High Courts21 Dec 1988Dismissed
Prabhu Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 34, 376, 457
COURT ARCHIVE
Rajasthan High Court judgments, 1988
517 judgments · page 1 of 26
High Courts21 Dec 1988Dismissed
Dwarka Prasad Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 614 : (1989) WLN 188
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts21 Dec 1988Allowed
Falgun and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 23
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325Probation of Offenders Act, 1958 — Section 4
High Courts20 Dec 1988Dismissed
Bhainron Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 27
Rajasthan Agriculture Credit Operations (Removal of Difficulties) Act, 1974 — Section 12
High Courts20 Dec 1988
Bhainron Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 1 WLN 86
Rajasthan Agriculture Credit Operations (Removal of Difficulties) Act, 1974 — Section 12
High Courts15 Dec 1988
Bhagirath Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 665 : (1989) WLN 13
Criminal Procedure Code, 1973 (CrPC) — Section 438, 447, 482, 70Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Dec 1988
Vimal Malawat Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 1 RLW 445 : (1989) 2 WLN 117
Constitution of India, 1950 — Article 14, 16, 21, 311
High Courts14 Dec 1988Allowed
Pramod Kumar Sharma and Another Vs Director, National Institute of Ayurveda and Another
Rajasthan High Court · (1988) WLN 380
High Courts14 Dec 1988Allowed
Nand Lal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 182
Criminal Procedure Code, 1973 (CrPC) — Section 251, 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 20, 22, 22A
High Courts14 Dec 1988Allowed
Dhansi, Sardara and Leela Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 255
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts13 Dec 1988Allowed
Goma Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 4
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts12 Dec 1988Dismissed
State of Rajasthan Vs Narain Das and Others
Rajasthan High Court · (1989) WLN 299
Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts12 Dec 1988
Surain Singh Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 170
Penal Code, 1860 (IPC) — Section 307
High Courts09 Dec 1988Allowed
Dr. R.R. Gupta and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 165 : (1989) 2 WLN 104
Constitution of India, 1950 — Article 14, 16, 39
High Courts09 Dec 1988Allowed
Chhoga Lal alias Chhoga Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 697 : (1989) WLN 15
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7
High Courts09 Dec 1988
Babushaya Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 8
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 397, 401Penal Code, 1860 (IPC) — Section 392, 511
High Courts09 Dec 1988Allowed
Pawan Kumar Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 369 : (1989) WLN 165
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7
High Courts09 Dec 1988Allowed
Chhogalal alias Chhoga Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 186
Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20, 7, 8
High Courts09 Dec 1988Allowed
Dhala and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 480 : (1988) 2 WLN 381
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 396, 397
High Courts09 Dec 1988Dismissed
Nathar Mal Vs R.T.A. and Another
Rajasthan High Court · (1988) WLN 538
Motor Vehicles Act, 1939 — Section 48, 58