High Courts04 Apr 2005Dismissed
Gokul Vs Hindustan Zinc Ltd. and Another
Rajasthan High Court · (2005) 2 RLW 1324
Land Acquisition Act, 1894 — Section 11(2), 18, 23, 23(1A), 23(2)Limitation Act, 1963 — Section 5
COURT ARCHIVE
Rajasthan High Court judgments, 2005
885 judgments · page 33 of 45
High Courts04 Apr 2005
Bhanwari (Smt.) Vs Hari Ram and Others
Rajasthan High Court · (2005) 3 ACC 299 : (2007) ACJ 85 : (2005) 3 RLW 1652 : (2005) 3 WLC 741
High Courts04 Apr 2005
Beena @ Shyamlata and Another Vs Pukhraj Singh
Rajasthan High Court · (2005) 2 DMC 74
High Courts04 Apr 2005Allowed
Rakesh Raja Vs Naru Mohammed Sheikh
Rajasthan High Court · (2007) 2 BC 206 : (2005) 2 CivCC 345 : (2005) 3 RCR(Criminal) 483 : (2005) 2 RLW 1427
Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts04 Apr 2005Dismissed
Sultan Ram and Another Vs ADJ (FT) and Another
Rajasthan High Court · (2005) 2 CivCC 600
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts04 Apr 2005Dismissed
Rajendra Kumar Soni Vs Authority Appointed and Others
Rajasthan High Court · (2006) 1 RLW 787 : (2006) 1 WLC 734
Factories Act, 1948 — Section 2(1)Rajasthan Shops and Commercial Establishments Act, 1958 — Section 2(5)
High Courts01 Apr 2005Allowed
Gurubux Singh Vs Laxmi Narain and Another
Rajasthan High Court · (2005) 2 RLW 1423
Constitution of India, 1950 — Article 226, 227
High Courts01 Apr 2005
Ganesh Raj Vs State of Rajasthan and Others
Rajasthan High Court · (2005) CriLJ 2086 : (2005) 3 RCR(Criminal) 30 : (2005) 2 RLW 1048 : (2005) 2 WLC 327
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 169, 362, 437, 437(3), 438Penal Code, 1860 (IPC) — Section 409
High Courts01 Apr 2005
Hajari and Others Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RLW 1672 : (2005) 3 WLC 689
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 325
High Courts31 Mar 2005
Suman Jain and Others Vs Abdul Kayum and Another
Rajasthan High Court · (2007) ACJ 1242
High Courts30 Mar 2005Dismissed
S.P. Garg Vs L.I.C. and Others
Rajasthan High Court · (2005) 3 RLW 1619 : (2005) 3 WLC 316
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 9 Rule 13, Order 9 Rule 9Constitution of India, 1950 — Article 21, 226, 32Rajasthan High Court of Judicature Rules, 1952 — Rule 382
High Courts30 Mar 2005Allowed
Ram Singh Vs State of Rajasthan and Another
Rajasthan High Court · (2005) 2 DMC 412
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 323, 489A, 498A
High Courts30 Mar 2005
Commissioner of Income Tax Vs Sunil Talwar Murlidhar and Party
Rajasthan High Court · (2005) 199 CTR 422 : (2006) 151 TAXMAN 297
Income Tax Act, 1961 — Section 142, 143, 145
High Courts30 Mar 2005
Pepa Devi and Others Vs Oriental Insurance Company Ltd. and Others
Rajasthan High Court · (2005) 2 ACC 828
Motor Vehicles Act, 1988 — Section 163A
High Courts29 Mar 2005Dismissed
State Vs Rukiya
Rajasthan High Court · (2005) 03 RAJ CK 0073
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(ii)
High Courts29 Mar 2005
Jalim Singh Vs State of Rajasthan
Rajasthan High Court · (2005) 3 RCR(Criminal) 948 : (2005) 3 RLW 1577 : (2005) 2 WLC 829
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 320, 323, 324, 34
High Courts29 Mar 2005
United India Insurance Company Ltd. Vs Smt. Parami Devi and Others
Rajasthan High Court · (2005) 4 ACC 570 : (2006) ACJ 2584 : (2005) 3 RCR(Civil) 165 : (2005) 2 RLW 1418
Motor Vehicles Act, 1988 — Section 173
High Courts29 Mar 2005
Rajasthan Chemists Association Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 03 RAJ CK 0020
Central Excises and Salt Act, 1944 — Section 3(1), 4, 4(1A)Constitution of India, 1950 — Article 14, 265, 366Contract Act, 1872 — Section 14, 15, 77
High Courts29 Mar 2005Allowed
Rishab Rolling and Grading Mills Vs State of Rajasthan and Others
Rajasthan High Court · (2008) 11 VST 766
Central Sales Tax Act, 1956 — Section 2, 8, 9
High Courts28 Mar 2005
Smt. Birdhi Devi Vs State of Rajasthan and Others
Rajasthan High Court · (2005) 2 CivCC 474 : (2005) 3 RCR(Civil) 142