High Courts29 Oct 1987Dismissed
Bhairun Vs State of Rajasthan
Rajasthan High Court · (1988) 1 WLN 567
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 16, 20, 20AA
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,900 of 2,241
High Courts28 Oct 1987Dismissed
Jethu Vs Devi and Another
Rajasthan High Court · (1988) 1 WLN 331
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts28 Oct 1987Dismissed
Sepoy Devidutt Vs Union of India (UOI) and Others
Rajasthan High Court · (1988) 1 RLW 301 : (1988) 1 WLN 299
Army Act, 1950 — Section 164, 71, 73
High Courts28 Oct 1987
Smt. Lali and Others Vs Guru Bux Singh and Others
Rajasthan High Court · (1990) 2 ACC 588
Motor Vehicles Act, 1988 — Section 100D
High Courts27 Oct 1987Allowed
Kishan Lal Vs Tara Chand and Others
Rajasthan High Court · (1988) 1 RLW 462 : (1988) WLN 260
High Courts21 Oct 1987Allowed
Bihari Dan Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 16
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Oct 1987
Ram Narayan Khate Vs Jagdish and Others
Rajasthan High Court · (1988) WLN 91
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 3
High Courts20 Oct 1987
Deewan Singh Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 759
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts19 Oct 1987Allowed
State of Rajasthan and Others Vs P.G. Goswami and Another
Rajasthan High Court · (1988) 1 WLN 17
Criminal Procedure Code, 1973 (CrPC) — Section 102, 357, 358, 457, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 Oct 1987Allowed
Gajju alias Gajendra Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 57
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 324, 394
High Courts19 Oct 1987
Union of India (UOI) Vs Shivlal Tak and vice versa
Rajasthan High Court · (1988) WLN 34
Arbitration Act, 1940 — Section 14, 29
High Courts19 Oct 1987Allowed
State of Rajasthan Vs Sunder Das
Rajasthan High Court · (1988) 1 WLN 22
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts16 Oct 1987
Narain and Others Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 60
Penal Code, 1860 (IPC) — Section 140, 147, 149, 322, 323
High Courts16 Oct 1987Dismissed
State of Rajasthan Vs Machhar Singh
Rajasthan High Court · (1987) WLN 549
Criminal Procedure Code, 1973 (CrPC) — Section 371, 378
High Courts16 Oct 1987Dismissed
State of Rajasthan Vs Roop Chand
Rajasthan High Court · (1987) WLN 550
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7
High Courts15 Oct 1987
Bhanwar Lal Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 133 : (1988) 1 WLN 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 155, 45, 47, 73Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts15 Oct 1987Allowed
Hardayal Vs State of Rajasthan and Others
Rajasthan High Court · (1987) WLN 754
Criminal Procedure Code, 1973 (CrPC) — Section 203, 209
High Courts15 Oct 1987
Rajak Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 552
Penal Code, 1860 (IPC) — Section 302, 304, 323, 334
High Courts15 Oct 1987
Ganesh Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 554
Penal Code, 1860 (IPC) — Section 302, 304, 307, 313, 325
High Courts14 Oct 1987
Prabhu Dayal Vs State of Rajasthan
Rajasthan High Court · (1987) RLW 774 : (1988) 1 WLN 339