High Courts16 Jan 1997Dismissed
Purkha Ram Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1566
Criminal Procedure Code, 1973 (CrPC) — Section 162, 174, 311, 313Evidence Act, 1872 — Section 25, 8Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Rajasthan High Court judgments, 1997
554 judgments · page 27 of 28
High Courts15 Jan 1997Allowed
Shiv Shanker Goyal and Others Vs The Municipal Council, Ajmer
Rajasthan High Court · AIR 1997 Raj 176
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Rajasthan Municipalities Act, 1959 — Section 170(1)
High Courts15 Jan 1997Allowed
Rajendra Singh Vs State of Rajasthan
Rajasthan High Court · (1997) 2 RLW 745 : (1997) 1 WLN 244
Criminal Procedure Code, 1973 (CrPC) — Section 257, 258, 468, 482
High Courts14 Jan 1997Allowed
Jashwant Raj and Others Vs Bata India Limited
Rajasthan High Court · (1997) 1 RLW 322 : (1997) 2 WLC 115 : (1997) 1 WLN 103
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts14 Jan 1997
Rana Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 1 RLW 329 : (1997) 1 WLN 97
Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 13A
High Courts14 Jan 1997Dismissed
State of Rajasthan Vs Bhura Ram
Rajasthan High Court · (1997) CriLJ 1073 : (1997) 1 RLW 572
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378(3)Penal Code, 1860 (IPC) — Section 354, 375, 376, 511
High Courts13 Jan 1997Dismissed
J.K. Acrylics Vs Union of India (UOI)
Rajasthan High Court · (1997) 2 LLJ 608 : (1997) 1 RLW 612 : (1997) WLC 1
Payment of Bonus (Amendment) Act, 1995 — Section 34
High Courts10 Jan 1997Allowed
Narayan Dutt Vs Ibrahim
Rajasthan High Court · (1997) 1 RLW 228 : (1997) 2 WLC 134 : (1997) 1 WLN 90
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Jan 1997Allowed
Surendra Kumar Vs Kiran Devi
Rajasthan High Court · AIR 1997 Raj 63
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13
High Courts10 Jan 1997Dismissed
Bheru Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 1 RLW 298 : (1997) 1 WLN 83
Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 4
High Courts09 Jan 1997
Mehta Vegetables P. Ltd. Vs Union of India (UOI) and Another
Rajasthan High Court · (1998) 234 ITR 425
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 269SS, 269T
High Courts09 Jan 1997Dismissed
Macson Marbles Private Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2000) 68 ECC 270 : (2000) 115 ELT 317
Central Excise Rules, 1944 — Rule 230(2)Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts09 Jan 1997Allowed
Deep Darshan Grah Nirman Sahkari Samiti Ltd. Vs U.I.T. and Others
Rajasthan High Court · (1997) 1 RLW 241 : (1997) 1 WLC 645 : (1997) 1 WLN 336
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts08 Jan 1997Allowed
Tihsan Chand Vikarm Chand Jain Vs Mohan Lal Chhipa
Rajasthan High Court · (1997) 1 WLN 78
High Courts08 Jan 1997Allowed
Abdul Majid Vs State of Raj. and Others
Rajasthan High Court · (1997) 1 RLW 226 : (1997) 3 RLW 1794 : (1997) 1 WLC 281 : (1997) 1 WLN 74
High Courts08 Jan 1997Allowed
Lalit Kumar Vs Life Insurance Corpn. and Another
Rajasthan High Court · (1997) 1 RLW 440 : (1997) 2 WLC 635 : (1997) 1 WLN 80
Rajasthan Employment of Physically Handicapped Rules, 1976 — Rule 5, 6
High Courts08 Jan 1997Allowed
Laxman Singh Vs State of Raj.
Rajasthan High Court · (1997) 1 RLW 191 : (1997) 2 WLC 98 : (1997) 1 WLN 76
Industrial Disputes Act, 1947 — Section 12, 25F, 25G, 25H, 2A
High Courts07 Jan 1997Allowed
Cimmco Ltd. Vs Shyam Mohan Jain
Rajasthan High Court · AIR 1997 Raj 180 : (1997) 2 CivCC 282 : (1997) 4 RCR(Civil) 454 : (1997) 1 RLW 587 : (1997) 1 WLC 581
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, 115
High Courts07 Jan 1997Partly Allowed
Shiv Lal Vs Food Corporation of India
Rajasthan High Court · AIR 1997 Raj 93 : (1997) 1 RLW 410 : (1997) 1 RLW 355 : (1997) 2 WLC 203 : (1997) 1 WLN 56
Arbitration Act, 1940 — Section 14(2), 29, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Evidence Act, 1872 — Section 115
High Courts07 Jan 1997Allowed
Raghunath Prasad Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 2219 : (1997) 1 WLN 53
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482, 483Evidence Act, 1872 — Section 45, 51