High Courts10 Aug 2001Allowed
Dungar and Others Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 386
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 34, 366, 376
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 25 of 63
High Courts10 Aug 2001Allowed
Shri Ghanchi Mahasabha, Jodhpur Vs State of Raj. and Others
Rajasthan High Court · (2002) 2 WLN 302
Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 — Section 7, 9Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964 — Rule 16(2), 16(3)Rajasthan Tenancy Act, 1955 — Section 5(37), 5(43)
High Courts10 Aug 2001
Saleem Vs State of Rajasthan
Rajasthan High Court · (2002) 4 WLN 380
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts09 Aug 2001Dismissed
National Insurance Company Ltd. Vs MACT, Jaipur City and Others
Rajasthan High Court · (2001) 08 RAJ CK 0129
High Courts09 Aug 2001Allowed
Ladi Vs Badri Narayan
Rajasthan High Court · (2001) 2 DMC 524
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Family Courts Act, 1984 — Section 10(3), 13
High Courts09 Aug 2001Dismissed
Commissioner of Wealth-tax Vs Hemchand Golecha
Rajasthan High Court · (2002) 254 ITR 70
Wealth Tax Act, 1957 — Section 16(2), 17
High Courts09 Aug 2001Dismissed
Commissioner of W.T., Bikaner Vs Hemchand Golecha
Rajasthan High Court · (2001) 3 RLW 1785 : (2002) 121 TAXMAN 562 : (2001) 3 WLC 551
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 14, 16(2), 16(4), 17, 17(1)
High Courts09 Aug 2001Allowed
State of Raj. Vs Mohan Singh and Others, etc. etc.
Rajasthan High Court · (2002) 4 WLN 238
Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 9Rajasthan Tenancy Act, 1955 — Section 15AAA
High Courts09 Aug 2001
The Oriental Insurance Company and Others Vs Gyan Devi and Others
Rajasthan High Court · (2001) 3 WLC 547
High Courts09 Aug 2001Dismissed
National Insurance Company Ltd. Vs M.A.C.T., Jaipur
Rajasthan High Court · AIR 2002 Raj 167 : (2002) 3 RLW 1629
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140
High Courts09 Aug 2001Allowed
K.C. Bajaj Vs State of Rajasthan and Another
Rajasthan High Court · (2001) 3 RLW 1794 : (2001) 3 WLC 556
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 345 , 346
High Courts09 Aug 2001
The Oriental Insurance Co. Ltd. Vs Smt. Gyan Devi and Others
Rajasthan High Court · (2001) 3 RLW 1814 : (2002) 2 WLN 554
High Courts08 Aug 2001Dismissed
Ashok Lodha Vs Jodhpur Vidhyut Vitaran Nigam Ltd. and Others
Rajasthan High Court · (2002) 2 WLN 513
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 20, 39
High Courts08 Aug 2001Allowed
Hurji Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 472
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts08 Aug 2001Dismissed
New India Assurance Company Ltd. Vs Motor Accident Claims Tribunal, Shahpura and Others
Rajasthan High Court · (2002) 3 RLW 1369 : (2002) 5 WLC 804 : (2002) 4 WLN 451
Constitution of India, 1950 — Article 12, 226, 227Motor Vehicles Act, 1988 — Section 140
High Courts08 Aug 2001Dismissed
Shanker Vs State of Rajasthan
Rajasthan High Court · (2002) 4 RLW 2150 : (2002) 2 WLN 470
Juvenile Justice Act, 1986 — Section 2HPenal Code, 1860 (IPC) — Section 376
High Courts08 Aug 2001
Life Insurance Corporation of India and Others Vs Mukesh Devi and Others
Rajasthan High Court · AIR 2002 Raj 404 : (2002) 92 FLR 47 : (2001) 3 RLW 1778 : (2001) 3 WLC 407 : (2002) 2 WLN 235 : (2001) 3 WLN 682
Contract Act, 1872 — Section 182Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 3
High Courts08 Aug 2001
Umesh Vs The State of Rajasthan
Rajasthan High Court · (2002) 1 WLN 580
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 323, 341, 354, 376
High Courts08 Aug 2001Allowed
Ganiba and Another Vs Motor Accident Claims Tribunal and Others
Rajasthan High Court · (2003) 3 RCR(Civil) 163
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 12
High Courts08 Aug 2001
Gariba and Another Vs Motor Accident Claims Tribunal and Others
Rajasthan High Court · (2002) 2 ACC 453 : (2002) 4 RLW 2291
Constitution of India, 1950 — Article 12, 227