High Courts24 Nov 1989
Baldeo Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 148 : (1989) 2 WLN 347
Probation of Offenders Act, 1958 — Section 4Rajasthan Prohibition Act, 1969 — Section 4(2)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,854 of 2,241
High Courts24 Nov 1989Dismissed
Makhan Lal Chaubdar Vs State of Rajasthan and Others
Rajasthan High Court · (1990) WLN 27
Constitution of India, 1950 — Article 226
High Courts23 Nov 1989Dismissed
Rajendra Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 283
Penal Code, 1860 (IPC) — Section 302
High Courts23 Nov 1989Dismissed
Zamil Mohammed Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 RLW 417 : (1990) 1 WLN 630
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F
High Courts23 Nov 1989Allowed
Dau Dayal Vs The State of Rajasthan
Rajasthan High Court · (1991) CriLJ 2321 : (1989) 2 RLW 258 : (1990) 1 WLN 515
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 374Penal Code, 1860 (IPC) — Section 320, 324, 326Probation of Offenders Act, 1958 — Section 4, 6
High Courts23 Nov 1989Allowed
Man Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 543 : (1990) 1 WLN 507
Criminal Procedure Code, 1973 (CrPC) — Section 260, 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 7
High Courts23 Nov 1989Allowed
Sukh Ram Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 203 : (1990) 1 WLN 590
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 323, 376
High Courts23 Nov 1989Allowed
Kalu Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 353
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 332
High Courts21 Nov 1989
Bhagirath Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 134 : (1989) 2 WLN 253
Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts20 Nov 1989Dismissed
R.C. Bahree and Others Vs State (Government of India) and Another
Rajasthan High Court · (1989) 2 RLW 207 : (1989) 2 RLW 130 : (1990) 1 WLN 554
Criminal Procedure Code, 1973 (CrPC) — Section 313Factories Act, 1948 — Section 60, 71Mines Act, 1952 — Section 22, 71, 72, 72C, 77
High Courts17 Nov 1989
Oriental Insurance Company Ltd. Vs Smt. Harku Devi and Others
Rajasthan High Court · (1991) 1 ACC 318
Motor Vehicles Act, 1939 — Section 110D
High Courts17 Nov 1989Allowed
Narendra Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 150 : (1989) 2 WLN 334
Penal Code, 1860 (IPC) — Section 302
High Courts17 Nov 1989Allowed
Dushyant Kumar and Others Vs Rajasthan State Road Transport Corporation and Another
Rajasthan High Court · (1991) ACJ 150 : AIR 1990 Raj 152 : (1990) 1 WLN 179
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1939 — Section 110, 110D
High Courts17 Nov 1989
Kumbha Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 602
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts17 Nov 1989Dismissed
Hindustan Engineering Corporation, Jaipur Vs Rajasthan Financial Corporation and Another
Rajasthan High Court · AIR 1991 Raj 40 : (1989) 2 RLW 312 : (1990) 1 WLN 537
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1State Financial Corporations Act, 1951 — Section 29, 48
High Courts17 Nov 1989
Commissioner of Wealth-tax Vs Sajanmal Rampal Godha (HUF)
Rajasthan High Court · (1990) 183 ITR 90
Income Tax Act, 1961 — Section 3Wealth Tax Act, 1957 — Section 2
High Courts17 Nov 1989Allowed
Dharm Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 67 : (1989) WLN 417
Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Nov 1989
Oriental Insurance Co. Ltd. Vs Harku Devi and Others
Rajasthan High Court · (1991) 2 ACC 194
Motor Vehicles Act, 1939 — Section 110D
High Courts16 Nov 1989Allowed
Doongar Chand Dangi Vs State of Rajasthan and Others
Rajasthan High Court · (1990) 1 RLW 227 : (1990) 1 WLN 247
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 17
High Courts16 Nov 1989Allowed
Barkat and Another Vs State of Rajasthan
Rajasthan High Court · (1990) 1 RLW 56 : (1989) 2 WLN 327
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 380, 460