High Courts17 Dec 1991Dismissed
Rajasthan State Mines and Minerals Ltd. Vs Eastern Engineering Enterprises and Another
Rajasthan High Court · (1992) 2 WLC 19 : (1991) WLN 402
Arbitration Act, 1940 — Section 13, 14, 16, 17, 30
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,810 of 2,241
High Courts17 Dec 1991Allowed
Rajendra Prasad Pareek Vs Krishna Devi Pareek
Rajasthan High Court · (1992) 1 DMC 399 : (1991) 2 RLW 484 : (1992) 1 WLC 256 : (1991) WLN 483
Hindu Marriage Act, 1955 — Section 13
High Courts16 Dec 1991Dismissed
Laxmi Devi Vs Dula Ram
Rajasthan High Court · AIR 1992 Raj 165 : (1991) 2 WLC 656
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts16 Dec 1991Dismissed
Rajastha State Road Transport Corporation Vs Smt. Ogam and Others
Rajasthan High Court · (1992) 2 ACC 600 : (1992) ACJ 843 : AIR 1992 Raj 61 : (1991) 2 RLW 492 : (1992) 1 WLC 356 : (1991) WLN 351
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144
High Courts16 Dec 1991
Qamruddin Vs Rashida
Rajasthan High Court · (1992) 2 DMC 328 : (1992) 1 WLC 305 : (1991) WLN 339
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts16 Dec 1991
Rajasthan State R.T.C. Vs Ogam and Others
Rajasthan High Court · (1992) 1 ACC 736
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144
High Courts13 Dec 1991
Rakesh Kumar Vs State of Rajasthan and Another
Rajasthan High Court · (1991) 2 RLW 561 : (1991) 2 WLN 335
High Courts12 Dec 1991
Jagdishprasad Vs State of Rajasthan and Others
Rajasthan High Court · (1991) 2 WLN 265
Civil Procedure Code, 1908 (CPC) — Section 103, 107, 108, 117, 151Constitution of India, 1950 — Article 225, 226, 227
High Courts11 Dec 1991Dismissed
Ahmeddeen Vs Paman Das
Rajasthan High Court · (1991) 2 RLW 559 : (1992) 3 WLC 529 : (1991) 2 WLN 327
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 6 Rule 17
High Courts11 Dec 1991Dismissed
Vijay Singh Amar Singh and Co. Vs Hindustan Zinc Limited and Others
Rajasthan High Court · AIR 1992 Raj 82 : (1992) 1 WLC 405 : (1991) WLN 378
Arbitration Act, 1940 — Section 2, 20, 39Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 115
High Courts11 Dec 1991
Jaipur Polyspin Ltd. Vs State of Rajasthan and Another
Rajasthan High Court · (1994) 2 LLJ 917
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12
High Courts09 Dec 1991Allowed
Mohammad Ismail Vs Union of India (UOI) and Others
Rajasthan High Court · (1993) CriLJ 1228 : (1992) 1 WLC 754
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 4, 7Foreign Exchange Regulation Act, 1973 — Section 35, 40, 9(1)
High Courts06 Dec 1991Allowed
Dr. Kailash Chandra Kotia and Others Vs Rajasthan State Industrial Development and Investment Corporation Ltd.
Rajasthan High Court · (1991) 2 RLW 282 : (1992) 1 WLC 519 : (1991) WLN 276
Contract Act, 1872 — Section 14, 39
High Courts06 Dec 1991Dismissed
Chiranji Lal Vs Laxmi Narayan
Rajasthan High Court · (1991) 2 RLW 481 : (1992) 1 WLC 246 : (1991) WLN 466
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts05 Dec 1991Dismissed
A.C.T.O. Vs Jawahar Patang House
Rajasthan High Court · (1993) 88 STC 321
High Courts05 Dec 1991Dismissed
Ladulal Vs State Bank of Bikaner and Others
Rajasthan High Court · (1991) WLN 442
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts04 Dec 1991
Smt. Rajesh Kumari and Others Vs Smt. Uma Devi and Another
Rajasthan High Court · (1992) 3 WLC 551 : (1991) WLN 432
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125, 283, 384, 387Hindu Marriage Act, 1955 — Section 11, 5
High Courts04 Dec 1991Dismissed
Smt. Bhiki Bai Vs Smt. Uma Bai
Rajasthan High Court · (1992) 3 WLC 565 : (1991) WLN 227
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Dec 1991Dismissed
Abdul Gaffar Vs Narendra Kumar
Rajasthan High Court · (1992) 3 WLC 503 : (1991) WLN 434
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Dec 1991Allowed
Puran Chand Saini Vs The General Manager, UCO Bank and Others
Rajasthan High Court · (1992) 1 WLC 179 : (1991) WLN 254
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25G