High Courts17 Aug 1998
Suvraj Vs State
Rajasthan High Court · (1999) CriLJ 731
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376
COURT ARCHIVE
Rajasthan High Court judgments, 1998
460 judgments · page 8 of 23
High Courts14 Aug 1998Allowed
Kishori Lal and Another Vs State of Rajasthan and Another
Rajasthan High Court · (1999) CriLJ 840 : (1999) 1 RCR(Criminal) 349 : (1998) 3 RLW 1764 : (1998) 3 RLW 1764
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 2, 202, 204Evidence Act, 1872 — Section 138, 3
High Courts13 Aug 1998Dismissed
Bhanwar Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 1 ALD(Cri) 375 : (1999) 1 CivCC 502 : (1999) CriLJ 949 : (1999) 1 RCR(Criminal) 515 : (1998) 3 RLW 1803 : (1998) 3 RLW 1803 : (1999) 2 WLC 103
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Aug 1998
Hasan Singh Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 12 : (1998) 3 RLW 1718
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 173(8), 177, 178Penal Code, 1860 (IPC) — Section 406, 498A
High Courts12 Aug 1998Dismissed
Ashwini Kumar and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2000) 1 DMC 317
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts12 Aug 1998Allowed
Sunder Mal Kedia Vs Union of India
Rajasthan High Court · (1999) 2 RLW 1230 : (2000) 110 TAXMAN 166
Income Tax Act, 1961 — Section 113, 132, 132(5), 132(5)(i), 132B
High Courts11 Aug 1998Allowed
Suresh Yadav and Others Vs The Registrar, Rajasthan Nursing Council and Others
Rajasthan High Court · AIR 1999 Raj 158 : (1999) 3 WLC 165
Indian Nursing Council Act, 1947 — Section 10Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964 — Section 13, 18
High Courts11 Aug 1998
Gayatri Devi and Others Vs Ramesh Chand and Others
Rajasthan High Court · (2000) ACJ 898 : (1999) 1 WLC 474
Motor Vehicles Act, 1988 — Section 110A
High Courts10 Aug 1998
Raju @ Rajendra Vs Mst. Pushpa Devi and Another
Rajasthan High Court · (1999) 2 CivCC 506 : (1999) 2 DMC 32 : (1999) 1 RCR(Criminal) 303 : (1998) 3 RLW 1726 : (1998) 3 RLW 1726 : (1999) 2 WLC 81
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Hindu Marriage Act, 1955 — Section 7
High Courts10 Aug 1998Allowed
Prem Raj Vs State of Rajasthan and Others
Rajasthan High Court · (1999) CriLJ 819 : (1999) 1 RCR(Criminal) 339 : (1998) 3 RLW 1715 : (1998) 3 RLW 1715 : (1999) 2 WLC 89
Criminal Procedure Code, 1973 (CrPC) — Section 242, 242(3), 243, 311, 482Evidence Act, 1872 — Section 137, 138, 139, 140, 141
High Courts10 Aug 1998
Raju alias Rajendra Vs Mst. Pushpa Devi and Another
Rajasthan High Court · (1999) CriLJ 2294
Criminal Procedure Code, 1973 (CrPC) — Section 123, 125, 482Hindu Marriage Act, 1955 — Section 7, 7(1)
High Courts08 Aug 1998Dismissed
Principal, Doongar College Vs Om Prakash and Another
Rajasthan High Court · (1999) 3 LLJ 978 : (1998) 3 RLW 1812 : (1999) 2 WLC 592
Constitution of India, 1950 — Article 227, 39, 41Industrial Disputes Act, 1947 — Section 2
High Courts04 Aug 1998Allowed
Man Mal Sharma and Others Vs Bikaner Sahkari Upbhokta Bhandar and Others
Rajasthan High Court · AIR 1999 Raj 13 : (1998) 3 RLW 1846 : (1999) 2 WLC 195
Constitution of India, 1950 — Article 14, 226Rajasthan Co-operative Societies Act, 1965 — Section 36(1)
High Courts04 Aug 1998
Hanuman Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1406 : (1998) 1 WLC 241
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389Penal Code, 1860 (IPC) — Section 109, 120B, 182, 302, 304
High Courts04 Aug 1998Dismissed
Ashok Kumar Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 3985 : (1998) WLC 526
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42(2), 8
High Courts03 Aug 1998Allowed
Kallu and Another Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 4247
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts30 Jul 1998
Girraj Prasad Sharma Vs Smt. Tara Mishra
Rajasthan High Court · (1999) 2 DMC 479
Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Jul 1998Dismissed
Mana Singh alias Shana Singh Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 977
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42, 42(2), 43, 50
High Courts29 Jul 1998Dismissed
Maheshwari F.L. and Another Vs Employees' State Insurance Corporation and Another
Rajasthan High Court · (2000) 1 LLJ 385
Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 75