High Courts29 Oct 1998Allowed
Kishanlal and Another Vs Narayan
Rajasthan High Court · AIR 1999 Raj 44 : (1998) 3 RLW 1930 : (1999) 2 WLC 306
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
COURT ARCHIVE
Rajasthan High Court judgments, 1998
460 judgments · page 5 of 23
High Courts29 Oct 1998Allowed
Krishan and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 799 : (1999) 1 RLW 66 : (1999) 2 WLC 309
Criminal Procedure Code, 1973 (CrPC) — Section 238, 240, 246, 251APenal Code, 1860 (IPC) — Section 320, 323, 324, 325
High Courts28 Oct 1998Dismissed
Bajrang Singh Vs Girraj Prasad
Rajasthan High Court · AIR 1999 Raj 77
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)
High Courts28 Oct 1998Dismissed
Prakash Shukla Vs State and Others
Rajasthan High Court · AIR 1999 Raj 103 : (1999) 2 RLW 1207 : (1999) 1 WLC 413
Constitution of India, 1950 — Article 226Rajasthan Municipalities Act, 1959 — Section 88
High Courts27 Oct 1998Allowed
Major Suraj Bhan Singh Jodha Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1999 Raj 35
Rajasthan Urban Improvement Trust Act, 1959 — Section 60(1)
High Courts27 Oct 1998Dismissed
Udai Lal Jain Vs Bheem Raj Meena
Rajasthan High Court · AIR 1999 Raj 110 : (1999) 1 RLW 455 : (1999) 1 WLC 611
Representation of the People Act, 1951 — Section 112(3)
High Courts27 Oct 1998Allowed
Rajasthan State Road Transport Corporation Vs State Transport Appellate Tribunal and Others
Rajasthan High Court · AIR 1999 Raj 111 : (1999) 1 RLW 91 : (1999) 1 WLC 619
Motor Vehicles Act, 1988 — Section 88Rajasthan Motor Vehicles Rules, 1990 — Rule 5.9
High Courts16 Oct 1998
Vijay Singh Vs The State of Rajasthan
Rajasthan High Court · (1999) 1 WLC 608 : (1999) 1 WLN 223
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 147, 148, 320, 323, 342
High Courts16 Oct 1998Allowed
Ashutosh Vs State of Raj. and Others
Rajasthan High Court · (1998) 10 RAJ CK 0029
Constitution of India, 1950 — Article 16(4)
High Courts16 Oct 1998
Radhey Shyam Gupta Vs Commissioner of Income Tax and Others
Rajasthan High Court · (2000) 164 CTR 19 : (2000) 245 ITR 633 : (1999) 2 RLW 1204 : (1999) 3 WLC 135
Income Tax Act, 1961 — Section 154, 237, 240, 244
High Courts16 Oct 1998Allowed
Mahesh Jhajharia and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 56 : (1999) 2 WLC 248
Constitution of India, 1950 — Article 226Pharmacy Act, 1948 — Section 12(1)
High Courts16 Oct 1998
Hasmat Tara and Others Vs Board of Revenue
Rajasthan High Court · AIR 1999 Raj 163
Rajasthan Land Revenue Act, 1956 — Section 89
High Courts16 Oct 1998Allowed
Laxmi Cinema, Barmer Vs Prem Prakash Cinema, Jaipur and Others
Rajasthan High Court · AIR 1999 Raj 138 : (1998) 3 RLW 1911 : (1999) 1 WLC 535
Arbitration and Conciliation Act, 1996 — Section 34
High Courts15 Oct 1998Dismissed
Dholpur Kraya Vikraya Sahkari Samiti Ltd. Vs Controller under Payment of Gratuity Act and Others
Rajasthan High Court · (2000) 1 LLJ 663 : (1999) 3 WLC 450
High Courts14 Oct 1998Dismissed
Ram Kishore and Others Vs Padam Chand and Others
Rajasthan High Court · (1998) 10 RAJ CK 0034
High Courts14 Oct 1998
Pahar Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1150
Criminal Procedure Code, 1973 (CrPC) — Section 313, 421, 422Penal Code, 1860 (IPC) — Section 141, 147, 149, 302, 307Probation of Offenders Act, 1958 — Section 5(1)
High Courts14 Oct 1998
Tara Chand Mundhra Vs Union of India (UOI) and Others
Rajasthan High Court · (2000) 245 ITR 187
Income Tax Act, 1961 — Section 147, 148
High Courts14 Oct 1998Allowed
Rajasthan State Electricity Board Vs Gopal Oil Mills and Others
Rajasthan High Court · AIR 1999 Raj 104 : (1999) 2 WLC 424
Electricity (Supply) Act, 1948 — Section 49
High Courts14 Oct 1998Dismissed
Roopsi @ Roop Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1999) 2 DMC 318 : (1999) 2 RCR(Criminal) 3 : (1998) 3 RLW 1925 : (1999) 1 WLC 286
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7, 7(2)
High Courts14 Oct 1998Dismissed
Roopsi alias Roop Singh Vs State of Rajasthan and Another
Rajasthan High Court · (1999) CriLJ 1739
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 11, 5, 7, 7(1), 7(2)