High Courts01 Nov 1989Allowed
Satish Kumar Purohit and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 RLW 531 : (1990) 1 WLN 68
Constitution of India, 1950 — Article 14, 16, 309
COURT ARCHIVE
Rajasthan High Court judgments, 1989
481 judgments · page 7 of 25
High Courts27 Oct 1989Dismissed
Vishambhar Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 119 : (1989) 2 WLN 234
Criminal Procedure Code, 1973 (CrPC) — Section 161, 232, 313, 374Penal Code, 1860 (IPC) — Section 304, 307, 320, 324, 34
High Courts27 Oct 1989Dismissed
State of Rajasthan Vs Indra Enterprises and Others
Rajasthan High Court · (1989) 2 WLN 359
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7
High Courts27 Oct 1989Allowed
Kanhiya Lal alias Kanhaya Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 WLN 448
Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 3, 8
High Courts26 Oct 1989
Jaipur Udhyog Ltd. Vs Commissioner of Income Tax
Rajasthan High Court · (1990) 85 CTR 68 : (1992) 198 ITR 282
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 251, 84Income Tax Rules, 1962 — Rule 19, 19(5)
High Courts26 Oct 1989
Commissioner of Wealth-tax Vs Manmohan Lal
Rajasthan High Court · (1990) 186 ITR 603
Wealth Tax Rules, 1957 — Rule 2B(2)
High Courts26 Oct 1989
COMMISSIONER OF GIFT-TAX Vs CHARANJEET SINGH.
Rajasthan High Court · (1990) 185 ITR 496
Gift Tax Act, 1958 — Section 13(2), 26(3)
High Courts25 Oct 1989
Sucha Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 2 WLN 69
Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
High Courts24 Oct 1989Dismissed
State of Rajasthan Vs Laxman Singh
Rajasthan High Court · (1989) 2 WLN 473
Penal Code, 1860 (IPC) — Section 380
High Courts24 Oct 1989Allowed
Mst. Mooli and Others Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 432
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts23 Oct 1989Dismissed
Sunil Kumar Saxena Vs University of Rajasthan
Rajasthan High Court · (1989) 2 RLW 265 : (1990) 1 WLN 612
Constitution of India, 1950 — Article 14, 16, 21
High Courts23 Oct 1989
Subrati Vs Bhagwati Prasad
Rajasthan High Court · AIR 1991 Raj 59 : (1989) 2 RLW 345 : (1990) 1 WLN 558
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)
High Courts23 Oct 1989
Swaran Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 83 : (1989) 2 WLN 405
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts23 Oct 1989Allowed
Sugan Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 342
Rajasthan Excise Act, 1950 — Section 16, 54
High Courts20 Oct 1989Allowed
Chandi Dan Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 1 WLN 599
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts20 Oct 1989Dismissed
M.C. Golcha and Another Vs Official Liquidator and Another
Rajasthan High Court · (1990) 67 CompCas 302
Companies Act, 1956 — Section 555
High Courts19 Oct 1989Dismissed
K.C. Nawaria Vs Rajasthan Housing Board
Rajasthan High Court · (1989) 2 RLW 426 : (1990) 1 WLN 547
Constitution of India, 1950 — Article 226
High Courts19 Oct 1989
Commissioner of Wealth-tax Vs S.K. Golecha
Rajasthan High Court · (1992) 194 ITR 441
Wealth Tax Act, 1957 — Section 27
High Courts18 Oct 1989Allowed
Om Prakash Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (1992) 1 LLJ 422 : (1989) 2 RLW 422 : (1990) 1 WLN 594
High Courts18 Oct 1989Dismissed
State of Rajasthan Vs Banwari Ram
Rajasthan High Court · (1990) 1 RLW 222 : (1990) 1 WLN 652
Rajasthan Excise Act, 1950 — Section 3(7), 67(1)(a)