COURT ARCHIVE

Rajasthan High Court judgments, 1999

471 judgments · page 14 of 24

High Courts21 Apr 1999Dismissed

Govind Singh Vs Smt. Vidya

Rajasthan High Court · AIR 1999 Raj 304 : (1999) 3 CivCC 438 : (2000) 2 DMC 693 : (2000) 1 RCR(Civil) 612 : (1999) 2 RLW 1282 : (1999) 3 WLC 376 : (1999) 1 WLN 601

Hindu Marriage Act, 1955 — Section 24

High Courts20 Apr 1999

Saraf Textile Mills Pvt. Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (2000) 245 ITR 27

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

High Courts20 Apr 1999Allowed

Pramod Chandra Pal Vs University of Rajasthan and Others

Rajasthan High Court · (1999) 2 RLW 1261 : (1999) 3 WLC 752 : (1999) 1 WLN 183

Rajasthan University Ordinances, 2009 — Ordinance 124

High Courts20 Apr 1999

SARAF TEXTILE MILLS (P) LTD. Vs UNION OF INDIA and Others

Rajasthan High Court · (1999) 155 CTR 310

Income Tax Act, 1961 — Section 148

High Courts19 Apr 1999Dismissed

Miss Lalita Vs The State of Raj. and Others

Rajasthan High Court · (1999) 2 RLW 1271 : (2000) 1 WLC 54 : (1999) 1 WLN 334

Constitution of India, 1950 — Article 14, 16, 226

High Courts16 Apr 1999Dismissed

Smt. Pura Vs Lalki and Another

Rajasthan High Court · (1999) 2 RLW 1358 : (1999) 3 WLC 673 : (1999) 1 WLN 598

Constitution of India, 1950 — Article 226, 227

High Courts16 Apr 1999

Rameshwar Prasad Gupta Vs State of Rajasthan

Rajasthan High Court · (1999) 3 WLC 741 : (1999) 1 WLN 596

Criminal Procedure Code, 1973 (CrPC) — Section 360, 397, 401Essential Commodities Act, 1955 — Section 3, 7, 9Probation of Offenders Act, 1958 — Section 3, 4

High Courts16 Apr 1999Dismissed

Narayan Prasad Vs State of Rajasthan

Rajasthan High Court · (1999) 2 RLW 999 : (1999) 1 WLN 581

Criminal Procedure Code, 1973 (CrPC) — Section 223, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 332, 336Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts16 Apr 1999Dismissed

Chetanram Ramgopal Vs Chief Engineer, PWD, Rajasthan and Others

Rajasthan High Court · AIR 1999 Raj 315 : (1999) 3 RLW 1644 : (2000) 1 WLC 137 : (1999) 1 WLN 355

Constitution of India, 1950 — Article 14, 19(1), 226

High Courts16 Apr 1999Allowed

Laxmi Narain Vs Bar Council of India and Others

Rajasthan High Court · AIR 1999 Raj 325 : (1999) 3 RLW 1382 : (1999) 3 WLC 556 : (1999) 1 WLN 594

Advocates Act, 1961 — Section 26

High Courts13 Apr 1999Dismissed

Surendra Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1999) 3 RLW 1424 : (1999) 3 WLC 716 : (1999) 1 WLN 583

Constitution of India, 1950 — Article 14, 16

High Courts12 Apr 1999Allowed

Brij Lal Vs The State of Rajasthan and Others

Rajasthan High Court · (1998) 3 WLC 148 : (1999) 1 WLN 519

Constitution of India, 1950 — Article 227

High Courts12 Apr 1999Allowed

Mukhtiar Singh and Others Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 4928

Penal Code, 1860 (IPC) — Section 147, 149, 302

High Courts12 Apr 1999Dismissed

Tara Chand and Others Vs The State of Raj. and Another

Rajasthan High Court · (1999) 2 RLW 1006 : (2000) 1 WLC 289 : (1999) 1 WLN 579

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 323, 341, 504

High Courts12 Apr 1999Allowed

Om Prakash Vs The State of Raj. and Others

Rajasthan High Court · (1999) 2 RLW 1002 : (1999) 3 WLC 483 : (1999) 1 WLN 518

Criminal Procedure Code, 1973 (CrPC) — Section 323Penal Code, 1860 (IPC) — Section 307

High Courts09 Apr 1999Dismissed

Ram Das Vs Addl. Collector (Adm.) and Others

Rajasthan High Court · (1999) 3 WLC 177 : (1999) 1 WLN 517

High Courts09 Apr 1999Dismissed

Budha Ram Vs The State and Others

Rajasthan High Court · AIR 1999 Raj 249 : (2000) 1 WLC 604

Administration of Evacuee Property Act, 1950 — Section 50

High Courts09 Apr 1999

Rajasthan State Electricity Board and Another Vs Ram Deo and Others

Rajasthan High Court · AIR 1999 Raj 264 : (1999) 4 CivCC 201 : (1999) 2 RLW 1061

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5(5), Order 43 Rule 1(3)

High Courts09 Apr 1999Dismissed

Mohan Lal Bishnoi Vs State of Rajasthan and Another

Rajasthan High Court · AIR 1999 Raj 303 : (1999) 3 RLW 1373 : (2000) 1 WLC 116 : (1999) 1 WLN 506

Constitution of India, 1950 — Article 14, 19, 226

High Courts08 Apr 1999Dismissed

Kailash Chandra Vs State of Raj.

Rajasthan High Court · (1999) 2 RLW 994 : (1999) 1 WLN 509

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7