High Courts04 Mar 1987Dismissed
State of Rajasthan Vs Satnam Singh
Rajasthan High Court · (1987) WLN 313
Penal Code, 1860 (IPC) — Section 302, 394
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,919 of 2,241
High Courts04 Mar 1987Dismissed
Hukam Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1987) RLW 288 : (1987) WLN 297
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts04 Mar 1987Dismissed
Raj Kumar and Another Vs Lal Chand and Another
Rajasthan High Court · (1987) RLW 697 : (1987) 2 WLN 962
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts04 Mar 1987Allowed
Roshan Lal Tiwari Vs State of Rajasthan
Rajasthan High Court · (1987) 1 WLN 710
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 420
High Courts04 Mar 1987Dismissed
Ramdhan and Others Vs State of Rajasthan
Rajasthan High Court · (1987) 2 WLN 421
Criminal Procedure Code, 1973 (CrPC) — Section 313, 394Penal Code, 1860 (IPC) — Section 109, 302, 307, 34
High Courts04 Mar 1987Allowed
Mukhtiar Singh Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 279
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Mar 1987Dismissed
State of Rajasthan and Another Vs Sadhu Singh and Others
Rajasthan High Court · (1987) 2 WLN 450
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 344, 482Penal Code, 1860 (IPC) — Section 148, 150, 194, 302, 336
High Courts03 Mar 1987Allowed
Nand Lal and Others Vs Purshottam and Others
Rajasthan High Court · AIR 1988 Raj 26 : (1987) RLW 653 : (1987) 2 WLN 818
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, 107, 141
High Courts03 Mar 1987Dismissed
Ram Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 391
Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Mar 1987Allowed
Hariya and Another Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 431
Evidence Act, 1872 — Section 114(a)Penal Code, 1860 (IPC) — Section 302, 411
High Courts02 Mar 1987
National Insurance Company Vs Kastoori Devi and Others and Shanti Devi and Others United India Insurance Company Vs Krishna Chand and Others, Kisturi Devi and Others and Shanti Devi and Others Ram Karan and Another Vs Shanti Devi and Others and Krishna Chand and Others Ram Karan and Others Vs Kisturi Devi and Others
Rajasthan High Court · (1987) 2 ACC 258 : (1988) ACJ 8 : (1987) ACJ 942
Transfer of Property Act, 1882 — Section 54
High Courts02 Mar 1987Allowed
J.D.A., Jaipur Vs Mirchoo Mal
Rajasthan High Court · AIR 1988 Raj 31 : (1990) 60 FLR 81 : (1987) RLW 506 : (1987) 2 WLN 491
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Mar 1987Allowed
Commercial Taxes Officer Vs Shiv Ratan Mohta
Rajasthan High Court · (1987) 67 STC 407
Rajasthan Sales Tax Act, 1954 — Section 15
High Courts02 Mar 1987Allowed
Smt. Hawa Kanwar and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1987) 2 WLN 52
Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 34(i), 46Rajasthan Land Revenue Act, 1956 — Section 256
High Courts02 Mar 1987
Smt. Roopa Bai and Others Vs Hukum Singh
Rajasthan High Court · (1987) RLW 411 : (1987) 2 WLN 500
Constitution of India, 1950 — Article 14, 141, 226Succession Act, 1925 — Section 211, 213, 231, 57
High Courts27 Feb 1987Dismissed
Priya Plastic Vs Union of India (UOI) and Others
Rajasthan High Court · (1987) WLN 250
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 30, 31
High Courts27 Feb 1987Allowed
Jai Singh Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 393
Penal Code, 1860 (IPC) — Section 307
High Courts27 Feb 1987
Rameshwar Lal Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 345
Constitution of India, 1950 — Article 226, 311Industrial Disputes Act, 1947 — Section 33
High Courts25 Feb 1987Dismissed
D.L. Dabgar and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1987) 2 WLN 836
Constitution of India, 1950 — Article 309
High Courts25 Feb 1987
Prem Chand Vs Administrator, Municipal Council and vice versa
Rajasthan High Court · (1988) 1 RLW 239 : (1987) 2 WLN 381
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Payment of Wages Act, 1936 — Section 15, 17