High Courts11 Jan 1988
Jamna Dass Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 43
Criminal Procedure Code, 1973 (CrPC) — Section 361Essential Commodities Act, 1955 — Section 3, 7Probation of Offenders Act, 1958 — Section 4
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,896 of 2,241
High Courts07 Jan 1988Allowed
Mahaveer Prasad Vs Municipal Council
Rajasthan High Court · (1988) 1 RLW 147 : (1988) WLN 136
High Courts07 Jan 1988
Khetia and Another Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 196
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 380
High Courts06 Jan 1988Dismissed
Budda Ram Vs Smt. Dudi Devi and Others
Rajasthan High Court · (1988) WLN 99
Motor Vehicles Act, 1988 — Section 110A
High Courts06 Jan 1988
Nanua Vs State of Rajasthan
Rajasthan High Court · (1989) CriLJ 279 : (1988) 1 RLW 80
Criminal Procedure Code, 1973 (CrPC) — Section 354, 360, 361
High Courts06 Jan 1988Allowed
Laxmi Devi Vs Meena Mishra
Rajasthan High Court · (1988) 1 RLW 509 : (1988) WLN 157
Civil Procedure Code, 1908 (CPC) — Section 97Court Fees Act, 1870 — Section 13Limitation Act, 1963 — Section 5
High Courts05 Jan 1988Dismissed
Brijesh Kumar Vs Hira Lal and Others
Rajasthan High Court · (1988) 1 WLN 330
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts05 Jan 1988Allowed
Keshar Singh Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 42
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 68
High Courts04 Jan 1988
Natha Singh Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 48
Criminal Procedure Code, 1973 (CrPC) — Section 156, 406, 407, 420Penal Code, 1860 (IPC) — Section 406, 420
High Courts04 Jan 1988Dismissed
Shri Kishan Vs Rampal Ram Chandra and Another
Rajasthan High Court · (1988) 1 WLN 333
Provincial Insolvency Act, 1920 — Section 10
High Courts18 Dec 1987Dismissed
Radhey Shyam Vs Kanhaiya Lal
Rajasthan High Court · (1988) 1 RLW 571 : (1988) 1 WLN 437
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts18 Dec 1987Allowed
Padam Kumar Jain Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 45 : (1988) 1 WLN 396
Constitution of India, 1950 — Article 14, 16, 232, 233, 234
High Courts17 Dec 1987
National Insurance Co. Ltd. Vs Tulsi Devi and Others
Rajasthan High Court · (1988) 2 ACC 173 : (1988) ACJ 962
Motor Vehicles Act, 1939 — Section 110C(2A), 96(2)
High Courts17 Dec 1987
Jagannathi Vs Mohan Singh and Others
Rajasthan High Court · (1988) 2 ACC 71 : (1989) ACJ 76 : (1988) 1 RLW 384 : (1989) 1 RLW 690 : (1989) 2 RLW 93
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts17 Dec 1987Dismissed
Kailash Chand and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1988) 1 RLW 583 : (1988) WLN 197
Constitution of India, 1950 — Article 226
High Courts17 Dec 1987
Smt. Jagannathi and Others Vs Mohan Singh and Others
Rajasthan High Court · (1988) 1 WLN 335
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts17 Dec 1987Dismissed
National Insurance Co. Ltd., Jaipur Vs Smt. Tulsi Devi and Others
Rajasthan High Court · AIR 1988 Raj 191 : (1988) 1 RLW 391
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110B, 110C(2A), 110D, 96
High Courts17 Dec 1987
Ninau Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 257 : (1988) 1 WLN 66
High Courts16 Dec 1987Dismissed
Jai Singh Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 599
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts16 Dec 1987
Rajendra alias Rajjan Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 574
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 313Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 20, 20AA, 7