High Courts04 Mar 1998
Jagdish Chander Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 2197
Prevention of Food Adulteration Act, 1954 — Section 16, 7
COURT ARCHIVE
Rajasthan High Court judgments, 1998
460 judgments · page 17 of 23
High Courts04 Mar 1998Dismissed
Khuraj and Another Vs Moti Lal and Others
Rajasthan High Court · (1998) 2 RLW 718 : (1998) 2 WLC 444 : (1998) 1 WLN 231
Transfer of Property Act, 1882 — Section 54
High Courts04 Mar 1998Dismissed
Binjraj Vs Gheesulal and Another
Rajasthan High Court · (1998) 2 RLW 807 : (1998) 1 WLN 233
Civil Procedure Code, 1908 (CPC) — Section 11, 47
High Courts04 Mar 1998Allowed
State of Rajasthan and Another Vs Mohammed Ikbal and Others
Rajasthan High Court · AIR 1999 Raj 169 : (1999) 1 CivCC 35 : (1999) 1 RLW 20 : (1998) 2 WLC 649 : (1998) 1 WLN 229
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts03 Mar 1998Dismissed
Rajasthan Welfare Society Vs Director Primary and Secondary Education and Others
Rajasthan High Court · (1998) 2 RLW 1364 : (1998) 1 WLN 256
Payment of Gratuity Act, 1972 — Section 1, 2, 3
High Courts03 Mar 1998Dismissed
Ravi Setia Vs Somlal Setia
Rajasthan High Court · (1999) 1 CivCC 334 : (1998) 2 RLW 805
High Courts03 Mar 1998Allowed
Premsukh Matothi Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1998 Raj 208
Constitution of India, 1950 — Article 226
High Courts03 Mar 1998Allowed
Shri Agrawal Shiksha Samiti and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1998) 2 RLW 1334 : (1998) 1 WLN 308
Constitution of India, 1950 — Article 21
High Courts03 Mar 1998Dismissed
Ishwar Lal and Another Vs Ashok and Another
Rajasthan High Court · (1998) 2 RLW 730 : (1998) 3 WLC 223 : (1998) 1 WLN 236
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts02 Mar 1998Allowed
Suresh Chandra Vs State of Rajasthan
Rajasthan High Court · (1998) 3 RLW 1561 : (1999) 1 WLC 417 : (1997) WLC 74 : (1998) 1 WLN 195
Rajasthan Panchayat (General) Rules, 1961 — Rule 20, 21(4)Rajasthan Panchayat Act, 1953 — Section 17(4)
High Courts02 Mar 1998Allowed
Rajasthan State Road Transport Corporation and Another Vs Sugna Ram and Another
Rajasthan High Court · (1998) 2 RLW 707 : (1998) 3 WLC 207 : (1998) 1 WLN 192
High Courts02 Mar 1998
Dharma Ram and Another Vs Pema Ramji and Others
Rajasthan High Court · (1999) 1 ACC 540 : (2000) ACJ 593 : AIR 1999 Raj 86 : (1998) 3 RLW 1597 : (1999) 1 WLC 721 : (1998) 1 WLN 245
Motor Vehicles Act, 1988 — Section 149
High Courts27 Feb 1998Allowed
Bal Kishan Vs District and Sessions Judge and Another
Rajasthan High Court · (1998) 2 WLC 756 : (1998) 1 WLN 190
Constitution of India, 1950 — Article 1, 14, 16
High Courts27 Feb 1998Allowed
Dr. S.D. Khetani Vs State of Rajasthan and Another
Rajasthan High Court · (1998) CriLJ 2493
Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 245, 397, 401Penal Code, 1860 (IPC) — Section 120B, 320, 326, 335, 338
High Courts27 Feb 1998
Rajan Bhanot and Vs State of Rajasthan and Others
Rajasthan High Court · (1998) CriLJ 1928
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts27 Feb 1998Allowed
Laxman Meena Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1998 Raj 306 : (1998) 3 WLC 672
Rajasthan Panchayati Raj Act, 1994 — Section 37
High Courts27 Feb 1998Dismissed
Union of India (UOI) and Others Vs Girdhari Lal and Others
Rajasthan High Court · AIR 1998 Raj 240 : (1998) 2 RLW 1403 : (1998) 3 WLC 76 : (1998) 1 WLN 216
Arbitration and Conciliation Act, 1996 — Section 11(4), 11(5), 11(6)Civil Procedure Code, 1908 (CPC) — Section 115, 3
High Courts27 Feb 1998Dismissed
Govind Poojara Vs Mohan Lal and Others
Rajasthan High Court · AIR 1998 Raj 213 : (1999) 1 CivCC 603 : (1999) 3 RCR(Civil) 65 : (1998) 2 RLW 1370 : (1998) 1 WLN 212
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts27 Feb 1998Allowed
Ram Bhawan Vs Instrumentation Ltd. and Others
Rajasthan High Court · (1998) 2 RLW 764 : (1998) WLC 514 : (1998) 1 WLN 502
Constitution of India, 1950 — Article 12, 14, 16, 21, 39Contract Act, 1872 — Section 23
High Courts27 Feb 1998
Smt. Wafatan Vs Jamil Ahmed
Rajasthan High Court · (1999) 1 DMC 327 : (1999) 1 RCR(Criminal) 223 : (1998) 3 RLW 1670
Criminal Procedure Code, 1973 (CrPC) — Section 125