthan
Rajasthan High Court · (1992) 1 WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts03 Jan 1992Dismissed
Anand Prakash Vs Raghuveer Singh Pareek
Rajasthan High Court · (1992) 3 WLC 84 : (1992) WLN 348
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17
High Courts03 Jan 1992
Narayan Vs The State of Rajasthan
Rajasthan High Court · (1992) WLN 10
Penal Code, 1860 (IPC) — Section 114, 148, 149, 320, 324
High Courts03 Jan 1992
Mohan Singh and Others Vs State
Rajasthan High Court · (1993) CriLJ 3193 : (1993) 3 RCR(Criminal) 736 : (1993) 3 WLC 569
Cattle Trespass Act, 1871 — Section 2, 20Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 345(7)
High Courts03 Jan 1992
Gordhan Singh Vs State of Rajasthan
Rajasthan High Court · (1992) 1 RLW 7 : (1992) WLN 12
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts03 Jan 1992Allowed
Prakash Lal Mathur Vs State of Raj. and Another
Rajasthan High Court · (1992) 1 WLN 185
High Courts03 Jan 1992Allowed
J.C. Calla and Others Vs University of Jodhpur and Others
Rajasthan High Court · (1992) 1 WLN 197
Constitution of India, 1950 — Article 309
High Courts20 Dec 1991Allowed
Ramjilal, Deviram and Hotilal Vs State of Rajasthan
Rajasthan High Court · (1991) WLN 331
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 307, 323
High Courts20 Dec 1991Allowed
Virendra Kumar Saxena Vs The Urban Improvement Trust
Rajasthan High Court · (1992) 1 WLC 306 : (1991) WLN 340
High Courts20 Dec 1991Dismissed
Suwa and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1991) 2 RLW 448 : (1992) 1 WLC 74 : (1991) 2 WLN 257
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146