High Courts15 Dec 1988
Bhagirath Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 665 : (1989) WLN 13
Criminal Procedure Code, 1973 (CrPC) — Section 438, 447, 482, 70Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,873 of 2,241
High Courts15 Dec 1988
Vimal Malawat Vs State of Rajasthan and Another
Rajasthan High Court · (1989) 1 RLW 445 : (1989) 2 WLN 117
Constitution of India, 1950 — Article 14, 16, 21, 311
High Courts14 Dec 1988Allowed
Nand Lal Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 182
Criminal Procedure Code, 1973 (CrPC) — Section 251, 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 20, 22, 22A
High Courts13 Dec 1988Allowed
Goma Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 4
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts12 Dec 1988Dismissed
State of Rajasthan Vs Narain Das and Others
Rajasthan High Court · (1989) WLN 299
Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts12 Dec 1988
Surain Singh Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 170
Penal Code, 1860 (IPC) — Section 307
High Courts09 Dec 1988Allowed
Dr. R.R. Gupta and Others Vs State of Rajasthan
Rajasthan High Court · (1989) 1 RLW 165 : (1989) 2 WLN 104
Constitution of India, 1950 — Article 14, 16, 39
High Courts09 Dec 1988Allowed
Chhoga Lal alias Chhoga Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 697 : (1989) WLN 15
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7
High Courts09 Dec 1988
Babushaya Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 8
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 397, 401Penal Code, 1860 (IPC) — Section 392, 511
High Courts09 Dec 1988Allowed
Chhogalal alias Chhoga Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 186
Prevention of Food Adulteration Act, 1954 — Section 16, 17, 20, 7, 8
High Courts09 Dec 1988Allowed
Dhala and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 480 : (1988) 2 WLN 381
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 396, 397
High Courts09 Dec 1988Dismissed
Nathar Mal Vs R.T.A. and Another
Rajasthan High Court · (1988) WLN 538
Motor Vehicles Act, 1939 — Section 48, 58
High Courts07 Dec 1988
Bal Kishan Chandak Vs Union of India (UOI)
Rajasthan High Court · (1989) 1 RLW 174 : (1989) 2 WLN 101
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3
High Courts07 Dec 1988
Miss Rekha Mathur Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 2 WLN 559
Constitution of India, 1950 — Article 14, 16
High Courts05 Dec 1988Allowed
Century Ecka Vs State of Rajasthan
Rajasthan High Court · (1989) 74 STC 85
Rajasthan Sales Tax Act, 1994 — Section 12
High Courts05 Dec 1988
Sardar Khan Vs State of Rajasthan
Rajasthan High Court · (1988) 2 WLN 379
Criminal Procedure Code, 1973 (CrPC) — Section 446, 449
High Courts05 Dec 1988Dismissed
Sanjeev Kumar Pareek Vs Smt. Shubh Laxmi Pareek
Rajasthan High Court · (1988) 2 WLN 687
Civil Procedure Code, 1908 (CPC) — Section 115Family Courts Act, 1984 — Section 19, 20Hindu Marriage Act, 1955 — Section 12, 24, 28
High Courts02 Dec 1988
Shri Kishan Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 478 : (1988) WLN 255
Penal Code, 1860 (IPC) — Section 326, 392
High Courts02 Dec 1988Allowed
Kan Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 710 : (1989) WLN 10
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts02 Dec 1988
Sri Kishan Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 3
Penal Code, 1860 (IPC) — Section 326, 392