High Courts21 Sept 1989Allowed
Jagannath Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 2 WLN 374
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Penal Code, 1860 (IPC) — Section 147, 505, 506
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,858 of 2,241
High Courts21 Sept 1989Dismissed
Dhanna Ram Vs Smt. Poona
Rajasthan High Court · (1989) WLN 356
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Sept 1989Allowed
Gajanand Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 391
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161, 165
High Courts19 Sept 1989Dismissed
Babu alias Om Prakash and Another Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 454
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 304, 307, 34
High Courts19 Sept 1989Dismissed
Smt. Mohini Devi Vs Masjid Committee
Rajasthan High Court · (1989) 2 RLW 115 : (1990) 1 WLN 190
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts19 Sept 1989Allowed
The Jodhpur Central Coop. Bank Ltd. Vs Naim Singh and Another
Rajasthan High Court · (1989) 59 FLR 799 : (1990) 2 LLJ 307 : (1990) 1 WLN 624 : (1989) 2 WLN 694
Negotiable Instruments Act, 1881 (NI) — Section 25Payment of Wages Act, 1936 — Section 15(2)
High Courts19 Sept 1989Allowed
Tikam Lal Sharma Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 486
Prevention of Corruption Act, 1988 — Section 5
High Courts18 Sept 1989Allowed
Mool Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 310 : (1990) 1 WLN 660
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 95Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts18 Sept 1989Dismissed
Rajasthan State Road Transport Corporation and Others Vs Devilal and Others
Rajasthan High Court · (1991) ACJ 230 : AIR 1991 Raj 29 : (1990) 1 WLN 665
Evidence Act, 1872 — Section 77Motor Vehicles Act, 1939 — Section 110B, 110C
High Courts18 Sept 1989Allowed
Kulwant Singh Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 171 : (1989) WLN 365
Criminal Procedure Code, 1973 (CrPC) — Section 482Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts18 Sept 1989
Rajasthan State Road Transport Corporation and Another Vs Devilal and Others
Rajasthan High Court · (1990) 2 ACC 535 : (1991) ACJ 230 : (1989) 2 RLW 60
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 35, 74, 77Industrial Disputes Act, 1947 — Section 11
High Courts15 Sept 1989Dismissed
State of Rajasthan Vs Birju and Others
Rajasthan High Court · (1989) 2 RLW 452 : (1990) WLN 42
Penal Code, 1860 (IPC) — Section 380, 411, 454, 457
High Courts14 Sept 1989Allowed
Jai Chand Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 27 : (1989) 2 WLN 302
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 42, 56, 8
High Courts14 Sept 1989
Mahant Dhangir Vs Janki Das
Rajasthan High Court · (1989) 2 RLW 384 : (1989) 2 WLN 504
Constitution of India, 1950 — Article 132, 133, 134, 134A
High Courts14 Sept 1989
Mahavir Prasad and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 39 : (1989) 2 WLN 573
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228, 482Customs Act, 1962 — Section 108, 112, 124, 30, 8Evidence Act, 1872 — Section 25, 26
High Courts14 Sept 1989Dismissed
Dhangir Vs Jankidas
Rajasthan High Court · AIR 1990 Raj 102
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1Constitution of India, 1950 — Article 132, 133, 134, 134A
High Courts13 Sept 1989
J.K. Synthetics Ltd. Vs The Municipal Board of Nimbahera and Another
Rajasthan High Court · AIR 1991 Raj 1 : (1990) 1 WLN 689
Constitution of India, 1950 — Article 226Rajasthan General Clauses Act, 1955 — Section 32(48)Rajasthan Municipalities Act, 1959 — Section 104, 4, 4(7), 4(8), 6(2)
High Courts12 Sept 1989Allowed
Pukh Raj and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 17 : (1989) WLN 344
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Sept 1989Allowed
Bhanwar Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 2 RLW 18 : (1990) 1 WLN 710
Criminal Procedure Code, 1973 (CrPC) — Section 165, 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 41, 42, 43
High Courts12 Sept 1989Allowed
Man Industrial Corporation Vs Superintendent, Central Excise, MOR and Others
Rajasthan High Court · (1991) 34 ECR 572
Central Excise Rules, 1944 — Rule 11