High Courts11 Dec 1989
Jagdish and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 82 : (1989) 2 RLW 44 : (1989) 2 WLN 318
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,852 of 2,241
High Courts11 Dec 1989Allowed
Sultan Khan Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 49
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
High Courts08 Dec 1989
Bhagel Sinah and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 400
Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323
High Courts08 Dec 1989
Ram Swaroop Vs Lakhoo Mal and Another
Rajasthan High Court · (1989) 2 RLW 538 : (1990) 1 WLN 413
Constitution of India, 1950 — Article 19
High Courts07 Dec 1989
Devi Lal and Another Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 370
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325
High Courts07 Dec 1989Dismissed
Kanta Sahgal Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 176 : (1990) 1 WLN 568
Constitution of India, 1950 — Article 226, 309, 310, 311
High Courts06 Dec 1989Allowed
Bhanwar Lal Vs Union of India (UOI) and Others
Rajasthan High Court · (1990) WLN 95
Administrative Tribunals Act, 1985 — Section 28, 3Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 25F
High Courts06 Dec 1989Allowed
Madhusudan Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 312
Constitution of India, 1950 — Article 14, 226
High Courts06 Dec 1989Allowed
Swastik Metals Vs Union of India (UOI)
Rajasthan High Court · (1990) 49 ELT 45
Central Excises and Salt Act, 1944 — Section 35A
High Courts06 Dec 1989
Ramdhan Nath Vs Mst. Geeta Bai
Rajasthan High Court · (1989) 2 WLN 243
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 482
High Courts06 Dec 1989
Neeraj Raj Garg Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 RLW 125 : (1989) 2 WLN 262
Contract Act, 1872 — Section 217Criminal Procedure Code, 1973 (CrPC) — Section 156, 171, 173, 177, 181Penal Code, 1860 (IPC) — Section 408, 409, 420
High Courts05 Dec 1989Dismissed
Rafiq Mohammed Vs Divisional Mechnical Engineer, RSRTC
Rajasthan High Court · (1990) 1 WLN 249
High Courts05 Dec 1989Dismissed
Narendra Kumar Vs Rajasthan High Court and Others
Rajasthan High Court · AIR 1991 Raj 33 : (1990) 1 RLW 582 : (1990) 1 WLN 397
Constitution of India, 1950 — Article 225, 344, 344(6), 348High Court of Judicature for Rajasthan Rules, 1952 — Rule 125, 126Official Languages Act, 1963 — Section 7
High Courts05 Dec 1989Dismissed
Jagdish Behari Goswami Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 1 WLN 173
Constitution of India, 1950 — Article 226, 309
High Courts05 Dec 1989Dismissed
Bhawani Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 RLW 153 : (1989) 2 WLN 315
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
High Courts04 Dec 1989
Fakir Mohammad Vs State of Rajasthan
Rajasthan High Court · (1992) 1 ACC 119
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts04 Dec 1989Allowed
Rameshwer Prasad Dixit and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 483 : (1990) 1 WLN 380
Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 86Rajasthan Panchayat Samitis and Zila Parishads Service Rules, 1959 — Rule 28
High Courts04 Dec 1989Allowed
Ganpat Ram Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 71
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 107, 500Probation of Offenders Act, 1958 — Section 4
High Courts04 Dec 1989Allowed
Kohar Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 358
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 324, 392, 394, 395, 397
High Courts04 Dec 1989Dismissed
Smt. Padma Choudhary Vs State of Rajasthan
Rajasthan High Court · (1989) 1 WLN 110
Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 — Section 86