High Courts01 Dec 1998Dismissed
Hanuman and Others Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 107 : (1999) 1 RLW 460 : (1999) 2 WLC 568
Constitution of India, 1950 — Article 226Rajasthan Panchayat Act, 1953 — Section 88
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,651 of 2,241
High Courts01 Dec 1998
State of Rajasthan Vs Baisakha Singh
Rajasthan High Court · (1999) CriLJ 1399
Penal Code, 1860 (IPC) — Section 302, 307, 324, 460
High Courts01 Dec 1998
Gurmail Singh Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 991 : (1998) WLC 564
Penal Code, 1860 (IPC) — Section 299, 300, 302, 326, 498A
High Courts30 Nov 1998Dismissed
Dwarka Das and Others Vs Chuni Lal and Another
Rajasthan High Court · AIR 1999 Raj 150 : (1999) 1 RLW 652 : (1999) 1 WLC 233 : (1999) 1 WLN 212
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 15
High Courts30 Nov 1998Dismissed
Smt. Mohni Devi Vs Ghanshyam Das
Rajasthan High Court · (1999) 1 RLW 576 : (1999) WLC 211 : (1999) 1 WLN 221
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Nov 1998Dismissed
L. Rs of Shankar Lal Vs UIT Jodhpur and Others
Rajasthan High Court · (1999) 4 CivCC 140 : (1999) 1 RLW 484
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4
High Courts28 Nov 1998Dismissed
Kerla State Coier Corporation Limited and Another Vs Kewal Krishan Kumar and Another
Rajasthan High Court · AIR 1999 Raj 124 : (1999) 2 RLW 1103 : (1998) 3 RLW 1939 : (1999) WLC 107 : (1999) 1 WLN 215
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 14(2)
High Courts28 Nov 1998
Ramesh Kumar Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1734
Penal Code, 1860 (IPC) — Section 299, 302, 304
High Courts27 Nov 1998Dismissed
Misra Vs State of Rajasthan
Rajasthan High Court · (1999) CriLJ 1017
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 324, 326
High Courts26 Nov 1998Dismissed
Murlidhar Jat Vs The State of Rajasthan
Rajasthan High Court · (1999) 2 RLW 1043 : (1999) 2 WLC 465 : (1999) 1 WLN 195
High Courts26 Nov 1998Allowed
Eicher Goodearth Ltd. Vs Presiding Officer, Labour Court and Another
Rajasthan High Court · (1999) 3 LLJ 1578
Industrial Disputes Act, 1947 — Section 11A
High Courts24 Nov 1998Allowed
Tarachand Dangi Vs The Municipal Council
Rajasthan High Court · (2000) 1 RLW 153 : (1999) WLC 426 : (1999) 1 WLN 198
High Courts23 Nov 1998Dismissed
Veer Prabhu Marketing Vs Sunmoon Printers Pvt. Ltd. and Another
Rajasthan High Court · AIR 1999 Raj 229 : (1999) 4 CivCC 414 : (1999) WLC 126
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Easements Act, 1882 — Section 33
High Courts20 Nov 1998
Suresh Bhai Bhola Bhai Jani and Another Vs Union of India and Others
Rajasthan High Court · (2001) 249 ITR 363
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 457, 482Income Tax Act, 1961 — Section 132A, 158BC, 158BFA
High Courts19 Nov 1998Dismissed
Dinesh Textiles and Others Vs SBBJ and Others
Rajasthan High Court · AIR 1999 Raj 162 : (1999) 3 CivCC 101 : (1999) 1 RLW 271 : (1999) 2 WLC 267
Civil Procedure Code, 1908 (CPC) — Order 24 Rule 1
High Courts19 Nov 1998Allowed
Dr. Gurvinder Kaur Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1999 Raj 223 : (1999) 2 WLC 431
Constitution of India, 1950 — Article 226Rajasthan University Act, 1946 — Section 13
High Courts19 Nov 1998Dismissed
State of Rajasthan and Others Vs Smt. Sohani Devi and Others
Rajasthan High Court · AIR 1999 Raj 126 : (1999) 1 RLW 269 : (1999) 2 WLC 435
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 96
High Courts18 Nov 1998Dismissed
Prahlad Das Vs Karunaram and Another
Rajasthan High Court · AIR 1999 Raj 108 : (1999) 2 CivCC 533 : (1999) 1 RLW 266 : (1999) 2 WLC 476
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts18 Nov 1998Dismissed
Bhawani Art Handicrafts Vs Gulab Singh and Others
Rajasthan High Court · (1999) 1 RLW 278 : (1999) 2 WLC 483 : (1999) 1 WLN 208
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 36