High Courts23 Sept 1988Allowed
Hakam Chand and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1988) WLN 418
Income Tax Act, 1961 — Section 276B, 278
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,879 of 2,241
High Courts23 Sept 1988Allowed
Satramdas Mehta Vs Union of India (UOI)
Rajasthan High Court · (1989) 39 ELT 6
Constitution of India, 1950 — Article 14, 19(1), 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 102, 438, 451, 452, 457Customs Act, 1962 — Section 100, 100(1), 100(1A), 100(1B), 100(3)
High Courts22 Sept 1988Dismissed
Ghalib Hussain Vs Bilqees
Rajasthan High Court · (1988) WLN 514
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Sept 1988
Tayyab Ali Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 50 : (1988) 2 WLN 255
Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2(f)(v)
High Courts21 Sept 1988Allowed
Janki Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1989) WLN 285
Criminal Procedure Code, 1973 (CrPC) — Section 16, 161Penal Code, 1860 (IPC) — Section 139, 147, 148, 149, 302
High Courts21 Sept 1988Dismissed
Krishna Lime Works Vs Presiding Officer/Workmen's Compensation Commissioner and Others
Rajasthan High Court · (1989) ACJ 820 : (1990) 1 LLJ 302 : (1988) 2 WLN 598
Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 30
High Courts21 Sept 1988Dismissed
Ishwar Lal and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1988) WLN 534
Constitution of India, 1950 — Article 19, 226, 300ALimitation Act, 1963 — Section 5Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts21 Sept 1988Allowed
Rameshwar Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 2 RLW 185 : (1988) 2 WLN 595
Constitution of India, 1950 — Article 226
High Courts21 Sept 1988Allowed
Akhilesh Narain Pareek Vs State of Rajasthan and Others
Rajasthan High Court · (1988) WLN 408(1)
Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
High Courts20 Sept 1988
Sumer Singh and Khyali Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 2 RLW 331 : (1988) 2 WLN 450
Constitution of India, 1950 — Article 12, 276, 277, 311, 40
High Courts20 Sept 1988
Raghunand Prasad and Co. Vs Union of India (UOI) and Others
Rajasthan High Court · (1989) 2 LLJ 42 : (1988) 2 RLW 111 : (1988) 2 WLN 295
Constitution of India, 1950 — Article 226PROVIDENT FUNDS ACT, 1925 — Section 3
High Courts20 Sept 1988Allowed
Sayar Vs Judge, Labour Court and Others
Rajasthan High Court · (1988) 2 RLW 61 : (1988) 2 WLN 305
Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 9Industrial Disputes Act, 1947 — Section 14, 17, 17A, 3, 4Industries (Development and Regulation) Act, 1951 — Section 18
High Courts20 Sept 1988Dismissed
Pradeep Bhatia and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1988) WLN 240
Constitution of India, 1950 — Article 226
High Courts20 Sept 1988
Smt. Shakuntla and Another Vs United India Insurance Company
Rajasthan High Court · (1989) ACJ 1063 : (1988) 2 RLW 640 : (1989) 2 WLN 497
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Sept 1988
National Insurance Co. Ltd. Vs Gotiya and Others
Rajasthan High Court · (1989) 1 ACC 270 : (1989) ACJ 933
Motor Vehicles Act, 1988 — Section 92, 95
High Courts19 Sept 1988Allowed
Subhas Candra Hisaria Vs Sunil Sondhi and Others
Rajasthan High Court · (1988) 2 RLW 372 : (1988) WLN 259
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts16 Sept 1988
Shyam Sunder Sharma Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 498
Criminal Procedure Code, 1973 (CrPC) — Section 447, 482
High Courts16 Sept 1988
Hind Techno Machines Pvt. Ltd. Vs Jaipur Wire Industries Pvt. Ltd.
Rajasthan High Court · (1988) 2 WLN 580
COMPANIES ACT, 1956 — Section 433, 434Contract Act, 1872 — Section 55, 73Sales of Goods Act, 1930 — Section 36, 57
High Courts15 Sept 1988
Laxmi Narain Mathur Vs High Court of Judicature for Rajasthan and Another
Rajasthan High Court · (1988) 2 WLN 607
Constitution of India, 1950 — Article 229
High Courts15 Sept 1988Allowed
Jagdish Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 435
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 406