High Courts25 Apr 1991
Anirudh Vs State of Rajasthan
Rajasthan High Court · (1991) 1 WLN 448
Arms Act, 1959 — Section 2, 25
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,822 of 2,241
High Courts25 Apr 1991Allowed
Babu Lal Gangwal Vs State of Rajasthan and Others
Rajasthan High Court · (1993) 2 LLJ 447
High Courts25 Apr 1991Dismissed
Mangi Lal Vs Municipal Board
Rajasthan High Court · (1991) 04 RAJ CK 0010
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts24 Apr 1991Allowed
Ramesh Chandra Vs State of Rajasthan
Rajasthan High Court · (1991) CriLJ 2645 : (1992) 1 WLC 284
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 20, 21, 24, 29(1), 31
High Courts24 Apr 1991
Commissioner of Income Tax Vs Pooranchand
Rajasthan High Court · (1991) 192 ITR 107
Income Tax Act, 1961 — Section 164, 164(1), 164(4), 256
High Courts23 Apr 1991Dismissed
Gen. Manager (N. Rly.) Vs Judge, Central Industrial Tribunal and Another
Rajasthan High Court · (1992) 65 FLR 501 : (1994) 3 LLJ 754 : (1991) 2 WLN 92 : (1991) 1 WLN 37
Industrial Disputes Act, 1947 — Section 25GRajasthan Industrial Disputes Rules, 1958 — Rule 77
High Courts23 Apr 1991Allowed
Mana Ram and Others Vs Rajasthan State Electricity Board and Another
Rajasthan High Court · (1991) 2 WLN 534
High Courts18 Apr 1991Allowed
Shri Ram Pistons and Rings Ltd. Vs The Additional Commissioner, Commercial Taxes
Rajasthan High Court · (1991) 1 RLW 307 : (1991) 2 WLN 390
Rajasthan Sales Tax Act, 1954 — Section 15(1)
High Courts16 Apr 1991
Kapoor Chand Kulish Vs Union of India (UOI) and Others
Rajasthan High Court · (1991) 95 CTR 125 : (1992) 196 ITR 123 : (1991) 59 TAXMAN 570
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8)
High Courts16 Apr 1991Allowed
The State of Rajasthan Vs Mool Chand and Others
Rajasthan High Court · (1991) 1 RLW 653 : (1991) 1 WLN 410
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts16 Apr 1991Allowed
Ratan Lal and Others Vs Smt. Kamla Devi and Others
Rajasthan High Court · AIR 1992 Raj 1 : (1991) 1 RLW 267 : (1991) 2 WLC 382 : (1991) 2 WLN 493
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Apr 1991Allowed
Capstan Meters (India) Limited Vs The Judge, Labour Court and Others
Rajasthan High Court · (1991) 2 WLN 417
Industrial Disputes Act, 1947 — Section 10
High Courts14 Apr 1991Dismissed
State of Rajasthan and Others Vs Laxmi Sharma and Others
Rajasthan High Court · (1992) ACJ 895
Motor Vehicles Act, 1939 — Section 110D
High Courts12 Apr 1991Allowed
Amar Singh Vs Karan Singh and Another
Rajasthan High Court · (1991) 1 RLW 694 : (1991) 1 WLN 510
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 120B, 167, 176, 177, 199
High Courts12 Apr 1991Dismissed
Surjeet Kaur Vs Hardam Singh
Rajasthan High Court · (1992) 1 DMC 226 : (1991) 1 RLW 665 : (1991) 1 WLN 437
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Evidence Act, 1872 — Section 50
High Courts12 Apr 1991Allowed
Om Prakash Puri Vs State of Rajasthan
Rajasthan High Court · (1991) 1 RLW 651 : (1991) 1 WLN 342
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 156, 166, 197, 217, 379
High Courts12 Apr 1991Allowed
Nasir Ahmed Vs State of Rajasthan
Rajasthan High Court · (1991) 1 RLW 289 : (1991) 1 WLN 512
Arms Act, 1959 — Section 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts11 Apr 1991
Madanlal Vs State of Rajasthan
Rajasthan High Court · (1991) 1 RLW 671 : (1991) 1 WLN 507(1)
Penal Code, 1860 (IPC) — Section 415, 420
High Courts11 Apr 1991Allowed
Shiv Prasad Paliwal Vs State of Rajasthan
Rajasthan High Court · (1992) CriLJ 357 : (1991) 1 RLW 290
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 482Essential Commodities Act, 1955 — Section 15A, 3, 7Penal Code, 1860 (IPC) — Section 193, 446, 467B, 470, 476
High Courts11 Apr 1991Allowed
Madanpuri and Others Vs Dungarpur Banswara Kshetriya Gramin Bank and Others
Rajasthan High Court · (1991) 1 WLN 562
Constitution of India, 1950 — Article 14, 16, 215, 226, 320