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
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,844 of 2,241
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 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
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
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