High Courts19 Dec 1989
Nagarmal Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 80
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 23, 24, 7
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,851 of 2,241
High Courts18 Dec 1989Dismissed
Ghasi and Another Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 240 : (1990) 1 WLN 139
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts16 Dec 1989Dismissed
Sawai Madhopur Co-op. Marketing Society Ltd. Vs Rajasthan State Co-operative Tribunal, Jaipur and Another
Rajasthan High Court · AIR 1991 Raj 121 : (1989) 2 RLW 321 : (1990) 1 WLN 437
Rajasthan Co-operative Societies Act, 1965 — Section 75
High Courts16 Dec 1989
Smt. Sukhi and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 466 : (1989) 2 WLN 320
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts14 Dec 1989Allowed
Ramesh Chandra Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 463 : (1990) 1 WLN 341
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 13, 14, 3
High Courts14 Dec 1989Allowed
Babu Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 45 : (1989) 2 WLN 362
Penal Code, 1860 (IPC) — Section 302, 307, 324, 332, 333
High Courts14 Dec 1989Allowed
Bashir Mohd. Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 367
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts13 Dec 1989Allowed
Amar Singh Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 398 : (1989) WLN 424
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts13 Dec 1989Allowed
Shanti Lal Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 1 WLN 254
Penal Code, 1860 (IPC) — Section 498A
High Courts13 Dec 1989
Prabhu Dayal Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 149 : (1990) WLN 25
Essential Commodities Act, 1955 — Section 3, 7
High Courts13 Dec 1989Allowed
Rajasthan Water Resources Development Corporation Ltd. Vs Ram Karan and Others
Rajasthan High Court · (1990) 1 ACC 301 : (1990) ACJ 282
Motor Vehicles Act, 1988 — Section 92A
High Courts13 Dec 1989Allowed
Ummed Chand Mathur Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 236
Constitution of India, 1950 — Article 14, 15, 21, 226
High Courts13 Dec 1989Allowed
Veer Punerjai Vs State of Rajasthan
Rajasthan High Court · (1990) CriLJ 1692 : (1990) 1 WLN 596
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Prevention of Food Adulteration Act, 1954 — Section 13(1), 13(2B), 13(3), 16, 7
High Courts13 Dec 1989Allowed
Smt. Bhoori and Another Vs Mohan Lal and Another
Rajasthan High Court · (1990) 1 RLW 60 : (1990) WLN 31
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts13 Dec 1989Allowed
Rajendra Kumar Bhati Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 223
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts13 Dec 1989Dismissed
State of Rajasthan Vs Jagdish and Others
Rajasthan High Court · (1990) 1 WLN 567
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 304A, 342
High Courts13 Dec 1989Allowed
Ismail Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 26
Penal Code, 1860 (IPC) — Section 392
High Courts12 Dec 1989
Nathhi Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 392
Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts12 Dec 1989Allowed
Rameshwar and Another Vs Board of Revenue Ajmer and Others
Rajasthan High Court · (1989) 2 WLN 671
High Courts12 Dec 1989Allowed
Ram Swaroop Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1995) 3 LLJ 865 : (1990) 1 RLW 191
Constitution of India, 1950 — Article 226, 311(2)