High Courts28 Sept 1988Allowed
Om Shiv Shakti Cement Pvt. Ltd. and Others Vs The State of Rajasthan and Others
Rajasthan High Court · (1989) 72 STC 437
Central Sales Tax Act, 1956 — Section 8, 9
COURT ARCHIVE
Rajasthan High Court judgments, 1988
517 judgments · page 7 of 26
High Courts28 Sept 1988Dismissed
Mrs. Raj Bharti Vs Ashok Kumar Begwani
Rajasthan High Court · (1988) 2 RLW 467 : (1988) 2 WLN 618
Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13, 23
High Courts28 Sept 1988Dismissed
Jaipur Development Authority Vs Labour Court and Others
Rajasthan High Court · (1991) 2 LLJ 133 : (1989) 1 RLW 392
Industrial Disputes Act, 1947 — Section 22, 33C(2)Payment of Wages Act, 1936 — Section 15, 22
High Courts28 Sept 1988Dismissed
Smt. Bhonri alias Jatan Kanwar Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 1 WLN 101
Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 1988Allowed
Banwari Lal and Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 1 WLN 364 : (1988) 2 WLN 428
Rajasthan Colonisation (Gang Canal Lands and Permanent Allotment and Sale) Rules, 1956 — Rule 7, 9Rajasthan Colonisation Act, 1954 — Section 28, 7
High Courts27 Sept 1988Dismissed
Sushila and Others Vs Succha Singh and Others
Rajasthan High Court · (1988) 09 RAJ CK 0004
Motor Vehicles Act, 1939 — Section 110A, 110C(2A), 96, 96(2)
High Courts25 Sept 1988Allowed
Kashi Ram Vs Gauri Shanker and Others
Rajasthan High Court · (1988) WLN 489
Penal Code, 1860 (IPC) — Section 300, 380, 457
High Courts23 Sept 1988
State of Rajasthan and Others Vs Kanta
Rajasthan High Court · (1990) 1 ACC 181 : (1989) ACJ 615
Employees Compensation Act, 1923 — Section 30
High Courts23 Sept 1988
Raju alias Pappu Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 363 : (1988) WLN 403
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 326, 392, 397
High Courts23 Sept 1988Dismissed
Rajasthan Pradesh Vaidya Samiti Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 2 WLN 553
Constitution of India, 1950 — Article 254Evidence Act, 1872 — Section 45Indian Medical Council Act, 1956 — Section 14, 17, 28
High Courts23 Sept 1988Allowed
United Commercial Bank Vs Jagatia Paper Mills Pvt. Ltd. and Others
Rajasthan High Court · (1988) WLN 390
COMPANIES ACT, 1956 — Section 434, 442, 446, 529
High Courts23 Sept 1988
State of Rajasthan and Others Vs Smt. Kanta
Rajasthan High Court · (1989) 1 ACC 211 : (1989) 2 LLJ 135
Employees Compensation Act, 1923 — Section 30
High Courts23 Sept 1988Allowed
Budhar Lal Vs Judge, Labour Court and Others
Rajasthan High Court · (1989) 58 FLR 472 : (1994) 3 LLJ 91
Industrial Disputes Act, 1947 — Section 36(2), 36(3), 36(4)
High Courts23 Sept 1988Allowed
Nanda and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 2 WLN 190
Criminal Procedure Code, 1973 (CrPC) — Section 354, 367, 368, 386, 465Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 449
High Courts23 Sept 1988Allowed
Hakam Chand and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1988) WLN 418
Income Tax Act, 1961 — Section 276B, 278
High Courts23 Sept 1988Allowed
Satramdas Mehta Vs Union of India (UOI)
Rajasthan High Court · (1989) 39 ELT 6
Constitution of India, 1950 — Article 14, 19(1), 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 102, 438, 451, 452, 457Customs Act, 1962 — Section 100, 100(1), 100(1A), 100(1B), 100(3)
High Courts22 Sept 1988Dismissed
Ghalib Hussain Vs Bilqees
Rajasthan High Court · (1988) WLN 514
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Sept 1988
Tayyab Ali Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 50 : (1988) 2 WLN 255
Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2(f)(v)
High Courts21 Sept 1988Allowed
Janki Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 285
Criminal Procedure Code, 1973 (CrPC) — Section 16, 161Penal Code, 1860 (IPC) — Section 139, 147, 148, 149, 302
High Courts21 Sept 1988Dismissed
Krishna Lime Works Vs Presiding Officer/Workmen's Compensation Commissioner and Others
Rajasthan High Court · (1989) ACJ 820 : (1990) 1 LLJ 302 : (1988) 2 WLN 598
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 30