High Courts29 Sept 1997Dismissed
Baijnath and Another Vs Smt. Ganga Devi and Another
Rajasthan High Court · AIR 1998 Raj 125 : (1999) 4 CivCC 684 : (1997) 3 WLC 715
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
COURT ARCHIVE
Rajasthan High Court judgments, 1997
554 judgments · page 7 of 28
High Courts29 Sept 1997
Dharampal Singh and Another Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 3372 : (1998) 2 RLW 905
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 173(8), 218Evidence Act, 1872 — Section 27
High Courts25 Sept 1997
Sita Ram Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 287 : (1997) 3 WLC 750
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304A, 307, 80
High Courts23 Sept 1997Allowed
Kalulal Vs State and Others
Rajasthan High Court · (1997) 3 RLW 1685 : (1998) 1 WLC 566 : (1997) 2 WLN 501
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16(9)
High Courts18 Sept 1997Dismissed
Magaram and Others, etc. Vs The B.O.R. and Others
Rajasthan High Court · AIR 1998 Raj 90 : (1997) 3 RLW 1787 : (1998) 1 WLC 521
Constitution of India, 1950 — Article 226Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 18Rajasthan Tenancy Act, 1955 — Section 229
High Courts17 Sept 1997Dismissed
Smt. Sunder Kanwar Vs The Board of Revenue
Rajasthan High Court · (1997) 3 RLW 1963 : (1998) 1 WLC 585 : (1997) 2 WLN 490
Rajasthan Tenancy Act, 1955 — Section 30DD
High Courts17 Sept 1997Allowed
Smt. Sunita Sajnani Vs Ratan Kumar
Rajasthan High Court · (1999) 1 DMC 154 : (1997) 3 RLW 1813 : (1998) WLC 17
Civil Procedure Code Amendment Act, 1973 — Order 32 Rule 15
High Courts17 Sept 1997Allowed
Ishwar Lal Bhagat Ram and Others Vs Asulal and Another
Rajasthan High Court · (1997) 3 RLW 1894 : (1998) 1 WLC 305 : (1997) 2 WLN 276
Civil Procedure Code, 1908 (CPC) — Section 100, 151
High Courts17 Sept 1997Dismissed
Chiranjee Lal Vs State of Rajasthan
Rajasthan High Court · (1998) 2 RLW 1251 : (1998) 1 WLC 560 : (1997) 2 WLN 484
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 468Essential Commodities Act, 1955 — Section 3, 7, 8, 9
High Courts16 Sept 1997Dismissed
Anil Mahatma Vs Sunil Mehta
Rajasthan High Court · (1998) 3 CivCC 159 : (1997) 3 RLW 1773 : (1998) 1 WLC 106 : (1998) 1 WLN 533
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10
High Courts16 Sept 1997
Rukma Devi and Others Vs Ramavtar and Others
Rajasthan High Court · (1998) ACJ 1203
High Courts16 Sept 1997Allowed
Deepak Gupta Vs Santosh Kumar Jain and Others
Rajasthan High Court · (1998) 1 RLW 549 : (1998) 1 WLC 433 : (1997) 2 WLN 468
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Sept 1997
Rukma Devi and Others Vs Ramavtar and Others
Rajasthan High Court · (2000) 1 ACC 73
High Courts12 Sept 1997Allowed
Renu Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1998) WLC 297 : (1997) 2 WLN 438
Constitution of India, 1950 — Article 14, 16Hindu Marriage Act, 1955 — Section 13, 13B, 23
High Courts12 Sept 1997Dismissed
Bhanwar Lal Vs Champa (Mst.)
Rajasthan High Court · (1999) 1 DMC 264 : (1998) 1 RLW 159
Hindu Marriage Act, 1955 — Section 24
High Courts12 Sept 1997Allowed
Ratan Lal Vs Rajasthan Housing Board and Others
Rajasthan High Court · AIR 1998 Raj 154 : (1997) 3 RLW 2005 : (1997) 2 WLN 531
Rajasthan Housing Board Act, 1970 — Section 28
High Courts11 Sept 1997Dismissed
Chaitanya Singh Vs Maharishi Dayanand Saraswati University and Others
Rajasthan High Court · AIR 1998 Raj 129 : (1998) 2 RLW 1164 : (1997) 3 WLC 758 : (1997) 2 WLN 464
Constitution of India, 1950 — Article 226
High Courts11 Sept 1997Allowed
Kulwant Singh Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 745 : (1998) WLC 264
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 42(2), 50, 8
High Courts11 Sept 1997Dismissed
Dr. Jagdish Saini Vs University of Rajasthan and Others
Rajasthan High Court · AIR 1998 Raj 349 : (1998) 3 WLC 740
Constitution of India, 1950 — Article 226
High Courts11 Sept 1997Allowed
Moti Lal Sharma Vs University of Rajasthan and Another
Rajasthan High Court · (1998) 2 LLJ 1021 : (1998) 1 WLC 441
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10