COURT ARCHIVE

Rajasthan High Court judgments, 1997

554 judgments · page 3 of 28

High Courts24 Nov 1997

Parveen Kumar and Others Vs State and Another

Rajasthan High Court · (1998) CriLJ 1693 : (1997) 1 WLC 181

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Penal Code, 1860 (IPC) — Section 405, 406, 490A, 498A

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High Courts21 Nov 1997Allowed

Ram Pal Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3261 : (1998) 1 RLW 98 : (1998) 2 WLC 31

Constitution of India, 1950 — Article 20, 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 157, 173, 190Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 22, 3(1), 4, 4(2)

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High Courts21 Nov 1997Dismissed

Duli Chand Jain Vs Rajendra Prasad

Rajasthan High Court · (1998) 1 RLW 512 : (1998) 1 WLC 461 : (1998) 1 WLN 554

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts21 Nov 1997

Yogendra Kumar Durlabhji Vs Commissioner of Income Tax and Another

Rajasthan High Court · (1999) 237 ITR 405

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 139(8), 215, 217, 271(1)

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High Courts21 Nov 1997

YOGENDRA KUMAR DURLABHJI Vs COMMISSIONER OF INCOME TAX and Another

Rajasthan High Court · (1998) 146 CTR 470

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 11, 12A, 139, 143, 148

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High Courts20 Nov 1997Dismissed

K.K. Sharma and Others Vs State of Rajasthan and Another

Rajasthan High Court · (1998) CriLJ 2609 : (1998) 2 RLW 832 : (1998) 3 WLC 591

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 162, 190(1), 204Dowry Prohibition Act, 1961 — Section 4

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High Courts19 Nov 1997Allowed

Kailash Chand Vs State of Rajasthan

Rajasthan High Court · (1998) 1 DMC 650 : (1998) 1 WLC 468

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 176, 201, 304B

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High Courts19 Nov 1997Allowed

Gajraj Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1998) 2 DMC 679

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302

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High Courts19 Nov 1997

Rajasthan State Road Transport Corporation and Others Vs Laxman Das Mali and Another

Rajasthan High Court · (1998) 79 FLR 852 : (1998) 1 LLJ 948 : (1998) 1 RLW 37 : (1998) 1 WLC 681 : (1997) 2 WLN 705

Payment of Wages Act, 1936 — Section 10, 15, 15(2), 22, 7

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High Courts19 Nov 1997Dismissed

Union of India (UOI) and Others Vs Ex Sepoy Chander Singh

Rajasthan High Court · (1998) 1 RLW 118 : (1998) 1 WLC 646 : (1997) 2 WLN 675

Constitution of India, 1950 — Article 14, 311

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High Courts19 Nov 1997Allowed

Municipal Board Bandikui Vs Kamla Prasad and Another

Rajasthan High Court · (1998) 2 WLC 65 : (1997) 2 WLN 674

Criminal Procedure Code, 1973 (CrPC) — Section 251

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High Courts19 Nov 1997Dismissed

Kan Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1998) CriLJ 3163 : (1998) 1 RCR(Criminal) 605 : (1997) 3 RLW 2053 : (1998) 2 WLC 99 : (1998) 1 WLN 433 : (1997) 2 WLN 694

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 190, 491Penal Code, 1860 (IPC) — Section 120B, 406, 420, 498Police Act, 1861 — Section 3

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High Courts18 Nov 1997Allowed

Ramavatar Vs State of Rajasthan and Others

Rajasthan High Court · (1998) 2 RLW 879 : (1998) 2 WLC 173 : (1997) 2 WLN 656

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325

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High Courts18 Nov 1997

Smt. Premlata Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 1430 : (1998) 1 RLW 134 : (1998) 3 WLC 102

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 197, 198, 420, 464

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High Courts18 Nov 1997

Sunit Kumar Vs The State of Rajasthan

Rajasthan High Court · (1998) 4 RCR(Criminal) 89 : (1998) 2 RLW 899 : (1998) 2 RLW 1209 : (1998) 1 WLC 299 : (1998) 1 WLN 546

Criminal Procedure Code, 1973 (CrPC) — Section 340, 91Penal Code, 1860 (IPC) — Section 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts18 Nov 1997

B.G. Singh and Another Vs State of Rajasthan and Another

Rajasthan High Court · (1998) 2 RLW 1275 : (1998) 2 WLC 671 : (1998) 1 WLN 542

Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 173, 190, 204Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 380, 436

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High Courts13 Nov 1997Allowed

Chirag Khan Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3209

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376

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High Courts13 Nov 1997Dismissed

Santosh Acharya (Smt.) Vs Narsingh Lal

Rajasthan High Court · (1999) 1 DMC 121 : (1998) 3 RCR(Civil) 156 : (1998) 2 WLC 12 : (1997) 2 WLN 646

Hindu Marriage Act, 1955 — Section 13(1), 13(1A), 23(1), 23(1A), 9

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High Courts13 Nov 1997Allowed

Hanuman Prasad Vs The State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2421

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 397, 401Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 379, 447

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High Courts13 Nov 1997Dismissed

Naib Singh and Others Vs State of Rajasthan and Others

Rajasthan High Court · (1997) 3 RLW 2081 : (1998) 1 WLC 672 : (1997) 2 WLN 640

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 17, 4, 5A, 6

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