High Courts08 Mar 1988Dismissed
Shyam Sunder Vs Roopkanwar
Rajasthan High Court · AIR 1990 Raj 28 : (1989) 1 RLW 319
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1), 13(3), 13(4), 13(5)
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,893 of 2,241
High Courts08 Mar 1988Dismissed
Pirag Chand Vs Firm Ramlal Channanmal
Rajasthan High Court · AIR 1988 Raj 201 : (1988) 1 RLW 285 : (1988) 1 WLN 681
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6
High Courts08 Mar 1988Allowed
Prabhu Chawla and Others Vs Shivnath Soni and Another
Rajasthan High Court · (1988) 2 RLW 359 : (1988) WLN 398
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts07 Mar 1988Dismissed
Mst. Dhan Kaur Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 696 : (1988) 2 WLN 110
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts07 Mar 1988
Udmi Ram and Others Vs Dharam Singh and Others
Rajasthan High Court · (1989) CriLJ 1522 : (1988) 2 RLW 269 : (1988) 2 WLN 388
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 134, 145, 146
High Courts07 Mar 1988
Ramnarain and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1989) CriLJ 760 : (1988) 2 RLW 37 : (1988) 2 WLN 123
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 195, 463, 471Penal Code, 1860 (IPC) — Section 109, 120B, 166, 167, 420
High Courts07 Mar 1988Dismissed
Mohammad Aleem Vs Maqsood Alam and Others
Rajasthan High Court · AIR 1989 Raj 43
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 47Transfer of Property Act, 1882 — Section 52
High Courts07 Mar 1988Dismissed
Nisar Ahmed Vs State of Rajasthan
Rajasthan High Court · (1988) 2 RLW 558 : (1988) 1 WLN 554
Criminal Procedure Code, 1973 (CrPC) — Section 212, 213, 214
High Courts02 Mar 1988Dismissed
Narsingh Dass Vs Jeth Mal
Rajasthan High Court · (1988) 1 RLW 555 : (1988) 1 WLN 677
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14(2)
High Courts02 Mar 1988Allowed
Abdul Shahid Vs Smt. Naraini and Others
Rajasthan High Court · (1988) 2 ACC 259 : (1988) ACJ 887 : (1989) 65 CompCas 367
Motor Vehicles Act, 1939 — Section 95
High Courts02 Mar 1988Allowed
Bhanwar Lal and Another Vs Late Madan Lal and Another
Rajasthan High Court · (1988) 1 WLN 725
Constitution of India, 1950 — Article 141Limitation Act, 1963 — Section 5
High Courts29 Feb 1988
Kandoi Kabliwala Vs Asstt. Commercial Taxes Officer
Rajasthan High Court · (1988) 1 WLN 660
Rajasthan Sales Tax Act, 1994 — Section 4(2)
High Courts26 Feb 1988Dismissed
Bheru Lal Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 568 : (1988) 2 WLN 27
Rajasthan Tenancy (Fixation of Ceiling of Land) Government Rules, 1963 — Rule 19
High Courts26 Feb 1988Dismissed
Commercial Taxes Officer Vs Lodha Fabrics
Rajasthan High Court · (1988) 1 RLW 463 : (1988) 71 STC 204 : (1988) 1 WLN 625
Central Sales Tax Act, 1956 — Section 8
High Courts26 Feb 1988Allowed
Rajvaidhya Pt. Ram Dayalu Sharma by L.Rs. Smt. Santosh Lata Devi Vs Board of Revenue
Rajasthan High Court · (1988) 2 WLN 65
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226
High Courts26 Feb 1988Dismissed
Smt. Gopi Bai Vs State of Rajasthan
Rajasthan High Court · (1988) 2 WLN 121
Constitution of India, 1950 — Article 226
High Courts24 Feb 1988Dismissed
Ranjeet Kumar Vs Sarla Devi
Rajasthan High Court · (1988) 2 RLW 298
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1), Order 9 Rule 13, 115, 151Hindu Marriage Act, 1955 — Section 13
High Courts24 Feb 1988Dismissed
Lila Ram Vs Nangi and Another
Rajasthan High Court · (1988) 1 WLN 523
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 34Probation of Offenders Act, 1958 — Section 11, 3, 4, 6
High Courts23 Feb 1988
J. Om Prakash Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 510
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 302, 306, 34, 498A
High Courts20 Feb 1988Allowed
Sukhraj Singh Vs The High Court of Judicature for Rajasthan and Others
Rajasthan High Court · (1988) 2 RLW 432 : (1988) 2 WLN 203
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406