High Courts04 May 2001Dismissed
The State of Rajasthan Vs Ravindra Singh and Others
Rajasthan High Court · (2007) 3 WLN 242
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 124A
COURT ARCHIVE
Rajasthan High Court judgments, 2001
1,257 judgments · page 39 of 63
High Courts04 May 2001Dismissed
Vishnu Ram Vs State of Rajasthan
Rajasthan High Court · (2001) 4 RLW 268 : (2007) 3 WLN 89
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 409, 467, 468
High Courts04 May 2001Dismissed
Babu Lal Vs Rajendra Kumar
Rajasthan High Court · (2002) 1 RLW 448 : (2002) 1 RLW 40 : (2001) 4 WLN 129
Civil Procedure Code, 1908 (CPC) — Section 10, 24
High Courts04 May 2001Dismissed
Amar Singh Vs Union of India (UOI)
Rajasthan High Court · (2001) CriLJ 2802 : (2001) 4 RLW 254 : (2002) 5 WLC 301
Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 25, 29, 35
High Courts04 May 2001Allowed
Mukesh Kumar Vs State of Rajasthan
Rajasthan High Court · (2001) 05 RAJ CK 0003
Essential Commodities Act, 1955 — Section 3, 7
High Courts03 May 2001Allowed
Cosmopolitan Trading Corporation Vs Engineering Sales Corporation and Others
Rajasthan High Court · AIR 2001 Raj 331 : (2002) 1 RLW 409 : (2001) 4 WLN 6
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 406, 420, 421
High Courts03 May 2001Dismissed
Asa Ram Vs State of Rajasthan and Others
Rajasthan High Court · (2001) 4 RLW 273 : (2001) 3 WLC 504 : (2007) 3 WLN 85
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 323, 341, 451, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts02 May 2001Dismissed
Ghewar Ram Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 4460 : (2000) 1 WLC 193
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts02 May 2001Dismissed
Vijay Soni Vs Rajasthan High Court and others
Rajasthan High Court · (2001) 2 WLC 750 : (2001) 3 WLN 161
Rajasthan Higher Judicial Service Rules, 1969 — Rule 10, 10(1)
High Courts02 May 2001Dismissed
Nandlal Vs Smt. Shankari
Rajasthan High Court · (2002) 2 DMC 530 : (2002) 3 RCR(Criminal) 14 : (2001) WLC 814
Criminal Procedure Code, 1973 (CrPC) — Section 125, 399, 482
High Courts01 May 2001Allowed
Sarjeet Singh Vs State of Rajasthan
Rajasthan High Court · (2001) 05 RAJ CK 0125
Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 May 2001Allowed
Nathunath Vs State of Rajasthan
Rajasthan High Court · (2001) CriLJ 2712 : (2001) 3 RCR(Criminal) 619
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)
High Courts01 May 2001Dismissed
State of Rajasthan and Another Vs Gyan Singh and Another
Rajasthan High Court · AIR 2001 Raj 369 : (2001) 3 RLW 1838 : (2001) 3 WLC 1 : (2001) 3 WLN 308
Motor Vehicles Act, 1988 — Section 63(3)
High Courts01 May 2001Dismissed
United India Insurance Co. Ltd. Vs Pavni and Others
Rajasthan High Court · (2002) 2 RLW 1110
Motor Vehicles Act, 1988 — Section 147, 166
High Courts01 May 2001Dismissed
Kaptan Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 1 RLW 142 : (2001) WLC 590 : (2001) 4 WLN 127
Rajasthan Panchayati Raj Rules, 1996 — Rule 23
High Courts01 May 2001Partly Allowed
State of Rajasthan Vs Gopal
Rajasthan High Court · (2002) 1 RLW 624 : (2001) 4 WLN 517
Criminal Procedure Code, 1973 (CrPC) — Section 366, 368Penal Code, 1860 (IPC) — Section 147, 149, 302, 436
High Courts01 May 2001Dismissed
Bhagwania Vs State Rajasthan
Rajasthan High Court · (2001) CriLJ 3719
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 118Oaths Act, 1969 — Section 4, 7
High Courts01 May 2001
Gopi Chand Vs State of Rajasthan
Rajasthan High Court · (2001) 05 RAJ CK 0017
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 May 2001
Hanumant Cement Pvt. Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2003) 153 ELT 55
Central Excises and Salt Act, 1944 — Section 11AA
High Courts30 Apr 2001
Dhruvendra Singh and Others Vs State of Rajasthan
Rajasthan High Court · (2002) 2 RCR(Criminal) 185 : (2002) 1 RLW 477 : (2001) 3 WLN 380
Penal Code, 1860 (IPC) — Section 342, 363, 366, 376, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(2)(5)