High Courts29 Apr 1999
Abdul Husen and Another Vs Shri Pyar Chand
Rajasthan High Court · (1999) 3 RLW 1377 : (1999) 3 WLC 625 : (1999) 1 WLN 618
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1A
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,639 of 2,241
High Courts29 Apr 1999Dismissed
Rajasthan Housing Board Vs Engineering Projects (India) Ltd. and Another
Rajasthan High Court · AIR 2000 Raj 200 : (2000) 2 WLN 56
Arbitration Act, 1940 — Section 2, 47Contract Act, 1872 — Section 20, 28Rajasthan Housing Board Act, 1970 — Section 50
High Courts29 Apr 1999
Shri Umed Higher Secondary School, Jodhpur Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 370 : (1999) 3 RLW 1758 : (1999) 3 WLC 490 : (1999) 1 WLN 420
Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 19, 23, 24Rajasthan Non-Government Educational Institutions Act, 1989 — Section 10(1)
High Courts26 Apr 1999Dismissed
Smt Devi Vs Shri Sajjan Veer Chand
Rajasthan High Court · (1999) 2 RLW 1298 : (1999) 3 WLC 126 : (1999) 1 WLN 614
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts23 Apr 1999Dismissed
Bhishanlal Vs Hargovind and Another
Rajasthan High Court · (2000) 3 RLW 1680 : (1999) 3 WLC 112 : (1999) 1 WLN 610
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 323, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts23 Apr 1999Allowed
Rasid Ahmed and Others Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1999 Raj 314 : (1999) 3 RLW 1781 : (1999) 1 WLN 612
Constitution of India, 1950 — Article 14
High Courts23 Apr 1999Allowed
Miss. Sharda Meel Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 284
Constitution of India, 1950 — Article 14, 226Rajasthan University Ordinances, 2009 — Ordinance 278E
High Courts22 Apr 1999Allowed
R.S. Tanwar Vs Marwar Gramin Bank and Others
Rajasthan High Court · (1999) 3 RLW 1379 : (1999) 1 WLN 603
High Courts22 Apr 1999Allowed
Motel Hillook Pvt. Ltd. Vs The State of Rajasthan and Others
Rajasthan High Court · (1999) 2 RLW 1338 : (1999) 1 WLN 602
High Courts22 Apr 1999Allowed
Bhagwandas and Others Vs Bhawandas and Another
Rajasthan High Court · AIR 2000 Raj 67 : (1999) 2 RLW 1046 : (1999) 3 WLC 123 : (1999) 1 WLN 606
Rajasthan Court Fees and Suits Valuation Act, 1961 — Article 1, 11
High Courts22 Apr 1999Dismissed
Sumer Mal Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2000 Raj 1 : (1999) 3 RLW 1666 : (2000) 1 WLC 217 : (1999) 1 WLN 407
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 226Rajasthan Urban Improvement Trust Act, 1959 — Section 72, 73
High Courts22 Apr 1999
PGO Processors Pvt. Ltd. Vs Additional Commissioner
Rajasthan High Court · (2000) 116 ELT 32 : (1999) 3 RLW 1503 : (2000) 1 WLC 29 : (1999) 1 WLN 377
Central Excise Rules, 1944 — Rule 174, 174(1), 174(11), 209A, 57(G)Central Excises and Salt Act, 1944 — Section 2, 2F, 3, 3A, 3A(1)Companies Act, 1956 — Section 34
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 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