High Courts22 Dec 2004Allowed
Har Bai and Others Vs Laxmi Narain and Others
Rajasthan High Court · (2005) 2 ACC 657 : (2006) ACJ 2477
Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 147(2)
COURT ARCHIVE
Rajasthan High Court judgments, 2004
684 judgments · page 1 of 35
High Courts21 Dec 2004Dismissed
Rajendra Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 1 RLW 441 : (2005) 2 WLC 106
Rajasthan Panchayati Raj (Election) Rules, 1994 — Rule 80, 83, 87Rajasthan Panchayati Raj Act, 1994 — Section 19
High Courts21 Dec 2004Allowed
Gopal and Others Vs State
Rajasthan High Court · (2004) 12 RAJ CK 0012
Penal Code, 1860 (IPC) — Section 149, 307
High Courts20 Dec 2004Dismissed
Rajasthan Cricket Association and Others Vs State of Rajasthan
Rajasthan High Court · AIR 2005 Raj 144 : (2005) 1 RLW 590
Constitution of India, 1950 — Article 14, 19(1), 19(4), 19(6), 213
High Courts20 Dec 2004Allowed
Ramu and Others Vs Hari Narayan and Others
Rajasthan High Court · (2005) 2 ACC 807 : (2005) ACJ 2053
Civil Procedure Code, 1908 (CPC) — Section 144Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 217(1), 217(2)
High Courts20 Dec 2004
Mehar Dairy Industries Vs Chambali and Others
Rajasthan High Court · (2006) 1 ACC 372 : (2005) WLC 118
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154Employees Compensation Act, 1923 — Section 2, 20, 30
High Courts17 Dec 2004Allowed
Ramlal Bairwa Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 1 RLW 524 : (2005) 2 WLC 95
Land Acquisition Act, 1894 — Section 31, 9(3)
High Courts16 Dec 2004Dismissed
Manish Dixit Vs Director General (Prisons) and Another
Rajasthan High Court · (2005) 2 RLW 779 : (2005) 2 WLC 465
Arms Act, 1959 — Section 25(1), 7Criminal Procedure Code, 1973 (CrPC) — Section 320(7), 324Penal Code, 1860 (IPC) — Section 121, 122, 123, 124, 125
High Courts15 Dec 2004Dismissed
Prakash Roadlines Ltd. Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 LLJ 989 : (2005) 2 RLW 787 : (2005) 2 WLC 205
Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 12(5)
High Courts14 Dec 2004Allowed
Munna Parveen (Smt.) and Others Vs Bhanu Bhai and Others
Rajasthan High Court · (2006) 1 RLW 507
Limitation Act, 1963 — Section 5
High Courts14 Dec 2004Allowed
Dr. Vijay Laxmi Sharma Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 104 FLR 1187 : (2005) 3 SLJ 509 : (2005) 2 WLC 690
Constitution of India, 1950 — Article 226, 227
High Courts14 Dec 2004
Commissioner of Income Tax Vs Hindustan Zinc Ltd.
Rajasthan High Court · (2005) 194 CTR 121
Income Tax Act, 1961 — Section 37, 37(1), 40A(9)
High Courts14 Dec 2004Allowed
Basanti Mathur (Smt.) Vs The State of Rajasthan and Others
Rajasthan High Court · (2005) 105 FLR 105 : (2005) 2 RLW 938 : (2005) 1 WLC 508
Constitution of India, 1950 — Article 226
High Courts14 Dec 2004Allowed
Man Singh and Another Vs State
Rajasthan High Court · (2004) 12 RAJ CK 0011
Penal Code, 1860 (IPC) — Section 307, 326
High Courts13 Dec 2004Allowed
Fateh Chand Dammani Balika Vidya Mandir Vs Rajasthan Non-Government Educational Institutions Tribunal and Others
Rajasthan High Court · (2005) 3 ESC 1946 : (2005) 1 WLC 504
Constitution of India, 1950 — Article 226, 227Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 39Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18, 21
High Courts13 Dec 2004Allowed
Aasandas Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 1281
Rajasthan Rent Control Act, 2001 — Section 21, 21(3)
High Courts13 Dec 2004Dismissed
Shanti Devi Vs Nand Lal
Rajasthan High Court · AIR 2005 Raj 218 : (2005) 2 RLW 1249 : (2005) 3 WLC 203
Limitation Act, 1963 — Article 61Transfer of Property Act, 1882 — Section 58, 59, 60, 90Urban Land (Ceiling and Regulation) Act, 1976 — Section 27, 27(2)
High Courts13 Dec 2004Allowed
Sagar Mal Mehta Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 3 RLW 2088 : (2005) 1 WLC 497
Constitution of India, 1950 — Article 165(3)
High Courts10 Dec 2004
Kiran Devi and Others Vs Bhoora and Others
Rajasthan High Court · (2005) 2 ACC 841
High Courts10 Dec 2004
DCM Shriram Consolidated Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2005) 2 ACC 371
Railways Act, 1890 — Section 178D