High Courts07 Dec 2005Dismissed
Municipal Board Vs Bhura and Others
Rajasthan High Court · AIR 2006 Raj 114 : (2006) 1 RLW 567 : (2006) 1 WLC 598
Specific Relief Act, 1963 — Section 41
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 3 of 45
High Courts06 Dec 2005
Ram Avtar Vs State of Rajasthan
Rajasthan High Court · (2006) 2 ACC 438
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts06 Dec 2005
Devendra @ Sonu and Another Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 407 : (2006) 1 WLC 726
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 376
High Courts06 Dec 2005Dismissed
Kailash Vs State of Rajasthan
Rajasthan High Court · (2006) 1 RLW 794
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 302
High Courts06 Dec 2005Allowed
Laxman Singh Solanki through LR Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 RLW 702
High Courts06 Dec 2005Allowed
N.S. Sisodia Vs Ashok Kumar Bansal
Rajasthan High Court · (2006) 1 RLW 703 : (2006) 2 WLC 81
High Courts06 Dec 2005Dismissed
Mahaveer Prasad and Another Vs Satya Narayan and Others
Rajasthan High Court · AIR 2006 Raj 83
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts05 Dec 2005Dismissed
Smt. Durga Devi Vs Shri Narsingh Dass
Rajasthan High Court · (2006) 3 CivCC 110
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Dec 2005Allowed
Mukti Lal Vs Badri Narain
Rajasthan High Court · (2006) 1 RLW 569
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13, 13(1)
High Courts05 Dec 2005Dismissed
National Insurance Co. Ltd. Vs Hastimal Lodha and Others
Rajasthan High Court · (2006) 1 RLW 764 : (2006) 1 WLC 666
Motor Vehicles Act, 1939 — Section 95(2)
High Courts05 Dec 2005Dismissed
Harji Ram and Others Vs Dhronacharya and Others
Rajasthan High Court · AIR 2006 Raj 143 : (2006) 1 WLC 268
Rajasthan Tenancy Act, 1955 — Section 16, 22(1), 5(28)
High Courts05 Dec 2005Allowed
Prakash Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 1373 : (2006) 2 RCR(Criminal) 530 : (2006) 1 RLW 538
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 2, 52, 53Penal Code, 1860 (IPC) — Section 376
High Courts05 Dec 2005Allowed
Kailash Vs State of Rajasthan
Rajasthan High Court · (2006) CriLJ 1728 : (2006) 2 RLW 1259
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 55, 57
High Courts05 Dec 2005
Narain and Others Vs State of Rajasthan
Rajasthan High Court · (2006) 2 RCR(Criminal) 99 : (2006) 1 RLW 429
Criminal Procedure Code, 1973 (CrPC) — Section 374, 394Penal Code, 1860 (IPC) — Section 307, 323, 325, 34, 379Probation of Offenders Act, 1958 — Section 4
High Courts03 Dec 2005Dismissed
Commissioner of Income Tax-1 Vs Mishrimal Soni
Rajasthan High Court · (2007) 209 CTR 438 : (2007) 289 ITR 77 : (2006) 3 RLW 1751 : (2007) 162 TAXMAN 53 : (2006) 3 WLC 39
Income Tax Act, 1961 — Section 132, 132(1), 132(4), 139(1), 271
High Courts03 Dec 2005Allowed
Shiv Narayan Kachawa Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 3 RCR(Criminal) 69 : (2006) 2 RLW 1204
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(6), 207Penal Code, 1860 (IPC) — Section 137, 279, 304A
High Courts03 Dec 2005
Sudhir Chandra Agarwal Vs L.Rs. of Smt. Chhota Devi
Rajasthan High Court · AIR 2006 Raj 198 : (2006) 2 CivCC 721 : (2006) 2 RCR(Civil) 111 : (2006) 1 RLW 420
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 7 Rule 14(3), 151, 35B, 35B(1)
High Courts03 Dec 2005
National Insurance Company Ltd. Vs Ganga Devi and Others
Rajasthan High Court · (2006) 1 RLW 385 : (2006) WLC 216
Motor Vehicles Act, 1939 — Section 110CCMotor Vehicles Act, 1988 — Section 171
High Courts03 Dec 2005Allowed
Pista (Smt.) Vs Bheru Lal
Rajasthan High Court · (2006) 2 RCR(Civil) 652 : (2006) 2 RLW 914 : (2006) WLC 436
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 37
High Courts02 Dec 2005
Chandan Sukhani Vs Commissioner of Income Tax
Rajasthan High Court · (2006) 202 CTR 288
Income Tax Act, 1961 — Section 143, 260A