COURT ARCHIVE

Rajasthan High Court judgments, 1989

481 judgments · page 17 of 25

High Courts25 Apr 1989Dismissed

Rampal and Others Vs State of Rajasthan and Another

Rajasthan High Court · (1989) 1 RLW 220 : (1989) 1 RLW 212 : (1989) 2 WLN 39

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 200, 468Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 447

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High Courts25 Apr 1989

Mrs. Indira Bhatnagar Vs State of Rajasthan and Others

Rajasthan High Court · (1989) 1 RLW 304 : (1989) 2 WLN 123

Penal Code, 1860 (IPC) — Section 161

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High Courts25 Apr 1989

Mohar Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 650 : (1989) WLN 26

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High Courts25 Apr 1989Allowed

Lal Singh Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 55

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High Courts24 Apr 1989Allowed

Ramavtar Singh and Another Vs Buddha Ram

Rajasthan High Court · (1991) 2 DMC 390 : (1990) 1 WLN 404 : (1989) WLN 177

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1)

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High Courts24 Apr 1989Allowed

Darbara Singh Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 61

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 360

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High Courts24 Apr 1989Dismissed

Shiv Dutta Parikh Vs Bhagirath Singh and Others

Rajasthan High Court · AIR 1990 Raj 130 : (1989) 1 RLW 686 : (1989) 2 WLN 232

Rajasthan Panchayat (General) Rules, 1961 — Rule 14

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High Courts24 Apr 1989Allowed

Babu and Another Vs Kamla Devi and Another

Rajasthan High Court · (1990) 2 ACC 216 : (1990) ACJ 182 : (1989) 1 RLW 163

Motor Vehicles Act, 1939 — Section 110D

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High Courts24 Apr 1989Dismissed

Guru Nanak Steel Rolling Mill Vs State of Rajasthan and Others

Rajasthan High Court · (1989) 1 RLW 581 : (1989) 2 WLN 41

Rajasthan Government Electrical Undertakings (Dues Recovery) Act, 1960 — Section 2(b)

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High Courts20 Apr 1989

Nand Lal Chotiya Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 114

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 468

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High Courts20 Apr 1989Allowed

Mansha Ram Purohit Vs State of Rajasthan and Others

Rajasthan High Court · (1989) 1 RLW 235 : (1989) 2 WLN 247

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High Courts20 Apr 1989

Parmanand Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 115

Penal Code, 1860 (IPC) — Section 394

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High Courts19 Apr 1989

Arjun Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1989) WLN 491

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 420, 482Penal Code, 1860 (IPC) — Section 120B

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High Courts17 Apr 1989Dismissed

Subhan Mohammad Vs State of Rajasthan and Another

Rajasthan High Court · (1990) CriLJ 2658 : (1990) 1 WLN 264 : (1989) 2 WLN 208

Arms Act, 1959 — Section 25Central Excises and Salt Act, 1944 — Section 16Criminal Procedure Code, 1973 (CrPC) — Section 107, 110

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High Courts13 Apr 1989

Ghewaria and Others Vs State of Rajasthan

Rajasthan High Court · (1990) 1 RLW 327 : (1989) WLN 67

Penal Code, 1860 (IPC) — Section 30, 302, 304, 313, 334

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High Courts13 Apr 1989Dismissed

Jagjit Cotton Textiles Mills Ltd. and Others Vs Union of India (UOI) and Others

Rajasthan High Court · AIR 1990 Raj 20 : (1989) 1 RLW 481 : (1989) 2 WLN 250

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 13 Rule 2(1), 115

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High Courts13 Apr 1989Allowed

Manak alias Manak Chand Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 457 : (1989) 2 WLN 222

Criminal Procedure Code, 1973 (CrPC) — Section 317, 44, 446

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High Courts13 Apr 1989Dismissed

Village Panchayat Bhootoli Panchayat Samiti Weir Vs State of Rajasthan and Others

Rajasthan High Court · (1989) WLN 79

Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 24

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High Courts12 Apr 1989Allowed

Yashwant Singh Yadav Vs State of Rajasthan and Others

Rajasthan High Court · (1989) 59 FLR 607 : (1991) 1 LLJ 501 : (1989) 2 RLW 290 : (1989) 2 WLN 276

Industrial Disputes Act, 1947 — Section 2, 25B(2), 25F

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High Courts12 Apr 1989Dismissed

Commercial Taxes Officer Vs Janki Lal Gourilal

Rajasthan High Court · (1989) 74 STC 395

Rajasthan Sales Tax Act, 1954 — Section 16(1)(b)

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