High Courts07 Jul 1989Allowed
Nand Lal and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 353 : (1989) WLN 136
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 14 of 25
High Courts07 Jul 1989Allowed
The Bharatpur Central Co-op. Bank Ltd. Vs Ratan Singh and Others
Rajasthan High Court · (1995) 3 LLJ 813 : (1989) 2 RLW 270 : (1990) 1 WLN 193
Civil Procedure Code, 1908 (CPC) — Section 115, 3Payment of Wages Act, 1936 — Section 15, 17, 17(1), 7
High Courts07 Jul 1989Dismissed
State of Rajasthan Vs Man Kanwar and Others
Rajasthan High Court · (1990) 2 ACC 482 : (1991) ACJ 446
Employees Compensation Act, 1923 — Section 30, 4A
High Courts07 Jul 1989Allowed
Hansraj Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 152
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 307, 323
High Courts06 Jul 1989Dismissed
Ram Chandra Meena Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 527 : (1989) WLN 78
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 307, 323, 336, 338
High Courts06 Jul 1989Dismissed
Commissioner of Wealth Tax Vs Umrao Mal Dhadda
Rajasthan High Court · (1990) 183 ITR 637
Wealth Tax Act, 1957 — Section 27
High Courts06 Jul 1989
Commissioner of Wealth-tax Vs Prakash Chand Surana
Rajasthan High Court · (1990) 182 ITR 470
Wealth Tax Act, 1957 — Section 27(3), 5(1)Wealth Tax Rules, 1957 — Rule 2B(2)
High Courts06 Jul 1989Dismissed
Narendra Kumar Vs Asstt. Collector, C. Ex. and Customs
Rajasthan High Court · (1990) 47 ELT 332
Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 313, 360, 562Customs Act, 1962 — Section 135, 140ADefence of India Rules, 1962 — Rule 126P(2)
High Courts06 Jul 1989Dismissed
Ram Chandra Meena Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 439
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 307, 323, 336, 338
High Courts05 Jul 1989Allowed
Mahendra and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 28
Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 438
High Courts04 Jul 1989Allowed
Sargent Jone Vs Rajasthan State Road Trans. Corpn.
Rajasthan High Court · (1990) 1 ACC 574 : (1990) ACJ 1086
General Clauses Act, 1897 — Section 10, 9Limitation Act, 1963 — Section 12, 29, 4
High Courts04 Jul 1989Dismissed
Bhuramal Rajmal Vs Commissioner of Income Tax
Rajasthan High Court · (1990) 181 ITR 177 : (1990) 51 TAXMAN 1
Income Tax Act, 1961 — Section 147, 256, 256(2), 271, 271(1)
High Courts04 Jul 1989Allowed
Balbeer Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 76
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 411
High Courts29 Jun 1989Dismissed
Kamlesh Kumar Vs Jaipur Stock Exchange Ltd. and Union of India (UOI) Padam Kumar Khaitan Vs Union of India (UOI) and Others
Rajasthan High Court · (1990) 68 CompCas 666 : (1989) 1 RLW 634 : (1989) 2 WLN 591 : (1989) 2 WLN 216
Securities Contracts (Regulation) Act, 1956 — Section 3, 4, 5, 6
High Courts28 Jun 1989
Kamal Prakash Bihani Vs State of Rajasthan and Another
Rajasthan High Court · (1989) WLN 150
High Courts24 Jun 1989Allowed
Zakir Hussain Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 132
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts05 Jun 1989
Mool Chand Vs Mata Deen and Another
Rajasthan High Court · (1989) 2 WLN 495
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts02 Jun 1989Allowed
Ramji Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1990) CriLJ 392 : (1989) 1 RLW 169 : (1989) 2 WLN 578
Penal Code, 1860 (IPC) — Section 147, 149, 225, 307, 323Probation of Offenders Act, 1958 — Section 4
High Courts02 Jun 1989
Siddha Raj Dhadda Vs State of Rajasthan
Rajasthan High Court · AIR 1990 Raj 34 : (1989) 1 RLW 286 : (1989) 2 WLN 63
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226
High Courts26 May 1989Allowed
Keshar Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 369 : (1989) WLN 46
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302