High Courts10 Sept 1997
Gajanand Mishra 'Manav' Vs The Union of India (UOI) and Others
Rajasthan High Court · (1998) 2 RLW 838 : (1997) 3 WLC 740 : (1997) 2 WLN 454
Constitution of India, 1950 — Article 14, 19, 21, 226, 300A
COURT ARCHIVE
Rajasthan High Court judgments, 1997
554 judgments · page 8 of 28
High Courts09 Sept 1997Dismissed
Deenbandhu Parmar Vs Rajasthan State Mineral Development Corporation Ltd. and Another
Rajasthan High Court · (1998) 2 RLW 710 : (1998) 2 WLC 246 : (1997) 2 WLN 528
Rajasthan State Mineral Development Corporation (Recruitment and Promotion) Rules, 1980 — Rule 13
High Courts09 Sept 1997Allowed
Babu Bhai and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1998) CriLJ 565
Criminal Procedure Code, 1973 (CrPC) — Section 482Rajasthan Public Gambling Ordinance, 1949 — Section 12, 13
High Courts09 Sept 1997Dismissed
Anop Singh Ratnu and Others Vs Maharshi Dayanand Saraswati University, Ajmer
Rajasthan High Court · AIR 1998 Raj 54 : (1997) 3 RLW 1742 : (1998) 1 WLC 370 : (1997) 2 WLN 441
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115National Council for Teacher Education Act, 1993 — Section 12, 17(4)
High Courts09 Sept 1997Dismissed
Shri Niwas Jhanwar Vs Jethmal and Others
Rajasthan High Court · AIR 1998 Raj 77 : (1998) WLC 41
Constitution of India, 1950 — Article 226Rajasthan Municipalities Act, 1959 — Section 46, 53, 55
High Courts09 Sept 1997
Sudha Devi and Others Vs Rajasthan State Road Trans. Corpn.
Rajasthan High Court · (1998) ACJ 941
High Courts09 Sept 1997Dismissed
United India Insurance Company Limited Vs Smt. Ladhu Devi and Others
Rajasthan High Court · (1998) ACJ 1411 : AIR 1998 Raj 49 : (1998) 2 CivCC 31 : (1997) 3 RLW 1865 : (1998) 1 WLC 58 : (1997) 2 WLN 447
Motor Vehicles Act, 1939 — Section 95
High Courts09 Sept 1997Allowed
Smt. Prabha Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (1998) 2 RLW 1247 : (1998) 2 WLC 242 : (1997) 2 WLN 460
Constitution of India, 1950 — Article 14, 16Hindu Marriage Act, 1955 — Section 13, 13B, 23
High Courts08 Sept 1997Allowed
Smt. Savindar Kaur Vs State of Rajasthan and Others
Rajasthan High Court · (1997) 3 RLW 1878 : (1998) 1 WLC 318 : (1997) 2 WLN 432
Constitution of India, 1950 — Article 226
High Courts08 Sept 1997Allowed
Tikuram and Others Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 512 : (1997) 3 RLW 1975
Criminal Procedure Code, 1973 (CrPC) — Section 107, 157, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 342
High Courts05 Sept 1997Dismissed
Rashid Vs State of Raj. and Others
Rajasthan High Court · (1997) 2 WLN 424
Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 110General Clauses Act, 1897 — Section 21
High Courts04 Sept 1997Allowed
Banshilal Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 297
Penal Code, 1860 (IPC) — Section 363, 376, 511
High Courts04 Sept 1997
COMMISSIONER OF INCOME TAX Vs SHYAM SUNDER DHOOT.
Rajasthan High Court · (1998) 145 CTR 523
Income Tax Act, 1961 — Section 253, 256
High Courts04 Sept 1997
Ram Kumar and Others Vs Mahaveer and Others
Rajasthan High Court · (1998) ACJ 1073
High Courts03 Sept 1997Dismissed
Niyazuddin Vs State of Rajasthan and Another
Rajasthan High Court · (1998) 2 RLW 1178 : (1997) 3 WLC 589 : (1997) 2 WLN 406
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472, 473Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17Mines Act, 1952 — Section 66, 79
High Courts03 Sept 1997Allowed
Madanlal Vs State of Rajasthan and Others
Rajasthan High Court · (1998) CriLJ 597 : (1997) 3 RLW 1664 : (1997) 2 WLN 301
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 200, 203, 204, 210Penal Code, 1860 (IPC) — Section 34, 366, 376
High Courts02 Sept 1997Dismissed
Jagdish Singh Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 718
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120B, 164, 307, 326, 354
High Courts02 Sept 1997Allowed
Surendra Singh and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1998) WLC 318 : (1997) 2 WLN 415
Constitution of India, 1950 — Article 48A, 51A
High Courts02 Sept 1997
Velji Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 970
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397Essential Commodities Act, 1955 — Section 2, 2(1), 2(2), 2(2A), 3Rajasthan Edible Oils and Oilseeds Dealers Licensing (Amendment) Order, 1978 — Section 1
High Courts02 Sept 1997Allowed
Cheeku Singh Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 950 : (1997) 3 RLW 1661 : (1998) 2 WLC 158 : (1997) 2 WLN 421
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 465, 482