High Courts27 Feb 1989Dismissed
Dharam Pal Vs Smt. Kaushalya Devi
Rajasthan High Court · AIR 1990 Raj 135 : (1990) 1 WLN 225
Constitution of India, 1950 — Article 13(1), 13(2), 19(1)Rajasthan Pre-emption Act, 1966 — Section 6(1)(i), 6(1)(ii)
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 22 of 25
High Courts27 Feb 1989
Shanti Devi and Others Vs Rajendra Singh and Another
Rajasthan High Court · (1991) ACJ 902
High Courts27 Feb 1989Allowed
Chhotey Lal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 310
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 42, 50
High Courts27 Feb 1989
Oriental Fire and General Insurance Co. Ltd. Vs Champalal and Others
Rajasthan High Court · (1989) 2 ACC 511
Motor Vehicles Act, 1988 — Section 96
High Courts24 Feb 1989Dismissed
Fateh Singh Mehta Vs O.P. Singhal and Others
Rajasthan High Court · AIR 1990 Raj 8 : (1989) 1 RLW 409 : (1989) WLN 522
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Copyright Act, 1957 — Section 13, 17, 30, 55
High Courts22 Feb 1989Allowed
Narayan and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 92 : (1989) WLN 118
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts21 Feb 1989Dismissed
State of Rajasthan Vs Roop Narayan
Rajasthan High Court · (1989) 1 RLW 79 : (1989) WLN 235
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts21 Feb 1989
Chouthu and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 91 : (1989) WLN 56
Penal Code, 1860 (IPC) — Section 307, 323, 325, 34
High Courts16 Feb 1989Allowed
Suresh Kumar Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 65 : (1989) WLN 158
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts08 Feb 1989Allowed
Abdul Waheed Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 85
Criminal Procedure Code, 1973 (CrPC) — Section 202, 446Penal Code, 1860 (IPC) — Section 147, 323, 341
High Courts07 Feb 1989
Ram Chandra Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 1 WLN 437
Rajasthan Tenancy Act, 1955 — Section 5(43)
High Courts07 Feb 1989
Dhanna Lai and Another Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 489
Penal Code, 1860 (IPC) — Section 103, 104, 148, 149, 300
High Courts07 Feb 1989
Jogender Singh and Daljeet Singh Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 406
Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
High Courts06 Feb 1989Allowed
Taju Khan Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 302
Penal Code, 1860 (IPC) — Section 370, 376Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts06 Feb 1989Allowed
Bhagwat Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 546 : (1989) WLN 50
High Courts02 Feb 1989
Ram Pratap Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 264
Arms Act, 1959 — Section 25
High Courts31 Jan 1989Allowed
Shambhu Dayal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 54
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 376
High Courts31 Jan 1989Allowed
Hem Singh alias Vijendra Singh Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 41
Penal Code, 1860 (IPC) — Section 307, 395, 397
High Courts30 Jan 1989Dismissed
The State of Rajasthan and Others Vs Phool Chand Garg and Another
Rajasthan High Court · (1991) CriLJ 125 : (1989) 1 RLW 604 : (1990) 1 WLN 201
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts30 Jan 1989Dismissed
Rameshwar Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1990 Raj 69 : (1989) 1 RLW 644
Rajasthan Panchayat Act, 1953 — Section 89Rajasthan Panchayat and Nyaya Panchayat (General) Rules, 1961 — Rule 14, 15, 16