High Courts11 Nov 1989Dismissed
Sohan Lal and Another Vs Lal Khan
Rajasthan High Court · (1990) WLN 89
Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 6 of 25
High Courts10 Nov 1989Allowed
Chaggan Lal Vs Panchayat Samiti and Another
Rajasthan High Court · (1992) 1 LLJ 419 : (1990) 1 WLN 269
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts10 Nov 1989Allowed
Gatta alias Bhagwan Singh Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 62
High Courts10 Nov 1989Allowed
Amar Chand Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 66 : (1990) WLN 36
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 8
High Courts10 Nov 1989Allowed
Kalam (Baba Kalam) Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 286 : (1990) 1 WLN 504
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 10, 11, 12, 14, 3
High Courts10 Nov 1989Dismissed
Goyal Electri-Steels Castings (P.) Ltd. Vs Didwana Chemicals Ltd.
Rajasthan High Court · (1990) 67 CompCas 305
Companies Act, 1956 — Section 433
High Courts09 Nov 1989Dismissed
Iqramuddin and Others Vs Nizamuddin
Rajasthan High Court · AIR 1991 Raj 42 : (1989) 2 RLW 458 : (1990) 1 WLN 509
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2)Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 11(2)
High Courts09 Nov 1989
Boards and Boards Pvt. Ltd., Jaipur Vs Himalaya Paper (Machinery) Pvt. Ltd., New Delhi
Rajasthan High Court · AIR 1990 Raj 120 : (1989) 2 RLW 373 : (1990) 1 WLN 646
Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(2), 2(9)Constitution of India, 1950 — Article 141
High Courts08 Nov 1989
Nisar Brothers and Others Vs Income Tax Officer
Rajasthan High Court · (1994) 209 ITR 549
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277
High Courts07 Nov 1989
Commissioner of Income Tax Vs Chandi Prasad Khaitan
Rajasthan High Court · (1990) 84 CTR 228 : (1992) 194 ITR 479
Income Tax Act, 1961 — Section 271(1)
High Courts07 Nov 1989
Monit Malhotra Vs The State of Rajasthan
Rajasthan High Court · (1991) CriLJ 806 : (1989) 2 RLW 455 : (1989) 2 RLW 455 : (1990) 1 WLN 632
Criminal Procedure Code, 1973 (CrPC) — Section 170(1), 436, 436(1), 441(3), 446(2)
High Courts07 Nov 1989Allowed
Daljeet Singh alias Baljeet Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 377 : (1990) WLN 29
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 336, 34
High Courts07 Nov 1989Allowed
Jagdish Vs Smt. Premlata Rai
Rajasthan High Court · AIR 1990 Raj 87 : (1989) 2 RLW 109 : (1990) 1 WLN 184
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, 21, 24(5)Evidence Act, 1872 — Section 3
High Courts06 Nov 1989Dismissed
Mahfooz Beg Vs Smt. Khaleeza Begum
Rajasthan High Court · (1990) WLN 94
Civil Procedure Code, 1908 (CPC) — Section 10, 5
High Courts05 Nov 1989Allowed
Ashok Kumar Vs Village Panchayat
Rajasthan High Court · (1989) WLN 36
Constitution of India, 1950 — Article 226
High Courts03 Nov 1989
Leela Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 406
Penal Code, 1860 (IPC) — Section 302
High Courts02 Nov 1989Allowed
Shankar Lal and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 RLW 486 : (1989) 2 WLN 607
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137Penal Code, 1860 (IPC) — Section 188
High Courts02 Nov 1989Dismissed
Nagar Vikas Pradhikaran Kamgar Sangh Vs Jaipur Vikas Pradhikaran
Rajasthan High Court · (1991) 2 LLJ 538 : (1989) 2 RLW 449 : (1990) 1 WLN 176
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts02 Nov 1989
Mana Ram Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 358
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 109, 376
High Courts02 Nov 1989Dismissed
Pukhraj and Others Vs Smt. Ramwati Bai and Others
Rajasthan High Court · (1989) 2 RLW 280 : (1990) 1 WLN 540
Civil Procedure Code, 1908 (CPC) — Section 11, 144, 151, 2, 47