High Courts17 Jan 1989
Ramesh Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 378 : (1989) WLN 292
Penal Code, 1860 (IPC) — Section 302, 304, 323
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,872 of 2,241
High Courts16 Jan 1989
Chunni Lal and Another Vs Jemna Lal and Another
Rajasthan High Court · (1989) 1 RLW 204 : (1989) WLN 439
High Courts16 Jan 1989
Mehta and Company and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1989) CriLJ 2165 : (1989) 1 RLW 87 : (1989) WLN 409
Drugs and Cosmetics Act, 1940 — Section 18, 2, 34
High Courts16 Jan 1989Dismissed
Bhanwar Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1990 Raj 73 : (1989) WLN 382
Motor Vehicles Act, 1939 — Section 42, 51, 68, 68D, 68F
High Courts11 Jan 1989Allowed
Mohan Lal Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 385 : (1989) WLN 430
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401
High Courts10 Jan 1989Dismissed
K.N. Mathur and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 1 RLW 48 : (1990) 1 WLN 210
Constitution of India, 1950 — Article 309
High Courts09 Jan 1989Allowed
Vimal Chand Lodha Vs Income Tax Officer, C-Ward and Another
Rajasthan High Court · (1989) WLN 57
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482
High Courts09 Jan 1989Allowed
Mehta Printing Industries Vs Lila Devi
Rajasthan High Court · (1990) ACJ 542 : (1989) 2 WLN 98
Employees Compensation Act, 1923 — Section 12, 30Evidence Act, 1872 — Section 35
High Courts09 Jan 1989
Mehta Printing Industries Vs Leela Devi
Rajasthan High Court · (1989) 2 ACC 170
Employees Compensation Act, 1923 — Section 12, 30Evidence Act, 1872 — Section 35
High Courts06 Jan 1989Allowed
Bhagirath Mal Vs Union of India (UOI) and Others
Rajasthan High Court · (1989) 1 RLW 149 : (1989) WLN 440
Constitution of India, 1950 — Article 311
High Courts06 Jan 1989Dismissed
State of Rajasthan Vs Sakudi
Rajasthan High Court · (1989) WLN 143
Criminal Procedure Code, 1973 (CrPC) — Section 401, 427Penal Code, 1860 (IPC) — Section 302
High Courts05 Jan 1989
Uma Shanker Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 121
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 336
High Courts05 Jan 1989Dismissed
Raghubir Singh Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1990 Raj 104 : (1989) 1 RLW 649 : (1989) WLN 363
Rajasthan Panchayat Act, 1953 — Section 89Rajasthan Panchayat and Nyaya Panchayat Rules, 1961 — Rule 15, 15(4)
High Courts04 Jan 1989Allowed
Shyam Lal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 51
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 376
High Courts03 Jan 1989
Bheru Lal Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 10 : (1989) WLN 282
Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Dec 1988Dismissed
Prabhu Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 34, 376, 457
High Courts21 Dec 1988Dismissed
Dwarka Prasad Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 614 : (1989) WLN 188
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts21 Dec 1988Allowed
Falgun and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 23
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325Probation of Offenders Act, 1958 — Section 4
High Courts20 Dec 1988Dismissed
Bhainron Vs State of Rajasthan
Rajasthan High Court · (1989) 2 WLN 27
Rajasthan Agriculture Credit Operations (Removal of Difficulties) Act, 1974 — Section 12
High Courts20 Dec 1988
Bhainron Vs State of Rajasthan and Others
Rajasthan High Court · (1989) 1 WLN 86
Rajasthan Agriculture Credit Operations (Removal of Difficulties) Act, 1974 — Section 12