COURT ARCHIVE

Rajasthan High Court judgments, 1989

481 judgments · page 16 of 25

High Courts09 May 1989Allowed

Subesh Chand Vs M.S.J. College

Rajasthan High Court · (1989) WLN 90

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High Courts09 May 1989Allowed

Smt. Ajeet Mehta and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1990) CriLJ 1596 : (1990) 3 RCR(Criminal) 559 : (1989) 1 RLW 598 : (1989) 2 WLN 273

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High Courts09 May 1989Dismissed

Assistant Commercial Taxes Officer Vs Kapur Trunk Factory

Rajasthan High Court · (1990) 79 STC 334

Rajasthan Sales Tax Act, 1954 — Section 15, 21, 5CRajasthan Sales Tax Rules, 1955 — Rule 42

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High Courts05 May 1989Allowed

Ramdayal and Others Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 93

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302

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High Courts05 May 1989Dismissed

State of Rajasthan Vs Shanti Lal

Rajasthan High Court · (1989) WLN 62

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts03 May 1989Allowed

R.N. Products Vs State of Rajasthan and Others

Rajasthan High Court · (1990) 1 WLN 318

Constitution of India, 1950 — Article 14, 226

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High Courts03 May 1989Dismissed

Jagjiwan Chand Bhandari Vs Rajasthan High Court and Others

Rajasthan High Court · (1989) 1 RLW 473 : (1989) 2 WLN 74

Rajasthan Service Rules, 1951 — Rule 55

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High Courts03 May 1989

New Great Insurance Company of India Ltd. Vs Koshalesh Sharma and Others

Rajasthan High Court · (1991) 2 ACC 684 : (1989) ACJ 989

Motor Vehicles Act, 1988 — Section 96(2)

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High Courts02 May 1989

Kishan Lal Vs Shyam Lal and Others

Rajasthan High Court · AIR 1990 Raj 114 : (1990) 1 WLN 548

Civil Procedure Code, 1908 (CPC) — Section 47Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 2(2), 26, 27

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High Courts02 May 1989

Kishan Lal Vs Shyam Lal represented by Kedar and Others

Rajasthan High Court · AIR 1990 Raj 46 : (1989) 2 RLW 294

Civil Procedure Code, 1908 (CPC) — Section 47Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 2(2), 26, 27

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High Courts02 May 1989Allowed

Lohdya Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 99

Penal Code, 1860 (IPC) — Section 304A

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High Courts01 May 1989Allowed

Prabhu Dayal Jat Vs Alwar Sahakari Bhumi Vikas Bank Ltd. and Others

Rajasthan High Court · (1990) 60 FLR 9 : (1991) 2 LLJ 130 : (1989) 2 WLN 280

Industrial Disputes Act, 1947 — Section 25B

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High Courts01 May 1989Allowed

Hardeo Lal Jat Vs Alwar Sahkari Bhumi Vikas Bank Ltd Alwar and Another

Rajasthan High Court · (1989) 1 RLW 652 : (1989) 2 WLN 561

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 25B, 25F, 33C

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High Courts28 Apr 1989Dismissed

Khursheed and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1989) 2 WLN 37

Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 190Penal Code, 1860 (IPC) — Section 34, 498A

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High Courts28 Apr 1989Allowed

Hira Ram and Another Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 590 : (1989) 1 RLW 551 : (1989) 2 WLN 559

Criminal Procedure Code, 1973 (CrPC) — Section 167, 309, 437, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8

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High Courts28 Apr 1989Allowed

Pooranmal Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 355

Penal Code, 1860 (IPC) — Section 376, 511

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High Courts28 Apr 1989Allowed

Official Liquidator Vs Assistant Collector, Customs Disposal Unit and Others

Rajasthan High Court · (1990) 68 CompCas 184

Companies Act, 1956 — Section 433, 446, 456, 456(2)Major Port Trusts Act, 1963 — Section 61

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High Courts27 Apr 1989Allowed

Kailash Chandra Sharma Vs RSRTC and State of Rajasthan

Rajasthan High Court · (1989) WLN 84

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High Courts26 Apr 1989Allowed

Jaipur Udyog Ltd. Vs Commercial Taxes Officer

Rajasthan High Court · (1990) 76 STC 195

Rajasthan Sales Tax Act, 1954 — Section 17A

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High Courts26 Apr 1989

Smt. Kulwant Kaur Vs State of Rajasthan and Another

Rajasthan High Court · (1990) 1 WLN 394

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 482Specific Relief Act, 1963 — Section 6

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