High Courts04 Apr 1997Dismissed
D.P. Choudhary and Others Vs Kumari Manjulata
Rajasthan High Court · AIR 1997 Raj 170 : (1998) 1 RLW 231
COURT ARCHIVE
Rajasthan High Court judgments, 1997
554 judgments · page 20 of 28
High Courts04 Apr 1997Partly Allowed
Mukesh Kumar Ajmera and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1997 Raj 250
Constitution of India, 1950 — Article 14, 21, 246, 25, 26Evidence Act, 1872 — Section 17Rajasthan Panchayati Raj Act, 1994 — Section 19(L), 39, 39(1), 39(2), 40
High Courts04 Apr 1997
Bajaj Hindustan Limited and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1997 Raj 262 : (1997) 2 RLW 891
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 3
High Courts03 Apr 1997Dismissed
Mst. Hasti Devi Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2787 : (1997) 2 RLW 933 : (1997) WLC 669
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 450, 452
High Courts03 Apr 1997
COMMISSIONER OF WEALTH TAX Vs MAHARAJA SHRI GAJ SINGHJI.
Rajasthan High Court · (1998) 145 CTR 477 : (1998) 96 TAXMAN 267
Income Tax Act, 1961 — Section 230A, 30, 32Wealth Tax Act, 1957 — Section 27(3), 32
High Courts02 Apr 1997Allowed
Mishri Bai Vs Krishna Lal Chaddha
Rajasthan High Court · (1997) 2 RLW 884 : (1997) 3 RLW 2034 : (1997) 1 WLN 353
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(i)
High Courts02 Apr 1997Allowed
Ambrish Kumar Tiwari Vs Sita Ram Jhalani and Others
Rajasthan High Court · AIR 1998 Raj 21 : (1998) 3 RCR(Civil) 96 : (1998) 1 RLW 474 : (1997) 3 WLC 193 : (1997) 1 WLN 376
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 32 Rule 3(1), Order 32 Rule 3(2), Order 32 Rule 3(3), Order 6 Rule 16
High Courts02 Apr 1997Partly Allowed
Smt. Amri Devi and Others Vs Ridmal and Others
Rajasthan High Court · AIR 1998 Raj 25 : (1998) 1 CivCC 564 : (1997) 2 RLW 823 : (1997) 3 WLC 292
Contract Act, 1872 — Section 65Limitation Act, 1963 — Article 47
High Courts02 Apr 1997Allowed
Smt. Vimla Vs Surendra Singh
Rajasthan High Court · (1998) CriLJ 1464 : (1998) 2 RCR(Criminal) 568
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts01 Apr 1997Allowed
Rajasthan State Road Transport Corporation and Others Vs Suraj Prakash Mangal
Rajasthan High Court · (1997) 3 RLW 1830 : (1997) 2 WLC 611 : (1997) 1 WLN 240
High Courts01 Apr 1997
Swaroop Chand Kojuram Vs Commissioner of Income Tax
Rajasthan High Court · (1997) 139 CTR 460 : (1999) 235 ITR 732
Income Tax Act, 1961 — Section 256(2), 68
High Courts01 Apr 1997Dismissed
Pokhar Mal Vs Amar Chand and Another
Rajasthan High Court · (1997) 2 RLW 818 : (1997) 3 WLC 327 : (1997) 1 WLN 602
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts31 Mar 1997
Modern Threads (India) Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · (1998) 230 ITR 598 : (1997) 2 WLC 692 : (1997) 1 WLN 348
Constitution of India, 1950 — Article 226
High Courts31 Mar 1997
MODERN THREADS (INDIA) LTD. Vs UNION OF INDIA and Others
Rajasthan High Court · (1997) 139 CTR 469
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 195, 248, 96, 97
High Courts31 Mar 1997Dismissed
Bhagesh Chandra Vs Laxman Das
Rajasthan High Court · (2000) 3 CivCC 143 : (1998) 2 CivCC 364 : (1999) 2 RCR(Civil) 178
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Mar 1997Dismissed
Umesh Chand and Another Vs The State of Rajasthan and Another
Rajasthan High Court · (1997) 3 RLW 1849 : (1997) 3 WLC 633 : (1997) 1 WLN 326
Rajasthan State Engineering Service (Direct Recruitment by Combined Competitive Examination) Rules, 1991 — Rule 16(ii)
High Courts28 Mar 1997
State of Rajasthan and Others Vs Smt. Bhanwari Devi
Rajasthan High Court · (1997) 2 WLC 473 : (1997) 1 WLN 625
Rajasthan Panchayati Raj Act, 1994 — Section 39(2), 40
High Courts28 Mar 1997Dismissed
Sumiti Roop Chand Bhandari Vs Himmat Mal Giriya
Rajasthan High Court · (1997) 2 RLW 813 : (1997) 3 WLC 113 : (1997) 1 WLN 618
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 57
High Courts27 Mar 1997Dismissed
Kamlesh Kumari Vs Laxmi Kant
Rajasthan High Court · (1997) 2 DMC 143 : (1997) 3 WLC 322
Hindu Marriage Act, 1955 — Section 13, 26
High Courts27 Mar 1997Dismissed
Mishrilal Vs Kamla and Others
Rajasthan High Court · (1998) 2 ACC 241 : (1999) ACJ 1533
Motor Vehicles Act, 1988 — Section 149, 96