High Courts11 Mar 1998Dismissed
Jafarullah Vs Kota Open University and Others
Rajasthan High Court · (1998) 2 RLW 1349 : (1998) 3 WLC 269 : (1998) 1 WLN 272
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Rajasthan High Court judgments, 1998
460 judgments · page 16 of 23
High Courts10 Mar 1998Dismissed
Harbans Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 1 RLW 50 : (1998) 3 WLC 43 : (1998) 1 WLN 267
Constitution of India, 1950 — Article 226
High Courts10 Mar 1998Dismissed
R.S.E.B. Vs Deepak Oils
Rajasthan High Court · AIR 1998 Raj 176 : (1998) 3 CivCC 38
Electricity Act, 1910 — Section 26
High Courts10 Mar 1998Dismissed
Abdul Wahid Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 3423
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 41, 41(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Mar 1998Dismissed
State of Rajasthan Vs Kirti Bhargava
Rajasthan High Court · (1998) 3 RCR(Criminal) 525 : (1998) 2 RLW 858 : (1998) 3 WLC 225 : (1998) 1 WLN 324
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts10 Mar 1998
Jaishree Agro Industries Pvt. Ltd. and Others Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 1865
Insecticides Act, 1968 — Section 17(1), 18(1), 22(6), 23(3), 24(4)
High Courts09 Mar 1998Allowed
Jagatjit Cotton Textile Mills Ltd., Sriganganagar Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1998 Raj 177 : (1999) 1 RLW 354 : (1998) 3 WLC 174 : (1998) 1 WLN 383
High Courts09 Mar 1998Allowed
Kanhaiyalal Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 3155
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313, 465Penal Code, 1860 (IPC) — Section 161, 164, 165
High Courts06 Mar 1998
Girdhari Nath Vs State of Rajasthan
Rajasthan High Court · (1999) 1 ACR 545
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 50, 54, 8
High Courts06 Mar 1998Allowed
Gumani and Others Vs Ram Chandra and Others
Rajasthan High Court · (1999) 1 ACC 641 : (1999) ACJ 1559
High Courts06 Mar 1998Allowed
Tara Chand Chokdayat and Others Vs State of Rajasthan and Another
Rajasthan High Court · (1999) 2 LLJ 1279
High Courts06 Mar 1998
Project Manager, Rajasthan State Tungsten Development Corporation and Another Vs Authority under Payment of Wages Act
Rajasthan High Court · (2000) 3 LLJ 1199 : (1998) 2 RLW 994 : (1998) 1 WLN 506
Payment of Wages Act, 1936 — Section 15(2), 7
High Courts06 Mar 1998Allowed
Chain Singh Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (1998) 1 WLN 516
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 21, 226, 32Contract Act, 1872 — Section 23
High Courts06 Mar 1998Allowed
Union of India (UOI) and Another Vs Kripal Industries
Rajasthan High Court · AIR 1998 Raj 224 : (1998) 3 CivCC 638 : (1998) 2 RLW 773 : (1998) 2 WLC 396 : (1998) 1 WLN 379
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts06 Mar 1998Dismissed
L.M.P. Precision Engineering Co. Vs Ram Narain
Rajasthan High Court · AIR 1998 Raj 179 : (1998) 3 CivCC 76 : (1998) 2 RLW 875 : (1998) 3 WLC 398 : (1998) 1 WLN 363
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 4, Order 29 Rule 3
High Courts06 Mar 1998
Anil Kumar and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1998 Raj 202 : (1999) 1 RLW 356 : (1998) 1 WLN 316
Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 6
High Courts05 Mar 1998Dismissed
Rakesh Kumar Vs The State of Rajasthan
Rajasthan High Court · (1998) 3 WLC 309 : (1998) WLC 571 : (1998) 1 WLN 238
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts05 Mar 1998Dismissed
Vaidhya Shyam Sunder Joshi Vs Jain Vishwa Bharti Ladnu and Others
Rajasthan High Court · AIR 1998 Raj 227 : (1998) 3 CivCC 324 : (1998) 3 WLC 96 : (1998) 1 WLN 251
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Mar 1998Allowed
Gopal Lal Vs Smt. Amba Bai and Others
Rajasthan High Court · AIR 1998 Raj 301 : (1998) 3 CivCC 606 : (1998) 3 RCR(Civil) 566 : (1998) 2 RLW 810 : (1998) 3 WLC 168 : (1998) 1 WLN 253
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 100, 47
High Courts05 Mar 1998Allowed
Smt. Ruby Joyce Charles Vs Air Force School and Others
Rajasthan High Court · (1998) 2 RLW 846 : (1998) 3 WLC 484 : (1998) 1 WLN 223
Constitution of India, 1950 — Article 12, 21, 226