High Courts26 May 1989Allowed
Brig. Gurdial Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 182 : (1990) 1 WLN 583
Rajasthan Land Acquisition Act, 1953 — Section 18
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 15 of 25
High Courts26 May 1989Allowed
Rampal Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 430
Criminal Procedure Code, 1973 (CrPC) — Section 156, 169, 170, 173, 482Penal Code, 1860 (IPC) — Section 406
High Courts25 May 1989Dismissed
Chain Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1991 Raj 17 : (1994) 68 FLR 373 : (1989) 2 WLN 616
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6Rajasthan Land Acquisition (Amendment) Act, 1987 — Section 56(2)
High Courts24 May 1989Dismissed
Local Health Authority Vs Mewa Lal
Rajasthan High Court · (1990) 1 WLN 450
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts24 May 1989Dismissed
Rajasthan Co-operative Dairy Federation Ltd. Vs Prasan Kumar and Others
Rajasthan High Court · (1989) WLN 425
Rajasthan Co-operative Societies Act, 1965 — Section 143, 75
High Courts22 May 1989Dismissed
Municipal Council Vs Kanhaiya Lal
Rajasthan High Court · (1990) 1 WLN 411
Prevention of Food Adulteration Act, 1954 — Section 16, 3, 4, 7
High Courts19 May 1989
Gyarsa and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 416
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts18 May 1989Allowed
Kailash Chandra and Others Vs Smt. Basanti
Rajasthan High Court · (1989) 1 RLW 259 : (1989) WLN 89
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 307, 494, 497, 498A
High Courts18 May 1989Allowed
Jamil Ahmed Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 47
Criminal Procedure Code, 1973 (CrPC) — Section 156, 438, 482Penal Code, 1860 (IPC) — Section 120B, 416, 417, 418, 419
High Courts18 May 1989
Municipal Prosecuting Inspector Municipal Council Vs Ashok
Rajasthan High Court · (1989) 1 RLW 258 : (1989) 2 WLN 587
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts18 May 1989Allowed
Dr. Sampat Singh Bhandawat Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 471 : (1989) 2 WLN 511
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 34, 6
High Courts17 May 1989Allowed
State of Rajasthan Vs Kalu Ram
Rajasthan High Court · (1989) 1 RLW 365 : (1989) 2 WLN 386
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 409, 477A
High Courts17 May 1989Allowed
Vishanu Murya Vs State of Rajasthan and Another
Rajasthan High Court · (1990) CriLJ 1750 : (1989) 1 RLW 608 : (1989) 2 WLN 141
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 169(2), 170, 173(1)Penal Code, 1860 (IPC) — Section 406, 409, 420, 467, 468
High Courts17 May 1989Dismissed
Mohan Lal Vs Kala @ Shanta Devi
Rajasthan High Court · (1990) 2 DMC 244 : (1989) 1 RLW 345 : (1989) 2 WLN 44
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 12, 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts15 May 1989Dismissed
Mst. Sarbati Vs Ram Chandra and vice versa
Rajasthan High Court · (1989) 1 RLW 243 : (1989) WLN 148
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts11 May 1989
National Insurance Co. Ltd. Vs Dakhi and Others
Rajasthan High Court · (1990) ACJ 827 : (1989) 1 RLW 224
Motor Vehicles Act, 1939 — Section 110D
High Courts11 May 1989
Kanhaiya Lal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 42
Rajasthan Panchayat (General) Rules, 1961 — Rule 15A
High Courts10 May 1989Allowed
Devi Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 2 RLW 237 : (1989) 2 RLW 57 : (1989) 2 WLN 454
Constitution of India, 1950 — Article 226, 309, 310, 311Industrial Disputes Act, 1947 — Section 2, 25F
High Courts10 May 1989Allowed
Dr. Sampat Singh Bhandawat Vs State of Rajasthan
Rajasthan High Court · AIR 1990 Raj 106
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts10 May 1989Allowed
Rameshwar Dayal Vs UIT and Others
Rajasthan High Court · (1989) 2 WLN 121
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10