High Courts14 Sept 1989Dismissed
Dhangir Vs Jankidas
Rajasthan High Court · AIR 1990 Raj 102
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1Constitution of India, 1950 — Article 132, 133, 134, 134A
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 10 of 25
High Courts13 Sept 1989
J.K. Synthetics Ltd. Vs The Municipal Board of Nimbahera and Another
Rajasthan High Court · AIR 1991 Raj 1 : (1990) 1 WLN 689
Constitution of India, 1950 — Article 226Rajasthan General Clauses Act, 1955 — Section 32(48)Rajasthan Municipalities Act, 1959 — Section 104, 4, 4(7), 4(8), 6(2)
High Courts12 Sept 1989Allowed
Pukh Raj and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 17 : (1989) WLN 344
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Sept 1989Allowed
Bhanwar Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 18 : (1990) 1 WLN 710
Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 41, 42, 43
High Courts12 Sept 1989Allowed
Man Industrial Corporation Vs Superintendent, Central Excise, MOR and Others
Rajasthan High Court · (1991) 34 ECR 572
Central Excise Rules, 1944 — Rule 11
High Courts12 Sept 1989
Brij Lal Mehta Vs Kamal Meena
Rajasthan High Court · (1989) 2 WLN 474
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 156, 451, 482, 91
High Courts12 Sept 1989Dismissed
Kamal Engineering Works Vs Ashwani Kumar and Others
Rajasthan High Court · (1989) 2 RLW 463 : (1990) 1 WLN 534
Civil Procedure Code, 1908 (CPC) — Section 105, 115Government of India Act, 1935 — Section 115Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 11
High Courts11 Sept 1989Dismissed
Union of India (UOI) Vs J.K. Industries Ltd.
Rajasthan High Court · AIR 1991 Raj 45 : (1991) ECR 284 : (1990) 49 ELT 512 : (1989) 2 RLW 386 : (1990) 1 WLN 675
Central Excise Rules, 1944 — Rule 8, 8(1)Evidence Act, 1872 — Section 115
High Courts08 Sept 1989Dismissed
Laxmi Kant Sharma and Others Vs Geeta
Rajasthan High Court · (1990) 1 RLW 225 : (1989) 1 RLW 438 : (1990) 1 WLN 686
Criminal Procedure Code, 1973 (CrPC) — Section 125, 320, 482Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 109, 494
High Courts08 Sept 1989Allowed
Ram Nath Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 514
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164, 173, 207
High Courts08 Sept 1989
Madan Lal Soni Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 35 : (1989) 2 WLN 524
Drugs and Cosmetics Act, 1940 — Section 17, 17A, 17B, 18, 18A
High Courts08 Sept 1989Dismissed
Nathmal Vs The State and Others
Rajasthan High Court · AIR 1990 Raj 68 : (1989) 2 WLN 476
Rajasthan Panchayat Act, 1953 — Section 19
High Courts04 Sept 1989
Balram and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 678
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
High Courts04 Sept 1989Dismissed
State of Rajasthan Vs Bheru Lal
Rajasthan High Court · (1989) 2 RLW 38 : (1989) WLN 357
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts01 Sept 1989
Narayan Lal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 265
Essential Commodities Act, 1955 — Section 3, 7
High Courts01 Sept 1989Allowed
Gulam Nabi and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 78 : (1989) 2 WLN 317
Criminal Procedure Code, 1973 (CrPC) — Section 446
High Courts31 Aug 1989Allowed
Bajrang Lal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 266
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 3
High Courts31 Aug 1989Allowed
Vishnu Bhagwan Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 696
Prevention of Food Adulteration Act, 1954 — Section 16, 3
High Courts30 Aug 1989Allowed
Tej Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 110
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts30 Aug 1989Allowed
Radha Kishan Vs Navratan Mal Jain and Another
Rajasthan High Court · AIR 1990 Raj 127 : (1989) 2 RLW 140 : (1990) 1 WLN 217
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 39 Rule 2A, 151Evidence Act, 1872 — Section 1, 2, 3