High Courts22 Mar 1988Dismissed

State of Rajasthan Vs Mohan Lal

Rajasthan High Court · (1989) 2 RLW 263 : (1988) 2 RLW 104 : (1988) 2 WLN 236

Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts15 Mar 1988Allowed

Narayan Vs State of Rajasthan

Rajasthan High Court · (1988) WLN 411

Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 147, 323, 342, 376, 451
High Courts15 Mar 1988

Abdul Quddoos Vs State of Rajasthan

Rajasthan High Court · (1988) 1 RLW 495 : (1988) 1 WLN 455

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 143, 147, 148, 161, 45Prevention of Corruption Act, 1988 — Section 5
High Courts10 Mar 1988Allowed

Nand Kishore Vs Indira Bai

Rajasthan High Court · (1989) 1 RLW 97

Constitution of India, 1950 — Article 14, 15, 19Evidence Act, 1872 — Section 115Marwar Pre-emption Act, 1922 — Section 5
High Courts10 Mar 1988

The State Vs Gani Mohammad

Rajasthan High Court · (1989) CriLJ 742 : (1988) 2 RLW 77 : (1988) 2 WLN 179 : (1988) 1 WLN 721

Criminal Procedure Code, 1973 (CrPC) — Section 371, 374, 377Probation of Offenders Act, 1958 — Section 11, 3, 4
High Courts10 Mar 1988Allowed

Poona Ram Vs State of Rajasthan

Rajasthan High Court · (1988) 1 RLW 717 : (1988) 2 WLN 168

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Mar 1988Dismissed

Shyam Sunder Vs Roopkanwar

Rajasthan High Court · AIR 1990 Raj 28 : (1989) 1 RLW 319

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(3), 13(4), 13(5)