COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,863 of 2,241

High Courts29 Jun 1989Dismissed

Kamlesh Kumar Vs Jaipur Stock Exchange Ltd. and Union of India (UOI) Padam Kumar Khaitan Vs Union of India (UOI) and Others

Rajasthan High Court · (1990) 68 CompCas 666 : (1989) 1 RLW 634 : (1989) 2 WLN 591 : (1989) 2 WLN 216

Securities Contracts (Regulation) Act, 1956 — Section 3, 4, 5, 6

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High Courts28 Jun 1989

Kamal Prakash Bihani Vs State of Rajasthan and Another

Rajasthan High Court · (1989) WLN 150

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High Courts24 Jun 1989Allowed

Zakir Hussain Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 132

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8

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High Courts05 Jun 1989

Mool Chand Vs Mata Deen and Another

Rajasthan High Court · (1989) 2 WLN 495

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 304B, 498A

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High Courts02 Jun 1989Allowed

Ramji Lal and Others Vs State of Rajasthan

Rajasthan High Court · (1990) CriLJ 392 : (1989) 1 RLW 169 : (1989) 2 WLN 578

Penal Code, 1860 (IPC) — Section 147, 149, 225, 307, 323Probation of Offenders Act, 1958 — Section 4

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High Courts02 Jun 1989

Siddha Raj Dhadda Vs State of Rajasthan

Rajasthan High Court · AIR 1990 Raj 34 : (1989) 1 RLW 286 : (1989) 2 WLN 63

Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 226

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High Courts26 May 1989Allowed

Keshar Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 369 : (1989) WLN 46

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302

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High Courts26 May 1989Allowed

Brig. Gurdial Singh Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 182 : (1990) 1 WLN 583

Rajasthan Land Acquisition Act, 1953 — Section 18

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High Courts26 May 1989Allowed

Rampal Vs State of Rajasthan

Rajasthan High Court · (1990) 1 WLN 430

Criminal Procedure Code, 1973 (CrPC) — Section 156, 169, 170, 173, 482Penal Code, 1860 (IPC) — Section 406

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High Courts25 May 1989Dismissed

Chain Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1991 Raj 17 : (1994) 68 FLR 373 : (1989) 2 WLN 616

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6Rajasthan Land Acquisition (Amendment) Act, 1987 — Section 56(2)

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High Courts24 May 1989Dismissed

Local Health Authority Vs Mewa Lal

Rajasthan High Court · (1990) 1 WLN 450

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts24 May 1989Dismissed

Rajasthan Co-operative Dairy Federation Ltd. Vs Prasan Kumar and Others

Rajasthan High Court · (1989) WLN 425

Rajasthan Co-operative Societies Act, 1965 — Section 143, 75

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High Courts22 May 1989Dismissed

Municipal Council Vs Kanhaiya Lal

Rajasthan High Court · (1990) 1 WLN 411

Prevention of Food Adulteration Act, 1954 — Section 16, 3, 4, 7

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High Courts19 May 1989

Gyarsa and Others Vs State of Rajasthan

Rajasthan High Court · (1990) 1 WLN 416

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

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High Courts18 May 1989Allowed

Kailash Chandra and Others Vs Smt. Basanti

Rajasthan High Court · (1989) 1 RLW 259 : (1989) WLN 89

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 307, 494, 497, 498A

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High Courts18 May 1989Allowed

Jamil Ahmed Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 47

Criminal Procedure Code, 1973 (CrPC) — Section 156, 438, 482Penal Code, 1860 (IPC) — Section 120B, 416, 417, 418, 419

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High Courts18 May 1989

Municipal Prosecuting Inspector Municipal Council Vs Ashok

Rajasthan High Court · (1989) 1 RLW 258 : (1989) 2 WLN 587

Prevention of Food Adulteration Act, 1954 — Section 16

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High Courts18 May 1989Allowed

Dr. Sampat Singh Bhandawat Vs State of Rajasthan

Rajasthan High Court · (1989) 2 RLW 471 : (1989) 2 WLN 511

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 34, 6

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High Courts17 May 1989Allowed

State of Rajasthan Vs Kalu Ram

Rajasthan High Court · (1989) 1 RLW 365 : (1989) 2 WLN 386

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 409, 477A

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High Courts17 May 1989Allowed

Vishanu Murya Vs State of Rajasthan and Another

Rajasthan High Court · (1990) CriLJ 1750 : (1989) 1 RLW 608 : (1989) 2 WLN 141

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 169(2), 170, 173(1)Penal Code, 1860 (IPC) — Section 406, 409, 420, 467, 468

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