High Courts20 Jun 1991
Ashok Kumar Vs State of Raj. and Others
Rajasthan High Court · (1991) 1 RLW 300 : (1991) WLN 303
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,819 of 2,241
High Courts07 Jun 1991Allowed
Bajaj Industries Vs The District Level Committee and Others
Rajasthan High Court · (1993) 88 STC 504
Rajasthan Sales Tax Act, 1954 — Section 4
High Courts03 Jun 1991
Jarnail Singh Vs State of Rajasthan
Rajasthan High Court · (1992) CriLJ 810 : (1992) 3 RCR(Criminal) 436 : (1991) 1 RLW 384 : (1991) 2 RLW 175 : (1991) 2 WLN 577 : (1991) 1 WLN 476
Civil Procedure Code, 1908 (CPC) — Section 115, 80Constitution of India, 1950 — Article 134, 134(1), 136, 21Criminal Procedure (Amendment) Act, 1955 — Section 398
High Courts29 May 1991
Parasrampuria Synthetics Ltd. Vs The State of Rajasthan and Others
Rajasthan High Court · (1991) 2 WLN 486
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 14General Clauses Act, 1897 — Section 21
High Courts28 May 1991
Commissioner of Wealth Tax Vs A.K. Mukherjee
Rajasthan High Court · (1991) 192 ITR 680
Income Tax Act, 1961 — Section 139, 139(4), 139(5), 153(1)(c)Wealth Tax Act, 1957 — Section 14, 14(2), 16(2), 16(3), 17
High Courts28 May 1991Dismissed
Jagdish Singh and Co. and Another Vs Ranjeet Singh
Rajasthan High Court · (1991) 05 RAJ CK 0053
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, 115Evidence Act, 1872 — Section 65Stamp Act, 1899 — Section 2(14), 33, 35, 36, 42
High Courts28 May 1991Dismissed
Rameshwar Dayal Vs The State of Rajasthan and Another
Rajasthan High Court · (1991) 1 WLN 369
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 109, 201, 302, 307, 323Police Act, 1861 — Section 2, 23, 30, 30A, 31
High Courts28 May 1991Allowed
Dharam Pal and Another Vs State of Rajasthan
Rajasthan High Court · (1991) 1 WLN 499
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 447
High Courts28 May 1991Dismissed
Rameshwar Dayal Vs The State of Rajasthan
Rajasthan High Court · (1991) 1 RLW 186 : (1991) 1 WLN 541
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Penal Code, 1860 (IPC) — Section 109, 201, 302, 307, 323Police Act, 1861 — Section 2, 23, 30, 30A, 31
High Courts28 May 1991Allowed
Raju and Others etc. Vs State of Rajasthan
Rajasthan High Court · (1992) CriLJ 723 : (1991) 1 RLW 504 : (1991) 2 WLC 421 : (1991) 2 WLN 165
Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 398, 451Explosives Act, 1884 — Section 5, 9
High Courts28 May 1991Allowed
Hanuman Singh. Vs The State of Rajasthan and Another
Rajasthan High Court · (1991) 1 RLW 495 : (1991) 2 WLN 188
Constitution of India, 1950 — Article 14, 309, 310, 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts28 May 1991Allowed
Omnarain Purohit Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 3 WLC 641 : (1991) WLN 292
Constitution of India, 1950 — Article 226
High Courts28 May 1991
Commissioner of Wealth-tax Vs A.K. Mukherjee
Rajasthan High Court · (1991) 192 ITR 680
Wealth Tax Act, 1957 — Section 27
High Courts28 May 1991
Commissioner of Income Tax Vs Maharaja Shree Umed Mills Ltd.
Rajasthan High Court · (1991) 96 CTR 72 : (1991) 192 ITR 565
Income Tax Act, 1961 — Section 256, 40A(7)
High Courts28 May 1991
Manak Chand Jain Vs State of Rajasthan and Another
Rajasthan High Court · (1991) 1 WLN 552
Constitution of India, 1950 — Article 14, 16, 311Criminal Procedure Code, 1973 (CrPC) — Section 24
High Courts23 May 1991
Prem Raj Vs State of Rajasthan and Others
Rajasthan High Court · (1992) 1 WLC 316 : (1991) 2 WLN 173
Constitution of India, 1950 — Article 14, 148, 16, 309
High Courts21 May 1991Allowed
D.C.M. Ltd. Vs Rajasthan State Electricity Board
Rajasthan High Court · AIR 1992 Raj 138 : (1991) 2 WLN 386
Arbitration Act, 1940 — Section 34
High Courts21 May 1991
The Oriental Insurance Company Limited Vs Shri Mohan Lal and Others
Rajasthan High Court · (1991) 2 ACC 617
Motor Vehicles Act, 1939 — Section 110D
High Courts20 May 1991
Sukhdeo Charity Estate Vs Income Tax Officer
Rajasthan High Court · (1991) 192 ITR 615
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 12, 147
High Courts20 May 1991Allowed
Hari Singh and Moti Lal Vs Rajasthan State Road Transport Corporation and Another
Rajasthan High Court · (1991) WLN 155
Constitution of India, 1950 — Article 311