COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,676 of 2,241

High Courts13 Oct 1997Dismissed

Hindustan Development Corporation Ltd. and Others Vs Kushan Chand Bader and Another

Rajasthan High Court · (1998) 94 CompCas 384

Companies Act, 1956 — Section 113, 113(2)Criminal Procedure Code, 1973 (CrPC) — Section 258, 482

High Courts13 Oct 1997Dismissed

Baldev Sharma Vs Raj Devi

Rajasthan High Court · (1997) 3 RLW 2015 : (1998) 1 WLC 400 : (1997) 2 WLN 510

Civil Procedure Code, 1908 (CPC) — Section 2

High Courts03 Oct 1997Dismissed

National Insurance Co. Ltd. Vs Shanti and Others

Rajasthan High Court · (1999) ACJ 1033

Motor Vehicles Act, 1939 — Section 110A

High Courts01 Oct 1997Dismissed

Mohan P. Wag and Another Vs State of Rajasthan and Another

Rajasthan High Court · (1998) 94 CompCas 507

Companies Act, 1956 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 204, 482

High Courts01 Oct 1997Allowed

Khem Das Vs The State of Rajasthan and Another

Rajasthan High Court · (1999) 2 RLW 1255 : (1997) 2 WLN 512

Constitution of India, 1950 — Article 14, 162, 19, 226Essential Commodities Act, 1955 — Section 3, 5

High Courts01 Oct 1997Dismissed

Official Liquidator, Auto Electricals (India) Pvt. Ltd. (In Liquidation) Vs D.P. Gupta and Others

Rajasthan High Court · (1999) 98 CompCas 59

Companies Act, 1956 — Section 543

High Courts01 Oct 1997Dismissed

Parmanand Paliwal Vs The State of Rajasthan and Another

Rajasthan High Court · (1997) 3 RLW 2076 : (1998) 1 WLC 237 : (1997) 2 WLN 498

Rajasthan Municipalities Act, 1959 — Section 63(1), 63(2), 63(4)

High Courts01 Oct 1997Partly Allowed

Ganesha Ram and Others Vs Urban Improvement Trust

Rajasthan High Court · AIR 1998 Raj 73 : (1998) 2 CivCC 575

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts01 Oct 1997

Jayanti Lal Patel and Dr. Balvir Singh Tomar Vs Assistant Commissioner of Income Tax and Others

Rajasthan High Court · (1998) 233 ITR 588

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(5), 143

High Courts01 Oct 1997Dismissed

Ram Singh Vs State of Rajasthan and Others

Rajasthan High Court · (1999) 1 RLW 8 : (1997) 3 RLW 1935 : (1997) 2 WLC 699 : (1997) 2 WLN 505

Rajasthan Service Rules, 1951 — Rule 170

High Courts01 Oct 1997

JAYANTI LAL PATEL Vs ASSISTANT COMMISSIONER OF INCOME TAX and Others (ALSO BALVIR SINGH TOMAR v. ASSTT. Commissioner of Income Tax and Others).

Rajasthan High Court · (1997) 142 CTR 571

Benami Transactions (Prohibition) Act, 1988 — Section 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts30 Sept 1997Allowed

Dheer Singh Vs Amar Singh and Others

Rajasthan High Court · (1998) 2 WLC 704 : (1997) 2 WLN 492

Hindu Adoptions and Maintenance Act, 1956 — Section 16

High Courts30 Sept 1997Allowed

Temple of Thakurji Vs State of Rajasthan and Others

Rajasthan High Court · AIR 1998 Raj 85 : (1998) 1 RLW 127 : (1997) 2 WLN 535

Civil Procedure Code, 1908 (CPC) — Section 2(9)Constitution of India, 1950 — Article 14Rajasthan Tenancy Act, 1955 — Section 46

High Courts30 Sept 1997Allowed

Mukesh and Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 2439

Constitution of India, 1950 — Article 14, 21, 227, 309Criminal Law (Amendment) Act, 1952 — Section 3A, 6(1), 8ACriminal Procedure Code, 1973 (CrPC) — Section 170, 173, 206, 206, 206(2)

High Courts29 Sept 1997Dismissed

Baijnath and Another Vs Smt. Ganga Devi and Another

Rajasthan High Court · AIR 1998 Raj 125 : (1999) 4 CivCC 684 : (1997) 3 WLC 715

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

High Courts29 Sept 1997

Dharampal Singh and Another Vs State of Rajasthan

Rajasthan High Court · (1998) CriLJ 3372 : (1998) 2 RLW 905

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 173(8), 218Evidence Act, 1872 — Section 27

High Courts23 Sept 1997Allowed

Kalulal Vs State and Others

Rajasthan High Court · (1997) 3 RLW 1685 : (1998) 1 WLC 566 : (1997) 2 WLN 501

Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16(9)

High Courts18 Sept 1997Dismissed

Magaram and Others, etc. Vs The B.O.R. and Others

Rajasthan High Court · AIR 1998 Raj 90 : (1997) 3 RLW 1787 : (1998) 1 WLC 521

Constitution of India, 1950 — Article 226Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 — Section 18Rajasthan Tenancy Act, 1955 — Section 229

High Courts17 Sept 1997Dismissed

Smt. Sunder Kanwar Vs The Board of Revenue

Rajasthan High Court · (1997) 3 RLW 1963 : (1998) 1 WLC 585 : (1997) 2 WLN 490

Rajasthan Tenancy Act, 1955 — Section 30DD

High Courts17 Sept 1997Allowed

Smt. Sunita Sajnani Vs Ratan Kumar

Rajasthan High Court · (1999) 1 DMC 154 : (1997) 3 RLW 1813 : (1998) WLC 17

Civil Procedure Code Amendment Act, 1973 — Order 32 Rule 15