High Courts22 Jul 1991
Ajit Singh Choudhary and Vs State of Rajasthan and Others
Rajasthan High Court · (1998) CriLJ 527
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 149, 300, 302, 304
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,818 of 2,241
High Courts19 Jul 1991Dismissed
Dhanna Lal Banthia Vs Gaurav Private Ltd.
Rajasthan High Court · (1994) 81 CompCas 881
Companies Act, 1956 — Section 398
High Courts19 Jul 1991Allowed
Venkateshwara Wires (P) Ltd. Vs District Level Committee
Rajasthan High Court · (1991) 1 RLW 352 : (1991) 2 RLW 570 : (1991) 2 WLN 395
High Courts18 Jul 1991Dismissed
Shriram Singh Vs Mohanlal Sukhadia University and Another
Rajasthan High Court · AIR 1992 Raj 148 : (1991) 2 RLW 573 : (1991) 2 WLN 414
Constitution of India, 1950 — Article 226Rajasthan University Ordinances, 2009 — Ordinance 329L
High Courts17 Jul 1991Dismissed
Shiv Raj Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 1992 Raj 99 : (1991) 1 RLW 579
Central Motor Vehicles Rules, 1989 — Rule 5Constitution of India, 1950 — Article 41Motor Vehicles Act, 1988 — Section 43(3), 47(3), 67, 67(1), 71
High Courts16 Jul 1991Allowed
Sunil Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (1991) 2 WLN 52
Pharmacy Act, 1948 — Section 10
High Courts12 Jul 1991Allowed
Siya Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLC 352 : (1991) WLN 348
High Courts09 Jul 1991
Commissioner of Income Tax Vs Associated Garment Maker
Rajasthan High Court · (1991) 97 CTR 56 : (1992) 196 ITR 476
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 260, 260(1)
High Courts08 Jul 1991Dismissed
Nawrang Singh Vs Bhanwar Singh
Rajasthan High Court · (1992) 1 WLC 383 : (1991) WLN 386
Representation of the People Act, 1951 — Section 100, 117, 123, 135A, 2
High Courts08 Jul 1991
Commissioner of Income Tax Vs Anil Steel Industries Ltd.
Rajasthan High Court · (1991) 59 TAXMAN 335
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts08 Jul 1991
The State of Rajasthan Vs Moda Ram
Rajasthan High Court · (1991) 1 WLN 358
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 291, 301, 302, 364
High Courts05 Jul 1991Allowed
Official Liquidator of Jaipur Spinning and Weaving Mills Ltd. (In Liquidation) Vs Podar Mills Ltd. and Others
Rajasthan High Court · (1991) 72 CompCas 551 : (1991) 2 WLC 134
Companies Act, 1956 — Section 456, 457, 460(4)
High Courts05 Jul 1991Dismissed
Sunil Mattad Vs The State of Rajasthan and Another
Rajasthan High Court · (1991) 2 RLW 277 : (1991) 2 WLN 355
Constitution of India, 1950 — Article 309
High Courts04 Jul 1991Dismissed
Chaman Lal Jain and Another Vs The State and Another
Rajasthan High Court · (1992) CriLJ 955 : (1991) 2 RLW 450 : (1992) 1 WLC 76 : (1991) 2 WLN 259 : (1991) 2 WLN 212
Constitution of India, 1950 — Article 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 344, 482Explosive Substances Act, 1908 — Section 3, 4, 5
High Courts04 Jul 1991Allowed
Dependra Nath Sharma Vs University of Rajasthan, Jaipur
Rajasthan High Court · AIR 1992 Raj 68 : (1991) 2 RLW 535 : (1991) 2 WLN 54
Constitution of India, 1950 — Article 226Rajasthan University Ordinances, 2009 — Ordinance 152
High Courts02 Jul 1991Dismissed
State of Rajasthan Vs Smt. Kamla
Rajasthan High Court · (1991) 2 WLN 543
Rajasthan Service Rules, 1951 — Rule 215, 343
High Courts27 Jun 1991Allowed
Darshan Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1991) WLN 531
Constitution of India, 1950 — Article 26Land Acquisition Act, 1894 — Section 17, 4, 6
High Courts26 Jun 1991Allowed
Satya Narain and Others Vs The State of Rajasthan
Rajasthan High Court · (1991) 1 RLW 573 : (1991) 1 WLN 445
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 147, 323, 336, 345, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts25 Jun 1991Dismissed
Jaipur Polyspin Ltd. and Others Vs The Textile Commissioner and Others
Rajasthan High Court · (1992) 1 WLC 175 : (1991) WLN 486
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 482Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts25 Jun 1991Dismissed
Capt. Paramjeet Singh and Another Vs Union of India (UOI) and Others
Rajasthan High Court · (1991) 2 RLW 436 : (1992) 1 WLC 37 : (1991) 2 WLN 198
Army Act, 1950 — Section 109, 164, 165, 39, 48Constitution of India, 1950 — Article 226