High Courts29 Oct 2004Dismissed
Amarit Lal Vs Smt. Ram Pyari
Rajasthan High Court · (2005) 3 CivCC 110 : (2005) 1 RLW 406 : (2005) 2 WLC 630
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11
COURT ARCHIVE
Rajasthan High Court judgments, 2004
684 judgments · page 6 of 35
High Courts29 Oct 2004Allowed
Ramesh Kumar Tibra Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 1411 : (2005) 3 WLC 644
Rajasthan Municipalities Act, 1959 — Section 63, 63(2), 63(3), 63(4), 64
High Courts28 Oct 2004Dismissed
State of Rajasthan and Others Vs Farooq Ahmed and Another
Rajasthan High Court · (2005) 1 RLW 565 : (2005) 1 WLC 1
Rajasthan Subordinate Offices Ministerial Staff Service Rules, 1957 — Rule 25(4), 25(5), 7
High Courts27 Oct 2004Allowed
Ghurelal and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1198 : (2005) 1 WLC 436
Arms Act, 1959 — Section 25, 27, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts26 Oct 2004
Gopal and Another Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1291 : (2005) 1 WLC 235
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34, 341
High Courts26 Oct 2004Allowed
Heera and Another Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1213 : (2005) 1 WLC 248
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302, 304A
High Courts25 Oct 2004
Kajod Vs State of Rajasthan
Rajasthan High Court · (2004) 10 RAJ CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Oct 2004
Mohammad Islam and Others Vs Union of India (UOI) and Others
Rajasthan High Court · AIR 2005 Raj 93 : (2005) 1 WLC 719
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15Waqf Act, 1995 — Section 7
High Courts25 Oct 2004Dismissed
Mohd. Irshad @ Dilshad Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1106 : (2005) 1 WLC 255
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 162, 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 34, 341
High Courts20 Oct 2004
Judicial Officers of Kota Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 RLW 924 : (2005) 1 WLC 222
High Courts20 Oct 2004Allowed
Sohan Mertiya Vs The Dist. Judge and Others
Rajasthan High Court · (2005) 1 RLW 431 : (2005) 1 WLC 447
Constitution of India, 1950 — Article 10(5), 19(1)
High Courts20 Oct 2004Dismissed
Pata Ram Bheel Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 1 RLW 415 : (2005) 1 WLC 322
Constitution of India, 1950 — Article 243PRajasthan Municipalities (Amendment) Ordinance, 2004 — Section 2, 9(1A)Rajasthan Municipalities Act, 1959 — Section 11, 13, 14, 9
High Courts20 Oct 2004
Suo Motu Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2005 Raj 82 : (2005) 2 RLW 1437
Constitution of India, 1950 — Article 21, 226
High Courts20 Oct 2004
Ashwani Chobisa Vs Union of India (UOI) and Others
Rajasthan High Court · (2005) 1 RLW 389
Constitution of India, 1950 — Article 21, 48A, 51A
High Courts19 Oct 2004Allowed
Aanjana (Smt.) and Another Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 988
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 323, 406, 498A
High Courts19 Oct 2004Dismissed
D.K. Parihar Vs Union of India (UOI) and Another
Rajasthan High Court · AIR 2005 Raj 171 : (2005) 105 FLR 694 : (2005) 2 RCR(Criminal) 984 : (2005) 3 RLW 1783 : (2004) 4 WLC 724
Constitution of India, 1950 — Article 124, 124(4), 124(5), 217(1), 218Judges (Inquiry) Act, 1968 — Section 3(2), 4(2), 4(3)
High Courts18 Oct 2004Allowed
Commissioner of Income Tax Vs Birbal Khan Chandan Khan and Party
Rajasthan High Court · (2005) 195 CTR 252 : (2006) 157 TAXMAN 257
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts18 Oct 2004Dismissed
Mahendra Kumar Vs State of Rajasthan
Rajasthan High Court · (2005) 1 RLW 482
Penal Code, 1860 (IPC) — Section 302, 498A
High Courts18 Oct 2004Allowed
Hira Lal Vs LRs. of Kale Khan and Others
Rajasthan High Court · (2004) 10 RAJ CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts13 Oct 2004
Kalli and Others Vs Indra Raj Baira and Others
Rajasthan High Court · (2006) ACJ 887 : (2004) WLC 789
Rajasthan High Court Ordinance, 1949 — Section 18