High Courts09 Nov 2004
Jaswinder Singh and Others Vs The State of Rajasthan
Rajasthan High Court · (2004) 11 RAJ CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 34, 498A
COURT ARCHIVE
Rajasthan High Court judgments, 2004
684 judgments · page 5 of 35
High Courts08 Nov 2004Dismissed
Shreyans Gems (P) Ltd. Vs Income Tax Settlement Commission and Others
Rajasthan High Court · (2005) 195 CTR 341
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 143(2), 158BC, 158BD, 245(1)Income Tax Settlement Commission (Procedure) Rules, 1997 — Rule 6
High Courts08 Nov 2004Allowed
Vinod Kumar Vs State of Raj. and Others
Rajasthan High Court · (2005) 3 RLW 1944 : (2005) 1 WLC 533
Constitution of India, 1950 — Article 226
High Courts08 Nov 2004Allowed
Shankar Lal Vs State
Rajasthan High Court · (2004) 11 RAJ CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts05 Nov 2004Allowed
Ram Chandra Sharma and Another Vs Smt. Veera Saini
Rajasthan High Court · (2005) 2 RLW 1068 : (2005) 2 WLC 183
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25
High Courts05 Nov 2004
Sarswati Devi Vs Ram Avtar and Others
Rajasthan High Court · (2005) 1 ACC 738 : (2005) 1 WLC 225
High Courts04 Nov 2004Dismissed
JVVNL and Others Vs Mangal Ram Sharma
Rajasthan High Court · AIR 2005 Raj 226 : (2005) 3 RLW 2092 : (2005) 3 WLC 34
High Courts03 Nov 2004
Jaleb Khan and Others Vs The State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 1986
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts03 Nov 2004Allowed
Shree Rajasthan Texchem Ltd. Vs Union of India (UOI)
Rajasthan High Court · (2005) 182 ELT 311
CENVAT (Credit) Rules, 2002 — Rule 2, 3, 4, 4(1)
High Courts03 Nov 2004Allowed
Akla Devi Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 2 RLW 1343 : (2006) 1 SLJ 88 : (2005) 1 WLC 723
Constitution of India, 1950 — Article 226Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Rajasthan Service Rules, 1951 — Rule 170
High Courts03 Nov 2004Dismissed
Gopi Kishan Vs Shanker Lal Dakot
Rajasthan High Court · AIR 2005 Raj 114
Evidence Act, 1872 — Section 10, 11, 12, 13, 14Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts02 Nov 2004Allowed
Indu Chauhan (Smt.) Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 2107
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts02 Nov 2004Dismissed
Geeta Devi and Others (Smt.) Vs Nirmala Kumari
Rajasthan High Court · (2005) 2 RLW 1228 : (2005) 2 WLC 450
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Article 123
High Courts02 Nov 2004Dismissed
Bhag Chand Vs Prameshwari Devi and Others
Rajasthan High Court · (2005) 2 RLW 1224 : (2005) 1 WLC 686
High Courts02 Nov 2004Dismissed
Sarvajanik Nirman Mazdoor Sangh and Others Vs The Judge, Labour Court and Others
Rajasthan High Court · (2005) 3 LLJ 149 : (2005) 2 RLW 1070 : (2005) 2 WLC 447
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Nov 2004Allowed
Lallu @ Naresh and Another Vs The State of Rajasthan
Rajasthan High Court · (2004) 11 RAJ CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 506
High Courts02 Nov 2004Dismissed
Deshraj Vs State of Rajasthan
Rajasthan High Court · (2004) 11 RAJ CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 376
High Courts01 Nov 2004Allowed
Asha Devi Gupta (Smt.) and Another Vs State of Raj. and Others
Rajasthan High Court · (2005) 2 RLW 1095 : (2005) 1 WLC 237
High Courts01 Nov 2004Allowed
Hari Kishan Vs State
Rajasthan High Court · (2004) 11 RAJ CK 0021
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts29 Oct 2004
Smt. Chandrawali and Others Vs Narender and Others
Rajasthan High Court · AIR 2005 Raj 137
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 54