COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,868 of 2,241

High Courts16 Mar 1989Allowed

Bastichand Bhanwali Vs Dharam Vir Kalia

Rajasthan High Court · AIR 1989 Raj 135 : (1989) 1 RLW 103 : (1989) 2 WLN 478

Civil Procedure Code, 1908 (CPC) — Section 100Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13

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High Courts16 Mar 1989

Kalyan Chand Vs Amritlal and Another

Rajasthan High Court · (1989) 2 ACC 450 : (1990) ACJ 612

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High Courts15 Mar 1989Dismissed

Hemnath Vs Jalam Singh

Rajasthan High Court · (1989) 1 RLW 113 : (1990) 1 WLN 590

Stamp Act, 1899 — Section 36Transfer of Property Act, 1882 — Section 123

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High Courts15 Mar 1989Dismissed

Hemnath by his L.Rs. and Others Vs Jalam Singh

Rajasthan High Court · (1989) 2 WLN 418

Stamp Act, 1899 — Section 36Transfer of Property Act, 1882 — Section 123

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High Courts15 Mar 1989Allowed

Jawahar Singh Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 103

Criminal Procedure Code, 1973 (CrPC) — Section 173, 319

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High Courts14 Mar 1989Allowed

Ram Kishore Vs State of Rajasthan and Others

Rajasthan High Court · (1989) WLN 60

Criminal Procedure Code, 1973 (CrPC) — Section 125, 382Hindu Marriage Act, 1955 — Section 13, 24Penal Code, 1860 (IPC) — Section 307, 406, 498A

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High Courts14 Mar 1989Dismissed

Smt. Maina Vs State of Rajasthan and Others

Rajasthan High Court · (1989) WLN 237

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Mar 1989Allowed

Bhagwan Singh Vs State of Rajasthan

Rajasthan High Court · (1989) 1 RLW 137 : (1989) WLN 239

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High Courts13 Mar 1989Allowed

Surendra Singh Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 228

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High Courts13 Mar 1989Allowed

Radhey Shyam Vs Daulat Singh and Others

Rajasthan High Court · (1989) ACJ 738 : (1989) 1 RLW 202

Motor Vehicles Act, 1988 — Section 95(2), 95(5)

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High Courts13 Mar 1989Allowed

Nihal Singh Vs Singh Ram and Others

Rajasthan High Court · (1989) 2 WLN 294

Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35, 36

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High Courts10 Mar 1989Dismissed

Firm Kirpa Ram Ganeshi Lal Vs Vijay Kumar

Rajasthan High Court · (1989) 1 RLW 469 : (1989) 2 WLN 370

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5

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High Courts10 Mar 1989Allowed

Jeewla Vs State of Rajasthan

Rajasthan High Court · (1989) 2 WLN 516

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302

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High Courts09 Mar 1989Dismissed

Oriental Insurance Co. Ltd. Vs Rangji and Others

Rajasthan High Court · (1990) ACJ 775

Motor Vehicles Act, 1988 — Section 110D, 92A

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High Courts09 Mar 1989Dismissed

Prem Chand Vs Sheoji Lal

Rajasthan High Court · (1989) WLN 487

Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Penal Code, 1860 (IPC) — Section 420

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High Courts09 Mar 1989

Oriental Insurance company Ltd. Vs Rangji and Others

Rajasthan High Court · (1990) 1 ACC 292

Motor Vehicles Act, 1988 — Section 92A

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High Courts08 Mar 1989

Hakimuddin Vs State of Rajasthan

Rajasthan High Court · (1989) 2 WLN 283 : (1989) WLN 539

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High Courts08 Mar 1989Dismissed

Kuldeep Singh Vs Ganpat Lal and Another

Rajasthan High Court · AIR 1990 Raj 23 : (1989) 1 RLW 90 : (1989) 2 WLN 417

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 19A, 19A(3)

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High Courts08 Mar 1989Allowed

Rajesh Kumar Vs State of Rajasthan

Rajasthan High Court · (1989) WLN 155

Juvenile Justice Act, 1986 — Section 18

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High Courts08 Mar 1989Dismissed

Jamna Prasad and Others Vs Rajasthan State Road Transport Corporation and Another

Rajasthan High Court · (1989) 2 RLW 316 : (1990) 1 WLN 205

Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25P

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