High Courts11 Dec 2001Allowed
State and Another Vs Umrav Singh and Others
Rajasthan High Court · (2002) 4 RLW 2433 : (2002) 4 WLN 565
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 3 of 63
High Courts11 Dec 2001Dismissed
Bharat Construction Company Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2002 Raj 279 : (2002) 4 WLN 294
Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 302
High Courts10 Dec 2001Allowed
Charan Das Kalla Vs State of Rajasthan
Rajasthan High Court · (2003) 3 RLW 1600 : (2002) 4 WLC 482
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts07 Dec 2001Dismissed
Union of India (UOI) and Others Vs Mool Singh and Another
Rajasthan High Court · (2002) 4 WLN 603
High Courts07 Dec 2001Dismissed
Laxmi Udyog Vs Commissioner of Central Excise
Rajasthan High Court · (2002) 142 ELT 27 : (2002) 2 WLC 371 : (2003) 1 WLN 246
Central Excises and Salt Act, 1944 — Section 35G, 35L
High Courts07 Dec 2001
Chandra Prakash Vs Mangal Singh and Others
Rajasthan High Court · (2002) 1 ACC 286 : (2002) ACJ 286 : (2002) WLC 125
High Courts07 Dec 2001
New India Assurance Co. Ltd. Vs Mithlesh Gupta and Others
Rajasthan High Court · (2002) 2 ACC 48 : (2002) 1 ACC 435 : (2002) ACJ 435 : (2002) WLC 137
Motor Vehicles Act, 1988 — Section 170
High Courts07 Dec 2001
Kamla and Others Vs Sukhdev Singh and Others
Rajasthan High Court · (2002) 2 ACC 35 : (2003) ACJ 246
High Courts06 Dec 2001Allowed
Banwari and Others Vs State of Rajasthan
Rajasthan High Court · (2001) 12 RAJ CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Dec 2001Allowed
Suja Devi and Others Vs Hari Singh and Others
Rajasthan High Court · (2003) ACJ 140
High Courts06 Dec 2001
Abhay and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 3 RCR(Criminal) 646 : (2002) 3 RLW 1463 : (2002) 2 WLN 27
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 336, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts06 Dec 2001Allowed
Devendra Jain Vs State of Rajasthan and Another
Rajasthan High Court · (2002) CriLJ 1655 : (2002) 2 RLW 706 : (2002) 1 WLC 540
Constitution of India, 1950 — Article 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 3(4)Rajasthan Control of Goondas Act, 1975 — Section 3, 3(3), 4, 5
High Courts06 Dec 2001Allowed
Sunita and Others Vs Sky Wing Courier Pvt. Ltd. and Others
Rajasthan High Court · (2003) ACJ 467
Penal Code, 1860 (IPC) — Section 171
High Courts06 Dec 2001Dismissed
Oriental Insurance Co. Ltd. Vs Sunita Gupta and Others
Rajasthan High Court · (2003) ACJ 249
High Courts05 Dec 2001
Samiullaha Vs State of Rajasthan and Others
Rajasthan High Court · (2002) CriLJ 839 : (2002) 3 RCR(Criminal) 194 : (2002) 4 RLW 1972 : (2002) 2 WLC 69 : (2002) 4 WLN 456
Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 10A, 9
High Courts05 Dec 2001Allowed
Bhanwari Devi (Smt.) Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 RLW 2047 : (2003) 1 WLN 509
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts04 Dec 2001Dismissed
Regional Manager, Punjab National Bank and Another Vs Rajvir Singh
Rajasthan High Court · (2002) 95 FLR 639 : (2002) 4 RLW 1984 : (2002) 2 WLC 173
Constitution of India, 1950 — Article 226
High Courts04 Dec 2001Dismissed
Abdul Rahman Vs Smt. Prasony Bai and Others
Rajasthan High Court · (2002) 2 WLC 488 : (2003) 3 WLN 560
Civil Procedure Code, 1908 (CPC) — Section 11, 151, 24
High Courts03 Dec 2001Allowed
Tata Finance Ltd. Vs J.S. Fourwheel Motors Pvt. Ltd. and Another
Rajasthan High Court · (2001) 12 RAJ CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 138, 142, 177, 179, 482Negotiable Instruments Act, 1881 (NI) — Section 13, 138
High Courts29 Nov 2001Dismissed
Dwarka Prasad Vs State of Rajasthan and Others
Rajasthan High Court · (2002) CriLJ 1278 : (2003) 1 RLW 461 : (2002) 2 WLC 149 : (2002) 4 WLN 386
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 379