High Courts22 Jan 1999
Bheekha Ram Vs Goma Devi and Others
Rajasthan High Court · (2000) 1 DMC 76 : (1999) WLC 260
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Rajasthan High Court judgments, 1999
471 judgments · page 22 of 24
High Courts21 Jan 1999Allowed
Ishwar Chand Vs Radha Krishanan
Rajasthan High Court · (1999) WLC 298 : (1999) 1 WLN 140
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14(3)
High Courts21 Jan 1999
Fota and Damra Vs State
Rajasthan High Court · (1999) CriLJ 1677 : (1999) WLC 227
Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 34, 376
High Courts21 Jan 1999Dismissed
Teja Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 2 RLW 743 : (1999) 3 WLC 229 : (1999) 1 WLN 88
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Rajasthan Allotment of Land (Pong Dam) Rules, 1972 — Rule 6(3)
High Courts21 Jan 1999Dismissed
Surendra Kumar Vs Jai Narayan Vyas University and Others
Rajasthan High Court · (1999) 2 RLW 730 : (1999) 3 WLC 202 : (1999) 1 WLN 89
High Courts20 Jan 1999
National Insurance Co. Ltd. Vs Suresh Kumar and Others
Rajasthan High Court · (1999) 2 RLW 817 : (1999) 3 WLC 178 : (1999) 1 WLN 85
Evidence Act, 1872 — Section 41, 42, 43Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 304A
High Courts20 Jan 1999Allowed
Smt. Sarla Rani Vadehra Vs State and Another
Rajasthan High Court · (1999) 1 RLW 618 : (1999) 2 WLC 56 : (1999) 1 WLN 78
Criminal Procedure Code, 1973 (CrPC) — Section 195, 204, 315, 340, 350Penal Code, 1860 (IPC) — Section 166, 167, 177, 187, 217
High Courts20 Jan 1999
Mohammed Yousuf Vs Bharat Singh
Rajasthan High Court · AIR 1999 Raj 185 : (2000) 2 CivCC 139 : (1999) 2 CivCC 629 : (2000) 1 WLC 575 : (1999) 1 WLN 137
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, 148
High Courts20 Jan 1999Allowed
Jogendra Singh Vs The State
Rajasthan High Court · (2000) 2 ACC 254 : (1999) CriLJ 994 : (1999) 2 WLC 354 : (1998) WLC 766 : (1999) 1 WLN 83
Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 118APenal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts20 Jan 1999Dismissed
Oriental Insurance Co. Ltd. Vs Kailash Chand
Rajasthan High Court · (2000) 84 FLR 321 : (2000) 1 LLJ 95 : (1999) WLC 266
Workmens Compensation Act, 1923 — Section 4
High Courts20 Jan 1999Dismissed
Shokat Ali Ansari Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1999 Raj 175 : (1999) 1 RLW 696 : (1999) 2 WLC 765 : (1999) 1 WLN 80
Waqf Act, 1954 — Section 12Waqf Act, 1995 — Section 14
High Courts20 Jan 1999
Atma Ram Vs State of Rajasthan and Another
Rajasthan High Court · (1999) CriLJ 4274
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 304B, 323, 498A
High Courts18 Jan 1999Dismissed
Rai Singh Vs The State of Rajasthan and Others
Rajasthan High Court · (1999) 1 RLW 688 : (1999) 2 WLC 461 : (1999) 1 WLN 129
Constitution of India, 1950 — Article 226
High Courts18 Jan 1999
K.S. Parmar Vs Union of India (UOI) and Others
Rajasthan High Court · (1999) 2 RLW 711 : (1999) 3 WLC 522 : (1999) 1 WLN 119
Constitution of India, 1950 — Article 226, 311
High Courts18 Jan 1999Dismissed
Ramesh Kumar Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 871 : (1999) 1 RLW 612 : (1999) 2 WLC 8 : (1999) 1 WLN 130
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 162(1)Evidence Act, 1872 — Section 25, 26, 28
High Courts18 Jan 1999Dismissed
Vijaypal Singh and Another Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 131 : (1999) 1 RLW 684 : (1999) 2 WLC 600 : (1999) 1 WLN 76
Rajasthan Colonisation (Allotment and Sale of Government Land to Pong Dam Oustees and their Transferes in the Indira Gandhi Canal Colony Areas) Rules, 1972 — Rule 6(4)Rajasthan Colonisation Act, 1954 — Section 28
High Courts14 Jan 1999Dismissed
Smt. Kanchan Devi and Others Vs Akbar Khan and Others
Rajasthan High Court · (1999) 1 RLW 607 : (1999) 2 WLC 60 : (1999) 1 WLN 72
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3(vii)
High Courts14 Jan 1999
Hazi Abdul Gafar Vs Suraj Mal
Rajasthan High Court · (1999) 1 RLW 689 : (1999) 2 WLC 499 : (1999) 1 WLN 68
Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 6
High Courts13 Jan 1999
Hansraj Mahajan and Sons and Others Vs Punjab National Bank and Others
Rajasthan High Court · (1999) 2 RLW 1092 : (1999) WLC 289 : (1999) 1 WLN 117
Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts13 Jan 1999
Banwari Lal Sharma Vs JDA and Others
Rajasthan High Court · (1999) 2 RLW 1211 : (1999) 2 WLC 491 : (1999) 1 WLN 294
Constitution of India, 1950 — Article 12