COURT ARCHIVE

Rajasthan High Court judgments, 1990

366 judgments · page 8 of 19

High Courts03 Sept 1990

Pal Bus Service Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1992 Raj 108 : (1991) 2 WLC 540 : (1990) WLN 377

Constitution of India, 1950 — Article 14, 19(1), 246Motor Vehicles Act, 1939 — Section 47Rajasthan Motor Vehicles Taxation Act, 1951 — Section 48, 4B, 8

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High Courts31 Aug 1990Allowed

Alexis and Another Vs Rajasthan State Road Trans. Corporation and Another

Rajasthan High Court · (1991) ACJ 980

Constitution of India, 1950 — Article 21, 226Motor Vehicles Act, 1988 — Section 140

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High Courts29 Aug 1990

Pooran Ram and Others Vs State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 163

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 207, 302

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High Courts29 Aug 1990

Hamji Vs State of Rajasthan

Rajasthan High Court · (1990) WLN 440

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

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High Courts28 Aug 1990

Gordhan and Others Vs The State of Rajasthan

Rajasthan High Court · (1990) 1 RLW 414 : (1991) 1 WLN 400

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 379Probation of Offenders Act, 1958 — Section 3, 4

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High Courts28 Aug 1990Dismissed

State of Rajasthan Vs Sant Kumar

Rajasthan High Court · (1990) 2 RLW 87 : (1990) 2 WLN 174

Penal Code, 1860 (IPC) — Section 304B, 306, 498

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High Courts28 Aug 1990Allowed

Sujan Singh Vs The State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 597

Penal Code, 1860 (IPC) — Section 376

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High Courts27 Aug 1990Allowed

Om Prakash Vs The State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 599

Penal Code, 1860 (IPC) — Section 304, 304A, 397

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High Courts27 Aug 1990

Kishan Singh Vs State of Rajasthan

Rajasthan High Court · (1992) CriLJ 592 : (1990) 1 RLW 158 : (1990) WLN 308

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7, 7(1)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85

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High Courts27 Aug 1990

Pooran Ram and Others Vs The State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 502

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts27 Aug 1990Dismissed

Sultan and Another Vs The State of Rajasthan

Rajasthan High Court · (1990) WLN 255

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34

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High Courts27 Aug 1990Allowed

Narain and Another Vs The State of Rajasthan

Rajasthan High Court · (1990) WLN 178

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts27 Aug 1990Allowed

Narain and Another Vs State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 214

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts24 Aug 1990

Commissioner of Wealth-tax Vs Smt. Suman Rathi and Others

Rajasthan High Court · (1991) 188 ITR 548

Wealth Tax Rules, 1957 — Rule 1D

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High Courts23 Aug 1990Dismissed

Sardara Ram Dangi Vs District Judge and Another

Rajasthan High Court · (1990) 2 RLW 345 : (1990) WLN 462

HINDI SAHITYA SAMMELAN ACT, 1962 — Section 4, 6University Grants Commission Act, 1956 — Section 2, 3

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High Courts23 Aug 1990Allowed

Shanker and Another Vs The State of Rajasthan

Rajasthan High Court · (1990) 2 WLN 611

Criminal Procedure Code, 1973 (CrPC) — Section 105, 161, 299, 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 148, 149, 302, 323

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High Courts23 Aug 1990

Rajasthan State Road Trans. Corpn. Vs Pista Agrawal and Others

Rajasthan High Court · (1991) ACJ 890

Motor Vehicles Act, 1988 — Section 168

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High Courts23 Aug 1990

Kanchan Steels Vs Union of India (UOI) and Another

Rajasthan High Court · (1991) 33 ECC 271

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High Courts22 Aug 1990Dismissed

Smt. Pephi Devi Vs Legal Representatives of Sumer Singh and Others

Rajasthan High Court · (1990) WLN 336

Constitution of India, 1950 — Article 20Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts20 Aug 1990Dismissed

Smt. Shanti Devi Vs The State of Rajasthan and Others

Rajasthan High Court · (1990) 2 RLW 270 : (1990) WLN 348

Rajasthan Municipalities (Disposal of Urban Land) Rules, 1974 — Rule 14

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