High Courts02 Dec 1996
Kehar Singh Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1753 : (1996) 3 RLW 628
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
COURT ARCHIVE
Rajasthan High Court judgments, 1996
496 judgments · page 3 of 25
High Courts29 Nov 1996Dismissed
Mahadev Vs State of Rajasthan and Another
Rajasthan High Court · (1997) CriLJ 1614 : (1997) 1 WLC 722 : (1996) 2 WLN 686
Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 397(2), 447, 451Penal Code, 1860 (IPC) — Section 379
High Courts29 Nov 1996Allowed
Mool Singh Vs State of Rajasthan
Rajasthan High Court · (1997) 2 WLC 36 : (1996) 2 WLN 698
Criminal Procedure Code, 1973 (CrPC) — Section 219, 313, 397, 464Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 397, 401, 409
High Courts29 Nov 1996Dismissed
Oriental Insurance Co. Ltd. Vs Babu Lal and Others
Rajasthan High Court · (1998) ACJ 67
Motor Vehicles Act, 1939 — Section 95
High Courts28 Nov 1996Dismissed
Bhagirath Vs State
Rajasthan High Court · (1997) 2 WLC 291 : (1996) 2 WLN 555
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts27 Nov 1996Dismissed
Hanuman Singh Vs Union of India (UOI)
Rajasthan High Court · (1997) CriLJ 1054
Central Reserve Police Force Act, 1949 — Section 10, 16, 9Central Reserve Police Force Rules, 1955 — Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 11, 122(2), 122(4), 122(5), 16
High Courts27 Nov 1996Dismissed
Jagdish Narain Vs Satish Chand Goswami and Others
Rajasthan High Court · AIR 1997 Raj 209 : (1997) 2 CivCC 565 : (1997) 1 WLC 292
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Nov 1996Allowed
Deepak Kumar Vs Union of India (UOI) and Others
Rajasthan High Court · (1997) 2 WLC 292 : (1996) 2 WLN 445
Civil Procedure Code, 1908 (CPC) — Section 105, 141Constitution of India, 1950 — Article 12, 136, 226, 311
High Courts26 Nov 1996Dismissed
Amichand Ahir and Others Vs Krishna Kumar and Another
Rajasthan High Court · (1997) CriLJ 1416 : (1997) 2 WLC 248
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401, 435Penal Code, 1860 (IPC) — Section 302, 307, 326
High Courts26 Nov 1996Allowed
Smt. Sujata Bhardwaj and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 1 RLW 87 : (1997) 1 WLC 377 : (1996) 2 WLN 439
Constitution of India, 1950 — Article 21, 22National Security Act, 1980 — Section 3
High Courts26 Nov 1996Allowed
Mahendra Kumar Surana Vs The Rajasthan State Board for the Prevention and Control of Water Pollution and Another
Rajasthan High Court · (1997) 2 RLW 963 : (1996) 2 WLN 437
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 17
High Courts26 Nov 1996Allowed
Tara Chand and Others Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2637 : (1997) 3 RCR(Criminal) 765 : (1997) 2 WLC 374
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 204, 313, 319Penal Code, 1860 (IPC) — Section 147, 323, 324, 451
High Courts22 Nov 1996Allowed
Ghewar Chand Vs State of Rajasthan
Rajasthan High Court · (1997) 1 RLW 38 : (1997) 1 WLC 342 : (1996) 2 WLN 432
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 136, 165, 32, 64, 65Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts22 Nov 1996Dismissed
Federal Bank Ltd. and Another Vs Smt. Sarala Devi Rathi
Rajasthan High Court · (1997) 88 CompCas 323
Companies Act, 1956 — Section 113, 621Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Nov 1996Allowed
Late Shri Amar Singh Vs Doongar Singh and Others
Rajasthan High Court · (1997) 1 RLW 210 : (1997) 1 WLC 693 : (1996) 2 WLN 407
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 3Limitation Act, 1963 — Section 5
High Courts21 Nov 1996Dismissed
Maluka Ram Vs State of Rajasthan
Rajasthan High Court · (1997) 1 RLW 72 : (1997) 1 WLC 488 : (1996) 2 WLN 536
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 323, 384, 448, 452
High Courts20 Nov 1996Allowed
Smt. Ratan Sharma Vs Ambesedar Drycleaners and Others
Rajasthan High Court · AIR 1997 Raj 75 : (1997) 1 RLW 214 : (1997) 1 WLC 300
Evidence Act, 1872 — Section 63(2)
High Courts20 Nov 1996
J.S. Kalkal, Civil Judge (JD) and J.M. Vs Rajendra Singh Rathore, Dy. S.P.
Rajasthan High Court · (1997) 2 WLC 286 : (1996) 2 WLN 541
Penal Code, 1860 (IPC) — Section 147, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts20 Nov 1996
Babu Lal Vs State Transport Appellate Tribunal and Another
Rajasthan High Court · (1997) 1 RLW 146 : (1997) 1 WLC 703 : (1996) 2 WLN 539
High Courts20 Nov 1996Dismissed
Harshvardhan Singh Vs Ranveer Singh and Others
Rajasthan High Court · AIR 1997 Raj 211 : (1997) 2 CivCC 612 : (1997) 1 WLC 47
Evidence Act, 1872 — Section 65Registration Act, 1908 — Section 17, 49