High Courts03 Dec 1991Allowed
Chet Ram Vs The Collector and Others
Rajasthan High Court · (1991) 2 RLW 164 : (1991) WLN 438
Rajasthan Panchayat (General) Rules, 1961 — Rule 256, 260, 266Rajasthan Panchayat Act, 1953 — Section 27A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,811 of 2,241
High Courts29 Nov 1991Dismissed
Sheopat Ram Vs The State and Others
Rajasthan High Court · (1991) 2 RLW 587 : (1992) 1 WLC 665 : (1991) 2 WLN 459
Constitution of India, 1950 — Article 226
High Courts28 Nov 1991Dismissed
Smt. Nanagi Devi Vs State of Rajasthan and Others
Rajasthan High Court · (1991) 2 RLW 546 : (1991) 2 WLN 204
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 18, 6
High Courts28 Nov 1991Dismissed
Shyamlal Bhargava Vs The Deputy Commandant
Rajasthan High Court · (1992) 3 WLC 496 : (1991) WLN 440
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Nov 1991Allowed
Kanhaiya Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1994) 2 LLJ 474
Industrial Disputes Act, 1947 — Section 2
High Courts25 Nov 1991Dismissed
State of Rajasthan and Others Vs Bhanwar Lal and Another
Rajasthan High Court · (1992) 1 WLC 463 : (1991) WLN 251
High Courts25 Nov 1991Allowed
Sheeyam Sunder Vs Raja Ram and Others
Rajasthan High Court · (1991) 2 WLC 318 : (1991) WLN 445
Civil Procedure Code, 1908 (CPC) — Section 10, 151Specific Relief Act, 1963 — Section 41
High Courts22 Nov 1991
Commissioner of Income Tax Vs Pratap Commercial Co. and Others
Rajasthan High Court · (1992) 198 ITR 579
Income Tax Act, 1961 — Section 32, 32A, 43
High Courts22 Nov 1991Allowed
Raju (Smt.) and Others Vs Pradeep and Another
Rajasthan High Court · (1992) ACJ 857 : (1995) 3 LLJ 428
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts22 Nov 1991
Nihon Nirman Ltd. Vs Assistant Collector, Central Excise
Rajasthan High Court · (1992) 61 ELT 268 : (1992) 3 WLC 513
Central Excise Rules, 1944 — Rule 173B, 173B(2A), 173B(4), 173CC, 9BCentral Excises and Salt Act, 1944 — Section 35BConstitution of India, 1950 — Article 14, 226, 227, 32
High Courts20 Nov 1991Allowed
Bhikha Ram Bishnoi Vs State of Rajasthan and Another
Rajasthan High Court · (1991) 2 WLN 351
Constitution of India, 1950 — Article 14, 311Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts20 Nov 1991
Mohd. Umar Vs Union of India (UOI) and Another
Rajasthan High Court · (1991) 2 RLW 519 : (1991) 2 WLC 660 : (1991) 2 WLN 298
Constitution of India, 1950 — Article 22Foreign Exchange Regulation Act, 1973 — Section 3, 35
High Courts19 Nov 1991Allowed
Madhav Lal Vs Municipal Board and Another
Rajasthan High Court · (1991) 2 WLN 365
High Courts19 Nov 1991Allowed
Uda Ram and Others Vs Sedhya and Others
Rajasthan High Court · (1992) 1 WLC 414 : (1991) WLN 374
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts19 Nov 1991
Shriram Vyas @ Shrimant Kumar Vyas Vs State of Rajasthan and Others
Rajasthan High Court · (1991) WLN 183
Rajasthan Service Rules, 1951 — Rule 56
High Courts19 Nov 1991
Commissioner of Income Tax Vs R.B. Seth Moolchand
Rajasthan High Court · (1993) 200 ITR 201
Income Tax Act, 1961 — Section 256, 36
High Courts19 Nov 1991
Kankaria Textiles Vs Commissioner of Income Tax
Rajasthan High Court · (1993) 200 ITR 408
Income Tax Act, 1961 — Section 185, 256
High Courts15 Nov 1991Dismissed
Tara Chand Vs Ratan Bai and Others
Rajasthan High Court · (1992) 1 WLC 571 : (1991) WLN 286
Benami Transactions (Prohibition) Act, 1988 — Section 4Specific Relief Act, 1963 — Section 27, 31
High Courts14 Nov 1991Dismissed
Pit Ram Singh Vs Vimla Devi
Rajasthan High Court · AIR 1992 Raj 149 : (1992) 3 WLC 636
Evidence Act, 1872 — Section 34Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(5)
High Courts14 Nov 1991Allowed
Nunaram and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1993) CriLJ 1274
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 191, 193, 200Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 264