High Courts16 Jan 2002Dismissed
Chandmal Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (2002) 2 WLN 736
COURT ARCHIVE
Rajasthan High Court judgments, 2002
1,112 judgments · page 52 of 56
High Courts16 Jan 2002Allowed
Vijay Kumar Vs State of Rajasthan
Rajasthan High Court · (2003) 2 RCR(Criminal) 34 : (2003) 1 RLW 235 : (2002) 4 WLN 223
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts16 Jan 2002Dismissed
Maya Devi Keswani Vs The Estate Officer (Addl. District Magistrate, Jaipur) and Others
Rajasthan High Court · (2002) 2 RLW 1341 : (2002) 2 WLC 603
Rajasthan Public Premises (Eviction of Unauthorised Occupations) Act, 1964 — Section 10, 2, 4(1)
High Courts16 Jan 2002Allowed
Kana Ram Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 1867 : (2003) WLC 461 : (2002) 1 WLN 695
Criminal Procedure Code, 1973 (CrPC) — Section 456Penal Code, 1860 (IPC) — Section 147, 341, 454
High Courts16 Jan 2002
Jaspal Singh Vs State of Rajasthan
Rajasthan High Court · (2002) CriLJ 1722 : (2002) 3 RCR(Criminal) 270 : (2002) 1 WLN 691
Arms Act, 1959 — Section 25, 3
High Courts16 Jan 2002
State of Rajasthan and Another Vs Ajay Sharma
Rajasthan High Court · (2003) 2 RLW 1070 : (2002) 3 WLC 187 : (2002) 5 WLN 180
Rajasthan Computer State and Subordinate Service Rules, 1992 — Rule 5, 6, 6(1), 6(1A)
High Courts16 Jan 2002Allowed
State of Rajasthan Vs Mangilal and Others
Rajasthan High Court · (2003) 1 RLW 285 : (2002) 3 WLN 37
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts16 Jan 2002
Jassu and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2002) 1 WLN 688
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 482
High Courts16 Jan 2002Allowed
Inderjeet Goel Vs Dilip Singh and Others
Rajasthan High Court · (2002) 94 FLR 1175 : (2002) 3 LLJ 926 : (2002) 3 WLN 120
Industrial Disputes Act, 1947 — Section 2
High Courts15 Jan 2002Partly Allowed
State of Rajasthan Vs Mana Singh and Others
Rajasthan High Court · (2003) 1 RCR(Criminal) 655 : (2003) 1 RLW 308
Criminal Procedure Code, 1973 (CrPC) — Section 432Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A
High Courts15 Jan 2002Dismissed
Bharat Construction Company Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 2 ARBLR 59 : (2003) 1 RLW 275 : (2002) 3 WLN 47
Constitution of India, 1950 — Article 226
High Courts15 Jan 2002Allowed
Chiranji Lal Vs Addl. Collector III and Others
Rajasthan High Court · (2002) 4 RLW 2284
Rajasthan Panchayati Raj Act, 1994 — Section 97
High Courts15 Jan 2002Partly Allowed
Ghasi Lal Ora Vs Jaipur Vidyut Vitaran Nigam Ltd. and Another
Rajasthan High Court · (2003) 1 LLJ 643 : (2002) 2 WLC 509 : (2002) 5 WLN 115
Electricity (Supply) Act, 1948 — Section 79Electricity Board Employees Conduct Regulation, 1976 — Regulation 4Penal Code, 1860 (IPC) — Section 149, 302, 323
High Courts15 Jan 2002Dismissed
K.G. Sharma Vs Pratap Autowheels and Others
Rajasthan High Court · (2003) 2 BC 38 : (2002) CriLJ 3711 : (2002) 4 RCR(Criminal) 814 : (2003) 2 RLW 1170 : (2002) 5 WLC 510 : (2002) 4 WLN 528
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Jan 2002Partly Allowed
State of Raj. Vs Mana Singh, etc. etc.
Rajasthan High Court · (2002) 2 WLN 719
Criminal Procedure Code, 1973 (CrPC) — Section 432Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32ARajasthan Prisons (Release on Parole) Rules, 1958 — Rule 1
High Courts15 Jan 2002Allowed
Om Prakash Vs State of Rajasthan
Rajasthan High Court · (2002) 94 FLR 988 : (2002) 2 RLW 712 : (2003) 1 RLW 246 : (2002) 3 WLN 61
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 302Rajasthan Prisons (Release on Parole) Rules, 1958 — Rule 14
High Courts15 Jan 2002Dismissed
Maharaja Shree Umaid Mills Ltd. Vs Union of India (UOI) and Another
Rajasthan High Court · (2002) 142 ELT 301 : (2003) 1 RLW 312 : (2002) 3 WLN 88
Central Excises and Salt Act, 1944 — Section 11B, 35Constitution of India, 1950 — Article 226
High Courts15 Jan 2002Dismissed
Ramu Ram and Others Vs State of Rajasthan and Others
Rajasthan High Court · (2003) 3 LLJ 123 : (2003) 1 RLW 641 : (2002) 2 WLN 558
Constitution of India, 1950 — Article 226Rajasthan Public Works Department (Buildings and Roads) Including Gardens, Irrigation, Water-Works and Ayurvedic Departments, Work-charged Employees Service Rules, 1964 — Rule 3(3), 3(4)
High Courts15 Jan 2002Allowed
Ashok Kumar Sharma Vs University of Jodhpur
Rajasthan High Court · (2003) 1 RLW 257 : (2002) 3 WLN 7
High Courts15 Jan 2002Dismissed
National Insurance Co. Ltd. Vs Mukesh and Others
Rajasthan High Court · (2003) 1 ACC 112 : (2004) ACJ 476 : (2002) 3 RLW 1825 : (2002) 1 WLC 799 : (2002) 4 WLN 710
Motor Vehicles Act, 1988 — Section 173