COURT ARCHIVE

Rajasthan High Court judgments, 2005

885 judgments · page 37 of 45

High Courts02 Mar 2005Allowed

Vijay Kumar Sharma Vs State of Rajasthan and Another

Rajasthan High Court · (2005) CriLJ 2893 : (2005) 2 RLW 894 : (2005) 2 WLC 755

Criminal Procedure Code, 1973 (CrPC) — Section 311, 362Penal Code, 1860 (IPC) — Section 400

High Courts02 Mar 2005

Rajasthan State Road Transport Corporation Vs Manohar Lal Deora

Rajasthan High Court · (2005) 3 RLW 2109 : (2005) 3 WLC 331

High Courts01 Mar 2005Dismissed

Arun Chauhan (Dr.) Vs The State of Rajasthan

Rajasthan High Court · (2005) 2 ESC 1250 : (2005) 105 FLR 728 : (2005) 2 RLW 1089 : (2005) 2 WLC 719

Constitution of India, 1950 — Article 226, 227

High Courts01 Mar 2005Dismissed

Gheesa Rathore Vs State of Rajasthan and Others

Rajasthan High Court · AIR 2005 Raj 232 : (2005) 2 RLW 1358 : (2005) 3 WLC 115

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

High Courts01 Mar 2005Allowed

Roshan alias Ram Gopal Vs State of Rajasthan

Rajasthan High Court · (2005) 03 RAJ CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 361, 397, 401Penal Code, 1860 (IPC) — Section 354, 360, 361

High Courts28 Feb 2005

Popular Art Palace Ltd. Vs Manbhar and Others

Rajasthan High Court · (2005) 2 ACC 562

High Courts28 Feb 2005Dismissed

R.S. Gauri Shankar Vs UCO Bank and Others

Rajasthan High Court · (2005) 3 LLJ 123 : (2005) 2 RLW 1020 : (2005) 2 WLC 764

UCO Bank (Employees) Pension Regulations, 1995 — Regulation 26

High Courts28 Feb 2005Allowed

Surjit Kaur (Smt.) and Others Vs The New India Assurance Co. Ltd. and Others

Rajasthan High Court · (2007) ACJ 72 : (2005) 2 RLW 1041 : (2005) 2 WLC 562

Motor Vehicles Act, 1988 — Section 149(2)

High Courts28 Feb 2005Allowed

Prabhu and Another Vs Raghuveer Singh and Others

Rajasthan High Court · (2006) ACJ 1389 : (2005) 4 RLW 2468

Motor Vehicles Act, 1988 — Section 173

High Courts28 Feb 2005Dismissed

Deepak Goyal (Dr.) Vs University of Rajasthan and Others

Rajasthan High Court · (2005) 2 RLW 1043 : (2005) 2 WLC 584

High Courts28 Feb 2005Allowed

Devendra Kumar @ Kalua Vs State of Rajasthan

Rajasthan High Court · (2005) 2 RLW 1467 : (2005) 3 WLC 129

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 3(2)(G), 376, 376(2)(G)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)

High Courts28 Feb 2005

Prabhu and Another Vs Raghveer Singh and Others

Rajasthan High Court · (2005) 3 ACC 221 : (2006) 1 RCR(Civil) 362

Motor Vehicles Act, 1988 — Section 173

High Courts28 Feb 2005Dismissed

Raj. Housing Board and Another Vs Shri Chandar Shekhar Sharma

Rajasthan High Court · (2006) 2 RLW 1443

High Courts25 Feb 2005Dismissed

Door Sanchar Vibhag and Others Vs Chaturbhuj

Rajasthan High Court · AIR 2005 Raj 206 : (2005) 2 RLW 1012 : (2005) 2 WLC 535

High Courts24 Feb 2005Allowed

Gordhan and Others Vs State of Raj. and Others

Rajasthan High Court · (2005) 2 RLW 1026 : (2005) 3 WLC 103

Limitation Act, 1963 — Section 3Rajasthan Panchayat Act, 1953 — Section 27(A)

High Courts23 Feb 2005

Rajasthan State Road Transport Corporation Vs Sita Devi and Others

Rajasthan High Court · (2005) 2 ACC 294

Motor Vehicles Act, 1988 — Section 163, 173

High Courts23 Feb 2005Allowed

Hari Singh Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 3 RLW 1590 : (2005) 2 WLC 464

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 17Rajasthan Civil Services (Pension) Rules, 1996 — Rule 50(1)Rajasthan Service Rules, 1951 — Rule 244(1)

High Courts23 Feb 2005Dismissed

Dutch Opthalmic Research Centre Vs Ultramed Private Limited

Rajasthan High Court · AIR 2005 Raj 213 : (2005) 3 CivCC 55 : (2005) 3 RCR(Civil) 159 : (2005) 2 RLW 1485 : (2005) 2 WLC 740

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 15, Order 26 Rule 16, Order 26 Rule 4

High Courts23 Feb 2005Allowed

Udaipur Cement Works Vs Union of India (UOI) and Another

Rajasthan High Court · AIR 2005 Raj 267 : (2005) 2 RLW 1170 : (2005) 3 WLC 125

Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 29(2)Railways Act, 1989 — Section 94

High Courts23 Feb 2005Allowed

Babu Lal Vs State of Rajasthan

Rajasthan High Court · (2005) 3 RLW 2175 : (2005) WLC 488

Criminal Procedure Code, 1973 (CrPC) — Section 439