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
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,640 of 2,241
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 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
High Courts08 Apr 1999Dismissed
Mohanlal Mali Vs Rajasthan State Road Transport Corporation
Rajasthan High Court · (1999) 2 RLW 1225 : (2000) 3 RLW 1693 : (1999) 3 WLC 172 : (1999) 1 WLN 511
Employees Standing Orders, 1965 — Section 34
High Courts08 Apr 1999
Chunni Lal Vs Smt. Shanti Devi and Another
Rajasthan High Court · (2000) 1 RLW 289 : (1999) 3 RLW 1709 : (1999) 3 WLC 307 : (1999) 1 WLN 328
Civil Procedure Code, 1908 (CPC) — Section 115, 96
High Courts06 Apr 1999Dismissed
Nirmal Kumar Vs R.S.E.B. Falna and Others
Rajasthan High Court · (1999) 3 RLW 1501 : (1999) 3 WLC 396 : (1999) 1 WLN 504
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 420, 467, 468, 479
High Courts05 Apr 1999
Smt. Mathura Vs The State of Rajasthan
Rajasthan High Court · (2000) 1 WLC 342 : (1999) 1 WLN 502
Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 1999Dismissed
New India Assurance Co. Ltd. Vs Swaroop Chandra Jain and Others
Rajasthan High Court · (2000) 1 ACC 205 : (1999) 1 ACC 521 : (1999) ACJ 1329 : (1999) WLC 412
Motor Vehicles Act, 1988 — Section 170
High Courts05 Apr 1999Allowed
Bhagirath Singh Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 4237 : (2000) 1 RCR(Criminal) 326
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A
High Courts05 Apr 1999Allowed
Smt. Manju Devi Chauhan Vs Life Insurance Corporation of India and Another
Rajasthan High Court · (1999) 2 RLW 1022 : (1999) 3 WLC 162 : (1999) 1 WLN 499
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45
High Courts02 Apr 1999Dismissed
Ram Singh Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 2622
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
High Courts02 Apr 1999Allowed
Prabhulal Gaur Vs State of Rajasthan
Rajasthan High Court · (2000) 1 WLC 135 : (1999) 1 WLN 497
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Apr 1999Dismissed
Mohd. Idaris Vs Abdul Hai and Others
Rajasthan High Court · (2002) 5 WLN 481
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 6