COURT ARCHIVE

Rajasthan High Court judgments, 1997

554 judgments · page 6 of 28

High Courts16 Oct 1997

Poonam Chand Vs Smt. Manju

Rajasthan High Court · (1998) WLC 386 : (1998) 1 WLN 536

Civil Procedure Code, 1908 (CPC) — Section 115Guardians and Wards Act, 1890 — Section 12, 17, 25Hindu Minority and Guardianship Act, 1956 — Section 13, 6

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High Courts16 Oct 1997Dismissed

Ganpat Singh Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2614 : (1998) 2 RLW 884 : (1998) 1 WLC 315

Constitution of India, 1950 — Article 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 309, 311, 482Penal Code, 1860 (IPC) — Section 302, 307, 323, 325

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High Courts15 Oct 1997

Union of India (UOI) Vs Soram Bai and Others

Rajasthan High Court · (1998) 1 ACC 529

Evidence Act, 1872 — Section 114Railways Act, 1989 — Section 123, 68

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High Courts15 Oct 1997Dismissed

Sohan Singh Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2618

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 366, 368, 373, 376

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High Courts14 Oct 1997Dismissed

Nirmal Kumar and Vs State of Rajasthan and Another

Rajasthan High Court · AIR 1998 Raj 189 : (1997) 3 RLW 2086 : (1998) 2 WLC 141 : (1997) 2 WLN 519

Motor Vehicles Act, 1988 — Section 88(5)

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High Courts13 Oct 1997

Jagdish Chandra Ozha Vs The State of Rajasthan

Rajasthan High Court · (1997) 3 RLW 2091 : (1998) 3 WLC 381 : (1997) 2 WLN 247

Constitution of India, 1950 — Article 14, 226

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High Courts13 Oct 1997Dismissed

Hindustan Development Corporation Ltd. and Others Vs Kushan Chand Bader and Another

Rajasthan High Court · (1998) 94 CompCas 384

Companies Act, 1956 — Section 113, 113(2)Criminal Procedure Code, 1973 (CrPC) — Section 258, 482

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High Courts13 Oct 1997Dismissed

Baldev Sharma Vs Raj Devi

Rajasthan High Court · (1997) 3 RLW 2015 : (1998) 1 WLC 400 : (1997) 2 WLN 510

Civil Procedure Code, 1908 (CPC) — Section 2

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High Courts03 Oct 1997Dismissed

National Insurance Co. Ltd. Vs Shanti and Others

Rajasthan High Court · (1999) ACJ 1033

Motor Vehicles Act, 1939 — Section 110A

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High Courts01 Oct 1997Dismissed

Mohan P. Wag and Another Vs State of Rajasthan and Another

Rajasthan High Court · (1998) 94 CompCas 507

Companies Act, 1956 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 204, 482

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High Courts01 Oct 1997Allowed

Khem Das Vs The State of Rajasthan and Another

Rajasthan High Court · (1999) 2 RLW 1255 : (1997) 2 WLN 512

Constitution of India, 1950 — Article 14, 162, 19, 226Essential Commodities Act, 1955 — Section 3, 5

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High Courts01 Oct 1997Dismissed

Official Liquidator, Auto Electricals (India) Pvt. Ltd. (In Liquidation) Vs D.P. Gupta and Others

Rajasthan High Court · (1999) 98 CompCas 59

Companies Act, 1956 — Section 543

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High Courts01 Oct 1997Dismissed

Parmanand Paliwal Vs The State of Rajasthan and Another

Rajasthan High Court · (1997) 3 RLW 2076 : (1998) 1 WLC 237 : (1997) 2 WLN 498

Rajasthan Municipalities Act, 1959 — Section 63(1), 63(2), 63(4)

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High Courts01 Oct 1997Partly Allowed

Ganesha Ram and Others Vs Urban Improvement Trust

Rajasthan High Court · AIR 1998 Raj 73 : (1998) 2 CivCC 575

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts01 Oct 1997

Jayanti Lal Patel and Dr. Balvir Singh Tomar Vs Assistant Commissioner of Income Tax and Others

Rajasthan High Court · (1998) 233 ITR 588

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(5), 143

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High Courts01 Oct 1997Dismissed

Ram Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1999) 1 RLW 8 : (1997) 3 RLW 1935 : (1997) 2 WLC 699 : (1997) 2 WLN 505

Rajasthan Service Rules, 1951 — Rule 170

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High Courts01 Oct 1997

JAYANTI LAL PATEL Vs ASSISTANT COMMISSIONER OF INCOME TAX and Others (ALSO BALVIR SINGH TOMAR v. ASSTT. Commissioner of Income Tax and Others).

Rajasthan High Court · (1997) 142 CTR 571

Benami Transactions (Prohibition) Act, 1988 — Section 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts30 Sept 1997Allowed

Dheer Singh Vs Amar Singh and Others

Rajasthan High Court · (1998) 2 WLC 704 : (1997) 2 WLN 492

Hindu Adoptions and Maintenance Act, 1956 — Section 16

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High Courts30 Sept 1997Allowed

Temple of Thakurji Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1998 Raj 85 : (1998) 1 RLW 127 : (1997) 2 WLN 535

Civil Procedure Code, 1908 (CPC) — Section 2(9)Constitution of India, 1950 — Article 14Rajasthan Tenancy Act, 1955 — Section 46

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High Courts30 Sept 1997Allowed

Mukesh and Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2439

Constitution of India, 1950 — Article 14, 21, 227, 309Criminal Law (Amendment) Act, 1952 — Section 3A, 6(1), 8ACriminal Procedure Code, 1973 (CrPC) — Section 170, 173, 206, 206, 206(2)

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