High Courts31 Mar 1999Dismissed
Bhagesh Chandra Vs Laxman Das (deceased) through L.R's.
Rajasthan High Court · (1999) 03 RAJ CK 0061
Civil Procedure Code, 1908 (CPC) — Section 113
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,641 of 2,241
High Courts31 Mar 1999Dismissed
LRs. of Nagga Smt. Pankhi Vs Manak Mal and Another
Rajasthan High Court · (2000) 1 WLC 738 : (1999) 1 WLN 495
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Mar 1999Allowed
Rajendra Kumar Vs State of Raj.
Rajasthan High Court · (1999) 2 RLW 1191 : (1999) 3 WLC 435 : (1999) 1 WLN 177
Criminal Procedure Code, 1973 (CrPC) — Section 207, 240, 246, 482Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts31 Mar 1999Dismissed
Bhola Ram Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 2729 : (1999) 2 RLW 1199 : (2000) 1 WLC 638 : (1999) WLC 682 : (1999) 1 WLN 181
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
High Courts30 Mar 1999Allowed
Raj Kumar Rishabh Kumar and Another Vs Krishi Upaj Mandi Samiti
Rajasthan High Court · (1999) CriLJ 3078
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Rajasthan Agricultural Produce Markets Act, 1961 — Section 11B, 17, 32, 32(2), 6Rajasthan Agricultural Produce Markets Rules, 1963 — Rule 58(1)
High Courts30 Mar 1999
Naresh Chand Vs State of Rajasthan
Rajasthan High Court · (1999) 2 RLW 986 : (1999) 3 WLC 186 : (1999) 1 WLN 486
Criminal Procedure Code, 1973 (CrPC) — Section 260Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 7
High Courts30 Mar 1999
Khem Chand Vs State of Rajasthan and Another
Rajasthan High Court · AIR 1999 Raj 305 : (1999) 2 RLW 908 : (1999) 2 WLC 228
Constitution of India, 1950 — Article 14Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 6(2)
High Courts30 Mar 1999Allowed
Arihant Ghee Agency Vs Krishi Upaj Mandi Samiti
Rajasthan High Court · (1999) CriLJ 4045 : (1999) 3 RLW 1779 : (1999) 3 WLC 582 : (1999) 1 WLN 493
Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Rajasthan Agricultural Produce Markets Act, 1961 — Section 11B, 17, 32(2), 6Rajasthan Agricultural Produce Markets Rules, 1963 — Rule 58(1)
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 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