High Courts03 Dec 1998Dismissed
Hansa Ram Vs State of Raj. and Others
Rajasthan High Court · (1999) 1 RLW 461 : (1999) 1 WLN 40
COURT ARCHIVE
Rajasthan High Court judgments, 1998
460 judgments · page 2 of 23
High Courts03 Dec 1998Dismissed
Mohanlal Vs State
Rajasthan High Court · (1999) 2 WLC 269 : (1999) 1 WLN 42
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 27, 6Penal Code, 1860 (IPC) — Section 300, 302, 309, 324
High Courts02 Dec 1998Dismissed
Jawahar Grah Nirman Sahakari Samiti Ltd. and Others Vs The Addl. Registrar Cooperative Societies and Others
Rajasthan High Court · (1999) 1 RLW 479 : (1999) 1 WLN 28
Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 1998Dismissed
Tej Singh Vs State of Raj. and Another
Rajasthan High Court · (1999) 1 RLW 471 : (1999) 1 WLC 531 : (1999) 1 WLN 19
Constitution of India, 1950 — Article 226
High Courts02 Dec 1998Dismissed
Deva Ram Vs State of Rajasthan and Another
Rajasthan High Court · (1999) CriLJ 1115
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 451, 482
High Courts02 Dec 1998
Rupeng and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 724 : (1999) WLC 189
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts02 Dec 1998Dismissed
Bheru Lal and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1006 : (1999) 1 RLW 481 : (1999) 1 RLW 481 : (1999) 1 WLN 22
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts02 Dec 1998
Gyan Singh Vs State of Rajasthan
Rajasthan High Court · (2000) 1 DMC 634 : (1999) 2 RLW 1170 : (1999) WLC 304
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 2, 4, 406, 498A
High Courts02 Dec 1998Allowed
Chimna Ram Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 93 : (1999) 1 RLW 494 : (1999) 1 WLC 397 : (1999) 1 WLN 14
Rajasthan Municipalities (Motion of No-confidence against Chairman and Vice Chairman) Rules, 1974 — Rule 3(8)Rajasthan Municipalities Act, 1959 — Section 72
High Courts02 Dec 1998Dismissed
Hakra and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1103
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts02 Dec 1998Dismissed
Sukhdev Singh Vs State of Raj. and Others
Rajasthan High Court · (1999) 1 RLW 464 : (1999) 1 WLN 21
Constitution of India, 1950 — Article 226
High Courts02 Dec 1998Dismissed
Sukhraj and Others Vs Poshi Bai and Another
Rajasthan High Court · (1999) 1 RLW 457 : (1999) 2 WLC 246 : (1999) 1 WLN 25
Marwar Patta Ordinance, 1921 — Rule 8
High Courts01 Dec 1998Dismissed
Abhishek Joshi Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1999 Raj 152 : (1999) 1 RLW 469 : (1999) 2 WLC 265
Constitution of India, 1950 — Article 226
High Courts01 Dec 1998Dismissed
Hanuman and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 107 : (1999) 1 RLW 460 : (1999) 2 WLC 568
Constitution of India, 1950 — Article 226Rajasthan Panchayat Act, 1953 — Section 88
High Courts01 Dec 1998
State of Rajasthan Vs Baisakha Singh
Rajasthan High Court · (1999) CriLJ 1399
Penal Code, 1860 (IPC) — Section 302, 307, 324, 460
High Courts01 Dec 1998
Gurmail Singh Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 991 : (1998) WLC 564
Penal Code, 1860 (IPC) — Section 299, 300, 302, 326, 498A
High Courts30 Nov 1998Dismissed
Dwarka Das and Others Vs Chuni Lal and Another
Rajasthan High Court · AIR 1999 Raj 150 : (1999) 1 RLW 652 : (1999) 1 WLC 233 : (1999) 1 WLN 212
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 15
High Courts30 Nov 1998Allowed
Nathia Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1371 : (1999) WLC 399
Penal Code, 1860 (IPC) — Section 302
High Courts30 Nov 1998Dismissed
Smt. Mohni Devi Vs Ghanshyam Das
Rajasthan High Court · (1999) 1 RLW 576 : (1999) WLC 211 : (1999) 1 WLN 221
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Nov 1998Dismissed
L. Rs of Shankar Lal Vs UIT Jodhpur and Others
Rajasthan High Court · (1999) 4 CivCC 140 : (1999) 1 RLW 484
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4