COURT ARCHIVE

Rajasthan High Court judgments, 1998

460 judgments · page 4 of 23

High Courts13 Nov 1998Dismissed

Ram Karan Vs State of Rajasthan and Others

Rajasthan High Court · (1999) CriLJ 1404 : (2000) 1 RLW 203 : (1999) 2 WLC 391

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 281Penal Code, 1860 (IPC) — Section 147, 149, 354, 363, 366

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High Courts12 Nov 1998Allowed

Smt. Badami Vs Bhanwar Lal

Rajasthan High Court · (1999) 4 CivCC 55 : (1999) 1 RLW 290

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High Courts10 Nov 1998Dismissed

Mahaveer Prasad Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1999 Raj 67

Constitution of India, 1950 — Article 226Rajasthan Lokayukta and Up-Lokayukta Act, 1973 — Section 9

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High Courts09 Nov 1998

Rameshwari Devi Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1999 Raj 47 : (1999) 1 RLW 398

Constitution of India, 1950 — Article 14Rajasthan Municipalities Act, 1959 — Section 63, 64

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High Courts09 Nov 1998Allowed

Satish Ravilal Shah Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 727 : (1999) 1 RLW 578

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 147, 148, 149, 201

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High Courts09 Nov 1998Dismissed

Jagdeo Singh and Others Vs Kumari Disha Banerji and Others

Rajasthan High Court · (1999) 1 CivCC 644 : (1999) 1 RLW 451

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1(2)

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High Courts06 Nov 1998Allowed

Parmanand Sharma Vs Bar Council of Rajasthan and Another

Rajasthan High Court · AIR 1999 Raj 171 : (2000) 1 RLW 192

Admission and Enrolment of Advocates on Roll of Bar Council of Rajasthan Rules — Rule 1Advocates Act, 1961 — Section 24, 28(2)

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High Courts05 Nov 1998

Mangilal Vs Chairman, R.S.R.T.C. and Others

Rajasthan High Court · (2000) 1 ACC 569

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High Courts05 Nov 1998

Lalchand Jain Vs Smt. Gheesi

Rajasthan High Court · AIR 1999 Raj 69 : (1999) 1 RLW 297 : (1999) 1 WLC 544

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(2)

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High Courts05 Nov 1998Allowed

Mumtaz Begum Vs Yusuf Khan

Rajasthan High Court · (1999) CriLJ 322 : (1999) 1 WLC 528

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3)

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High Courts03 Nov 1998Allowed

Urban Improvement Trust Vs Umaid Ram

Rajasthan High Court · (1999) 1 CivCC 668 : (1999) 3 RCR(Civil) 86 : (1999) 1 RLW 300

Limitation Act, 1963 — Section 5

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High Courts03 Nov 1998Allowed

Ishwarlal and Another Vs Ashok and Another

Rajasthan High Court · (1999) 3 CivCC 7 : (1999) 1 RLW 185

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2

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High Courts02 Nov 1998Dismissed