High Courts09 May 2005Dismissed
United India Insurance Co. Ltd. Vs Gora Devi and Others
Rajasthan High Court · (2005) 3 ACC 124 : (2006) ACJ 2713
Rajasthan High Court Ordinance, 1949 — Section 18
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 28 of 45
High Courts09 May 2005Allowed
Chokha alias Pukhraj Vs State of Rajasthan
Rajasthan High Court · (2005) CriLJ 4708 : (2005) WLC 551
Criminal Procedure Code, 1973 (CrPC) — Section 82, 82(2), 83, 87(1), 87(2)Evidence Act, 1872 — Section 62, 64, 65Penal Code, 1860 (IPC) — Section 354, 376, 450
High Courts09 May 2005Allowed
Nand Kanwar Vs Rajendra Singh Bhati
Rajasthan High Court · (2005) 2 DMC 281 : (2006) 1 RLW 201
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13B, 23, 24, 9
High Courts09 May 2005
In Re: Rajasthan Fasteners (P.) Ltd.
Rajasthan High Court · (2006) 66 SCL 102
Companies Act, 1956 — Section 391(1), 393
High Courts06 May 2005
Laxman Lal and Another Vs State of Rajasthan and Another
Rajasthan High Court · (2006) 1 RLW 121 : (2005) WLC 718
High Courts06 May 2005
Dhirendra Manharbhai (Shri) and Another Vs State and Another
Rajasthan High Court · (2005) 4 RLW 2700 : (2005) 3 WLC 80
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 25(1)Nathdwara Temple Act, 1959 — Section 16, 21, 3, 30, 30(2)
High Courts05 May 2005
Vinod, Karni and Urmila Vs The State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 1909 : (2005) 3 WLC 280
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 325
High Courts05 May 2005Allowed
Bhairu and Mohanlal Vs The State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 1831
Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts05 May 2005Dismissed
Pitram and Rotash Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 2079 : (2005) 3 WLC 292
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 325, 34
High Courts05 May 2005Allowed
Varindra Singh and Another Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RCR(Civil) 716 : (2005) 3 RLW 1791 : (2005) 3 WLC 501
Civil Procedure Code, 1908 (CPC) — Section 13Evidence Act, 1872 — Section 40, 41, 43Hindu Marriage Act, 1955 — Section 13, 2, 2(1), 2(3), 8
High Courts05 May 2005Allowed
Hariprasad Vs State of Rajasthan
Rajasthan High Court · (2005) CriLJ 3762
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts05 May 2005Dismissed
Devendra Singh and Others Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 05 RAJ CK 0021
Penal Code, 1860 (IPC) — Section 109, 494
High Courts04 May 2005
Ram Dutt Sharma Vs Union of India (UOI) and Others
Rajasthan High Court · (2005) 3 RLW 1626 : (2005) 3 WLC 8
Constitution of India, 1950 — Article 12, 19, 21, 47
High Courts04 May 2005
Ram Gopal Vs Smt. Naraini Bai
Rajasthan High Court · AIR 2005 Raj 264 : (2005) 3 RLW 1606
Succession Act, 1925 — Section 263, 276, 283, 295
High Courts04 May 2005Dismissed
Bhorya and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 2147 : (2005) 3 WLC 262
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts04 May 2005Allowed
Ranjeet Singh Vs State of Rajasthan
Rajasthan High Court · (2005) 4 RLW 2267 : (2005) 3 WLC 719
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 May 2005
Sushila Nagar and Others Vs Ugam Singh and Others
Rajasthan High Court · (2005) 3 ACC 216 : (2005) WLC 549
Motor Vehicles Act, 1988 — Section 163A
High Courts03 May 2005Dismissed
Raju @ Rajesh Kumar Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 2123 : (2005) 3 WLC 389
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts02 May 2005
Sita Ram Kachhawaha Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 4 RLW 2965
Rajasthan Excise Act, 1950 — Section 53, 53(2)
High Courts02 May 2005Dismissed
Babu Lal Sharma Vs State of Raj. and Others
Rajasthan High Court · (2005) 4 RLW 2399 : (2005) 4 WLC 274