High Courts07 Apr 2005
Birendra Singh and Another Vs Oriental Insurance Company Ltd. and Another
Rajasthan High Court · (2005) 3 ACC 540
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 32 of 45
High Courts06 Apr 2005
Kamla and Others Vs Sanjeev Kumar and Others
Rajasthan High Court · (2005) 3 ACC 399 : (2006) ACJ 2628
Motor Vehicles Act, 1988 — Section 163A
High Courts06 Apr 2005
In Re: Shyam Basic Infrastructure Projects (P.) Ltd.
Rajasthan High Court · (2006) 66 SCL 99
Companies Act, 1956 — Section 391, 393, 394
High Courts06 Apr 2005
In Re: Shyam Cellular Infrastructure Projects Ltd.
Rajasthan High Court · (2006) 67 SCL 352
Companies Act, 1956 — Section 391, 394
High Courts06 Apr 2005
Olive E. Malaki Vs State of Rajasthan and Others
Rajasthan High Court · AIR 2005 Raj 296 : (2005) 3 RLW 1636 : (2005) 3 WLC 98
Rajasthan Non-Government Educational Institutions Act, 1989 — Section 10, 2, 9, 9(2)
High Courts06 Apr 2005Allowed
Prahlada Ram Vs State of Rajasthan
Rajasthan High Court · (2005) 2 RLW 1380
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 8
High Courts06 Apr 2005
Suri Construction Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 1 ARBLR 318 : (2005) 3 RLW 1981 : (2005) 3 WLC 589
Arbitration and Conciliation Act, 1996 — Section 11
High Courts06 Apr 2005Dismissed
Rakesh Dhabai Vs Smt. Seema
Rajasthan High Court · (2005) 3 CivCC 272 : (2005) 3 RCR(Criminal) 486 : (2005) 2 RLW 1409
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts06 Apr 2005
Kamlesh and Others Vs R.S.R.T.C. and Others
Rajasthan High Court · (2005) 4 ACC 269 : (2006) ACJ 992 : (2005) 3 CivCC 788 : (2005) 3 RCR(Civil) 429 : (2005) 3 RLW 1654 : (2005) 3 WLC 364
Motor Vehicles Act, 1988 — Section 173
High Courts06 Apr 2005
Shree Lal and Others Vs Surya Kant and Others
Rajasthan High Court · (2006) ACJ 925 : (2005) 3 CivCC 733 : (2005) 3 RCR(Civil) 430 : (2005) 3 RLW 1657 : (2005) 3 WLC 707
Motor Vehicles Act, 1988 — Section 173
High Courts06 Apr 2005
In Re: Shyam International Ltd.
Rajasthan High Court · (2006) 69 SCL 189
Companies Act, 1956 — Section 391, 394
High Courts06 Apr 2005Dismissed
Anda Ram and Another Vs State of Rajasthan
Rajasthan High Court · (2005) CriLJ 3522
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 326, 34
High Courts05 Apr 2005Dismissed
Vinod Prakash Porwal Vs United India Insurance Co. Ltd. and Others
Rajasthan High Court · (2005) 4 RLW 2904 : (2006) 1 WLC 81
High Courts05 Apr 2005Allowed
Smt. Sunita Vs Puneet Ram Chandani and Others
Rajasthan High Court · AIR 2005 Raj 290
Hindu Marriage Act, 1955 — Section 11, 12, 24, 5
High Courts05 Apr 2005Dismissed
Trilochan Singh and Others Vs Union of India (UOI) and Another
Rajasthan High Court · (2005) 2 RLW 1321 : (2005) 3 WLC 439
Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2), 29(2)Limitation Act, 1963 — Section 5
High Courts05 Apr 2005
Nasir Ali Vs The State of Rajasthan
Rajasthan High Court · (2005) CriLJ 4343 : (2006) 1 RCR(Criminal) 383 : (2005) 3 WLC 1
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 2, 2(1), 20Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 62(2)Penal Code, 1860 (IPC) — Section 302, 304, 498A
High Courts05 Apr 2005Allowed
Mahendra Singh Vs State of Rajasthan and Others
Rajasthan High Court · (2006) 107 FLR 199 : (2005) 2 RLW 1382 : (2005) 3 WLC 655
Industrial Disputes Act, 1947 — Section 11A
High Courts05 Apr 2005
Mustafa Vs Smt. Khursida
Rajasthan High Court · AIR 2005 Raj 277 : (2006) 2 RCR(Civil) 366 : (2006) WLC 450
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Apr 2005Allowed
Asha Ram Vs Hakam Raj
Rajasthan High Court · (2005) 3 ACC 347 : (2006) ACJ 2730 : (2005) 3 WLC 591
Limitation Act, 1963 — Article 113, 5Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1988 — Section 166(3) , 173
High Courts04 Apr 2005Allowed
Babulal Bishnoi Vs Union of India (UOI) and Others
Rajasthan High Court · (2005) 3 LLJ 389
Industrial Disputes Act, 1947 — Section 25F, 25G