High Courts10 Dec 1996Dismissed
Km. Rajshri Mitra Vs Kendriya Vidyalaya Sansthan and Others
Rajasthan High Court · (1997) 1 RLW 549 : (1997) 1 WLC 395 : (1996) 2 WLN 466
COURT ARCHIVE
Rajasthan High Court judgments
44,813 judgments · page 1,698 of 2,241
High Courts05 Dec 1996Allowed
Chatar Lal Vs Motor Accident Claims Tribunal
Rajasthan High Court · (1997) 1 RLW 169 : (1997) 1 WLC 560 : (1996) 2 WLN 322
Civil Procedure Code, 1908 (CPC) — Section 115, 132, 133, 144, 145Constitution of India, 1950 — Article 227, 300ACriminal Procedure Code, 1973 (CrPC) — Section 195
High Courts05 Dec 1996Allowed
Devendera Kumar Vs State and Others
Rajasthan High Court · (1997) 2 DMC 311 : (1997) 2 RCR(Criminal) 86 : (1997) 1 RLW 92 : (1997) 1 WLC 513 : (1996) 2 WLN 530
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts05 Dec 1996Dismissed
Ranbaxy Laboratories Ltd. Vs Smt. Indra Kala
Rajasthan High Court · (1997) 88 CompCas 348
Companies Act, 1956 — Section 113Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 482
High Courts05 Dec 1996Allowed
Bhola Ram Vs Union of India (UOI) and Others
Rajasthan High Court · (1997) 1 RLW 84 : (1997) 1 WLC 551 : (1996) 2 WLN 533
High Courts04 Dec 1996Dismissed
Chandra Filling Service Vs Ramprasad
Rajasthan High Court · (1996) 2 WLN 320
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Dec 1996
Jaipur Polyspin Ltd. Vs The State of Rajasthan
Rajasthan High Court · (1997) 2 WLC 435 : (1996) 2 WLN 317
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12
High Courts03 Dec 1996Partly Allowed
Rani Kraya Vikraya Sahakari Samiti Ltd. Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 1997 Raj 208
Negotiable Instruments Act, 1881 (NI) — Section 30Railways Act, 1989 — Section 78
High Courts03 Dec 1996Allowed
Jagdish Chandra Vs State of Rajasthan
Rajasthan High Court · (1997) 2 RCR(Criminal) 438 : (1997) 1 RLW 287 : (1996) 2 WLN 542
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 114, 125, 60Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 29, 42, 55
High Courts03 Dec 1996
Bhandari Das Vs Smt. Sushila and Others
Rajasthan High Court · (1997) 2 RLW 845 : (1997) 1 WLC 607 : (1996) 2 WLN 319
Limitation Act, 1963 — Section 5
High Courts03 Dec 1996Dismissed
Dharam Chand Vs Board of Revenue
Rajasthan High Court · (1996) 2 WLN 689
Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 1996Dismissed
Sanjay Kumar Rawal Vs State of Rajasthan and Another
Rajasthan High Court · (1998) 3 LLJ 149 : (1997) WLC 48
Constitution of India, 1950 — Article 14, 16
High Courts02 Dec 1996
Kehar Singh Vs State of Rajasthan
Rajasthan High Court · (1997) CriLJ 1753 : (1996) 3 RLW 628
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts29 Nov 1996Dismissed
Mahadev Vs State of Rajasthan and Another
Rajasthan High Court · (1997) CriLJ 1614 : (1997) 1 WLC 722 : (1996) 2 WLN 686
Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 397(2), 447, 451Penal Code, 1860 (IPC) — Section 379
High Courts29 Nov 1996Dismissed
Oriental Insurance Co. Ltd. Vs Babu Lal and Others
Rajasthan High Court · (1998) ACJ 67
Motor Vehicles Act, 1939 — Section 95
High Courts28 Nov 1996Dismissed
Bhagirath Vs State
Rajasthan High Court · (1997) 2 WLC 291 : (1996) 2 WLN 555
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts27 Nov 1996Dismissed
Hanuman Singh Vs Union of India (UOI)
Rajasthan High Court · (1997) CriLJ 1054
Central Reserve Police Force Act, 1949 — Section 10, 16, 9Central Reserve Police Force Rules, 1955 — Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 11, 122(2), 122(4), 122(5), 16
High Courts27 Nov 1996Dismissed
Jagdish Narain Vs Satish Chand Goswami and Others
Rajasthan High Court · AIR 1997 Raj 209 : (1997) 2 CivCC 565 : (1997) 1 WLC 292
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Nov 1996Allowed
Deepak Kumar Vs Union of India (UOI) and Others
Rajasthan High Court · (1997) 2 WLC 292 : (1996) 2 WLN 445
Civil Procedure Code, 1908 (CPC) — Section 105, 141Constitution of India, 1950 — Article 12, 136, 226, 311
High Courts26 Nov 1996Dismissed
Amichand Ahir and Others Vs Krishna Kumar and Another
Rajasthan High Court · (1997) CriLJ 1416 : (1997) 2 WLC 248
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401, 435Penal Code, 1860 (IPC) — Section 302, 307, 326