High Courts12 Mar 1999Allowed
Pukh Raj and Others Vs Ahmed Bhai and Others
Rajasthan High Court · (1999) 3 CivCC 197 : (1999) 2 RLW 971 : (1999) 1 WLN 461
Civil Procedure Code, 1908 (CPC) — Section 10, 100, 151, 2, 51
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,643 of 2,241
High Courts11 Mar 1999Partly Allowed
Rae Barley Flour Mills Ltd. and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2000 Raj 56
Essential Commodities Act, 1955 — Section 3
High Courts10 Mar 1999Dismissed
Smt. Shimla Devi Vs Kuldeep Sharma
Rajasthan High Court · AIR 1999 Raj 181 : (1999) 4 CivCC 324 : (2001) 1 DMC 8 : (1999) 2 RLW 938 : (1999) 3 WLC 285
Hindu Marriage Act, 1955 — Section 13
High Courts10 Mar 1999
A.N. Gupta Vs The State and Another
Rajasthan High Court · (1999) CriLJ 4932 : (1999) 3 WLC 302
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 313, 401Penal Code, 1860 (IPC) — Section 211, 499, 500, 509
High Courts09 Mar 1999
Banshi Lal Nayati Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 2 RLW 873 : (1999) 1 WLN 453
High Courts08 Mar 1999Dismissed
Narang Lal Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 2 RLW 889 : (1999) 2 WLC 733 : (1999) 1 WLN 586
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 141, 142, 16, 226
High Courts08 Mar 1999Dismissed
Ajeet Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 3054
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Penal Code, 1860 (IPC) — Section 147, 323
High Courts08 Mar 1999
Babulal Agarwal and Another etc. Vs Associate Director and Others etc.
Rajasthan High Court · (1999) CriLJ 3794 : (1999) WLC 494
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 22(3), 22(6), 24, 24(1), 24(2)
High Courts08 Mar 1999Dismissed
Sulekhan Singh and Others Vs State
Rajasthan High Court · (1999) CriLJ 3798 : (1999) 4 RCR(Criminal) 676 : (1999) 3 RLW 1538 : (1999) 3 WLC 415 : (1999) 1 WLN 449
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 114, 354, 376, 511
High Courts05 Mar 1999Dismissed
Naresh Sachdeva Vs Prithvipal Singh and Others
Rajasthan High Court · (1999) 3 WLC 732 : (1999) 1 WLN 314
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(3)
High Courts04 Mar 1999
I.B.P. Company Ltd. and Another Vs Smt. Chandrabai and Others
Rajasthan High Court · (2000) 2 CivCC 55 : (1999) 2 RLW 957 : (2000) 1 WLC 536 : (1999) 1 WLN 310
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 11, 145
High Courts04 Mar 1999Allowed
Radhey Shyam Rathi Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 2 RLW 869 : (1999) 2 RLW 1052 : (1999) 2 WLC 727 : (1999) 1 WLN 441
Land Acquisition Act, 1894 — Section 11, 16, 18, 19, 20
High Courts04 Mar 1999Dismissed
Teju Mal Vs Daya Ram
Rajasthan High Court · (1999) 98 CompCas 229
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 114, 118
High Courts04 Mar 1999Dismissed
Ram Singh Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 2 RLW 963 : (2000) 1 WLC 273 : (1999) 1 WLN 444
Constitution of India, 1950 — Article 226, 227, 39Industrial Disputes Act, 1947 — Section 10
High Courts03 Mar 1999Dismissed
Preeti Parihar and Others Vs Mali Sansthan
Rajasthan High Court · (2000) 2 CivCC 186 : (1999) 3 RLW 1486 : (2000) 1 WLC 654 : (1999) 1 WLN 439
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114, 3, 6, 7, 8
High Courts03 Mar 1999Dismissed
Lakha alias Lakshmi Chand Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 3418 : (1999) 3 WLC 146
Penal Code, 1860 (IPC) — Section 376, 450, 456
High Courts03 Mar 1999
United India Insurance Co. Ltd. Vs Smt. Mehtab Bai and Others
Rajasthan High Court · (2000) ACJ 1274 : AIR 1999 Raj 293 : (1999) 3 RLW 1392 : (1999) 3 WLC 386
Motor Vehicles Act, 1988 — Section 163A
High Courts03 Mar 1999Dismissed
Rajasthan Barytes Ltd. and Another Vs State of Rajasthan and Others
Rajasthan High Court · (1999) 2 RLW 835 : (1999) 3 WLC 245 : (1999) 1 WLN 438
High Courts03 Mar 1999Dismissed
Bhola Singh and Others Vs The Prescribed Authority, The Tehsildar and Others
Rajasthan High Court · AIR 1999 Raj 242 : (1999) 2 RLW 856
Constitution of India, 1950 — Article 226
High Courts25 Feb 1999Allowed
Dharampal and Smt. Pushpa Devi Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 3110
Essential Commodities Act, 1955 — Section 3, 7Partnership Act, 1932 — Section 67