CourtKutchehry.com

COURT ARCHIVE

Rajasthan High Court judgments, 1998

460 judgments · page 12 of 23

High Courts21 Apr 1998Allowed

Abida Vs M.D.S. University and Another

Rajasthan High Court · AIR 1998 Raj 328 : (1998) 2 RLW 1200 : (1998) 3 WLC 578 : (1998) 1 WLN 580

Constitution of India, 1950 — Article 226, 51AEvidence Act, 1872 — Section 115
Read judgment
High Courts21 Apr 1998

Union of India (UOI) and Another Vs Pannalal and Another

Rajasthan High Court · (1998) CriLJ 3746 : (1999) 1 RCR(Criminal) 46 : (1998) 3 RLW 1444 : (1999) 1 WLC 293

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 20(3), 21, 22(1), 22(2), 5Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 163, 167, 173, 190
Read judgment
High Courts20 Apr 1998Allowed

Devendra Kumar Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 493

Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 251Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 407
Read judgment
High Courts16 Apr 1998Dismissed

Rahul alias Babu Lal Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3664 : (1998) 3 RLW 1515 : (1999) 1 WLC 55 : (1998) 1 WLN 662

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 397, 401, 428Evidence Act, 1872 — Section 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
Read judgment
High Courts06 Apr 1998Allowed

Arjun Ram Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 4375 : (1999) 1 RCR(Criminal) 499 : (1998) 3 RLW 1613 : (1999) 3 WLC 292 : (1998) 1 WLN 261

Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Juvenile Justice Act, 1986 — Section 32, 7(3), 8Penal Code, 1860 (IPC) — Section 302
Read judgment