High Courts06 Dec 1989Allowed
Swastik Metals Vs Union of India (UOI)
Rajasthan High Court · (1990) 49 ELT 45
Central Excises and Salt Act, 1944 — Section 35A
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 3 of 25
High Courts06 Dec 1989Allowed
Special Judge Dacoity Affected Area Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 298 : (1989) WLN 336
Criminal Procedure Code, 1973 (CrPC) — Section 156, 164, 167, 169, 173Penal Code, 1860 (IPC) — Section 216A, 363, 365, 368, 369
High Courts06 Dec 1989
Ramdhan Nath Vs Mst. Geeta Bai
Rajasthan High Court · (1989) 2 WLN 243
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 482
High Courts06 Dec 1989
Neeraj Raj Garg Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 RLW 125 : (1989) 2 WLN 262
Contract Act, 1872 — Section 217Criminal Procedure Code, 1973 (CrPC) — Section 156, 171, 173, 177, 181Penal Code, 1860 (IPC) — Section 408, 409, 420
High Courts06 Dec 1989
Jagdish and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 583
Criminal Procedure Code, 1973 (CrPC) — Section 360, 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 304B, 307
High Courts05 Dec 1989Dismissed
Rafiq Mohammed Vs Divisional Mechnical Engineer, RSRTC
Rajasthan High Court · (1990) 1 WLN 249
High Courts05 Dec 1989Dismissed
Narendra Kumar Vs Rajasthan High Court and Others
Rajasthan High Court · AIR 1991 Raj 33 : (1990) 1 RLW 582 : (1990) 1 WLN 397
Constitution of India, 1950 — Article 225, 344, 344(6), 348High Court of Judicature for Rajasthan Rules, 1952 — Rule 125, 126Official Languages Act, 1963 — Section 7
High Courts05 Dec 1989Allowed
Sujia and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 476
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts05 Dec 1989Dismissed
Jagdish Behari Goswami Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 1 WLN 173
Constitution of India, 1950 — Article 226, 309
High Courts05 Dec 1989Dismissed
Bhawani Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 RLW 153 : (1989) 2 WLN 315
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts04 Dec 1989
Fakir Mohammad Vs State of Rajasthan
Rajasthan High Court · (1992) 1 ACC 119
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts04 Dec 1989Allowed
Rameshwer Prasad Dixit and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 483 : (1990) 1 WLN 380
Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 86Rajasthan Panchayat Samitis and Zila Parishads Service Rules, 1959 — Rule 28
High Courts04 Dec 1989Allowed
Ganpat Ram Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 71
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 107, 500Probation of Offenders Act, 1958 — Section 4
High Courts04 Dec 1989Allowed
Kohar Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 358
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 324, 392, 394, 395, 397
High Courts04 Dec 1989Dismissed
Smt. Padma Choudhary Vs State of Rajasthan
Rajasthan High Court · (1989) 1 WLN 110
Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 86
High Courts03 Dec 1989Allowed
Ganesh Chandra Saini Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 438Railway Property (Unlawful Possession) Act, 1966 — Section 3, 5, 7, 8
High Courts30 Nov 1989Allowed
Mahadev Ratarekar and Others Vs Sita Ram and Others
Rajasthan High Court · AIR 1991 Raj 97 : (1990) 1 WLN 634
Civil Procedure Code, 1908 (CPC) — Section 47Succession Act, 1925 — Section 214
High Courts30 Nov 1989Allowed
Smt. Mohini Kulhari Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 522 : (1990) 1 WLN 513
Constitution of India, 1950 — Article 226
High Courts30 Nov 1989
Prem Chand Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 520 : (1990) WLN 84
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Evidence Act, 1872 — Section 114A, 27Penal Code, 1860 (IPC) — Section 379
High Courts30 Nov 1989
Amreek Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1992) CriLJ 2914 : (1989) 2 RLW 155 : (1989) 2 WLN 331
Criminal Procedure Code, 1973 (CrPC) — Section 313Opium Act, 1878 — Section 10, 9Penal Code, 1860 (IPC) — Section 120B