High Courts13 Dec 1989Allowed
Shanti Lal Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 1 WLN 254
Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 2 of 25
High Courts13 Dec 1989
Prabhu Dayal Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 149 : (1990) WLN 25
Essential Commodities Act, 1955 — Section 3, 7
High Courts13 Dec 1989Allowed
Rajasthan Water Resources Development Corporation Ltd. Vs Ram Karan and Others
Rajasthan High Court · (1990) 1 ACC 301 : (1990) ACJ 282
Motor Vehicles Act, 1988 — Section 92A
High Courts13 Dec 1989Allowed
Ummed Chand Mathur Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 236
Constitution of India, 1950 — Article 14, 15, 21, 226
High Courts13 Dec 1989Allowed
Veer Punerjai Vs State of Rajasthan
Rajasthan High Court · (1990) CriLJ 1692 : (1990) 1 WLN 596
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2B), 13(3), 16, 7
High Courts13 Dec 1989Allowed
Smt. Bhoori and Another Vs Mohan Lal and Another
Rajasthan High Court · (1990) 1 RLW 60 : (1990) WLN 31
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts13 Dec 1989Allowed
Rajendra Kumar Bhati Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 223
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts13 Dec 1989Dismissed
State of Rajasthan Vs Jagdish and Others
Rajasthan High Court · (1990) 1 WLN 567
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 304A, 342
High Courts13 Dec 1989Allowed
Ismail Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 26
Penal Code, 1860 (IPC) — Section 392
High Courts12 Dec 1989
Nathhi Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 392
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts12 Dec 1989Allowed
Rameshwar and Another Vs Board of Revenue Ajmer and Others
Rajasthan High Court · (1989) 2 WLN 671
High Courts12 Dec 1989Allowed
Ram Swaroop Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1995) 3 LLJ 865 : (1990) 1 RLW 191
Constitution of India, 1950 — Article 226, 311(2)
High Courts11 Dec 1989
Jagdish and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 82 : (1989) 2 RLW 44 : (1989) 2 WLN 318
Penal Code, 1860 (IPC) — Section 302
High Courts11 Dec 1989Allowed
Sultan Khan Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 49
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
High Courts08 Dec 1989
Bhagel Sinah and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 400
Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323
High Courts08 Dec 1989
Ram Swaroop Vs Lakhoo Mal and Another
Rajasthan High Court · (1989) 2 RLW 538 : (1990) 1 WLN 413
Constitution of India, 1950 — Article 19
High Courts07 Dec 1989
Devi Lal and Another Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 370
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325
High Courts07 Dec 1989Dismissed
Kanta Sahgal Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 176 : (1990) 1 WLN 568
Constitution of India, 1950 — Article 226, 309, 310, 311
High Courts06 Dec 1989Allowed
Bhanwar Lal Vs Union of India (UOI) and Others
Rajasthan High Court · (1990) WLN 95
Administrative Tribunals Act, 1985 — Section 28, 3Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 25F
High Courts06 Dec 1989Allowed
Madhusudan Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 312
Constitution of India, 1950 — Article 14, 226