COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,690 of 2,241

High Courts26 Mar 1997Dismissed

Ramesh and Another Vs State of Rajasthan

Rajasthan High Court · (1998) 2 RLW 934 : (1998) 1 WLC 631 : (1997) 1 WLN 374

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 208, 295, 296, 482Penal Code, 1860 (IPC) — Section 120B, 380, 406, 420, 454

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High Courts26 Mar 1997Dismissed

Kailash Bairathi Vs Praveen Gupta and Others

Rajasthan High Court · (1997) 3 RLW 2022 : (1997) 3 WLC 368 : (1997) 1 WLN 345

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts20 Mar 1997Dismissed

Udaipur Distillery Co. Ltd. Vs State of Rajasthan etc.

Rajasthan High Court · (1997) 1 RLW 534 : (1996) 1 WLC 385 : (1997) 1 WLN 586

Constitution of India, 1950 — Article 226, 227

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High Courts20 Mar 1997

Best Chamical Lime Industries Vs Union of India (UOI) and Others

Rajasthan High Court · (1997) 2 ACC 45

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1989 — Section 74, 78

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High Courts19 Mar 1997

Miss Deepali Pathak Vs Principal, SMS Medical College and Others

Rajasthan High Court · (1997) 1 WLN 585

Constitution of India, 1950 — Article 226

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High Courts17 Mar 1997Allowed

Sohan Lal Vs The Distt. and Sessions Judge and Others

Rajasthan High Court · (1997) 2 RLW 1129 : (1997) WLC 584 : (1997) 1 WLN 393

Constitution of India, 1950 — Article 11Rajasthan Court Fees and Suits Valuation Act, 1961 — Section 11(2)

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High Courts17 Mar 1997Allowed

Ashok Kumar Vs State of Rajasthan

Rajasthan High Court · (1997) 3 RLW 1968 : (1996) 1 WLC 114 : (1997) 1 WLN 371

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7

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High Courts17 Mar 1997

L.Rs. of Chand Mal Vs L.Rs. of Dhanna Lal

Rajasthan High Court · (1998) 1 CivCC 112 : (1997) 2 RLW 805 : (1997) 2 WLC 689 : (1997) 1 WLN 390

Constitution of India, 1950 — Article 134A

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High Courts17 Mar 1997

Rajendra Pathak and Another Vs State of Raj. and Others

Rajasthan High Court · (1997) 2 RLW 1132 : (1997) WLC 635 : (1997) 1 WLN 395

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High Courts14 Mar 1997Allowed

Smt. Jamna and Others Vs Bhuwana

Rajasthan High Court · AIR 1998 Raj 214 : (1997) 2 RLW 796

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96

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High Courts12 Mar 1997

LAXMI INDUSTRIES LTD. COMPANY and Others Vs INCOME TAX OFFICER and Another

Rajasthan High Court · (1997) 142 CTR 436

Criminal Procedure Code, 1973 (CrPC) — Section 397Income Tax Act, 1961 — Section 194A, 276B

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High Courts12 Mar 1997

Laxmi Industries Ltd. and Others Vs Income Tax Officer and Another

Rajasthan High Court · (1998) 231 ITR 514

Income Tax Act, 1961 — Section 194A, 276B

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High Courts12 Mar 1997Dismissed

Nisar Mohammed and Vs Rajasthan State Co-operative Housing Finance Society Ltd., Jaipur and Others

Rajasthan High Court · AIR 1997 Raj 186

Constitution of India, 1950 — Article 226Rajasthan Co-operative Societies Act, 1965 — Section 117

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High Courts11 Mar 1997

Chiman Lal Vs Datar Singh and Others

Rajasthan High Court · (1998) CriLJ 267 : (1997) 2 RLW 975 : (1997) 1 WLN 396

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 200, 202, 203Evidence Act, 1872 — Section 114, 144, 165, 3

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High Courts10 Mar 1997

Sohan Lal Bothra Vs Ram Narain Arvind and Others

Rajasthan High Court · (1997) 1 RLW 533 : (1997) 2 WLC 461 : (1997) 1 WLN 287

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High Courts10 Mar 1997Dismissed

Ishwar Dutt Vs Gyan Chand

Rajasthan High Court · AIR 1998 Raj 302

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 115, 151

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High Courts06 Mar 1997

Commissioner of Income Tax Vs Dr. Sohanlal

Rajasthan High Court · (1998) 234 ITR 581

Income Tax Act, 1961 — Section 144

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High Courts06 Mar 1997

Deen Dayal Vs Rajasthan State Text Book Board and Another

Rajasthan High Court · (1998) 1 LLJ 821

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High Courts06 Mar 1997Allowed

D.L. Chauhan Vs State of Rajasthan and Others

Rajasthan High Court · (1997) 2 RLW 786 : (1997) 3 WLC 277 : (1997) 1 WLN 288

Constitution of India, 1950 — Article 14, 16

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High Courts06 Mar 1997

Ram Rakh Chacha Vs Mohd. Yusuf

Rajasthan High Court · (1997) 1 RLW 493 : (1997) 2 WLC 516 : (1997) 1 WLN 293

Constitution of India, 1950 — Article 215, 51AContempt of Courts Act, 1971 — Section 12, 14, 15, 17, 18

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