High Courts27 Jul 2005Dismissed
Data Ram and Another Vs Afsar
Rajasthan High Court · (2005) 4 ACC 101 : (2005) 4 RLW 2588 : (2005) 4 WLC 227
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Constitution of India, 1950 — Article 227
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 20 of 45
High Courts27 Jul 2005Allowed
Meenu Chauhan (Smt.) Vs State of Raj. and Others
Rajasthan High Court · (2005) 4 RLW 2654 : (2005) 4 WLC 462
High Courts27 Jul 2005
Kamlesh Khatri (Smt.) and Others Vs Chattar Singh and Others
Rajasthan High Court · (2006) ACJ 2739 : (2005) 3 CivCC 13 : (2005) 4 RLW 2476
High Courts27 Jul 2005Dismissed
Dilip Kumar Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 878 : (2006) 2 WLC 54
Constitution of India, 1950 — Article 10, 123, 213, 366(10), 372Government of India Act, 1935 — Section 88
High Courts27 Jul 2005
Kamlesh Khatri and Others Vs Chattar Singh and Others
Rajasthan High Court · (2007) 2 ACC 186
High Courts27 Jul 2005Allowed
Arun Prakash Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 2 RLW 900
Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16, 34
High Courts27 Jul 2005
Navratan Devi (Smt.) and Another Vs Raghuveer Singh and Another
Rajasthan High Court · (2005) 4 ACC 238 : (2005) 4 RLW 2812 : (2005) 4 WLC 363
Motor Vehicles Act, 1988 — Section 140, 163A, 166
High Courts26 Jul 2005Dismissed
Tata Finance Ltd. Vs Sumit Khamsera and Another
Rajasthan High Court · AIR 2006 Raj 43 : (2005) 4 RCR(Civil) 367 : (2005) 4 RLW 2676 : (2005) 4 WLC 442
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(2), 11(3), 11(4)
High Courts26 Jul 2005Allowed
Dungar Das Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2672 : (2005) 4 WLC 255
Constitution of India, 1950 — Article 227Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 10, 12, 17
High Courts25 Jul 2005Dismissed
Ram Prasad Parewa Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 1 RLW 67 : (2005) 4 WLC 518
Constitution (Seventy-Third Amendment) Act, 1992 — Article 226, 243Rajasthan Municipalities Act, 1959 — Section 297, 310A
High Courts25 Jul 2005Allowed
Rukma Devi (Smt.) and Others Vs Rampratap and Others
Rajasthan High Court · (2005) 4 ACC 92 : (2005) 4 RLW 2587 : (2005) 4 WLC 231
Motor Vehicles Act, 1988 — Section 173
High Courts22 Jul 2005Dismissed
Secretary, Managing Committee Shri Mathura Prasad Gulab Devi Arya Girls Senior Secondary School (The) and Another Vs Amita Sharma and Others
Rajasthan High Court · (2006) 1 RLW 45 : (2005) 4 WLC 366
Constitution of India, 1950 — Article 227Rajasthan Non-Government Educational Institutions Act, 1989 — Section 21
High Courts22 Jul 2005Allowed
Prem Narayan Sharma Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 4 RLW 2916 : (2005) 4 WLC 684
Constitution of India, 1950 — Article 14, 16(1), 323ARajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976 — Section 2
High Courts22 Jul 2005
Rajasthan Spinning and Weaving Mills Vs Deputy Commissioner of Income Tax
Rajasthan High Court · (2005) 199 CTR 305 : (2006) 281 ITR 177
Companies Act, 1956 — Section 205(1), 210, 211(2), 212(2)Income Tax Act, 1961 — Section 115J, 115J(1), 115J(1A), 115J(4), 115JA
High Courts22 Jul 2005
Durjan Singh and Another Vs Surja Ram and Another
Rajasthan High Court · (2005) 4 ACC 229 : (2005) 4 RLW 2721 : (2005) 4 WLC 675
Motor Vehicles Act, 1988 — Section 95, 95(2)
High Courts22 Jul 2005Allowed
Lalit Kumar Dubey and Another Vs Salim Mohammed and Others
Rajasthan High Court · (2005) 4 ACC 423 : (2005) 4 RLW 2555 : (2005) 4 WLC 225
High Courts21 Jul 2005Dismissed
Yash Industries Vs State of Raj. and Others
Rajasthan High Court · (2005) 4 RLW 2638
High Courts21 Jul 2005Allowed
Laxman Ram Meghwal and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RCR(Criminal) 512 : (2005) 4 RLW 2492 : (2005) WLC 638
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 319, 397Penal Code, 1860 (IPC) — Section 143, 323, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts21 Jul 2005Dismissed
Goverdhan Swami Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2632 : (2005) 4 WLC 670
Constitution of India, 1950 — Article 226, 311Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 13(1)
High Courts21 Jul 2005Dismissed
Brahmchari Madhyamik Vidyalaya Vs Rajasthan Non Government Educational Institutions Tribunal and Others
Rajasthan High Court · (2006) 1 RLW 65 : (2005) 4 WLC 401
Constitution of India, 1950 — Article 227Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 80(2)Rajasthan Non-Government Educational Institutions Act, 1989 — Section 16, 21, 21(2), 27