High Courts02 Apr 1990
Bhera Ram and Another Vs Bhiya Ram and Others
Rajasthan High Court · (1991) 1 ACC 39 : (1990) ACJ 724
Motor Vehicles Act, 1939 — Section 110D
COURT ARCHIVE
Rajasthan High Court judgments, 1990
366 judgments · page 13 of 19
High Courts02 Apr 1990Allowed
Pushpendra Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 RLW 192 : (1990) 1 WLN 358
Constitution of India, 1950 — Article 146
High Courts30 Mar 1990
Inder Singh alias Thunia Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 181 : (1990) 2 WLN 24
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 362, 450
High Courts30 Mar 1990
Khomchand and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 638
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts29 Mar 1990Allowed
Dhire alias Dhruvendra Singh Vs State of Rajasthan
Rajasthan High Court · (1990) 2 WLN 146
Juvenile Justice Act, 1986 — Section 2, 9
High Courts29 Mar 1990Allowed
Union of India (UOI) Vs State of Rajasthan
Rajasthan High Court · AIR 1991 Raj 96 : (1990) 1 RLW 195 : (1990) 1 WLN 368
Constitution of India, 1950 — Article 285Rajasthan Motor Vehicles Taxation Act, 1951 — Section 4
High Courts27 Mar 1990Allowed
Smt. Premvati Vs State Committee under Essential Commodities (Special Provisions) Act and Another
Rajasthan High Court · (1990) 2 WLN 607
Essential Commodities (Special Provisions) Act, 1981 — Section 6Essential Commodities Act, 1955 — Section 2, 6A
High Courts27 Mar 1990Allowed
Bheru Vs Chhoga and Another
Rajasthan High Court · (1990) 2 WLN 408
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Mar 1990
Amra Ram Vs The State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 362 : (1990) 2 WLN 222
Criminal Procedure Code, 1973 (CrPC) — Section 298Probation of Offenders Act, 1958 — Section 4
High Courts23 Mar 1990Allowed
Jhebar Mal Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 73
Criminal Procedure Code, 1973 (CrPC) — Section 407, 408
High Courts22 Mar 1990Dismissed
Lal Bahadur Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 480 : (1990) WLN 53
High Courts21 Mar 1990
Het Ram Vs State of Rajasthan and Another
Rajasthan High Court · (1991) 2 DMC 206
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Mar 1990Dismissed
Mohan Lal Vs Distt. Collector and Others
Rajasthan High Court · AIR 1991 Raj 148 : (1990) 2 RLW 419 : (1990) WLN 490
Rajasthan Panchayat Act, 1953 — Section 24, 26A
High Courts21 Mar 1990Allowed
Bhola Singh Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 189 : (1990) 2 WLN 22
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts20 Mar 1990
Rajkumar and Another Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 583
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34Probation of Offenders Act, 1958 — Section 4
High Courts20 Mar 1990Partly Allowed
The General Manager, Northern Railway Vs The Central Industrial Tribunal
Rajasthan High Court · (1994) 3 LLJ 234 : (1990) 1 RLW 137 : (1991) 2 WLC 640 : (1990) 1 WLN 372
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1)
High Courts19 Mar 1990Dismissed
Shyam Sunder Vs Devi Singh and Others
Rajasthan High Court · (1990) 1 WLN 351
Civil Procedure Code, 1908 (CPC) — Section 11, 115, 121, 151, 152Specific Relief Act, 1963 — Section 31
High Courts15 Mar 1990Allowed
Smt. Sandar Bai Vs Sugandh Kumar
Rajasthan High Court · (1990) 1 WLN 309
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Mar 1990Allowed
Smt. Sundar Bai Vs Sugandh Kumar
Rajasthan High Court · (1990) 2 WLN 67
Criminal Procedure Code, 1973 (CrPC) — Section 125