High Courts30 Nov 1989Allowed
Gulshan Chopra Vs State of Rajasthan and Others
Rajasthan High Court · (1990) WLN 249
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 4 of 25
High Courts30 Nov 1989
Rameshwar Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 59
Penal Code, 1860 (IPC) — Section 323, 324, 326, 426
High Courts29 Nov 1989Dismissed
Dr. (Mrs.) Mayura Gupta Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 378 : (1990) 1 WLN 605
Constitution of India, 1950 — Article 226
High Courts29 Nov 1989Allowed
Babu Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 147
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts29 Nov 1989Dismissed
Shiv Chand and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 WLN 344
Criminal Procedure Code, 1973 (CrPC) — Section 313, 468
High Courts28 Nov 1989Allowed
Jeet Singh and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1990) WLN 48
Criminal Procedure Code, 1973 (CrPC) — Section 360
High Courts28 Nov 1989Dismissed
Prahlad Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1990) CriLJ 1688 : (1990) 1 WLN 255
Criminal Procedure Code, 1973 (CrPC) — Section 190(B), 207, 209, 227, 306Penal Code, 1860 (IPC) — Section 376, 448, 457
High Courts27 Nov 1989
Krishan and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 137 : (1989) 2 WLN 306
Penal Code, 1860 (IPC) — Section 302, 307, 325, 34, 341
High Courts27 Nov 1989
Liyakat Ali Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 147 : (1989) 2 WLN 240
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts27 Nov 1989
Maharaja Dilip Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 442 : (1990) 1 WLN 58
Constitution of India, 1950 — Article 143, 226, 363
High Courts27 Nov 1989
Aradhana Textiles Pvt. Ltd. Vs Vishnu Textiles Traders and Others
Rajasthan High Court · AIR 1990 Raj 98 : (1989) 2 RLW 359 : (1990) 1 WLN 585
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), Order 37 Rule 3(7)Limitation Act, 1963 — Section 5
High Courts25 Nov 1989Dismissed
Narpat Singh Bhati Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 541 : (1990) 1 WLN 673
Constitution of India, 1950 — Article 311
High Courts25 Nov 1989Dismissed
Sardar Mohammed Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 645
Motor Vehicles Act, 1988 — Section 100, 217, 99
High Courts25 Nov 1989
Sri Kishan Vs Board of Revenue
Rajasthan High Court · AIR 1990 Raj 132 : (1989) 2 RLW 413 : (1990) 1 WLN 41
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(2), 4, 4(1), 40Rajasthan Tenancy Act, 1955 — Section 301, 301(2)
High Courts25 Nov 1989Allowed
Indraj Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 60 FLR 795 : (1994) 3 LLJ 1069 : (1989) 2 RLW 338 : (1990) 1 WLN 574
Industrial Disputes Act, 1947 — Section 10(1)
High Courts25 Nov 1989Allowed
Krishi Upaj Mandi Samiti Fatehnagar Vs Vardi Chand and Another
Rajasthan High Court · (1990) 1 WLN 262
Criminal Procedure Code, 1973 (CrPC) — Section 247, 256, 413
High Courts24 Nov 1989
Baldeo Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 148 : (1989) 2 WLN 347
Probation of Offenders Act, 1958 — Section 4Rajasthan Prohibition Act, 1969 — Section 4(2)
High Courts24 Nov 1989Dismissed
Makhan Lal Chaubdar Vs State of Rajasthan and Others
Rajasthan High Court · (1990) WLN 27
Constitution of India, 1950 — Article 226
High Courts24 Nov 1989
Ram Narain Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 288
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 320, 323, 34, 342
High Courts23 Nov 1989Dismissed
Rajendra Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 283
Penal Code, 1860 (IPC) — Section 302