High Courts11 Feb 1999Dismissed
The State of Raj. Vs Gamer Dan and Another
Rajasthan High Court · (1999) 2 RLW 878 : (2000) 1 WLC 647 : (1999) 1 WLN 272
Rajasthan Land Revenue Act, 1956 — Section 82
COURT ARCHIVE
Rajasthan High Court judgments, 1999
471 judgments · page 20 of 24
High Courts11 Feb 1999Allowed
Nathi Vs Motor Accidents Claims Tribunal and Others
Rajasthan High Court · (2000) 2 ACC 355 : (1999) ACJ 1297 : (2000) 1 RLW 329 : (1999) 1 WLN 270
High Courts11 Feb 1999Allowed
Om Prakash and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1999) CriLJ 2935 : (1999) 2 RLW 792 : (1999) 2 RLW 792 : (1999) 1 WLN 108
Criminal Procedure Code, 1973 (CrPC) — Section 120B, 190, 201, 406, 420
High Courts11 Feb 1999Dismissed
Smt. Pushpa Vs Municipal Council, Jodhpur and Others
Rajasthan High Court · AIR 2000 Raj 85
Constitution of India, 1950 — Article 226Rajasthan Municipalities Act, 1959 — Section 80
High Courts11 Feb 1999Allowed
Hira Lal and Others Vs State of Rajasthan and Others
Rajasthan High Court · (1999) CriLJ 3450 : (1999) 2 RLW 806 : (1999) 3 WLC 159 : (1999) 1 WLN 100
Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 190, 200, 202Penal Code, 1860 (IPC) — Section 120B, 201, 304B, 306, 406
High Courts10 Feb 1999Dismissed
Swami Bharat Satyrathi @ Bharat Singh Vs Napen and Others
Rajasthan High Court · (1999) 3 CivCC 634 : (1999) 2 RLW 774 : (1999) 2 RLW 1138
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts10 Feb 1999Allowed
Ran Singh Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 2089 : (1999) WLC 501
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 201, 302
High Courts10 Feb 1999Allowed
Gurdeep Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1785 : (1999) WLC 541
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Feb 1999Allowed
Badan Nath Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 2268
Penal Code, 1860 (IPC) — Section 100, 302, 99
High Courts09 Feb 1999Allowed
Bhanwar Singh Vs State of Raj. and Another
Rajasthan High Court · (1999) 2 RLW 861 : (1999) 2 WLC 30 : (1999) 1 WLN 102
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 200, 202, 204Penal Code, 1860 (IPC) — Section 323, 34, 341, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts09 Feb 1999
Navyug Oil and Dal Mills Vs Nathi Devi and Others
Rajasthan High Court · (2000) ACJ 1576 : (1999) WLC 312 : (1999) 1 WLN 258
High Courts09 Feb 1999Dismissed
Jugal Kishore Vs Roshan Lal
Rajasthan High Court · (1999) CriLJ 2296 : (1999) 2 RLW 787 : (1999) 3 WLC 317 : (1999) 1 WLN 105
Criminal Procedure Code, 1973 (CrPC) — Section 292, 293, 294, 302, 391Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Feb 1999
Nena Ram and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 2801
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3(1), 34Penal Code, 1860 (IPC) — Section 324, 325
High Courts09 Feb 1999Dismissed
Sampat Lal Daga Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1999 Raj 221 : (1999) 2 RLW 779 : (1999) 3 WLC 709 : (1999) 1 WLN 267
Mines and Minerals (Development and Regulation) Act, 1957 — Section 10
High Courts09 Feb 1999
Roop Singh Vs Jabbar Singh
Rajasthan High Court · (1999) 2 RLW 810 : (1999) 2 RLW 776 : (1999) 3 WLC 766 : (1999) 1 WLN 261
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)
High Courts09 Feb 1999Allowed
Dinesh and Others Vs State of Rajasthan
Rajasthan High Court · (1999) 2 RLW 795 : (1999) 2 WLC 518 : (1999) 1 WLN 264
Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 27Hire Purchase Act, 1972 — Section 1(2)
High Courts09 Feb 1999Dismissed
The Chairman, Kulchandra Gram Seva Sahkari Samit Ltd. Vs The Judge, Labour Court and Another
Rajasthan High Court · (1999) 2 RLW 731 : (1999) 3 WLC 540 : (1999) 1 WLN 254
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 11A, 2Specific Relief Act, 1963 — Section 14, 25F, 25G, 25H
High Courts08 Feb 1999Dismissed
Agarwal Tubes (P.) Ltd. Vs Debt Recovery Tribunal
Rajasthan High Court · (2002) 110 CompCas 633 : (1999) 2 RLW 735 : (1999) 3 WLC 106 : (1999) 1 WLN 250
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 20(6)
High Courts08 Feb 1999Dismissed
Hanuman Singh Vs The Election Commissioner of India and Others
Rajasthan High Court · AIR 2000 Raj 100 : (1999) 3 WLC 203
Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 100, 52
High Courts05 Feb 1999
Smt. Koushalya Vs State Bank of Bikaner and Jaipur
Rajasthan High Court · AIR 1999 Raj 259 : (1999) 4 CivCC 679 : (1999) 3 WLC 138 : (1999) 1 WLN 244
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, Order 17 Rule 2, 151