High Courts23 Mar 1990Allowed
Jhebar Mal Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 73
Criminal Procedure Code, 1973 (CrPC) — Section 407, 408
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,845 of 2,241
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 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
High Courts14 Mar 1990Allowed
Pappu alias Chhillu Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 70
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts11 Mar 1990
COMMISSIONER OF Income Tax Vs 1. P. N. SACHDEV. (D. B. I. T. R. NO. 41 OF 1986) 2. DR. PRABHAT KUMAR (D. B. I. T. R. NO. 13 OF 1989).
Rajasthan High Court · (1992) 87 CTR 10 : (1992) 193 ITR 498
Income Tax Act, 1961 — Section 256, 80RRA, 91
High Courts10 Mar 1990
COMMISSIONER OF Income Tax Vs (BOM)BAY MOTOR.
Rajasthan High Court · (1992) 86 CTR 73 : (1992) 193 ITR 643 : (1992) 53 TAXMAN 180
Income Tax Act, 1961 — Section 271, 274
High Courts07 Mar 1990Allowed
Ram Charan Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 441 : (1990) WLN 74
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts07 Mar 1990Allowed
Dhulla Ram Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 654
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 403
High Courts06 Mar 1990Allowed
Mohan Singh Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1990 Raj 156 : (1990) 1 RLW 526 : (1990) 1 WLN 277
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(2)
High Courts06 Mar 1990
COMMISSIONER OF Income Tax Vs JANKI DASS.
Rajasthan High Court · (1992) 87 CTR 7 : (1992) 193 ITR 580
Income Tax Act, 1961 — Section 256
High Courts06 Mar 1990Dismissed
Moola Ram Vs Laxmi
Rajasthan High Court · (1991) 2 DMC 458 : (1990) 1 RLW 397 : (1990) 1 WLN 577
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Mar 1990Allowed
Narayan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 1 RLW 140 : (1990) 1 WLN 370
High Courts05 Mar 1990Allowed
Ram Kumar Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 77
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4