High Courts27 Feb 1998
Smt. Wafatan Vs Jamil Ahmed
Rajasthan High Court · (1999) 1 DMC 327 : (1999) 1 RCR(Criminal) 223 : (1998) 3 RLW 1670
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,665 of 2,241
High Courts24 Feb 1998Dismissed
Nathu Lal and Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1998 Raj 245
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4
High Courts24 Feb 1998Allowed
Sharma Bal Mandir Vs The State of Rajasthan and Others
Rajasthan High Court · (1999) WLC 86 : (1998) 1 WLN 189
High Courts23 Feb 1998
COMMISSIONER OF INCOME TAX Vs GEETA TRADING CO.
Rajasthan High Court · (2001) 164 CTR 160
Income Tax Act, 1961 — Section 139, 256, 263, 43B
High Courts23 Feb 1998
Laxmi Narain Lath Trust Vs Commissioner of Income Tax
Rajasthan High Court · (2000) 244 ITR 272
Income Tax Act, 1961 — Section 11
High Courts23 Feb 1998Allowed
Hajarimal and Others Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 4253
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 404B, 498A
High Courts23 Feb 1998Dismissed
Mukand Ltd. and Vs State of Rajasthan and Others
Rajasthan High Court · AIR 1998 Raj 173
Atomic Energy Act, 1962 — Section 3Rajasthan Panchayat Act, 1953 — Section 2(5), 24, 64(1)
High Courts20 Feb 1998Dismissed
Ratan Lal Vs Union of India (UOI) and Others
Rajasthan High Court · (1998) 2 RLW 728 : (1998) 2 WLC 608 : (1998) 1 WLN 185
Penal Code, 1860 (IPC) — Section 147, 149, 322, 332Probation of Offenders Act, 1958 — Section 12, 4
High Courts20 Feb 1998Dismissed
Rajasthan State Road Transport Corporation and Others Vs Inder Singh and Another
Rajasthan High Court · (1998) 1 RLW 540 : (1998) 2 RLW 732 : (1998) 2 WLC 647 : (1998) 1 WLN 183
Rajasthan State Road Transport Workers and Workshop Employees Standing Orders, 1965 — Order 36(ii)
High Courts20 Feb 1998Allowed
Munshi (deceased by L.Rs.) Vs Smt. Rukmani Devi
Rajasthan High Court · AIR 1998 Raj 124
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts20 Feb 1998
Harish Chand Vs Baikunthi Devi and Another
Rajasthan High Court · (1998) 1 DMC 641
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Feb 1998Allowed
Bhoma Ram Vs Union of India (UOI)
Rajasthan High Court · (1998) CriLJ 1749
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2, 42, 67
High Courts20 Feb 1998Allowed
A.E.N., R.S.E.B. Vs Shyam Singh and Another
Rajasthan High Court · AIR 1998 Raj 331
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Electricity Act, 1910 — Section 24
High Courts20 Feb 1998Dismissed
State of Rajasthan Vs Jitendra Pratap Singh and Another
Rajasthan High Court · (1998) CriLJ 2563
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Feb 1998Allowed
Nand Kishore Vs Revenue Appellate Authority, Jaipur and Others
Rajasthan High Court · AIR 1999 Raj 30 : (1998) 3 WLC 177
Rajasthan Municipalities Act, 1959 — Section 203(2), 311
High Courts19 Feb 1998
B.S. Katiyal Vs The State of Rajasthan and Another
Rajasthan High Court · (1998) 2 RLW 800 : (1998) 1 WLN 172
Constitution of India, 1950 — Article 226, 227, 309
High Courts19 Feb 1998
Uma Trading Company Vs State of Rajasthan and Others
Rajasthan High Court · (1998) 1 RLW 594 : (1998) 2 WLC 465 : (1998) 1 WLN 178
Rajasthan High Court Ordinance, 1949 — Section 18
High Courts18 Feb 1998Allowed
Anant Ram Sharma Vs The State of Rajasthan and Another
Rajasthan High Court · (1998) 2 RLW 755 : (1998) 3 WLC 194 : (1998) 1 WLN 161
Rajasthan Panchayat Act, 1953 — Section 1(4)Rajasthan Panchayat and Nyaya Panchayat (General) Rules, 1961 — Rule 22
High Courts18 Feb 1998Allowed
Rajendra Singh Vs State of Rajasthan
Rajasthan High Court · (1998) CriLJ 2126 : (1998) WLC 537
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 498ARajasthan Police Rules, 1965 — Rule 6.22, 6.22(3), 6.72
High Courts18 Feb 1998
Surja Ram Vs Shri Krishan Lal
Rajasthan High Court · (1998) 1 RLW 623 : (1998) 2 WLC 558 : (1998) 1 WLN 164
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 1, 56, 57