High Courts11 Dec 1987
Jagdish and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 1 RLW 227 : (1988) 1 WLN 541
Criminal Procedure Code, 1973 (CrPC) — Section 169Penal Code, 1860 (IPC) — Section 323
COURT ARCHIVE
Rajasthan High Court judgments, 1987
706 judgments · page 2 of 36
High Courts11 Dec 1987
Nemi Chand Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 585
Constitution of India, 1950 — Article 134, 136Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 482Penal Code, 1860 (IPC) — Section 420
High Courts11 Dec 1987
Puriya Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 45
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts10 Dec 1987Allowed
Sawai Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 2 RLW 106 : (1988) 1 WLN 649
Constitution of India, 1950 — Article 141, 161, 21, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433Penal Code, 1860 (IPC) — Section 201, 302, 325, 452
High Courts10 Dec 1987Dismissed
State of Rajasthan and Another Vs Shiv Dayal and Others
Rajasthan High Court · (1988) 1 WLN 362
Rajasthan Public Trusts Act, 1959 — Section 18, 19, 22
High Courts09 Dec 1987Allowed
Deena Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 369 : (1988) 1 WLN 6
Penal Code, 1860 (IPC) — Section 302
High Courts09 Dec 1987
Bhoop Ram Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 44
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 450
High Courts09 Dec 1987Allowed
Yogesh Prakash Mathur Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 92
High Courts09 Dec 1987Allowed
Madan Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 551
Penal Code, 1860 (IPC) — Section 302
High Courts08 Dec 1987Dismissed
Gujarat State Road Trans. Corporation Vs Laxman Singh and Others
Rajasthan High Court · (1988) ACJ 580 : (1988) 1 RLW 103
High Courts07 Dec 1987
Moti Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 1 RLW 326 : (1988) 1 WLN 360
Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 335, 338
High Courts07 Dec 1987
Ram Chandra Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 439 : (1988) 1 WLN 610
Criminal Procedure Code, 1973 (CrPC) — Section 412, 482Probation of Offenders Act, 1958 — Section 4
High Courts07 Dec 1987Allowed
Phooli Devi and Others Vs Inderjeet Singh and Others
Rajasthan High Court · (1988) ACJ 400
Central Motor Vehicles Rules, 1989 — Regulation 6, 7Motor Vehicles Act, 1939 — Section 110D
High Courts04 Dec 1987Allowed
Ghan Shyam Charan Vs High Court of Judicature for Rajasthan at Jodhpur and Another
Rajasthan High Court · (1988) 1 RLW 13 : (1988) WLN 1
Constitution of India, 1950 — Article 226
High Courts04 Dec 1987
Gurmeet Singh alias Miekye alias Vikky Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 579
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts04 Dec 1987Allowed
Gurmeet Singh Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 56
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts03 Dec 1987
Rajasthan State Road Transport Corporation Vs Harbanslal and Others
Rajasthan High Court · (1988) 2 ACC 207
High Courts03 Dec 1987Allowed
Kashi Ram Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 2 RLW 680 : (1988) WLN 51
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 438, 439Penal Code, 1860 (IPC) — Section 302, 323, 452
High Courts03 Dec 1987
Ranjeet Kumar Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 614
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323