High Courts01 Dec 2004Allowed
Sharda and Others Vs Gopal and Others
Rajasthan High Court · (2005) 2 ACC 865 : (2006) ACJ 2634
COURT ARCHIVE
Rajasthan High Court judgments, 2004
684 judgments · page 4 of 35
High Courts30 Nov 2004
Satish Chandra Vs Avtar Singh and Others
Rajasthan High Court · (2005) 3 ACC 674
High Courts30 Nov 2004Allowed
Tara Kanwar Vs Bhagwan Sahai and Others
Rajasthan High Court · (2005) 1 ACC 808 : (2006) ACJ 1715
High Courts29 Nov 2004Allowed
Rajendra Giri Vs Judge, Labour Court and Others
Rajasthan High Court · (2005) 104 FLR 1058 : (2005) 3 SLJ 267 : (2005) 2 WLC 169
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts23 Nov 2004Allowed
Grapes Synthetics Private Limited Vs The Judge, Labour Court and Another
Rajasthan High Court · (2005) 105 FLR 935 : (2005) 2 RLW 942 : (2005) 1 WLC 738
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 36, 36(1), 36(2), 36(4)
High Courts23 Nov 2004Allowed
Chauthu Ram and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2005) CriLJ 1051 : (2005) 2 RLW 775 : (2005) 1 WLC 663
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 293, 293(1), 293(2), 313Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 466
High Courts23 Nov 2004Dismissed
Nemichand Burad and Another Vs Shri Jorawarmal and Others
Rajasthan High Court · AIR 2005 Raj 235 : (2005) 2 RLW 1096 : (2005) 2 WLC 660
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 6, Order 8 Rule 9, 13(2)Constitution of India, 1950 — Article 227
High Courts23 Nov 2004Dismissed
Bhanwar Singh Vs The State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1091 : (2005) 2 WLC 441 : (2004) WLC 775
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Penal Code, 1860 (IPC) — Section 498A
High Courts22 Nov 2004Dismissed
Brij Bihari and Another Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 821 : (2005) 2 WLC 457
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 120(B), 201, 302
High Courts16 Nov 2004Dismissed
Guru Bachan Vs State Election Commission and Another
Rajasthan High Court · (2005) 2 RLW 1208 : (2005) 2 WLC 420
Constitution of India, 1950 — Article 226, 329Penal Code, 1860 (IPC) — Section 120B, 147, 148, 325, 365Rajasthan Municipalities Act, 1959 — Section 26
High Courts10 Nov 2004
Girdhari and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1353 : (2005) 2 WLC 164
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 325
High Courts10 Nov 2004Allowed
Rajasthan State Road Transport Corporation and Another Vs Nand Lal Saraswat
Rajasthan High Court · AIR 2005 Raj 112 : (2005) 2 ARBLR 102 : (2005) 2 RLW 946 : (2005) 2 WLC 682
Arbitration and Conciliation Act, 1996 — Section 11, 8, 8(3)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1A, Order 10 Rule 1B, Order 10 Rule 1C, 89
High Courts09 Nov 2004
Smt. Prem Kanwar Vs Chand Singh
Rajasthan High Court · AIR 2005 Raj 87 : (2005) 2 RLW 817 : (2005) 2 WLC 702
Specific Relief Act, 1963 — Section 38
High Courts09 Nov 2004Dismissed
Superintending Engineer (O and M) and Another Vs Akhilesh Kumar and Another
Rajasthan High Court · (2005) 1 RLW 55 : (2005) 2 WLC 424
Industrial Disputes Act, 1947 — Section 25(F), 25(G), 25(N)
High Courts09 Nov 2004Allowed
State of Rajasthan Vs Jamil Khan
Rajasthan High Court · (2004) 11 RAJ CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 201, 302
High Courts09 Nov 2004Dismissed
Mangu Singh (by LRs) Vs Banki Das (by L.Rs.)
Rajasthan High Court · AIR 2005 Raj 109 : (2005) 2 RLW 949 : (2005) 2 WLC 263
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts09 Nov 2004Dismissed
Mohd. Akram Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2005 Raj 142 : (2005) 2 RLW 1211 : (2005) 1 WLC 655
Penal Code, 1860 (IPC) — Section 147, 148, 332, 352, 353Rajasthan Municipalities Act, 1959 — Section 18, 24, 26, 63, 63(1)Rajasthan Panchayati Raj Act, 1994 — Section 38(4)