High Courts30 Jan 1997
Hira Lal and Others Vs Mohan Lal and Others
Rajasthan High Court · (1997) 1 RLW 377 : (1997) 2 WLC 704 : (1997) 1 WLN 412
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Rajasthan High Court judgments, 1997
554 judgments · page 25 of 28
High Courts30 Jan 1997Allowed
Rajasthan State Road Transport Corporation Vs Girdhar Singh and Another
Rajasthan High Court · (1998) 1 LLJ 134 : (1997) 2 WLC 48
Industrial Disputes Act, 1947 — Section 32(2)
High Courts30 Jan 1997
Nand Kishore Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2471
Criminal Procedure Code, 1973 (CrPC) — Section 123, 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(3), 16, 16(1), 2(1)Prevention of Food Adulteration Rules, 1955 — Rule 14, 17, 18
High Courts30 Jan 1997
Gobind Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1825
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 449Rajasthan Children Act, 1970 — Section 2, 20, 21, 24, 26
High Courts30 Jan 1997
Lal Chand Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2170 : (1997) 3 RCR(Criminal) 795
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401, 465Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 11, 11(1)Prevention of Food Adulteration Rules, 1955 — Rule 14, 17, 18
High Courts30 Jan 1997Dismissed
Dilip Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1854
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
High Courts30 Jan 1997
Tata Housing Development Co. Ltd. Vs The Competent Authority Urban Land Ceiling and Others
Rajasthan High Court · (1997) 1 RLW 532 : (1996) 1 WLN 411
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 6
High Courts29 Jan 1997
Buppulari Chinna Brahmanna and Another Vs State and Another
Rajasthan High Court · (1998) 2 RLW 1168 : (1998) 1 WLC 537 : (1997) 1 WLN 357
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 180, 181Penal Code, 1860 (IPC) — Section 120B, 406, 407, 420
High Courts29 Jan 1997Allowed
Smt. Rama and Others Vs Smt. Magan Bai and Others
Rajasthan High Court · (1997) 1 RLW 379 : (1997) 2 WLC 450 : (1997) 1 WLN 406
Specific Relief Act, 1963 — Section 20
High Courts28 Jan 1997
Dharam Singh Vs State of Raj. and Others
Rajasthan High Court · (1997) 1 WLN 150
Irrigation and Drainage Rules, 1955 — Rule 11(3)
High Courts28 Jan 1997Dismissed
Badri Lal Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2060 : (1997) 2 RLW 760 : (1997) 1 WLN 268
Criminal Procedure Code, 1973 (CrPC) — Section 397Essential Commodities Act, 1955 — Section 3, 7
High Courts28 Jan 1997Allowed
Hari Narayan and Others Vs Topkhana Desh Grah Nirman Samiti Ltd.
Rajasthan High Court · AIR 1997 Raj 174 : (1997) 2 CivCC 365 : (1997) 2 WLC 407
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 13
High Courts28 Jan 1997Dismissed
Punjab National Bank and Others Vs Millen Sales Corporation and Others
Rajasthan High Court · AIR 1997 Raj 151 : (1997) 2 CivCC 177 : (1997) 3 RCR(Civil) 74 : (1997) 1 RLW 454 : (1997) 2 WLC 535 : (1997) 1 WLN 152
Civil Procedure Code, 1908 (CPC) — Section 21(1)Contract Act, 1872 — Section 194
High Courts28 Jan 1997Allowed
Bal Kishan Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1857 : (1997) 2 RLW 765 : (1997) 3 WLC 55 : (1997) 1 WLN 264
Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 16, 16A, 20
High Courts27 Jan 1997Dismissed
Govind Ram Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2101 : (1997) 3 RLW 1626 : (1998) 1 WLC 570 : (1997) 1 WLN 254
Criminal Procedure Code, 1973 (CrPC) — Section 397, 461, 464, 465, 465(1)Prevention of Food Adulteration Act, 1954 — Section 10(2), 11(3), 13(5), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 23, 24, 25, 26
High Courts27 Jan 1997Dismissed
Raj Prakash Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1852 : (1997) 3 RLW 1612 : (1997) 1 WLN 260
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 13(2), 16Prevention of Food Adulteration Rules, 1955 — Rule 14, 17, 18, 42ZZZ, 47
High Courts25 Jan 1997
Smt. Chand Bai and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 2 RLW 1006 : (1997) 2 WLC 146 : (1997) 1 WLN 146
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts25 Jan 1997Dismissed
Prem Chand Vs Manak Chand and Others
Rajasthan High Court · AIR 1997 Raj 198 : (1997) 1 RLW 489 : (1997) 2 WLC 201
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts24 Jan 1997Dismissed
Union of India (UOI) Vs Roop Narayan and Others
Rajasthan High Court · (1998) 1 RCR(Civil) 80 : (1997) 2 WLC 455 : (1997) 1 WLN 339
Evidence Act, 1872 — Section 31Railways Act, 1989 — Section 18, 64, 65, 93
High Courts24 Jan 1997Allowed
Rajasthan Financial Corporation Vs Banwari Lal and Others
Rajasthan High Court · AIR 1997 Raj 273 : (1997) 1 RLW 462 : (1997) 2 WLC 199
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10Limitation Act, 1963 — Article 137State Financial Corporations Act, 1951 — Section 31(1)