High Courts21 Feb 1990Dismissed
Gopi Chand and Another Vs Satyanarain
Rajasthan High Court · AIR 1992 Raj 143 : (1991) 1 RLW 130 : (1990) 2 RLW 420
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13A
COURT ARCHIVE
Rajasthan High Court judgments, 1990
366 judgments · page 15 of 19
High Courts21 Feb 1990Allowed
Ashok Kumar Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 86
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7
High Courts21 Feb 1990
Manindra Kumar Vs The State of Rajasthan and Another
Rajasthan High Court · (1992) CriLJ 1392 : (1990) 1 RLW 175
Criminal Procedure Code, 1973 (CrPC) — Section 407, 407(1), 407(2), 407(3), 407(4)Penal Code, 1860 (IPC) — Section 325, 34
High Courts20 Feb 1990
Rahim Bux Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 171 : (1990) WLN 43
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
High Courts20 Feb 1990Dismissed
Amba Lal Sadhu Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 RLW 116 : (1990) 1 WLN 288
Rajasthan Subordinate Accounts Service Rules, 1963 — Rule 6(iii)
High Courts20 Feb 1990
Sujana Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 492 : (1990) 1 RLW 117 : (1990) 1 WLN 642
Penal Code, 1860 (IPC) — Section 307, 324, 326, 34
High Courts19 Feb 1990Allowed
State of Rajasthan Vs Nathumal
Rajasthan High Court · (1990) 1 WLN 618
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7
High Courts19 Feb 1990Dismissed
Bhurmal Vs Surajmal and Others
Rajasthan High Court · (1990) 1 RLW 564 : (1990) 1 WLN 616
Criminal Procedure Code, 1973 (CrPC) — Section 116, 151Penal Code, 1860 (IPC) — Section 323, 324, 504Protection of Civil Rights Act, 1955 — Section 12, 3, 4, 7
High Courts19 Feb 1990Dismissed
Bhurmal Vs Suraj Mal and Others
Rajasthan High Court · (1990) 1 WLN 274
Criminal Procedure Code, 1973 (CrPC) — Section 116, 151Penal Code, 1860 (IPC) — Section 323, 324, 504Protection of Civil Rights Act, 1955 — Section 12, 3, 4, 7
High Courts19 Feb 1990Allowed
Jai Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 88
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 110, 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts17 Feb 1990
Ramjas Vs State of Rajasthan
Rajasthan High Court · (1990) 2 WLN 46
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts17 Feb 1990Allowed
Varis Ali Vs The State of Rajasthan
Rajasthan High Court · (1992) CriLJ 1249 : (1990) 1 RLW 490 : (1990) 2 RLW 423 : (1990) 1 WLN 276
Penal Code, 1860 (IPC) — Section 307, 324
High Courts17 Feb 1990
Lal Chand and Others Vs State of Raj. and Others
Rajasthan High Court · (1990) 1 RLW 177 : (1991) 2 WLN 347
High Courts16 Feb 1990Allowed
Mohan and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 307
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324Probation of Offenders Act, 1958 — Section 4
High Courts16 Feb 1990Allowed
Brij Mohan Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 272
Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 307
High Courts15 Feb 1990Dismissed
State of Rajasthan Vs Dilshad and Aslam
Rajasthan High Court · (1990) 1 WLN 259
Penal Code, 1860 (IPC) — Section 364, 366, 368, 376
High Courts15 Feb 1990
Sohan Lal Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 65
Penal Code, 1860 (IPC) — Section 304A
High Courts14 Feb 1990
Beerbal and Another Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 69
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Probation of Offenders Act, 1958 — Section 4
High Courts13 Feb 1990
Moti Trust Vs Commissioner of Income Tax
Rajasthan High Court · (1990) 185 ITR 358
Income Tax Act, 1961 — Section 256, 256(1), 256(2)
High Courts13 Feb 1990Allowed
Darshan Lal Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 39
Criminal Procedure Code, 1973 (CrPC) — Section 326Prevention of Food Adulteration Act, 1954 — Section 16, 7