High Courts03 Dec 1989Allowed
Ganesh Chandra Saini Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 438Railway Property (Unlawful Possession) Act, 1966 — Section 3, 5, 7, 8
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,853 of 2,241
High Courts30 Nov 1989Allowed
Mahadev Ratarekar and Others Vs Sita Ram and Others
Rajasthan High Court · AIR 1991 Raj 97 : (1990) 1 WLN 634
Civil Procedure Code, 1908 (CPC) — Section 47Succession Act, 1925 — Section 214
High Courts30 Nov 1989Allowed
Smt. Mohini Kulhari Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 522 : (1990) 1 WLN 513
Constitution of India, 1950 — Article 226
High Courts30 Nov 1989
Prem Chand Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 520 : (1990) WLN 84
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Evidence Act, 1872 — Section 114A, 27Penal Code, 1860 (IPC) — Section 379
High Courts30 Nov 1989
Amreek Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1992) CriLJ 2914 : (1989) 2 RLW 155 : (1989) 2 WLN 331
Criminal Procedure Code, 1973 (CrPC) — Section 313Opium Act, 1878 — Section 10, 9Penal Code, 1860 (IPC) — Section 120B
High Courts30 Nov 1989Allowed
Gulshan Chopra Vs State of Rajasthan and Others
Rajasthan High Court · (1990) WLN 249
Constitution of India, 1950 — Article 226
High Courts30 Nov 1989
Rameshwar Vs State of Rajasthan
Rajasthan High Court · (1990) WLN 59
Penal Code, 1860 (IPC) — Section 323, 324, 326, 426
High Courts29 Nov 1989Dismissed
Dr. (Mrs.) Mayura Gupta Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 378 : (1990) 1 WLN 605
Constitution of India, 1950 — Article 226
High Courts29 Nov 1989Allowed
Babu Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 147
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts29 Nov 1989Dismissed
Shiv Chand and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 WLN 344
Criminal Procedure Code, 1973 (CrPC) — Section 313, 468
High Courts28 Nov 1989Allowed
Jeet Singh and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1990) WLN 48
Criminal Procedure Code, 1973 (CrPC) — Section 360
High Courts28 Nov 1989Dismissed
Prahlad Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1990) CriLJ 1688 : (1990) 1 WLN 255
Criminal Procedure Code, 1973 (CrPC) — Section 190(B), 207, 209, 227, 306Penal Code, 1860 (IPC) — Section 376, 448, 457
High Courts27 Nov 1989
Liyakat Ali Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 147 : (1989) 2 WLN 240
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts27 Nov 1989
Maharaja Dilip Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 442 : (1990) 1 WLN 58
Constitution of India, 1950 — Article 143, 226, 363
High Courts27 Nov 1989
Aradhana Textiles Pvt. Ltd. Vs Vishnu Textiles Traders and Others
Rajasthan High Court · AIR 1990 Raj 98 : (1989) 2 RLW 359 : (1990) 1 WLN 585
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), Order 37 Rule 3(7)Limitation Act, 1963 — Section 5
High Courts25 Nov 1989Dismissed
Narpat Singh Bhati Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 2 RLW 541 : (1990) 1 WLN 673
Constitution of India, 1950 — Article 311
High Courts25 Nov 1989Dismissed
Sardar Mohammed Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 WLN 645
Motor Vehicles Act, 1988 — Section 100, 217, 99
High Courts25 Nov 1989
Sri Kishan Vs Board of Revenue
Rajasthan High Court · AIR 1990 Raj 132 : (1989) 2 RLW 413 : (1990) 1 WLN 41
Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 15(2), 4, 4(1), 40Rajasthan Tenancy Act, 1955 — Section 301, 301(2)
High Courts25 Nov 1989Allowed
Indraj Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1990) 60 FLR 795 : (1994) 3 LLJ 1069 : (1989) 2 RLW 338 : (1990) 1 WLN 574
Industrial Disputes Act, 1947 — Section 10(1)
High Courts25 Nov 1989Allowed
Krishi Upaj Mandi Samiti Fatehnagar Vs Vardi Chand and Another
Rajasthan High Court · (1990) 1 WLN 262
Criminal Procedure Code, 1973 (CrPC) — Section 247, 256, 413