High Courts22 Feb 1989Allowed
Narayan and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 92 : (1989) WLN 118
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,870 of 2,241
High Courts21 Feb 1989Dismissed
State of Rajasthan Vs Roop Narayan
Rajasthan High Court · (1989) 1 RLW 79 : (1989) WLN 235
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5
High Courts21 Feb 1989
Chouthu and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 91 : (1989) WLN 56
Penal Code, 1860 (IPC) — Section 307, 323, 325, 34
High Courts16 Feb 1989Allowed
Suresh Kumar Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 65 : (1989) WLN 158
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts08 Feb 1989Allowed
Abdul Waheed Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 85
Criminal Procedure Code, 1973 (CrPC) — Section 202, 446Penal Code, 1860 (IPC) — Section 147, 323, 341
High Courts07 Feb 1989
Ram Chandra Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 1 WLN 437
Rajasthan Tenancy Act, 1955 — Section 5(43)
High Courts07 Feb 1989
Dhanna Lai and Another Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 489
Penal Code, 1860 (IPC) — Section 103, 104, 148, 149, 300
High Courts07 Feb 1989
Jogender Singh and Daljeet Singh Vs State of Rajasthan
Rajasthan High Court · (1990) 1 WLN 406
Penal Code, 1860 (IPC) — Section 302, 323, 324, 326, 34
High Courts06 Feb 1989Allowed
Taju Khan Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 302
Penal Code, 1860 (IPC) — Section 370, 376Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts06 Feb 1989Allowed
Bhagwat Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 546 : (1989) WLN 50
High Courts02 Feb 1989
Ram Pratap Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 264
Arms Act, 1959 — Section 25
High Courts31 Jan 1989Allowed
Shambhu Dayal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 54
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 376
High Courts31 Jan 1989Allowed
Hem Singh alias Vijendra Singh Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 41
Penal Code, 1860 (IPC) — Section 307, 395, 397
High Courts30 Jan 1989Dismissed
The State of Rajasthan and Others Vs Phool Chand Garg and Another
Rajasthan High Court · (1991) CriLJ 125 : (1989) 1 RLW 604 : (1990) 1 WLN 201
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts30 Jan 1989Dismissed
Rameshwar Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1990 Raj 69 : (1989) 1 RLW 644
Rajasthan Panchayat Act, 1953 — Section 89Rajasthan Panchayat and Nyaya Panchayat (General) Rules, 1961 — Rule 14, 15, 16
High Courts30 Jan 1989
Arun Kumar Sogani and Others Vs State of Rajasthan
Rajasthan High Court · (1990) 181 ITR 54 : (1990) 50 TAXMAN 145
Income Tax Act, 1961 — Section 194A, 201(1A), 276B, 278B
High Courts25 Jan 1989Allowed
Ajit Kumar and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1990 Raj 81 : (1989) 1 RLW 638
Rajasthan Co-operative Societies Act, 1965 — Section 75Rajasthan Co-operative Societies Rules, 1966 — Rule 32(4)
High Courts25 Jan 1989Allowed
Mehtab Khan Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 9 : (1989) WLN 87
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307
High Courts24 Jan 1989Allowed
Kewalchand and Another Vs Satyanarain and Another
Rajasthan High Court · AIR 1990 Raj 49 : (1989) 1 RLW 700
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 8
High Courts24 Jan 1989Allowed
Pali Ram and Others Vs Hira Lal
Rajasthan High Court · (1989) 1 RLW 66 : (1989) WLN 435
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(c)