COURT ARCHIVE

Rajasthan High Court judgments, 1999

471 judgments · page 16 of 24

High Courts30 Mar 1999Allowed

Poona and Others Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1999 Raj 327 : (1999) 2 RLW 1339

Rajasthan Land Revenue (Allotment of Land for Agriculture Purpose) Rules, 1970 — Rule 4Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinema, Hotel and Establishment of Petrol Pump) Rules, 1978 — Rule 5, 6Rajasthan Land Revenue Act, 1956 — Section 261

High Courts30 Mar 1999

Kishan Lal and Others Vs State and Others

Rajasthan High Court · (1999) CriLJ 4493

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 190(1), 200Penal Code, 1860 (IPC) — Section 148, 149, 302

High Courts30 Mar 1999Dismissed

Hari Ram and Others Vs State and Another

Rajasthan High Court · (1999) 3 WLC 544 : (1998) WLC 83 : (1999) 1 WLN 489

Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 200, 468, 473Electricity (Supply) Act, 1948 — Section 82Electricity Act, 1910 — Section 56

High Courts26 Mar 1999Allowed

Pyare Lal Vs State of Rajasthan and Others

Rajasthan High Court · (1999) 2 RLW 1332 : (1999) 3 WLC 148 : (1999) 1 WLN 400

Contract Act, 1872 — Section 23

High Courts26 Mar 1999

COMMISSIONER OF INCOME TAX Vs S. RAHAMAT KHAN BIRBALKHAN BADRUDDIN and PARTY

Rajasthan High Court · (1999) 155 CTR 269

Income Tax Act, 1961 — Section 256(2)

High Courts26 Mar 1999Dismissed

State of Rajasthan Vs Keshar Dev and Another

Rajasthan High Court · (1999) 3 WLC 346 : (1999) 1 WLN 302

Constitution of India, 1950 — Article 226

High Courts26 Mar 1999Dismissed

Hazarilal and Another Vs Ramvilas and Others

Rajasthan High Court · (1999) 03 RAJ CK 0014

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

High Courts26 Mar 1999

Smt. Sukhi and Others Vs Natharam and Others

Rajasthan High Court · (2000) 1 CivCC 297 : (1999) 3 RLW 1375 : (1999) 3 WLC 657 : (1999) 1 WLN 326

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts26 Mar 1999Allowed

Kitab Singh Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 3590 : (1999) 3 RLW 1725 : (1999) 3 RLW 1725 : (2000) 1 WLC 75 : (1999) 1 WLN 390

Criminal Procedure Code, 1973 (CrPC) — Section 107, 164, 182, 313Penal Code, 1860 (IPC) — Section 161, 435Prevention of Corruption Act, 1947 — Section 4, 5(1)

High Courts24 Mar 1999

Mohd. Haroon Vs State of Rajasthan

Rajasthan High Court · (1999) CriLJ 2532

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A

High Courts24 Mar 1999Allowed

Oriental Insurance Co. Ltd. Vs Savita (Smt.) and Others

Rajasthan High Court · (2001) ACJ 1239 : (2000) 84 FLR 346 : (1999) 2 LLJ 1287 : (1999) 3 RLW 1418 : (1999) 3 WLC 442

Workmens Compensation Act, 1923 — Section 2, 30

High Courts24 Mar 1999Allowed

LRs. of Ram Kumar Vs LRs. of Gulam Rasool

Rajasthan High Court · AIR 1999 Raj 308 : (1999) 3 CivCC 313 : (2000) 1 RCR(Civil) 618 : (2000) 1 RCR(Rent) 97

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35

High Courts24 Mar 1999Dismissed

State of Rajasthan and Others Vs Subhash Ram and Others

Rajasthan High Court · AIR 1999 Raj 289

Constitution of India, 1950 — Article 226

High Courts23 Mar 1999Allowed

Amar Singh Vs Ghanshyam and Others

Rajasthan High Court · (1999) 03 RAJ CK 0062

Specific Relief Act, 1963 — Section 6

High Courts23 Mar 1999

ARIHANT BUILDERS Vs UNION OF INDIA

Rajasthan High Court · (2000) 107 TAXMAN 589 : (1999) 107 TAXMAN 589

Income Tax Act, 1961 — Section 148

High Courts23 Mar 1999Allowed

Hem Raj and Others Vs Laxmi Narain and Others

Rajasthan High Court · AIR 1999 Raj 291 : (1999) 3 RLW 1370 : (1999) 3 WLC 350

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20

High Courts22 Mar 1999

Khetu Dan Vs State of Rajasthan and Another

Rajasthan High Court · (1999) 2 RLW 979 : (1999) 1 WLN 306

Criminal Procedure Code, 1973 (CrPC) — Section 133, 142, 482

High Courts22 Mar 1999Dismissed

Ramnath Vs Jagdish Prasad Garg and Another

Rajasthan High Court · (1999) 3 CivCC 43 : (1999) CriLJ 2136 : (1999) 4 RCR(Criminal) 451 : (1999) 3 WLC 157

Criminal Procedure Code, 1973 (CrPC) — Section 200, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138B, 139

High Courts18 Mar 1999

COMMISSIONER OF WEALTH TAX Vs SMT. GULAB DEVI

Rajasthan High Court · (1999) 155 CTR 100

Wealth Tax Act, 1957 — Section 27(3)

High Courts18 Mar 1999

Commissioner of Wealth-tax Vs Smt. Gulab Devi

Rajasthan High Court · (2000) 245 ITR 80

Wealth Tax Act, 1957 — Section 27(3)Wealth Tax Rules, 1957 — Rule 2B(2)