COURT ARCHIVE

Rajasthan High Court judgments, 1990

366 judgments · page 12 of 19

High Courts09 May 1990Partly Allowed

Ram Chandra Yadav and Another Vs Rajasthan State Road Transport Corpn. and Another

Rajasthan High Court · (1990) 60 FLR 267 : (1990) 2 LLJ 408

Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 78Industrial Disputes Act, 1947 — Section 25H

High Courts03 May 1990Allowed

Samrath Lal Vs Union of India and Another

Rajasthan High Court · (1990) 1 WLN 426

Administrative Tribunals Act, 1985 — Section 14, 25, 28Constitution of India, 1950 — Article 309, 310, 311

High Courts23 Apr 1990Allowed

Sadda Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 49

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 449

High Courts23 Apr 1990Allowed

Indra Chand Vs State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 37

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 302

High Courts20 Apr 1990Allowed

In Re: Indo Continental Hotels and Resorts Ltd. In Re: Hotel Pink City Pvt. Ltd.

Rajasthan High Court · (1990) 69 CompCas 93 : (1990) 185 ITR 38

Companies Act, 1956 — Section 391

High Courts17 Apr 1990Allowed

Management, Hindustan Machine Tools Ltd. Vs Judge, Labour Court and Another

Rajasthan High Court · (1992) 1 LLJ 494 : (1990) 1 RLW 532

Industrial Disputes Act, 1947 — Section 17B

High Courts17 Apr 1990Allowed

Hari Prasad Vs State of Rajasthan and Others

Rajasthan High Court · (1995) 3 LLJ 600 : (1990) 2 RLW 490

Constitution of India, 1950 — Article 14, 16

High Courts16 Apr 1990Allowed

Bank of Baroda Vs Nandkishore Kachhwaha

Rajasthan High Court · AIR 1991 Raj 151 : (1990) 2 RLW 451

Civil Procedure Code, 1908 (CPC) — Section 96Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 14(3)

High Courts12 Apr 1990

Jangir Singh and Another Vs State of Rajasthan

Rajasthan High Court · (1990) WLN 447

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324

High Courts10 Apr 1990Allowed

Shanker Lal Vs State of Rajasthan

Rajasthan High Court · (1990) 1 WLN 626

Penal Code, 1860 (IPC) — Section 304A

High Courts09 Apr 1990Dismissed

State of Rajasthan Vs Kishan Lal

Rajasthan High Court · (1991) ACJ 546

High Courts09 Apr 1990

Shri Subendu Dixit and Others Vs The Rajasthan Agriculture University and Another

Rajasthan High Court · (1990) 2 WLN 512

Constitution of India, 1950 — Article 198, 226, 311Evidence Act, 1872 — Section 17, 18, 19, 20, 21

High Courts06 Apr 1990Allowed

Nathu Ram Vs State of Rajasthan

Rajasthan High Court · (1990) 1 WLN 494

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

High Courts06 Apr 1990Dismissed

Rajasthan State Road Trans. Corpn. Vs Onkar and Others

Rajasthan High Court · (1990) 2 ACC 497 : (1991) ACJ 20

Motor Vehicles Act, 1988 — Section 140, 2, 66

High Courts06 Apr 1990Allowed

Boolani Engineering Corporation Vs Asup Synthetics and Chemicals Ltd.

Rajasthan High Court · (1994) 81 CompCas 872 : (1990) 1 RLW 589

Companies Act, 1956 — Section 529A, 537, 537(1)State Financial Corporations Act, 1951 — Section 29, 32E, 46B

High Courts06 Apr 1990

Babla Vs State of Rajasthan

Rajasthan High Court · (1990) 2 RLW 624 : (1990) 1 WLN 280

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

High Courts05 Apr 1990

Mahesh Chand Goyal and Another Vs State of Rajasthan and Others

Rajasthan High Court · (1990) 78 STC 51

Rajasthan Sales Tax Act, 1954 — Section 4(2)

High Courts04 Apr 1990Allowed

Karni Dan Vs State of Rajasthan

Rajasthan High Court · (1990) WLN 51

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 394, 448

High Courts02 Apr 1990Allowed

Faraz Hamidi alias Vahid Hussain Vs State of Rajasthan

Rajasthan High Court · (1990) 1 RLW 399 : (1990) 1 WLN 571

Criminal Procedure Code, 1973 (CrPC) — Section 182, 446, 482

High Courts02 Apr 1990Allowed

Amarjeet Singh Vs State of Rajasthan and Another

Rajasthan High Court · AIR 1991 Raj 146 : (1990) 2 RLW 205 : (1990) WLN 217

Constitution of India, 1950 — Article 245Minor Mineral Concession Rules, 1977 — Rule 18(3)Rajasthan Mines and Minerals (Regulation and Development) Act, 1957 — Section 15