High Courts03 Jun 2005
Shobha Ram and Another Vs State of Rajasthan
Rajasthan High Court · (2005) 3 ALT(Cri) 13 : (2006) 1 RLW 228 : (2006) 1 WLC 133
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 341
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 24 of 45
High Courts03 Jun 2005
Banshidhar Garg Vs Shamshuddin and Others
Rajasthan High Court · (2005) 3 ACC 211
High Courts03 Jun 2005
Suo Moto Vs State of Raj. and Others
Rajasthan High Court · (2005) 4 RLW 2741 : (2005) 1 WLC 116
Cable Television Networks Rules, 1994 — Rule 6(1), 7, 7(8)Indecent Representation of Women (Prohibition) Act, 1986 — Section 19Press and Registration of Books Act, 1867 — Section 6
High Courts02 Jun 2005
Shriram Fertilizers and Chemicals Vs Union of India (UOI)
Rajasthan High Court · (2005) 4 BC 287
High Courts02 Jun 2005Allowed
Prof. M.S. Chaturvedi Vs University of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2769 : (2005) 4 WLC 258
Constitution of India, 1950 — Article 225Rajasthan High Court Ordinance, 1949 — Section 18
High Courts02 Jun 2005Dismissed
Shiv Charan and Others etc. Vs State of Rajasthan
Rajasthan High Court · (2005) CriLJ 3426 : (2005) 4 RLW 2404 : (2005) 4 WLC 325
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 148, 149, 395, 396, 458
High Courts02 Jun 2005
Sharda Pareek (Smt.) Vs Board of Secondary Education and Others
Rajasthan High Court · (2006) 1 RLW 77 : (2005) 3 WLC 669
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 5
High Courts02 Jun 2005
Gammon India Ltd. Vs Project Director, RUIDP and Others
Rajasthan High Court · (2007) 2 BC 305 : (2006) 1 CTLJ 423 : (2005) 4 RLW 2417
High Courts02 Jun 2005Dismissed
Managing Committee, Rao Tularam Rashtrya Unnati Vidyalaya No. 2 Vs Jetha Ram and Others
Rajasthan High Court · (2005) 4 RLW 2566 : (2005) 3 WLC 456
Constitution of India, 1950 — Article 227Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc. Rules, 1993 — Rule 10, 39Rajasthan Non-Government Educational Institutions Act, 1989 — Section 18, 19, 21
High Courts02 Jun 2005
Rajendra and Others Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 173 : (2005) WLC 706
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts02 Jun 2005Dismissed
Mahendra Kumar Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 105 : (2005) 1 WLC 141
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20, 49, 6(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts02 Jun 2005Allowed
Shivkaran Buhadia Vs Official Liquidator
Rajasthan High Court · (2006) 130 CompCas 592 : (2006) 67 SCL 349
High Courts01 Jun 2005
Suo Moto Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RCR(Criminal) 471 : (2005) 2 RLW 1385 : (2005) 4 WLC 163
Constitution of India, 1950 — Article 14, 15, 16, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 327(2), 327(3)Evidence Act, 1872 — Section 114A
High Courts01 Jun 2005Dismissed
K.K. Metals (P.) Ltd. Vs Aditya Gear Ltd.
Rajasthan High Court · (2008) 87 SCL 1
High Courts01 Jun 2005
Manju Surana (Mrs.) Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2747 : (2005) 4 WLC 633
High Courts31 May 2005Allowed
Jaipur Syntex Ltd. and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 1 BC 435 : (2005) CriLJ 3429 : (2005) 4 RCR(Criminal) 593 : (2005) 4 RLW 2344 : (2005) 4 WLC 321
Companies Act, 1956 — Section 536(2)Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts31 May 2005Dismissed
Jasraj Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2508
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts30 May 2005
Surendra Singh Vs LRs of Bhanwar Lal and Others
Rajasthan High Court · AIR 2006 Raj 8 : (2005) 3 CivCC 752 : (2005) 4 RLW 2749 : (2005) 4 WLC 150
Limitation Act, 1963 — Article 113, 54Specific Relief Act, 1963 — Section 12, 12(3), 16, 20, 20(2)
High Courts27 May 2005Dismissed
Om Prakash Jaipuria and Others Vs Jaipur Nagar Nigam and Others
Rajasthan High Court · (2006) 1 RCR(Civil) 286 : (2005) 4 RLW 3029 : (2006) 1 WLC 92
Constitution of India, 1950 — Article 226, 227
High Courts27 May 2005Allowed
Rajasthan State Certified Seeds Producers Association Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2005 Raj 305
Central Excises and Salt Act, 1944 — Section 11B