High Courts28 Jul 1988Dismissed
Mukesh Mathur Vs Smt. Veena Mathur
Rajasthan High Court · AIR 1989 Raj 97 : (1988) 1 RLW 676 : (1988) 2 WLN 439
Hindu Marriage Act, 1955 — Section 12, 13(1), 25
COURT ARCHIVE
Rajasthan High Court judgments, 1988
517 judgments · page 14 of 26
High Courts28 Jul 1988Dismissed
Niraj Garg Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 2 RLW 10 : (1988) WLN 106
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 159, 173, 181Penal Code, 1860 (IPC) — Section 120B, 408, 420
High Courts28 Jul 1988Allowed
Amar Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 663 : (1988) WLN 179
High Courts28 Jul 1988Allowed
Siya Ram Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 692 : (1988) WLN 191
Rajasthan Dacoity Affected Areas Act, 1986 — Section 5
High Courts27 Jul 1988Dismissed
Kishan Lal Mantumal Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 479
Banking Regulation Act, 1949 — Section 14, 46ACOMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 12, 226
High Courts27 Jul 1988Allowed
Zakir Hussain Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 344
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 144, 147, 148, 149, 307
High Courts27 Jul 1988Allowed
Sedya Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 179(1)
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts26 Jul 1988
Hanuman Singh Vs Municipal Council
Rajasthan High Court · (1989) 2 LLJ 138
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts26 Jul 1988
Assistant Commercial Taxes Officer Vs Rajasthan Marbles
Rajasthan High Court · (1991) 81 STC 175
Central Sales Tax Act, 1956 — Section 9(2)Rajasthan Sales Tax Act, 1954 — Section 11B, 7AA
High Courts26 Jul 1988Dismissed
Mool Chand Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 356
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 227, 228
High Courts21 Jul 1988Allowed
Ram Chandra Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 329
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts21 Jul 1988Allowed
Sarabjeet Singh Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 177
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts20 Jul 1988Dismissed
Bata India Ltd. Vs The State of Rajasthan and Another
Rajasthan High Court · (1989) 72 STC 67
Constitution of India, 1950 — Article 14, 301, 303, 304
High Courts20 Jul 1988Allowed
Jagdish Prasad Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 693 : (1988) WLN 431
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts18 Jul 1988
Kalpana Vs Om Parkash
Rajasthan High Court · (1989) 1 ACC 183 : (1989) ACJ 290
High Courts18 Jul 1988
Sanwata and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 666 : (1988) WLN 181
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 301, 302
High Courts16 Jul 1988
Munshi Ram and Another Vs State of Rajasthan
Rajasthan High Court · (1986) 2 WLN 469
Penal Code, 1860 (IPC) — Section 304
High Courts15 Jul 1988Allowed
Gajender Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 344 : (1988) WLN 460
Criminal Procedure Code, 1973 (CrPC) — Section 46Penal Code, 1860 (IPC) — Section 225, 302, 304, 307
High Courts14 Jul 1988Allowed
Raj Karan and Another Vs Jeewan Khan
Rajasthan High Court · (1988) WLN 367
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts13 Jul 1988Allowed
Mohanlal Vs Kurkut Utpadak Sahakari Samiti, Jodhpur
Rajasthan High Court · AIR 1989 Raj 102 : (1988) 2 RLW 311 : (1988) 2 WLN 324
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3(2), 6(3)