High Courts24 Jan 1997Dismissed
Union of India (UOI) Vs Roop Narayan and Others
Rajasthan High Court · (1999) ACJ 413 : AIR 1997 Raj 123 : (1997) 3 RLW 1697
Evidence Act, 1872 — Section 114, 17Railways Act, 1989 — Section 64, 65
COURT ARCHIVE
Rajasthan High Court judgments, 1997
554 judgments · page 26 of 28
High Courts24 Jan 1997Dismissed
Rameshwar Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2064 : (1998) 1 RCR(Criminal) 57 : (1997) 3 RLW 1636 : (1997) 1 WLN 250
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(2), 13(3), 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 17
High Courts24 Jan 1997Dismissed
Ashwini Kumar Bhardwaj Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2150 : (1997) 1 RLW 260 : (1997) 1 WLC 673 : (1997) 1 WLN 143
Arms Act, 1959 — Section 25, 27, 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 219, 220Evidence Act, 1872 — Section 27
High Courts24 Jan 1997Dismissed
Lal Chand Vs State of Rajasthan
Rajasthan High Court · (1997) 3 RLW 1639 : (1997) 1 WLN 248
Criminal Procedure Code, 1973 (CrPC) — Section 397Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16A, 7
High Courts24 Jan 1997Allowed
Dilip Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1997) CriLJ 2461 : (1997) 3 RLW 1736 : (1997) 2 WLC 349
Criminal Procedure Code, 1973 (CrPC) — Section 260, 261, 262, 263, 264Evidence Act, 1872 — Section 114, 45, 51, 60Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 16, 16(1), 7(1)
High Courts21 Jan 1997Dismissed
Life Insurance Corporation of India Vs Smt. Nathi Devi and Others
Rajasthan High Court · (1998) 1 CivCC 186 : (1997) 1 RLW 263 : (1997) 2 WLC 229 : (1997) 1 WLN 136
Evidence Act, 1872 — Section 167
High Courts21 Jan 1997Allowed
Pala Singh Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2797
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34, 397, 449
High Courts21 Jan 1997Dismissed
Chhelaram Vs Manak
Rajasthan High Court · AIR 1997 Raj 284 : (1997) 2 WLC 85 : (1997) 1 WLN 138
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3A, Order 41 Rule 3A(1), Order 41 Rule 9, 100Limitation Act, 1963 — Section 3, 5
High Courts21 Jan 1997
Abhijeet Singh @ Gouri Vs State of Rajasthan
Rajasthan High Court · (1997) 1 RLW 420 : (1997) 1 WLN 135
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts20 Jan 1997Allowed
Narain Soni Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1859 : (1997) 2 RLW 749 : (1997) 3 RLW 1721
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jan 1997
Dharm Singh Vs The State of Rajasthan
Rajasthan High Court · (1997) 1 RLW 419 : (1997) WLC 70 : (1997) 1 WLN 130
Rules for the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970 — Rule 10
High Courts20 Jan 1997Allowed
Smt. Barfi Devi and Others Vs State of Rajasthan
Rajasthan High Court · (1997) 1 WLN 131
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 19, 2, 7
High Courts17 Jan 1997
Diwan Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 1 WLN 127
High Courts17 Jan 1997Allowed
Ashwini Kumar Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 813
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190(1), 319, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 59(2), 8Opium Act, 1878 — Section 4, 9
High Courts16 Jan 1997
State of Rajasthan Vs The Spencon (India) Pvt. Ltd.
Rajasthan High Court · (1997) 1 RLW 340 : (1997) 2 WLC 309 : (1997) 1 WLN 110
Arbitration Act, 1940 — Section 13, 14, 17, 20, 30Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 73
High Courts16 Jan 1997Dismissed
Rajmal and Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1997 Raj 68
Land Acquisition Act, 1894 — Section 17(4), 4, 4(1), 5A
High Courts16 Jan 1997Allowed
Jaffar Khan Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1571
Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Jan 1997Dismissed
Sunil Kumar Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1081 : (1997) 1 RLW 566
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts16 Jan 1997Dismissed
Upendra Singh Solanki Vs State of Rajasthan and Others
Rajasthan High Court · (1997) CriLJ 1850
Criminal Procedure Code, 1973 (CrPC) — Section 175(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 332
High Courts16 Jan 1997
Govind Singh Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1562
Cattle Trespass Act, 1871 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 103, 104, 105, 302, 304